High Courts18 Feb 2011
Sri Rajesh K Poojary Vs Sri R. Rathnakar Shetty and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0150
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,138 of 2,397
High Courts18 Feb 2011
Laxmikanth Achari Vs Smt. Suprabha Chatra and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0142
High Courts18 Feb 2011
The Commissioner of Customs Vs Leela Scottish Lace Ltd. and Leela Lace International Ltd.
Karnataka High Court · (2011) 185 ECR 412 : (2011) 268 ELT 185
Customs Act, 1962 — Section 67 A, 75
High Courts18 Feb 2011
Sri. Kannaiah @ Kannyeram Vs Smt. Latha Gowda and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0079
High Courts18 Feb 2011
Jayalakshmi Reddy Vs Mr. Manoj Gupta
Karnataka High Court · (2011) 02 KAR CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Feb 2011
Sri. C. Prasanna Kumar Vs Oriental Insurance Co. Ltd. and Team Thermo Formins Allieds
Karnataka High Court · (2011) 02 KAR CK 0057
High Courts18 Feb 2011Dismissed
Mandovi Motors Pvt. Ltd. Vs K. Ramu and Others
Karnataka High Court · (2012) ACJ 1584 : (2011) 4 KarLJ 345 : (2011) 8 RCR(Civil) 1034
High Courts18 Feb 2011Dismissed
K.C. Prashanth Vs Sri Ayyappa, The Special Deputy Commissioner, The Assistant Commissioner and Tahsildar
Karnataka High Court · (2011) 6 KarLJ 146
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 129, 135, 136 (3)
High Courts18 Feb 2011Allowed
Bangalore Development Authority Vs CIT and Others
Karnataka High Court · (2011) 203 TAXMAN 454
City of Bangalore Improvement Act, 1945 — Section 26Income Tax Act, 1961 — Section 222, 276
High Courts17 Feb 2011Allowed
Velu B. Pethi Vs Kayesess Constructions P. Ltd. and Others
Karnataka High Court · (2011) 163 CompCas 176
Companies Act, 1956 — Section 353 (6), 560 (6)
High Courts17 Feb 2011
Sri Padmanabha Gowda and Sri Vijaya Kumar Gowda Vs The State
Karnataka High Court · (2011) 02 KAR CK 0110
Arms Act, 1959 — Section 25, 3Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts17 Feb 2011Allowed
Ranganatha Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0104
Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2011Allowed
Santhosh Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0095
Penal Code, 1860 (IPC) — Section 34, 395, 411
High Courts17 Feb 2011Dismissed
State of Karnataka Vs Venkatappa and Another
Karnataka High Court · (2011) CriLJ 881
Penal Code, 1860 (IPC) — Section 304, 379
High Courts15 Feb 2011Allowed
Maruti Seetharam Naik Vs Arunkumar Nayak
Karnataka High Court · (2011) 02 KAR CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 255 (2)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts15 Feb 2011Dismissed
Puttamma, M. Kashivishwanath, M. Dakshayani and M. Maheshvari Vs Doddaiah. R and The Branch Manager Reliance General Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0151
High Courts15 Feb 2011Dismissed
Renuka Lakshmi Granites Vs State of Karnataka and Others
Karnataka High Court · (2011) 02 KAR CK 0146
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Karnataka Minor Mineral Concession Rules, 1994 — Rule 11 (4)
High Courts15 Feb 2011
National Insurance Co. Ltd. Vs Sri. S. Rajgopal and The Managing Director, Adarsha Packaging Pvt. Ltd. Sri. Rajagopal Vs The Managing Director, Adarsha Packaging Pvt. Ltd. and National Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0143
High Courts15 Feb 2011
C.N. Devaraja Reddy, Raja Reddy, Vijay Bhaskar Reddy and Nagaraj Reddy Vs The State of Karnataka and Others
Karnataka High Court · (2011) 02 KAR CK 0135
High Courts15 Feb 2011
Narayana Babu Vs Ramu, Ravindra P.R. and The Branch Manager United Insurance Company Ltd.
Karnataka High Court · (2011) 02 KAR CK 0131