High Courts10 Dec 2010Dismissed
National Insurance Company Limited, Divisional Office-Ii, Mysore Vs Smt. K. Puttathayamma and Others
Karnataka High Court · (2012) 3 KarLJ 628
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 6 of 89
High Courts10 Dec 2010
K.N. Ashwatnarayana Reddy Vs The Chief Secretary Government of Karnataka, The Deputy Commissioner and The Thasildar
Karnataka High Court · (2010) 12 KAR CK 0118
High Courts10 Dec 2010Dismissed
Fakrulla Khan Vs State of Karnataka and Others
Karnataka High Court · (2011) 3 KarLJ 568 : (2011) 3 KCCR 1748
High Courts10 Dec 2010Dismissed
Official Liquidator, Next Fashion Creators (P.) Ltd. (In liquidation) Vs Sri Ram Rustagi
Karnataka High Court · (2011) 106 SCL 486
Companies Act, 1956 — Section 454
High Courts10 Dec 2010Allowed
Bhuwalka and Sons (P.) Ltd. Vs Astha Infrastructure Ltd.
Karnataka High Court · (2011) 106 SCL 488
Companies Act, 1956 — Section 433 (e)
High Courts10 Dec 2010Dismissed
Sri S. Appanna Vs The Bangalore Development Authority
Karnataka High Court · (2010) 12 KAR CK 0027
Constitution of India, 1950 — Article 226, 227
High Courts09 Dec 2010
Smt. Anasuya Bai Vs State of Karnataka and Others
Karnataka High Court · (2011) 4 KCCR 3403
High Courts09 Dec 2010Allowed
Sri Lakshminaryana and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 3 KarLJ 312 : (2011) 1 KCCR 459
Land Acquisition Act, 1894 — Section 4 (1), 5 (1), 6 (1)
High Courts09 Dec 2010Allowed
Management of Elastrex Polymers Pvt. Ltd. Vs Lakshmana and Others
Karnataka High Court · (2011) 3 LLJ 588
Evidence Act, 1872 — Section 106, 25 F
High Courts08 Dec 2010Allowed
Smt. Ajjawwa Yallappa Dawoonavar and Others Vs Smt. Kamalawwa and Others
Karnataka High Court · (2013) 1 AKR 498
High Courts08 Dec 2010Allowed
Sri Nagaraju N.R. Assistant Commissioner (Probationer) and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 2086
Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997 — Rule 2AKarnataka State Civil Services (General Recruitment) Rules, 1957 — Rule 12A (1), 5 (1)
High Courts08 Dec 2010
Mrs. Gaja Sinha represented by her Power of Attorney Holder Dr. Binoy Kumar Sinha and Dr. Binoy Kumar Sinha Vs Mrs. Seema Sinha and Others Mrs. Seema Sinha and Master Shivendu Sinha @ Sunny rep. by his Mother Smt. Seema Sinha Vs The United India Insurance Company Ltd. and S.R. Harish Shetty
Karnataka High Court · (2011) 6 RCR(Civil) 2328
Motor Vehicles Act, 1988 — Section 166
High Courts08 Dec 2010Dismissed
Sri. Chikkarangaiah since deceased by his L.R and Another Vs Sri. Gurusiddaiah and Others
Karnataka High Court · (2011) 4 KarLJ 467 : (2011) 2 KCCR 1097
Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Land Reforms Act, 1961 — Section 33, 44, 45
High Courts08 Dec 2010Allowed
Sri G V. Satheesha Reddy and Sri B C Sanjeeva Reddy Vs The State of Karnataka and Sri V. Venkataramanappa Proprietor S.L.N. Motor Service
Karnataka High Court · (2010) 12 KAR CK 0022
Motor Vehicles Act, 1988 — Section 80 (3), 88, 88 (4), 88 (5)
High Courts07 Dec 2010Allowed
State of Karnataka Vs Mallanna Erat, Sharnappa Erat and Narasappa Erat
Karnataka High Court · (2012) 2 KarLJ 165
Penal Code, 1860 (IPC) — Section 302, 324, 504
High Courts07 Dec 2010
The United India Insurance Co. Ltd. Vs Sri B.S. Prasad and Sri S. Shankaranarayana Udupa Sri B.S. Prasad Vs S. Shankaranarayana Udupa and The United India Insurance Co. Ltd.
Karnataka High Court · (2012) ACJ 1476 : (2011) 3 KCCR 1728 : (2011) 6 RCR(Civil) 1728
Motor Vehicles Act, 1988 — Section 166
High Courts07 Dec 2010
Sri Janardhana Babu Rao Vs The State of Karnataka and Others
Karnataka High Court · (2010) 12 KAR CK 0138
High Courts07 Dec 2010
K.S. Jayavani Vs C. Narayanaswam Y.
Karnataka High Court · (2010) 12 KAR CK 0020
High Courts06 Dec 2010
Srichand Murlidhar Huf, Ashok Srichand Huf, S. Amarlal and Aashish Amarlal Huf Rep. by this karta Aashish Amarlal Vs N. Shiva Swamy Gowda
Karnataka High Court · (2010) 12 KAR CK 0129
Arbitration and Conciliation Act, 1996 — Section 11 (6)
High Courts06 Dec 2010
Mrs. Muniyamma and Others Vs Crist Cardoza
Karnataka High Court · (2010) 12 KAR CK 0128
Arbitration and Conciliation Act, 1996 — Section 11 (5)