High Courts03 Sept 2012
Haji J. Mohamed Vs T.N. Krupananda
Karnataka High Court · (2012) 09 KAR CK 0207
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 32 of 106
High Courts03 Sept 2012Allowed
Veerabhadra Vs State
Karnataka High Court · (2012) 09 KAR CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts03 Sept 2012Allowed
Karnataka State Road Transport Corporation Vs Rama Reddy and Others
Karnataka High Court · (2013) 1 AKR 451
High Courts03 Sept 2012
Sri S. Murugesha Chetty Vs Sri R. Nagaraju
Karnataka High Court · (2012) 09 KAR CK 0197
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Sept 2012Dismissed
Sri K. Krishna Reddy Vs Sri A. Sudhakar and Smt. Bindu Sudhakar Reddy
Karnataka High Court · (2012) 09 KAR CK 0195
High Courts03 Sept 2012Dismissed
Venkataramanaswamy Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0187
Penal Code, 1860 (IPC) — Section 302, 506
High Courts03 Sept 2012
Manchegowda Vs H.S. Ramesh Rao
Karnataka High Court · (2012) 09 KAR CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts03 Sept 2012
Manu Ayappa Vs Karnataka State Financial Corporation and Others
Karnataka High Court · (2012) 09 KAR CK 0172
High Courts03 Sept 2012Dismissed
Smt. Venkatamma Vs The State of Karnataka and Others
Karnataka High Court · (2012) 09 KAR CK 0171
Penal Code, 1860 (IPC) — Section 34, 380, 427, 435
High Courts03 Sept 2012Dismissed
M/s. Shudha Developers, M.N. Dharmavratha and Dr. Shubha Charitha Vs Karnataka State Financial Corporation
Karnataka High Court · (2012) 09 KAR CK 0170
High Courts03 Sept 2012Allowed
Lakshmaiah and Pradeep Vs State
Karnataka High Court · (2012) 09 KAR CK 0164
Penal Code, 1860 (IPC) — Section 324, 34, 341, 504, 506
High Courts03 Sept 2012Allowed
Veena N. and Ravi Kumar Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0163
Penal Code, 1860 (IPC) — Section 323, 34, 341, 384
High Courts03 Sept 2012Dismissed
Sri. Siddegowda and Others Vs Smt. Hanumakka, Sri. Ramalingaiah and Sri. Chaluvaraju
Karnataka High Court · (2012) 09 KAR CK 0158
High Courts03 Sept 2012Dismissed
The Special Land Acquisition Officer K.R. Project, Parakalamata Building Mysore-570001 Vs Basavaegowda
Karnataka High Court · (2012) 09 KAR CK 0157
High Courts03 Sept 2012Allowed
M/s. National Insurance Company Limited Vs Sri Karuna Poddar and Sri M.N.Chittiyappa
Karnataka High Court · (2012) 09 KAR CK 0155
High Courts03 Sept 2012Allowed
The Deputy Inspector General of Police Cum President, Welfare and Amenity Fund Group Centre, CRPF Yelahanka Bangalore - 560 064 Vs Smt. R. Jayalakshmi
Karnataka High Court · (2012) 09 KAR CK 0154
High Courts03 Sept 2012Allowed
L. Shankaramurthy and Others Vs State
Karnataka High Court · (2012) 5 KarLJ 545
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19 (3) (c), 8
High Courts03 Sept 2012Dismissed
Sri T. Thippaiah Vs Smt. Gopamma and Others
Karnataka High Court · (2013) 2 AKR 728 : (2013) 1 KCCR 70
Constitution of India, 1950 — Article 226
High Courts03 Sept 2012Dismissed
Mr. Deepak M. Alvaris Vs Mrs. Reshma M.
Karnataka High Court · (2012) 09 KAR CK 0082
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11