SC: CBDT Circulars do not Bind Courts in Income Tax Matters  ||  SC: Gujarat Saw Several Hooch Tragedies despite Prohibition on Liquor  ||  SC: Interest Continues if Award-Holder Cannot Freely Withdraw Conditional Deposit  ||  SC Urges Law Commission to Examine Law Governing Deposits Made in Courts  ||  SC: Civil Court Cannot Grant Interim Relief While Leave Application Against Public Trust is Pending  ||  Calcutta HC Upholds ITC Injunction, Says ‘Gold’ Has Acquired Secondary Meaning  ||  MP High Court Denies Compensation as Pregnancy Pre-Dated Sterilization Surgery  ||  Delhi HC: MACT Must Assess Claimant’s Need Before Denying Release of FDR Compensation  ||  Delhi HC Orders Interpol Red Corner Notice Against Man Facing Contempt Over Remarks Against Judges  ||  Gujarat HC Allows Seven-Day Parole to Convict in Bilkis Bano Case    

Del. HC: Fresh Air is Lifeline, However Socio-Cultural Activities are Equally Essential - (05 Oct 2023)

CIVIL

Delhi High Court has held that while it needs no reiteration that fresh air, oxygen and healthy environment is the lifeline for survival of individuals, however, being the social beings, the socio-cultural activities are equally essential part for human co-existence.

Tags : DELHI HIGH COURT   SOCIO-CULTURAL ACTIVITIES   AIR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved