SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

Karnataka HC Refuses to Stay Proceedings Against Kangana Ranaut Over Remarks on Protesting Farmers - (02 Mar 2021)

CRIMINAL

Karnataka High Court has refused to stay the proceedings initiated against actress Kangana Ranaut by a Judicial Magistrate First Class (JMFC) at Tumkur, which had on October 9, 2020 directed the jurisdictional Police Station (Kyathasandra) to register First Information Report against her for her tweet on farmers opposing the Farmers Bill, 2020.

Tags : KARNATAKA HIGH COURT   KANGANA RANAUT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved