Gauhati HC: Assessing Officer and Inspecting Person Need Not Be Similar Person Under Electricity Act

Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity || Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad || Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise || Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime || Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka || Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom || Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products || Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces || Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support || SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification

Gauhati HC: Assessing Officer and Inspecting Person Need Not Be Similar Person Under Electricity Act - (21 Apr 2022)