High Courts28 Feb 2011Allowed
J. Gangadhri Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0128
Penal Code, 1860 (IPC) — Section 419, 420, 468, 471
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,136 of 2,397
High Courts28 Feb 2011
Sri Madhugiri @ MadhuKumar @ Giri Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306
High Courts28 Feb 2011Dismissed
Sri. Prabhakar Vs The Chief Secretary Government of Karnataka and Others
Karnataka High Court · (2011) 02 KAR CK 0108
Constitution of India, 1950 — Article 227
High Courts28 Feb 2011Dismissed
Commissioner of C. Ex. Vs Axialo Industries
Karnataka High Court · (2011) 268 ELT 460
Central Excise Act, 1944 — Section 11 AC
High Courts28 Feb 2011
New India Assurance Co. Ltd. Vs Mr. Akbar Shariff and Mr. N. Prasad
Karnataka High Court · (2011) 02 KAR CK 0064
High Courts28 Feb 2011Dismissed
Smt. B.R. Dakshayani Vs Smt. Leelavathi Bai
Karnataka High Court · (2011) 02 KAR CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2011Allowed
Sri Krishna Theerthe Gowda Vs Sri R. Rajesh and Tata AIG General Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0049
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts28 Feb 2011
Gadigeppa Gouda Hanumanthagouda Dyamanagoudar, Yallappa Buddivantsa Kalburgi, Narmanda R. Kalburgi and D.K. Kalburgi Vs The Commissioner Hubli Dharwad Municipal Corporation and Others
Karnataka High Court · (2011) 02 KAR CK 0038
High Courts28 Feb 2011Dismissed
Commissioner of C. EX., Bangalore-III Vs Stella Rubber Works (Unit-II)
Karnataka High Court · (2012) 275 ELT 404
Central Excise Act, 1944 — Section 11, 11 AA
High Courts28 Feb 2011Dismissed
M/s Oriental Insurance Co. Ltd Vs Kenchamma and Sri. Mallangasab
Karnataka High Court · (2013) 1 KarLJ 78
High Courts28 Feb 2011Dismissed
Commissioner of C. Ex., Bangalore-III Vs T.D. Power Systems Pvt. Ltd.
Karnataka High Court · (2012) 26 STR 481
High Courts28 Feb 2011
Smt. Mahadevamma, Smt. Nagarathnamma @ Nagamani, Smt. Rathnamma and Sri. Rangaswamy Vs State
Karnataka High Court · (2011) 02 KAR CK 0021
Penal Code, 1860 (IPC) — Section 143, 149, 306
High Courts28 Feb 2011
Karthik r/by his Mother/Guardian and Next Friend S. Hema Vs K. Vijaya Kumar and The Branch Manager National Insurance Company Ltd.
Karnataka High Court · (2011) 02 KAR CK 0020
Motor Vehicles Act, 1988 — Section 166
High Courts28 Feb 2011
C.C.E., Mangalore Vs Mangalore Refinery and Petrochems Ltd.
Karnataka High Court · (2012) 280 ELT 383 : (2013) 29 STR 433
Central Excise Act, 1944 — Section 11 A, 35 G, 35 L
High Courts28 Feb 2011
Mohammed Abdul Mannan Vs State
Karnataka High Court · (2011) 02 KAR CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 177, 420
High Courts25 Feb 2011
Smt. Shaila and Others Vs Bhagawath Dhanji Lokande and The Manager National Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0166
High Courts25 Feb 2011Allowed
Shri. Suresh Balakrishna Ambinabhavi Vs Shri. Mahadev Ningappa Piragi
Karnataka High Court · (2013) 2 Crimes 389 : (2013) 1 KCCR 313
Criminal Procedure Code, 1973 (CrPC) — Section 357 (3)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 94
High Courts25 Feb 2011
Abubakar Vs Government of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0068
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (i), 3 (1) (v)Constitution of India, 1950 — Article 22 (5)Customs Act, 1962 — Section 111, 113, 2 (22), 2 (39), 3 (1) (i)
High Courts25 Feb 2011Allowed
A.G. Vijay Kumar Rao Vs The Oriental Insurance Co. Ltd. and Shri Harisingh
Karnataka High Court · (2011) 2 KCCR 1584 : (2011) 8 RCR(Civil) 649
High Courts25 Feb 2011
Allam Karibasappa, since deceased by LRs., (Allam Doddabasappa and Others) and Gavisiddeshwara and Co. Vs Singamasetty Venkataramaiah and Son Bhagavath Guptha, Singamasetty Bhagavath Guptha, S. Govindamma, since deceased rep., by her LR., R. Sujatha and The Officer Receiver
Karnataka High Court · (2011) 3 KCCR 2247
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 94Provincial Insolvency Act, 1920 — Section 4, 5