High Courts07 May 2009
Sri H.D. Revanna Gowda Milk Producers Co-Operative Society Ltd. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2009) 05 KAR CK 0013
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,276 of 2,397
High Courts07 May 2009Dismissed
R.V. Vijayakumar @ Pappa now in Judicial Custody Vs State of Karnataka
Karnataka High Court · (2009) 05 KAR CK 0006
Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 307
High Courts07 May 2009Dismissed
Sayyad Shahalipasha Vs Sayyad Ummpasha Since deceased by his L.Rs Suleman Trustee Sayyad Shahahussain Pasha, Sayyad Aftabpasha and Sayyad Ahmad Nazirahmad Dhalayat
Karnataka High Court · (2009) 05 KAR CK 0005
Waqf Act, 1995 — Section 112
High Courts05 May 2009Dismissed
Highland Holiday Homes Pvt. Ltd. Vs The Consumer Disputes Redressal Forum, The State Consumer Disputes Redressal Commission and T.S. Christopher
Karnataka High Court · (2009) 05 KAR CK 0031
High Courts05 May 2009Dismissed
Sri G. Abdul Khayum Vs Sri Abdul Hadi and Moin
Karnataka High Court · (2009) 05 KAR CK 0025
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27
High Courts05 May 2009Allowed
Annaddore Vs State of Karnataka
Karnataka High Court · (2009) 05 KAR CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 May 2009Allowed
Shabari Girish, Dinesh and Karadi and Chetan Vs The Debaspet PS Nelamangala Taluk
Karnataka High Court · (2009) 05 KAR CK 0020
Penal Code, 1860 (IPC) — Section 201, 392, 396
High Courts30 Apr 2009Dismissed
Sri Chandrashekar K. and Sri Subbaraj Shetty Vs Bangalore City Institute (regd.)
Karnataka High Court · (2009) 04 KAR CK 0109
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1R
High Courts30 Apr 2009Allowed
Mrutyunjaya Vs State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0098
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20 B, 24, 27 A, 37
High Courts30 Apr 2009Dismissed
Gowramma Reddy Vs The State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307
High Courts30 Apr 2009Allowed
Veerahadraiah Vs The State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0084
Penal Code, 1860 (IPC) — Section 397
High Courts30 Apr 2009
Smt. Soubhagyamma Vs State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0083
Penal Code, 1860 (IPC) — Section 120 B, 366 A
High Courts30 Apr 2009
Harshitha Vs State
Karnataka High Court · (2009) 04 KAR CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306
High Courts30 Apr 2009Allowed
Manjunath M. Vs The State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0076
Penal Code, 1860 (IPC) — Section 395
High Courts30 Apr 2009Dismissed
Sri V. Vijaya Bhaskar Vs Smt. G. Nandini Bhaskar and Shwetha
Karnataka High Court · (2009) 04 KAR CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 125, 407
High Courts30 Apr 2009Allowed
Mr. Ayaaz and Imran Khan Vs State
Karnataka High Court · (2009) 04 KAR CK 0041
Penal Code, 1860 (IPC) — Section 324, 506 B
High Courts29 Apr 2009Dismissed
Smt. Leelavathi S. Vs Shri Murgesh, Smt. Nalini, Sri M. Bhaskar and Smt. Kavitha
Karnataka High Court · (2009) 04 KAR CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 397Protection of Women from Domestic Violence Act, 2005 — Section 12, 21, 23, 9
High Courts24 Apr 2009
Vijaya Kumar Shetty, Prashanth Shetty, Ashok Poojary and Suresh Poojary Vs The State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0126
Penal Code, 1860 (IPC) — Section 323, 326, 448, 506 (2)
High Courts24 Apr 2009Allowed
Subha and Prabha Builders Pvt. Ltd. Vs Income Tax Officer and Commissioner of Income Tax
Karnataka High Court · (2009) 225 CTR 90 : (2009) 318 ITR 29
Income Tax Act, 1961 — Section 131, 131 (3), 132, 133 A
High Courts24 Apr 2009
K.N. Subbareddy, Advocate Vs Advocates Association and Karnataka State Bar Council
Karnataka High Court · (2009) ILR (Kar) 1697
Constitution of India, 1950 — Article 19 (1) (a), 19 (1) (c)