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Karnataka High Court judgments, 2019

468 judgments · page 9 of 24

High Courts20 Aug 2019Disposed Off

M/S. Panchmal Properties Vs Union Of India And Ors

Karnataka High Court · (2019) 08 KAR CK 0018

Estate (Regulation And Development) Act, 2016 — Section 2, 3, 4, 20, 20(1), 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 41, 42, 43, 43(1),43(4), 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 71, 72, 73, 74, 75, 76, 77, 78, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91Industrial Disputes Act, 1947 — Section 17(1)Karnataka Real Estate (Regulation And Development) Rules, 2017 — Rule 18(8), 31(9), 43
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High Courts16 Aug 2019Disposed Off

K.S. Periyaswamy Vs State Of Karnataka

Karnataka High Court · (2019) 08 KAR CK 0030

Code Of Civil Procedure, 1908 — Section 89, 89(1), 100Karnataka Court Fees and Suits Valuation Act, 1958 — Section 66(1)Court fees Act, 1870 — Section 16
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High Courts16 Aug 2019Disposed Off

K. Thirumalesh Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 08 KAR CK 0005

Mines And Minerals (Development And Regulations) Act, 1957 — Section 3(e), 5(1), 8A, 9B, 9C, 9(B)(3), 10A, 10C, 10(1)A, 10(2)A, 10A(2)(b), 10A(2)(c), 10B, 11, 11A, 15, 11B, 11C, 12A, 15A, 15(1), 15(1)A, 17A, 20A, 20A(1), 30B, 30CMines And Minerals (Development And Regulation) Amendment Act, 2015 — Section 3, 4, 4A, 5, 6, 13, 15, 21Karnataka Land Revenue Act, 1964 — Section 2, 67
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High Courts07 Aug 2019Allowed

Dinesh S/o Nagarajegowda Vs State Of Karnataka

Karnataka High Court · (2019) 08 KAR CK 0007

Code Of Criminal Procedure, 1973 — Section 2(d), 173, 190(1)(d), 200, 201, 202(2), 228(1)(a), 313, 323, 378Mines And Minerals (Development And Regulation) Act, 1957 — Section 4(1), 4(1A), 21, 22, 30cIndian Penal Code, 1860 — Section 379
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High Courts06 Aug 2019Disposed Off

Professor Giridhar Madras Vs Indian Institute Of Science And Ors

Karnataka High Court · (2019) 08 KAR CK 0016

Sexual Harassment Of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 2, 9, 10, 11, 12, 13, 14(2), 16, 17, 29Code Of Criminal Procedure, 1973 — Section 164Waqf Act, 1995 — Section 32, 32(2, 32(2)(a), 32(2)(e), 67(1)(d), 83
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High Courts05 Aug 2019Allowed

Motwani Builders Vs B. Alim Builders

Karnataka High Court · (2019) 08 KAR CK 0014

Karnataka Stamp Act, 1957 — Section 4, 30, 31, 32, 32A, 46AIndian Stamp Act, 1899 — Section 40Stamp Act, 1899 — Article 6, 26, 34, 34(a), 34, 40(a), 40(b)
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High Courts01 Aug 2019Partly Allowed

Registrar General Vs Son Of Abdul Khayam

Karnataka High Court · (2019) 08 KAR CK 0023

Indian Penal Code, 1860 — Section 302, 201, 376, 376(2)(F), 376(2)(I), 376(2)(N), 377Code Of Criminal Procedure, 1973 — Section 313, 366(1), 482
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