High Courts12 Sept 2012Dismissed
Smt. G. Jayashree Vs Secretary, Ministry of Surface Transport Government of India and Others
Karnataka High Court · AIR 2013 Kar 63 : (2013) 2 AKR 2
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 939 of 2,397
High Courts12 Sept 2012Allowed
Sri. Govardhan M. Vs The State of Karnataka and Others The State of Karnataka Vs Sri. Vidyanand V. Nayak and Others B.C. Hareesha and Raghavendra K.N. Vs The State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 646
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 6, 6(2-A)Karnataka State Civil Services Act, 1978 — Section 3(1), 8
High Courts12 Sept 2012Dismissed
Anantharaju, Mahadevaiah, Shivamma and Shantharaju Vs State of Karnataka
Karnataka High Court · (2013) ILR (Kar) 1449
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 397 (2), 401Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts12 Sept 2012Allowed
Thirupathi and Smt. Chowdamma Vs S. Magaraja
Karnataka High Court · (2012) 09 KAR CK 0211
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts12 Sept 2012
Dharmaraya Chichkoti and Others Vs The State
Karnataka High Court · (2012) 09 KAR CK 0168
Penal Code, 1860 (IPC) — Section 120 B, 144, 149, 302, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x), 3 (2) (5)
High Courts12 Sept 2012
Afroz Ali Pale and Ahmed Ali Vs State
Karnataka High Court · (2012) 09 KAR CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Sept 2012Dismissed
The Divisional Manager Yadgir Depot Yadgir Vs Pradhanappa Kokatnoor
Karnataka High Court · (2012) 09 KAR CK 0165
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173 (1)
High Courts12 Sept 2012
Ashwini Kumar and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 09 KAR CK 0113
Constitution of India, 1950 — Article 226
High Courts12 Sept 2012Allowed
G.K. Pushpa, K. Nagalakshmi and V. Manjula Vs The State of Karnataka
Karnataka High Court · (2013) ILR (Kar) 796 : (2013) 2 KCCR 939
Constitution of India, 1950 — Article 14, 14, 15, 15, 16, 16Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 9(1-B), 9-B(1)Karnataka State Civil Services Act, 1978 — Section 3(1), 3(1), 8, 8
High Courts12 Sept 2012
Dattaprasad Co-operative Housing Society Limited and Others Vs The Joint Registrar of Co-operative Societies and Another
Karnataka High Court · (2013) 1 KarLJ 37
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 30(1), 64, 68
High Courts12 Sept 2012
Anand Kallu Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0020
Penal Code, 1860 (IPC) — Section 302, 307
High Courts12 Sept 2012
Purushothamma Yadurumani Vs The State
Karnataka High Court · (2012) 09 KAR CK 0010
Penal Code, 1860 (IPC) — Section 120 B, 302, 34
High Courts12 Sept 2012Allowed
Pruthvi Raj Since minor rep. by his Father and natural guardian Sri. A. Lakshminarayana Vs P.L. Manjunatha
Karnataka High Court · (2012) 09 KAR CK 0009
Motor Vehicles Act, 1988 — Section 166
High Courts12 Sept 2012Dismissed
The Divisional Controller N.E.K.R.T.C. Vs Haseena Banu and Others
Karnataka High Court · (2012) 09 KAR CK 0008
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts12 Sept 2012Allowed
Kumari Sunita @ Popat Represented by Her Natural Father Valu Jadhav Vs The Branch Manager New India Assurance Co. Ltd., Hanumashetty Building Gurukula Road Bijapur and Gouspaki Natikar
Karnataka High Court · (2012) 09 KAR CK 0007
High Courts11 Sept 2012
Gupta Coal (India) Limited and Sical Logistics Limited Vs KIOCL Limited and M/s. Sarat Chatterjee and Co.
Karnataka High Court · (2012) 09 KAR CK 0290
High Courts11 Sept 2012
Board of Governors in Supersession of Medical Council of India Vs Vydehi Institute of Medical Sciences and Research Centre and Another
Karnataka High Court · (2013) 4 KarLJ 15
Indian Medical Council Act, 1956 — Section 10-A, 10-A(3), 10-A(7)
High Courts11 Sept 2012
Gupta Coal (India) Limited and Another Vs KIOCL Limited and Another
Karnataka High Court · (2012) 09 KAR CK 0005
High Courts10 Sept 2012Allowed
Suresh Babu Naika, Shantha Bai Naika and Shashikumara Naika Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0260
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 306, 36, 498A
High Courts10 Sept 2012Allowed
Sri. H.R. Anjan Kumar Vs State
Karnataka High Court · (2012) 09 KAR CK 0259
Penal Code, 1860 (IPC) — Section 306, 34, 498A