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Karnataka High Court judgments

47,963 judgments · page 157 of 2,399

High Courts20 Dec 2019Dismissed

M. Shankar Vs M/S. Switching Power Conversion Pvt. Ltd.

Karnataka High Court · (2019) 12 KAR CK 0033

Code of Civil Procedure, 1908 — Section 47, Order 8 Rule 2, Order 8 Rule 3, Order 7 Rule 1(e), Order 20 Rule 12, Order 21 Rule 92, Order 21 Rule 94, Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 104Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 17, 18, 24, 34, 446Transfer of Property Act, 1882 — Section 109
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High Courts20 Dec 2019Allowed

K.S. Basavanagowda Vs Prahlada Rao

Karnataka High Court · (2019) 12 KAR CK 0031

Registration Act, 1908 — Section 7, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 17(1)(e), 17(2), 18(a), 18(b), 18(c), 18(cc), 828, 30, 31, 32Specific Relief Act, 1963 — Section 34Code of Civil Procedure, 1908 — Section 17
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High Courts20 Dec 2019Dismissed

M. Shobha Vs M. Dinesh

Karnataka High Court · (2019) 12 KAR CK 0030

Indian Succession Act, 1925 — Section 63, 63(b), 68Evidence Act, 1872 — Section 58
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High Courts19 Dec 2019Allowed

S.V.Nandaraju Vs Karnataka Lokayuktha Police

Karnataka High Court · (2019) 12 KAR CK 0028

Code Of Criminal Procedure, 1973 — Section 156(3), 197, 200, 468, 468(2), 482Prevention Of Corruption Act, 1988 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13(1)(c), 13(1)(d), 13(2), 19Indian Penal Code, 1860 — Section 120B, 420
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High Courts19 Dec 2019Dismissed

S. Murthy Vs Special Board

Karnataka High Court · (2019) 12 KAR CK 0027

Karnataka Legislative Assembly Secretariat (Recruitment And Conditions Of Service) Rules, 2003 — Rule 2, 2(viii), 8, 9(0), 9(ii)Karnataka Civil Services (Classification, Control And Appeal) CCA Rules, 1957 — Rule 10, 10(3)
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High Courts19 Dec 2019Dismissed

B.R. Siddaramu Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 12 KAR CK 0019

Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 49, 49(1), 52, 62, 141(6), 311Employees State Insurance Act, 1948 — Section 96(1)Karnataka Panchayat Raj (Motion Of No-Confidence Against Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3, 3(1), 3(2), 3(4)
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High Courts12 Dec 2019Allowed

S Sudarshan Vs G .M. Sunil Kumar

Karnataka High Court · (2019) 12 KAR CK 0026

Code Of Criminal Procedure, 1973 — Section 311Evidence Act, 1872 — Section 63Negotiable Instruments Act, 1881 — Section 138
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High Courts12 Dec 2019Allowed

M.S.Poojari Vs Registrar General And Anr

Karnataka High Court · (2019) 12 KAR CK 0018

Prevention Of Corruption Act, 1988 — Section 13Karnataka Civil Services (Classification, Control And Appeal) Rules, 1957 — Rule 11A, 19, 8, 8(i), 8(ii), 8(iii), 8(iv), 8(v), 8(vi), 10, 14, 18(a), 18(b), 19(a), 19(b), 25, 89Karnataka Civil Services Rules, 1958 — Rule 99, 99(7)
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High Courts11 Dec 2019Allowed

Palaniyamma Vs Subbalakshmi

Karnataka High Court · (2019) 12 KAR CK 0024

Transfer of Property Act, 1882 — Section 57, 106, 109, 111Code of Civil Procedure, 1908 — Order 8 Rule 2, Order 8 Rule 3
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High Courts11 Dec 2019Allowed

Sunil Bharti Mittal And Ors Vs N.Naresh Kumar

Karnataka High Court · (2019) 12 KAR CK 0021

Code of Criminal Procedure, 1973 — Section 91, 92, 92(1), 92(2), 92(3), 200, 202, 482Indian Penal Code, 1860 — Section 34, 406, 503, 504, 506, 506(B), 507Information Technology Act, 2000 — Section 66A, 72, 72A
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