Supreme Court Rejects Plea Seeking Vehicle Star-Rating System to Curb Air Pollution || SC Declines to Order Disclosure of CIC Shortlisted Candidates, Sees No Reason to Doubt Union || Kerala HC: “Debt Due” under Section 18(1) SARFAESI Act Includes Future Interest until Appeal Filing || Kerala HC: Interim Bail Period Not Counted as ‘Detention’ for Statutory Bail under S.187 BNSS || Madras HC: Cryptocurrency is Property and Can be Held in Trust || NCLAT Chennai: Guarantors Cannot Deny Demand Notice After Admitting its Receipt || Kerala HC: Ex-CISF Personnel can Buy Liquor from CAPF Canteens || Kerala HC: Accused Can Respond Virtually or in Writing || Kerala HC: No Caste or Lineage Required for Temple Priests || Kerala HC Orders SIT Probe into Sabarimala Gold Loss

Tripura HC: Citizens of State Should Not Suffer Faulty Software Developed by Government of India - (20 Sep 2021)

CIVIL

Tripura High Court has observed that the citizens of the State as well as of the country should not suffer on account of a faulty system and faulty software developed by the Government of India for issuing death certificates in the plea of one Abhijit Gon Chowdhury whose wife died in Bangalore and he had applied to the Agartala Municipal Corporation for issuance of the death certificate of his wife by submitting all the necessary documents.

Tags : TRIPURA HIGH COURT FAULTY SOFTWARE

Share :