REGENT COMPUTRONICS PVT. LTD.

BABURAO Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

MANGIN V. INLAND REVENUE COMMISSION [REFERRED TO]
STOCK V. FRANK JONES (TIPTON) LTD. [REFERRED TO]
MOLAR MAL V. KAY IRON WORKS (P) LTD. [REFERRED TO]
SHAMRAO V PARULEKAR STATE OF HYDERABAD VS. DISTRICT MAGISTRATE THANA BOMBAY:DISTRICT MAGISTRATE THANA BOMBAY [REFERRED TO]
TIRATH SINGH VS. BACHITTAR SINGH [REFERRED TO]
COCHIN DEVASWORN BOARD TRICHUR COCHIN DEVASWORN BOARD TRICHUR COCHIN DEVASWORN BOARD TRICHUR COCHIN DEVASWORN BOARD TRICHUR COCHIN DEVASWORN BOARD TRICHUR COCHIN DEVASWORN BOARD TRICHUR VS. VAMANA SETTI:2 PULAKODE KIZHAKE MADOM:3 ERALIL MATHAI PAUL:4 THOTTAKKAT BHAMMATHI AMMA:5 KALLIANIKUTTY AMMA:6 THE STATE OF KERALA [REFERRED TO]
MANDTR SITA RAMJI VS. I T GOVERNOR OH DELHI [REFERRED TO]
BHAGAT RAM SHARMA VS. UNION OF INDIA [REFERRED TO]
B R ENTERPRISES VS. STATE OF UTTAR PRADESH [REFERRED TO]
CULCUTTA GUJARAT EDUCATION SOCIETY VS. CALCUTTA MUNICIPAL CORPORATION [REFERRED TO]
GRAM PANCHAYAT DEH MAUZA GHARHI BRAHMAN VS. KESHO NARAIN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The writ petition is filed challenging the constitutional validity of the Karnataka Civil Courts (Amendment) Act, 2023 and Karnataka High Court (Amendment) Act, 2023 with the following prayers:-

(2.) The Karnataka Civil Courts (Amendment) Act, 2023 has been passed amending Ss. 17 and 19 of the Act. The Ss. as it stood before amendment and thereafter, reads as under:-

(3.) In addition to the above, Sec. 4 of the Karnataka Civil Courts (Amendment) Act, 2023, reads as under:-

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BABURAO Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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