SC: Bribe Recovery Alone Cannot Prove Guilt without Proof of Demand under PC Act  ||  SC: Cut Power, Water to Bulk Waste Generators Violating Solid Waste Rules  ||  SC: RPF Employee Who Conceals Criminal Case Can be Discharged at Any Stage  ||  SC: Police can Register FIR Despite Magistrate Rejecting S.156(3) CrPC Application  ||  SC: Criminal Acquittal Alone Cannot Prove Absence of Negligence in Accident Claims  ||  SC: Referral Fees Earned By Auto Dealers for Bank, Insurance Promotion Taxable as Service Tax  ||  Supreme Court Revisits the definition of “Industry”: 9-Judge Bench Reformulates the 1978 Triple Test  ||  Delhi HC: Exam Integrity is a Shared Duty of Candidates and Authorities  ||  Delhi High Court: POCSO Allows Child Witness Cross-Examination but Bars Aggressive Questioning  ||  Kerala HC: Christian Women May File Divorce Pleas Where They Reside    

SC Slams AAP Government, Asks Legislators to Clean Delhi Garbage - (24 Oct 2016)

Supreme Court has asked Delhi Government to stop being a “bully” by blaming others for all problems and directed its legislators to assist authorities in keeping City clean.

Tags : SUPREME COURT   DELHI GOVERNMENT   DELHI GARBAGE  

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