High Courts25 Nov 2010
Smt. Latha Venkatesh Vs Sri S.V. Nagaraja Setty, Smt. S.V. Sulochana, Smt. Thara and Sri D. Srinath
Karnataka High Court · (2010) 11 KAR CK 0110
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 10 of 89
High Courts25 Nov 2010
T. Sathyanarayan Naidu Vs Sri. K.F. Irani
Karnataka High Court · (2010) 11 KAR CK 0101
Penal Code, 1860 (IPC) — Section 500
High Courts25 Nov 2010
Texport Overseas Pvt. Ltd. Vs Canara Bank
Karnataka High Court · (2010) 11 KAR CK 0099
Arbitration and Conciliation Act, 1996 — Section 11 (5), 16, 9
High Courts25 Nov 2010Allowed
Balaji Singh Vs The State of Karnataka and Mamatha Singh
Karnataka High Court · (2010) 11 KAR CK 0091
High Courts25 Nov 2010Allowed
Smt. Sapna Vs State of Karnataka and Others
Karnataka High Court · (2010) 11 KAR CK 0085
Penal Code, 1860 (IPC) — Section 498A
High Courts25 Nov 2010Dismissed
Mahendra Vs State of Karnataka
Karnataka High Court · (2010) 11 KAR CK 0079
Penal Code, 1860 (IPC) — Section 120 B, 201, 303, 364
High Courts25 Nov 2010
Smt. Sudha M. and Kum. Samskruthi Ganjam Vs Sri. Ramesh Setty, Sri. Shafiyoor Rehman, Sri. Iiyas Pasha and United India Insurance Co., Ltd.
Karnataka High Court · (2010) 11 KAR CK 0074
Motor Vehicles Act, 1988 — Section 166
High Courts25 Nov 2010
Karnataka State Election Commission Vs Sri Venkatesha and Others
Karnataka High Court · (2010) 11 KAR CK 0073
Constitution of India, 1950 — Article 243D, 243T, 243T (6)Karnataka Panchayat Raj Act, 1993 — Section 123
High Courts25 Nov 2010Allowed
G.V. Shabbir Ahmed Vs Karnataka State Industrial Investment and Development Corporation Ltd., Sri R. Venkatesh, Sri M.A. Manjunatha Jetty and Sri Venkateshwara Minerals
Karnataka High Court · AIR 2011 Kar 43 : (2011) 2 KarLJ 503
State Financial Corporations Act, 1951 — Section 31, 31 (1) (a) (aa), 31 (1) (c)
High Courts25 Nov 2010Allowed
Sri S. Vinod Kumar Vs Sri S.N. Shivanna and S. Shekar
Karnataka High Court · (2010) 11 KAR CK 0071
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)
High Courts25 Nov 2010Allowed
Sri G. Sangappa Vs State of Karnataka and Karnataka State Election Commission N.G. Natraj and N.D. Gurumurthy Vs The State Election Commission and Rural Development Department
Karnataka High Court · (2010) 11 KAR CK 0062
Karnataka Panchayat Raj Act, 1993 — Section 162 (1), 162 (2), 162 (3)
High Courts25 Nov 2010Dismissed
Vintage Shelters Vs Dr. Indurekha Tripathy
Karnataka High Court · (2011) 4 KarLJ 133 : (2011) 2 KCCR 1573 : (2011) 8 RCR(Criminal) 276
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Consumer Protection Act, 1986 — Section 27
High Courts25 Nov 2010Allowed
Ezekiel Meshack Joseph Vs The State of Karnataka and Jayakumar J
Karnataka High Court · (2010) 11 KAR CK 0042
Passports Act, 1967 — Section 12, 6 BPenal Code, 1860 (IPC) — Section 120 B, 420, 468, 494, 497
High Courts25 Nov 2010Dismissed
P.H. Ramesh@ Travels Ramesh Vs State of Karnataka
Karnataka High Court · (2010) 11 KAR CK 0041
Penal Code, 1860 (IPC) — Section 143, 204, 302, 34
High Courts25 Nov 2010Allowed
Smt. Zulekabi, Sri. Sameulla and Sri. Shafiulla Vs Sri. Mohammad Mustafa, Mr. Mastan Sab, Mrs. Mahboobi and Mr. Basha
Karnataka High Court · (2010) 11 KAR CK 0029
High Courts25 Nov 2010Allowed
Shri Lakshmi Venkataramana and T. Varada Raj Pai Vs P. Kiran Kumar
Karnataka High Court · (2011) 45 PTC 475
Trade Marks Act, 1999 — Section 124, 124 (1) (b), 30 (2) (e)
High Courts24 Nov 2010Allowed
D. Raj Kumar Vs B. Jyoti Shetty and another
Karnataka High Court · (2011) 4 RCR(Criminal) 611
High Courts23 Nov 2010
Management of Indian Institute of Management, rep. by its Chief Administrative Officer Vs D. Manikya
Karnataka High Court · (2010) 11 KAR CK 0158
High Courts23 Nov 2010Allowed
Krishnamurthy M. Vs K. Narayanaswamy and Corporation of City of Bangalore
Karnataka High Court · (2010) 11 KAR CK 0118
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75 (b)
High Courts23 Nov 2010Allowed
Shri P.P. Poonacha Vs Shri Nachiappan and Smt B.M. Honnamma
Karnataka High Court · (2010) 11 KAR CK 0094
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6 (3), Order 8 Rule 6G