SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

Madras HC permits PIL in Allegations of Foul-Play Against Tangedco - (12 Mar 2021)

COMMERCIAL

Madras High Court has permitted a public interest litigant to file additional materials in support of allegations of foul play against the Tamil Nadu Generation and Distribution Corporation (Tangedco) in a Rs 1,330 crore worth tender notification for supply of 20 lakh tonnes of imported steam coal of any origin.

Tags : MADRAS HIGH COURT   TANGEDCO  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved