Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Bombay High Court Appreciates BMC for Setting Grievance Redressal Mechanism for Mumbaikars - (27 Aug 2015)

Bombay High Court has appreciated efforts taken by Brihanmumbai Municipal Corporation (BMC) to set up Grievance Redressal Mechanism to enable Mumbaikars to lodge complaints of potholes. It also told corporation to maintain wide publicity so that citizens are able to access system.

Tags : BOMBAY HIGH COURT  BRIHANMUMBAI MUNICIPAL CORPORATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved