Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Karnataka HC Asks Government to Consider Committee Guidelines for Selecting Rajyotsava Awardees - (28 Oct 2016)

Karnataka High Court has asked Government to consider Draft Guidelines of an Expert Committee headed by Former High Court Judge, Justice HN Nagamohan Das on selection of Rajyotsava awardees, and finalize them at earliest.

Tags : KARNATAKA HIGH COURT   JUSTICE HN NAGAMOHAN DAS   RAJYOTSAVA AWARDEES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved