CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,420 of 2,393

High Courts03 Jan 2006Allowed

D. Pavanesh Vs The State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 97 : (2006) ILR (Kar) 861 : (2006) 2 KarLJ 396 : (2006) 2 KCCR 89 SN

Constitution of India, 1950 — Article 14, 226, 227, 246Karnataka Government (Transaction of Business) Rules, 1977 — Rule 19 (1)Karnataka Land Reforms Act, 1961 — Section 109, 79 A, 79 B
Read judgment
High Courts03 Jan 2006

Radhakrishna Joshi Vs Syndicate Bank

Karnataka High Court · (2006) 4 BC 180 : (2006) 131 CompCas 54 : (2006) ILR (Kar) 2365 : (2006) 1 KarLJ 534 : (2006) 2 RCR(Civil) 240

Contract Act, 1872 — Section 126, 2 (d), 25, 62Negotiable Instruments Act, 1881 (NI) — Section 13
Read judgment
High Courts23 Dec 2005Dismissed

Mrs. Shaila P. Prabhu Vs Nagendra K. Mallya and Another

Karnataka High Court · (2006) 2 ALD(Cri) 15 : (2007) 1 BC 377 : (2006) CriLJ 1554 : (2006) 3 KarLJ 649 : (2006) 1 KCCR 366 : (2006) 2 RCR(Criminal) 951

Criminal Procedure Code, 1973 (CrPC) — Section 262, 265, 29 (2), 357, 357 (1) (b)Essential Commodities Act, 1955 — Section 12Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143 (1)
Read judgment
High Courts20 Dec 2005Allowed

B.S. Sanjeeva Murthy Vs Smt. K. Vagdevi

Karnataka High Court · (2006) 2 KCCR 1229

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Karnataka Rent Act, 1999 — Section 27 (2) (j), 27 (2) (r), 31 (1) (c), 42 (6) (b), 42 (6) (c)
Read judgment