Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Bombay High Court Refuses to Interfere With BMC's Restrictions on Animal Sacrifice on Bakr Eid - (21 Jul 2021)

CIVIL

Bombay High Court has refused to interfere with the BMC's circular limiting to 300, the number of water buffaloes to be sacrificed at the designated Deonar abattoir across three days of Eid-ul-Adha or Bakreid, from 21st July to 23rd July, 2021.

Tags : BOMBAY HIGH COURT   BMC'S RESTRICTIONS ON ANIMAL SACRIFICE ON BAKR EID  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved