High Courts24 Jun 2011Dismissed
Associated Paper and Straw Boards Vs State of Karnataka
Karnataka High Court · (2012) 53 VST 458
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,100 of 2,397
High Courts23 Jun 2011Dismissed
Nagesha Vs State of Karnataka
Karnataka High Court · (2011) CriLJ 4812
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 300, 302
High Courts23 Jun 2011Dismissed
Amit Choudhary Vs Commissioner of Customs, Bangalore
Karnataka High Court · (2012) 277 ELT 327
Customs Act, 1962 — Section 112 (a)Penal Code, 1860 (IPC) — Section 302
High Courts23 Jun 2011Allowed
Hysum Steels Vs State of Karnataka
Karnataka High Court · (2012) 51 VST 106
Karnataka Value Added Tax Act, 2003 — Section 53 (12), 53 (12) (a) (ii)
High Courts22 Jun 2011
Dr. R. Halesha and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 06 KAR CK 0113
Constitution of India, 1950 — Article 14, 16, 245, 246, 254 (1)University Grants Commission Act, 1956 — Section 26 (1) (e), 26 (1) (g)
High Courts22 Jun 2011Allowed
Chandrashekhar Vs State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0103
Penal Code, 1860 (IPC) — Section 34, 498A
High Courts22 Jun 2011
National Insurance Co. Ltd. Vs Chandrappa and Others Chandrappa, Manjula and Venkatesh Vs Halesh, Smt. Rudramma and National Insurance Co Ltd. Smt. Rudramma Vs Chandrappa and Others
Karnataka High Court · (2011) 4 KCCR 370 SN
Motor Vehicles Act, 1988 — Section 2 (28), 44 (2)Motor Vehicles Regulations — Regulation 28
High Courts22 Jun 2011Dismissed
State of Karnataka Vs B.K. Srinivasamurhty
Karnataka High Court · (2011) 06 KAR CK 0075
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts22 Jun 2011Dismissed
Dr. S. Thippeswamy Vs Mangalore University
Karnataka High Court · (2011) 4 KCCR 403 SN
Constitution of India, 1950 — Article 51A, 7
High Courts22 Jun 2011Dismissed
Sri Doddaiah Vs The State of Karnataka and Others
Karnataka High Court · (2012) 1 KarLJ 12
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 71
High Courts22 Jun 2011Dismissed
Madappa Vs Respondent: The Deputy Commissioner Mysore District Mysore and Others
Karnataka High Court · (2011) 06 KAR CK 0004
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 127, 136
High Courts21 Jun 2011Dismissed
Guru Basavaraj @ Benne Settappa Vs The State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0129
High Courts21 Jun 2011Dismissed
Chimmanamada Ganesh Vs The State of Karnataka
Karnataka High Court · (2012) CriLJ 585 : (2012) 2 DMC 74
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 326, 498A, 506
High Courts21 Jun 2011
Sri B. Chandrashekar Vs State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0058
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts21 Jun 2011Dismissed
State Vs Sri V. Nagendrappa, FDA
Karnataka High Court · (2011) 06 KAR CK 0057
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts21 Jun 2011Dismissed
R. Sudhakar, R. Kiran Raj and Kumari R. Chaithra Vs D. Ramaraju and Syndicate Bank
Karnataka High Court · (2011) 06 KAR CK 0042
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (2), 17, 32
High Courts21 Jun 2011Allowed
Krishna Murthy @ Kitty Vs State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0030
Penal Code, 1860 (IPC) — Section 392, 395
High Courts21 Jun 2011Dismissed
Jagalur Madhukeshwar Vs Smt. B. G. Kamalakshi
Karnataka High Court · AIR 2012 Kar 22 : (2013) 1 KCCR 59
Hindu Marriage Act, 1955 — Section 13 (1) (i) (a)
High Courts21 Jun 2011Dismissed
Ramappa @ Bamaiah and R. Gangappa Vs The Deputy Commissioner Chikamaglur, The Asst. Commissioner Tarikere, Smt. Indumathi Hunasagi and State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0009
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 4, 4 (3), 5, 5 A
High Courts21 Jun 2011Dismissed
Channaraja Vs State of Karnataka
Karnataka High Court · (2012) CriLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302