Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Karnataka HC: Constitutional Functionaries Can't be Summoned as Witnesses on Mere Asking - (05 Aug 2022)

CIVIL

Karnataka High Court has held that in civilised jurisdictions functionaries of constitutional bodies are not subjected to subpoena since they have to act to discharge duties fearlessly. Otherwise, fear of being called as witnesses may push them to defensive mode affecting public interest.

Tags : KARNATAKA HIGH COURT   CIVILISED JURISDICTION   CONSTITUTIONAL FUNCTIONARIES   SUBPOENA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved