High Courts25 Mar 2019Dismissed
Sri Nishanth K. Honnavalli And Ors Vs State Of Karnataka
Karnataka High Court · (2019) 03 KAR CK 0021
Code Of Criminal Procedure, 1973 — Section 438
COURT ARCHIVE
Karnataka High Court judgments, 2019
468 judgments · page 19 of 24
High Courts23 Mar 2019Disposed Off
M/S. Karnataka Small Vs Secretary
Karnataka High Court · (2019) 03 KAR CK 0044
Minimum Wages Act, 1948 — Section 2(i), 2(e), 3, 3(i)(b), 5, 5(2), 5(1)(a), 5(1)(b), 7, 9, 20, 32General Clauses Act, 1897 — Section 3, 5, 21Code Of Criminal Procedure, 1973 — Section 125
High Courts22 Mar 2019Disposed Off
Shivanand And Ors Vs Prabhulingeshwar Sugars
Karnataka High Court · (2019) 03 KAR CK 0039
Karnataka Land Revenue Act, 1964 — Section 90A, 90A(2)(a), 90A(1), 90ACode Of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 27(c), Order 41 Rule 21(b)
High Courts22 Mar 2019Disposed Off
M.G.Suresh Vs State Of Karnataka
Karnataka High Court · (2019) 03 KAR CK 0023
High Courts22 Mar 2019Allowed
Dr. K. Gopala And Ors Vs State Of Karnataka
Karnataka High Court · (2019) 03 KAR CK 0015
Karnataka State Higher Education Council Act, 2010 — Section 5AConstitution Of India, 1950 — Article 12, 14
High Courts21 Mar 2019Dismissed
Ibrahim Vs State Of Karnataka
Karnataka High Court · (2019) 03 KAR CK 0047
Code Of Criminal Procedure, 1973 — Section 482Karnataka Minor Mineral Concession Rules, 1994 — Rule 43, 43(8)
High Courts21 Mar 2019Disposed Off
Mallikarjun S/O Siddarai Suldhal Vs Principal Secretary
Karnataka High Court · (2019) 03 KAR CK 0042
Schedule Tribes and other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006 — Section 3(1)(a)Constitution Of India, 1950 — Article 300A
High Courts21 Mar 2019
H.V.Subramani Vs Management
Karnataka High Court · (2019) 03 KAR CK 0040
Industrial Disputes Act, 1947 — Section 2(OO), 10(4A)Contract Labour (Regulation and Abolition) Act, 1970 — Section 7, 12
High Courts21 Mar 2019Disposed Off
Nec Technologies India Pvt. Ltd. Vs Shivamogga Smart City Limited
Karnataka High Court · (2019) 03 KAR CK 0017
Karnataka Transparency in Public Procurements Act, 1999 — Section 16Karnataka Transparency In Public Procurements Rules, 2000 — Rule 23(3)
High Courts19 Mar 2019Dismissed
Smt. Sunita W/O Rachayya Hiremath Vs Managing Director
Karnataka High Court · (2019) 03 KAR CK 0043
Employees Compensation Act, 1923 — Section 4(1)(b)
High Courts19 Mar 2019Allowed
Gopal Krishna S/O: Srinivasa Vs Abdul Bakai
Karnataka High Court · (2019) 03 KAR CK 0026
Code Of Criminal Procedure, 1973 — Section 200, 251, 367, 397, 401Negotiable Instruments Act, 1881 — Section 3, 4, 138, 139, 142, 142(2), 142A, 142(a), 142A(1), 142(2)(a), 145, 145(2)
High Courts19 Mar 2019Dismissed
S.S. Kumaraswamy Vs State
Karnataka High Court · (2019) 03 KAR CK 0025
High Courts19 Mar 2019Allowed
B M Venkataramanagowdaand Ors Vs Executive Engineer And Ors
Karnataka High Court · (2019) 03 KAR CK 0024
Indian Succession Act, 1925 — Section 263, 276, 283, 284, 283(1)(c), 295Code Of Civil Procedure, 1908 — Section 129Governing Probates and Administration Matters, 1964 — Rule 8, 9, 28, 30
High Courts15 Mar 2019
D. S. Rajarao Vs Ahsildar
Karnataka High Court · (2019) 03 KAR CK 0046
Karnataka Land Revenue Rules, 1969 — Rule 102AKarnataka Land And Revenue Act, 1984 — Section 136(3)
High Courts15 Mar 2019Allowed
Basava Jyothi Education And Ors Vs State Of Karnataka And Ors
Karnataka High Court · (2019) 03 KAR CK 0027
Right Of Children to Free and Compulsory Education Act, 2009 — Section 4, 6, 9(d), 12(2), 14(1), 15(g), 18, 18(1), 18(2), 18(3), 19, 20, 21(2)(d), 25, 22(1), 23, 23(3), 24(1)(f), 24(3)(o), 27, 30(2), 31(3), 33(3), 34(3), 38Karnataka Education Act, 1983 — Section 145Waqf Act, 1995 — Section 32, 32(2), 67(1)(d), 83
High Courts15 Mar 2019Allowed
Ranjith K. Vs State Of Karnatka
Karnataka High Court · (2019) 03 KAR CK 0014
Indian Penal Code, 1860 — Section 34, 302, 307Evidence Act, 1872 — Section 8, 9, 24, 25, 26, 27Code Of Criminal Procedure, 1973 — Section 162, 428
High Courts14 Mar 2019Dismissed
Joseph Saldhana Vs State Of Karnataka
Karnataka High Court · (2019) 03 KAR CK 0045
Karnataka Land Grabbing Prohibition Act, 2011 — Section 2(d), 2(e), 2(f), 9, 9(1), 9(2), 9(3), 9(4), 10, 20Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 2(e), 2(2)(I), 3, 6, 6(1)Constitution Of India, 1950 — Article 14, 19(1)(e), 21, 32, 136, 226, 227, 300A
High Courts14 Mar 2019Dismissed
Sri Yogananda Murthy.A Vs Survey Settlement And Land Records
Karnataka High Court · (2019) 03 KAR CK 0011
High Courts14 Mar 2019Allowed
Sri B. K. Chandrashekar Vs Sri B. C. Arun Kumar
Karnataka High Court · (2019) 03 KAR CK 0008
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts13 Mar 2019Allowed
Imtiaz Ahmed Vs Union Of India
Karnataka High Court · (2019) 03 KAR CK 0037
Customs Act, 1962 — Section 1(2), 108, 114(iii), 129A, 135Indian Penal Code, 1860 — Section 34Code Of Criminal Procedure, 1973 — Section 161, 300, 482