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Karnataka High Court judgments, 2019

468 judgments · page 23 of 24

High Courts07 Feb 2019Disposed Off

Nidhi Luharuwalla Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 02 KAR CK 0006

Guardians and Wards Act, 1890 — Section 7, 25Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(14), 3, 29(2), 37(1)(d)Constitution of India, 1950 — Article 15, 39(e), 39(f), 45, 47
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High Courts06 Feb 2019Disposed Off

Ravi @ Ravindra S/O. Subbarao Shetty, Vs State Of Karnataka,

Karnataka High Court · (2019) 02 KAR CK 0005

Code of Criminal Procedure, 1973 — Section 2(d), 2(r), 57, 100, 154, 155(4), 167(1), 173, 173(2), 173(8), 190(1)(d), 190, 309(2), 378, 379, 482Indian Penal Code, 1860 — Section 379, 511Mines and Minerals (Development and Regulation) Act, 1957 — Section 4(1), 4(1A), 21, 21(6), 22, 23B
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High Courts30 Jan 2019Disposed Off

Smt. Vimala Bhushan Vs Authorised Officer Yes Bank Limited

Karnataka High Court · (2019) 01 KAR CK 0014

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 14(1), 14(3), 14, 17(1), 17, 17(4)(A), 18Constitution of India, 1950 — Article 141, 226, 227
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High Courts28 Jan 2019Disposed Off

Sri. Rameshchandra Vs Kotak Mahindra Bank Ltd. And Ors

Karnataka High Court · (2019) 01 KAR CK 0013

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 3(2), 13(4), 14, 14(3), 13(4), 17, 17(1)Recovery of Debts and Bankruptcy Act, 1993 — Section 20Constitution of India, 1950 — Article 226, 227
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High Courts25 Jan 2019Disposed Off

Domegunta Venkatasesha Reddy Vs Gowramma And Ors

Karnataka High Court · (2019) 01 KAR CK 0012

Code of Civil Procedure, 1908 — Section 96, 107, 107(a), Order 5 Rule 2, Order V Rule 20, Order 1 Rule 10(2), Order 9 Rule 13, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 23A, Order 41 Rule 24Karnataka Scheduled Caste and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5Limitation Act, 1963 — Section 3
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High Courts24 Jan 2019Dismissed

Smt . Shakuntala , Vs Kashappa @ Kashinath And Ors

Karnataka High Court · (2019) 01 KAR CK 0016

Protection of Women from Domestic Violence Act, 2005 — Section 12, 26(1)(2)(3), 27, 33(1)(iv)Code of Criminal Procedure, 1973 — Section 125, 127Hindu Adoption and Maintenance Act, 1956 — Section 18(2), 18
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High Courts17 Jan 2019Disposed Off

M. Rubin Britto Vs Inspector Of Police

Karnataka High Court · (2019) 01 KAR CK 0010

Code of Criminal Procedure, 1973 — Section 161, 173, 173(8), 193, 209, 319, 482Indian Penal Code, 1860 — Section 34, 302, 304B, 498AConstitution of India, 1950 — Article 226, 227
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High Courts14 Jan 2019Disposed Off

Mr. Ravindra Nayak And Ors Vs P. Jayendra Kotian And Ors

Karnataka High Court · (2019) 01 KAR CK 0009

Karnataka Municipal Corporations Act, 1976 — Section 7, 7(2), 7(3), 7(4), 21(2), 35Karnataka Municipalities Act, 1964 — Section 11, 11(3), 13, 13(1)(c), 13(1), 23, 35(1)(d)Karnataka Gram Swaraj and Panchayat Raj Act, 1993 — Section 161
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