NCLT Kochi: Liability of Personal Guarantor Cannot Exceed Contractual Limit  ||  NCLT Ahmedabad: Must Determine Related Party Status When Insolvency Proceedings Commence  ||  Ker. HC: 'Immediate Official Superior' under NDPS Act must be Interpreted in Relation to the Context  ||  J&K HC: In Cases Involving Narco-Terror Links, Cannot Grant Bail Merely Due to Delay in Trial  ||  J&K HC: Civil Courts Can Hear Waqf Disputes if Waqf Tribunal Does Not Exist  ||  J&K HC: Can’t Invoke Principle of ‘No Work, No Pay’ When Termination is Illegal  ||  Rajasthan HC: Should Not Penalize Party Due to Negligence of Legal Counsel  ||  Delhi High Court Passes John Doe Order Restraining Infringement of ‘Tata’ Trademarks  ||  Delhi HC: Dealing in Crypto Currency Has Profound Implications on Economy of the Country  ||  SC: If Citizens Want to Enjoy Fundamental Right it Should be With Reasonable Restrictions    

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 2025 - All Rights Reserved