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 Quashes Delisting Order Issued by Railways Without Show Cause Notice - (10 Dec 2021)

CIVIL

Delhi High Court has quashed a delisting order issued to an entity by the Railways without any show cause notice and reasonable opportunity to defend itself observing that the same cannot be sustained in law. The Court has observed that the High Court can exercise its jurisdiction under Article 226 in such cases where the impugned order is ex facie issued contrary to the guidelines of the Railways and also in violation of principles of natural justice.

Tags : DELHI HIGH COURT   DELISTING ORDER ISSUED BY RAILWAYS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved