Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Karnataka HC Rejects Plea for Direction to Govt to Pass Ordinance for Safety And Security of Lawyers - (17 Jun 2019)

CIVIL

Karnataka High Court has rejected a petition filed by 'The legal Attorneys & Barristers', seeking directions to the Government to pass an Ordinance ensuring safety security to advocates and also protect advocates from arrest, detention and remand of police custody for the offence purported to be committed during the discharge of professional duty.

Tags : KARNATAKA HC   ORDINANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved