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Karnataka High Court judgments, 2010

1,761 judgments · page 7 of 89

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High Courts06 Dec 2010Allowed

Bangalore Urban and Rural District Co-operative Milk Producers'' Societies Union Limited (BAMUL) Vs Sri H. Hanumanthappa and Another

Karnataka High Court · AIR 2011 Kar 122 : (2010) ILR (Kar) 5606 : (2011) 2 KarLJ 333 : (2011) 1 KCCR 304 : (2011) 6 RCR(Civil) 1864

Karnataka Cooperative Societies Rules, 1960 — Rule 31 (4) (b), 34 (1) (b)Limitation Act, 1963 — Section 4, 5
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High Courts06 Dec 2010

Puttaswamy Vs N.B. Suresh, Kumar and The Divisional Manager Oriental Insurance Co. Ltd.

Karnataka High Court · (2010) 12 KAR CK 0061

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High Courts03 Dec 2010Allowed

Sri. Bettegowda (since dead) by his LRs (Gowramma and Others) Vs Puttaswamygowda, Smt. Kalyanamma and Kumara Gowda

Karnataka High Court · (2010) 12 KAR CK 0134

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High Courts03 Dec 2010

Sri Narayanagowda and Sri S.P. Ramesh Vs The State of Karnataka

Karnataka High Court · (2010) 12 KAR CK 0133

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Karnataka Co-operative Societies Act, 1959 — Section 98 N (i) (iii) (c) (f)
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High Courts03 Dec 2010Allowed

Zubair Anwar and Nausheen Hussain Vs State of Karnataka

Karnataka High Court · (2010) 12 KAR CK 0132

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
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High Courts03 Dec 2010Dismissed

Noor Ahmed Vs State of Karnataka

Karnataka High Court · (2010) 12 KAR CK 0131

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 498A
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High Courts03 Dec 2010Allowed

Sri. Ajay L. Davanam Setty, Dr. D.R. Lakshminarayana Setty and Smt. Sumithra L. Setty Vs State and Smt. Tanuja L.D.

Karnataka High Court · (2010) 12 KAR CK 0130

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506
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High Courts03 Dec 2010

Kum. Divya. C.D. Vs University of Mysore, Bangalore University, Maharaja College and East West College of Management

Karnataka High Court · (2010) 12 KAR CK 0127

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High Courts03 Dec 2010

Smt. Yogini Gatti Vs Sri. Subraya Gatti

Karnataka High Court · (2010) 12 KAR CK 0116

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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High Courts03 Dec 2010

Karnataka State Election Commission Vs Sri. G. Sangappa and The State of Karnataka

Karnataka High Court · (2011) 3 KarLJ 32

Karnataka Panchayat Raj (Reservation of Seats in Taluk Panchayats and Zilla Panchayats by Rotation) Rules, 1998 — Rule 3, 3 (3), 3 (4)Karnataka Panchayat Raj Act, 1993 — Section 162, 162 (3)
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High Courts03 Dec 2010

Mr. Syed Ahmed Shah Hussaini Vs The Commissioner, Karnataka Housing Board and The Assistant Executive Engineer, Karnataka Housing Board

Karnataka High Court · (2010) 12 KAR CK 0111

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High Courts03 Dec 2010Allowed

R.N. Rajash Ekarachar Vs The Director of Marketing APMC and The Secretary Agricultural Produce Market Committee

Karnataka High Court · (2010) 12 KAR CK 0110

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High Courts03 Dec 2010

Prithviraj Since minor reptd. By his Father and natural guardian R. Venkatesh @ Venkateshappa Vs Managing Director KSRTC Depot. Managing Director KSRTC Depot. Vs Prithviraj Since minor reptd. By his Father and natural guardian R. Venkatesh @ Venkateshappa

Karnataka High Court · (2010) 12 KAR CK 0098

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High Courts03 Dec 2010

Sri Faras Hussain Vs Sri Moosa Yusuf and Others

Karnataka High Court · (2010) 12 KAR CK 0066

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High Courts03 Dec 2010

Syndicate Bank Vs Sri B. Ganesh Pai

Karnataka High Court · (2010) 12 KAR CK 0065

Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6, 6 (10) (b) (3)
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High Courts03 Dec 2010

Smt. Sarojammal, Since dead by L.Rs. (Chandrakala and Others) Vs Smt. Muthyalamma, Since dead by L.Rs. (Sri Krishnamurthy @ Murthy, Smt. Sulochana and Smt. Pushphalatha), Sri Shekar and Sri Gopi Sri Shekar and Sri Gopi Naidu Vs Smt. Sarojammal, Since dead by L.Rs. (Chandrakala and Others) Smt. Muthyalamma

Karnataka High Court · (2010) 12 KAR CK 0063

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
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High Courts03 Dec 2010Allowed

Bangalore District and Bangalore Rural District Central Co-operative Bank Ltd. Vs M. Puttaiah and K. Puttaswamy

Karnataka High Court · (2010) 12 KAR CK 0062

Karnataka Co-operative Societies Act, 1959 — Section 69
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High Courts02 Dec 2010

Lakshmamma @ Lakshmi and Dalappa Vs G. Govindaraj

Karnataka High Court · (2010) 12 KAR CK 0126

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
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High Courts02 Dec 2010

Smt. Shanthamma Vs Veerendra Gowda and National Insurance Co. Ltd.

Karnataka High Court · (2010) 12 KAR CK 0107

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High Courts02 Dec 2010Allowed

Chandrashekar Kanchan Vs Bhaskar. S. Salian Poojary

Karnataka High Court · (2010) 12 KAR CK 0096

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