High Courts13 Aug 2013
Manish Jain Vs State and Another
Karnataka High Court · (2014) 1 AKR 15 : (2014) 1 Crimes 23 : (2013) 5 KarLJ 499
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498-A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 839 of 2,397
High Courts13 Aug 2013
Mrs. B. Uma Maheswari Vs A. Rajaganesh
Karnataka High Court · (2014) 1 AKR 9 : (2013) 5 KarLJ 493
Evidence Act, 1872 — Section 65B
High Courts13 Aug 2013
Smt. N. Leelavati Vs State of Karnataka and Others
Karnataka High Court · (2013) 5 KarLJ 374
Land Acquisition Act, 1894 — Section 48
High Courts13 Aug 2013
Centum Electronics Limited (Earlier Solectron Centum Electronics Limited) Vs State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0233
Central Sales Tax Act, 1956 — Section 9(2)Karnataka Value Added Tax Act, 2003 — Section 47, 47(3), 63
High Courts13 Aug 2013
M. Subramanyam Vs State of Karnataka and Others
Karnataka High Court · (2013) 5 KarLJ 351
Land Acquisition Act, 1894 — Section 48
High Courts13 Aug 2013
Commissioner of Income Tax Vs Karnataka State Beverages Corpn. Ltd.
Karnataka High Court · (2013) 77 KarLJ 325 : (2013) 218 TAXMAN 223
Income Tax Act, 1961 — Section 263, 37Karnataka Excise Act, 1965 — Section 24
High Courts12 Aug 2013
Ganganarasaiah Vs Shankar Reddy and Another
Karnataka High Court · (2014) 1 ACC 502 : (2014) 1 AKR 178 : (2013) 5 KarLJ 516
High Courts12 Aug 2013
Smt. Mangala B.R. Vs Oriental Insurance Company Limited and Others
Karnataka High Court · (2014) 1 AKR 70 : (2013) 5 KarLJ 430
High Courts12 Aug 2013
Mohammed Arshad Vs State
Karnataka High Court · (2014) 1 AKR 16 : (2013) 5 KarLJ 366
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 306, 498A
High Courts12 Aug 2013
H.B. Uday Kumar Vs State of Karnataka and Others
Karnataka High Court · (2013) 5 KarLJ 243
High Courts12 Aug 2013
Revannasiddaiah Vs Joint Registrar of Co-operative Societies, Janatha Seva Co-operative Bank Ltd. and K. Venkataramanaiah
Karnataka High Court · (2013) ILR (Kar) 4835 : (2014) 1 KarLJ 85
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10-AKarnataka Co-operative Societies Act, 1959 — Section 70
High Courts12 Aug 2013Allowed
K.B. Shivakumar Vs The State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 120-B, 34, 389, 469, 506
High Courts12 Aug 2013Allowed
Smt. T.S. Vani Vs Sri Vishwabrahmachar and The State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Land Revenue Act, 1964 — Section 190-A, 192-A
High Courts12 Aug 2013Disposed Off
Sri. Kalabyreshwara S. and S. Sports and Rekriyeshan Club Vs Government of Karnataka and Others
Karnataka High Court · (2013) 08 KAR CK 0136
High Courts12 Aug 2013Allowed
Indramma and Guruswamy Vs State
Karnataka High Court · (2013) 08 KAR CK 0035
Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498-A
High Courts12 Aug 2013Partly Allowed
Vidya Vikas Educational Trust Vs State of Karnataka
Karnataka High Court · (2013) 4 AKR 23 : (2013) 5 KarLJ 218
Karnataka Town and Country Planning Act, 1961 — Section 12, 69
High Courts08 Aug 2013Disposed Off
Shodhan Vs Indian Oil Corporation Limited
Karnataka High Court · (2013) 6 KarLJ 389
Arbitration and Conciliation Act, 1996 — Section 9
High Courts08 Aug 2013Dismissed
Chandran M. Vs Rajanna Gowda
Karnataka High Court · (2014) 3 BC 118 : (2013) 5 KarLJ 618 : (2014) 3 RCR(Civil) 794 : (2014) 3 RCR(Criminal) 161
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Aug 2013
Eshappa Vs State
Karnataka High Court · (2014) 1 AKR 639 : (2014) CriLJ 1510 : (2014) 1 Crimes 175 : (2013) 5 KarLJ 399
Penal Code, 1860 (IPC) — Section 376, 448, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts08 Aug 2013
Bharat Electrical Contractors and Manufacturers Private Limited Vs State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0232
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Value Added Tax Act, 2003 — Section 39(1), 63Limitation Act, 1963 — Section 5