High Courts05 Oct 2012Dismissed
Smt. Lakshmi Subramanya Vs Sri B.V. Nagesh
Karnataka High Court · (2013) 3 KCCR 1940
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 930 of 2,397
High Courts05 Oct 2012Partly Allowed
Basavaraja and Another Vs The State of Karnataka
Karnataka High Court · (2013) 3 KCCR 2162
Penal Code, 1860 (IPC) — Section 324, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3(1)(x)
High Courts05 Oct 2012
Anjali and Others Vs The Government of India Ministry of Health and Family Welfare Department of Indian Systems of Medicine and Homeopathy, The Rajiv Gandhi University of Health Sciences and The Mallikarjuna Vidya Vardhaka Sanghas Rajeshwar Karpurmath Memorial Ayurvedic Medical College Bijapur
Karnataka High Court · (2012) 10 KAR CK 0002
Indian Medicine Central Council Act, 1970 — Section 13
High Courts04 Oct 2012
Murali Sesh Enviro Engineers Vs The Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (2013) 75 KarLJ 123
High Courts04 Oct 2012Allowed
Ideal Traders Cream Parlour Private Limited Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 75 KarLJ 62 : (2013) 59 VST 459
High Courts04 Oct 2012Allowed
Smt. Muniyamma and Another Vs Somashekar and Another
Karnataka High Court · (2012) 10 KAR CK 0118
Transfer of Property Act, 1882 — Section 53 A
High Courts04 Oct 2012Dismissed
Rama Reddy Vs Managing Director, BMTC and Others
Karnataka High Court · (2013) 1 AKR 140
K.S.R.T.C. Servants (Conduct and Discipline) Regulations, 1971 — Regulation 18A (5)
High Courts04 Oct 2012Dismissed
State of Karnataka, Department of Revenue Vs Special Deputy Commissioner (Rev.) and Others
Karnataka High Court · (2013) 1 AKR 105
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts04 Oct 2012Dismissed
Sri R. Lokesh @ Lokanna Vs Smt. Gangamma and Others
Karnataka High Court · (2012) 10 KAR CK 0099
High Courts04 Oct 2012Dismissed
Smt. Ningamma Since Deceased by her LRs. (Rathnamma, Chowdamma and Ranganayaki @ Choodamani) Vs Devanga Sangha Devanga Sangha
Karnataka High Court · (2012) 10 KAR CK 0096
Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 101
High Courts04 Oct 2012Dismissed
S.B. Nagaraju Vs State
Karnataka High Court · (2013) 1 AKR 229
Criminal Procedure Code, 1973 (CrPC) — Section 313, 457Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts04 Oct 2012Dismissed
Dr. Prakash Kapte Vs The State of Karnataka
Karnataka High Court · (2013) 1 AKR 225
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts04 Oct 2012Allowed
Neelakantagouda Vs State of Karnataka
Karnataka High Court · (2013) 1 AKR 12
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts04 Oct 2012Allowed
Deepak Pednekar Vs State of Karnataka
Karnataka High Court · (2013) 1 AKR 284
Penal Code, 1860 (IPC) — Section 420, 465, 468, 471
High Courts04 Oct 2012
Balayya Kotemani and Others Vs State of Kamataka
Karnataka High Court · (2013) 1 AKR 283
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 341
High Courts04 Oct 2012
Gururaj Srinivas Joshi and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 412
High Courts04 Oct 2012
Sanaulla Vs M/s. Oriental Ins. Co. Ltd. and Another
Karnataka High Court · (2013) 1 AKR 9
High Courts04 Oct 2012Dismissed
S.N. Simha and S.N. Yamuna Devi and Sree Bharathi Cottage Industries Company Vs The State of Karnataka and Others
Karnataka High Court · (2012) 10 KAR CK 0053
Constitution of India, 1950 — Article 14Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 29 (2), 3 (1)Transfer of Property Act, 1882 — Section 8
High Courts04 Oct 2012Dismissed
Smt. Yeshodha S. and Sri R. Shankarappa Vs State
Karnataka High Court · (2013) 1 AKR 210
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 107, 109Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts04 Oct 2012Allowed
Holeyappa Vs The Divisional Controller
Karnataka High Court · (2013) 3 AKR 168