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    

Delhi HC Issues Notice to IRCTC on Plea to Relax License Fee for Catering Services - (16 Sep 2021)

CIVIL

Delhi High Court has issued notice to IRCTC (Indian Railway Catering and Tourism Corporation) on an appeal seeking relaxation in license fee granted to newly allotted catering units of the East & West Zones, at par with the North & South Zones, amid Covid-19.

Tags : DELHI HIGH COURT   LICENSE FEE FOR CATERING SERVICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved