CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Suo Motu Cognizance Taken by Gujarat High Court of Fire Accident at TRP Gaming Zone in Rajkot - (27 May 2024)

CIVIL

Guj HC has taken suo motu cognizance of the tragic fire at TRP Game Zone in Rajkot which caused death of at least 27 people and observed that apart from having constructed such game zones, they have been put to use apparently according to our information through newspaper report, without permission.

Tags : GUJARAT HIGH COURT   TRP GAMING ZONE   SUO MOTU COGNIZANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved