CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2019

468 judgments · page 11 of 24

High Courts22 Jul 2019Allowed

Narasamma And Ors Vs Akkamma

Karnataka High Court · (2019) 07 KAR CK 0062

Code Of Civil Procedure, 1908 — 151, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 58Karnataka Civil Rules Of Practice, 1967 — Rule 23
Read judgment
High Courts22 Jul 2019Disposed Off

Thippeswamy Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 07 KAR CK 0046

Karnataka Gram Swaraj & Panchayat Raj Act, 1993 — Section 49(1), 49(2)Karnataka Panchayat Raj (Motion Of No-Confidence against Adhyaksha and Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3(2), 3(3), 3(4), 3(5), 3(6), 3(7), 3(8), 3(9)
Read judgment
High Courts22 Jul 2019Disposed Off

T S Narayana And Ors Vs Chamundeshwari Electricity

Karnataka High Court · (2019) 07 KAR CK 0045

Karnataka Transparency In Public Procurements Act, 1999 — Section 16, 13Karnataka Transparency in Public Procurements Rules, 2000 — Rule 17, 17(2), 17(i)(b)Constitution Of India, 1950 — Article 14, 226
Read judgment
High Courts19 Jul 2019Dismissed

K M Prasad Vs State By Assistant Commissioner

Karnataka High Court · (2019) 07 KAR CK 0067

Indian Penal Code, 1860 — Section 143, 147, 149, 341, 323, 324, 353, 354, 355, 427, 507Prevention Of Damage To Public Property Act, 1854 — Section 3Code Of Criminal Procedure, 1973 — Section 154, 156, 161, 162, 173(2), 173(8), 482
Read judgment
High Courts19 Jul 2019Dismissed

Peerappa And Ors Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0043

Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment Etc) Act, 1990 — Section 5, 5A, 5B, 6
Read judgment
High Courts19 Jul 2019

Yamuna Channabasappa Shetty Vs K. Raghukumar @ Raghu

Karnataka High Court · (2019) 07 KAR CK 0041

Code Of Civil Procedure, 1908 — Section 96, 151Employee’s Compensation Act, 1923 — Section 2(1)(e), 8, 12, 12(2), 13, 14, 19, 22, 30(1), 30(1)(a), 30(2), 30(3)Limitation Act, 1963 — Section 4, 4a, 5, 12(2)
Read judgment
High Courts18 Jul 2019Dismissed

Maimuna Vs Government Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0069

Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3, 3(1), 3(1)(i), 3(1)(ii), 3(1)(iv), 11(1)General Clauses Act, 1897 — Section 8(f), 11, 21Constitution Of India, 1950 — Article 21, 22(4), 22(5)
Read judgment
High Courts17 Jul 2019Allowed

Lalitha Vs L.C. Raghu

Karnataka High Court · (2019) 07 KAR CK 0028

Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 3, 106, 155, 165Code Of Criminal Procedure, 1973 — Section 428
Read judgment
High Courts16 Jul 2019Disposed Off

Mamatha. C Vs Prl. Secretary And Ors

Karnataka High Court · (2019) 07 KAR CK 0037

Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49(1), 49(2)Karnataka Panchayat Raj (Motion Of No-Confidence Against Adhyaksha And Upadhyaksha Of Gram Panchayat) Rules, 1994 — Rule 3(2)
Read judgment
High Courts16 Jul 2019Partly Allowed

Rudrappa Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0031

Code Of Criminal Procedure, 1973 — Section 173, 190(1)(d), 201, 202(2), 228(1)(a), 378, 379, 482Mines And Minerals (Development And Regulation) Act, 1957 — Section 21, 21(3), 21(4), 22, 30Indian Penal Code, 1860 — Section 378, 379
Read judgment
High Courts12 Jul 2019Dismissed

S Palakshamma Vs Assistant Commissioner And Ors

Karnataka High Court · (2019) 07 KAR CK 0068

Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49, 49(1)Karnataka Panchayat Raj (Motion Of No-Confidence Against Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3(1), 3(2), 3(7), 3(9)
Read judgment
High Courts12 Jul 2019Allowed

Pomappa Pujar Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0030

Indian Penal Code, 1860 — Section 273, 284, 328Karnataka Excise Act, 1965 — Section 32, 33, 34, 36, 37, 40, 53, 54Code Of Criminal Procedure, 1973 — Section 207
Read judgment