SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

SC Allows Sale Of 10% Of Unsold BS-IV Vehicles for 10 Days After Lockdown - (30 Mar 2020)

MOTOR VEHICLES

Supreme Court has granted some relaxations to the 31st March, 2020 deadline for the sale and registration of BS-IVvehicles.The Court allowed the sale of 10% of unsold BS-IV compliant vehicles for 10 days, after the end of the 21-days countrywide lockdown.

Tags : SC   BS-IV VEHICLES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved