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Karnataka High Court judgments, 2019

468 judgments · page 6 of 24

High Courts11 Oct 2019Disposed Of

Faisal Ahmed Khan Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 10 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 125, 156(3), 239, 482Dowry Prohibition Act, 1961 — Section 3, 4Prevention Of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22
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High Courts11 Oct 2019Dismissed

Shivaraj Urs Vs Union Of India

Karnataka High Court · (2019) 10 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 167(1), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiii), 3(a), 8, 8(c), 19, 22, 23, 24, 27A, 28, 29, 32B(a), 35, 37, 41(2), 50, 53, 67Evidence Act, 1872 — Section 25
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High Courts11 Oct 2019Allowed

Nijamuddin. A Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 10 KAR CK 0001

Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420Karnataka Protection Of Interest Of Depositors in Financial Establishment Act, 2004 — Section 9Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 Oct 2019Allowed

B K Padmavathi Vs B K Ganesh And Ors

Karnataka High Court · (2019) 10 KAR CK 0019

Hindu Succession Act, 1956 — Section 23Code Of Civil Procedure, 1908 — Order 41 Rule 27, .0, Order 41 Rule 23A, Order 41 Rule 24
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High Courts27 Sept 2019Dismissed

Devas Multimedia Private Limited Vs Principal Commissioner Of Income-Tax

Karnataka High Court · (2019) 09 KAR CK 0034

Income Tax Act, 1961 — Section 2(24), 2(24)(xvi), 45, 56(2)(viib), 92C, 92CA, 92D(3), 92C(3), 119, 120, 131(1), 133(6), 133A, 143(2), 142(4), 144, 144A, 144C, 143(3), 144C(1)(b), 144C(6), 153, 153(3)(ii), 154, 158BG, 158BC, 263Electricity Act, 2003 — Section 86(1)(f)Constitution Of India, 1950 — Article 226
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High Courts27 Sept 2019Disposed Of

Hassan Thermal Power Pvt. Ltd. Vs State Of Karnataka And Anr

Karnataka High Court · (2019) 09 KAR CK 0033

Electricity Act, 2003 — Section 2, 2(28), 10, 10(28), 11, 12, 14, 17(2), 27, 27(4), 42, 44, 53, 60, 61(a), 61(b), 61(c), 61(d), 61(e), 61(f), 61(g), 61(h), 61(i), 62, 84, 86, 86(1)(f), 94, 94(i)(a to g), 110, 111, 112, 113, 131(2), 142, 149, 158, 185, 185(5)Arbitration And Conciliation Act, 1996 — Section 11, 16(1), 32(2), 76Disability Discrimination Act, 1995 — Section 58, 59, 63
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High Courts27 Sept 2019Allowed

State Of Karnataka Vs S. Raju

Karnataka High Court · (2019) 09 KAR CK 0026

Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 114, 118, 133
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High Courts26 Sept 2019Dismissed

S.Nagireddy Vs Malleswaram Tailoring And Ors

Karnataka High Court · (2019) 09 KAR CK 0030

Karnataka Land Reforms Act, 1961 — Section 79, 79A, 79B, 80Specific Relief Act, 1963 — Section 38, 38(3)Indian Penal Code, 1860 — Section 420, 427, 447, 448, 504, 506
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High Courts26 Sept 2019Disposed Of

Muniswamaiah N Vs Ashok Kumar C

Karnataka High Court · (2019) 09 KAR CK 0028

Code Of Civil Procedure, 1908 — Section 151, 64(1), Order 38 Rule 2, Order 38 Rule 4, Order 38 Rule 5, Order 38 Rule 5(a)(1), Order 38 Rule 5(b)(1), Order 38 Rule 5(1), Order 38 Rule 5(2), Order 38 Rule 5(3), Order 38 Rule 6, Order 38 Rule 6(2), Order 38 Rule 9, Order 43 Rule 1(q)
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High Courts25 Sept 2019Partly Allowed

Dr. S. J. Rajalakshmi Vs Manager

Karnataka High Court · (2019) 09 KAR CK 0038

Aircraft Act, 1934 — Section 5Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 44Code Of Criminal Procedure, 1973 — Section 154
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High Courts25 Sept 2019Dismissed

Deputy Commissioner Vs S.V. Global Mill Limited

Karnataka High Court · (2019) 09 KAR CK 0024

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 10A, 11, 26(c), 27, 30, 40, 64(1), 69, 69(2), 72, 74, 74(1), 80Land Acquisition Act, 1894 — Section 54(1)Limitation Act, 1963 — Section 3, 3(i), 3(iii), 3(a)(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29, 29(2)
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