jallikattu
Case BriefsSupreme CourtSupreme Court (Constitution/Larger Benches)

The Supreme Court said that this decision on the Tamil Nadu Amendment Act would also guide the Maharashtra and the Karnataka Amendment Acts. Thus, it held that all the three Amendment Acts are valid legislations .

Protection of Wild
Case BriefsSupreme Court

Supreme Court empowered the High-Powered Committee constituted by Tripura High Court with jurisdiction across India for advancement of the cause of welfare, care and rehabilitation of elephants and other wild animals.

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court (Dharwad Bench): Suraj Govindaraj, J. while deciding a matter regarding handcuffing of an accused during arrest, held that “handcuffing

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: K.S. Mudagal, J., allowed the petition and set aside the impugned award awarding compensation as well as the silver

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: Suraj Govindaraj, J., allowed the petition and quashed the compromise decree in the original suit filed before Principal Senior

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: A Division Bench of Ritu Raj Awasthi CJ. and S. R Krishna Kumar JJ. issued directions regarding setting up

Case BriefsSupreme Court

Supreme Court: Dealing with the appeals preferred by the States of Karnataka and Kerala against the decisions of the Division Benches of

Case BriefsHigh Courts

Karnataka High Court: M Nagaprasanna J. allowed the petition and quashed the impugned order and remitted the matter back to Sessions Judge

Hot Off The PressNews

A Full Bench of the Karnataka High Court will pronounce the Hijab Verdict today. Crux of the matter was, the insistence of

District CourtForeign CourtsHigh Court Round UpHigh CourtsLegal RoundUp

Let’s have a look at the most interesting legal stories reported this week on the SCC Online Blog from High Courts, Foreign

Legislation UpdatesNotifications

The Karnataka Legislative Assembly has passed the Karnataka Police (Amendment) Bill, 2021 to amend Karnataka Police Act, 1963, banning all forms of

Appointments & TransfersNews

Four Additional Judges elevated as Judges in Karnataka High Court President appoints S/Shri Justices (1) Singapuram Raghavachar Krishna Kumar (2) Ashok Subhashchandra

Op EdsOP. ED.

by Gautamaditya Sridhara*

Case BriefsHigh Courts

Karnataka High Court: A Division Bench of Alok Aradhe and H. T. Narendra Prasad JJ., allowed the appeal and quashed the impugned

Case BriefsHigh Courts

Karnataka High Court: R. Devdas, J., while allowing the present Writ Petition, directed the Medical Council to issue the No Objection Certificate

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of NV Ramana, Sanjiv Khanna, and Krishna Murari, JJ has upheld the speaker’s orders dated 25.07.2019 and

Case BriefsSupreme Court

Supreme Court: Deciding the Cauvery Water Dispute that reportedly travels beyond 100 years, the bench of Dipak Misra, CJ and Amitava Roy

Case BriefsSupreme Court

Supreme Court: The Court directed the State of Karnataka to release 6000 cusecs of water from tomorrow i.e. 28.09.2016 till the next

Case BriefsSupreme Court

Supreme Court: As an interim measure, regard being had to the subsequent developments and the problems that have been highlighted by Fali