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 Directs Mysore Bar Association on Resolution Denying Representation to Nalini Balakumar - (16 Dec 2020)

CIVIL

Karnataka High Court has directed the Mysore District Bar Association, to produce on record of the Court the resolution, if any, passed by it along with its statement of objections precluding all its members from representing Nalini Balakumar, the student who was indicted on the charges of Sedition for holding a 'Free Kashmir' placard during the anti-CAA protests at the Mysore University campus.

Tags : KARNATAKA HIGH COURT   NALINI BALAKUMAR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved