High Courts02 Jan 2013
Venkatesh Naik Vs The State of Karnataka
Karnataka High Court · (2013) 1 Crimes 281 : (2013) 1 KCCR 36
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 114, 307, 324, 34, 342
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 914 of 2,397
High Courts02 Jan 2013Allowed
V.M. Gani and Sons Vs Gulbarga Electricity Supply Company Limited
Karnataka High Court · (2013) 01 KAR CK 0140
High Courts02 Jan 2013Dismissed
Sri P. Rama Murthy Vs Sri Abdula Shariff and Another
Karnataka High Court · (2013) 1 KCCR 439
High Courts02 Jan 2013Dismissed
Shri K. Babjan and K. Sulaiman Vs Shimoga Urban Development Authority and The State of Karnataka
Karnataka High Court · AIR 2013 Kar 99 : (2013) 2 AKR 457 : (2013) ILR (Kar) 3765 : (2013) 4 KarLJ 423 : (2013) 2 KCCR 1325
Contract Act, 1872 — Section 74, 74Karnataka Urban Development Authority (Disposal of Corner sites and commercial sites) Rules, 1991 — Rule 6(3), 6(3)(d)
High Courts02 Jan 2013
Devaraju Vs State
Karnataka High Court · (2013) 2 AKR 651 : (2013) 1 KCCR 95
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 302
High Courts02 Jan 2013Dismissed
Sri T. Krishna Vs Sri Govinda Reddy and Others
Karnataka High Court · (2013) 1 KCCR 282
Constitution of India, 1950 — Article 226, 227
High Courts02 Jan 2013Dismissed
Smt. M.V. Lalitha Vs Bangalore Development Authority and Another
Karnataka High Court · (2013) 1 KarLJ 529 : (2013) 1 KCCR 286
High Courts02 Jan 2013Dismissed
Smt. Devika Siddalingagowda, Sri Sateeshkumar and Sri N. Manjunath Vs The Commissioner City Municipal Council and Others
Karnataka High Court · (2013) 2 AKR 461 : (2013) ILR (Kar) 1342 : (2013) 4 KarLJ 635 : (2013) 2 KCCR 1089
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 42(9)Representation of the Peoples Act, 1951 — Section 81
High Courts02 Jan 2013Allowed
Smt. Shilpa C. Vs The State of Karnataka and The Town Municipal Council
Karnataka High Court · (2013) 2 KCCR 1489
High Courts02 Jan 2013
Sri. Vidya Manohara Teertha Swamigalu Peethadipathy Vs The State of Karnataka and Others Vyasaraja Mutt (Sosale) Vs State Government of Karnataka and The Administrator, Sosale Vyasaraja Mutt
Karnataka High Court · (2013) 2 AKR 478 : (2013) 2 KarLJ 466 : (2013) 1 KCCR 877
High Courts02 Jan 2013
Sri Mallegowda Vs The President, Zilla Panchayath, Mandya and Others
Karnataka High Court · (2013) 1 KCCR 281
Karnataka Panchayat Raj Act, 1993 — Section 237
High Courts02 Jan 2013Dismissed
Vasavi Credit Co-operative Society Vs B.M. Shiva Rudraiah
Karnataka High Court · (2013) 4 AKR 418
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Jan 2013Dismissed
Mr. Sadiq Vs Mr. Shakeel Mohammed
Karnataka High Court · (2013) 1 KCCR 151
High Courts02 Jan 2013Dismissed
T.R. Renuka Prasad Vs Mohan Kumar and Another
Karnataka High Court · (2013) 2 KCCR 1267
High Courts02 Jan 2013Dismissed
Sri B.H. Ramakrishna Vs Sri Ravi M. Tirlapur
Karnataka High Court · (2013) 2 KCCR 1455
High Courts02 Jan 2013Partly Allowed
S. Noor Mohammad Vs United India Insurance Co. Ltd.
Karnataka High Court · (2013) 4 ACC 261 : (2014) 2 AKR 393
High Courts28 Dec 2012Allowed
Mr. Kalaiah Vs State of Karnataka
Karnataka High Court · (2013) 2 AKR 657 : (2013) 1 KCCR 94
Penal Code, 1860 (IPC) — Section 114, 143, 144, 146, 147
High Courts28 Dec 2012
M/s. M.S. Jelly Crushing Unit Vs The State of Karnataka and Others
Karnataka High Court · (2013) 1 KCCR 101
High Courts28 Dec 2012
Mr. Mallesh Patil and Others Vs State of Karnataka
Karnataka High Court · (2013) 2 KCCR 1494
Penal Code, 1860 (IPC) — Section 323, 34, 498A, 504, 506
High Courts28 Dec 2012
M/a Gajanan Stone Crushing Industries, M/s. Om Ganesh Stone Crusher and M/s. Papa B. Kalayani Stone Crushing Industries Vs The State of Karnataka and Others
Karnataka High Court · (2012) 12 KAR CK 0005