Bringing you the Best Analytical Legal News
The measures undertaken by the Indian Railways clearly reflected that the safety and security of passengers was of paramount importance to the Railways.
Supreme Court: In an appeal filed against the judgment of the Delhi High Court, wherein the Court has set aside
Bombay High Court: Addressing a matter pertaining to the widow’s right of inheritance on the property of the deceased husband, S.M. Modak,
Madhya Pradesh High Court: Atul Sreedharan, J., requested Indian Railways to re-prioritize the berth allotment by giving the highest priority to pregnant women,
Indian Railways plans to gradually restart passenger train operations from 12th May, 2020, initially with 15 pairs of trains (30 return journeys). These
Ministry of Railways has converted its 5231 coaches as Covid Care Centers. The Coaches can be used for very mild cases that
As part of COVID-19 preparedness, it has been decided by Indian Railways that it would be prepared to modify 20000 coaches into
1. In continuation of the measures taken in the wake of COVID-19, it has been decided that all passenger train services on
Union Cabinet has given its approval forsigning a Memorandum of Understanding (MoU) with the Department for International Development (Government of United Kingdom)
Railway Board has approved works for provision of Video Surveillance System covering 983 stations under Nirbhaya funds In order to enhance security
Union Cabinet has approved a transformational organisational restructuring of the Indian Railways. This historic reform will go a long way in achieving
Indian Railways have undertaken some major Green initiatives as part of India’s contribution towards mitigation of global warming and combating climate change.