Supreme Court: Ad Valorem Court Fees Apply to Appeals Seeking Statutory Land Acquisition Benefits  ||  Supreme Court: Cruise Voyages Remain Shipping Business under Section 44B Despite Onboard Services  ||  Supreme Court: People Abandon Cattle on Roads But Object to Their Use For Food  ||  Supreme Court Stays CIC Decision Declaring NSE Subject to the RTI Act  ||  SC: Wife May Be Denied Interim Maintenance if Husband Ex Facie Establishes Adultery  ||  SC: Prior Testimony is Inadmissible without Section 299 CrPC Order against Absconder  ||  Supreme Court: Administrative Action Can't Be Invalidated Solely for Lacking Formal Order  ||  Calcutta High Court: Section 141 NI Act Does Not Apply to Sole Proprietorships  ||  Orissa High Court Criticizes Magistrate for Defying Direction in Cheque Bounce Case  ||  Delhi High Court Safeguards Yuvraj Singh's Personality Rights, Orders Deepfake Takedown    

Patna High Court Directs Bihar Govt to Step Up Measures to Prevent Spread of Dengue - (21 Oct 2019)

CIVIL

Patna High Court has directed the State Government to take up urgent steps to combat the spread of mosquito-borne disease.The Court passed the order while hearing to several writ petitions filed by a number of parties drawing the High Court's attention to the devastation caused in Patna following three days of incessant rainfall in September.

Tags : PATNA HIGH COURT   DENGUE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved