SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

SC: Right to Safe, Motorable Roads is Part of Right to Life under Article 21 - (31 Jul 2025)

MOTOR VEHICLES

Supreme Court has observed that right to safe, well-maintained, and motorable roads is recognised as a part of the right to life under Article 21 of the Constitution of India and it is the responsibility of the State to develop and maintain the roads directly under its control.

Tags : SUPREME COURT   MOTORABLE ROADS   ARTICLE 21  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved