Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

Supreme Court Slams States’ Casual Stance on Crucial Public Interest Matters - (17 Jan 2017)

Supreme Court has slammed several States for their casual attitude towards crucial public interest matters of public importance like pollution and cleanliness in mid-day meals.

Tags : SUPREME COURT   PUBLIC INTEREST MATTERS  

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