High Courts16 Dec 2010Allowed
Sri Nayeem Pasha and Others Vs State and Sri Mohammed Habeebulla
Karnataka High Court · (2010) 12 KAR CK 0120
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 4 of 89
High Courts16 Dec 2010Allowed
D.N. Sreenivasappa Vs Chair Pearson, National Council for Teachers Education, Member Secretary, National Council for Teachers Education, Regional Director, National Council for Teachers Education and Department of Personal Training, Ministry of Personnel PG and Pension
Karnataka High Court · (2010) 12 KAR CK 0104
High Courts16 Dec 2010
Malathi Vs Karnataka State Election Commission Smt. K. Lalitha Vs Chief Election Commissioner and Others
Karnataka High Court · (2010) 12 KAR CK 0103
Electors Rules, 1960 — Rule 21, 21A
High Courts16 Dec 2010
Sri S.N. Balasubramaniyam and Sri B.R. Ganesh Vs State of Karnataka and Others
Karnataka High Court · (2010) 12 KAR CK 0102
High Courts16 Dec 2010
The H.M.T Karnataka Sangha, HMT Machine Tools Limited and Others Vs The HMT Limited and Others
Karnataka High Court · (2010) 12 KAR CK 0101
High Courts16 Dec 2010
Ramadas Gowda, M. Jeevan Prakash, B. Arun Kulal and Vasudev N. Naika Vs The State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0100
High Courts16 Dec 2010Dismissed
J.S. Chetan Vs State
Karnataka High Court · (2010) 12 KAR CK 0099
Penal Code, 1860 (IPC) — Section 109, 34, 366 A, 376
High Courts16 Dec 2010
Sri Srinath Hegde and Others Vs Bangalore Devlopment Authority and Another Mr. K. Krishna and Others Vs The State of Karnataka and Another
Karnataka High Court · (2010) 12 KAR CK 0094
Bangalore Development Authority Act, 1976 — Section 33Constitution of India, 1950 — Article 226
High Courts16 Dec 2010
Baba Developers Pvt. Ltd. and Others Vs Bangalore International Airport and Another
Karnataka High Court · (2011) ILR (Kar) 1743 : (2011) 3 KarLJ 366 : (2011) 1 KCCR 797
Karnataka Land Revenue Act, 1964 — Section 95Karnataka Town and Country Planning Act, 1961 — Section 10 (1), 14 (1), 9
High Courts16 Dec 2010
Inerlink Steels Pvt. Ltd. and Others Vs The Assistant General Manager Corporation Bank J.C. Road Branch and The Assistant General Manger Corporation Bank Rajajinagar Branch
Karnataka High Court · (2010) 12 KAR CK 0058
High Courts16 Dec 2010Allowed
Mohammed Habeebulla and Others Vs State of Karnatak and Fouzia Khanum
Karnataka High Court · (2010) 12 KAR CK 0057
High Courts16 Dec 2010
Vintage Shelters Vs Dr. Indurekha Tpipathy Rao
Karnataka High Court · (2010) 12 KAR CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 482, 70 (2)
High Courts16 Dec 2010Allowed
Sri V.P. Shashidhar Vs The Tahasildar Cum Assistant Electrol Officer, The Assistant Commissioner, The Deputy Commissioner, Appellate Authority and The State Election Commission
Karnataka High Court · (2010) 12 KAR CK 0054
Representation of the Peoples Act, 1951 — Section 20 (1), 24
High Courts16 Dec 2010
Thirumal Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2010) 12 KAR CK 0053
High Courts16 Dec 2010
Sri C.V. Shashidhar Reddy Vs The Executive Engineer (Electrical), BESCOM and The Director, Karnataka Government Insurance Department (Motor Branch) Bangalore Electricity Supply Company Limited Vs C.V. Shashidhar Reddy and The Director, Karnataka Government Insurance Department, Motor Branch
Karnataka High Court · (2011) 6 RCR(Civil) 1613
Motor Vehicles Act, 1988 — Section 166
High Courts16 Dec 2010Dismissed
K. Jagadishwar and Others Vs Sharada (Since Deceased) by Her L.Rs. and Others
Karnataka High Court · AIR 2011 Kar 148 : (2011) 4 KarLJ 18 : (2011) 6 RCR(Civil) 2352
Karnataka Land Revenue Act, 1964 — Section 133Specific Relief Act, 1963 — Section 34
High Courts16 Dec 2010Allowed
Smt. Jalajamma Shedthi Vs Smt. Rudramma Shedthi and Sri Bujanga Shetty
Karnataka High Court · (2010) 12 KAR CK 0025
High Courts16 Dec 2010
Sri Santosh Honnihalli Vs The Executive Engineer, Karnataka Electricity Board, O and M Office, Tabibland, Hubli, District: Dharwad and Others
Karnataka High Court · (2013) 1 AKR 339
High Courts15 Dec 2010
United India Insurance Co. Ltd. Vs Smt. Honnamaradi Hanumakka, Sri H.P. Thippeswamy Papaiah, Sri H.P. Manjunatha Papaiah and Janatha Roadways (P) Ltd. Honnamaradi Hanumakka, H.P. Thippeswamy Papiah and H.P. Manjunatha Papiah Vs United India Insurance Co. Ltd.
Karnataka High Court · (2011) 2 KCCR 148 SN : (2011) 6 RCR(Civil) 1606
Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii), 166
High Courts15 Dec 2010
Sri K. Raju Vs Bangalore Development Authority
Karnataka High Court · AIR 2011 Kar 341 : (2011) ILR (Kar) 120 : (2011) 5 KarLJ 100 : (2011) 2 KCCR 1217 : (2011) 6 RCR(Civil) 2359
Banglore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11A, 13, 3, 5