SC Delivers Split Verdict on Disciplinary Action to be Taken Against an Advocate-On-Record  ||  Centre to SC: Certain Provisions of Waqf (Amendment) Act, 2025 Not to be Acted Upon for Time Being  ||  SC Disposes of Petitions Seeking Access to Courtroom Proceedings through Virtual Links  ||  Delhi HC Directs Removal of 'Captain Blue' Mark in Plea by Manufacturer of ‘Captain Morgan’  ||  SC: Consumer’s Right to Protest Peacefully Without Falling Foul is a Corresponding Right  ||  SC Shows Inclination to Appoint a Commission of Inquiry to Enquire into Activities of Sports Federati  ||  SC: Subsequent Judgment that Overrules Earlier Judgment to Apply Retrospectively  ||  SC Expresses Reluctance to Transfer to Itself Petitions Challenging Anti-Conversion Laws of States  ||  Madras HC: Inspector General of Registration to Ensure No Society is Registered With a Caste Name  ||  SC: Union & ECI Given Time to Respond on Challenge to Conduct of Election Rules    

SC Stays J&K HC Order Directing Reduction in Toll-Fee Until Completion of Entire Road - (16 Apr 2025)

CIVIL

Supreme Court has stayed an order passed by Jammu & Kashmir and Ladakh High Court that directed reduction in toll-fee until the completion of construction on the Lakhanpur–Udhampur stretch on the ground that collection of toll was unfair if the road was in bad shape.

Tags : SUPREME COURT   TOLL-FEE   LAKHANPUR–UDHAMPUR  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved