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Karnataka High Court judgments, 2019

468 judgments · page 10 of 24

High Courts01 Aug 2019Partly Allowed

Mookambika Temple, Kollur, Vs Raviraja Shetty And Ors

Karnataka High Court · (2019) 08 KAR CK 0001

Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 1(3)(b), 1(3)(c), 2(17), 2(27), 9, 10, 10A, 11, 12, 12(2), 12(3), 13, 14, 15, 16, 36(2)Gratuity Act, 1972 — Section 1(3), 1(3)(b)Karnataka Shops and Commercial Establishments Act, 1961 — Section 1(4), 2(a)(ii), 2(b)(ii), 2(c)(ii), 2(d)(ii), 2(e)(ii), 2(f)(ii), 2(g)(ii), 2(i), 2(e), 2(u), 2(h)
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High Courts26 Jul 2019Allowed

N Mahesha Vs Registrar General

Karnataka High Court · (2019) 07 KAR CK 0066

Code Of Criminal Procedure, 1973 — Section 164Waqf Act, 1995 — Section 32, 32(2), 83Major Port Trusts Act, 1963 — Section 21, 34
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High Courts26 Jul 2019Disposed Off

R Chandrahasa Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0065

Indian Penal Code, 1860 — Section 354(A), 376, 511Karnataka Gram Swaraj & Panchayat Raj Act, 1993 — Section 43A, 49, 49(1), 49(2)Constitution Of India, 1950 — Article 243ZH(b)
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High Courts26 Jul 2019Allowed

Somu Vs Savithri And Ors

Karnataka High Court · (2019) 07 KAR CK 0059

Code Of Civil Procedure, 1908 — Section 11Employees’ Compensation Act, 1923 — Section 3, 30Constitution Of India, 1950 — Article 226
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High Courts26 Jul 2019Allowed

Shakila Vs State By Circle Inspector

Karnataka High Court · (2019) 07 KAR CK 0051

Code Of Criminal Procedure, 1973 — Section 230, 300(5), 311, 313, 316, 318, 319, 319(4), 398Indian Penal Code, 1860 — Section 34, 376, 406, 420, 448, 506Evidence Act, 1872 — Section 132
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High Courts26 Jul 2019Disposed Off

B R Srinivas Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 07 KAR CK 0038

Right to Fair Compensation And Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24Karnataka Industrial Areas Development Act, 1966 — Section 3(1), 11A, 28(1), 28(2), 28(5), 28(6), 29(2), 30, 31(4) 31(5), 32(4), 33Maharashtra Industrial Development Act, 1961 — Section 31(4), 31(5)
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High Courts25 Jul 2019Allowed

Kamalamma Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0064

Karnataka Municipalities Act, 1964 — Section 72(2)Karnataka Municipalities (Guidance Of Officers, Grant Of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39
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High Courts25 Jul 2019Dismissed

Panduranga M R Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0060

Karnataka Municipal Corporation Act, 1976 — Section 82, 82(1)Karnataka Urban Development Authorities Act, 1987 — Section 66, 2(n)Karnataka Municipalities Act, 1964 — Section 320, 320(2)
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High Courts24 Jul 2019Allowed

Siddeswara Vs K S Prakash

Karnataka High Court · (2019) 07 KAR CK 0061

Indian Penal Code, 1860 — Section 279, 337Employee’s Compensation Act, 1923 — Section 3, 3(1), 3(1)(a)(b)(i) 3(1)(a)(b)(ii), 3(1)(a)(b)(iii), 4(1B), 4(1)(b), 4(1)(c)(ii)
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High Courts24 Jul 2019Dismissed

Naveen And Ors Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0054

Code Of Criminal Procedure, 1973 — Section 164, 306, 307, 337, 460, 482Indian Penal Code, 1860 — Section 120(B), 143, 147, 148, 149, 201, 302Constitution Of India, 1950 — Article 21
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High Courts23 Jul 2019Allowed

Aane Mines And Minerals Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0056

Central Government for amending the provisions Of Mines and Minerals (Development and Regulation) Act, 1957 — Section 5(1), 5, 8, 10A(1), 10A(2), 10(2)(c)Mineral Concession Rules, 1960 — Rule 22(1)Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016 — Rule 8, 8(4)
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