Karnataka High Court Judgments

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18Constitution Of India, 1949 — Article 226, 227

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High Courts22 Jul 2022Disposed Of

Vishnu B.Ed College, Hunasanahalli Extension, Teka Rod, Bangarpet, Kolar District - 563114 & Others Vs State Of Karnataka & Others

Karnataka High Court · (2022) 07 KAR CK 0025

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High Courts22 Jul 2022Allowed

Chethan Kumar Vs State Of Karnataka

Karnataka High Court · (2022) 07 KAR CK 0024

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 420

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High Courts20 Jul 2022Dismissed

Neelamma W/O Mallana Gouda @ Mallikarjun Gouda & Others Vs M. Nagaveni @ Nagavenamma & Others

Karnataka High Court · (2022) 07 KAR CK 0030

Code Of Civil Procedure Code, 1908 — Order 21 Rule 97

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High Courts20 Jul 2022Dismissed

Pr. Commissioner Of Income Tax, Central Bmtc Complex, Kormangala, Bangalore & Others Vs M/S Ennoble Construction No.6/4, Ennoble House, Raghavachari Road, Belary-583101 Pan: AFJPA5974P

Karnataka High Court · (2022) 07 KAR CK 0021

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34, 35, 36, 37, 37(1), 131, 143(3), 145, 260A, 260A(1), 260A(7), 260BCode Of Civil Procedure Code, 1908 — Section 100

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High Courts19 Jul 2022Dismissed

Dr. P.Dilip Kumar Vs State Of Karnataka

Karnataka High Court · (2022) 07 KAR CK 0022

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420Banning Of Unregulated Deposit Schemes Act, 2019 — Section 23

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High Courts18 Jul 2022Dismissed

Chandra Shekar K M Vs State Of Karnataka

Karnataka High Court · (2022) 07 KAR CK 0020

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 419, 420, 465, 467, 468

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High Courts18 Jul 2022Allowed

Shrinath Babu Vs State Of Karnataka

Karnataka High Court · (2022) 07 KAR CK 0019

Code Of Criminal Procedure, 1973 — Section 41A, 438, 439Indian Penal Code, 1860 — Section 306

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High Courts18 Jul 2022Disposed Of

Sea Bird Tourist Centre A Proprietorship Concern Vs Smas Auto Leasing India Pvt Ltd A Private Company Limited, Office No 406, 4th Floor, Worldmark-2, Aerocity Hospitality District, New Delhi 110037, Represented By Its Managing Director

Karnataka High Court · (2022) 07 KAR CK 0017

Code Of Civil Procedure Code, 1908 — Section 9, 151Code Of Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2Arbitration And Conciliation Act, 1996 — Section 9

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