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Karnataka High Court judgments, 2019

468 judgments · page 15 of 24

High Courts13 Jun 2019Allowed

C.G. Gurucharan Vs R.K. Estates

Karnataka High Court · (2019) 06 KAR CK 0005

Arbitration And Conciliation Act,1996 — Section 2(1)(e), 5, 7, 7(5), 11, 11(5), 11(6), 13, 13(3), 14, 14(2), 14(1)(a), 14(1)(b), 15(2), 15(1)(a), 29(A), 29A(4), 32(2)(c)Constitution Of India, 1950 — Article 15, 13, 226
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High Courts12 Jun 2019Disposed Off

Suresh Manohar Hemdev And Ors Vs Union Of India

Karnataka High Court · (2019) 06 KAR CK 0054

Companies Act, 2013 — Section 1(3), 2(20), 2(10), 2(40), 2(41), 2(67), 8, 92, 92(4), 96(1), 129, 129(1), 133, 134, 137, 137(1), 441(4), 149, 149(6), 149(10), 150(b), 151, 152, 152(3), 152(6), 152(6)(a), 152(6)(b), 153, 154, 155, 156, 157(2), 159, 160, 161, 162, 163, 164, 164(1), 164(1)(a), 164(1)(h), 164(2), 164(2)(a), 164(2)(b), 164(3), 165, 166, 167, 167(1), 167(1)(a), 168, 170, 184, 188, 203, 248, 248(1), 248(5), 250, 252, 270, 270(1), 284, 295, 299, 403, 403(4), 455, 465Companies (Amendment) Act, 2017 — Section 52, 53, 54Depositories Act, 1996 — Section 2(1)(e)
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High Courts12 Jun 2019Dismissed

S Ananda Shetty Vs Mehaboob Sherieff

Karnataka High Court · (2019) 06 KAR CK 0049

Indian Contract Act, 1872 — Section 10, 20, 23, 25Evidence Act, 1872 — Section 65, 68, 73Specific Relief Act 1963 — Section 16(c), 20
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High Courts12 Jun 2019Allowed

Dhananjay Vs State Of Karnataka

Karnataka High Court · (2019) 06 KAR CK 0026

Forest (Conservation) Act, 1980 — Section 2Karnataka Forest Act, 1963 — Section 2, 2(i), 4, 17Karnataka Minor Mineral (Concession) Rules, 1994 — Rule 8(a)(4)
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High Courts11 Jun 2019Dismissed

A.Subbarathnamma Vs Secretary

Karnataka High Court · (2019) 06 KAR CK 0042

Motor Vehicles Act, 1988 — Section 83, 87(1)(d)Karnataka Motor Vehicles Rules, 1989 — Rule 79, 79(5)
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High Courts11 Jun 2019Dismissed

TOYOTA Kirloskar Motor Private Limited Vs Union Of India

Karnataka High Court · (2019) 06 KAR CK 0004

Income Tax Act, 1961 — Section 4, 5, 9, 44(G), 49A, 90, 90(a), 92B, 92C, 92[CA], 143, 143[2], 144, 245C, 245D, 245D(6), 245I, 245D(4), 245F(1), 245F(4), 246A, 271, 271[1][c], 274Central Excise Act, 1944 — Section 11[a][c]Income Tax Rules, 1962 — Rule 44H, 44H[4], 44H[5]
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High Courts07 Jun 2019Disposed Off

K.C. Prakash And Ors Vs State Of Karnataka

Karnataka High Court · (2019) 06 KAR CK 0003

Transfer Of Property Act, 1882 — Section 106, 116Karnataka Public Premises (Eviction Of Unauthorized Occupants) Act, 1974 — Section 2(e), 2(g), 4, 5Constitution Of India, 1950 — Article 12, 226, 227
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High Courts03 Jun 2019Disposed Off

Kempamma And Ors Vs State Of Karnataka

Karnataka High Court · (2019) 06 KAR CK 0032

Karnataka Industrial Areas Development Act, 1966 — Section 1(3), 3(1), 4, 4(1), 28(1), 28(4), 28(5)General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 5A(1), 50
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