P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Delhi HC Issues Notice on Contempt Plea Filed Against AAP for Failure to Comply - (21 Jan 2021)

CONTEMPT OF COURT

Delhi High Court has issued notice on a contempt plea filed against the Aam Aadmi Party government, three municipal corporations, Delhi Development Authority and other civic agencies, for alleged failure to comply with the Court’s orders on enhancing seismic stability of the city.

Tags : DELHI HIGH COURT   COMPLIANCE WITH SEISMIC STABILITY OF CITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved