High Courts02 Jan 2012
Sri A. Krishnappa Vs State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0155
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,018 of 2,397
High Courts02 Jan 2012Allowed
Miss Naseera Banu Vs Smt. B.P. Janaki and The Regional Manager, New India Assurance Co. Ltd.
Karnataka High Court · (2012) 01 KAR CK 0148
High Courts02 Jan 2012Dismissed
G.H. Premakumari Vs Swarna Gowramma @ Swarnamma and Others
Karnataka High Court · (2012) 01 KAR CK 0144
High Courts02 Jan 2012Dismissed
S. Narayanappa @ Narayana Reddy Vs The Bangalore City Corporation and Smt. Rukmani Bai
Karnataka High Court · (2012) 01 KAR CK 0133
High Courts02 Jan 2012
Sri. Manjunath G., Sri. Umesh. V. Lakkolli, SRI. Thippeswamy C. and Sri. Annappa B. Vs State of Karnataka and Others
Karnataka High Court · (2012) 01 KAR CK 0126
Constitution of India, 1950 — Article 14, 16
High Courts02 Jan 2012Dismissed
Syndicate Bank Vs Karnataka Housing Board and M/s Anchor Lines (P) Ltd.
Karnataka High Court · (2012) 01 KAR CK 0113
Limitation Act, 1963 — Section 113, 55
High Courts02 Jan 2012Dismissed
Smt. Saroja Vs A. Dharmahand Jain, Smt. Maina Bai and Town Municipal Council, Yelahanka
Karnataka High Court · (2012) 01 KAR CK 0104
High Courts02 Jan 2012
Murthy @ Krishnamurthy Vs The Manager The Oriental Insurance Co. Ltd., Gandhi Bazaar Circle, Hassan - 573 201 and Sri A. Ananda
Karnataka High Court · (2012) 01 KAR CK 0074
High Courts02 Jan 2012Dismissed
Sri. Vinod, Kum. Rekha, Kum. Savitha and Smt. Vijaya Vs Sri. P. Sampangi and Others
Karnataka High Court · (2012) 01 KAR CK 0067
High Courts02 Jan 2012Dismissed
Commissioner of Income Tax Vs Smt. K. Leelavathy
Karnataka High Court · (2012) 341 ITR 287 : (2012) 207 TAXMAN 110
Income Tax Act, 1961 — Section 2 (14), 260 A, 45, 48
High Courts02 Jan 2012Allowed
Kum. S. Arpitha, Rep. by her natural guardian and next friend mother Smt. Bhagyamma Vs Sujatha, J.R. Krishnareddy and The Oriental Insurance Company Ltd.
Karnataka High Court · (2012) 01 KAR CK 0029
High Courts02 Jan 2012Dismissed
State of Karnataka Vs Munishamappa and Others
Karnataka High Court · (2012) 01 KAR CK 0013
Penal Code, 1860 (IPC) — Section 143, 147, 323, 326Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x), 3 (1) (xi)
High Courts23 Dec 2011Allowed
V.A. Shivakumar Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0044
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts21 Dec 2011Dismissed
The Hassan Co-operative Milk Producers'' Societies Union Limited Vs The Assistant Registrar of Co-operative Societies, Mysore Region, Mysore- 570001 and Sri. Subbaiah
Karnataka High Court · (2011) 12 KAR CK 0043
Industrial Disputes Act, 1947 — Section 10, 11, 11 AKarnataka Co-operative Societies Act, 1959 — Section 70, 70 (1), 70 (2), 70 (2) (d)
High Courts19 Dec 2011
Karnataka Rajya Kaigarika Sahakara Bank Niyamita and Another Vs V. Krishnaswamy and Another
Karnataka High Court · (2012) 173 CompCas 1
Banking (Regulation) Act, 1949 — Section 5 (c), 56Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2)
High Courts19 Dec 2011
State of Karnataka Vs Hosakeri Ningappa and Another
Karnataka High Court · (2012) ILR (Kar) 509
Constitution of India, 1950 — Article 14, 20 (2)Criminal Procedure Code, 1973 (CrPC) — Section 162, 173, 300, 342, 360
High Courts19 Dec 2011Dismissed
Makandar Zakir Hussain Abdulbin and Another Vs The Deputy Commissioner, Bijapur, Bijapur District and Others
Karnataka High Court · (2013) 1 AKR 686
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1) (b), 4 (1)
High Courts19 Dec 2011Dismissed
S.L. Rajappa Vs State of Karnataka.
Karnataka High Court · (2012) CriLJ 1979
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2)Penal Code, 1860 (IPC) — Section 302, 309
High Courts19 Dec 2011Dismissed
K. Sulochana Reddy, Bhakthavatsala Reddy, Gayathri S. K. and Dayanidhi Vs The State of Karnataka and Others C. Ramu Goundar by His GPA Holder Syed Naseeruddin and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0099
Land Acquisition Act, 1894 — Section 11 A, 12 (2), 4 (1), 6 (1)
High Courts19 Dec 2011
Sri N. Ereshi Vs State of Karnataka
Karnataka High Court · (2012) ILR (Kar) 1552
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Land Revenue Act, 1964 — Section 107, 128, 131, 18 (A)Prevention of Corruption Act, 1988 — Section 13 (2), 2 (b), 2 (c), 7