J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

Delhi HC Expresses Concern over Exponential Growth in Fuel Loss - (08 Apr 2016)

Delhi HC has expressed concern over exponential growth in fuel loss due to idling traffic at intersections and jams from the 2005 figure of over Rs 990 crore and directed Centre and Delhi Government to come out with a joint action plan to address the problem.

Tags : DELHI HC   FUEL LOSS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved