SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Karnataka HC Refuses to Quash Corruption Case Against Former CM H D Kumarswamy - (14 Oct 2020)

CRIMINAL

Karnataka High Court has refused to quash a criminal case registered against former Chief Minister, H D Kumarswamy, alleging that he denotified two different plots of land acquired by the Bangalore Development Authority (BDA), during his tenure as Chief Minister between June 2006 and October 2007, for peculiar gains.

Tags : KARNATAKA HIGH COURT   H D KUMARSWAMY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved