Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report  ||  Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act  ||  SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits  ||  Supreme Court: Endless Investigations and Long Delays in Chargesheets Can Justify Quashing  ||  Delhi HC: Arbitrator Controls Evidence and Appellate Courts Cannot Reassess Facts  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India  ||  SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid  ||  SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration    

Karnataka HC Stays Further Proceedings in Criminal Case Against Byrathi Basavaraj - (23 Dec 2021)

Karnataka High Court has stayed further proceedings in a criminal case initiated against Minister Byrathi Basavaraj by a special court on a private complaint of alleged forgery and fabrication in registration of a partition deed and a sale deed of a private land at Kalkere village in Bengaluru East taluk way back in 2003.

Tags : KARNATAKA HIGH COURT   MINISTER BYRATHI BASAVARAJ  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved