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Karnataka High Court judgments

47,963 judgments · page 164 of 2,399

High Courts11 Sept 2019Dismissed

T Nagaraju Vs Assistant Commissioner And Ors

Karnataka High Court · (2019) 09 KAR CK 0008

Karnataka Gram Swaraj And Panchayat Raj Act, 1993 — Section 36, 49, 49(1), 57, 57(2), 57(3)Mysore Town Municipalities Act, 1964 — Section 27(3)Karnataka Panchayat Raj (Motion of No-Confidence Against Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1994 — Rule 3, 3(2)
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High Courts05 Sept 2019Dismissed

A. Chandrashekar Vs State Of Karnataka

Karnataka High Court · (2019) 09 KAR CK 0003

Bangalore Development Authority Act, 1970 — Section 17, 27, 36Land Acquisition Act, 1894 — Section 4(1), 5A(1), 5A(2), 6(1), 9, 10, 11, 11A, 14, 16, 17(1), 19(1), 235, 48, 48(1)
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High Courts29 Aug 2019Dismissed

Sachin Narayan Vs Income Tax Department And Ors

Karnataka High Court · (2019) 08 KAR CK 0021

Income Tax Act, 1961 — Section 132, 276C, 276C(1), 277, 279(1A), 279(1), 288Indian Penal Code, 1860 — Section 120B, 477APrevention of Money-Laundering Act, 2002 — Section 2(a), 2(p), 2(u), 2(y), 2(x), 2(1)(x), 2(1)(y), 2(na), 3, 4, 5(1)(b), 5(1), 5(5), 6(15), 6, 8, 8(1), 5(1)(a), 44, 50, 50(2), 50(3)
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High Courts26 Aug 2019Disposed Off

Rathi Devi D.S. Vs D.S.Deviprasad

Karnataka High Court · (2019) 08 KAR CK 0031

Succession Act, 1925 — Section 275, 276, 295Code Of Civil Procedure, 1908 — Section 96Constitution Of India, 1950 — Article 227
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High Courts23 Aug 2019Disposed Off

S.T.Goudar S/O Thippanna Hanumappa And Ors Vs State By Police Inspector

Karnataka High Court · (2019) 08 KAR CK 0022

Prevention Of Corruption Act, 1988 — Section 3, 3(2), 4, 4(3), 5, 13(2), 13(1)(e), 22Code Of Criminal Procedure, 1973 — Section 22, 243(1), 307, 308(1), 308(2), 308(3), 308(4), 308(5), 309(2), 317(2), 326, 397(1), 397, 452, 453, 454, 455, 456, 457, 458, 458(1), 475Criminal Law Amendment Ordinance 1944 — Section 3, 4, 4(3)
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High Courts20 Aug 2019Disposed Off

M/S. Panchmal Properties Vs Union Of India And Ors

Karnataka High Court · (2019) 08 KAR CK 0018

Estate (Regulation And Development) Act, 2016 — Section 2, 3, 4, 20, 20(1), 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 41, 42, 43, 43(1),43(4), 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 71, 72, 73, 74, 75, 76, 77, 78, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91Industrial Disputes Act, 1947 — Section 17(1)Karnataka Real Estate (Regulation And Development) Rules, 2017 — Rule 18(8), 31(9), 43
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