Supreme Court: Vacancies From Resignations under CUSAT Act Must Follow Communal Rotation  ||  Supreme Court: Forest Land Cannot Be Leased or Used For Agriculture Without Centre’s Approval  ||  Supreme Court: Gravity of Offence and Accused’s Role Must Guide Suspension of Sentence under CrPC  ||  Supreme Court: Arbitral Awards Cannot be Set Aside For Mere Legal Errors or Misreading of Evidence  ||  SC Acknowledges Child Trafficking as a Grave Reality and Issues Guidelines to Assess Victim Evidence  ||  Allahabad HC: When Parties Extend an Agreement by Conduct, The Arbitration Clause Extends Too  ||  Supreme Court: Issues of Party Capacity and Maintainability Must Be Decided by Arbitral Tribunal  ||  Supreme Court: Omissions in Chief Examination Can Be Rectified During Cross-Examination  ||  Supreme Court: Items Given by Accused to Police Are Not Section 27 Recoveries under Evidence Act  ||  Gujarat High Court: Waqf Institutions Must Pay Court Fees When Filing Disputes in State Tribunal    

Karnataka High Court Notifies Rules on Live Streaming and Recording of Court Proceedings - (03 Jan 2022)

Karnataka High Court has notified the Karnataka Rules on Live Streaming and Recording of Court Proceedings, 2021, which will come into force from January 1, 2022 and apply to the High Court and to courts and tribunals over which it has supervisory jurisdiction. The rules are notified to imbue greater transparency, inclusivity and foster access to Justice.

Tags :   KARNATAKA HIGH COURT  KARNATAKA RULES ON LIVE STREAMING AND RECORDING OF COURT PROCEEDINGS  2021

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved