High Courts24 Mar 2010Dismissed
Riyaz Ahmed Vs The Sub Inspector of Police and Umme Saima
Karnataka High Court · (2010) 03 KAR CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,224 of 2,397
High Courts24 Mar 2010Allowed
Sri Hanumaiah Vs Parish Priest
Karnataka High Court · (2010) 2 KCCR 1428
High Courts24 Mar 2010
Sri A. Kewalachand Vs The Commissioner, Bruhat Bangalore Mahanagara Phalike, Health Officer, Bruhat Bangalore Mahanagara Phalike, West Range and Medical Officer of Health, Bruhat Bangalore Mahanagara Phalike, Binnypet Division
Karnataka High Court · (2010) 03 KAR CK 0052
Karnataka Municipal Corporations Act, 1976 — Section 443
High Courts24 Mar 2010Dismissed
Mr. Syed Abdul Khader Vs Mr. K.O. Verghese
Karnataka High Court · (2010) ILR (Kar) 3691 : (2010) 2 KCCR 1621
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 24
High Courts23 Mar 2010Dismissed
The Government of India, Ministry of Home Affairs Vs Laxman Naik, Since Deceased by His L.Rs.(Smt. Mahadevi Naik and Others, The Government of Karnataka, Department of Personnel and Administrative Reforms (Political Pensions)
Karnataka High Court · (2010) 03 KAR CK 0252
High Courts23 Mar 2010Dismissed
HMP Cements Limited (Now Known as Global Cements Ltd.) and HMP Snehalata Malleshwaram Properties (P) Ltd. (Now Known as Malleshwaram, Properties Private Limited) Vs Karnataka State Industrial Investment and Development Corporation Ltd. and HMP Engineering Ltd. Regd. Karnataka State Industrial Investment and Development Corporation Ltd. Vs HMP Cements Ltd. (Now Known as Global Cements Ltd.) and Others
Karnataka High Court · AIR 2010 Kar 171 : (2010) ILR (Kar) 3613
State Financial Corporations Act, 1951 — Section 31 (1), 31 (1) (a), 32
High Courts23 Mar 2010Disposed Off
Mehmood Pasha Vs Dy. Commissioner of Income Tax (Investigation)
Karnataka High Court · (2010) 03 KAR CK 0221
Income Tax Act, 1961 — Section 158 BC, 158/BD
High Courts23 Mar 2010Dismissed
Sri T.S. Muralidhar Vs Shi H. Narayana Singh
Karnataka High Court · (2011) 3 BC 281 : (2010) CriLJ 3315 : (2010) 4 Crimes 311 : (2010) 2 KCCR 1404
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts23 Mar 2010
Shivamurthy @ Shivu Vs State
Karnataka High Court · (2010) 03 KAR CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts23 Mar 2010Allowed
Ramamurthy Vs State of Karnataka
Karnataka High Court · (2010) 03 KAR CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts23 Mar 2010
Smt. Lakshmi Vs The Deputy Commissioner (Food) and The Assistant Director of Food and Civil Supplies
Karnataka High Court · (2010) 03 KAR CK 0069
High Courts23 Mar 2010
T.S. Muralidhar Vs H. Narayana Singh
Karnataka High Court · (2011) 1 BC 649 : (2011) 4 Crimes 504 : (2011) 6 RCR(Criminal) 2585
Criminal Procedure Code, 1973 (CrPC) — Section 378 (4), 397 (2)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts22 Mar 2010
Sri. Subash Vs The New India Assurance Co. Ltd. and Others
Karnataka High Court · (2011) ACJ 1131 : (2010) ILR (Kar) 2439
Motor Vehicles Act, 1988 — Section 166
High Courts22 Mar 2010Dismissed
Khaleem and Another Vs State of Karnataka and Others
Karnataka High Court · (2010) 3 KarLJ 121
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Mar 2010Dismissed
Giryanna Dead by L.Rs. (Hanumanthayappa and Others) Vs Bheemappa, Sri Thimmarayappa and Smt. Nagamma
Karnataka High Court · (2010) 03 KAR CK 0188
High Courts22 Mar 2010
Smt. Nirmala Vs The Secretary, Karnataka State Legal Service Authority
Karnataka High Court · (2010) 03 KAR CK 0187
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts22 Mar 2010Dismissed
Sri C.H. Vivekananda Vs Smt. N. Sheela
Karnataka High Court · (2010) 03 KAR CK 0186
High Courts22 Mar 2010Allowed
Sri. K. Vasanthkumar Vs The Commissioner, Bruhat Bangalore Mahanagara Palike, The Health Officer (South), Bruhat Bangalore Mahanagara Palike, The Medical Health Officer, Padmanabanagar Division, Bruhat Bangalore Mahanagara Palike and The Appeal Standing Committee (Health), Administrator, BBMP
Karnataka High Court · (2010) 03 KAR CK 0184
High Courts22 Mar 2010
Sri. Palappa Vs The State of Karnataka
Karnataka High Court · (2010) 03 KAR CK 0171
High Courts22 Mar 2010Allowed
Smt. Gulabi Shedthi Vs Sri Vital Shetty since deceased rep. by his L.Rs. (Smt. Leelavathi Shetty, Sri Praveen Shetty, Smt. Prathima and Smt. Divya) and Sri Manja Pujari
Karnataka High Court · (2011) 2 CivCC 467 : (2011) 1 KarLJ 294 : (2011) 1 RCR(Civil) 541
Limitation Act, 1963 — Section 135, 14