Court News
Lost His Hand to a Live Wire, Won ₹27.88 Lakh in a Writ: Karnataka High Court Sets Award Aside, Sends Electrocution Victim to Civil Court
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127 articles
Court News
Earning ₹54,700 and Supporting Her Parents: Karnataka High Court Says Working Wife Is Not ‘Dependent’, Sets Aside ₹20,000 Monthly Maintenance
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Court News
NHAI Valued Converted Residential Land as ‘Dry Land’: Karnataka High Court Upholds Higher Compensation for NH-169 Widening Near Mangaluru
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Court News
Owner Has No Assets? Insurer Still Pays First: Karnataka High Court Restores ‘Pay and Recover’ for Injured Biker in Unlicensed-Rider Crash
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Court News
Kannada Pleadings Welcome at the Tribunal: Karnataka High Court Says There Is No “Complete Embargo” on Filing Applications in Kannada
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Court News
Re-Sharing a News Report Is Not a Crime by Default: Karnataka High Court Quashes FIR Against X Account Admin, Issues Guidelines on Social-Media FIRs
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Court News
No Police Probe in Private Defamation Cases: Karnataka High Court Quashes Section 156(3) Referral Over Newspaper Notice
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Court News
Practised 10 Years Without Clearing AIBE? Karnataka High Court Refuses to Quash Criminal Case, Orders Bar Council to Build Alert System
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Court News
Ignored the SMS Alerts, Shared Aadhaar With a ‘Bank Manager’: Karnataka High Court Denies ‘Zero Liability’ Refund of ₹12.9 Lakh to Retired Professor, Sets Aside NCDRC Order
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Court News
Named as a Defaulter in a Bank’s Possession Notice? Karnataka High Court Lets Defamation Case Against SBI and Its Authorised Officer Go to Trial
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Court News
Arbitration Pending? Police Can Still Investigate: Karnataka High Court Refuses to Quash Cheating FIR Against MyFitness Promoters in Mensa Brands Deal
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Court News
‘Istanbul Congress Centre’ Row: Karnataka High Court Quashes FIR Against Amit Malviya and Arnab Goswami, Says Further Probe Would Be an Abuse of Process
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