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Karnataka High Court judgments

47,963 judgments · page 163 of 2,399

High Courts24 Sept 2019Allowed

N Lakshmana Vs M/S.The Karnataka State

Karnataka High Court · (2019) 09 KAR CK 0036

Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 — Section 13(4), 13(12), 17Transfer Of Property Act, 1882 — Section 54, 107Code Of Civil Procedure, 1908 — Section 13, 33
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High Courts23 Sept 2019Dismissed

Legal Manager Vs Nagendram Lachi

Karnataka High Court · (2019) 09 KAR CK 0020

Motor Vehicles Act, 1988 — Section 19(e), 96(2)(b)(ii), 147(3), 149, 149(2), 149(2)(a), 149(2)(a)(ii), 163A, 165, 166, 168, 174Code Of Civil Procedure, 1908 — Section 13
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High Courts23 Sept 2019Allowed

Puneet S Vs State Of Karnataka

Karnataka High Court · (2019) 09 KAR CK 0015

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 9, 14, 15, 15(2), 18, 18(3), 34, 101(2)Indian Penal Code, 1860 — Section 366A, 376Protection Of Children from Sexual Offences Act, 2012 — Section 6
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High Courts20 Sept 2019Allowed

Ramaiah Vs State By Lokayuktha Police, Tumkur

Karnataka High Court · (2019) 09 KAR CK 0019

Prevention Of Corruption Act, 1988 — Section 7, 11, 13, 13(1)(d), 13(2), 13(1)(d)(i), 13(1)(d)(ii), 20, 20(1)Code Of Criminal Procedure, 1973 — Section 164, 164(5), 313Evidence Act, 1872 — Section 32, 114, 157
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High Courts20 Sept 2019Dismissed

K.C. Vijayakumara Vs S. Geetha

Karnataka High Court · (2019) 09 KAR CK 0018

Code Of Criminal Procedure, 1973 — Section 125, 126, 177, 178, 397Protection Of Women from Domestic Violence Act, 2005 — Section 2(i), 12, 18, 22, 27, 27(1)(a), 28Indian Penal Code, 1860 — Section 34, 406, 498A, 506
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High Courts18 Sept 2019Allowed

H. Munireddy Vs Advocate General And Ors

Karnataka High Court · (2019) 09 KAR CK 0039

Contempt Of Courts Act, 1971 — Section 2(c), 12, 14, 15, 15(2), 15(1)(b), 19(1)Arbitration And Conciliation Act, 1996 — Section 34Code Of Civil Procedure, 1908 — Order 2 Rule 1
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High Courts13 Sept 2019Dismissed

Hip Bar Pvt. Ltd. Vs State Of Karnataka

Karnataka High Court · (2019) 09 KAR CK 0006

Karnataka Excise Act, 1965 — Section 2(25), 12, 13, 14, 15Payment And Settlement Systems Act, 2007 — Section 2(1), 6, 7Coffee Act, 1942 — Section 17, 25, 25(1), 26(2), 34, 47
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High Courts12 Sept 2019Dismissed

Arun S/O Suresh Rathod Vs State Of Karnataka

Karnataka High Court · (2019) 09 KAR CK 0027

Code Of Criminal Procedure, 1973 — Section 397, 401, 437, 439Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 3, 12, 12(1), 12(3)Indian Penal Code, 1860 — Section 363, 376(d), 506
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High Courts12 Sept 2019Disposed Of

Sadashivananda Vs Kumari. Padmini

Karnataka High Court · (2019) 09 KAR CK 0011

Hindu Adoptions And Maintenance Act, 1956 — Section 20Protection Of Women from Domestic Violence Act, 2005 — Section 18, 19, 20, 22, 23Hindu Marriage Act, 1955 — Section 9
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High Courts11 Sept 2019Dismissed

Sunita And Ors Vs Shamrao And Ors

Karnataka High Court · (2019) 09 KAR CK 0037

Family Courts Act, 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125, 125(5), 127Limitation Act, 1963 — Section 5
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High Courts11 Sept 2019Partly Allowed

D. Ramesh Vs State Of Karnataka

Karnataka High Court · (2019) 09 KAR CK 0032

Mines And Mineral (Development And Regulation) Act, 1957 — Section 5(1), 10A(c)(2), 19Companies Act, 2013 — Section 2(20)Constitution Of India, 1950 — Article 226
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