High Courts14 Aug 2023Allowed

C Prem Kumar Vs Puttaswamy & Others

Karnataka High Court · (2023) 08 KAR CK 0015

Karnataka Grama Swarja And Panchayath Raj, 1993 — Section 45, 45(2), 53, 3(1)Karnataka Panchayath Raj (Election Of Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1995 — Rule 8, 8(5), 14Constitution Of India, 1949 — Article 226, 227
High Courts08 Aug 2023Allowed

P.M. Biju Vs State Of Karnataka

Karnataka High Court · (2023) 08 KAR CK 0010

Karnataka Excise Act, 1965 — Section 13(1)(a), 13(1)(f), 32(1), 43Code Of Criminal Procedure, 1973 — Section 438
High Courts28 Jul 2023Dismissed

M/S. Masturlal (Pvt.) Ltd. No.20/1, Arakere Village Bannerghatta Road Bengaluru 560076 Vs Government Of India National Sample Survey Office Regional Office 5 Th Floor, E And F Wing Kendriya Sadan Koramangala Bengaluru 560034 Represented By Its Senior Statistical Officer

Karnataka High Court · (2023) 07 KAR CK 0035

Collection Of Statistics Act, 2008 — Section 2, 2(f), 2(g), 2(h), 3, 15, 15(1), 15(2), 19, 22, 23, 24Code Of Criminal Procedure, 1973 — Section 200