High Courts31 Dec 2009Dismissed
Lakshmana and Hanumappa Vs The State of Karnataka
Karnataka High Court · (2010) 2 KCCR 984
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 1 of 57
High Courts18 Dec 2009
Amruth Kumar and Another Vs Smt. Chithra Shetty and Another
Karnataka High Court · (2010) CriLJ 2680 : (2010) 4 RCR(Civil) 197 : (2010) 4 RCR(Criminal) 256
Protection of Women from Domestic Violence Act, 2005 — Section 12 (1), 2 (f)
High Courts18 Dec 2009Allowed
B.S. Ashok Setty Vs The Investment Trust of India Ltd.
Karnataka High Court · (2010) 2 KCCR 822
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 50, 51, 52
High Courts18 Dec 2009Allowed
Brindavan Steel Industries Vs Additional Commissioner of Commercial Taxes, Zone I and Others
Karnataka High Court · (2010) 30 VST 173
Karnataka Sales Tax Act, 1957 — Section 22 A, 32 B, 6 A
High Courts18 Dec 2009Dismissed
Syed Zaheer Shariff and Others Vs C.V. Siddaveerappa Setty
Karnataka High Court · (2010) ILR (Kar) 765 : (2010) 2 KCCR 954
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Section 21
High Courts18 Dec 2009Allowed
Sri P.V. Amarnath Prasad Vs State
Karnataka High Court · (2010) CriLJ 3643 : (2010) 3 KCCR 1887
Penal Code, 1860 (IPC) — Section 120 B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)
High Courts18 Dec 2009Allowed
Sri. Amruth Kumar and Smt. Anandamma Vs Smt. Chithra Shetty and State of Karnataka
Karnataka High Court · (2011) 6 KarLJ 194 : (2010) 1 KCCR 459
Protection of Women from Domestic Violence Act, 2005 — Section 12 (1), 18, 19, 2 (a), 2 (f)
High Courts18 Dec 2009Allowed
Chinnappa Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2010) 1 KarLJ 671
High Courts18 Dec 2009
H.C. Narayana Reddy Vs State of Karnataka and Others
Karnataka High Court · (2010) 1 KarLJ 673 : (2010) 3 KCCR 2089
Karnataka Land Reforms Act, 1961 — Section 79 A, 80, 83
High Courts18 Dec 2009
Madhuri Murthy Vs Sivakumar Challa
Karnataka High Court · (2010) 1 KarLJ 674 : (2010) 4 KCCR 3219 : (2011) 1 RCR(Civil) 799 : (2011) 1 RCR(Civil) 799
Guardian and Wards Act, 1890 — Section 26
High Courts18 Dec 2009Allowed
The Chairman/MD Kimberly Clark Lever (P) Ltd. and The Chairman/MD Hindustan Lever Ltd. Vs The State of Karnataka
Karnataka High Court · (2012) 6 KarLJ 156 : (2010) 2 KCCR 1555
Standards of Weights and Measures (Packaged Commodities), Rules, 1977 — Rule 18, 23 (1), 39Standards of Weights and Measures Act, 1976 — Section 39
High Courts18 Dec 2009Allowed
Sri. Sanjay B. Patil and Another Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 377
Karnataka Co-operative Societies Act, 1959 — Section 30 (1), 30 (4), 30 (5)
High Courts18 Dec 2009Allowed
Dirak Dieter Ramsauer Konstruktionselemente Gmbh Vs S.D. Chakravarthy
Karnataka High Court · (2009) 12 KAR CK 0027
Arbitration and Conciliation Act, 1996 — Section 8, 8 (2)
High Courts18 Dec 2009Allowed
Shri Pitambara Rao Vs The State of Karnataka
Karnataka High Court · (2009) 12 KAR CK 0022
High Courts18 Dec 2009Allowed
Smt. Y. Lokeshwari Vs Sri. Rajanna
Karnataka High Court · (2010) 1 KCCR 487
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts18 Dec 2009Allowed
Apsar Pasha alias Apsar Sheriff Vs State
Karnataka High Court · (2010) 3 KarLJ 103
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts17 Dec 2009Dismissed
New India Assurance Co. Ltd. Vs Sri Afroz Khan
Karnataka High Court · (2009) 12 KAR CK 0093
Motor Vehicles Act, 1988 — Section 147, 173
High Courts17 Dec 2009Dismissed
Sri Shambanna Vs The Karnataka Police Employees'' House Building Co-Operative Society (R)
Karnataka High Court · (2010) 2 KCCR 846
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 8 Rule 9
High Courts17 Dec 2009Allowed
Malthesh Gudda Pooja Vs The State of Karnataka
Karnataka High Court · (2009) 12 KAR CK 0029
Civil Procedure Code, 1908 (CPC) — Section 151, 92Karnataka High Court Rules, 1959 — Rule 5
High Courts17 Dec 2009Allowed
Smt. C. Lathadevi Vs State
Karnataka High Court · (2011) 4 KarLJ 495
Penal Code, 1860 (IPC) — Section 196, 198, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (ix)