Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

SC: Permitting Hand-Pulled Rickshaws is against Basic Concept of Human Dignity - (07 Aug 2025)

HUMAN RIGHTS

Supreme Court has banned the practice of permitting hand-pulled rickshaws in Matheran and has stated that permitting such a practice, which is against the basic concept of human dignity, belittles the constitutional promises of social and economic justice.

Tags : SUPREME COURT   HAND-PULLED RICKSHAWS   HUMAN DIGNITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved