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 on Granting Exemption to Kodavas and Jamma Land Holders - (08 Jul 2021)

CIVIL

Karnataka High Court has ordered issue of notice to the State and Union governments on a PIL petition questioning the 2019 notification of granting exemption to Kodavas and Jamma land holders in Kodagu district from the requirement to obtain a licence to carry and possess firearms as required under provisions of the Indian Arms Act, 1959.

Tags : KARNATAKA HIGH COURT   EXEMPTION TO KODAVAS AND JAMMA LAND HOLDERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved