Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Madras High Court to State Government: Curb Illegal Collection of Toll - (11 Jun 2019)

CIVIL

Madras High Court has directed the State Government to put an end to the unauthorised collection of toll at the entry points of various municipal areas and village panchayats. The Court also imposed curbs on the collection of vehicle parking charges on vacant land adjacent to temples and ordered that the receipts should mention the purpose of such collections.

Tags : MADRAS HIGH COURT   TOLL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved