High Courts06 Apr 2010Dismissed
Sri Laxmana Vs The State of Karnataka
Karnataka High Court · (2010) 04 KAR CK 0001
Penal Code, 1860 (IPC) — Section 307, 324, 325
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,217 of 2,397
High Courts05 Apr 2010Allowed
Smt. R. Gajalakshmi Vs Registering Authority and Regional Transport Officer and Another
Karnataka High Court · (2010) 6 KarLJ 46
High Courts05 Apr 2010Allowed
Rishab Mutha and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) 4 KLJ 347
High Courts05 Apr 2010Dismissed
Smt. Suma Gouda @ Anitha @ Vasanthi Vs Sri. M.K. Poovaiah
Karnataka High Court · (2010) ILR (Kar) 5255 : (2010) 4 KCCR 2713
Evidence Act, 1872 — Section 21, 31, 50Hindu Marriage Act, 1955 — Section 11, 5, 5 (i)
High Courts05 Apr 2010
Narayanappa Vs State of Karnataka and Others
Karnataka High Court · (2010) 3 KarLJ 264
Karnataka Land Revenue Act, 1964 — Section 94 A
High Courts05 Apr 2010Dismissed
Amzad Pasha Vs H.N. Lakshmana
Karnataka High Court · (2010) 3 BC 574 : (2011) CriLJ 552 : (2010) 3 KCCR 1950 : (2010) 7 RCR(Criminal) 1736
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Apr 2010Allowed
Smt. Subha Prasad Vs The Deputy Commissioner of Income Tax (INV)
Karnataka High Court · (2010) 04 KAR CK 0199
Income Tax Act, 1961 — Section 158 BD, 234 B
High Courts05 Apr 2010
Sri Chandrashekar Vs The Additional Land Acquisition Officer and The Commissioner Bangalore Development Authority
Karnataka High Court · (2010) 04 KAR CK 0198
High Courts05 Apr 2010Dismissed
Smt. Mumtaz Vs Sri Puttaraju (Since Deceased by his LR''s P. Mamatha and Sri Nikil Kumar represented by their Natural Guardian/Smt. Lakshmamma) and Smt. Lakshmamma
Karnataka High Court · (2010) 6 KarLJ 95 : (2011) 6 RCR(Civil) 1602
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r), 43
High Courts05 Apr 2010Dismissed
Sri Mannappa Gowda Vs Sri Pattaraju (Since Deceased by his LR''s P. Mamatha and Sri Nikil Kumar represented by their Natural Guardian/Smt. Lakshmamma) and Smt. Lakshmamma
Karnataka High Court · (2011) 2 RCR(Rent) 84
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)
High Courts05 Apr 2010Allowed
Sri Kumar Vs State of Karnataka
Karnataka High Court · (2010) 5 KarLJ 425 : (2011) 1 KCCR 679 : (2011) 8 RCR(Criminal) 191
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 482
High Courts05 Apr 2010Dismissed
Sri. K. Venkatappa Vs The State of Karnataka
Karnataka High Court · (2010) 04 KAR CK 0178
High Courts05 Apr 2010Allowed
Sri. Rishab Mutha and Others Vs The State of Karnataka and The Commissioner Bangalore Development Authority
Karnataka High Court · (2010) 04 KAR CK 0176
High Courts05 Apr 2010Allowed
Smt. Muniyamma Vs Sri Basayya Gurusiddaiah Kambi and The Divisional Manager United India Insurance Co. Ltd.
Karnataka High Court · (2010) 04 KAR CK 0175
Motor Vehicles Act, 1988 — Section 166
High Courts05 Apr 2010Allowed
Puttaraju Vs T. Chandrappa, Wazid Ahmed and The New India Assurance Company Limited
Karnataka High Court · (2010) 04 KAR CK 0167
High Courts05 Apr 2010Dismissed
Smt. Sarojamma Vs Sri Puttaraju (Since Deceased by his LR''s P. Mamatha and Sri Nikil Kumar represented by their Natural Guardian/Smt. Lakshmamma) and Smt. Lakshmamma
Karnataka High Court · (2010) 04 KAR CK 0161
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)
High Courts05 Apr 2010
Sri B.M. Prakash Vs State of Karnataka, Director of Municipal Administration, The Deputy Commissioner and The Town Municipal Counsel
Karnataka High Court · (2010) 04 KAR CK 0149
Karnataka Municipalities Act, 1964 — Section 42 (10)
High Courts05 Apr 2010Dismissed
Indradanush Properties Pvt. Ltd. Vs Sri. M.B. Shivaramegowda
Karnataka High Court · (2010) 04 KAR CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Apr 2010
Sri Sureshchandra Mehta Vs Additional Tahsildar
Karnataka High Court · (2010) 04 KAR CK 0143
High Courts05 Apr 2010Allowed
Sri. V. Nanjappa Vs The State of Karnataka and Others
Karnataka High Court · (2010) 04 KAR CK 0142