Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Suo Motu Case Initiated to Probe into Safety Measures Taken by Buildings and Coaching Institutes - (05 Aug 2024)

EDUCATION

SC has initiated Suo Motu case to look into safety measures being undertaken by buildings and coaching institutes in the national capital and stated that coaching institutes can operate online unless there is full compliance of safety norms and basic norms for dignified life of young ones.

Tags : SUPREME COURT   COACHING INSTITUTES   SAFETY MEASURES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved