SC: Casual Workers Can't be Denied Regularisation if Similar Daily Wagers were Regularised  ||  Supreme Court: Illegal Change of Land Use under Punjab Act Cannot be Legalised Later  ||  Allahabad High Court: Magistrate Must Consider Closure Report Even After Taking Cognizance  ||  Allahabad HC: CGST Arrest Memo Must Include Grounds as Annexure; Reasons to Believe Not Needed  ||  Kerala HC: Petitioner’s Identity Must be Verified Via SHO in Cases of Bank Account Defreezing  ||  J&K&L HC: Undenied Pleadings are Deemed Admitted by Implication under the CPC  ||  Kerala HC: Transfer Order Pending Disciplinary Proceedings Cannot be Disguised as Punishment  ||  Allahabad HC: GST, Incentives, 0r Festival Advances Cannot be Deducted From Employee’s Retiral Dues  ||  SC: Absconding Accused Cannot Claim Anticipatory Bail Solely Because a Co-Accused Was Acquitted  ||  Supreme Court: District Cricket Bodies Must Adopt Good Governance Voluntarily, Not Follow BCCI Rules    

Karnataka High Court Issues Notice on Plea Seeking Ban on Traffic Movement Within Cubbon Park - (23 Dec 2020)

CIVIL

Karnataka High Court has issued notice to the State government and other respondents on a public interest litigation filed by a five-month-old infant, seeking to ban traffic movement within and through Cubbon park, in Bengaluru.

Tags : KARNATAKA HIGH COURT   BAN ON TRAFFIC MOVEMENT WITHIN CUBBON PARK  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved