Saket S. Gokhale Vs Election Commission Of India & Ors

Meghalaya High Court At Shillong 29 Dec 2022 Writ Petition (C) No. 485 Of 2022 (2022) 12 MEG CK 0048
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 485 Of 2022

Hon'ble Bench

H. S. Thangkhiew, J

Advocates

K. Paul, S. Chanda, S.K. Hassan, F. Askari, Dr. N. Mozika, D.L. Marshilong, R. Pahsyntiew, Philemon Nongbri, S. Sahay, S. Laloo

Judgement Text

Translate:
From The Blog
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Dec
15
2025

Court News

Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Read More
Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Dec
15
2025

Court News

Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Read More