Del HC: Evidence in Predicate Offence by Accused Who Becomes Approver Can’t be Used in PMLA Procee.  ||  Del. HC: Order Passed in Favour of Indian Hotels Company Over Use of ‘Ginger’ Trademark  ||  Supreme Court: Notice Issued to IBBI Over Ambiguity in Uploading NCLT Orders  ||  SC: It is Up to the Arbitral Tribunal to Adjudicate Upon Construction of Terms of Contract  ||  Supreme Court: Replication to WS Can be Filed by Election Petitioner if New Facts Not Introduced  ||  Del. HC: Convict Can’t Seek Parole for Maint. Conjugal Relat. With Live-in Partner When Wife Present  ||  Delhi High Court: Parties Must Not Ordinarily Resort to Transfer of Case to Another Court  ||  Status Quo Ordered by SC on Felling of Trees in Ridge/Reserve Forest, Contempt Notice Issued  ||  SC: Presiding Officers/Members of JJ Board Should Specifically Mention Names in Orders  ||  Open Air Prisons Suggested by Supreme Court as Solution to Overcrowding of Prisons    

Bombay HC Says No Bullock Cart Races in Maharashtra Until Rules are Framed - (17 Aug 2017)

Bombay High Court has prohibited Maharashtra government from granting any permission allowing bullock cart racing before framing rules as envisaged in amendment to Prevention of Cruelty to Animals Act, 1960.

Tags : BOMBAY HIGH COURT   BULLOCK CART RACES  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved