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 High Court Stays Election for Post of Mayor of Mysuru City in Lieu of Covid Restrictions - (11 Jun 2021)

ELECTION

Karnataka High Court has stayed the election scheduled to be held on 11th June, 2021 to the post of Mayor of Mysuru city as restrictions imposed to check the spread of COVID-19 are in place.

Tags : KARNATAKA HIGH COURT   ELECTION FOR POST OF MAYOR OF MYSURU CITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved