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Karnataka High Court judgments, 2019

468 judgments · page 12 of 24

High Courts12 Jul 2019Disposed Off

Catholic Board Of Education Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0024

Karnataka Education Act, 1983 — Section 141Karnataka Educational Institutions (Recruitment And Terms And Conditions Of Services Of Employees in Private Aided Primary And Secondary Educational Institutions), Rules, 1999 — Rule 1(ii)(c), 3, 6, 7Karnataka Educational Institutions (Recruitment And Terms And Conditions Of Service Employees in Private Aided Primary And Secondary Educational Institutions) (Amendment) Rules, 2008 — Rule 1(ii)(c)
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High Courts12 Jul 2019Disposed Off

Management Of Federal Mogul Vs Additional Labour Commissioner

Karnataka High Court · (2019) 07 KAR CK 0019

Industrial Employment (Standing Orders) Act, 1946 — Section 2, 3(2), 3, 4, 5, 6, 10, 10(1), 10(2), 10(A), 14A, 15, 15(1)Karnataka Industrial Employment (Standing Orders) Rules, 1961 — Rule 3(1), 15AConstitution of India, 1950 — Article 226
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High Courts10 Jul 2019Disposed Off

K.Veeranna Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0034

Karnataka Co-Operative Societies (Amendment) Act, 2016 — Section 29H, 29H(2)Karnataka Co-operative Societies Rules, 1960 — Rule 14AKK(11)
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High Courts08 Jul 2019Dismissed

P. L. G. Manu Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0016

Code of Criminal Procedure, 1973 — Section 24, 24(8), 25(1), 25, 482Indian Penal Code, 1860 — Section 34, 109, 120B, 403, 468, 465, 471, 408, 420Karnataka Legal Officers Rules, 1977 — Rule 30maharashtra Law Officers (Appointment, Conditions of Service and Remuneration) Rules, 1984 — Rule 22
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High Courts08 Jul 2019Disposed Off

Prakash Budoor Vs Registrar Of Companies Karnataka

Karnataka High Court · (2019) 07 KAR CK 0010

Companies Act, 2013 — Section 58, 59, 59, 168(1), 241, 242, 396, 398, 399, 403, 404, 469Companies (Registration Offices And Fees) Rules, 2014 — Rule 2(l), 5, 8, 10, 10(6)Constitution Of India, 1950 — Article 226, 227
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High Courts08 Jul 2019

P. Kamala Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0009

Karnataka Scheduled Castes And Scheduled Tribes (Prohibition Of Transfer Of Certain Lands) Act, 1978 — Section 4(1), 5, 5A, 5(3)Limitation Act, 1963 — Section 27Constitution Of India, 1950 — Article 19(1)(f), 65
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High Courts05 Jul 2019Allowed

Durga Projects And Infrastructure Vs S. Rajagopala Reddy

Karnataka High Court · (2019) 07 KAR CK 0008

Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 2(1), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 11(c)Limitation Act 1963 — Article 58Limitation Act 1908 — Article 120
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High Courts04 Jul 2019Dismissed

Srinidhi Stone Crushers Vs Sujatha

Karnataka High Court · (2019) 07 KAR CK 0005

General Clauses Act, 1897 — Section 9Limitation Act, 1908 — Section 20Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(8)
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High Courts03 Jul 2019Disposed Off

Bhagwan Mahaveer Gaushala Vs State Of Karnataka

Karnataka High Court · (2019) 07 KAR CK 0032

Code Of Criminal Procedure, 1973 — Section 451, 457Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964 — Section 4, 5, 7, 8, 11Prevention Of Cruelty to Animals Act, 1960 — Section 11(1), 35(2)
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