News - Supreme Court of India
SC restrains Gujarat from arresting Nandy (The Economic Times)
The Supreme Court on Tuesday restrained the Narendra Modi-led Gujarat government from arresting social scientist Ashish Nandy in connection with his article in The Times of India.
Publ.Date : Tue, 01 Jul 2008 22:14:30 GMT
SC slams state govts for not preventing bandhs (The Times of India)
The Supreme Court said the governments' oft-repeated statements of "stern action" against those who break the law was a mere tool to "fool the people of this country".
Publ.Date : Fri, 04 Jul 2008 05:05:06 GMT
SC demands return of captive animal (The Statesman)
Nani Gopal Pal PURULIA, July 3. ~ The Supreme Court has doled out an order to strip bare, the amusement parks and mini zoos in India, of their recognition, if they are not sanctioned by the Central Zoo, New Delhi.
Publ.Date : Thu, 03 Jul 2008 21:15:46 GMT
Aarushi murder: SC dismisses plea against narco-analysis test (Outlook India)
The Supreme Court today refused to entertain a petition seeking to restrain CBI from conducting narco-analysis test on the suspects in Noida's Aarushi-Hemraj murder case.
Publ.Date : Thu, 03 Jul 2008 10:02:20 GMT
Arushi murder: SC dismisses plea against narco test (IE via Yahoo! India News)
The Supreme Court on Thursday refused to entertain a petition seeking to restrain CBI from conducting narco-analysis test on the suspects in Noida's Arushi-Hemraj murder case.
Publ.Date : Thu, 03 Jul 2008 09:07:29 GMT
Mundra Port tumbles on SC stay, stages recovery (The Hindu)
The stock price of Mundra Port and SEZ Ltd plummeted 18.5 per cent during intra-day following the Supreme Court stay on the company’s construction activity in Gujarat.
Publ.Date : Wed, 02 Jul 2008 18:35:53 GMT
SC slams state govts for not preventing bandhs 4 Jul 2008, 1004 hrs IST, Dhananjay Mahapatra,TNN (The Times of India)
NEW DELHI: The Supreme Court on Thursday slammed state governments for going into an election-year stupor and failing to rescue lakhs of people held hostage by influential groups which frequently block road and rail traffic through violent displays of muscle power.
Publ.Date : Fri, 04 Jul 2008 04:56:26 GMT
briefs (The Statesman)
SC raps Bengal for Sikkim blockade NEW DELHI, July 3: The Supreme Court today pulled up the Central government as well as the West Bengal government for ‘not taking adequate action’ to ensure free traffic movement on National Highway 31A linking Sikkim to the rest of the country.
Publ.Date : Thu, 03 Jul 2008 21:14:37 GMT
Arushi murder: SC dismisses plea against narco test (Express India)
Supreme Court refused to entertain a petition seeking to restrain CBI from conducting narco-analysis test on suspects in Arushi-Hemraj murder case.
Publ.Date : Thu, 03 Jul 2008 09:13:37 GMT
Jermyn Capital moves SC against SEBI ban (Business Standard India)
Dubai-based investment firm Jermyn Capital LLC today moved the Supreme Court challenging market regulator SEBI's decision to ban it from trading in the Indian securities market for its alleged association with Ketan Parekh, the main accused in the 2001 stock market scam.
Publ.Date : Fri, 04 Jul 2008 13:51:01 GMT
