High Courts19 Nov 2010
Sri T. Venkatesh and Smt. M. Shobha Vs Smt. Nagamma and Others
Karnataka High Court · (2010) 11 KAR CK 0095
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8 (2), Order 1 Rule 8 (3)
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 12 of 89
High Courts19 Nov 2010Allowed
Grasim Industries Ltd. Vs B. Roshan, Prop. Roshan Enterprises
Karnataka High Court · (2010) 11 KAR CK 0093
Negotiable Instruments Act, 1881 (NI) — Section 118, 139
High Courts19 Nov 2010
Smt. K.S. Geetha and Master Harshith. S. Kunchiti represented by his mother K.S. Geetha Vs Sri. M.V. Thippeswamy and United India Insurance Co. Ltd.
Karnataka High Court · (2010) 11 KAR CK 0082
Motor Vehicles Act, 1988 — Section 166
High Courts19 Nov 2010Dismissed
Mr. Girish Arora Vs Smt. R. Lakshmamma and Others
Karnataka High Court · (2010) 11 KAR CK 0081
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Nov 2010Dismissed
V.A. Susai Manickyam Vs Rasool Shariff
Karnataka High Court · (2010) 11 KAR CK 0040
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Nov 2010Dismissed
Sri Munishamappa and Others Vs Sri Chandrappa, Sri Saradar and Sri Anjanappa
Karnataka High Court · (2010) 11 KAR CK 0039
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75 (b)
High Courts19 Nov 2010
Venkatesha and Others Vs The State of Karnataka and Karnataka State Election Commission
Karnataka High Court · (2010) 11 KAR CK 0038
Constitution of India, 1950 — Article 243D (1), 243D (6)Karnataka Panchayat Raj Act, 1993 — Section 162 (1) 162 (2)
High Courts19 Nov 2010Dismissed
Apoorva Roller Flour Mills A Registered partnership firm Vs Syndicate Bank
Karnataka High Court · (2010) 11 KAR CK 0037
High Courts19 Nov 2010
K. Ningaraju and Others Vs The State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 938 : (2011) 3 KCCR 2399
Constitution of India, 1950 — Article 226, 227
High Courts19 Nov 2010
Kennametal India Ltd. Vs Kennametal India Employees Association Kennametal India Ltd. and Appellate Authority under Industrial Employment (Standing Orders) Act, 1946
Karnataka High Court · (2011) 131 FLR 664 : (2011) 5 KarLJ 316 : (2011) 3 KCCR 330 SN : (2011) 3 KCCR 324 : (2011) 4 LLJ 163 : (2011) LLR 584
Industrial Disputes Act, 1947 — Section 9 A
High Courts19 Nov 2010
Official liquidator of Southern green fields Ltd. (In Liqn) Vs Sri V. Sreedharan, A.V. Mohan Das and Sri R.S. Tata
Karnataka High Court · (2010) 11 KAR CK 0004
Companies Act, 1956 — Section 543 (1)
High Courts18 Nov 2010Dismissed
Commr. of C. Ex. (Appeals), Bangalore Vs Kvr Construction
Karnataka High Court · (2010) 11 KAR CK 0159
High Courts18 Nov 2010Dismissed
State of Karnataka and Others Vs Smt. Akkamahadevamma C.B. and Others
Karnataka High Court · (2011) 2 KCCR 1114
Karnataka Civil Services (General Recruitment) (57th Amendment) Rules, 2000 — Rule 9 (2)
High Courts18 Nov 2010Dismissed
V. Anandappa Vs V. Shivaraju and Another
Karnataka High Court · (2011) 4 KarLJ 73
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 112
High Courts18 Nov 2010Allowed
B.S. Bopaiah Vs Union of India (UOI)
Karnataka High Court · (2010) 11 KAR CK 0047
Central Civil Services (Pension) Rules, 1972 — Rule 11.48A
High Courts18 Nov 2010
Valerian Veigas Vs State of Karnataka and Others
Karnataka High Court · (2011) 1 KCCR 35
High Courts18 Nov 2010Dismissed
M.L. Vijaya Vs T. Srinath, M.L. Sridhar, (Since dead by L.Rs., Smt. Saroja Sridhar, Naveen Narashima and Smt. Lalana Krishnamurthy) and M.L. Narasimhaswamy
Karnataka High Court · (2011) ILR (Kar) 1787 : (2011) 3 KCCR 2269
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A
High Courts16 Nov 2010Dismissed
R. Hanumaiah Vs The State of Karnataka, The Bangalore Development Authority and The Land Acquisition Officer In Re: Citizen Action Group
Karnataka High Court · (2010) 11 KAR CK 0023
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Land Acquisition Act, 1894 — Section 4, 48
High Courts16 Nov 2010
The Oriental Insurance Company Limited Vs Smt. Padma and Others
Karnataka High Court · (2011) 2 KCCR 1118
Motor Vehicles Act, 1988 — Section 166