Supreme Court directs all state govts to implement Sec 66A guidelines
Supreme Court directs all state govts to implement Sec 66A guidelines Sec 66A guidelines has to be implemented with the approval of a senior police official before arresting any person for posting defamatory content on social networking platforms like Facebook and Twitter, asked by SC to all state govts. These guidelines were issued by the Indian Government More...
Apex Court stays proceedings initiated by Sahara group
Apex Court stays proceedings initiated by Sahara group The Supreme Court of India today on Friday stayed all proceedings filed by Sahara group on pleas and on Subrata Roy against refunding Rs 24,000 crore to the More...
Whether child should stay with foster parents or biological parents, SC to decide
Supreme Court will be deciding a very complex issue … Whether child should stay with foster parents or biological parents? Supreme Court will decide the complex issue whether foster parents or biological parents More...
No arrests on posts on Social Networking sites without nod from Sr. Police officers – SC
Supreme Court said that nobody should be arrested for posting objectionable comments on social networking sites without taking prior permission from senior police officials reports PTI More...
Don’t treat Daughter-in-law as House Maid – Supreme Court
Don’t treat Daughter-in-law as House Maid Daughter-in-law is Family and not Domestic Help Here are the Observations of the Supreme Court while sentencing Gurnaib Singh to five years imprisonment for More...
Sanjay Dutt to surrender before TADA court tomorrow, 16 May
Sanjay Dutt to surrender before TADA court tomorrow, 16 May Sanjay Dutt’s lawyer said, the actor will surrender before a TADA court on Thursday because he has withdrawn his application seeking permission to More...
Apex Court finds Bar Council of India not effective
Apex Court finds Bar Council of India not effective The Supreme Court of India is annoyed with Bar Council of India as it is not taking any action against erring lawyers. The Court comments that Council has become More...
Supreme Court to decide on mining licence to Posco
The Supreme Court has cancelled Orissa high court’s order and will decide if South Korean steel maker Posco will get iron ore for its steel plant in Odisha. More...
Apex Court to judge Sanjay Dutt’s plea today
The Supreme Court will review the plea (of Sanjay Dutt) on Friday of its March 21 judgement upholding his conviction under the Arms Act and sentencing him to five years in jail in 1993 Mumbai serial blasts case. More...
Professional Court Managers to assist Judges soon
Professional Court Managers to be appointed for efficiency of court management Minister of Law & Justice Dr. Ashwani Kumar said that one Court Manager would be provided to assist judges in each Judicial District, More...