High Courts25 Sept 2012Dismissed
State of Karnataka Vs Krishna alias Krishnamurthy
Karnataka High Court · (2013) 1 AKR 249
Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 935 of 2,397
High Courts24 Sept 2012Dismissed
Yaseen Abbas Shaheb Mamdapur Vs Jt. Director of Town Planning, Dharwad Division and Others
Karnataka High Court · (2013) 1 AKR 337
High Courts24 Sept 2012Dismissed
Abdul Khadar Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0288
Criminal Procedure Code, 1973 (CrPC) — Section 439Explosive Substances Act, 1908 — Section 4, 5, 6Penal Code, 1860 (IPC) — Section 120 B, 121 A, 302, 326
High Courts24 Sept 2012Allowed
M/s. Tata Coffee Limited, Formerly Known as Consolidated Coffee Ltd., Pollibeta, Coorg - 571215 Vs The Joint Commissioner of Income Tax, Special Range 2, Bangalore
Karnataka High Court · (2012) 211 TAXMAN 7
Income Tax Act, 1961 — Section 260 A, 48, 55 (2) (b)
High Courts24 Sept 2012Dismissed
Sri D.B. Gadagkar Vs Bangalore Development Authority
Karnataka High Court · (2013) 2 KCCR 1178
Bangalore Development Authority Act, 1976 — Section 64, 64(2)
High Courts24 Sept 2012
Smt. Prabha Nataraj Vs N.S. Rangegowda and Mysore Urban Development Authority
Karnataka High Court · (2012) 09 KAR CK 0117
Karnataka Urban Development Authorities Act (Allotment of Sites) Rules, 1991 — Rule 16
High Courts24 Sept 2012Dismissed
M/s. Suleman Seth P. Co. Vs Director, Dept. of Agriculture and Marketing and Others
Karnataka High Court · (2013) 1 AKR 254
Karnataka High Court Act, 1961 — Section 4
High Courts24 Sept 2012Dismissed
Smt. Rani Vs State of Karnataka and Others
Karnataka High Court · (2012) 09 KAR CK 0039
Constitution of India, 1950 — Article 226, 226Land Acquisition Act, 1894 — Section 10, 16 (1), 16 (1), 16 (2), 16 (2)
High Courts22 Sept 2012Dismissed
Manjunath G. Vs United India Insurance Company Ltd. and Another
Karnataka High Court · (2013) 2 AKR 444
High Courts22 Sept 2012Allowed
Smt. Puttakkaiah Vs Smt. Basamma and Others
Karnataka High Court · (2013) 1 AKR 27
High Courts22 Sept 2012
Smt. Sudha Vs Sri. K.M. Mallikarjuna
Karnataka High Court · (2012) 09 KAR CK 0287
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Sept 2012Allowed
Sri B Gopalakrishna, Sri A Hiriyanna Gowda, Smt Vasanthi J and Sri C Shivarama Gowda Vs State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 709 : (2013) 2 KCCR 1534
High Courts22 Sept 2012Dismissed
Neelakanteshwara Motor Service Vs The Karnataka State Transport Appellate Tribunal, The Karnataka State Transport Authority and The Managing Director, Karnataka State Road Transport Corporation
Karnataka High Court · (2012) 09 KAR CK 0270
Motor Vehicles Act, 1988 — Section 104, 68 D (3), 80 (3)
High Courts22 Sept 2012Allowed
Sri M.C. Annappa and Another Vs Salvadar John Pinto
Karnataka High Court · (2012) 09 KAR CK 0252
High Courts22 Sept 2012Allowed
Venkataswamy and Others Vs The Bangalore Development Authority, The State of Karnataka and Adhyayana Vidya Trust (R) Adhyayana Vidya Trust Vs Bangalore Development Authority and Others
Karnataka High Court · (2012) 09 KAR CK 0047
Land Acquisition Act, 1894 — Section 11 A, 6
High Courts22 Sept 2012Dismissed
S.N. Muniyappa, Since Dead By LR''s and Others Vs Smt. Eramma, N. Prema and N. Sumithramma
Karnataka High Court · (2012) 09 KAR CK 0029
High Courts22 Sept 2012Dismissed
Sri. S. Rachaiah, Since Deceased by Legal Representatives, (Sri. Lingaraju and Others) and Smt. Basamma Vs Smt. N. Sarojamma
Karnataka High Court · (2013) 1 AKR 1
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Constitution of India, 1950 — Article 136, 141Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts21 Sept 2012Allowed
Siddappa and Another Vs Mudakappa and Others
Karnataka High Court · AIR 2013 Kar 10
High Courts21 Sept 2012
S.P. Shridhar Vs The State of Kar.
Karnataka High Court · (2012) 09 KAR CK 0250
High Courts21 Sept 2012Dismissed
Smt. G. Jayashree Vs The Secy., Ministry of Surface Transport, Government of India and Others
Karnataka High Court · (2012) ILR (Kar) 6069 : (2013) 2 KCCR 1609
Arbitration and Conciliation Act, 1996 — Section 2(4), 34(2)National Highways Act, 1956 — Section 3G(5), 3G(6), 3J