High Courts12 Apr 2006Allowed
Hyderkhan Vs State of Karnataka
Karnataka High Court · (2006) CriLJ 3143 : (2007) 6 KarLJ 637 : (2006) 3 KCCR 1712
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A, 338
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,405 of 2,393
High Courts12 Apr 2006
H.S. Chetan (since deceased by his LRs. Leelavathi @ Leelamma and K. Sadashivaiah) Vs Chandra Moull and National Insurance Co. Ltd. National Insurance Co. Ltd. Vs H.S. Chetan @ Chetan Kumar (since deceased by his LRs. Leelavathi @ Leelamma, K. Sadashivaiah) and Chandra Moull
Karnataka High Court · (2008) ACJ 191 : (2007) 6 KarLJ 381
Constitution of India, 1950 — Article 38Motor Vehicles Act, 1988 — Section 110 C (2A), 149 (2), 166, 170, 173Succession Act, 1925 — Section 306
High Courts12 Apr 2006
Leelavathi @ Leelamma and Another Vs Chandra Mouli and Another
Karnataka High Court · (2007) ILR (Kar) 2338
Constitution of India, 1950 — Article 38Motor Vehicles Act, 1988 — Section 149 (2), 155, 166, 170, 173Succession Act, 1925 — Section 306
High Courts10 Apr 2006
State Vs Mohammed Sadiq
Karnataka High Court · (2008) 1 KarLJ 294
Penal Code, 1860 (IPC) — Section 320, 326, 333, 353
High Courts10 Apr 2006
The Commissioner of Income Tax Vs Amco Batteries
Karnataka High Court · (2006) 206 CTR 617 : (2006) ILR (Kar) 3750 : (2006) 287 ITR 80 : (2006) 155 TAXMAN 167
Income Tax Act, 1961 — Section 256 (1), 28, 43 B, 43 B (b)
High Courts10 Apr 2006Dismissed
Sunil B. Masur Vs Railway Recruitment Board, Konkan Railway Corporation Ltd., South Central Railway and Southern Railway
Karnataka High Court · (2007) ILR (Kar) 1023 : (2007) 4 KarLJ 52 : (2007) 2 KCCR 1479
Administrative Tribunals Act, 1985 — Section 14, 15
High Courts10 Apr 2006
State of Karnataka Vs Mohammed Sadiq
Karnataka High Court · (2006) CriLJ 3391 : (2006) 3 KCCR 1800
Penal Code, 1860 (IPC) — Section 320, 326, 333, 353
High Courts10 Apr 2006Dismissed
Iranna Vs Government of Karnataka and Others
Karnataka High Court · (2006) 04 KAR CK 0022
Constitution of India, 1950 — Article 21, 22, 22 (5), 226, 32Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 10
High Courts07 Apr 2006Dismissed
Shrimanth and Others Vs The State of Karnataka and Others
Karnataka High Court · (2006) 3 KarLJ 479 : (2006) 3 KCCR 1436
Constitution of India, 1950 — Article 226, 227Karnataka Education Act, 1983 — Section 49
High Courts06 Apr 2006Allowed
Sri. Muniyappa Vs State Government Revenue Department and Others
Karnataka High Court · (2006) 3 KCCR 1763
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 136 (2)
High Courts06 Apr 2006
Smt. Patil Vaishali Ashok Vs Digambarrao Yashwantrao Patil and Others
Karnataka High Court · AIR 2006 Kar 205 : (2006) 3 KCCR 150 SN
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11A, 151Representation of the Peoples Act, 1951 — Section 123 (3), 123 (7), 81, 82, 83
High Courts06 Apr 2006
B. Ananda, Mallegouda @ Mallikarjuna and Biligowda @ Ramesh Vs State of Karnataka Jagannath @ Dharmaraju Gowda Vs State
Karnataka High Court · (2008) 1 KarLJ 155
Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 324
High Courts06 Apr 2006Allowed
Sri. Muniyappa Vs State Government, Revenue Department and Others
Karnataka High Court · (2006) 4 KarLJ 711
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 136 (2)
High Courts05 Apr 2006
Sri Anjaneyaswamy Temple Vs State of Karnataka and Others
Karnataka High Court · (2006) 04 KAR CK 0028
Karnataka Land Reforms Act, 1961 — Section 48 B (2), 9 (c)Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts05 Apr 2006
New India Assurance Co Ltd. and Another Vs Riaz and Others
Karnataka High Court · (2009) ILR (Kar) 1062
Motor Vehicles Act, 1988 — Section 110 C (2A), 110 D, 147, 149, 149 (2)
High Courts04 Apr 2006
B. Srinivasa Reddy Vs Karnataka Urban Water Supply and Drainage Board Employees'' Association and Others
Karnataka High Court · (2006) 04 KAR CK 0055
Constitution of India, 1950 — Article 14, 16, 162, 226, 309Karnataka Urban Water Supply and Drainage Board Act, 1973 — Section 4, 4 (2), 6 (1), 68, 69
High Courts04 Apr 2006Dismissed
Serendipity Apparels (Private) Limited Vs The Karnataka Industrial Areas Development Board
Karnataka High Court · (2006) ILR (Kar) 2163
High Courts04 Apr 2006
State of Karnataka Vs Muniyappa, Govindappa, Suvarnamma and Kittappa Sri Muniyappa, Sri Govindappa and Smt. Suvarnamma Vs State of Karnataka
Karnataka High Court · (2006) CriLJ 3146 : (2006) 4 KarLJ 213 : (2006) 3 KCCR 1517
Dowry Prohibition Act, 1961 — Section 3, 6, 6 (2), 6 (3A)Evidence Act, 1872 — Section 113 B, 114Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts04 Apr 2006Dismissed
H. Balakrishnegowda Vs The Secretary to Government and Others
Karnataka High Court · (2007) 3 KarLJ 239
Constitution of India, 1950 — Article 12, 141, 142, 16, 226
High Courts04 Apr 2006
Commr. of Service Tax Vs Bharat Sanchar Nigam Ltd.
Karnataka High Court · (2010) 18 STR 716
Finance Act, 1994 — Section 66, 68, 75