SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Madras High Court to Govt: What Have You Done to Address City’s Water Crisis - (13 Jun 2019)

CIVIL

Madras High Court has asked for details from the State Government on steps taken by it to fulfill the daily water requirements of people in the city. The Court directed Additional Government Pleader E. Manoharan to make sure that the details were submitted, when cases filed against commercial exploitation of groundwater from the suburban localities of Chennai had been listed for hearing.

Tags : MADRAS HIGH COURT   WATER CRISES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved