High Courts13 May 2010Allowed
N.S. Shankaranarayana Aithal and Others Vs State of Karnataka
Karnataka High Court · (2010) 6 KarLJ 433
Penal Code, 1860 (IPC) — Section 406, 420
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,207 of 2,397
High Courts06 May 2010
Syed Raffiq and Others Vs State
Karnataka High Court · (2011) 3 Crimes 627 : (2011) 3 KarLJ 351
Penal Code, 1860 (IPC) — Section 143, 147, 148, 324, 436
High Courts06 May 2010Allowed
Pushpam Appala Naidu and Others Vs State of Karnataka and Another
Karnataka High Court · (2011) 2 Crimes 646 : (2011) 1 KarLJ 172 : (2011) 4 KCCR 410 SN : (2011) 8 RCR(Criminal) 368
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts06 May 2010Allowed
Ajith Kamath and Others Vs State
Karnataka High Court · (2010) 4 KarLJ 226 : (2010) 3 KCCR 2249
Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 120 B
High Courts29 Apr 2010Allowed
Ramesh and Another Vs State
Karnataka High Court · (2011) 1 Crimes 120 : (2010) 4 KarLJ 421 : (2010) 3 KCCR 2087 : (2011) 7 RCR(Criminal) 2088
Penal Code, 1860 (IPC) — Section 396
High Courts23 Apr 2010
State Of Karnataka Vs Murali and Others
Karnataka High Court · (2011) 2 KarLJ 7
Penal Code, 1860 (IPC) — Section 302, 307, 34, 448
High Courts23 Apr 2010Dismissed
Y.B. Ramesh Vs Smt. Varalakshmi and Others
Karnataka High Court · (2010) 6 KarLJ 43
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D
High Courts23 Apr 2010Dismissed
K. Manju Vs Smt. Gowramma
Karnataka High Court · (2010) 5 KarLJ 522
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Apr 2010Dismissed
Smt. Dyavamma alias Sanna Mukkamma Vs Smt. Balamma and Others
Karnataka High Court · (2010) ILR (Kar) 3286 : (2011) 6 KarLJ 353
Karnataka Stamp Act, 1957 — Section 10, 17, 31, 33
High Courts23 Apr 2010
Kempegowda Vs Hanumanthaiah
Karnataka High Court · (2010) 5 KarLJ 432
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4
High Courts23 Apr 2010Allowed
Arul Raj Prem Sagar and Another Vs State and Another
Karnataka High Court · (2010) 4 KarLJ 330 : (2011) 7 RCR(Criminal) 1671
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A, 506
High Courts23 Apr 2010Allowed
H.R. Subramanyam Vs C. Krishnappa and Another
Karnataka High Court · (2010) 3 CivCC 785 : (2010) 4 KarLJ 250 : (2011) 2 RCR(Civil) 42 : (2011) 2 RCR(Civil) 42
High Courts23 Apr 2010
Basavaraju Vs Smt. Poornima S.R. and Another
Karnataka High Court · AIR 2011 Kar 28 : (2010) 4 BC 366 : (2010) 4 KarLJ 230
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14, 17
High Courts23 Apr 2010
Subbraya Vs S.C.D.C.C. Bank Limited and Others
Karnataka High Court · (2011) 3 BC 112 : (2010) 6 KarLJ 527 : (2011) 6 RCR(Civil) 1635
High Courts23 Apr 2010Allowed
Bajaj Allianz Insurance Co. Ltd. Vs Madhava Nair, Raghu, Ramegowda and The Permanent Lok Adalat Court Premises National Insurance Co. Ltd. Vs Smt. Shanthamma and Others ICICI Lombard General Insurance (Motor Insurance) Vs Smt. Jyothi and Others
Karnataka High Court · AIR 2011 Kar 15 : (2010) ILR (Kar) 2863 : (2011) 1 KarLJ 77 : (2010) 4 KCCR 2820
Legal Services Authorities Act, 1987 — Section 22 B, 22 C, 22 DMotor Vehicles Act, 1988 — Section 149, 149 (2), 166, 168, 173
High Courts23 Apr 2010Dismissed
D.N. Nanjunda Reddy Vs State of Karnataka and Others
Karnataka High Court · (2010) 3 KCCR 1983
Land Acquisition Act, 1894 — Section 11, 11 A
High Courts23 Apr 2010
Mahendra Naika Vs State of Karnataka
Karnataka High Court · (2010) 5 KarLJ 483 : (2011) 8 RCR(Criminal) 257
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts23 Apr 2010Allowed
Richfield Constructions Private Limited Vs Smt. Rukmaniamma and Others
Karnataka High Court · (2011) 1 KarLJ 707 : (2011) 4 KCCR 3061
High Courts23 Apr 2010Allowed
Sheshayya Ganguli and Others Vs State
Karnataka High Court · (2010) 4 KarLJ 333 : (2011) 8 RCR(Criminal) 3122
Criminal Procedure Code, 1973 (CrPC) — Section 242, 311Penal Code, 1860 (IPC) — Section 34, 498A