COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,210 of 2,397

High Courts12 Apr 2010Dismissed

State Vs Sri. M.K. Badruddin

Karnataka High Court · (2010) 04 KAR CK 0232

Criminal Procedure Code, 1973 (CrPC) — Section 378 (1), 378 (3)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)

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High Courts12 Apr 2010Dismissed

B.V. Thammaiah Vs N. Shankar, Proprietor Shankar Cycle Works, Om Shakthi Provision Store

Karnataka High Court · (2010) 04 KAR CK 0231

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts12 Apr 2010Dismissed

Sri K. Satyanarayan Vs Sri G.V. Venkatadri

Karnataka High Court · (2010) 04 KAR CK 0230

Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Apr 2010Dismissed

T. Louis Chinnappa @ T. Chetan Pratap Reddy Vs T. Joseph and T. Martin

Karnataka High Court · (2010) 04 KAR CK 0229

Criminal Procedure Code, 1973 (CrPC) — Section 161, 378 (4)Penal Code, 1860 (IPC) — Section 120 B, 500

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High Courts12 Apr 2010

Smt. Venkatamma and Others Vs The State of Karnataka

Karnataka High Court · (2010) 04 KAR CK 0228

Penal Code, 1860 (IPC) — Section 143, 148, 324, 326, 436

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High Courts12 Apr 2010Allowed

State of Karnataka Vs Sri Boraiah and Smt. Chukkamma

Karnataka High Court · (2010) 04 KAR CK 0217

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A, 506

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High Courts12 Apr 2010Allowed

Sri K.L. Lakshmanan Vs Sri Natarajan Mudaliar and Others

Karnataka High Court · (2011) 2 CivCC 639 : (2010) ILR (Kar) 3325 : (2011) 1 KarLJ 131 : (2010) 2 KCCR 1543

Civil Procedure Code, 1908 (CPC) — Section 151, 152

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High Courts12 Apr 2010Allowed

C. Nagaveni Vs Somashekar

Karnataka High Court · (2010) 04 KAR CK 0213

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts12 Apr 2010Dismissed

Sri Kumar @ Shivakumar Vs Smt. Jayalakshmi

Karnataka High Court · (2010) 04 KAR CK 0190

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

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High Courts12 Apr 2010Dismissed

N. Manjunath Swamy Vs Venkatesha Pal

Karnataka High Court · (2010) 04 KAR CK 0188

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

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High Courts12 Apr 2010

The Commissioner of Income Tax and The Joint Commissioner of Income Tax (Assistant) Special Range Vs The Karnataka Bank Ltd.

Karnataka High Court · (2010) 04 KAR CK 0184

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High Courts12 Apr 2010Disposed Off

Cyber Bazar (India) (P) Ltd. now known as WebEx Communications India Pvt. Ltd. Vs The Asst. Commissioner of Income Tax

Karnataka High Court · (2011) 237 CTR 172

Income Tax Act, 1961 — Section 80 IA, 80 IA (2A), 80 IA (4) (ii)

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High Courts12 Apr 2010

Anandi Susan Sharan Meili Vs D. Vidya Sagar Rao

Karnataka High Court · (2010) 04 KAR CK 0156

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Apr 2010Dismissed

Sri Shivaji Changdeo Khatal Vs Smt. Surekha Uttreshwar Salgar Formerly known as Surekha Shviaji Khatal

Karnataka High Court · (2010) 04 KAR CK 0153

Hindu Marriage Act, 1955 — Section 13, 29 (2)

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High Courts12 Apr 2010

B.C. Purushotham Vs S. Vazeer Sab, Dasthagiri Sharif and New India Assurance Company Ltd.

Karnataka High Court · (2010) 04 KAR CK 0152

Motor Vehicles Act, 1988 — Section 166

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High Courts12 Apr 2010Allowed

North West Karnataka Road Transport Corporation Vs Dr. U.C. Niranjan and Others

Karnataka High Court · (2010) ILR (Kar) 2851 : (2011) 1 KarLJ 324 : (2011) 2 TAC 453

Motor Vehicles Act, 1988 — Section 166

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High Courts12 Apr 2010

Late Shri T. Krishnamurthy L/R by Smt. N. Shashikala Vs The Deputy Commissioner Of Income Tax, (INV)

Karnataka High Court · (2010) 04 KAR CK 0119

Income Tax Act, 1961 — Section 132 (3), 158 BE, 158 BE (1)

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High Courts12 Apr 2010Disposed Off

The Commissioner of Income Tax and The Income Tax Officer Vs Keshav Exports Pvt Ltd

Karnataka High Court · (2010) 04 KAR CK 0118

Income Tax Act, 1961 — Section 148, 154, 80 HHC, 80 HHC (2) (a)

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High Courts12 Apr 2010

Sri Muniraju Reddy, Vimalamma, Prashanth V. and Pramod V. Vs Panyam Cements and Minerals Industries Ltd. and Salarpuria Projects Pvt. Ltd.

Karnataka High Court · (2010) 04 KAR CK 0115

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High Courts12 Apr 2010Allowed

Sri. K. Bramhananda Reddy @ Brahma Vs State

Karnataka High Court · (2010) 04 KAR CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457

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