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    

Kerala HC Grants KSRTC Time to Install Tracking System, Emergency Buttons in Public Vehicles - (28 Oct 2021)

MOTOR VEHICLES

Kerala High Court has acceded to the request put forth by the Kerala State Road Transport Corporation's (KSRTC) seeking further extension in time to comply with the Court's directive to install tracking systems in public vehicles. The Court has granted more time to the Corporation to equip all public transport vehicles with tracking devices and emergency buttons.

Tags : KERALA HIGH COURT   TIME TO INSTALL TRACKING SYSTEM   EMERGENCY BUTTONS IN PUBLIC VEHICLES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved