High Courts08 Jan 2020Disposed Of
M. Swarna Vs State Of Karnataka And Ors
Karnataka High Court · S. Sunil Dutt Yadav, J
Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49(2)
COURT ARCHIVE
Karnataka High Court judgments, 2020
126 judgments · page 7 of 7
High Courts06 Jan 2020Disposed Of
Panchalingaiah Vs State Of Karnataka
Karnataka High Court · B.A.Patil, J
Prevention Of Corruption Act, 1988 — Section 7, 10, 11, 13, 13(e), 13(1)(c)(d), 13(1)(e)(d), 15, 19, 19(1), 19(c)General Clauses Act, 1897 — Section 6, 6(1), 6ACode Of Criminal Procedure, 1973 — Section 203, 227, 228
High Courts04 Jan 2020Allowed
M.B. Adinarayana Vs State Of Karnataka And Ors
Karnataka High Court · (2020) 01 KAR CK 0002
Constitution (Forty-fourth Amendment) Act, 1978 — Section 26Karnataka Parliamentary Secretaries Salary, Allowance And Miscellaneous Provisions Act, 1963 — Section 3, 4, 5, 6
High Courts04 Jan 2020Disposed Of
B.K. Uday Kumar Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0001
Karnataka High Court Act, 1961 — Section 4Companies Act, 2013 — Section 149, 152, 152(3), 154
High Courts02 Jan 2020Allowed
Karnataka State Legal Vs State Of Karnataka
Karnataka High Court · (2020) 01 KAR CK 0023
Indian Penal Code, 1860 — Section 354AProtection Of Children from Sexual Offence Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 357, 357A, 357(1), 357(3), 357A(5), 428
High Courts02 Jan 2020Dismissed
Nagawa And Ors Vs Yallawwa
Karnataka High Court · (2020) 01 KAR CK 0008
Code of Civil Procedure, 1908 — Section 151