CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2022

392 judgments · page 11 of 20

High Courts22 Apr 2022Allowed

Abdul Razak B.U & Others Vs Union Of India

Karnataka High Court · (2022) 04 KAR CK 0063

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)C, 23, 25, 27, 27A, 28, 29
Read judgment
High Courts22 Apr 2022Allowed

Shyamil Y Vs State By Karnataka

Karnataka High Court · (2022) 04 KAR CK 0061

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(ii)(B), 22(C), 37
Read judgment
High Courts20 Apr 2022Allowed

P Balaji Babu Vs State Bank Of India & Others

Karnataka High Court · (2022) 04 KAR CK 0053

Securitisation And Reconstruction Of Financial Assets Andenforcement Of Security Interest Act, 2002 — Section 13Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(8), 8(7)
Read judgment
High Courts18 Apr 2022Allowed/ Disposed Of

Nandi Infrastructure Corridor Enterprise Limited No.1, Midford House & Others Vs Government Of Karnataka Represented By Principal Secretary Commerce And Industries Department Vikasa Soudha, Dr. B.R. Ambedkar Veedhi, Bangalore 560 001 & Others

Karnataka High Court · (2022) 04 KAR CK 0046

Karnataka Industrial Areas Development Act, 1966 — Section 2(11), 3(b), 28(1), 28(4), 29, 30Land Acquisition Act, 1894 — Section 3, 3(b), 3(1), 11, 11(1), 13A, 15A, 18, 18(1), 50(2)West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947 — Section 2(d)
Read judgment