Supreme Court Unveiled Victim Protection Plan For Trafficking Survivors and Urged Legal Reforms  ||  Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes  ||  Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes  ||  SC: Assigning Mathadhipati’s Secular Duties to Govt Officer Violates Art 26, Undermines Mahantship  ||  Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC  ||  Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC  ||  SC: Arbitral Award Unenforceable if Invoked During Pending Civil Suit Without Court’s Permission  ||  Delhi High Court: Participation in Protests Can't Be a Ground to Deny Bail in PMLA Case  ||  Delhi High Court Lays Down Guidelines to Mask Personal Details in Orders under Right to be Forgotten  ||  Raj HC: Poverty Cannot Defeat Right to Bail and Accused Cannot be Jailed For Lack of Sureties    

Bombay HC Asks TMC to Seal Hospitals Not Having Fire Department NOC - (19 Apr 2019)

Bombay High Court has directed Thane Municipal Corporation (TMC) in Maharashtra to seal all private hospitals and nursing homes that were operating without a no-objection certificate (NOC) from fire department.

Tags : BOMBAY HIGH COURT   PRIVATE HOSPITALS   THANE MUNICIPAL CORPORATION   FIRE DEPARTMENT NOC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved