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: Can Prosecute Guardian of Minor Driving Vehicle w/o Licence Even Before Deter. Minor's Guilt - (25 Jun 2024)

MOTOR VEHICLES

Kerala High Court has observed that proceedings against the guardian of a juvenile or owner of a motor vehicle under section 199A of the Motor Vehicles Act, 1988 can be initiated if information regarding the commission of an offence by the juvenile has been recorded in the General Diary.

Tags : KERALA HIGH COURT   S. 199A OF MV ACT   MINOR DRIVING VEHICLE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved