COURT ARCHIVE

Karnataka High Court judgments, 2010

1,761 judgments · page 13 of 89

High Courts15 Nov 2010Allowed

Smt. Susheelamma and Others Vs The Secretary to Government, Department of Revenue (LA-1 and 3) and Others

Karnataka High Court · (2011) 3 KarLJ 671 : (2011) 3 KCCR 335 SN

Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)

Read judgment

High Courts15 Nov 2010Dismissed

Sri Ramachandrappa Vs State of Karnataka and Others

Karnataka High Court · (2011) 1 KCCR 553

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5

Read judgment

High Courts12 Nov 2010Dismissed

Mhalsa Marthand Kulkarni, Vijaya @ Ranjani and Sanjeeva Marthand Kulkarni Vs Bheemaji Malharrao Kulkarni and Others

Karnataka High Court · (2013) 1 AKR 322 : (2013) 1 KCCR 363

Read judgment

High Courts12 Nov 2010

Sangappa Amarappa Herur @ Nagur and Others Vs Chanammalikarjuna Herur and Others

Karnataka High Court · (2010) 11 KAR CK 0143

Read judgment

High Courts12 Nov 2010Dismissed

Munivenkatamma Vs The State of Karnataka and Others

Karnataka High Court · (2010) 11 KAR CK 0034

Read judgment

High Courts11 Nov 2010

Shree Vinayaka Roadways Vs The Oriental Insurance Company Limited

Karnataka High Court · (2013) 1 KCCR 355

Read judgment

High Courts11 Nov 2010

Phaniraj Kashyap Vs S.R. Ramakrishna and Others

Karnataka High Court · (2011) 3 KarLJ 572 : (2011) 8 RCR(Criminal) 458

Karnataka State Universities Act, 2000 — Section 15, 15 (1), 15 (3), 15 (5)

Read judgment

High Courts11 Nov 2010

Mahesh Shetty Vs National Insurance Company Ltd. National Insurance Company Ltd. Vs Mahesh Shetty and S.M. Hakeem

Karnataka High Court · (2010) 11 KAR CK 0088

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts11 Nov 2010

Sri Parasmal Rathod Jain Vs Chickpet Police Station and Another

Karnataka High Court · (2011) ILR (Kar) 1328 : (2011) 1 KCCR 839 : (2011) 7 RCR(Criminal) 633

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200

Read judgment

High Courts11 Nov 2010Dismissed

Smt. Savithramma, Sri. R. Subba Raju Both represented by GPA Holder Sri. K.M. Abdul Hakim Saheb and Sri. Venkateshalu Vs The State of Karnataka, The Commissioner Bangalore Development Authority and The Addl. Land Acquisition Officer, Bangalore Development Authority

Karnataka High Court · (2011) 4 KCCR 2489

Bangalore Development Authority Act, 1976 — Section 17 (1), 17 (3)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts10 Nov 2010Allowed

Windsor Garden Pvt. Ltd. Vs State of Karnataka and another

Karnataka High Court · (2010) 11 KAR CK 0160

Read judgment

High Courts10 Nov 2010Dismissed

DIT (Exemptions) Vs Meenakshi Amma Endowment Trust

Karnataka High Court · (2010) 11 KAR CK 0141

Income Tax Act, 1961 — Section 12 A, 12 AA (3)

Read judgment

High Courts10 Nov 2010Dismissed

R.T. Basavaraj and Others Vs Pragathi Gramin Bank and Another

Karnataka High Court · (2011) 3 KarLJ 233

Constitution of India, 1950 — Article 226

Read judgment

High Courts10 Nov 2010

Smt. Yallamma Vs D. Sriramalu and Another

Karnataka High Court · (2011) ILR (Kar) 101

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337

Read judgment

High Courts10 Nov 2010

New India Assurance Co. Ltd. Vs R.M. Selvaraj, Annamalai and S. Arjunan S. Arjunan Vs R.M. Selvaraj, The Branch Manager New India Assurance Co. Ltd. and Annamalai

Karnataka High Court · (2010) 11 KAR CK 0087

Motor Vehicles Act, 1988 — Section 146, 147

Read judgment

High Courts09 Nov 2010

Ozone Properties Pvt. Limited Vs Additional Commissioner of Commercial Taxes

Karnataka High Court · (2012) 52 VST 370

Read judgment

High Courts09 Nov 2010Allowed

Smt. Kempamma, Ms. Savitha, Sri. Gurumallaiah and Smt. Boramma Vs Sri. M. Ananda and Others

Karnataka High Court · (2011) ILR (Kar) 363 : (2011) 6 RCR(Civil) 2385

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts08 Nov 2010Dismissed

Director of Income Tax (International Taxation) and Another Vs Prahlad Vijendra Rao

Karnataka High Court · (2011) 239 CTR 107 : (2011) 198 TAXMAN 551

Income Tax Act, 1961 — Section 143 (2), 5 (2) (a), 9 (i) (ii)

Read judgment

High Courts08 Nov 2010

Deepak Moolya Vs K. Umesh Nayak, Shivananda Mestry and United India Insurance Co. Ltd.

Karnataka High Court · (2010) 11 KAR CK 0003

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts04 Nov 2010Dismissed

Dr. Prabhakar Mohan Sumant Vs Canara Bank

Karnataka High Court · (2010) 11 KAR CK 0137

Civil Procedure Code, 1908 (CPC) — Section 16, 20Evidence Act, 1872 — Section 101, 114

Read judgment