Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl  ||  Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required  ||  Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits  ||  Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose  ||  Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee  ||  Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed  ||  Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre  ||  Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being  ||  SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court  ||  SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services    

Meghalaya HC: State to Show Action taken by it Under 2023 Street Vendors Scheme - (16 Jun 2025)

CIVIL

Meghalaya High Court while hearing a PIL involving identifying street vending areas, has asked the State Government to show by July 1 the action taken by it under the Meghalaya State Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2023.

Tags : MEGHALAYA HIGH COURT   STREET VENDORS SCHEME   STATE GOVERNMENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved