P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Bom. HC to State: Consider Framing Policy for Festival Celebration as Per Capacity of Public Spaces - (07 Sep 2023)

CIVIL

Bombay High Court while observing that celebrations of festivals must also evolve with the changing times and demographics of the city, has directed State to consider reframing policy for public celebration while taking into account limited capacity of public spaces.

Tags : BOMBAY HIGH COURT   POLICY   CELEBRATION   PUBLIC SPACES  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved