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    

Gau. HC to State: Submit Report on Number of Shelter Camps in Assam - (24 Apr 2023)

CIVIL

Gauhati High Court has directed State to provide the exact number of temporary shelter camps in entire state wherein people who have been displaced on account of eviction drives; Report must include gender-wise distribution as well as number of children sheltered in all these camps.

Tags : GAUHATI HIGH COURT   SHELTER CAMPS   EVICTION DRIVES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved