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 Issues Notice on PIL Seeking Final Report on Criminal Case Against V.K. Sasikala - (16 Mar 2021)

CRIMINAL

Karnataka High Court has issued notice to the State government on a Public Interest Litigation petition seeking a direction to submit final report on a criminal case registered on alleged corruption in providing preferential facilities to V.K. Sasikala in violation of prison rules when she was undergoing sentence in corruption case against former Tamil Nadu Chief Minister Jayalalithaa.

Tags : KARNATAKA HIGH COURT   CRIMINAL CASE AGAINST V.K. SASIKALA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved