Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Karnataka High Court Issues Notice on Plea Challenging Travel Restrictions at Kerala Border - (01 Mar 2021)

CIVIL

Karnataka High Court has issued notice to the Union Government and State government on a Public Interest Litigation challenging the restrictions on the movement of public along the Kerala-Karnataka Border in view of the outbreak of Covid-19.

Tags : KARNATAKA HIGH COURT   TRAVEL RESTRICTIONS AT KERALA BORDER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved