Supreme Court Allows Cross-Examination on Brand Use Despite Written Statement Not Being on Record  ||  Supreme Court: Enquiry Needed Before Dismissal for Suppressing Criminal Antecedents  ||  Supreme Court: Trading While Holding Confidential Information Indicates Insider Trading  ||  Supreme Court Explains Four-Step Test to Quash Criminal Cases Using Defence Material  ||  Supreme Court Acquits Man in Minor Rape Case, Flags HC's Medical Evidence Lapse  ||  Bombay HC: Minor’s Inability to Describe Sexual Act No Ground to Reject Her Testimony  ||  Delhi HC: Wife’s Interim Maintenance Cannot be Based Solely on Husband’s Income  ||  Calcutta HC: SLSA Cannot Adopt ‘Big Brother’ Approach Over Adult Victims’ Compensation  ||  Allahabad HC: Further Investigation Permissible Even After Final Report is Accepted  ||  Allahabad HC: Court-Directed Award Cannot be Challenged for Not Computing Market Value    

Supreme Court: People Abandon Cattle on Roads But Object to Their Use For Food - (03 Aug 2026)

CIVIL

Supreme Court noted that cattle are frequently left unattended on roads after losing their economic utility, but their use for food provokes strong public objection, while the Court examined measures to tackle accidents involving stray cattle.

Tags : ABANDON CATTLE; FOOD; ROADS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved