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Kar. HC: Can’t Hold License Holder Vicariously Liable for Employee’s Actions - (06 Jan 2023)

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Karnataka High Court while quashing criminal proceedings against owners of a shop licensed for selling explosives to quarry contractors, has observed that any offence committed by the servant cannot be said to be vicarious liability by the owners/employer in the criminal law.

Tags : KARNATAKA HIGH COURT   VICARIOUSLY LIABLE   LICENSE HOLDER   EMPLOYEE  

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