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Karnataka High Court judgments, 2019

468 judgments · page 20 of 24

High Courts13 Mar 2019Allowed

Chandrakant @ Kantu Vs State Through Nelogi P.S

Karnataka High Court · (2019) 03 KAR CK 0028

Code Of Criminal Procedure, 1973 — Section 311, 482Protection Of Children from Sexual Offences Act, 2012 — Section 4, 5, 35(1), 33(5)Indian Penal Code, 1860 — Section 366(A), 376(2)(i)(n)
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High Courts13 Mar 2019Allowed

Renew Power Limited Vs Bangalore Electricity

Karnataka High Court · (2019) 03 KAR CK 0006

Open Access Regulations, 2004 — Section 42(2), 42, 61, 61(b), 62, 64, 79(1), 86(1)(e), 181General Clauses Act, 1897 — Section 14, 21Electricity Act, 2003 — Section 178, 79((1), 79(1)(j), 111
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High Courts11 Mar 2019

Shivaprasad Biradar Vs Karnataka Lokayukta

Karnataka High Court · (2019) 03 KAR CK 0030

Administrative Tribunals Act, 1985 — Section 5(2), 5(6), 15, 15(3), 28Karnataka State Civil Services Act, 1978 — Section 3, 5, 8, 9Karnataka Civil Services Rules, 1958 — Rule 32
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High Courts08 Mar 2019Disposed Off

Parvathi, W/O Veeresh Vs State Of Karnataka

Karnataka High Court · (2019) 03 KAR CK 0032

Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 49(1), 49(2)Karnataka Panchayat Raj (Motion Of No-confidence against Adhyaksha and Upadhyaksha Of Grama Panchayat) Rules, 1994 — 3, 3(1)
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High Courts08 Mar 2019Allowed

Smt Jayamma Vs Commissioner Of Police

Karnataka High Court · (2019) 03 KAR CK 0004

Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 1, 3(3), 5A , 7(1), 8(c), 11Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3(1), 3(3), 10, 11, 12Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 12, 14
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High Courts07 Mar 2019Dismissed

Siddappa S/O Kallappa Savadi Vs Sushma

Karnataka High Court · (2019) 03 KAR CK 0033

Code Of Civil Procedure, 1908 — Section 34, 151, Order I Rule 2Interest Act, 1978 — Section 3Constitution Of India, 1950 — Article 227
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High Courts07 Mar 2019Disposed Off

Sanjib Das Vs Commissioner

Karnataka High Court · (2019) 03 KAR CK 0007

Registration Of Births and Deaths Act, 1969 — Section 13, 13(3), 15, 30(2)(c)Karnataka Registration Of Births and Deaths Rules, 1999 — Rule 11(4)
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High Courts06 Mar 2019Dismissed

Basavarajappa Vs Abdulsab Majidsab

Karnataka High Court · (2019) 03 KAR CK 0012

Code Of Criminal Procedure, 1973 — Section 91, 96, 482Karnataka Societies Registration Act, 1960 — Section 9, 9(2), 10, 10(2), 11, 11(1), 11(2), 12, 13, 15, 20, 25, 28, 29Karnataka Societies Registration Rules, 1961 — Rule 7, 7(vii), 7(viii), 7(xi)
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High Courts01 Mar 2019

Mohammed Shah Nawaz, Vs State Of Karnataka

Karnataka High Court · (2019) 03 KAR CK 0036

Karnataka Agricultural Produce Marketing (Regulation and Development) Act, 1966 — Section 9Code Of Civil Procedure, 1908 — Order 1 Rule 10Allotment Of Property in Market Yard Rules, 2004 — Rule 3, 4, 3(1), 3(3), 3(4), 5, 7, 8(1), 8(1)(iii), 13
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High Courts01 Mar 2019

Poornaprajana House Building Vs State Of Karnataka

Karnataka High Court · (2019) 03 KAR CK 0002

Bangalore Development Authority Act, 1976 — Section 19(1), 27, 36Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)Transfer Of Property Act, 1882 — Section 43, 54
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