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
Continue readingSearch Results for: B V Nagarathna
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
Continue readingKar 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
Continue reading[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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Know Thy Judge| Justice B.R. Gavai
by Nilufer Bhateja*
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Know Thy Judge| Justice Dr. DY Chandrachud
by Sucheta Sarkar*
Continue readingKar 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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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
Continue readingKar 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,
Continue readingKar 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
Continue readingKar 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
Continue readingKar 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
Continue readingKar 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
Continue readingCOVID-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
Continue reading[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
Continue readingCoronavirus | 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
Continue readingCOVID 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
Continue readingCOVID 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
Continue readingCOVID-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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