Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi High Court: Powers of Sealing Panel Derived From SC Order - (28 Feb 2018)

Delhi High Court has made it clear that the monitoring committee on sealing cannot enjoy powers beyond those vested in it by the Supreme Court. While setting aside a sealing direction given by the panel to the north corporation, HC said the panel was set up with a view to check misuse of residential properties for commercial gains and it cannot begin issuing directions against other types of premises.

Tags : DELHI HIGH COURT   SEALING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved