SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case  ||  Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols  ||  Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name  ||  Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll  ||  Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation  ||  Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused  ||  Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties  ||  Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates  ||  MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency  ||  Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated    

Karnataka Prohibition of Violence Against Advocates Act, 2023 Comes Into Effect From 10th June, 2024 - (13 Jun 2024)

CONSTITUTION

Karnataka Prohibition of Violence Against Advocates Act, 2023 has come into effect from 10th June, 2024 and the main objective of the act is to protect advocates so that they can perform all of their professional functions without intimidation, hindrance, harassment or improper interference.

Tags : PROHIBITION OF VIOLENCE   PROFESSIONAL FUNCTIONS   INTIMIDATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved