Citation Codes Equivalent Citations citation codes Case Number First Appeal No. 1787 of 2016; First Appeal No. 1788 of 2016; First Appeal No. 1789 of 2016; First Appeal No. 1790 of 2016; First Appeal No. 1792 of 2016; IA/13205/2016 (Stay), IA/13206/2016 (Exemption for Filing Official Translation); First Appeal No. 1793 of 2016; IA/13207/2016 (Stay), IA/13208/2016 (Exemption for Filing Official Translation) Disposition allowed Attorney(S) Mr. J. Krishna Dev, Advocate in FA/1784-1794/2016 Mr. Sudeepta Kumar Pal, Advocate in FA/1784-1794/2016 Mr. Sudeepta Kumar Pal, Advocate in FA/464-469 & 616/2018 Judges D.K. Jain, President M. Shreesha, Member Acts SECTION 19 A CONSUMER PROTECTION ACT 1986 Section 300 of the Karnataka Municipal Corporation Act, 1976 Sections 14 and 15 of the Country Planning Act, Section 14 and 15 of the Country Planning Act sub-section (1) of Section 10, Section 64 of the Panchayat Raj Act. sub-section (3) of section 13. 16 (2) Section 310 of the Municipal Corporation Act Section 300 of the Karnataka Municipals Corporations Act, 1976 Municipal Corporation Act See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Ittina Properties Pvt. Ltd. v. Vidya Raghupathi