High Courts22 Mar 2010Allowed
Prakash Vs State
Karnataka High Court · (2010) 03 KAR CK 0148
Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,225 of 2,397
High Courts22 Mar 2010Dismissed
M.S. Venu Vs The State of Karnataka and Sri. P. Achuthan Kutty
Karnataka High Court · (2010) 03 KAR CK 0146
Information Technology Act, 2000 — Section 67, 67 A, 74Penal Code, 1860 (IPC) — Section 417, 420, 465, 467, 471
High Courts22 Mar 2010Dismissed
B. Ramesh Bhatta and Sri. Koushik rep. by his P.A. Holder, Sri. B. Ramesh Vs Smt. Lalitha and Smt. Gayathr
Karnataka High Court · (2010) 03 KAR CK 0145
Partition Act, 1893 — Section 2, 3
High Courts22 Mar 2010Dismissed
Syed Abdulla Nadeem @ Syed Abdulla, Apsar Pasha and Abdul Lathif Vs The State of Karnataka and Dr. V.S. Acharya, Hon''ble Home Minister of Karnataka
Karnataka High Court · (2010) 03 KAR CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 143, 147, 148, 332
High Courts22 Mar 2010Dismissed
Master Sharath Babu M.R. (represented by his natural guardian/mother, Mrs. H.R. Lakshmi Devi) Vs The Oriental Insurance Co. Ltd. and Mr. M.N. Ravindra
Karnataka High Court · (2010) 03 KAR CK 0140
High Courts22 Mar 2010Allowed
Sri. S.M. Muniyappa Vs Smt. Papamma, Sri. M.S. Shankar, Sri. M. Babu and Sri. Munendra
Karnataka High Court · (2010) 03 KAR CK 0138
High Courts22 Mar 2010Allowed
H.S. Jayappa Vs Principal Secretary to Government (Higher Education), Education Department, Director, Department of State Education Research and Training, Accountant General in Karnataka (A and E) and Srisaila College of Education
Karnataka High Court · (2010) 03 KAR CK 0136
High Courts22 Mar 2010Dismissed
Shri Krishnamurthy Sangannavar Vs The Registrar General, High Court of Karnataka and Others
Karnataka High Court · (2010) 03 KAR CK 0133
Constitution of India, 1950 — Article 14, 16, 233, 234, 309
High Courts22 Mar 2010
E.L. Bethel Church Vs State of Karnataka
Karnataka High Court · (2010) 03 KAR CK 0132
Constitution of India, 1950 — Article 226
High Courts22 Mar 2010
Smt. S. Clara, Founder Chair-Person and Smt. S. Theresa, Vice-President, Clara Education Society Vs State of Karnataka
Karnataka High Court · (2010) 3 KarLJ 89
High Courts22 Mar 2010
The Chairman-cum-Managing Director, ITI Limited Vs Sri Venugopalan (Late) and Others N. Venugopalan and Others Vs The Chairman Cum Managing Director, ITI Ltd., The Additional Director (P and A), ITI Limited and The Union of India (UOI)
Karnataka High Court · (2010) 03 KAR CK 0007
Industrial Employment (Standing Orders) Act, 1946 — Section 10Sick Industrial Companies (Special Provisions) Act, 1985 — Section 23
High Courts19 Mar 2010Allowed
Nitesh Estates Projects (P) Ltd. Vs Karishma Paradise and Hill Country Resorts (P) Ltd.
Karnataka High Court · (2010) 03 KAR CK 0253
Arbitration and Conciliation Act, 1996 — Section 11, 11 (5)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts19 Mar 2010
Ningappa Bharamappa Sogi Vs Government of Karnataka and Others
Karnataka High Court · AIR 2011 Kar 115 : (2011) 1 KCCR 744
Karnataka Stamp Act, 1957 — Section 2 (d), 2 (j), 34Registration Act, 1908 — Section 17 (1A), 17 A
High Courts19 Mar 2010
Sri Kapithulla @ Kaputha @ Mohammed Faik Vs The Oriental Insurance Co. Ltd. and Transport Corporation of India Ltd.
Karnataka High Court · (2010) 03 KAR CK 0191
Motor Vehicles Act, 1988 — Section 166, 173 (1)
High Courts19 Mar 2010
B. Suresh Baliga, Vaikunta Baliga and Shrinivasa Baliga Vs Smt. Malakini and Others
Karnataka High Court · (2010) 03 KAR CK 0189
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 6 Rule 17
High Courts19 Mar 2010Allowed
Sri. Saibanna Takali Vs The Commissioner, Bangalore Development Authority and The Deputy Secretary, Bangalore Development Authority
Karnataka High Court · (2010) 3 KarLJ 42
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13 (1), 30
High Courts19 Mar 2010
A.S. Raghuvendra and A.S. Nagaraj Vs The Sub-Inspector of Police and Goyl Ispat
Karnataka High Court · (2010) 03 KAR CK 0167
Penal Code, 1860 (IPC) — Section 406, 420
High Courts19 Mar 2010Dismissed
Oriental Insurance Company Limited Vs Sri. K.V. Chandrashekar Reddy and Sri Imtiyaz Basha
Karnataka High Court · (2010) 03 KAR CK 0147
Motor Vehicles Act, 1988 — Section 177, 41, 56
High Courts19 Mar 2010
Ningajamma Gowda Vs Nanje Gowda @ Chotanna, Nanje Gowda, Shashikala and Prakasha Gowda
Karnataka High Court · (2010) 03 KAR CK 0131
High Courts19 Mar 2010
Shri G.N. Thimmegowda Vs Smt. Lakshmi and Shri A. Venkatesh
Karnataka High Court · (2010) 03 KAR CK 0130