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Karnataka High Court judgments, 2019

468 judgments · page 8 of 24

High Courts11 Sept 2019Partly Allowed

D. Ramesh Vs State Of Karnataka

Karnataka High Court · (2019) 09 KAR CK 0032

Mines And Mineral (Development And Regulation) Act, 1957 — Section 5(1), 10A(c)(2), 19Companies Act, 2013 — Section 2(20)Constitution Of India, 1950 — Article 226
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High Courts11 Sept 2019Dismissed

T Nagaraju Vs Assistant Commissioner And Ors

Karnataka High Court · (2019) 09 KAR CK 0008

Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 36, 49, 49(1), 57, 57(2), 57(3)Mysore Town Municipalities Act, 1964 — Section 27(3)Karnataka Panchayat Raj (Motion of No-Confidence Against Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3, 3(2)
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High Courts05 Sept 2019Dismissed

A. Chandrashekar Vs State Of Karnataka

Karnataka High Court · (2019) 09 KAR CK 0003

Bangalore Development Authority Act, 1970 — Section 17, 27, 36Land Acquisition Act, 1894 — Section 4(1), 5A(1), 5A(2), 6(1), 9, 10, 11, 11A, 14, 16, 17(1), 19(1), 235, 48, 48(1)
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High Courts29 Aug 2019Dismissed

Sachin Narayan Vs Income Tax Department And Ors

Karnataka High Court · (2019) 08 KAR CK 0021

Income Tax Act, 1961 — Section 132, 276C, 276C(1), 277, 279(1A), 279(1), 288Indian Penal Code, 1860 — Section 120B, 477APrevention of Money-Laundering Act, 2002 — Section 2(a), 2(p), 2(u), 2(y), 2(x), 2(1)(x), 2(1)(y), 2(na), 3, 4, 5(1)(b), 5(1), 5(5), 6(15), 6, 8, 8(1), 5(1)(a), 44, 50, 50(2), 50(3)
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High Courts26 Aug 2019Disposed Off

Rathi Devi D.S. Vs D.S.Deviprasad

Karnataka High Court · (2019) 08 KAR CK 0031

Succession Act, 1925 — Section 275, 276, 295Code Of Civil Procedure, 1908 — Section 96Constitution Of India, 1950 — Article 227
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High Courts23 Aug 2019Disposed Off

S.T.Goudar S/O Thippanna Hanumappa And Ors Vs State By Police Inspector

Karnataka High Court · (2019) 08 KAR CK 0022

Prevention Of Corruption Act, 1988 — Section 3, 3(2), 4, 4(3), 5, 13(2), 13(1)(e), 22Code Of Criminal Procedure, 1973 — Section 22, 243(1), 307, 308(1), 308(2), 308(3), 308(4), 308(5), 309(2), 317(2), 326, 397(1), 397, 452, 453, 454, 455, 456, 457, 458, 458(1), 475Criminal Law Amendment Ordinance 1944 — Section 3, 4, 4(3)
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