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Karnataka High Court judgments, 2019

468 judgments · page 3 of 24

High Courts28 Nov 2019Dismissed

Chetana Education Trust (R) Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 11 KAR CK 0029

Karnataka Education Act, 1983 — Section 29, 30, 31, 32, 33, 34, 39(2), 145, 145(1), 145(2)(xiii), 145(2)(xiv)Karnataka Pre-University Education (Academic, Registration, Administration & Grant-in-Aid etc.) Rules, 2006 — Rule 4, 4(2), 4(3), 4(2)(a), 4(2)(b), 5, 6, 11(3)Constitution Of India, 1950 — Article 14, 19, 21, 226, 227
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High Courts27 Nov 2019Dismissed

N. Krishna Reddy Vs C.K. Varkey

Karnataka High Court · (2019) 11 KAR CK 0028

Code Of Civil Procedure, 1908 — Section 96, 96(2), Order 9 Rule 13Limitation Act, 1963 — Article 59, 113, 120, 123
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High Courts26 Nov 2019Allowed

Chief Engineer Vs Gopalkrishna And Ors

Karnataka High Court · (2019) 11 KAR CK 0041

Arbitration And Conciliation Act, 1996 — Section 31(5), 32, 33, 33(1), 34, 34(1), 34(3), 37, 43Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 12(1), 12(2), 12(3), 12(4), 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 27, 29(2)Code Of Civil Procedure, 1908 — Order 23 Rule 2, Order 41 Rule 3A(1), Order 41 Rule 3A
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High Courts26 Nov 2019Allowed

Sathisha. B. A. Vs R. Prasad

Karnataka High Court · (2019) 11 KAR CK 0033

Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 138Constitution Of India, 1950 — Article 309, 311
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High Courts25 Nov 2019Disposed Of

Gangaraju @ Raju Vs State Of Karnataka

Karnataka High Court · (2019) 11 KAR CK 0026

Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 7, 7A, 7(2), 29, 49Indian Penal Code, 1860 — Section 366, 376Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 4
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High Courts22 Nov 2019Allowed

Basavaraj Kallappa Kugati Vs Joint Registrar And Ors

Karnataka High Court · (2019) 11 KAR CK 0045

Karnataka Co Operative Societies Act 1959 — Section 2, 4, 7, 16, 16(1), 16(3), 17(1)(d), 17(1)(c), 28, 28A, 29A, 105A, 106, 106(3), 106(4), 108Karnataka Cooperative Societies Rule, 1960 — Rule 3, 3(5)Constitution Of India, 1950 — Article 226
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High Courts19 Nov 2019Disposed Of

Shivakumar @ Sai And Ors Vs State Of Karnataka

Karnataka High Court · (2019) 11 KAR CK 0039

Indian Penal Code, 1860 — Section 224Code Of Criminal Procedure, 1973 — Section 167(2), 313, 386, 390, 391, 397, 401, 428Constitution Of India, 1950 — Article 21
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