High Courts17 Jan 2011Allowed
Nagaraja Vs The State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0163
Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 286, 304 A, 338
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,153 of 2,397
High Courts17 Jan 2011Allowed
Sri Naveen Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0054
Penal Code, 1860 (IPC) — Section 376
High Courts17 Jan 2011Allowed
H.H. Cement Products Vs The Assistant Commissioner of (Headquarters)-VAT Division, The Commissioner of Commercial Taxes and State of Karnataka Peeci Industries Vs The Assistant Commissioner of Commercial Taxes, The Commissioner of Commercial Taxes and State of Karnataka, Department of Finance
Karnataka High Court · (2011) ILR (Kar) 1010 : (2011) 8 RCR(Civil) 2900 : (2012) 47 VST 264
Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 35, 39 (1), 4 (1) (b)
High Courts17 Jan 2011
Sri N. Nanjappa Vs The State of Karnataka Revenue Department
Karnataka High Court · (2011) 4 KCCR 2502 SN : (2011) 4 KCCR 2502
Karnataka Land Reforms Act, 1961 — Section 48 A, 77, 77 AKarnataka Land Revenue Act, 1964 — Section 49, 95 (5)
High Courts14 Jan 2011Dismissed
Vittal Jadav Vs State
Karnataka High Court · (2012) CriLJ 876
Penal Code, 1860 (IPC) — Section 300, 302, 304, 306
High Courts14 Jan 2011
Sri Gopi Vs The State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0228
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1), 4, 4 (2), 5, 5 A
High Courts14 Jan 2011Allowed
Mohan Krishna Shetty and Smt. Sharadha Shetty Vs Dinakar Keshav Shetty and Others
Karnataka High Court · (2011) 01 KAR CK 0164
Conduct of Election Rules, 1961 — Rule 93
High Courts14 Jan 2011Allowed
U.R. Kantharaju, Siddaramu and Chandru Vs State
Karnataka High Court · (2011) 01 KAR CK 0079
High Courts14 Jan 2011Allowed
Smt. Lalitha and Sri Siddaraju Gowda Vs Authorised Officer under The Provisions of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Karnataka Industrial Co-operative and Karnataka State Co-operative Bank Ltd.
Karnataka High Court · (2011) 01 KAR CK 0057
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 13 (4), 17
High Courts14 Jan 2011Allowed
K M Dharmesh Babu Alias Babu and L. Ramesha @ Jogappa Alias Mati Vs The State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0053
High Courts14 Jan 2011Allowed
Basawanappa Bilgundi Vs The Karnataka State Information Commission and The Chief Engineer,Krishna Jala Bhagya Nigam Limited, Operation and Maintenance Zone
Karnataka High Court · (2012) 282 ELT 350 : (2011) ILR (Kar) 1976 : (2011) 4 KCCR 2834
Karnataka Right to Information Rules, 2005 — Rule 6Right to Information Act, 2005 — Section 19 (1), 5, 6, 7 (2), 8
High Courts14 Jan 2011Dismissed
Rohan Associates Vs Additional Commissioner of Commercial Taxes and Others
Karnataka High Court · (2013) 57 VST 368
High Courts13 Jan 2011
Karnataka State Financial Corporation Vs Pushpa Fastners (P) Ltd. and Others
Karnataka High Court · (2011) 01 KAR CK 0236
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2State Financial Corporations Act, 1951 — Section 29, 32 (2)
High Courts13 Jan 2011Dismissed
N. Balakrishna Naidu and Another Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2011) ILR (Kar) 2136 : (2011) 2 KarLJ 177 : (2011) 4 KCCR 451 SN : (2011) 8 RCR(Civil) 2019
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts13 Jan 2011Dismissed
C.V. Nanjappa Vs State of Karnataka and The Mysore Minerals Limited
Karnataka High Court · (2011) ILR (Kar) 3065 : (2011) 4 KCCR 2635
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 56
High Courts13 Jan 2011
The Oriental Insurance Co. Limited Vs Sri Shivanna @ Shivananjegowda and Another
Karnataka High Court · (2011) 129 FLR 821 : (2011) ILR (Kar) 2256 : (2012) 1 KarLJ 200 : (2011) 1 KCCR 728 : (2011) 3 TAC 315
Insurance Act, 1938 — Section 64 VB
High Courts13 Jan 2011Allowed
Ramaiah, Jayamma and Venkatesha Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0162
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts13 Jan 2011
Ekadantha Hotels Pvt. Ltd. Vs Sri Vivekaraj
Karnataka High Court · (2011) 01 KAR CK 0135
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Jan 2011Dismissed
Suresh Agencies Vs Commissioner of Commercial Taxes, Karnataka and Another
Karnataka High Court · (2012) 50 VST 154
Karnataka Sales Tax Act, 1957 — Section 18, 18 AA, 22 A (ii), 5 (iii) (a)
High Courts13 Jan 2011
The Commissioner Bangalore Development Authority Vs Sri K. Shiva Kumar
Karnataka High Court · (2011) 3 KarLJ 359 : (2011) 3 KCCR 2026