High Courts13 Sept 2013
Sri. Naveen, Sri. Ramegowda and Sri. Pradeep Vs State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0166
Arms Act, 1959 — Section 27, 3, 5Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 826 of 2,397
High Courts13 Sept 2013Dismissed
Smt. Sugandhi and Sri. Pranesh Vs The State of Karnataka and The Tahsildar
Karnataka High Court · (2013) 09 KAR CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Penal Code, 1860 (IPC) — Section 420
High Courts13 Sept 2013
Halageri Manjappa, Halageri Ekanthappa and Halageri Mylappa Vs State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 114, 149, 323, 504, 506
High Courts13 Sept 2013Dismissed
Kengegowda C.S. Vs A.R. Shankar, The Manager, Bajaj Allianz General Insurance Co. Ltd., Boregowda and The Manager, The Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 09 KAR CK 0104
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2013Disposed Off
M/s. Stay and Work @ Infantry Service Apartments Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2013) 09 KAR CK 0090
Karnataka Municipal Corporations Act, 1976 — Section 134
High Courts13 Sept 2013Dismissed
Sri. Syed Babu @ Babu Vs Sri. Irshad Pasha and The New India Assurance Company Ltd.
Karnataka High Court · (2013) 09 KAR CK 0089
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2013Allowed
Smt. Noorjan and Others Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0087
High Courts13 Sept 2013Dismissed
Bullamma and Others Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0086
Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 2013Dismissed
Venkatesh Vs Sri. Shivaprasad R. and New India Assurance Co. Ltd.
Karnataka High Court · (2013) 09 KAR CK 0072
High Courts13 Sept 2013
Smt. Ningawwa, Kumari Suma, Geeta and Shilpa Vs Sharnappa Basappa Anagoudar and Others
Karnataka High Court · (2013) 09 KAR CK 0069
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 54
High Courts13 Sept 2013Allowed
Abdul Gafoor Sab Vs Deputy Commissioner, Asst. Commissioner and Tahsildar
Karnataka High Court · (2013) 09 KAR CK 0059
Constitution of India, 1950 — Article 226, 227
High Courts13 Sept 2013Dismissed
State Vs C. Narayanappa
Karnataka High Court · (2013) 09 KAR CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 378(1), 378(3)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts13 Sept 2013Allowed
State Vs M. Siddaraju
Karnataka High Court · (2013) 09 KAR CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Karnataka Electricity Board KEBEs (CDC and A)Regulations, 1987 — Rule egulation14(A)(f)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts13 Sept 2013Dismissed
North West Karnataka Road Transport Corporation Vs U.T. Kinekar
Karnataka High Court · (2013) 09 KAR CK 0003
High Courts12 Sept 2013
Mulchand Vs State
Karnataka High Court · (2014) 2 AKR 105 : (2014) 2 CCR 72 : (2014) 1 KarLJ 66 : (2014) 2 KCCR 1596
High Courts12 Sept 2013
Golden Valley Education Trust KGF First Grade College Vs The Principal Secretary to Government Higher Education Department, The Commissioner of Collegiate Education, The Joint Director of Collegiate Education and Sri. C. Madangopal Sri. Narasimhe Gowda Vs The Principal Secretary to Government Higher Education Department Government of Karnataka, The Commissioner of Collegiate Education, The Joint Director of Collegiate Education Bangalore and Golden Valley Educational Trust KGF First Grade College
Karnataka High Court · (2013) 09 KAR CK 0344
Constitution of India, 1950 — Article 14, 21Karnataka Educational Institutions Rules, 2003 — Rule 34(1)
High Courts12 Sept 2013
Mr. G.A. Mansoor Alam Khan Vs The Commissioner Mysore City Corporation
Karnataka High Court · (2013) 09 KAR CK 0335
Karnataka Municipal Corporations Act, 1976 — Section 321(1)
High Courts12 Sept 2013
Sri. Ramappa Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0334
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 307, 341, 504
High Courts12 Sept 2013Dismissed
Sri Munivenkatappa and Others Vs Smt. Prameelamma and Others
Karnataka High Court · (2013) 09 KAR CK 0328
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts12 Sept 2013Disposed Off
Sri H. Nagaraj Vs Bangalore Development Authority
Karnataka High Court · (2013) 09 KAR CK 0327