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COVID-19 | Kar HC | Petition seeking direction to keep open wine shops for few hours during lockdown period in State of Karnataka — dismissed

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J. dismissed a petition on the ground that

Case Briefs High Courts

Corona Virus | Kar HC | State Govt. to take cognizance on issues like provision of — Supply of hot meal to pregnant women, lactating mothers, malnutritioned children & needy people

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathna, J. asked the State Government of Karnataka to

Case Briefs High Courts

Lockdown Period |Kar HC | Urgent attention of State Govt. required with regard to lack of food security to daily wage workers, migrant workers and homeless persons

Karnataka High Court: A Division Bench comprising of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. held a special sitting of the Court

Case Briefs High Courts

Kar HC | Court enunciates guidelines for disqualification of directors; demarcates boundaries, crossing which, it would be rendered bad in law

Karnataka High Court: B.V. Nagarathna, J., disposed of the petitions seeking the provisions of Sections 164(2) and 167(1)(a) and the proviso to Section

Conference/Seminars/Lectures Law School News

ILNU | International Conference on Justice Education, 2019

Reported by Aastha Srivastava

Case Briefs High Courts

Karnataka HC declines relief under Article 226 in light of alternate remedy available under S. 115 CPC

Karnataka High Court: While passing the order in a writ petition filed under Articles 226 and 227 of the Constitution praying to

Case Briefs High Courts

Second Writ Petition assailing same detention order is maintainable on grounds not available at the time of filing first petition

Karnataka High Court: While deciding the points of reference as laid before the Court in a set of writ petitions filed under

Case Briefs High Courts

Imposition of lifetime road tax for non Karnataka motor vehicles declared unconstitutional by DB

Karnataka High Court: While hearing a challenge to the decision of the Karnataka High Court in Jagadev Biradar v. State of Karnataka, 2016

Others

NLSIU introduces new Scholarship Policy

NLSIU introduced one of the most progressive and comprehensive Scholarship Policy which will apply to all scholarships administered by the National Law

SCC Times

Search Results for: B V Nagarathna

COVID-19 | Kar HC | Petition seeking direction to keep open wine shops for few hours during lockdown period in State of Karnataka — dismissed

Corona Virus | Kar HC | State Govt. to take cognizance on issues like provision of — Supply of hot meal to pregnant women, lactating mothers, malnutritioned children & needy people

Lockdown Period |Kar HC | Urgent attention of State Govt. required with regard to lack of food security to daily wage workers, migrant workers and homeless persons

Kar HC | Court enunciates guidelines for disqualification of directors; demarcates boundaries, crossing which, it would be rendered bad in law

ILNU | International Conference on Justice Education, 2019

Karnataka HC declines relief under Article 226 in light of alternate remedy available under S. 115 CPC

Second Writ Petition assailing same detention order is maintainable on grounds not available at the time of filing first petition

Imposition of lifetime road tax for non Karnataka motor vehicles declared unconstitutional by DB

NLSIU introduces new Scholarship Policy