Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer  ||  SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances  ||  Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest  ||  Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt  ||  Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board  ||  Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits  ||  Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence  ||  Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment  ||  Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights    

Karnataka High Court: State Government Cannot Display Innocence in IMA Scam - (25 Jul 2019)

CRIMINAL

Karnataka High Court has observed that the Government cannot display innocence in the IMA Scam. The Court while hearing a public interest litigation that sought a CBI investigation in the scam, the Court expressed displeasure at how the investigation is being handled.

Tags : KARNATAKA HIGH COURT   IMA SCAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved