NCLAT: Section 43(1) of IBC applicable when Corporate Debtor has given a preference in transaction  ||  AP HC Declines Stay on Govt. Memo Permitting Higher Rate for Premiere of Pushpa 2 Movie  ||  SC: Amended Regulations Not Bind State University Affiliated Institutions without State Adoption  ||  MP High Court Issues Guidelines for Safe Travel of School Children  ||  Cal. HC: Bail Cannot be Denied on Account of Restrictive Statutory Provisions in Penal Statute  ||  SC: Police Verification Report of Selected Candidates Must be filed within 6 Months of Appointment  ||  SC: Intent of S.50 is to Inform Suspect of Option to be Taken to Officer Other Than Search Party  ||  SC: Amended Regulations Not Bind State University Affiliated Institutions without State Adoption  ||  Rajya Sabha Passes the ‘Bharatiya Vayuyan Vidheyak, 2024’  ||  Del. HC: It’s a Disturbing Trend of Exploiting Social Media Platforms for Committing Sexual Offences    

Allahabad HC Prohibits Serving of Hookahs in Restaurants/Cafes - (02 Sep 2020)

CIVIL

Allahabad High Court has directed the Chief Secretary of State to not permit Bars, Restaurants and Cafes to serve hookah until further orders of the Court.

Tags : ALLAHABAD HIGH COURT   SERVING OF HOOKAHS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved