Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

Bombay High Court Quashes Govt Resolution to Shift Teachers’ Salary Accounts - (22 Feb 2018)

Bombay High Court, while terming the decision to shift teachers’ salary accounts from Thane District Central Cooperative Bank to Thane Janata Sahakari Bank as “unreasonable, arbitrary and malafide”, has quashed a government resolution of 2017, which allowed the move.

Tags : BOMBAY HIGH COURT   SALARY ACCOUNTS  

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