High Courts13 Nov 2009
C. Jagadish and Others Vs Karnataka State Finance Corporation and Others
Karnataka High Court · (2009) 5 KCCR 3880
Constitution of India, 1950 — Article 12, 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2009
1,130 judgments · page 10 of 57
High Courts13 Nov 2009Dismissed
Shivani Healthcare and K.N. Murali Krishna Babu Vs Shivani Remedies
Karnataka High Court · (2009) 11 KAR CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Nov 2009
Sebastian Jose Vs Indian Overseas Bank Ltd.
Karnataka High Court · (2010) 2 BC 688
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 43 Rule 1Q, 115
High Courts12 Nov 2009Dismissed
Hussain Vs Smt. Nagina and Another
Karnataka High Court · (2010) CriLJ 1506 : (2009) ILR (Kar) 4619 : (2010) 4 KCCR 3190
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts12 Nov 2009Dismissed
Jagdish Shastri Vs Chief Secretary State of Karnataka and The Secretary Dept. of Personnel Administrative Reforms
Karnataka High Court · (2010) ILR (Kar) 2313
Constitution of India, 1950 — Article 309
High Courts12 Nov 2009Dismissed
Mrs. Kavitha Mahesh Vs Chief Election Commissioner, Election Commissioners, Election Commission of India and Others
Karnataka High Court · (2009) 11 KAR CK 0032
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the Peoples Act, 1951 — Section 81, 83, 86
High Courts12 Nov 2009
Mithra Associates Developers, Planters Private Limited and Another Vs Poojappa
Karnataka High Court · (2010) 2 BC 275 : (2010) 1 KarLJ 467
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Nov 2009
Vijay Kumar Narang and Others, Neeta Narang, Bhupinder Rai and Geetha Rai Vs Prakash Coach Builders Pvt. Ltd. and Others Prakash Coach Builders Pvt. Ltd. Vs Vijay Kumar Narang and Others Bharat Bhushan Narang and Chitra Narang Vs Vijay Kumar Narang and Others
Karnataka High Court · (2012) 107 CLA 476 : (2012) 170 CompCas 176 : (2012) 114 SCL 132
High Courts11 Nov 2009Dismissed
Commissioner of Central Excise, Pune III, Ice House, 41 A, Sasoon Road, Opp. Wadia College, Pune-411001 Vs M/s GE Medical Systems X-Ray (South Asia) Limited, 5/4, Chandan Nagar, Nagar Road, Pune
Karnataka High Court · (2012) 280 ELT 33 : (2013) 29 STR 327
High Courts11 Nov 2009Dismissed
N. Swamygowda Vs Ramegowda
Karnataka High Court · (2010) ILR (Kar) 897 : (2009) 4 KCCR 3003
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts11 Nov 2009Dismissed
TRS Forms and Services (P.) Ltd. Vs Eduquity Technologies (P.) Ltd.
Karnataka High Court · (2010) 153 CompCas 321 : (2010) 97 SCL 126
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts11 Nov 2009Dismissed
Balaji Engineering Works and Another Vs The Managing Director, Gulbarga Electric Supply Co. and Others
Karnataka High Court · (2011) CriLJ 554
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 135 (1), 140, 150, 152
High Courts11 Nov 2009Allowed
Ningappa Parasappa Pujari and Others Vs The State of Karnataka
Karnataka High Court · (2009) 11 KAR CK 0025
High Courts11 Nov 2009Allowed
Arun Swamy and Gunda Vs State of Karnataka
Karnataka High Court · (2010) CriLJ 1948 : (2010) ILR (Kar) 1996 : (2010) 1 KCCR 471
Penal Code, 1860 (IPC) — Section 398, 511
High Courts10 Nov 2009Allowed
V.K. Sreenivasamurthy and Others Vs State of Karnataka and Another
Karnataka High Court · (2010) 2 KCCR 1397
Penal Code, 1860 (IPC) — Section 149, 302, 306, 506
High Courts10 Nov 2009
Smt. R. Sudharani Vs Smt. C. Krishnamma and Another
Karnataka High Court · (2010) 4 KCCR 2478
Karnataka Stamp Act, 1957 — Section 30 (1) (a) (i), 30 (1) (c)Transfer of Property Act, 1882 — Section 105, 107
High Courts09 Nov 2009
H.T. Somashekara Reddy Vs State of Karnataka and Another
Karnataka High Court · (2011) 3 KarLJ 310
High Courts09 Nov 2009Allowed
F. Nataraja Vs The State
Karnataka High Court · (2010) CriLJ 2180 : (2009) 5 KCCR 3529
Penal Code, 1860 (IPC) — Section 222 (2), 363, 376
High Courts09 Nov 2009
Thippanaika Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) 1 KarLJ 275
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5, 5 (2)
High Courts09 Nov 2009
Smt. R. Sarojamma Vs A.C. Mallikarjunaswamy
Karnataka High Court · (2010) 1 KarLJ 277
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)