SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment  ||  Delhi HC: Mere Possession of Visa Does Not Confer an Unconditional Right to Enter India  ||  Delhi HC: Every Insensitive or Objectionable Matrimonial Act Does Not Amount to Cruelty  ||  J&K&L HC: Fake Driving Licence Does Not Exonerate Insurer If Driver Has a Valid Licence  ||  P&H HC: Safety Council Report and CCTV Cannot Be Rejected at Charge Stage for Lack of Proof  ||  Delhi High Court Stays Rs. 213 Crore SAIL Payout to British Firm over Unstamped Arbitral Award  ||  Allahabad HC: Bar Council Cannot Suspend Advocate’s Licence Pending Disciplinary Inquiry  ||  SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void    

Either Shut Taj Mahal Down or Protect It: Supreme Court - (12 Jul 2018)

Supreme Court has said that protecting Taj Mahal has become a "hopeless cause" and slammed Centre, Uttar Pradesh government and Archaeological Survey of India for their apathy in protecting the monument from pollution.

Tags : SUPREME COURT   TAJ MAHAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved