Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Del. HC: Union to Inform about Regulatory Mechanism to Ensure Taxi Apps are Disabled Friendly - (25 Mar 2025)

CIVIL

Del. HC has directed the Union Government to file an affidavit to place on record the regulatory mechanism that is in place to ensure that taxi applications comply with the necessary requirements for being disabled friendly prior to their launch, and have all requisite accessibility features.

Tags : DELHI HIGH COURT   REGULATORY MECHANISM   TAXI APPS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved