NCLAT Sets Aside Insolvency, Imposes ?10L Costs Following Recusal over Attempt to Influence Member  ||  J&K&L HC: Sec 195 CrPC Bars Cognizance Without Public Servant's Complaint, Not FIR or Investigation  ||  Allahabad HC: Preliminary Issues Barred if Raised 18 Years After Issues Were Framed in a Suit  ||  Guj HC: No Prior Hearing Needed to Dismiss Cop After Corruption Conviction under Article 311(2)(A)  ||  Madras HC: Senior Citizens Act Applies Only To Post-2007 Property Transfers, Not Retrospective  ||  Supreme Court: Private Insurer Not Liable For Accident by Vehicle under State Requisition  ||  SC: Reserved Candidates Can Claim General Seats on Merit with Relaxation if Rules Allow  ||  SC: No Vested Right to Appointment For Next Candidate if Selected One Doesn't Join  ||  Supreme Court Restores Arbitral Award, Rules State Cannot Be Judge in its Own Dispute Case  ||  Delhi HC: Girl Being Friendly on Valentine’s Day Does Not Justify Forced Sexual Activity under POCSO    

Pointing Out Unauthorised Constructions, SC Says Delhi Being Ravaged by its Citizens, Officials - (15 Dec 2017)

A bench comprising justices M B Lokur and Deepak Gupta said the consequences of the failure to implement the rule of law in Delhi were having a generational impact, which cannot be anything but disastrous.

Tags : SC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved