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 Sets Aside Elections to Karnataka Medical Council Due to Fraud by RO - (16 Jun 2021)

ELECTION

Karnataka High Court has set aside the elections that were held to the Karnataka Medical Council (KMC), while declaring that the elections were vitiated owing to a fraud by the Returning Officer (RO), a Joint Registrar of Department of Cooperative Societies. The Court has also directed the Lokayukta to conduct disciplinary proceedings against D. Pandurang Garag, ?the RO, on his lapses while observing that it would be futile to entrust enquiry to the State government, which had supported his subm

Tags : KARNATAKA HIGH COURT   ELECTIONS TO KARNATAKA MEDICAL COUNCIL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved