High Courts20 Oct 2011Dismissed
Smt P. Sukanya Vs Sri Professor K.B. Vasudeva Principal Vidyavardhaka Law College Affiliated to University of Mysore Seshadri Iyer Road Mysore - 570 021
Karnataka High Court · (2011) 10 KAR CK 0078
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,062 of 2,397
High Courts20 Oct 2011Allowed
Agricultural Produce Market Committee Vs B.K. Renukaradhya
Karnataka High Court · (2011) 10 KAR CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 258, 313, 468Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 115, 116
High Courts20 Oct 2011Dismissed
T.C. Nagaraju Vs State
Karnataka High Court · (2011) 10 KAR CK 0059
Prevention of Corruption Act, 1988 — Section 12, 13 (1) (d), 13 (2), 7, 8
High Courts20 Oct 2011Dismissed
Sri Shivappa B.N. Vs Under Secretary, Department of Municipal Administration, Vidhana Scudha, Bangalore, DMA, Administrative Office, Vishweshwerayya Podium, Bangalore and Town Panchayat, Administrative Office
Karnataka High Court · (2011) 10 KAR CK 0056
High Courts20 Oct 2011
Sri Sai Guru, Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0055
Karnataka Police Act, 1963 — Section 31
High Courts20 Oct 2011
Smt. S Manjula Vs Mysore Urban Development Authority
Karnataka High Court · (2011) 10 KAR CK 0022
High Courts20 Oct 2011
Mr. Hajee Arasalike Usman Karopady Vs The State of Karnataka and Others
Karnataka High Court · (2011) 10 KAR CK 0020
High Courts20 Oct 2011Dismissed
Krishnaiah Bhovi Vs The State of Karnataka and Shivaiah Bhovi
Karnataka High Court · (2011) 10 KAR CK 0019
High Courts19 Oct 2011Allowed
Karnataka State Warehousing Corporation Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2011) 10 KAR CK 0130
High Courts19 Oct 2011Allowed
Karunya Rural Health Care Society Vs Director of Income Tax (Exemptions), Trust Circle
Karnataka High Court · (2012) 209 TAXMAN 230
Income Tax Act, 1961 — Section 12, 80 G
High Courts19 Oct 2011
M. Bhaktavatsala Vs Smt. Shantha Murthy
Karnataka High Court · (2011) 10 KAR CK 0110
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 2 (j)
High Courts19 Oct 2011Dismissed
S.P. Kalas Vs Karnataka Land Army Corporation Ltd.
Karnataka High Court · (2011) 10 KAR CK 0109
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts19 Oct 2011Allowed
K.N. Ramachandra Rao Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0108
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts19 Oct 2011Dismissed
State Vs Puttaswamy
Karnataka High Court · (2011) 10 KAR CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
High Courts19 Oct 2011
B.M. Jagadeesh Shetty and Others Vs Tahsildar Muzarai officer Periyapatna Taluk, Bettadapura Grama Panchayathi Pep. by its Secretary, Bettadapura Periyapatna, Sidlu Mallikarjunaswamy temple Bettadapura and The Assistant Commissioner Smt. Janaki, Tottapashetty and Suresh B.C. Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0106
High Courts19 Oct 2011Allowed
M. Ashok Vs H. Ramegowda
Karnataka High Court · (2011) 10 KAR CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Negotiable Instruments Act, 1881 (NI) — Section 133, 138
High Courts19 Oct 2011Dismissed
State of Karnataka Vs Bachhi Reddy Bachhi Reddy Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 341, 354, 376, 506, 511
High Courts19 Oct 2011Allowed
Prakash Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 306, 34, 498A
High Courts19 Oct 2011
The Commissioner of Income Tax Central Circle C. R. Building Queens Road Bangalore and The Assistant Commissioner of Income Tax Central Circle - 2(3) C. R. Building Queens Road Bangalore Vs Smt. Mukta Sridhar No. 30, Mahanta Layout Off. Bull Temple Road Bangalore-560019
Karnataka High Court · (2011) 10 KAR CK 0045
Income Tax Act, 1922 — Section 132, 132 (4), 139, 271 (1) (c)