P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

JH HC Bans Use of Loudspeakers from 10 PM to 6 AM - (18 Oct 2023)

CIVIL

Jharkhand High Court while issuing various directions to curb the issue of noise pollution in the city, has directed that from 10.00 p.m. to 06.00 a.m., there will be a complete ban on use of loudspeakers, public address systems, sound amplifiers.

Tags : JHARKHAND HIGH COURT   NOISE POLLUTION   LOUDSPEAKERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved