High Courts02 Jan 2006
State of Karnataka Vs Syed Shabbir Hussaini and Others
Karnataka High Court · (2006) CriLJ 903
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 143, 147, 148, 342, 353
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 52 of 52
High Courts02 Jan 2006Allowed
New India Assurance Co. Ltd. Vs Venkataramana and Others Venkataramana and Lakshmi Vs New India Assurance Co. Ltd. and Others
Karnataka High Court · (2006) 2 ACC 798 : (2006) ACJ 1778 : (2006) 3 KarLJ 149
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 170, 173
High Courts02 Jan 2006Dismissed
State of Karnataka and Others Vs Taj National Educational Society and Another
Karnataka High Court · (2006) 104 ECC 23 : (2006) ECR 23 : (2006) 2 KarLJ 21 : (2006) 2 KCCR 740
Constitution of India, 1950 — Article 30, 30 (1)
High Courts02 Jan 2006
Balachennamma A. (Smt.) Vs Managing Director, K.S.R.T. Corporation and Another
Karnataka High Court · (2006) 109 FLR 1169