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    

Ker. HC: All India Tourist Vehicles Cannot be Permitted to Operate as Stage Carriage - (27 Nov 2023)

MOTOR VEHICLES

Kerala High Court has held that All India tourist vehicles cannot be permitted to operate as stage carriages as it is detrimental to the stage carriage operators including KSRTC. If tourist buses are violating permit conditions, they are liable to be fined.

Tags : KERALA HIGH COURT   ALL INDIA TOURIST   STAGE CARRIAGE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved