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Karnataka High Court judgments, 2019

468 judgments · page 2 of 24

High Courts10 Dec 2019Dismissed

K. Gayathri Mallya Vs Manager And Ors

Karnataka High Court · (2019) 12 KAR CK 0029

Karnataka Co-operative Societies Act, 1959 — Section 70Code Of Criminal Procedure, 1973 — Section 39, 39(4)Code Of Civil Procedure, 1908 — Order 21 Rule 58, Order 21 Rule 90
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High Courts10 Dec 2019Allowed

Vaggeppa Gurulinga Jangaligi Vs State Of Karnataka

Karnataka High Court · (2019) 12 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 154, 154(1), 155, 155(1), 155(2), 156(3), 202, 482Karnataka Police Act, 1963 — Section 87Karnataka Criminal Rules Practice, 1968 — Rule 1, 2
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High Courts09 Dec 2019Dismissed

Surya Prakash Vs Renuka Devi

Karnataka High Court · (2019) 12 KAR CK 0036

Indian Succession Act, 1925 — Section 63Evidence Act, 1872 — Section 68Karnataka Court-Fees And Suits Valuation Act, 1958 — Section 35(2)
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High Courts06 Dec 2019Dismissed

P. Tarachand Vs Seshamal M Jain

Karnataka High Court · (2019) 12 KAR CK 0016

Code Of Civil Procedure, 1908 — Section 47, 151, Order 9 Rule 7, Order 9 Rule 13, Order 20 Rule 15, Order 20 Rule 18Arbitration Act, 1940 — Section 8, 20, 32, 34, 37(3)Arbitration And Conciliation Act, 1996 — Section 8, 17, 19, 20, 21, 25, 32, 33, 34, 35, 85(2)(a)
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High Courts06 Dec 2019Dismissed

M/S T.T.K.Prestige Ltd. Vs Union Of India And Ors

Karnataka High Court · (2019) 12 KAR CK 0009

Income tax Act, 1961 — Section 2(24), 2(24)(iii) , 2(43), 2(45), 4, 5, 10(23C), 12AA, 14, 15, 17, 17(2), 17(3), 17(3), 24(2), 37(1), 115WA, 115WC(2), 115WB, 115WC, 115WL, 115WB(2), 35AC, 37, 115OCompanies At, 1956 — Section 200(1)Coal Mines Provident Fund And Miscellaneous Provisions Act, 1948 — Section 3G
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High Courts06 Dec 2019Dismissed

M/S Mfar Constructions Pvt. Ltd. Vs Additional Commissioner And Ors

Karnataka High Court · (2019) 12 KAR CK 0004

Karnataka Value Added Tax Act, 2003 — Section 2(28), 2(33), 3, 3(2), 4, 9(2), 10[3], 10[4], 11, 12, 14, 17, 18 , 19, 29, 30(3), 31, 31(4), 35, 35(1), 35(4), 36, 37, 38, 38(3), 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 64, 72Income Tax Act, 1961 — Section 139, 139[1], 139[4]Karnataka Sales Tax Act, 1957 — Section 36
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High Courts03 Dec 2019Dismissed

Ramesh A Vs Mahadev

Karnataka High Court · (2019) 12 KAR CK 0015

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482
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High Courts02 Dec 2019Dismissed

Karnataka State Agro Vs Kerala Agro Seeds

Karnataka High Court · (2019) 12 KAR CK 0001

Limitation Act, 1963 — Section 14, 47, 144Code Of Civil Procedure, 1908 — Section 2(2), 96, Order 7 Rule 10, Order 8 Rule 6AHimachal Pradesh Courts Act, 1976 — Section 21
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High Courts29 Nov 2019Dismissed

Imran Jalal @ Bilal Ahmed Vs State Of Karnataka

Karnataka High Court · (2019) 11 KAR CK 0035

Indian Penal Code, 1860 — Section 121, 121A, 120B, 122, 196Explosive Substances Act, 1908 — Section 5, 5(b), 6, 7Arms Act, 1959 — Section 25, 25(1A), 26, 26(2), 28, 39
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High Courts29 Nov 2019Dismissed

State Vs Tushar Kotian

Karnataka High Court · (2019) 11 KAR CK 0032

Indian Penal Code, 1860 — Section 107, 306Code Of Criminal Procedure, 1973 — Section 227, 397, 401
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