SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

NGT Asks For Ambient Air Quality Data from Different Locations in Delhi - (06 Apr 2016)

National Green Tribunal (NGT) has set up a committee of officials and asked it to collect samples of ambient air quality from different locations in Delhi, as odd-even scheme is all set to return in the national capital from April 15.

Tags : NATIONAL GREEN TRIBUNAL   AIR QUALITY DATA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved