CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2019

468 judgments · page 16 of 24

High Courts03 Jun 2019Dismissed

K. Janardhana Reddy Vs State By

Karnataka High Court · (2019) 06 KAR CK 0001

Code Of Criminal Procedure, 1973 — Section 55, 155(2), 156(1), 239, 305, 482Indian Penal Code, 1860 — Section 120B, 379, 409, 420, 434, 447, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
Read judgment
High Courts29 May 2019Allowed

Jaya Odugoudar Vs Deputy Commissioner

Karnataka High Court · (2019) 05 KAR CK 0005

Karnataka Land Revenue Act, 1964 — Section 61, 61(1), 128, 129, 81, 132, 132(3), 132(4), 132(4)(b)Code Of Civil Procedure, 1908 — Section 54, Order 21 Rule 10, Order 20 Rule 18, Order 20 Rule 18(1)Limitation Act, 1963 — Article 136
Read judgment
High Courts29 May 2019

Sumithra Vs Rangappa

Karnataka High Court · (2019) 05 KAR CK 0001

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 6 Rule 17
Read judgment
High Courts28 May 2019

Vasanthi Shettigarthi Vs K Balachandra Rao

Karnataka High Court · (2019) 05 KAR CK 0004

Karnataka Civil Courts Act, 1964 — Section 6, 7, 7(1), 7(2), 17, 24, 24(a), 24(b), 26(a), 27, 28, 29, 31, 35(1), 35(2), 35(3), 36, 38, 38(1), 39Mysore Court Fees Act, 1900, — Section 4(iv)A
Read judgment
High Courts28 May 2019

Abdul Aziz K Vs Managing Director

Karnataka High Court · (2019) 05 KAR CK 0002

Road Transport Corporation Act, 1950, — Section 3, 34, 14(1), 14(2), 14(3), 15(1), 17(A), 19(1)(c), 45(1)University Of Agricultural Sciences Act, 1963 — Section 7(5)Constitution Of India, 1950 — Article 14, 16, 311
Read judgment
High Courts27 May 2019Dismissed

Sipani Energy Ltd. Vs Commissioner

Karnataka High Court · (2019) 05 KAR CK 0010

Kolkata Municipal Corporation Act, 1976 — Section 353, 353(1), 353(5)Petroleum Act, 1934 — Section 31Constitution Of India, 1950 — Article 19(6), 19(1)(g), 226, 227
Read judgment
High Courts26 Apr 2019Dismissed

Vishwanath Vs Howgiappa

Karnataka High Court · (2019) 04 KAR CK 0032

Karnataka Land Revenue Act, 1964 — Section 145Code Of Civil Procedure, 1908 — Order 26 Rule 9, Order 8 Rule 6(A), Order 8 Rule 6(A)(1), Order 8 Rule 6(A)(2), Order 8 Rule 6(A)(3)
Read judgment
High Courts26 Apr 2019

Shivaraj S/O: Suresh Mesta Vs State Of Karnataka

Karnataka High Court · (2019) 04 KAR CK 0030

Code Of Criminal Procedure, 1973 — Section 156(3), 87, 190, 190(1), 190(a), 192, 200, 200(2), 201, 202, 202(1), 203, 204, 205, 460, 461, 461(k), 482Indian Penal Code, 1860 — Section 149, 323, 342, 364, 417, 482, 506Negotiable Instruments Act, 1881 — Section 138
Read judgment