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The inordinate delay in finalization of the agency for conducting social audit does not appear to be in public interest, therefore, the Government is granted liberty to explore alternatives for appointing persons for conducting social audit.
Allahabad High Court said that it is not a question of payment for a single year, but the annuity has not been transferred to the temple in question for last four years
A pension of Rs. 500 to Rs. 900 per month is being given by the State Government to persons with disability, under the State sponsored Scheme Madhu Babu Pension Yojna as per their eligibility.
“It is also important to note that Kendriya Vidyalaya’s are not schools recognised under the Delhi School Education Act, 1973 or the rules made thereunder and these schools are not bound to follow local Acts and Regulations of every State.”
The petition was filed by an Advocate, challenging the appointment of Public Prosecutors / Additional Public Prosecutors in all District Courts within the territorial Jurisdiction of Madurai Bench.
The Calcutta High Court set aside the orders dated 17.10.2017 and the communication dated 28.11.2017 as the same is without jurisdiction, along with consequential steps taken by the West Bengal Housing Board.
ABOUT RGNUL The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the
If modern society does not acknowledge this vested right in a person, then it is only encouraging gender identity disorder syndrome
Allahabad high Court said that there is no plausible reason why the proposal made by the Institutional Service Board for striking down the word ‘unmarried’ occurring in Regulation 104 of Regulations 1975 could be turned down by the State Government.
by Siddharth R. Gupta†
Cite as: 2023 SCC OnLine Blog Exp 53
The Court is concerned to safeguard the interest of public at large and to prevent the misuse of public money and the exploitation of natural resources in the interest of society and the common people, which has been caused due to laxity of the authority of the State Government and the Contractor.
The status report indicated the steps taken to bring normalcy to the law and order situation in the State, security measures taken for protecting religious places and details of relief camps.
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Ss. 2(d), 9, 10, 11 and 18(a) — Demand towards premium of government
Allahabad High Court said that the State authorities sat over the matter in a highly arbitrary and illegal manner. The Commission has also, in a highly arbitrary and illegal manner, proceeded with the selection without even verifying the qualifications of the participants. This has vitiated the entire selection process.
The State Government intending to share data with the leaders of different parties of the State Assembly, the ruling party and opposition party was a matter of great concern as there arose a question of right to privacy, which the Supreme Court held to be a facet of right to life.
Justice S Manikumar, former senior-most Judge of Madras High Court, who was appointed as the 36th Chief Justice of Kerala High Court in 2019, is all set to retire today.
HPNLU is organizing Maiden One-Day National Conference in blended mode (virtual and physical) on the topic: “Emerging Issues and Challenges Relating to Cyber Laws & Forensics” on May 12th, 2023 and is inviting submission through call for papers.
Supreme Court said that merely providing the mode or machinery/mechanism for recovery of tax payable by the transferer/supplier from buyer deducting tax at source and depositing the same with Revenue cannot be said to be ultra vires to Tripura Sales Tax Act and Rules.
Criminal Procedure Code, 1973 — S. 427 — Consecutive or concurrent running of sentences: Normal rule is that such subsequent sentence shall
by Anshul Prakash†, Archika Dudhwewala††, Deeksha Malik††† and Shreya Sukhtankar††††
Cite as: 2023 SCC OnLine Blog Exp 19