Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Karnataka HC Asks State to Decide on Prosecuting Tejasvi Surya for Not Wearing Mask - (13 Nov 2020)

CRIMINAL

Karnataka High Court has directed the State government to inform whether it will prosecute Member of Parliament Tejasvi Surya and other political leaders who have violated COVID-19 norms by not wearing face masks during political rallies and have admitted to the breach in the form of paying the fine amounts imposed on them.

Tags : KARNATAKA HIGH COURT   TEJASVI SURYA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved