Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

SC: Delhi Government Seeks Review of SC Order Banning Old Diesel and Petrol Vehicles - (28 Jul 2025)

MOTOR VEHICLES

Delhi Government has filed a petition in the Supreme Court seeking review of an order passed by the Court in 2018 that banned 10-year-old diesel and 15-year-old petrol vehicles in the National Capital Region.

Tags : SUPREME COURT   DELHI GOVERNMENT   PETROL VEHICLES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved