Bom HC: Person Cannot be Deprived of Right to Sleep by Recording Statements at Unearthly Hours  ||  Supreme Court: Enable E-Filing & Virtual Appearance Facilities At UP District Courts  ||  Supreme Court: Regulations of University Grants Commission are Binding on Universities  ||  Ker. HC: Assessment Order Quashed on Finding that Assessee Not Provided Effective Hearing  ||  Bom. HC: All Necessary Measures to be Taken to Prevent Law & Order Breach During Ram Navami Rally  ||  Del. HC: False Accusation of Child Abuse More Painful than Rigours of Trial and Imprisonment  ||  Supreme Court: Actual Statement Made by Person in the Court is Evidence Before Court  ||  Bombay HC: Court Setting Aside Magistrate's Order for Police Investi. Won’t Lead to Quashing of FIR  ||  SC: Evidence by Power of Attorney Holders Can Only be Given of Facts Within Their Personal Knowledge  ||  Delhi High Court: Compensation Can be Awarded on Guesswork When it is Difficult to Prove Loss    

Madras HC: Court No Place for Political Parties to Score Over One Another - (28 Oct 2022)

CRIMINAL

Madras High Court while hearing petitions filed by former AIADMK Minister SP Velumani to quash the FIRs filed against him alleging irregularity in granting tenders has held that court should not be made a place for the political parties to score over one another.

Tags : MADRAS HIGH COURT   FIR   POLITICAL PARTY  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved