Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Surat Fire Tragedy: Gujarat High Court Asks for Probe Report From State Government - (13 Jun 2019)

CIVIL

Gujarat High Court has asked for a detailed report from the State Government on the investigation into the Surat fire tragedy that claimed lives of 22 students of a coaching institute last month. The Court also issued a notice to the State Government on the petition moved by Jaysukh Gajera, father of a 17-year- old girl, who died in the fire at a four-storey commercial complex in Surat.

Tags : SURAT FIRE TRAGEDY   GUJARAT HIGH COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved