Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Del. HC to Police: Continue Steps to Restrain Sale of Chinese Manjha During Independence Day Period - (11 Aug 2023)

CIVIL

Delhi High Court has directed Delhi Police to continue to take steps to restrain the sale of Chinese manjha in Delhi even during the forthcoming Independence Day period, which is the kite-flying season.

Tags : DELHI HIGH COURT   CHINESE MANJHA   INDEPENDENCE DAY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved