SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences  ||  Jharkhand High Court Directs Circle Officers to Digitally Verify Land Records and Remove Mismatches  ||  MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum  ||  Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations    

Delhi HC: CAG Cannot Audit Private Discoms - (30 Oct 2015)

Delhi HC while allowing plea filed by Tata Power Delhi Distribution Ltd, BSES Yamuna Power, BSES Rajdhani Ltd., has junked AAP Govt.’s decision to get accounts of three private power distribution companies audited by Comptroller and Auditor General (CAG).

Tags : DELHI HC   COMPTROLLER AND AUDITOR GENERAL (CAG)  

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