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Karnataka High Court judgments

47,963 judgments · page 177 of 2,399

High Courts25 Feb 2019Dismissed

Lalit Kumar Jain Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0049

Code Of Criminal Procedure, 1973 — Section 154, 482Essential Commodities Act, 1955 — Section 3, 7Police Act Of 1861 — Section 44
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High Courts21 Feb 2019Dismissed

R.N.Parameshwarappa Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0048

Building and Other Construction Workers (Regulation Of Employment and Conditions Of Service) Act, 1996 — Section 2(i), 46Building and Other Construction Workers’ Welfare Cess Act, 1996 — Section 2(d), 2(g), 2(j), 3(2)Building and Other Construction Workers’ Welfare Cess Rules, 1998 — Rule 4
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High Courts20 Feb 2019Dismissed

Lakkappa Kenchappa Nandi Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0042

Mines and Minerals (Development and Regulation) Act, 1957 — Section 4(1A), 21, 22, 23B, 42(1), 44(1)Code of Criminal Procedure, 1973 — Section 200, 201, 202, 203, 204, 397Karnataka Minor and Minerals Concessions Rule, 1994 — Section 2(a1a), 43(3), 46
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High Courts20 Feb 2019Dismissed

Smt A S Vimalakshi Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0032

Constitution of India, 1950 — Article 15, 15(1), 16, 16(3), 229, 370, 370A, 370B, 370C, 370D, 370E, 370F, 370G, 370H, 370I, 370J, 371A, 371B, 371C, 371D, 371E, 371F, 371G, 371H, 371I, 371J, 371J(1), 371J(2)(b)
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High Courts19 Feb 2019Allowed

K.T.Venkatappa Vs State Of Karnataka

Karnataka High Court · (2019) 02 KAR CK 0043

Karnataka Land Reforms Act, 1961 — Section 24, 38, 48AKarnataka Land Reforms Act, 2017 — Section 2(17), 2(12), 2(24), 2(34)Code Of Civil Procedure, 1908 — Order 2 Rule 2
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