National Highways Archives

Centre versus State| Who has the power to make law declaring any land within a State as a national highway? Supreme Court answers

Supreme Court: Dealing with the question whether the Parliament was competent to enact the National Highways Act, 1956 and the National Highway

Case Briefs Supreme Court

Prior environmental clearance required before commencement of actual construction of a National Highway, not at the planning stage: SC

Supreme Court: The 3-judge bench of AM Khanwilkar*, BR Gavai and Krishna Murari, JJ has held that it is not necessary for

Case Briefs High Courts

Telangana HC | State to ensure availability of ambulances on National and State Highways as migrant workers including of pregnant women are using highways to reach destination

Telangana High Court: A Division Bench of Raghvendra Singh Chauhan, CJ and B. Vijaysen Reddy, J. directed the State to ensure that ambulances

Case Briefs High Courts

Uttaranchal HC directs petrol pump owners to permit ‘free use’ of toilets

Uttaranchal High Court: A Division Bench comprising of Rajiv Sharma and Lok Pal Singh, JJ., while deciding a writ petition-public interest litigation,

Case Briefs High Courts

Karnataka HC refuses to direct State Excise Dept. to consider applications for renewal of licences of vendors having shops at National Highways

Karnataka High Court: While passing the order in a set of writ petitions filed under Articles 226 and 227 of the Constitution