COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,390 of 2,393

High Courts18 Aug 2006

Nagaraja and Others Vs Rathnamma and Others Dodda Narappa (since dead by his LRs. Chinnamma and Nanjappa Narappa), Nanjappa (since dead by his LRs. Yellamma and Others) and Nagappa (since dead by his LRs. Thimmakka and Others) Vs Narayanappa (since dead by his LRs. Rathnamma, Pushpa and Manjula), Byanna and Jayamma Byanna Vs Nagaraja and Others

Karnataka High Court · (2006) 08 KAR CK 0016

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High Courts18 Aug 2006Allowed

State of Karnataka Vs Chetan Tayal and Mahesh Tayal @ Maheshkumar

Karnataka High Court · (2008) 5 KarLJ 127

Criminal Procedure Code, 1973 (CrPC) — Section 401, 438Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 41, 42Penal Code, 1860 (IPC) — Section 34, 489 (c)

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High Courts17 Aug 2006Dismissed

N. Shaik Sab Vs The State of Karnataka and Another

Karnataka High Court · (2006) 08 KAR CK 0059

Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 22, 4A, 5, 63A

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High Courts17 Aug 2006Dismissed

Sri N. Shaik Sab Vs The State of Karnataka and The Commissioner Cum Director, Department of Mines and Geology

Karnataka High Court · (2006) 4 KCCR 2242

Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 10, 22, 4A, 63A

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High Courts16 Aug 2006

State of Karnataka Vs Kaveri Ultra Polymers Limited, Bangalore

Karnataka High Court · (2006) 61 KarLJ 293

Karnataka Sales Tax Act, 1957 — Section 8A

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High Courts16 Aug 2006Dismissed

Hanamappa M. Madar Vs State

Karnataka High Court · (2007) 4 KarLJ 377

Criminal Procedure Code, 1973 (CrPC) — Section 299, 299 (1), 313Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 302

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High Courts14 Aug 2006Allowed

Sri. K. Balachandra Vs Sri. Dinesh Prabhu

Karnataka High Court · (2006) 4 KCCR 2008

Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 118, 138

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High Courts14 Aug 2006Allowed

G. Siddalingaiah Vs Sudha Devi S. J. and Others

Karnataka High Court · (2006) 08 KAR CK 0065

Constitution of India, 1950 — Article 226

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High Courts11 Aug 2006Allowed

Muniyappa H. Vs M. Subbarayan since dead by his LRs.

Karnataka High Court · (2007) ILR (Kar) 3068 : (2007) 4 KCCR 372 SN

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3A, 115

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High Courts11 Aug 2006Dismissed

Mahaboob Khan Vs Mohamed Khasim dead by Lrs. (Sufiyabi and Others)

Karnataka High Court · (2006) 08 KAR CK 0041

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High Courts11 Aug 2006

John D'' Souza Since Deceased by LRs Vs Vijaya Bank and Others

Karnataka High Court · (2006) 4 KCCR 2468

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Rules, 1974 — Rule 17 (8)Mysore Land Reforms Act, 1962 — Section 42, 8

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High Courts11 Aug 2006Dismissed

Smt. Mymoona Vs H.M. Trading Company and Another

Karnataka High Court · (2007) 4 CivCC 688 : (2007) 5 KarLJ 633 : (2007) 1 KCCR 721 : (2007) 5 RCR(Criminal) 841

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Aug 2006Allowed

John D''Souza (deceased) by L.Rs. Vs Vijaya Bank and Others

Karnataka High Court · (2006) 4 KCCR 2468

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Rules, 1974 — Rule 17 (8)Mysore Land Reforms Act, 1962 — Section 42, 8

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High Courts10 Aug 2006

B.G. Thimmaiah dead by his Lrs. Ashwathamma and Others Vs K.A. Narayana Shetty

Karnataka High Court · (2007) 4 KarLJ 611

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 9, 104

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High Courts10 Aug 2006Dismissed

A.V.N. Prasad Vs Sita Bai Raj Purohit

Karnataka High Court · (2007) 1 CivCC 654 : (2007) 1 KarLJ 216 : (2007) 5 RCR(Civil) 235

Specific Relief Act, 1963 — Section 39

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High Courts10 Aug 2006Dismissed

Yashoda K. Bhat and Another Vs C. Geetha Kamath and Others

Karnataka High Court · (2007) 4 KarLJ 152

Motor Vehicles Act, 1988 — Section 149, 149 (2), 170, 173

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High Courts10 Aug 2006Allowed

Kantharaj and Others Vs State of Karnataka

Karnataka High Court · (2008) 1 RCR(Criminal) 281

Criminal Procedure Code, 1973 (CrPC) — Section 273, 319, 319 (4) (1) (b)Penal Code, 1860 (IPC) — Section 143, 148, 149, 324, 427

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High Courts10 Aug 2006Dismissed

B.G. Thimmaiah and Others Vs K.A. Narayana Shetty

Karnataka High Court · (2007) 1 KCCR 788

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 9, 104

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High Courts09 Aug 2006Dismissed

Bill Forge Private Limited Vs State of Karnataka and Others

Karnataka High Court · (2007) 6 KarLJ 1

Karnataka Stamp (Amendment) Act, 2006 — Section 3Karnataka Stamp Act, 1957 — Section 2 (1) (j)

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High Courts09 Aug 2006Dismissed

Sri Shivakumaraiah Vs The Director General and Inspector General of Police and The Superintendent of Police

Karnataka High Court · (2008) ILR (Kar) 2233

Constitution of India, 1950 — Article 226, 227

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