Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Karnataka High Court Disposes Dhoni’s Plea on Article Depicting Him as Lord Vishnu - (18 Aug 2015)

Karnataka High Court has disposed M.S. Dhoni’s plea that he had neither posed nor received any remuneration or goodwill amount for alleged article which depicted him as Lord Vishnu holding a sneaker among other products in his hands.

Tags : KARNATAKA HIGH COURT  M.S. DHONI  LORD VISHNU  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved