High Courts29 Aug 2012Dismissed
The Managing Director N.E.K.R.T.C Vs Narayan Puri
Karnataka High Court · (2012) 08 KAR CK 0263
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 947 of 2,397
High Courts29 Aug 2012Allowed
Nitish Gada Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0142
Copyright Act, 1957 — Section 63, 65Penal Code, 1860 (IPC) — Section 420
High Courts29 Aug 2012Dismissed
The Divisional Manager K.S.R.T.C. Vs Hanmantraya and Others
Karnataka High Court · (2012) 08 KAR CK 0116
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts29 Aug 2012Dismissed
T. Younis Vs National Highways Authority of India and Others
Karnataka High Court · (2013) ILR (Kar) 124
High Courts29 Aug 2012
Mohammed Aslam Pasha and Another Vs State
Karnataka High Court · (2013) 1 Crimes 657 : (2013) 1 KarLJ 159
Penal Code, 1860 (IPC) — Section 34, 504, 506
High Courts28 Aug 2012Partly Allowed
Commissioner of Income Tax, Central Circle Vs Ved Prakash Rakhra
Karnataka High Court · (2013) 256 CTR 285 : (2012) 210 TAXMAN 605
Income Tax Act, 1961 — Section 143 (2), 2 (42), 2 (47), 54, 54 F
High Courts28 Aug 2012Allowed
Kamalesh Kumar Idnani Vs The State
Karnataka High Court · (2012) 08 KAR CK 0372
Karnataka Excise Act, 1965 — Section 32, 34
High Courts28 Aug 2012Dismissed
Vaddara Gangaraju Vs The State of Karnataka Anjineyalu @ Anji Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0370
Penal Code, 1860 (IPC) — Section 120 B, 149, 201, 302
High Courts28 Aug 2012
Smt. Hemavati Alias Umashri Vs Mahalingappa Kurtakoti
Karnataka High Court · (2012) 08 KAR CK 0290
Hindu Marriage Act, 1955 — Section 13 (1) (1a)1 (1b) (iii)
High Courts28 Aug 2012Dismissed
Basavantha Marate Vs Mukthabai
Karnataka High Court · (2012) 08 KAR CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Aug 2012
Gundappa Potenoor, Shivarama Potenoor, Tippanna Potenoor and Devendra Potenoor Vs Nagappa Sonakeri and Aleem Pasha
Karnataka High Court · (2012) 08 KAR CK 0141
Motor Vehicles Act, 1988 — Section 149, 149 (2) (a) (i) (a), 173 (1)
High Courts28 Aug 2012
State of Karnataka Vs Sri. B.R. Muralidhar, Karnataka Slum Clearance Board and M/s. Chandra Spinning and Weaving Mills Private Limited
Karnataka High Court · (2013) 2 AKR 415 : (2013) ILR (Kar) 509
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 17, 20Land Acquisition Act, 1894 — Section 23, 24
High Courts28 Aug 2012Dismissed
D. Raju Gowda Vs The Commissioner/Director Department of Health and Family Welfare and Others
Karnataka High Court · (2012) 08 KAR CK 0076
High Courts28 Aug 2012Dismissed
The Managing Director N.E.K.R.T.C Vs Sumitrabai Patil
Karnataka High Court · (2012) 08 KAR CK 0047
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts28 Aug 2012Dismissed
Sri. Subhash Tengle Vs Smt. Jayashree Subhas Tengle
Karnataka High Court · (2012) 08 KAR CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19 (4)
High Courts28 Aug 2012Dismissed
Chako Vs N.R. Police
Karnataka High Court · (2012) 6 KarLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Essential Commodities Act, 1955 — Section 3, 3 (2), 4, 7 (1) (a) (ii)
High Courts27 Aug 2012
I.P. Subbaiah Vs Union of India and Others
Karnataka High Court · (2012) 08 KAR CK 0317
High Courts27 Aug 2012Dismissed
V. Sengotavan Vs State
Karnataka High Court · (2012) 08 KAR CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 AProbation of Offenders Act, 1958 — Section 4
High Courts27 Aug 2012
Sri S. Salim Khan Vs The State
Karnataka High Court · (2012) 08 KAR CK 0188
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A, 337