Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Karnataka HC Dismisses Petitions Seeking Quashing of Criminal Complaints by Mygate and NoBroker - (28 Jan 2021)

CRIMINAL

Karnataka High Court has dismissed petitions seeking quashing of criminal complaints filed by start-up companies Mygate and NoBroker, against each other, holding that once a party files a criminal complaint against the other and if such others were to file a criminal complaint against the first complainant, then the first complainant cannot be heard to say that the second complaint is purely commercial and has to be quashed.

Tags : KARNATAKA HIGH COURT   MYGATE AND NOBROKER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved