Case Briefs

Rajasthan High Court: A Division Bench of Manindra Mohan Srivastava, CJ and Madan Gopal Vyas, J., dismissed the petition and directed the

Case BriefsHigh Courts

Telangana High Court: K. Lakshman, J., while addressing a very pertinent issue expressed that, Intention of the Legislature is to reduce the

Legislation UpdatesRules & Regulations

The Ministry of Road Transport and Highways has notified the Central Motor Vehicles (Twenty Fifth Amendment) Rules, 2021 vide notification dated October

Legislation UpdatesRules & Regulations

The Central Government notified Central Motor Vehicles (Twenty fourth Amendment) Rules, 2021 to amend the Central Motor Vehicles Rules, 1989. Key Amendment:

National Consumer Disputes Redressal Commission
Case BriefsTribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): C. Viswanath (Presiding Member) expressed that: Law is settled that illegal and forceful means cannot be

National Consumer Disputes Redressal Commission
Case BriefsTribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): Anup K Thakur (Presiding Member), held that delivering the vehicle and withholding the documents of the said

Case BriefsHigh Courts

Himachal Pradesh High Court: Jyotsna Rewal Dua, J., partly allowed an appeal and declared that insurance company does not have the right

Case BriefsHigh Courts

Gujarat High Court: A.Y. Kogje, J. passed an order of release of a vehicle involved in transporting mineral / illegal mining after

Case BriefsHigh Courts

Madhya Pradesh High Court: This petition was filed before a Division Bench of S.C. Sharma and Virender Singh, JJ., against the order

Case BriefsHigh Courts

Patna High Court: The Bench of Ahsanuddin Amanullah, J. dismissed an application filed under Section 482 of the Code of Criminal Procedure,

Case Briefs

Supreme Court: Deciding the question involving the permissible alteration in a Motor Vehicle in view of the provisions contained in section 52

Case BriefsForeign Courts

High Court of South Africa, Eastern Cape Division: Plaintiff had approached this court before a Single Judge Bench of E. Revelas, J.,

Case BriefsHigh Courts

Gujarat High Court: A Single Judge Bench of R.P. Dholaria, J., allowed a petition filed against the order of the lower courts,

Case BriefsHigh Courts

Kerala High Court: A Full Bench of Kerala High Court comprising of CJ Hrishikesh Roy P.R. Ramachandra Menon, A.K. Jayasankaran Nambiar, Anil

Case BriefsHigh Courts

Rajasthan High Court: A Single Judge Bench comprising of  P.K. Lohra, J., decided a revision petition for an offence under Section 8