Bombay High Court upholds decision by Thane Municipal Corporation permitting Eknath Shinde faction to conduct ‘Diwali Pahat’ programme
Bombay High Court: In a case filed seeking to quash and set aside the order dated 13-10-2022 passed by Thane
diwali
NGT | “Celebration by crackers is for happiness; It is not to celebrate deaths and diseases”: Total Ban against sale or use of all kinds of firecrackers in NCR from November 9th to 30th [Read Directions]
National Green Tribunal (NGT): Coram of Justice Adarsh Kumar Goel (Chairperson) and Sheo Kumar Singh (Judicial Member), Dr Satyawan Singh Garbyal and Dr
Cal HC | No sale or purchase of firecrackers in any form: State to ensure that there is no use of firecrackers during Diwali celebrations & Kali Puja
Calcutta High Court: A Division Bench of Sanjib Banerjee and Arijit Banerjee, JJ., directed the State to ensure that there is no use
Time slot of bursting firecrackers during Diwali for ‘Southern States’ modified; earlier order clarified:SC
Supreme Court: The 2-Judge Bench comprising of A.K. Sikri and Ashok Bhushan, JJ. modified the Arjun Gopal v. Union of India, 2018
Only “green” fireworks permitted to be manufactured and sold: SC
Supreme Court: The 2- Judge Bench comprising of A.K. Sikri and Ashok Bhushan, JJ., gave directions to be followed for burning of
SC: Blanket Ban on the sale of firecrackers?
Supreme Court: The 3-Judge Bench of Dr AK Sikri, Abhay Manohar Sapre and Ashok Bhushan, JJ., in an earlier judgment of Arjun Gopal
No firecracker sale in Delhi-NCR this Diwali; Ban to continue till Nov 1 [Full Report]
Supreme Court: The 3-judge bench of Dr. AK Sikri, Abhay Manohar Sapre and Ashok Bhushan, JJ banned the sale of fireworks in