SC: Exporters with Pending Applications Prior to Rule 96(10) Omission Entitled to IGST Refund  ||  Bombay HC to Scrap Law College Intake Cuts if Mumbai University Follows Prescribed Timelines  ||  Delhi HC Orders Removal of Derogatory Online Content Targeting Actress Tabu  ||  Madras HC Orders Interim Elected Panel to Manage State Bar Council Affairs Until New Committee Forms  ||  Patna HC: Whatsapp Messages Need Section 65B Certificate, Oral Evidence is Insufficient  ||  Allahabad HC: Denying Maintenance That Forces Wife into Destitution Violates Art 21 Right to Dignity  ||  Rajasthan HC Takes Suo Motu Notice of Structural Defects After IIT Bombay Warns Dome May Collapse  ||  Bombay HC: 0.1 Mg Above Alcohol Limit is Insufficient to Warrant a Drunken Driving Trial  ||  Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents  ||  Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed    

Karnataka HC Directs Air Force to State Measures Taken to Prevent Fire During 'Aeroshow' - (08 Jan 2021)

CIVIL

Karnataka High Court has directed that a responsible officer of the Indian Air Force should file an affidavit in Court stating the measures which it will be taking to ensure that a fire mishap which occurred in the year 2019, during the Aeroindia event at Air Force Station, Yelahanka, Bengaluru is not repeated while holding the event in 2021.

Tags : KARNATAKA HIGH COURT   AEROSHOW  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved