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    

Bombay HC Junks Rs 6,300-Crore Tenders Pankaja Munde Dept Issued - (12 Jul 2016)

Bombay HC has struck down tenders worth Rs 6,300 crore issued earlier this year by Women and Child Development Department headed by BJP Minister Pankaja Munde for supplying Take Home Ration (THR) as supplementary nutrition at day care centres (anganwadis).

Tags : BOMBAY HC   PANKAJA MUNDE   TAKE HOME RATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved