Bom. HC: Strong Message Needs to be Sent to ED to Act Within Parameters of Law  ||  DDA Admits Contempt by Allowing Felling of Trees to Broaden Road  ||  SC Proposes Appointment of Ad-Hoc Judges Due to High Pendency of Criminal Cases  ||  Madras HC Restores Suit by Testbook against Google Over Billing Policy  ||  Gujarat High Court, 4% Reservation, Persons With Disabilities  ||  Guj. HC Issues Notice on Plea Seeing Implementation of 4% Reservation in Promotions for PwDs  ||  SC: Prices under MoU for Inter-Supply of Petroleum Products Don’t Constitute ‘Transaction Value’  ||  SC Asks HC Judges to Record Annual Confidential Reports of Judicial Officers Promptly  ||  Supreme Court Directs States & HCs to Frame Rules to Increase Posts of District Judge  ||  SC: Asking Woman to Not Live if She Can’t Live Without Marrying Her Lover Isn’t Abetment to Suicide    

Ker. HC Issues Guidelines on Crowd Management of Pilgrims at Sabarimala - (14 Dec 2023)

CIVIL

Kerala High Court has issued guidelines to State Police Chief and KSRTC for crowd management of pilgrims at Sabarimala during the Mandala- Makaravilakku festival season.

Tags : KERALA HIGH COURT   GUIDELINES   CROWD MANAGEMENT   SABARIMALA  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved