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Karnataka HC Allows ECIR Challenge under Article 226, Rejects ED’s Immunity Claim - (06 Aug 2026)

CRIMINAL

Karnataka High Court has held that an Enforcement Case Information Report (ECIR) can be challenged under Article 226 of the Constitution. It ruled that the Enforcement Directorate cannot shield an ECIR from judicial review by merely calling it an internal administrative document.

Tags : IMMUNITY; JUDICIAL REVIEW; ENFORCEMENT CASE INFORMATION REPORT  

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