Delhi High Court: Providing Email Services Does Not Make Google a Public Functionary  ||  Patna HC: Lying on a Woman Without Any Act Toward Penetration Rules Out Attempted Rape  ||  Delhi High Court: Litigants Cannot Claim a Bench Change as a Right After Roster Changes  ||  Calcutta High Court: Peaceful Protest is a Democratic Right and Cannot Be Treated as an Offence  ||  Delhi High Court: Trial Courts Must Verify an Accused’s Address Before Declaring Absconding  ||  Gujarat High Court: Judicial Officer Cannot Seek HC Judge’s Transfer over Housing Grievance  ||  Delhi High Court Orders 125 Websites Using Jio Trademark for Lottery and Gaming to Be Suspended  ||  MP High Court Strikes Down 27% OBC Quota, Restores Reservation to 14%  ||  Supreme Court: Hindu Widow’s Limited Estate Became Absolute under Succession Act  ||  Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration    

Supreme Court: Sutlej Yamuna Link Canal Has to be Constructed - (23 Feb 2017)

Supreme Court has made it clear that state of Punjab would have to comply with its order on construction of Satluj Yamuna Link (SYL) canal, saying ongoing controversy over the project must be brought to an end at earliest.

Tags : SUPREME COURT   SATLUJ YAMUNA LINK (SYL) CANAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved