Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Delhi HC Seeks NHAI Reply on Basic Amenities on Expressways - (26 Apr 2019)

CIVIL

Delhi High Court has asked National Highway Authority of India (NHAI) to file a response to a plea seeking to ensure basic amenities like petrol pumps, toilet complex, ambulance and other emergency facilities on expressways.

Tags : DELHI HIGH COURT   NHAI REPLY ON BASIC AMENITIES ON EXPRESSWAYS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved