Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

Allahabad HC: Tender Condition Allowing Restriction Can’t be Considered Arbitrary - (21 Apr 2025)

COMMERCIAL

All. HC has observed that allowing only existing pellet manufacturers having their plant location in NCR region to participate in the tender process is to reduce stubble burning and air pollution in the NCR region. The condition in the tender cannot be considered to be arbitrary and discriminatory.

Tags : ALLAHABAD HIGH COURT   TENDER CONDITION   PELLET MANUFACTURERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved