Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Delhi HC Dismisses Plea Against Ban on Sale & Service of Herbal Hookah in Restaurants - (19 Jan 2022)

CIVIL

Delhi High Court has dismissed a plea against the ban on sale and service of herbal hookahs in restaurants and bars in the national capital, on account of the surge in COVID-19 cases.

Tags : DELHI HIGH COURT   HERBAL HOOKAH  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved