Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC Says Centre Must Implement Its Direction to Supply 700 MT Oxygen Per Day to Delhi - (06 May 2021)

CIVIL

Supreme Court has required that the Union of India to make all efforts to comply with its direction regarding supply of 700 MT of oxygen per day to the National Capital Territory of Delhi, in staying the contempt notice issued to the central government officials by the Delhi High Court over oxygen supply to the NCT of Delhi.

Tags : SUPREME COURT   SUPPLY OF OXYGEN PER DAY TO DELHI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved