SC Halts NCDRC Order Granting Compensation to Rajasthan Royals for Sreesanth, Citing No Match Played  ||  SC Warns TN Police Media Statements May Affect Impartiality of Karur Stampede Probe  ||  SC: Challenge to State Consent for CBI Probe Must be Raised Soon After FIR  ||  SC: Magistrates Can Order Voice Samples From Witnesses, Not Just Accused, No Article 20(3) Breach  ||  Orissa HC: Informant Can be Made Accused if Involved, No Separate FIR Needed  ||  Gujarat HC Directs CBDT to Extend ITR Filing Deadline to Nov 30 for Audit Assesses  ||  Bombay HC Awards ?6 Lakh for Pothole Deaths, Urges Accountability for Civic Bodies  ||  Delhi HC: Call Records & Locations Admissible under NDPS Act If Privacy is Protected  ||  Delhi HC: Trial Court Barred from Reopening Limitation Once HC Condoned Delay  ||  Delhi High Court: Tenant Cannot Dispute Landlord's Title During Tenancy    

Karnataka HC: PIL Seeking Declaration that Temples are Not Public Authorities, Dismissed - (13 Jun 2024)

TRUSTS AND SOCIETIES

Karnataka High Court has dismissed a Public Interest Litigation (PIL) seeking a declaration that temples in Karnataka are not public authorities within the meaning of Section 2(h) of the Right to Information Act, 2005.

Tags : KARNATAKA HIGH COURT   PUBLIC INTEREST LITIGATION   RIGHT TO INFORMATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved