Court News
Won by 6 Votes, With 12 Nominated Members Voting: Supreme Court Says Nominated Councillors Cannot Vote in MLC Elections, Upholds Recount
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7 articles
Court News
A Police SP Can’t Claim the Same Protection as a Layman: Supreme Court Cancels Anticipatory Bail of Karnataka Lokayukta Officer in Extortion-Linked Corruption Case
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Court News
Three Years Means Three Years: Supreme Court Quashes Bengaluru Land Record Re-Enquiry Notice Issued Decades Later, Saves Apartment Land Near Yediyur Lake
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Court News
‘Fraud Vitiates All Solemn Acts’: Supreme Court Quashes Bengaluru Land Acquisition for Housing Society, Orders Land Returned to Owners
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Court News
Karnataka's Landmark Chargesheet on King Cobra Exploitation: Legal Insights
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Court News
Supreme Court Upholds Karnataka's Standardised State Anthem
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Court News
Karnataka's Gig Worker Welfare Law Faces High Court Challenge
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