COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,160 of 2,397

High Courts23 Dec 2010

Basavaraj Vs The State of Karnataka

Karnataka High Court · (2010) 1 Crimes 9

Penal Code, 1860 (IPC) — Section 143, 147, 148, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (ix), 3 (1) (x)

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High Courts23 Dec 2010Allowed

R. Sakru Nayaka Vs State of Karnataka

Karnataka High Court · (2010) 12 KAR CK 0023

Penal Code, 1860 (IPC) — Section 420

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High Courts23 Dec 2010

B. Raghurama Prabhu Estate, Executrix, Smt. M. Kaveri Bai and Others Vs Joint Commissioner of Income Tax Jt. Commissioner of Income Tax Vs Arathi Shenoy and Others

Karnataka High Court · (2011) 239 CTR 274 : (2011) 335 ITR 394

Income Tax Act, 1961 — Section 260 A, 41 (2), 45 (3), 45 (4)

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High Courts23 Dec 2010

Sakthi Ganapathi Seva Trust, M. Mahadevaswamy and Dr. Sathyamurthy Bhat Vs State of Karnataka Department of Urban Development

Karnataka High Court · (2010) 12 KAR CK 0007

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High Courts23 Dec 2010Allowed

A. Suresh Vs Monarch Submersible Pump Pvt. Ltd., L. Subba Rao, Director and S. Radha, Director

Karnataka High Court · (2010) 12 KAR CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 313, 386Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Dec 2010

Smt. Aluvelamrna Vs State Election Commission

Karnataka High Court · (2010) 12 KAR CK 0083

Karnataka Panchayat Raj Act, 1993 — Section 17, 19

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High Courts21 Dec 2010Dismissed

The Regional Director, Indian Airlines Limited Vs Mr. B. Babal Rao

Karnataka High Court · (2010) 12 KAR CK 0078

Constitution of India, 1950 — Article 226, 226, 229, 229

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High Courts21 Dec 2010

Smt. Sharadamma (Since Dead by his L Rs Smt. Komala, Smt. S.V. Dakshayini Devi, Smt. M.S. Hemalatha), Smt. Parvathamma and Smt. K.R. Vishalakshamma Vs Sri. K.G. Jaganath Since Deceased by his LRs Smt. Anandamma, Smt. K.J. Nirmala and Smt. Jayamma

Karnataka High Court · (2010) 12 KAR CK 0075

Succession Act, 1925 — Section 372 (1)

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High Courts21 Dec 2010

Padmanabha Shenoy Vs Dr. Premachandra Shenoy and Others Prem Chandra Shenoy Vs Padmanabha Shenoy and Others

Karnataka High Court · (2011) 3 KCCR 1757

Hindu Succession (Amendment) Act, 2005 — Section 10, 8

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High Courts17 Dec 2010

Sri N.B. Hiremath Vs The State of Karnataka and Others

Karnataka High Court · (2010) 12 KAR CK 0082

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High Courts17 Dec 2010

Smt. Cesilya D''Souza Vs Department of Mines and Geology

Karnataka High Court · (2010) 12 KAR CK 0015

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High Courts16 Dec 2010Allowed

Sri Waris Islam Ayubi Vs State of Karnataka and The Secretary Agricultural Produce Marketing Committee

Karnataka High Court · (2010) 12 KAR CK 0137

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High Courts16 Dec 2010Dismissed

N. Kumar Vs CBI/ACB

Karnataka High Court · (2011) CriLJ 1928 : (2011) 8 RCR(Criminal) 1836

Criminal Procedure Code, 1973 (CrPC) — Section 168, 169, 170, 173

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High Courts16 Dec 2010

Sri. Deepak Raj Vs State of Karnataka

Karnataka High Court · (2010) 12 KAR CK 0121

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 307, 341, 506

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High Courts16 Dec 2010Allowed

Sri Nayeem Pasha and Others Vs State and Sri Mohammed Habeebulla

Karnataka High Court · (2010) 12 KAR CK 0120

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High Courts16 Dec 2010Allowed

D.N. Sreenivasappa Vs Chair Pearson, National Council for Teachers Education, Member Secretary, National Council for Teachers Education, Regional Director, National Council for Teachers Education and Department of Personal Training, Ministry of Personnel PG and Pension

Karnataka High Court · (2010) 12 KAR CK 0104

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High Courts16 Dec 2010

Malathi Vs Karnataka State Election Commission Smt. K. Lalitha Vs Chief Election Commissioner and Others

Karnataka High Court · (2010) 12 KAR CK 0103

Electors Rules, 1960 — Rule 21, 21A

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High Courts16 Dec 2010

Sri S.N. Balasubramaniyam and Sri B.R. Ganesh Vs State of Karnataka and Others

Karnataka High Court · (2010) 12 KAR CK 0102

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High Courts16 Dec 2010

The H.M.T Karnataka Sangha, HMT Machine Tools Limited and Others Vs The HMT Limited and Others

Karnataka High Court · (2010) 12 KAR CK 0101

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High Courts16 Dec 2010

Ramadas Gowda, M. Jeevan Prakash, B. Arun Kulal and Vasudev N. Naika Vs The State of Karnataka

Karnataka High Court · (2010) 12 KAR CK 0100

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