COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,211 of 2,397

High Courts12 Apr 2010Allowed

Shri S. Suresh Vs Shri L. Pothe Gowda and Others

Karnataka High Court · (2010) ILR (Kar) 5156

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6, Order 7 Rule 14Karnataka Stamp Act, 1957 — Section 34, 35, 58

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High Courts12 Apr 2010Allowed

Srinivas @ Bethanagere Srinivas Vs State of Karnataka

Karnataka High Court · (2010) 04 KAR CK 0033

Penal Code, 1860 (IPC) — Section 120 B, 149, 302

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High Courts12 Apr 2010Partly Allowed

Commissioner of Income Tax and Another Vs BTM Education Trust

Karnataka High Court · (2010) 04 KAR CK 0019

Karnataka Land Reforms Act, 1961 — Section 11, 12, 12 (2) (g), 13 (2) (a), 143 (1) (a)

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High Courts12 Apr 2010

The Commissioner of Income Tax and The Income Tax Officer Vs Arvind Fashions Limited

Karnataka High Court · (2010) 04 KAR CK 0004

Income Tax Act, 1961 — Section 195, 201, 201 (1A)

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High Courts09 Apr 2010

U.R. Ramachandra Vs State of Karnataka

Karnataka High Court · (2010) 04 KAR CK 0236

Motor Vehicles Act, 1988 — Section 134 (a), 134 (b), 181, 187

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High Courts09 Apr 2010Allowed

Mr. Sulaiman Vs The State

Karnataka High Court · (2010) 04 KAR CK 0235

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Essential Commodities Act, 1955 — Section 3, 7

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High Courts09 Apr 2010Allowed

Waseem, Mudaseer Pasha, Ayub Khan and Saleem Vs State of Karnataka

Karnataka High Court · (2010) 04 KAR CK 0234

Penal Code, 1860 (IPC) — Section 397

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High Courts09 Apr 2010Allowed

Venkatesha Gowda @ Raja Vs The State

Karnataka High Court · (2010) 04 KAR CK 0233

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A

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High Courts09 Apr 2010

Commissioner of Service Tax Vs A.D.A. Rangamandira

Karnataka High Court · (2010) 27 STT 268 : (2011) 42 VST 144

Finance Act, 1994 — Section 75 A, 76, 78, 80

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High Courts09 Apr 2010Allowed

Ramakrishna Vs State of Karnataka

Karnataka High Court · (2010) 04 KAR CK 0205

Criminal Procedure Code, 1973 (CrPC) — Section 446 (3)

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High Courts09 Apr 2010Allowed

Sathish Shetty and Smt. Indira Shetty Vs The State

Karnataka High Court · (2010) 04 KAR CK 0159

Penal Code, 1860 (IPC) — Section 323, 324, 420, 498A, 504

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High Courts09 Apr 2010Allowed

Mallika Begum @ Hameeda Vs New India Assurance Co. Ltd. and Syed Tamkeen

Karnataka High Court · (2010) 04 KAR CK 0151

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High Courts09 Apr 2010Dismissed

Umesh Naika Vs Vusman, Rama Naika, The Oriental Insurance Co. Ltd and Mohammed Shariff

Karnataka High Court · (2010) 04 KAR CK 0150

Motor Vehicles Act, 1988 — Section 166

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High Courts09 Apr 2010

S.H. Daraneshappa @ Dharanesh Vs Gadageppa S. Gubbi @ Banakar and The Branch Manager United India Insurance Company Limited

Karnataka High Court · (2010) 04 KAR CK 0145

Motor Vehicles Act, 1988 — Section 166

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High Courts09 Apr 2010

Smt. R Manjula and Others Vs The Manager, The Oriental Insurance Co Ltd. and T.S. Venkatesh

Karnataka High Court · (2011) ACJ 1165 : (2010) ILR (Kar) 3722 : (2010) 6 KarLJ 522 : (2011) 8 RCR(Civil) 2508 : (2011) 1 TAC 490

Motor Vehicles Act, 1988 — Section 166

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High Courts09 Apr 2010Allowed

Sri Rabin Banerjee Vs Kotak Mahirdra Bank

Karnataka High Court · (2010) 04 KAR CK 0120

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts09 Apr 2010

Don Pinto Vs Peter Don Nazarath and United India Insurance Co. Ltd.

Karnataka High Court · (2010) 04 KAR CK 0117

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High Courts09 Apr 2010Allowed

Cutchi Memon Jamat and Sri Noor Mohammed Adam Vs Hajee Sir Ismail Sait Wakf and Others Hajee Sir Ismail Sait Wakf Estate Vs Cutchi Memon Jamat

Karnataka High Court · (2010) 04 KAR CK 0116

Wakf Act, 1985 — Section 2 (r), 85

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High Courts09 Apr 2010Allowed

Sri. A.M. Munirathnam Mudaliar Vs The State of Karnataka

Karnataka High Court · (2010) 04 KAR CK 0111

Penal Code, 1860 (IPC) — Section 279, 337

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High Courts09 Apr 2010Dismissed

The Commissioner of Customs Vs Muchipara Consumers Co-operative Stores Ltd.

Karnataka High Court · (2010) 256 ELT 395

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