High Courts10 Sept 2012Allowed
Neela and Others Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0258
Penal Code, 1860 (IPC) — Section 149, 324, 494, 498A, 506
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 940 of 2,397
High Courts10 Sept 2012Dismissed
Gopi Kutti Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0257
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120 (B), 201, 364, 365
High Courts10 Sept 2012
Rajappa Joller, Eshappa Joller and Mallappa Vs The State
Karnataka High Court · (2012) 09 KAR CK 0256
Penal Code, 1860 (IPC) — Section 307
High Courts10 Sept 2012Dismissed
Mahantappa Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0255
Penal Code, 1860 (IPC) — Section 302
High Courts10 Sept 2012
Ramanna @ Ramesh Hutagi Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0254
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 109, 120 B, 143, 148, 149
High Courts10 Sept 2012Dismissed
Divisional Controller KSRTC., Mysore Rural Division Vs Sri. Mahadeva Represented by Vice President Ksrtc Staff and Workers Union
Karnataka High Court · (2012) 09 KAR CK 0253
High Courts10 Sept 2012Dismissed
Divisional Manager, South Central Railway Vs Smt. Manjamma and Another
Karnataka High Court · (2012) 09 KAR CK 0251
High Courts10 Sept 2012
Ravindra Kumar Gupta Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0242
Karnataka Land Revenue Act, 1964 — Section 83 (4)
High Courts10 Sept 2012Dismissed
Sri. A. Govindaraju Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts10 Sept 2012
S. Mangala and Santoshima Shyanu Bhagara Vs The State of Karnataka Nayana and Others Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0224
High Courts10 Sept 2012
Sri. Yogesh Vs State of Karnataka and General Manager Karnataka State Women Dev. Corporation
Karnataka High Court · (2012) 09 KAR CK 0223
High Courts10 Sept 2012
Y.M. Jayaraj Vs H.S. Ningraju
Karnataka High Court · (2012) 09 KAR CK 0212
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Sept 2012Dismissed
Smt Maheshwari Vs The Director Women and Child Welfare Development Dept., M.S. Buidling, Bangalore 1, The Deputy Director Women and Child Development, Bagalkot District, Bagalkot, Project Officer Child Development Project, ICDS, Dept. of Women and Child Dev. Hunagund TQ, Bagalkot and Shashikala M Puruvanthar
Karnataka High Court · (2012) 09 KAR CK 0202
High Courts10 Sept 2012
The Divisional Controller, NWKRTC Vs Krishnappa Naik, Since deceased by His LRs (1. Smt. Yeshodha Naik, 2. Master Mithun Naik, 3. Miss. Nisha) Respondents 2 and 3 since minors are Rep. By their natural guardian
Karnataka High Court · (2012) 09 KAR CK 0201
High Courts10 Sept 2012Dismissed
Smt. Basavannevva Bhajantri Vs Sri. Mahadevappa Budnayak and Others
Karnataka High Court · (2012) 09 KAR CK 0200
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts10 Sept 2012Dismissed
The Divisional Controller NEKRTC, Sarige Sadan Gulbarga Vs Seeta @ Seethabai
Karnataka High Court · (2012) 09 KAR CK 0199
High Courts10 Sept 2012Dismissed
Smt. Meenaxi, Suvarna and Kamalabai Vs Yallappa Parasappa Kumbar, The Manager The Oriental Insurance Co. Ltd. and Shivaram Subbayya Devadiga
Karnataka High Court · (2012) 09 KAR CK 0140
High Courts10 Sept 2012
Smt. N.S. Muniyamma Vs Smt. N. Govindamma
Karnataka High Court · (2012) 09 KAR CK 0139
High Courts10 Sept 2012
Sri Veerabhadreshwara Industries Vs The State of Karnataka and The Agricultural Produce Market Committee
Karnataka High Court · (2012) 09 KAR CK 0138
High Courts10 Sept 2012Allowed
Bassanna Ranatala and Smt. Siddamma Vs The State
Karnataka High Court · (2012) 09 KAR CK 0137
Penal Code, 1860 (IPC) — Section 323, 34, 498A, 504