CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,963 judgments · page 175 of 2,399

High Courts23 Mar 2019Disposed Off

M/S. Karnataka Small Vs Secretary

Karnataka High Court · (2019) 03 KAR CK 0044

Minimum Wages Act, 1948 — Section 2(i), 2(e), 3, 3(i)(b), 5, 5(2), 5(1)(a), 5(1)(b), 7, 9, 20, 32General Clauses Act, 1897 — Section 3, 5, 21Code Of Criminal Procedure, 1973 — Section 125
Read judgment
High Courts22 Mar 2019Disposed Off

Shivanand And Ors Vs Prabhulingeshwar Sugars

Karnataka High Court · (2019) 03 KAR CK 0039

Karnataka Land Revenue Act, 1964 — Section 90A, 90A(2)(a), 90A(1), 90ACode Of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 27(c), Order 41 Rule 21(b)
Read judgment
High Courts21 Mar 2019Dismissed

Ibrahim Vs State Of Karnataka

Karnataka High Court · (2019) 03 KAR CK 0047

Code Of Criminal Procedure, 1973 — Section 482Karnataka Minor Mineral Concession Rules, 1994 — Rule 43, 43(8)
Read judgment
High Courts21 Mar 2019

H.V.Subramani Vs Management

Karnataka High Court · (2019) 03 KAR CK 0040

Industrial Disputes Act, 1947 — Section 2(OO), 10(4A)Contract Labour (Regulation and Abolition) Act, 1970 — Section 7, 12
Read judgment
High Courts19 Mar 2019Allowed

Gopal Krishna S/O: Srinivasa Vs Abdul Bakai

Karnataka High Court · (2019) 03 KAR CK 0026

Code Of Criminal Procedure, 1973 — Section 200, 251, 367, 397, 401Negotiable Instruments Act, 1881 — Section 3, 4, 138, 139, 142, 142(2), 142A, 142(a), 142A(1), 142(2)(a), 145, 145(2)
Read judgment
High Courts15 Mar 2019

D. S. Rajarao Vs Ahsildar

Karnataka High Court · (2019) 03 KAR CK 0046

Karnataka Land Revenue Rules, 1969 — Rule 102AKarnataka Land And Revenue Act, 1984 — Section 136(3)
Read judgment
High Courts15 Mar 2019Allowed

Basava Jyothi Education And Ors Vs State Of Karnataka And Ors

Karnataka High Court · (2019) 03 KAR CK 0027

Right Of Children to Free and Compulsory Education Act, 2009 — Section 4, 6, 9(d), 12(2), 14(1), 15(g), 18, 18(1), 18(2), 18(3), 19, 20, 21(2)(d), 25, 22(1), 23, 23(3), 24(1)(f), 24(3)(o), 27, 30(2), 31(3), 33(3), 34(3), 38Karnataka Education Act, 1983 — Section 145Waqf Act, 1995 — Section 32, 32(2), 67(1)(d), 83
Read judgment
High Courts15 Mar 2019Allowed

Ranjith K. Vs State Of Karnatka

Karnataka High Court · (2019) 03 KAR CK 0014

Indian Penal Code, 1860 — Section 34, 302, 307Evidence Act, 1872 — Section 8, 9, 24, 25, 26, 27Code Of Criminal Procedure, 1973 — Section 162, 428
Read judgment
High Courts14 Mar 2019Dismissed

Joseph Saldhana Vs State Of Karnataka

Karnataka High Court · (2019) 03 KAR CK 0045

Karnataka Land Grabbing Prohibition Act, 2011 — Section 2(d), 2(e), 2(f), 9, 9(1), 9(2), 9(3), 9(4), 10, 20Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 2(e), 2(2)(I), 3, 6, 6(1)Constitution Of India, 1950 — Article 14, 19(1)(e), 21, 32, 136, 226, 227, 300A
Read judgment
High Courts13 Mar 2019Allowed

Imtiaz Ahmed Vs Union Of India

Karnataka High Court · (2019) 03 KAR CK 0037

Customs Act, 1962 — Section 1(2), 108, 114(iii), 129A, 135Indian Penal Code, 1860 — Section 34Code Of Criminal Procedure, 1973 — Section 161, 300, 482
Read judgment
High Courts13 Mar 2019Allowed

Chandrakant @ Kantu Vs State Through Nelogi P.S

Karnataka High Court · (2019) 03 KAR CK 0028

Code Of Criminal Procedure, 1973 — Section 311, 482Protection Of Children from Sexual Offences Act, 2012 — Section 4, 5, 35(1), 33(5)Indian Penal Code, 1860 — Section 366(A), 376(2)(i)(n)
Read judgment