Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Hyderabad HC Nods for Telangana Govt.'s Egg Scheme - (27 Sep 2016)

Hyderabad HC has upheld the decision of the Telangana State that made it mandatory for poultry farms to obtain National Egg Coordination Committee Certification to remain eligible to supply eggs to the State's Anganwadi Centres and hostels etc.

Tags : HYDERABAD HC   TELANGANA STATE   NATIONAL EGG COORDINATION COMMITTEE CERTIFICATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved