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  • Search for "B V Nagarathna"
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Search Results for: B V Nagarathna

Appointments & TransfersNews

Collegium recommends 9 names for elevation as SC Judges. Three women and former ASG included

Collegium Statement Supreme Court Collegium has recommended elevation of the following Chief Justices / Judges of the High Courts and a Bar

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Published on August 18, 2021August 18, 2021By Bhumika Indulia
Leave a comment2154 views
Conference/Seminars/LecturesLaw School News

NLSIU | Webinar on ‘Pegasus Spyware: Exploring the Origin, Legality, Scope, and Oversight for Surveillance in India’

Reported by Devansh Kaushik

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Published on August 11, 2021August 11, 2021By Bhumika Indulia
Leave a comment3532 views
Case BriefsHigh Courts

Kar HC | “There can be illegitimate parents, but no illegitimate children.” HC analyses whether a ‘son’ born out of void marriage be considered for compassionate appointment

Karnataka High Court: A Division Bench of B.V Nagarathna and Hanchate Sanjeev Kumar, JJ. allowed the petition and remarked: “no child is

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Published on July 29, 2021August 12, 2021By Editor_4
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Case BriefsHigh Courts

Kar HC │ Can the statement recorded under Section 164 of Cr.PC be considered to be evidence under Section 35 of the POCSO Act? Whether the accused is entitled to bail in case the mandate under Section 35 of the POCSO Act has not been completed?

Karnataka High Court: A Division Bench of B. V. Nagarathna and M.G. Uma JJ. held that the accused does not have a

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Published on May 22, 2021May 31, 2021By Editor_4
Leave a comment11312 views
Case BriefsHigh Courts

[MV Act]KAR HC│Necessary permits for running the business of bike taxis as transport vehicles: Can’t decide on this an emerging concept before application of mind by State on all aspects

Karnataka High Court: A Division Bench of B.V. Nagarathna and J.M. Khazi disposed of the appeal and laid the observations herein under.

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Published on May 18, 2021May 21, 2021By Editor_4
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Know thy Judge

Know Thy Judge| Justice B.R. Gavai

by Nilufer Bhateja*

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Published on November 24, 2020November 24, 2021By Nilufer Bhateja
Leave a comment8990 views
Know thy Judge

Know Thy Judge| Justice Dr. DY Chandrachud

by Sucheta Sarkar*

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Published on November 11, 2020November 20, 2021By Editor_4
4 Comments17877 views
Hot Off The PressNews

Kar HC | Proposed 25% domicile reservation policy for admissions by Karnataka State Govt to NLSIU, struck down

Karnataka High Court: A Division Bench B.V. Nagarathna and Ravi V. Hosmani, JJ., while allowing the petition filed by an aspirant for

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Published on September 30, 2020September 30, 2020By Editor_4
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NLSIU
Hot Off The PressNews

Kar HC | National Law School of India University Amendment Act, 2020 granting 25% reservation to candidates from State of Karnataka — Stayed

Karnataka High Court: The Division Bench of B.V. Nagarathna and Ravi Hosmani, JJ.,  granted an interim stay on the National Law School

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Published on September 8, 2020September 8, 2020By Bhumika Indulia
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Case BriefsHigh Courts

Kar HC | Koladamatt not entitled to registration of occupancy rights over disputed land 

Karnataka High Court: A Division Bench comprising of B.V. Nagarathna and Jyoti Mulimani, JJ. reversed a 1993 order, holding that all titles,

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Published on August 6, 2020August 14, 2020By Editor_4
1 Comment4230 views
Case BriefsHigh Courts

Kar HC | Journalists & other media personnel are on the field to disseminate correct information just like police, doctors, nurses & government personnel carrying out essential duties

Karnataka High Court: A Division Bench of B.V. Nagarathna and Suraj Govindaraj, JJ., while addressing petition held that, Role of journalists and media

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Published on June 1, 2020October 3, 2023By Bhumika Indulia
Leave a comment1892 views
Case BriefsHigh Courts

Kar HC |No precise legislative definition of what ‘hate speech’ is; Since Parliament has not yet thought it appropriate to legislate on the concept of ‘hate speech’, Court cannot interfere by issuing directions

Karnataka High Court: A Division bench of B.V. Nagarathna and M.G. Uma, JJ., dismissed a petition filed to call for records from

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Published on June 1, 2020June 12, 2020By Bhumika Indulia
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Case BriefsHigh Courts

Kar HC | Complete absence of transparent & fair policy to choose persons for travel through Shramik Trains from Karnataka; No assurance provided to migrants to avoid unrest amongst them

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. held that, “though several orders have been passed

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Published on May 30, 2020October 3, 2023By Bhumika Indulia
1 Comment1785 views
Case BriefsHigh Courts

Kar HC | Reluctance of State Govt. to bear train fare of migrant workers, not in a position to pay the same will force them to continue to stay in the State

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. while deciding with regard to the issue

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Published on May 26, 2020October 3, 2023By Bhumika Indulia
Leave a comment1794 views
Case BriefsHigh Courts

COVID-19 | Kar HC | Release of information regarding people contracting COVID-19 at Nizamuddin religious ceremony a policy decision; Court declines to interfere

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J. while addressing a petition with regard to release

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Published on April 24, 2020May 1, 2020By Bhumika Indulia
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Case BriefsHigh Courts

[Coronavirus] Kar HC | State Govt. response sought on incident wherein doctors, nurses, ASHA workers assaulted; breach of social distancing guidelines, held in a marriage ceremony at a political leader’s house

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J., asked for the State Government’s response with regard

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Published on April 23, 2020May 1, 2020By Bhumika Indulia
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High Courts

Coronavirus | Kar HC | Decision to open super markets 24×7 is a policy decision; Nothing per se illegal in allowing BMTC buses to transport people connected with essential services

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J., while addressing a petition held that, “…decision

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Published on April 22, 2020May 1, 2020By Bhumika Indulia
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Case BriefsHigh Courts

COVID 19 | Lockdown | Kar HC extends operation of interim orders, bail orders, abeyance of eviction orders, etc. till 5th June; directs State to immediately step in for identifying vulnerable sections

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B. V. Nagarathna, J. referring to it’s earlier order dated 13-04-2020 addressed the

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Published on April 17, 2020April 24, 2020By Bhumika Indulia
Leave a comment2309 views
Case BriefsHigh Courts

COVID 19 | Kar HC | Media to ensure that Court’s order are not misinterpreted or misquoted; Voluntary organisations can distribute food while following social distancing

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and  and B.V. Nagarathna, J. while dealing with certain issues amid

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Published on April 16, 2020April 16, 2020By Bhumika Indulia
Leave a comment2094 views
Case BriefsHigh Courts

COVID-19 | Kar HC | State Govt. to file response in petition for protection, salary payment and statutory benefits to medical practitioners and ASHA workers

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. while addressing the present petition asked the State Government

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Published on April 8, 2020April 24, 2020By Bhumika Indulia
Leave a comment2610 views

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