CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 160 of 2,399

High Courts13 Nov 2019Allowed

A M Samiulla Vs State Of Karnataka

Karnataka High Court · (2019) 11 KAR CK 0018

Karnataka Shops And Commercial Establishments Act, 1961 — Section 4(1), 6A, 12(1), 24Code Of Criminal Procedure, 1973 — Section 313Karnataka Shops And Commercial Establishments Rules, 1963 — 3, 24A,
Read judgment
High Courts12 Nov 2019Disposed Of

Prabhavathi K.R And Ors Vs Lokesh

Karnataka High Court · (2019) 11 KAR CK 0017

Negotiable Instruments Act, 1881 — Section 118(a), 138, 139, 140, 141Indian Partnership Act, 1932 — Section 3
Read judgment
High Courts12 Nov 2019Dismissed

D.K.Shivakumar Vs Income Tax Department

Karnataka High Court · (2019) 11 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 4(h), 4(m), 20, 190, 190(1)(b), 190(1)(c) , 195, 197, 227, 239, 245, 245(2), 300, 340Income tax Act, 1961 — Section 2(2), 2(8), 2(16), 3, 3(3), 3A, 4, 20(1), 55, 116, 116(ba), 116(a), 116(b), 116(c), 116(d), 116(e), 116f, 116(g), 117(1), 120(4), 120(1)(2), 132, 132A, 132(4), 133, 139(1), 153(A), 216, 269UA(c), 276(c)(1), 271(iii)(i), 275A, 275B, 276, 276(1), 276A, 276B, 276BB, 276C, 276CC, 276(c)(1), 276D, 277, 277A, 277, 278, 278(6), 279, 279(1), 279(2)Indian Penal Code, 1860 — Section 120B, 193, 199
Read judgment
High Courts11 Nov 2019Dismissed

State Of Karnataka Vs Jatin Chhabria

Karnataka High Court · (2019) 11 KAR CK 0027

Code Of Criminal Procedure, 1973 — Section 161, 164, 227, 239Indian Penal Code, 1860 — Section 90, 320, 328, 354, 375, 376, 417, 420
Read judgment
High Courts11 Nov 2019Disposed Of

Phulavati Vs Prakash

Karnataka High Court · (2019) 11 KAR CK 0020

Code Of Criminal Procedure, 1973 — Section 96Hindu Succession (Amendment) Act, 2005 — Section 6Hindu Succession Act, 1956 — Section 6, 8
Read judgment
High Courts07 Nov 2019Allowed

Tilotama Mishra Vs State Of Karnataka

Karnataka High Court · (2019) 11 KAR CK 0010

Code Of Criminal Procedure, 1973 — Section 173, 227, 397, 401Indian Penal Code, 1860 — Section 304(B), 498(A)Dowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts07 Nov 2019Disposed Of

D. Shankar Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 11 KAR CK 0003

Karnataka Minor Mineral Concession Rules, 1994 — Rule 8K, 8K(1), 8K(2), 8G(2), 8G(3), 8C, 8I, 8JConstitution Of India, 1950 — Article 226
Read judgment
High Courts05 Nov 2019Disposed Of

P.G.Belliappa Vs Commissioner

Karnataka High Court · (2019) 11 KAR CK 0023

Land Acquisition Act, 1894 — Section 4(1), 6, 18, 48Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 11, 26(1)(a)Constitution Of India, 1950 — Article 12, 14, 19, 21, 31A, 226, 300A
Read judgment
High Courts04 Nov 2019Partly Allowed

Sunvik Steels Pvt Ltd. Vs State Of Karnataka

Karnataka High Court · (2019) 11 KAR CK 0002

Forest (Conservation) Act, 1980 — Section 2Minerals (Development and Regulation) Act, 1957 — Section 8A(3), 10A, 10A(2), 10A(1)Forest (Conservation) Act, 1980 — Section 2
Read judgment