Central Sales Tax (Amendment) Act, 1969 - Section 2(j)Central Sales Tax Act, 1956 - Section 2(j), 8, 8(2), 8(2-A), 8(5)Constitution of India, 1950 - Article 13, 14, 16, 213(2)(a), 245

Read judgment

High Courts10 Jul 2015

Rajesh Exports Limited Vs Chairman, Central Board of Excise and Customs and Others

Karnataka High Court · (2015) 324 ELT 126 : (2015) ILR Kar 3481

Civil Procedure Code, 1908 (CPC) - Section 20(c)Constitution of India, 1950 - Article 226, 226(2)Customs Act, 1962 - Section 25

Read judgment

High Courts10 Jul 2015

State Vs S. Devaraj and Others

Karnataka High Court · (2015) 07 KAR CK 0118

Criminal Procedure Code, 1973 (CrPC) - Section 156, 162, 428Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 109, 114, 120(B), 120B, 143

Read judgment

High Courts10 Jul 2015Disposed Off

Satish Babu Vs M.D. Anwar

Karnataka High Court · (2015) 6 KarLJ 525

Karnataka Stamp Act, 1957 - Section 34, 37, 37(1), 38

Read judgment

High Courts10 Jul 2015Allowed

Jayaram P. Vs State of Karnataka and Others

Karnataka High Court · (2015) 6 KarLJ 150

Constitution of India, 1950 - Article 22(5)General Clauses Act, 1897 - Section 21

Read judgment

High Courts10 Jul 2015Dismissed

College of Dental Sciences and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2015 Kar 201 : (2015) ILR (Kar) 4293

Read judgment

High Courts09 Jul 2015Dismissed

L. Raju Vs Gurappa Reddy

Karnataka High Court · (2015) 5 KarLJ 457

Negotiable Instruments Act, 1881 (NI) - Section 138, 139

Read judgment

High Courts09 Jul 2015Allowed

Siddappa and Others Vs The State of Karnataka

Karnataka High Court · (2015) 07 KAR CK 0406

Criminal Procedure Code, 1973 (CrPC) - Section 167, 174(2)Penal Code, 1860 (IPC) - Section 114, 302, 34

Read judgment

High Courts09 Jul 2015Allowed

Puttananjamma Vs Siddashetty and Others

Karnataka High Court · (2015) 07 KAR CK 0394

Read judgment

High Courts09 Jul 2015Dismissed

Andappa Vs Madavva claiming to be the wife of Andappa Kumbar and Others

Karnataka High Court · (2015) 07 KAR CK 0393

Criminal Procedure Code, 1973 (CrPC) - Section 125

Read judgment

High Courts09 Jul 2015Allowed

Chandrappa N. Vs State of Karnataka and Others

Karnataka High Court · (2015) 5 KarLJ 4

Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Gamblers, Goondas, Immoral Traffic Offenders, Slum-grabbers and Video or Audio Pirates (Amendment) Act, 2014 - Section 3(1), 3(2), 3(3)

Read judgment

High Courts09 Jul 2015Dismissed