J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Delhi HC Issues Directions to Ensure Proper Facilities for Persons Residing in Night Shelters - (29 May 2020)

CIVIL

Delhi High Court has passed a series of directions to Delhi Urban Shelter Improvement Board, All India Institute of Medical Sciences (AIIMS), and the Delhi Government to ensure proper facilities and treatment are provided to the residents of night shelters set up within the AIIMS premises.

Tags : DELHI HIGH COURT   FACILITIES FOR PERSONS RESIDING IN NIGHT SHELTERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved