Judicial Appointments and the Question of Registry Control Editor 2 days ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Plea against SC Registry alleging bias in listing matters dismissed with a cost of Rs. 100 [Full Report]DateJuly 6, 2020In relation toCase BriefsConstitutionality of Section 29 of Ending the Long Gun Registry Act, 2012 upheldDateApril 6, 2015In relation toForeign CourtsSupreme Court seeks explanation from Registry to explain premature listing of bail application in money laundering caseDateSeptember 20, 2024In relation toHot Off The Press
