Meghalaya HC Suspends Judgment Passed by Trial Court in POCSO Case  ||  Bombay HC: Can’t Treat Amount of Subsidy Received by Assessee from RBI as ‘Interest’ under IT Act  ||  Delhi HC: Sibling Not Ipso Facts Disentitled from Claiming Compensation under DVCS  ||  Delhi HC: It is State’s Duty to Ensure that Every Person in Custody is Kept Safe  ||  Bombay HC: Provisions of Treaty do Not Override Customs Law  ||  Supreme Court Refuses Anticipatory Bail to Dunki Facilitator  ||  SC: Review Petition Filed against Mandatory 3 Years Practice to Enter Judicial Service  ||  SC: Person Working in Society Which is a State under Article 12 Isn’t a Government Servant  ||  SC Stays Order of Calcutta HC Initiating Criminal Contempt Proceedings against Police Officers  ||  Kar. HC Issues Notice to State on Challenge to Order that Bike Aggregators Can’t Operate in State    

‘Can’t Deny Food Benefits to Kids Without Aadhaar: Bombay High Court - (20 Sep 2018)

Bombay High Court has directed that no child in Maharashtra should be deprived of benefits of Integrated Child Development Scheme (ICDS) for want of an Aadhaar card.

Tags : BOMBAY HIGH COURT   AADHAAR CARD   FOOD BENEFITS  

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