High Courts31 Jan 2011
Smt. Muniakkayamma Vs Sri. D.N. Munishwamigowda and M. Prasanthkumar
Karnataka High Court · (2011) 01 KAR CK 0129
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,146 of 2,397
High Courts31 Jan 2011Allowed
Sri. R. Girish Aradhya Vs Smt. Sureka Aradhya
Karnataka High Court · (2011) 01 KAR CK 0125
Hindu Marriage Act, 1955 — Section 13 (1) (ia), 13 (1) (ib)
High Courts31 Jan 2011
Sri. Sreedhar Pasham @ Sreedhar @ Tillu Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0112
Penal Code, 1860 (IPC) — Section 120 B, 121, 121 AUnlawful Activities (Prevention) Act, 1967 — Section 18
High Courts31 Jan 2011Allowed
Suneesh Kumar Jain and Prakash Poojary Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0106
Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 2011
Sri Krishnappa Vs State of Karnataka and Others
Karnataka High Court · AIR 2011 Kar 156 : (2011) 3 KarLJ 363 : (2011) 2 KCCR 916 : (2011) 8 RCR(Civil) 2966
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 136
High Courts31 Jan 2011
D.R. Annegowda Vs B.H. Murali and Naveen Naveen Vs B.H. Murali and D.R. Annegowda
Karnataka High Court · (2011) 01 KAR CK 0102
High Courts31 Jan 2011
Mr. Sadashiva Rai and Mrs. Chandrakala Rai rep. by their GPA holder Umacharan Alva Vs Mr. Charles D''souza, Mr. M.S. Venkataramana Bhat and Mr. M. Ravindranath Alva
Karnataka High Court · (2011) 01 KAR CK 0101
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts31 Jan 2011Allowed
Sri Basavaraj Vs The Chief Traffic Manager, B.M.T.C. Central Offices
Karnataka High Court · (2011) 01 KAR CK 0100
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts31 Jan 2011
Sri Madan Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) 4 KarLJ 383 : (2011) 1 KCCR 757
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts31 Jan 2011Allowed
Smt. Jagadambha and Kum. R. Chithra Vs Sri P. Ramaiah
Karnataka High Court · (2011) 01 KAR CK 0093
Hindu Marriage Act, 1955 — Section 13 (1) (ia), 13 (1) (ib), 24, 26
High Courts31 Jan 2011
Sri Beeralinge Gowda Vs State of Karnataka Revenue Department
Karnataka High Court · (2011) 01 KAR CK 0087
High Courts31 Jan 2011
Sri S.N. Gowda and Others Vs State of Karnataka, Mysore Urban Development Authority and Bharathi Vidya Bhawan
Karnataka High Court · (2011) 01 KAR CK 0085
Parks, Play Fields and Open Spaces (Preservation and Regulation) Act, 1985 — Section 8
High Courts31 Jan 2011Allowed
Shivagangamma M.C. and Others Vs State of Karnataka and Pathanjali Yoga Shikshana Trust
Karnataka High Court · (2011) 01 KAR CK 0082
High Courts31 Jan 2011Allowed
Ravichandra @ Kat Ravi Vs State
Karnataka High Court · (2011) 01 KAR CK 0077
Penal Code, 1860 (IPC) — Section 392
High Courts31 Jan 2011Dismissed
Sri K. Gopalkrishna Vs ING Vysya Bank Limited and Smt. G.K. Sulochana Since diseased rep.by L. Rs. (Mrs. Mamatha Chiruvella, Mr. Adarsh and Vishwas G.K.)
Karnataka High Court · (2011) 01 KAR CK 0075
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17 (3)
High Courts31 Jan 2011
Annapurna Electronic Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0074
Karnataka Police Act, 1963 — Section 31
High Courts31 Jan 2011Allowed
Sri V.R. Jagadeesan Vs Sri J. Balaraj
Karnataka High Court · (2011) 01 KAR CK 0068
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts31 Jan 2011Dismissed
The National Insurance Company Limited Vs Smt. Naveena and Others
Karnataka High Court · (2012) ACJ 1843 : (2011) 8 RCR(Civil) 14
Motor Vehicles Act, 1988 — Section 147, 149 (2), 2 (35), 29
High Courts31 Jan 2011Allowed
Shri K. Ramachandrappa Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0063
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts31 Jan 2011Dismissed
CIT and Another Vs Deccan Creations (P) Ltd. and Others
Karnataka High Court · (2011) 01 KAR CK 0050
Income Tax Act, 1961 — Section 115 JAA, 143 (1), 234 B, 234 C