High Courts25 Oct 2013
Methodex Systems Limited Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2014) 79 KarLJ 344
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 803 of 2,397
High Courts24 Oct 2013Dismissed
The Executive Engineer and The Chief Engineer Karnataka Power Transmission Corporation Ltd. Vs Smt. H.S. Sarojamma, State of Karnataka, Department of Power and Energy and The Deputy Commissioner, Chickmagalur District
Karnataka High Court · (2013) 10 KAR CK 0228
High Courts24 Oct 2013Dismissed
A.K. Pandya and Manjudevei Vs Shankar Naidu and National Insurance Co. Ltd.
Karnataka High Court · (2013) 10 KAR CK 0227
Motor Vehicles Act, 1988 — Section 166
High Courts24 Oct 2013Allowed
Smt. Mala Vs The Station House Officer, Cottonpet Police Station
Karnataka High Court · (2013) 10 KAR CK 0225
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)
High Courts24 Oct 2013Allowed
Manjunatha @ Manja Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0223
Penal Code, 1860 (IPC) — Section 201, 302, 34, 363Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts24 Oct 2013Allowed
Seetha Kalyana Mandiram and Others Vs The State of Karnataka and Others
Karnataka High Court · (2014) 1 AKR 280 : (2014) 1 KarLJ 496 : (2014) 1 KCCR 409
Constitution of India, 1950 — Article 14Karnataka Municipal Corporations Act, 1976 — Section 106
High Courts23 Oct 2013Disposed Off
Sri Shivaputra and Others Vs The Principal Secretary, Govt. of Karnataka, Dept. of Co-operation and Others
Karnataka High Court · (2013) 10 KAR CK 0256
High Courts23 Oct 2013Disposed Off
Parashuram Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0254
Penal Code, 1860 (IPC) — Section 302, 34, 354B, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts23 Oct 2013Dismissed
Blue Horizon Hotels Pvt. Ltd. Vs M/s. Sobha Developers Ltd.
Karnataka High Court · (2013) 10 KAR CK 0252
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Oct 2013Disposed Off
Srinivasa Enterprises and Sri. P. Krishnappa Vs Canara Bank
Karnataka High Court · (2013) 10 KAR CK 0251
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
High Courts23 Oct 2013Dismissed
Sri. Amanullah Khan Rep. by his SPA Holder Vs State
Karnataka High Court · (2013) 10 KAR CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 401Karnataka Excise Act, 1965 — Section 54
High Courts23 Oct 2013
Sri A.V.C. Veerabadrappa Vs The Regional Transport Authority
Karnataka High Court · (2013) 10 KAR CK 0217
Motor Vehicles Act, 1988 — Section 81(2), 81(3)
High Courts23 Oct 2013Allowed
B.N. Shashidhara Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0129
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304-B, 34, 498-A
High Courts23 Oct 2013Allowed
Sri. Shivarudrappa, Achamma and Vijayamma @ Vijayalakshmi Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0123
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts23 Oct 2013Disposed Off
Shantavva and Iranna Vs Hanumantappa
Karnataka High Court · (2013) 10 KAR CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts23 Oct 2013Dismissed
Smt. Kamalamma Vs The Deputy Commissioner (Food) and The Thasildar
Karnataka High Court · (2013) 10 KAR CK 0121
High Courts23 Oct 2013Allowed
Putta Gouda by L.Rs. and Others Vs Godavari since dead by L.Rs. and Ganapati
Karnataka High Court · (2013) 10 KAR CK 0120
High Courts23 Oct 2013Disposed Off
Official Liquidator of the Mandya National Paper Mills Limited (In Liqn.) Vs Smt. Dilshad
Karnataka High Court · (2013) 10 KAR CK 0119
High Courts23 Oct 2013Disposed Off
Official Liquidator of the Mandya National Paper Mills Limited (in Liqn.) Vs Sri. S.S. Santhosh Kumar
Karnataka High Court · (2013) 10 KAR CK 0118