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Karnataka High Court judgments

47,963 judgments · page 93 of 2,399

High Courts12 Feb 2024Allowed

Vasanthi Ramdas Pai Vs Income Tax Officer Ward 1 And TPS, Udupi, Aayakar Bhawan, Udupi Malpe Road, Ambalpadi Post, Mangalore-576103, Karnataka & Others

Karnataka High Court · (2024) 02 KAR CK 0029

Income Tax Act, 1961 — Section 2(42A), 10A, 10AA, 11, 12, 12AA, 32A, 47, 56, 56(2), 56(2)(x)(c), 90, 90A, 119, 12AA, 135A, 139, 142(2A), 143, 143(3), 147, 148, 148A, 148A(b), 148A(d), 148(1), 149, 149(1)(b), 150, 151, 152, 153, 153A, 164, 246AConstitution Of India, 1949 — Article 14
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High Courts08 Feb 2024Disposed Of

Swetha L Vs Manjunath P.V.

Karnataka High Court · (2024) 02 KAR CK 0025

Hindu Marriage Act, 1955 — Section Section 13(1)(ia), 13(1)(ib)Code Of the Civil Procedure, 1908 — Order 23 Rule 3
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High Courts07 Feb 2024Allowed

P. Rajashekar Vs Fransina R

Karnataka High Court · (2024) 02 KAR CK 0015

Negotiable Instruments Act, 1881 — Section 20, 87, 118, 118(a), 138, 138(a), 138(b), 138(c), 139, 142(1)(b)Code Of Criminal Procedure, 1973 — Section 357
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High Courts06 Feb 2024Allowed

Govind Shivkumar S/O Subramanyam Shivkumar Vs State Of Karnataka By Cubbon Park Ps, Represented By Spp, High Court Building Bengaluru – 560001 & Others

Karnataka High Court · (2024) 02 KAR CK 0018

Indian Penal Code, 1860 — Section 34, 323, 354, 354A, 363, 370, 504, 506, 509, 511Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 9, 9(m), 10, 11, 12, 22, 29, 33Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 164, 200, 309, 482
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