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FROM SCC ONLINE TIMES
Atul Subhash Suicide Case | SC dismisses paternal grandmother’s plea; permits wife to retain her child’s custody

Atul Subhash’ mother approached the Supreme Court seeking custody of her four-year-old grandson filing a habeas corpus petition.

Posted on Jan 20, 2025
Kolkata Court sentences Sanjay Roy to life imprisonment in RG Kar Rape & Murder Case

Sanjay Roy was the prime accused in RG Kar Rape Case, wherein the 31-year-old PG doctor was murdered and raped inside the hospital premises.

Posted on Jan 20, 2025
‘Limit of 15% marks in viva voce can be exceeded in judiciary exams’; Punjab and Haryana HC denies relief to judiciary aspirant who failed by 6.75 marks

“In matters of recruitment to services, interference to the process of recruitment when otherwise conducted in a transparent, fair and reasonable manner with no allegation of malafides cannot be gone into in the limited power of judicial review of this Court under Article 226 of the Constitution.”

Posted on Jan 20, 2025