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    

Delhi HC to State: Ensure Strict Compliance of SOP on Accepting e-Copies of Driving Licenses - (10 Feb 2023)

MOTOR VEHICLES

Delhi High Court has directed Delhi Government to ensure strict compliance of a SOP issued by Ministry of Road Transport and Highways on December 17, 2018, in respect of validation of driving license, registration certificates and other transport related documents in electronic form.

Tags : DELHI HIGH COURT   SOP   MOTOR VEHICLES   DRIVING LICENSES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved