High Courts23 Nov 2010Dismissed
Nena Lal G.M. Vs State of Karnataka and Others
Karnataka High Court · (2011) 3 KarLJ 91
Bangalore Development Authority Act, 1976 — Section 17 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 11 of 89
High Courts23 Nov 2010Dismissed
B. Narayanappa Vs The Managing Director, K.S.R.T.C. and Another
Karnataka High Court · (2011) 128 FLR 822 : (2011) 2 KarLJ 418 : (2011) 1 KCCR 93 : (2011) LLR 412
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts23 Nov 2010
Selvi J. Jayalalithaa Vs State
Karnataka High Court · (2011) CriLJ 1567 : (2011) 3 KarLJ 187
Penal Code, 1860 (IPC) — Section 109, 120 BPrevention of Corruption Act, 1988 — Section 13 (2), 13 (e)
High Courts23 Nov 2010Allowed
D.Vigneshwara Aithal Vs Krishna Automation and Software Solutions Pvt. Ltd., Sri Krishnamurthy Udupa and Raksha
Karnataka High Court · (2010) 11 KAR CK 0015
Negotiable Instruments Act, 1881 (NI) — Section 139
High Courts23 Nov 2010Allowed
Sri Srinivasa Reddy Vs Sri D. Ramappa
Karnataka High Court · (2010) 11 KAR CK 0014
High Courts22 Nov 2010
Sri Thimmappagowda, Sri Keshavegowda, Sri Dasegowda and Sri Cheluvegowda Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) 11 KAR CK 0129
Karnataka Land Revenue Act, 1964 — Section 25
High Courts22 Nov 2010Allowed
Sri Vinay Gupta Vs Sri K. Venkatesh @ Venkateshaiah
Karnataka High Court · (2010) 11 KAR CK 0122
Negotiable Instruments Act, 1881 (NI) — Section 139
High Courts22 Nov 2010Allowed
K.S. Parameshwarappa Vs R. Rudrappa
Karnataka High Court · (2010) 11 KAR CK 0120
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts22 Nov 2010
M. Suresh Kumar and Smt. Dhanalakshmi Vs The State of Karnataka and The Secretary, Agricultural Produce Marketing Committee N. Krishnappa Reddy, N. Chandra Reddy, N. Nagaraj and Madhavi Simpi Reddy Vs The State of Karnataka and Others
Karnataka High Court · (2010) 11 KAR CK 0097
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)
High Courts22 Nov 2010Allowed
Inspector of Customs, HQRS Vs Betrand Tochukwu Ikwuka
Karnataka High Court · (2011) CriLJ 1136 : (2011) ILR (Kar) 2683 : (2011) 3 KarLJ 506 : (2011) 3 KCCR 2387 : (2011) 3 RCR(Criminal) 350 : (2011) 3 RCR(Criminal) 350
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 173 (5)Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 27 A, 28, 29
High Courts22 Nov 2010Allowed
T.S. Manjunath rep. by G.P.A. holder Sri Lokeshappa S. Vs N. Manjunath Shetty and Smt. Lakshmi Devi
Karnataka High Court · (2010) 11 KAR CK 0013
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 17, Order 6 Rule 17
High Courts22 Nov 2010Allowed
S.Y. Jotrannavar Section Officer Vs State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 370 : (2011) 4 KarLJ 95
Karnataka Government (Allotment of Government Quarters) Rules, 1999 — Rule 19, 5, 9
High Courts22 Nov 2010Allowed
Munishamappa and Sathyanarayana Vs The State Of Karnataka and Others
Karnataka High Court · (2010) 11 KAR CK 0009
Land Acquisition Act, 1894 — Section 16, 4 (1), 48 (1)
High Courts19 Nov 2010Dismissed
Ramya Housing Ltd. Vs Sri R. Amrith
Karnataka High Court · (2011) 107 SCL 100
Companies Act, 1956 — Section 454 (5), 454 (5A)
High Courts19 Nov 2010
Shriram Transport Finance Co. Ltd., (Earlier known as Shriram Investments Ltd.) Vs Sri. Kareem
Karnataka High Court · (2010) 11 KAR CK 0121
High Courts19 Nov 2010Dismissed
Smt. Imambi and Others Vs Smt. Khatumbi
Karnataka High Court · (2010) 11 KAR CK 0119
High Courts19 Nov 2010Dismissed
Shri Kodandarama and Shri Lakshmisha Vs Smt. K.S. Kalpana and Kumari Deeksha
Karnataka High Court · (2010) 11 KAR CK 0117
Constitution of India, 1950 — Article 227
High Courts19 Nov 2010Dismissed
Sri H.R. Lingaswamy Vs Sri Seenappa
Karnataka High Court · (2010) 11 KAR CK 0116
High Courts19 Nov 2010
Khaleel Sab Vs The State of Karnataka
Karnataka High Court · (2010) 11 KAR CK 0112
Electricity Act, 2003 — Section 135
High Courts19 Nov 2010
Smt. Ehaghyamma and Sri Ramakrishna Vs The Special Tashildar Sri Siddalingaiah
Karnataka High Court · (2010) 11 KAR CK 0096
Contempt of Courts Act, 1971 — Section 11, 12, 2 (b)