NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account  ||  All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant  ||  P&H HC: Cannot Allow Changes in Admission Form after Submission  ||  Bom. HC: Findings in Criminal Proceedings Cannot Be Relied Upon While Adjudicating Civil Proceedings  ||  P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months  ||  Allahabad HC: Merely Supporting Pakistan Will Not Prima Facie Attract Section 152 of BNS  ||  HP HC Upholds Wife’s Claim of Adverse Possession after Husband’s Death  ||  Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted  ||  Karnataka HC: State to Respond in 3 Weeks regarding Mandatory Teaching of Kannada  ||  Delhi HC: Husband Unhappy in Marriage is No Proof of Abetment of Suicide    

Delhi HC Asks Stakeholders to File Suggestions for Enhancing Security Measures at Court Complexes - (25 Oct 2021)

CIVIL

Delhi High Court has asked all the stakeholders concerned to file their suggestions for enhancing security measures at court complexes in the national capital by October 29.

Tags : DELHI HIGH COURT   ENHANCING SECURITY MEASURES AT COURT COMPLEXES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved