CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,041 of 2,397

High Courts24 Nov 2011Dismissed

Y. Sampangi Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 177, 406, 407Prevention of Corruption Act, 1988 — Section 13 (2), 7, 8
Read judgment
High Courts23 Nov 2011Dismissed

Sri Srihari Reddy Managing Director, M/s Novel NESTS (Bangalore) Pvt. Ltd, No. 53. 27th Main. 1st Cross, 1st Phase, BTM Layout 1st Stage, Bangalore-560068 Also At No. 69, "Garudadri", 4th A Cross, 36th Main, Dollars Scheme BTM 1st Stage Bangalore - 560068 Vs Sri K. Prabhakar Reddy

Karnataka High Court · (2011) 11 KAR CK 0326

Criminal Procedure Code, 1973 (CrPC) — Section 200, 255 (2), 357, 357 (3), 374 (3)Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts21 Nov 2011Dismissed

M.K. Jagadeesh Vs The District and Sessions Judge Tumkur and Others Sri B.S. Manjunatha Rao Vs The Hon''ble Principal City Civil and Sessions Judge City Civil Court Bangalore, The Registrar City Civil Courts Bangalore and Sri H.A. Nagesh Sheristedar City Civil Court Bangalore - 560009 K. Madhusudhan and Others Vs Karnataka Power Corporation Limited and The State of Karnataka

Karnataka High Court · (2011) ILR (Kar) 5853

Karnataka Civil Services (Absorption of the persons appointed to the State Civil Services with the benefit of Rural Weightage) Rules, 2003 — Rule 4Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 3B
Read judgment