Where a letter of request is received by the Central Government from a Court or authority in a contracting State requesting for investigation into an offence or proceedings under this Act and forwarding to such Court or authority any evidence connected therewith, the Central Government may forward such letter of request to the Special Court or to any authority under the Act as it thinks fit for execution of such request in accordance with the provisions of this Act or as the case may be, any other law for the time being in force.
Friday, 22, May, 2026
- क्रीमी लेयर पर सुप्रीम टिप्पणी: 'दोनों माता-पिता IAS हैं तो आरक्षण क्यों?', कोर्ट ने कहा- संतुलन जरूरी
- SC Clarifies: Police cannot Arrest Accused in Complaint Cases without Non-Bailable Warrant
- ट्विशा शर्मा के शव का दोबारा होगा पोस्टमार्टम, हाईकोर्ट ने दिए निर्देश, पति समर्थ सिंह कर सकता है सरेंडर
- POCSO | Accused Cannot be Convicted for Offence He was Never Charged With, clarifies HC, Read Judgment
- RBI appoints Shri Gunveer Singh as new Executive Director
- सीबीआई न्यायालय ने बैंक धोखाधड़ी मामले में बैंक ऑफ इंडिया के पूर्व वरिष्ठ शाखा प्रबंधक एवं एक निजी व्यक्ति को सात वर्ष के सश्रम कारावास की सजा सुनाई
- लखनऊ में 70 जज साइकिल से पहुंचे कोर्ट:पेट्रोल-डीजल और पर्यावरण बचाने का संदेश दिया, हाईकोर्ट जज ने दिखाई झंडी
- Fire breaks out in Allahabad High Court (Read here)
- सुहैल अहमद थोकर को सुप्रीम कोर्ट से राहत; यूएपीए मामले में मिली जमानत, जानें पूरा मामला
- हाईकोर्ट का बड़ा फैसला: बंगाल में गोवंश वध पर पाबंदी रहेगी जारी, बकरीद से पहले सभी याचिकाएं खारिज
- Breaking | SC Clarifies Enhanced Pension for retired High Court Judges, Chief Justices payable only from October 2016
- वर्किंग वाइफ से घर के खर्च में योगदान मांगना क्रूरता नहीं', हाईकोर्ट की नागपुर बेंच का फैसला
- HC summons Kejriwal, Sisodia & Five AAP Leaders in Contempt Case linked to CBI Judgment
- Breaking | SC Modifies Earlier Order against Academicians linked to controversial Judiciary Chapter
- HC questions WFI Move declaring Vinesh Phogat ineligible ahead of Asian Games Trials
