Supreme Court Explains that Comprehensive Motor Insurance Covers Occupants of a Vehicle  ||  Supreme Court: Judgments Operate Retrospectively Unless Made Prospective  ||  Supreme Court Clarifies Principles Governing Witness Recall under Order 18 Rule 17 of CPC  ||  Gujarat High Court: Res Judicata Prevents Trustees from Reopening Trust Property Disputes  ||  Allahabad HC: Trial Courts Cannot Examine Witnesses to Generate Fresh Evidence Before Cognizance  ||  Rajasthan HC: Funds Collected From an Illegal Toll Plaza Must Be Used For Tree Plantation  ||  Delhi HC: Minor’s Signature Alone Cannot Establish Consent for Pregnancy Termination  ||  Karnataka HC Allows ECIR Challenge under Article 226, Rejects ED’s Immunity Claim  ||  Allahabad High Court Upholds Transfer of a Dissolved Society's Assets to its Successor Company  ||  P&H HC: Cheque Bounce Cases Remain Compoundable Even After Appellate Courts Uphold Conviction    

Supreme Court Allows Mining Baron Gali Janardhan Reddy to Visit And Stay in District of Bellary - (20 Aug 2021)

CIVIL

Supreme Court has allowed former Karnataka minister & mining baron, Gali Janardhan Reddy, accused in a multi-million illegal mining cases to visit and stay in the district of Bellary upon intimation of the same to the Superintendent of Police, Bellary.

Tags : SUPREME COURT   MINING BARON GALI JANARDHAN REDDY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved