High Courts03 Feb 2011Allowed
Girisha @ Hiriyanna Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0075
Penal Code, 1860 (IPC) — Section 363, 365, 366, 506
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,144 of 2,397
High Courts03 Feb 2011Allowed
Sri. Putha @ Abdul Rahiman and Sri. Musthak Ahammad Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0074
Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts03 Feb 2011
Skol Breweries Ltd. Vs Union of India (UOI)
Karnataka High Court · (2011) 186 ECR 68 : (2011) 22 STR 264 : (2011) 32 STT 407 : (2011) 41 VST 482
Finance Act, 1994 — Section 65 (105) (zzr), 65 (55a)
High Courts03 Feb 2011Dismissed
K.N. Shivakumari Vs Assistant Commissioner and Others
Karnataka High Court · AIR 2011 Kar 158 : (2011) ILR (Kar) 2579 : (2011) 4 KarLJ 656 : (2011) 2 KCCR 1515
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts03 Feb 2011Dismissed
Commissioner of C. Ex., Bangalore-I Vs ECOF Industries Pvt. Ltd.
Karnataka High Court · (2011) 23 STR 337
Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 14, 3 (1), 7
High Courts03 Feb 2011Allowed
Branch Manager, National Insurance Co. Ltd. Vs Ramalingegowda and Chandra
Karnataka High Court · (2012) ACJ 1595 : (2011) 130 FLR 358 : (2011) ILR (Kar) 1840 : (2011) 4 KarLJ 644 : (2011) 2 KCCR 1512 : (2012) 1 LLJ 228 : (2011) LLR 939 : (2011) 4 TAC 642
High Courts03 Feb 2011Dismissed
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax and Others Vs Millipore India Pvt. Ltd. and Others etc. etc.
Karnataka High Court · (2011) 02 KAR CK 0008
Income Tax Act, 1961 — Section 143 (3), 263, 80 HHC, 80 IA
High Courts02 Feb 2011
Smt. Sheela @ Sheela Suresh Vs K.C. Panchalaya @ Prem Kumar
Karnataka High Court · (2011) 02 KAR CK 0123
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Feb 2011Allowed
Shivappa Vs State
Karnataka High Court · (2011) 02 KAR CK 0120
Penal Code, 1860 (IPC) — Section 120 B, 302
High Courts02 Feb 2011Allowed
Sri. Mahesh @ Madesha, Sri. Doraiswamy @ Koli and Sri Tharesh @ Ramesha Vs The State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0115
Penal Code, 1860 (IPC) — Section 307, 34, 341
High Courts02 Feb 2011Allowed
Mr. Suraleen Sarkar Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0099
Penal Code, 1860 (IPC) — Section 324, 34, 498A, 506
High Courts02 Feb 2011Allowed
Sri Ganesha and Sri Praveen Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0092
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts01 Feb 2011Dismissed
S. Krishna Vs The Joint Secretary, Cofeposa, Central Economic Intelligence Bureau, Department of Revenue and Another
Karnataka High Court · (2011) 3 KarLJ 613 : (2011) 2 KCCR 1489 : (2011) 7 RCR(Criminal) 177
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Constitution of India, 1950 — Article 22, 22 (5), 226
High Courts01 Feb 2011Dismissed
H.P. Satish Kumar, K.P. Krishnachari, Smt. Prema Ramesh and Dharma Raju Vs The Deputy Commissioner, H.N. Chandrashekar and Hazarath Jan
Karnataka High Court · (2011) 4 KarLJ 625 : (2011) 3 KCCR 2448
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4 (2)
High Courts01 Feb 2011Dismissed
Sri Madaiah and Manchaiah Vs G. Kumar and Govindu dead by L.Rs. (Smt. Manjula and Others) R2(A) to (E) are Minors represented by Natural, Guardian The respondent No. 2(A) is the Mother and Smt. Geethanjali
Karnataka High Court · (2011) 02 KAR CK 0154
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts01 Feb 2011Allowed
Smt. Latha Vs State
Karnataka High Court · (2011) 02 KAR CK 0152
Penal Code, 1860 (IPC) — Section 34, 353, 355, 504, 506
High Courts01 Feb 2011Allowed
Bhagyamma @ Radha @ Lakshamma Vs State
Karnataka High Court · (2011) 02 KAR CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts01 Feb 2011Allowed
M.P. Naveen and Abdul Ghani Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0127
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b) (i)
High Courts01 Feb 2011Dismissed
V. Nandini and V. Bharath Kumar Vs The Vice Chancellor Bengalooru University, The Registrar (Evaluation) Bengalooru University and The Principal Vidyavahini First Grade College
Karnataka High Court · (2011) 02 KAR CK 0098
High Courts01 Feb 2011
Hasan Saheb @ Monu Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0097