High Courts02 Dec 2011Dismissed
Sri. Srinivas G Reddy and Others Vs Sri. Harish Kumar and Others
Karnataka High Court · (2012) 1 KarLJ 670
Constitution of India, 1950 — Article 19 (1) (f)Karnataka Land Revenue (Amendment) Rules, 1960 — Rule 43J
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,035 of 2,397
High Courts02 Dec 2011Dismissed
The Bangalore Development Authority Vs The State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0359
Land Acquisition Act, 1894 — Section 162 (), 6
High Courts02 Dec 2011Dismissed
The Agricultural Produce Market Committee Vs M/s Sai Raksha Cold Storage
Karnataka High Court · (2012) 3 KarLJ 603
Karnataka Agricultural Produce Marketing (Regulation of Allotment of Property in Market Yards) Rules, 2001 — Rule 10, 5Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 9, 9 (2)
High Courts02 Dec 2011Allowed
L and T Komatsu Ltd. Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0357
High Courts02 Dec 2011
Sri. B. Pasthasarathy Vs Mohammed Haneef
Karnataka High Court · (2011) 12 KAR CK 0356
High Courts02 Dec 2011Dismissed
Sri. Kiran kumar @ H. Shivakumar Vs Smt. Mamatha and Yashavantha Gowda R2 Being A Minor, represented by R1 His Natural Guardian-Mother
Karnataka High Court · (2011) 12 KAR CK 0343
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Dec 2011Dismissed
Shri P.H. Shahir @ Sukur and Shri B. M. Ali Azgar Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0342
High Courts02 Dec 2011Dismissed
Union of India Vs Firoz
Karnataka High Court · (2011) 12 KAR CK 0341
Railway Properties (Unlawful Possession) Act, 1966 — Section 3 (a)
High Courts02 Dec 2011Allowed
Guru Vs K Nagaraju And IFFCO Tokio General Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0313
High Courts02 Dec 2011Allowed
Thimma Raju Vs State
Karnataka High Court · (2011) 12 KAR CK 0306
Penal Code, 1860 (IPC) — Section 114, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (XII)
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
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