NOC Archives | SCC Times

J&K and Ladakh HC directs the authorities to grant NOC to Bilquis Mir to participate in Asian Canoe Sprint Olympic Qualifier in Japan as Chief Finish Line Judge

The Court noted that not allowing the petitioner to attend the sporting event may cause her to lose out on further opportunities which in turn may have a deterrent effect with regard to such position being provided to the athletes in India.

Case Briefs High Courts

College authorities must issue NOC for Transfer Requests; Suitability not their Domain: Calcutta High Court

The petitioner’s request for transfer of service for personal reasons deemed justified on humanitarian grounds under the principles of ‘Natural Justice’.

Case Briefs High Courts

Delhi High Court directs State to explain why NOC has yet not been granted to Hindu migrants from Pakistan living in Adarsh Nagar jhuggi

Delhi High Court: In a PIL filed on behalf of the Hindu Migrants who have come from Pakistan to India, and are

Case Briefs High Courts

Compliance with Sports Code non-negotiable; Delhi High Court warns IOA of derecognition if compliance with Sports Code is not made; Temporary CoA constituted

The pendency of this petition for the last 12 years could have been avoided. It is another matter though that during this period three Olympic Games have been represented by Indian sportspersons, albeit through a non-compliant IOA.

Case Briefs High Courts

Unable to justify reasons for cancellation of NOC by College Commissionerate twice before Court; Rajasthan High Court quashes order being violative of principles of natural justice

Rajasthan High Court: In a case where NOC was cancelled by Commissioner, Commissionerate College Education and Technical Education Department, (‘Respondent 2′) granted

Case Briefs High Courts

Madhya Pradesh High Court | Major District Road (MDR) not subjected to 300 metres guidelines, since it is not a National or a State Highway; NOC for petrol pump granted

Madhya Pradesh High Court: Vivek Agarwal, J. allowed the request of the petitioner granting NOC to establish a petrol retail outlet and

Case Briefs

CESTAT | Can refund of the IGST paid on the imported goods be demanded when there is no intention to take release of goods? Tribunal answers

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Sulekha Beevi C.S. (Judicial Member) allowed an appeal brief facts of which were that

Case Briefs High Courts

Kar HC | Trade licence is necessary for storage and distribution of ‘Auto LPG’ since said business activity is hazardous and likely to cause nuisance

Karnataka High Court: S. Sunil Dutt Yadav, J. heard a writ petition which dealt with granting of trade licence on the basis