SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Delhi HC Raps Traffic Police and Asks Why Hide Behind Trees to Challan Violators - (30 Nov 2015)

Delhi High Court has rapped City Traffic Police and asked why traffic police personnel “hide behind trees” to challan traffic violators instead of standing visibly on the road to ensure that violations did not occur.

Tags : DELHI HIGH COURT   CITY TRAFFIC POLICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved