Whether a Life-Threatening Rescue by Cop Can be Treated as Routine Duty, Madhya Pradesh HC Clarifies  ||  Madhya Pradesh HC: Officer Cannot Oversee Department Conducting Disciplinary Proceedings Against Him  ||  Madras High Court: POCSO Act Does Not Exempt Romantic Relationships Involving Minors  ||  SC Upholds Haryana Rule Delaying Aid to Kin Accused of Murdering Government Employees  ||  Supreme Court: Lokayukta Special Police is Not Exempt From RTI as an Intelligence Body  ||  Supreme Court: Curable Irregularity in Appointments Cannot Nullify Entire Recruitment Process  ||  SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences    

Supreme Court Directs DMRC To Pay Rs. 60 Crore As Interest To Reliance Infra Unit DAMEPL - (21 Jun 2017)

Supreme Court has refused to interfere with Delhi High Court order directing Delhi Metro Rail Corporation (DMRC) to pay Rs. 60 crore as interim payment to Delhi Airport Metro Express Private Limited (DAMEPL), a Reliance Infrastructure Subsidiary.

Tags : SUPREME COURT   DMRC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved