High Courts23 Apr 2010Allowed
K. Gopala Vs State
Karnataka High Court · (2011) 1 DMC 536 : (2010) 6 KarLJ 122 : (2011) 8 RCR(Criminal) 126
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 34, 498A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,208 of 2,397
High Courts23 Apr 2010Dismissed
State Vs Nagaraja and Another
Karnataka High Court · (2010) 4 KarLJ 423
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts23 Apr 2010Dismissed
Mandali Ranganna and Others Vs M. Ramachandra and Others
Karnataka High Court · (2010) 4 KarLJ 322
High Courts22 Apr 2010Allowed
Bell Ceramics Ltd. Vs Deputy Commissioner of Commercial Taxes (Transition-3), Bangalore
Karnataka High Court · (2011) 38 VST 388
High Courts22 Apr 2010
Renuka and Others Vs United India Insurance Co. Limited and Another
Karnataka High Court · (2011) ACJ 1162 : (2011) 1 KarLJ 45 : (2011) 8 RCR(Civil) 2488 : (2011) 2 TAC 426
Motor Vehicles Act, 1988 — Section 166
High Courts22 Apr 2010Dismissed
Navodaya Industrial and Housing Developers Vs The Principal Secretary To Government of Karnataka, Commerce and Industries Department and Others
Karnataka High Court · (2011) 1 KarLJ 161
Constitution of India, 1950 — Article 14, 226
High Courts21 Apr 2010Dismissed
Nafiza Sultana Vs The Secretary, R.T.A. and Another
Karnataka High Court · AIR 2010 Kar 179 : (2011) 3 CHN 159 : (2011) 1 CTC 760 : (2010) ILR (Kar) 3123 : (2011) 1 RCR(Civil) 222 : (2011) 1 RCR(Civil) 223
Karnataka Motor Vehicles Taxation Act, 1957 — Section 14, 3, 6Motor Vehicles Act, 1988 — Section 83, 89 (1)
High Courts20 Apr 2010
Vasavi Industries Vs State of Karnataka and Others
Karnataka High Court · (2011) 44 VST 84
High Courts20 Apr 2010
P.C. Mohan and B.S. Venkatesh Vs The State of Karnataka and Others Sri. A.N. Shantharam and Others Vs The Registrar, Department of Co-operative Societies and Others
Karnataka High Court · AIR 2010 Kar 3917 : (2010) 6 KarLJ 126 : (2010) 3 KCCR 2113
Banking (Regulation) Act, 1949 — Section 30 (1), 30 (3), 30 (5)
High Courts20 Apr 2010Dismissed
Smt. Vasanthamma Vs Siddaveerappa and Others
Karnataka High Court · AIR 2011 Kar 54 : (2010) 3 CivCC 615 : (2010) 3 KCCR 2047
Limitation Act, 1963 — Section 61, 61 (a), 61 (b)
High Courts20 Apr 2010Dismissed
Sri Uttaradimath Vs Sri Raghavendraswamy Math
Karnataka High Court · (2010) 6 KarLJ 672
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2 (4), 24, 24 (1)
High Courts20 Apr 2010Dismissed
Pebble Bay Developers Private Limited and Another Vs H.V. Gowthama
Karnataka High Court · (2011) 3 BC 152 : (2011) 1 CivCC 621 : (2011) 1 KarLJ 105 : (2011) 1 RCR(Civil) 535 : (2010) 4 RCR(Criminal) 697
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Apr 2010Allowed
Smt. Kashibai Patil Vs Shri Veerangouda Mulkipatil and Shri Rudragouda Mulkipatil Sri Veeranagouda Mulkipatil Vs Smt. Kashibai Patil
Karnataka High Court · (2011) 3 KCCR 1903
Guardian and Wards Act, 1890 — Section 10, 7 (1)
High Courts20 Apr 2010Dismissed
Tippavva, Since deceased by her LRs Sri. Rangappa Machagar @ Ronad and Others Vs The Deputy Commissioner, Bagalkot, Dist: Bagalkot and Others
Karnataka High Court · (2010) 04 KAR CK 0047
High Courts19 Apr 2010Dismissed
M Nagaraj Gouda Vs The State of Karnataka
Karnataka High Court · (2010) 04 KAR CK 0062
High Courts19 Apr 2010Dismissed
Seema Basangouda Vs Panchaksharayya Vastrad
Karnataka High Court · (2010) 04 KAR CK 0061
High Courts19 Apr 2010Dismissed
Smt. T.S. Ratna Vs Sri S. Subramanyam and Others
Karnataka High Court · (2011) 2 KCCR 1279
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 Apr 2010
Saroja Enterprises Vs Additional Commissioner of Commercial Taxes and Another
Karnataka High Court · (2011) 38 VST 90
Karnataka Sales Tax Act, 1957 — Section 21 (4), 22 A, 22 A (1), 5 C
High Courts16 Apr 2010Allowed
Smt. Phulavati Vs Prakash and Others
Karnataka High Court · AIR 2011 Kar 78 : (2011) 2 KCCR 1248
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 6
High Courts16 Apr 2010Allowed
Rudraaradya and Others Vs Nanjundappa @ Nanjundaswamy and Another
Karnataka High Court · (2011) ILR (Kar) 221 : (2011) 6 RCR(Civil) 1767
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 10 Rule 4 (2), 89Karnataka (Case Flow Management in Sub-ordinate Courts) Rules, 2005 — Rule 13, 7