All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC  ||  NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected  ||  Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs  ||  AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not  ||  Del. HC: Father Held Guilty of Repeatedly Raping Minor Daughter for 2 Years, Acquittal Reversed  ||  SC: Reconsideration Required of the Judgement That Brought Doctors Under Consumer Protection Act  ||  SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser  ||  SC: Authorities Directed to Take Immediate Measures Regarding Municipal Solid Waste in Delhi  ||  Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products  ||  Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons    

Bombay HC Grants Relief to Baina Residents - (28 Sep 2016)

Bombay HC has quashed demolition notices issued by Goa Coastal Zone Management Authority (GCZMA) seeking to demolish allegedly illegal structures in No Development Zone (NDZ) at Baina beach.

Tags : BOMBAY HC   GCZMA   NDZ  

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