Supreme Court of India Judgements

47295 Judgements hosted as on 13/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Municipal Laws

Subsequent Settlement Of Residents Not A Ground To Shift A Crematorium

Bysclaw

Oct 30, 2022

This content is restricted to site members. If you are an existing user, please log in. New users may register below.

Existing Users Log In
   
Forgot password? Click here to reset
New User? Click here to register

By sclaw

Related Post

Election Laws Municipal Laws

Supreme Court Dismisses Andhra Pradesh Govt Plea Against HC Quashing 34% Backward Class Quota In Local Body Elections

Oct 11, 2026 sclaw
Election Laws Municipal Laws

Gujarat Municipalities Act, 1963 — Gujarat Municipalities (Conduct of Elections) Rules, 1994 — Rule 7A(1) — Election affidavit — Non-disclosure of immovable property — Construction of Rule requiring disclosure of assets of “myself, my spouse and dependents” — Held, the comma after “myself” is a mere listing comma and does not create any distinction or exclusion — the word “of” governs all three categories collectively — a candidate is required to disclose immovable property held by the candidate, the spouse, and dependents, including property held solely by the spouse — The appellant’s failure to disclose property standing solely in her husband’s name accordingly amounted to non-disclosure in breach of the Rule.

Jul 5, 2026 sclaw
Municipal Laws

Maharashtra Industrial Development Act, 1961 — Section 17 — Maharashtra Municipal Corporations Act, 1949 (MMC Act) — Sections 127, 128A — Maharashtra Regional Town Planning Act, 1966 (MRTP Act) — First Schedule, Clause 7(1) — Imposition of tax and fee — Distinction — The Maharashtra Industrial Development Corporation (MIDC) is empowered to levy fees or service charges for amenities provided, but not to impose taxes — The Navi Mumbai Municipal Corporation (NMMC) has the power to impose property tax, which includes various components like water tax, sewerage tax, general tax, etc — Fee or service charges levied by MIDC are not taxes as there is a quid pro quo for services rendered, whereas taxes are compulsory exactions for public revenue without reference to specific benefits.

May 31, 2026 sclaw

You missed

C P C

Order VI Rule 17 CPC | Amendment Permissible If Additional Facts & Reliefs Have Direct Nexus With Existing Controversy

Oct 13, 2026 sclaw
Election Laws Municipal Laws

Supreme Court Dismisses Andhra Pradesh Govt Plea Against HC Quashing 34% Backward Class Quota In Local Body Elections

Oct 11, 2026 sclaw
Cr P C

Procedural Violation Will Not Vitiate Seizure But Can Affect Evidentiary Value

Oct 11, 2026 sclaw
Bhartiya Nagrik Suraksha Sanhita Cr P C

Victim Also Has Right To Seek Speedy Trial Like Accused

Oct 11, 2026 sclaw