Supreme Court: Police May Freeze Bank Accounts under S.102 CrPC in Prevention of Corruption Cases  ||  SC: Arbitrator’s Mandate Ends on Time Expiry; Substituted Arbitrator Must Continue After Extension  ||  SC: Woman May Move Her Department’s ICC For Harassment by Employee of Another Workplace  ||  SC: Women’s Representation Requirement Applies to All Bar Associations in Gujarat  ||  SC: Contempt Power isn’t Judges’ Personal Shield nor a Tool to Silence Legitimate Criticism  ||  SC: Statutory Corporation Can Deduct under S.36(1)(viii) Only for Income from Long-Term Finance  ||  NCLT Kolkata: Costs for Compromise or Arrangement Scheme not Part of Liquidation Expenses  ||  NCLT Ahmedabad: Complaints Against Auditors or Company Secretaries Not Grounds for Company Probe  ||  SC: NCLT Can Forfeit Entire Deposit if Purchaser Defaults on Payment for Liquidation Assets  ||  Meghalaya HC: Non-Signatory or Non-Existent LLP Cannot Claim Arbitration via Group of Companies    

Allahabad High Court Directs State Govt. to Quickly Redress Indiranagar Water logging Issue - (10 Jan 2017)

Allahabad High Court has directed State Government to convene a meeting of Municipal Corporation, LDA, PWD and NHAI to draw a plan and rid sector 8 and 9 of Indiranagar of water logging problem.

Tags : ALLAHABAD HIGH COURT   INDIRANAGAR   WATER LOGGING  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved