Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Bombay HC Disposes of PILs Seeking Directions for Relief Against 'Inflated' Electricity Bills - (17 Jul 2020)

ELECTRICITY

Bombay High Court has disposed of two Public Interest Litigations seeking directions for relief against the allegedly inflated and exorbitant electricity bills received during the period of lockdown, between March and May, 2020.

Tags : BOMBAY HIGH COURT   INFLATED ELECTRICITY BILLS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved