CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Ker HC: Min. of Transport Asked About the Actions Taken Against Vloggers Promoting Modified Vehicles - (10 Jun 2024)

MOTOR VEHICLES

Ker HC has directed Deputy Solicitor General of India-in-Charge to get necessary instructions from Ministry of Road Transport and Highways on action taken to prevent vloggers uploading videos promoting use of motor vehicles in public places, violating standards prescribed in relation to road safety.

Tags : KERALA HIGH COURT   MINISTRY OF ROAD   MODIFIED VEHICLES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved