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    

Supreme Court Gives Nod to Pollution Coding Mechanism to Tackle Delhi’s Air Pollution - (05 Dec 2016)

Supreme Court has asked Centre to put in place a Pollution Coding Mechanism with a graded response system to tackle New Delhi’s growing foul air.

Tags : SUPREME COURT   POLLUTION CODING MECHANISM   NEW DELHI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved