SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Karnataka HC Directs Forest Department to Take Corrective Steps in Instance of Dead Monkeys - (19 Aug 2021)

CRIMINAL

Karnataka High Court has directed the Secretary of the Forest Department to take corrective steps after examining the lapses in the procedure followed by officials of the department in Hassan in registering criminal case in connection with instance of 38 monkeys being found dead near Belur.

Tags : KARNATAKA HIGH COURT   INSTANCE OF DEAD MONKEYS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved