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Supreme Court: In the 2006 Meerut fire case, the bench of Hemant Gupta and V. Ramasubramanian, JJ has held the Organizers responsible
National Consumer Disputes Redressal Commission (NCDRC): Ram Surat Maurya (Presiding Member) addressed a matter wherein the date of issue of the Risk
Delhi High Court: The Division Bench of Rajiv Shakdher and Talwant Singh, JJ., while addressing a matter with regard to the arbitral
The National Human Rights Commission, India has taken suo motu cognizance of media reports that ten infants were killed in a fire
The National Human Rights Commission has taken suo motu cognizance of media reports that 3 minors among 7 persons have died in
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that in Muzaffarpur district of Bihar, a
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that more than 17 students, 15 to