High Courts02 Dec 2011Allowed
Vasantha @ Vasantha Kumar Vs State of Karnataka C Tejeshkumar (Accused No. 3 in JC) Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0305
Penal Code, 1860 (IPC) — Section 143, 144, 147, 149, 304
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 18 of 143
High Courts02 Dec 2011
Malurappa Vs State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0279
Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, etc.) Act, 1990 — Section 4 A, 4 B
High Courts02 Dec 2011Allowed
Prema Kumari, Mstr. Naveen Kumar, Darshan, 2-3 are minors and reptd. by appellant 1 and Hanumakka Vs Lakshmikanth Balekundri and Branch Manager United Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0246
High Courts02 Dec 2011Allowed
Sri Pramod Reddy Vs Sri B.C. Channaveeranna Gowda
Karnataka High Court · (2011) 12 KAR CK 0245
High Courts02 Dec 2011Dismissed
Smt. Venkatalakshmamma Vs Smt. Shantamma @ Sakamma
Karnataka High Court · (2011) 12 KAR CK 0244
Civil Procedure Code, 1908 (CPC) — Section 24Limitation Act, 1963 — Section 5
High Courts02 Dec 2011Allowed
Suresha Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0243
Penal Code, 1860 (IPC) — Section 384
High Courts02 Dec 2011Allowed
Sri Krishna @ E.N. Krishna and Sri Javaregowda Vs State
Karnataka High Court · (2011) 12 KAR CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 394
High Courts02 Dec 2011Allowed
S Ravichandra @ Ravi and Others Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 114, 143, 147, 148, 323
High Courts02 Dec 2011Allowed
Sri. Puttegowda @ Puttanna Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0240
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)
High Courts02 Dec 2011Allowed
Nazeem Alias Azim Pasha Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0239
Penal Code, 1860 (IPC) — Section 392
High Courts02 Dec 2011Dismissed
Yogish Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0192
Penal Code, 1860 (IPC) — Section 302
High Courts02 Dec 2011Allowed
The Managing Director Future Logistic Solutions Limited Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0191
Civil Procedure Code, 1908 (CPC) — Section 156 (3), 482, 483Penal Code, 1860 (IPC) — Section 419, 420, 506
High Courts02 Dec 2011Allowed
Sri. Narasimha Murthi Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 395
High Courts02 Dec 2011Allowed
Sri Raksha Agriculture Associates Vs Manjushree Plantation Ltd.
Karnataka High Court · (2011) 12 KAR CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 91
High Courts02 Dec 2011Allowed
Srinivas Murthy Vs State
Karnataka High Court · (2011) 12 KAR CK 0188
Penal Code, 1860 (IPC) — Section 408, 409
High Courts02 Dec 2011Allowed
Shankar Gowda Vs Hemesh and Manager National Insurance Co Ltd Sri Manjunntheswara Complex Bus Stared Rood, Hassan
Karnataka High Court · (2011) 12 KAR CK 0187
High Courts02 Dec 2011Allowed
Basavegowda @ Basavaraju M.S Vs Bhargava M B Bhaskar and The Divisional Manager The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0186
High Courts02 Dec 2011Allowed
Smt. Padmalatha Ballal Vs Sri. M Suresh Ballal
Karnataka High Court · (2012) ILR (Kar) 3926
Hindu Marriage Act, 1955 — Section 11, 13 (1) (i-a), 20, 23, 23 (2)
High Courts02 Dec 2011Allowed
Beemanna Vs Subbareddy Doddadevasandra, The Manager United India Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0083
High Courts02 Dec 2011Dismissed
Smt. Jayamma Gowda Vs Sri. Mailaiah, Smt. Gurushanthamma, Smt. V. Tulasi and Sri. R.Venugopalachari
Karnataka High Court · (2011) 12 KAR CK 0056