High Courts13 Jan 2010Dismissed
K. Bangarappa (since Dead) by his LRs. Vs State of Karnataka and Others
Karnataka High Court · (2010) 3 KCCR 2055
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 86 of 89
High Courts13 Jan 2010Allowed
Smt. Chandra Vs The Commissioner, Bangalore Development Authority
Karnataka High Court · (2010) 2 KarLJ 170
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11 (2)
High Courts13 Jan 2010
Anuprasad Vs The Secretary, Government of Karnataka (Mines SSI and Textiles), Industries Commerce Department and Others
Karnataka High Court · (2010) 2 KarLJ 167
Karnataka Minor Mineral Concession Rules, 1994 — Rule 21, 21 (2B)
High Courts13 Jan 2010Dismissed
S.R.S. Nagar Club Vs The Commissioner, Bruhat Bangalore City Corporation and Others
Karnataka High Court · (2010) 2 KarLJ 165
Karnataka Municipal Corporations Act, 1976 — Section 321 (3), 444 (1) (a)
High Courts13 Jan 2010
Target Detective and Security Force Vs State of Karnataka and Others
Karnataka High Court · (2010) 2 KarLJ 161
Karnataka Transparency in Public Procurements Act, 1999 — Section 16
High Courts13 Jan 2010Allowed
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Monarch Citadel Pvt. Ltd.
Karnataka High Court · (2010) 01 KAR CK 0059
Income Tax Act, 1961 — Section 115 O, 143 (3), 22, 27 (ii0
High Courts13 Jan 2010Allowed
H.K. Swamy Vs State of Karnataka
Karnataka High Court · (2010) 01 KAR CK 0057
Penal Code, 1860 (IPC) — Section 408
High Courts13 Jan 2010Dismissed
Smt. Jayamma Vs The Assistant Commissioner, Mandya Sub-Division, The Deputy Commissioner, The Tahasildar and Siddaiah
Karnataka High Court · (2010) 01 KAR CK 0056
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A
High Courts13 Jan 2010Dismissed
State Vs Prasad @ Patchi and Smt. Prema
Karnataka High Court · (2010) CriLJ 3622
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts13 Jan 2010Allowed
Kallurasetty Vs State of Karnataka
Karnataka High Court · (2010) 3 KarLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 379
High Courts13 Jan 2010Dismissed
Dhananjaya Vs State of Karnataka
Karnataka High Court · (2010) 01 KAR CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts13 Jan 2010Allowed
Sri N. Ramachandrappa Vs Smt. M. Geetha
Karnataka High Court · (2010) ILR (Kar) 1896 : (2010) 2 KCCR 1069
Civil Procedure Code, 1908 (CPC) — Section 125, 89Mediation Rules, 2005 — Rule 24, 25
High Courts13 Jan 2010Dismissed
Herambha Leasing Limited Vs Smt. D.M. Lakshmamma
Karnataka High Court · (2010) 01 KAR CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Jan 2010Allowed
Thimmarayappa alias Yadalli Vs State
Karnataka High Court · (2010) 2 Crimes 778 : (2010) 2 KarLJ 172
Penal Code, 1860 (IPC) — Section 143, 147, 148, 302
High Courts13 Jan 2010Allowed
Ramaiah and Another Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2010) 2 KarLJ 162
High Courts13 Jan 2010Dismissed
Veeregowda (Dead) by his LRs. Vs The Land Tribunal and Others
Karnataka High Court · (2010) 3 KCCR 2069
Karnataka Land Reforms Act, 1961 — Section 45, 48 A (1)
High Courts13 Jan 2010Dismissed
K.M. Ravindra Vs B.K. Krishnappa and Others
Karnataka High Court · (2010) CriLJ 4754 : (2011) 7 RCR(Criminal) 1891
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 378 (1)Penal Code, 1860 (IPC) — Section 420, 465, 467, 468, 471
High Courts12 Jan 2010
New India Assurance Co. Ltd. Vs Vasantha Kumar and another
Karnataka High Court · (2011) ACJ 2705
High Courts12 Jan 2010Allowed
Muthappa Poojary Vs Thimmappa Poojary and another
Karnataka High Court · (2011) ACJ 2100 : (2012) 1 TAC 924
High Courts12 Jan 2010
Smt. Lalithamma Vs State of Karnataka and Others
Karnataka High Court · (2010) 1 KarLJ 669
Karnataka Excise Act, 1965 — Section 13, 14, 15, 32 (1), 38 A