High Courts01 Feb 2010Dismissed
Basappa Vs Shankrappa (since deceased) by his L.Rs
Karnataka High Court · (2010) 3 KarLJ 212
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 84 of 89
High Courts01 Feb 2010Allowed
HMT Ltd. Vs N.T. Rahamatulla Khan and Associates
Karnataka High Court · (2010) 155 CompCas 169
Companies Act, 1956 — Section 424 G, 433, 483
High Courts01 Feb 2010Dismissed
Sri A.P. Chandrashekaraiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 2321 : (2010) 6 KarLJ 66 : (2010) 2 KCCR 1044
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (1), 3 (7), 3 (8)Karnataka Panchayat Raj Act, 1993 — Section 44, 48 (4), 49
High Courts01 Feb 2010Dismissed
A.M. Shivalinge Gowda Vs Shri Adhichunchanagiri Shikshana Trust (R) and Shri Adhichunchanagiri Kshetra and Another
Karnataka High Court · (2010) 3 KCCR 2058
Constitution of India, 1950 — Article 30, 41, 48
High Courts01 Feb 2010
Parshuram Patil Vs State of Karnataka
Karnataka High Court · (2010) 2 KCCR 813
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts01 Feb 2010
T. Chaluvaraj Vs Lalitha and Others
Karnataka High Court · (2011) 1 DMC 275 : (2010) 4 KCCR 3208 : (2011) 6 RCR(Criminal) 32
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts01 Feb 2010Allowed
Naga and Another Vs State
Karnataka High Court · (2010) 3 KarLJ 251
Penal Code, 1860 (IPC) — Section 201, 302, 34, 342, 506
High Courts29 Jan 2010Dismissed
Commr. of C. Ex. Vs Mac Charles (India) Ltd.
Karnataka High Court · (2010) 254 ELT 59
Central Excise Act, 1944 — Section 11, 11 A, 11 AC, 35 G
High Courts29 Jan 2010Dismissed
Commr. of S.T. Vs Atria Convergence Tech. P. Ltd.
Karnataka High Court · (2010) 18 STR 265 : (2010) 27 STT 343 : (2010) 30 VST 671
Central Excise Act, 1944 — Section 35 B, 35 G
High Courts29 Jan 2010Dismissed
Dirak Dieter Ramsauer Vs S.D. Chakravarthy
Karnataka High Court · (2010) 4 CompLJ 153 : (2010) 2 KCCR 1316 : (2010) 99 SCL 208
Companies Act, 1956 — Section 10 F, 403
High Courts28 Jan 2010Dismissed
N. Basavaraju and N. Nagaraj Vs State of Karnataka
Karnataka High Court · (2010) 01 KAR CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 415, 420
High Courts27 Jan 2010Dismissed
Poonja Arcade Vs The Assistant Commissioner of Income Tax
Karnataka High Court · (2010) 233 CTR 475 : (2010) 326 ITR 123 : (2010) 2 KCCR 1374 : (2010) 191 TAXMAN 291
Income Tax Act, 1961 — Section 147, 149, 254 (2), 260 A
High Courts27 Jan 2010Dismissed
Sri Munireddy and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 1703 : (2010) 6 KarLJ 666 : (2010) 2 KCCR 1059
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4, 4 (1), 5
High Courts27 Jan 2010Dismissed
State of Karnataka Vs Sri. H. Rangahanumaiah
Karnataka High Court · (2010) 1 KCCR 484
Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts27 Jan 2010Dismissed
Smt. Sakshi Suresh @ Surendra Kalmani @ Chougale Vs Suresh @ Surendra Devendra Kalmani @ Chougale
Karnataka High Court · (2011) ILR (Kar) 847 : (2011) 4 KCCR 2897
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts25 Jan 2010Allowed
Mr. Chethan Bhandary Vs Kotak Securities Limited and Others
Karnataka High Court · (2010) 4 CivCC 540 : (2010) 2 KCCR 1107
Arbitration and Conciliation Act, 1996 — Section 34, 34 (3)
High Courts25 Jan 2010Dismissed
Sri Benaka Souharda Credit Co-operative Society Limited Vs The Assistant Garrison Engineer and Another
Karnataka High Court · (2010) ILR (Kar) 1309 : (2010) 2 KCCR 995
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 109 (4), 70, 71
High Courts25 Jan 2010Allowed
D.S. Chakrapani Gowda Vs The Secretary, Revenue Department (L.A.), Government of Karnataka, The Deputy Commissioner, The Divisional Controller, Karnataka State Road Transport Corporation, Mangalore Division and Karnataka State Corporation
Karnataka High Court · (2010) ILR (Kar) 1467 : (2010) 2 KCCR 976
Karnataka Acquisition Rules, 1965 — Rule 5 (2), 6Land Acquisition Act, 1894 — Section 5 A, 6
High Courts25 Jan 2010Allowed
Mr. Chethan Bhandary Vs Kotak Securities Ltd., Trident Financial Services and The Registrar, City Civil Court
Karnataka High Court · (2010) ILR (Kar) 2454
Arbitration and Conciliation Act, 1996 — Section 34, 34 (3)
High Courts25 Jan 2010
G. Nagendrappa Vs The Director, Administration and Human Resources, KPTCL and Others
Karnataka High Court · (2010) 125 FLR 850 : (2010) ILR (Kar) 1665 : (2010) 2 KCCR 987
Karnataka Electricity Board Employees Service Regulations — Regulation 171, 172, 172 (1)