COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,206 of 2,397

High Courts25 May 2010Allowed

Mr. Behram Bomanji Dubash and Others Vs The State of Karnataka

Karnataka High Court · (2010) CriLJ 3963 : (2010) ILR (Kar) 5190 : (2011) 6 RCR(Criminal) 178

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 34, 418, 420

High Courts25 May 2010Dismissed

Vikram Kirloskar Vs State of Karnataka

Karnataka High Court · (2011) 128 FLR 511 : (2010) 6 KarLJ 690 : (2011) 2 LLJ 499 : (2011) 6 RCR(Criminal) 2720

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Industrial Disputes Act, 1947 — Section 29, 32

High Courts25 May 2010Dismissed

Babu Rao and Others Vs S.A. Damodar

Karnataka High Court · (2010) 6 KarLJ 499

Karnataka Rent Act, 1999 — Section 27 (2) (r), 5

High Courts25 May 2010

Krishnappa Vs United India Insurance Company Limited and Another

Karnataka High Court · (2011) 2 KarLJ 135 : (2011) 4 KCCR 482 SN

High Courts25 May 2010Dismissed

Sri. B.S. Ananth Iyengar and Others Vs State of Karnataka and Others

Karnataka High Court · (2010) ILR (Kar) 3492 : (2011) 1 KarLJ 251

Karnataka Agama Shikshana Salaha Samiti and Agama Pareeksha Samithi Rule, 2008 — Rule 4 (1), 4 (3), 4 (4), 5, 5 (3)

High Courts24 May 2010Dismissed

State Vs C.V. Vyasa Sharma

Karnataka High Court · (2011) 2 KarLJ 84 : (2011) 4 KCCR 3115

Penal Code, 1860 (IPC) — Section 306, 498A

High Courts24 May 2010Dismissed

State Vs Basavaraju

Karnataka High Court · (2011) 2 KarLJ 75 : (2011) 4 KCCR 3226

Electricity Act, 1910 — Section 39, 39 A, 40, 41, 44Penal Code, 1860 (IPC) — Section 379

High Courts24 May 2010

Commr. of C. Ex. Vs Fitwel Tools and Forgings (P) Ltd.

Karnataka High Court · (2010) 256 ELT 212 : (2010) 20 STR 733

Central Excise Rules, 1944 — Rule 57AD, 57AHCENVAT Credit Rules, 2002 — Rule 12, 6

High Courts24 May 2010Dismissed

Pam Network Limited Vs Sri B. Balakrishna Nayak

Karnataka High Court · (2011) 128 FLR 819 : (2010) ILR (Kar) 3539 : (2011) 2 KarLJ 106 : (2011) 1 LLJ 596

Industrial Disputes Act, 1947 — Section 2 (s), 33 (2) (c)

High Courts24 May 2010Dismissed

State of Karnataka Vs A2 Ulle alias Ullemtuthu alias Shivalinga

Karnataka High Court · (2010) 5 KarLJ 361

Penal Code, 1860 (IPC) — Section 302, 34

High Courts24 May 2010

L.M. Nagalinga Swamy Vs Smt. L.M. Sarvamangala

Karnataka High Court · (2010) 5 KarLJ 510 : (2011) 6 RCR(Civil) 1620

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts24 May 2010

Sathisha and Another Vs State of Karnataka

Karnataka High Court · (2011) 3 KarLJ 169 : (2011) 4 KCCR 488 SN

Penal Code, 1860 (IPC) — Section 307, 324, 326, 341, 504

High Courts24 May 2010

D. Rajkumar Vs Smt. B. Jyothi Shetty and Another

Karnataka High Court · AIR 2012 Kar 15 : (2011) 2 BC 278 : (2011) 2 Crimes 668 : (2011) 1 KarLJ 280 : (2011) 4 KCCR 448 SN : (2011) 4 RCR(Civil) 611 : (2012) 1 RCR(Civil) 788 : (2012) 1 RCR(Civil) 788 : (2011) 4 RCR(Criminal) 611

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts24 May 2010Allowed

M.B. Vishwanath Vs Chidambara and Others

Karnataka High Court · (2011) 1 KarLJ 282 : (2011) 4 KCCR 2996

Succession Act, 1925 — Section 264 (1)

High Courts24 May 2010Dismissed

Rajashree Cement Vs State of Karnataka and Others

Karnataka High Court · (2010) 5 KarLJ 592

Karnataka Motor Vehicles Taxation Act, 1957 — Section 3, 3 (1)

High Courts20 May 2010

T.R. Raghu Kumar Vs Management of Union Bank of India and Another

Karnataka High Court · (2011) 2 LLJ 301

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

High Courts20 May 2010

Commissioner of Income Tax Vs Vysya Bank Ltd.

Karnataka High Court · (2011) 240 CTR 68 : (2010) 194 TAXMAN 533

Income Tax Act, 1961 — Section 148, 245 C (1), 271 (1) (c), 276 (b)

High Courts20 May 2010Allowed

H. Ragavendra Rao Vs State of Karnataka

Karnataka High Court · (2011) 2 KarLJ 591 : (2011) 4 KCCR 449 SN

Penal Code, 1860 (IPC) — Section 149, 409Prevention of Corruption Act, 1988 — Section 13 (2), 13 (ix) (c)

High Courts20 May 2010Allowed

Puttaswamy and Others Vs State of Karnataka

Karnataka High Court · (2011) 1 KarLJ 277 : (2011) 4 KCCR 2985

Karnataka Forest Act, 1963 — Section 104 A, 80Karnataka Forest Rules, 1969 — Rule 127A, 134

High Courts18 May 2010Allowed

Ravikumar and Others Vs State of Karnataka

Karnataka High Court · (2011) 2 DMC 405 : (2011) 2 KarLJ 138 : (2011) 4 KCCR 3118

Penal Code, 1860 (IPC) — Section 307, 34, 498A