Supreme Court Directs Preventive Detention to Curb Illegal Mining in Chambal Sanctuary  ||  SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases  ||  Supreme Court: Clause Saying ‘Can Be Settled By Arbitration’ Does Not Mandate Arbitration  ||  SC: Employees Appointed Without Advertisement or Interview Cannot be Regularised  ||  Delhi HC: Non-Disclosure of Conflict By Andre Yeap Vitiates Arbitral Award in MSA Global Dispute  ||  Punjab & Haryana High Court: Arrest Memo Alone Not Final Proof of Arrest Time  ||  Rajasthan HC: Govt Department Cannot Terminate Outsourced Employee, Only Recommend Action  ||  Raj HC: HRA and Allowances Part of Deceased's Income for Motor Accident Compensation Calculation  ||  J&K& Ladakh HC: Executing Court Cannot Issue Levy Warrants While S.47 CPC Challenge is Pending  ||  J&K &L HC: Husband’s Girlfriend Not ‘Relative’ Under Sec 498A IPC, Cannot Be Prosecuted for Cruelty    

Delhi HC Imposes Rs 10K Cost on Plea Seeking Details of Foreign Vaccine Makers Asking for Approval - (20 May 2021)

CIVIL

Delhi High Court while dealing with a petition seeking details and data with respect to foreign vaccine manufacturers who have applied for approval in India and the status of such applications observed that the "petition is a classic example of a Public Interest Litigation being converted into a private inquisitiveness litigation”.

Tags : DELHI HC   COST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved