Delhi High Court: Phonetic Similarity between Boat & Boult Can Cause Confusion Online  ||  SC: Recording Reasons Is Mandatory For Searches without A Warrant under Special Laws  ||  SC Dismissed MP Police Plea against Quashing FIR Alleging Marital Cruelty against MLA Umang Singhar  ||  SC Held Financial Bids in Public Tenders Cannot Be Altered Post-Opening To Protect Process Sanctity  ||  SC: Defendant Cannot File a Counter-Claim against a Co-Defendant under Order VIII Rule 6-A CPC  ||  Supreme Court Ruled That Barring Non-Muslims from Creating Waqfs Is Not Prima Facie Arbitrary  ||  SC Rejected Writ Petition Seeking Review of Judgment Upholding WB Madrasah Service Commission Act  ||  SC Grants Interim Bail to Mahesh Raut on Medical Grounds in Bhima Koregaon Case  ||  SC: Non-Production of Contraband Not Fatal If Seizure and Sample-Drawing Follow S.52A of NDPS Act  ||  Supreme Court Takes Suo Motu Cognizance of Industrial Pollution in Rajasthan's Jojari River    

Ker HC: Min. of Transport Asked About the Actions Taken Against Vloggers Promoting Modified Vehicles - (10 Jun 2024)

MOTOR VEHICLES

Ker HC has directed Deputy Solicitor General of India-in-Charge to get necessary instructions from Ministry of Road Transport and Highways on action taken to prevent vloggers uploading videos promoting use of motor vehicles in public places, violating standards prescribed in relation to road safety.

Tags :   KERALA HIGH COURT  MINISTRY OF ROAD  MODIFIED VEHICLES

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved