Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Metro Safety is Not Negotiable: Delhi High Court - (28 Jan 2019)

Delhi High court has said that gauging Metro's safety is sole privilege of Commissioner of Metro Railway Safety and can’t be overruled through arbitration and also set aside Rs. 4,500-crore award in favour of Reliance Infrastructure subsidiary Delhi Airport Metro Express Pvt. Ltd. (DAMEPL).

Tags : DELHI HIGH COURT   METRO SAFETY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved