High Courts12 Jan 2010Dismissed
Smt. Ratnamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) 2 KarLJ 125
Karnataka Land Revenue Act, 1964 — Section 94 A (1), 94 A (6)Karnataka Land Revenue Rules, 1966 — Rule 108D, 8 (6), 97 (5)
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 87 of 89
High Courts12 Jan 2010Allowed
Tayanna, Since deceased, represented by his Legal Representatives, V. Nagareddy, V. Venkatesh and V. Hampayya, all are legal Representatives of late Tayanna Vs The Assistant Commissioner and Land Acquisition Officer and The Director of Medical Science Association
Karnataka High Court · (2010) 01 KAR CK 0055
Land Acquisition Act, 1894 — Section 18 (1)
High Courts12 Jan 2010
Smt. Bharathi Vs (sic) K. Kanatharaju
Karnataka High Court · (2010) 01 KAR CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts11 Jan 2010Dismissed
K. Narasimha Murthy Vs Venkatachala R. and Another
Karnataka High Court · (2010) 3 KarLJ 126
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151
High Courts11 Jan 2010Dismissed
K.G. Subbarama Setty Vs Kotak Mahindra Bank Limited and Others
Karnataka High Court · (2010) 3 BC 484
Contract Act, 1872 — Section 128
High Courts11 Jan 2010Dismissed
Mohan Kumar alias Manjunath Vs State
Karnataka High Court · (2010) 1 KarLJ 718
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts11 Jan 2010Allowed
Chandrashekar Hebbar Vs Sheenappa Shetty and Others
Karnataka High Court · (2010) 3 BC 392 : (2010) 2 KarLJ 78
Karnataka Debt Relief Act, 1980 — Section 3, 3 (f), 4, 5
High Courts11 Jan 2010Allowed
M.K. Sateesha Vs The Oriental Insurance Company Limited and Another
Karnataka High Court · (2010) 4 CivCC 608 : (2010) 2 KarLJ 43
High Courts11 Jan 2010
M.S.R.B. Cashew Industries Vs Karnataka State Small Scale Industries Development Corporation Limited and Others
Karnataka High Court · (2010) 2 KarLJ 89
High Courts11 Jan 2010Dismissed
Dr. Geetha Vs Vasanthi S. Shetty
Karnataka High Court · (2010) 3 BC 671 : (2010) CriLJ 2698 : (2010) 4 Crimes 172 : (2010) ILR (Kar) 3669 : (2010) 6 KarLJ 251 : (2010) 3 KCCR 1763 : (2011) 6 RCR(Criminal) 282
Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 79 A
High Courts11 Jan 2010Dismissed
Sri. A.S. Parameshwaraiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 997 : (2010) 6 KarLJ 504 : (2010) 2 KCCR 1125
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 72, 72 (2)
High Courts11 Jan 2010Dismissed
Commissioner of Service Tax Vs P.J. Margo Pvt. Ltd.
Karnataka High Court · (2010) 18 STR 146 : (2010) 26 STT 478
Central Excise Act, 1944 — Section 11 A, 35 G
High Courts11 Jan 2010Dismissed
Doddaveeregowda Vs Basavaraju
Karnataka High Court · (2010) 2 CivCC 221 : (2010) 2 KarLJ 175
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A
High Courts11 Jan 2010Dismissed
Sri. Siddagangaiah Vs The Management of K.S.R.T.C. Bangalore, (Central) Division
Karnataka High Court · (2011) ILR (Kar) 2603
Industrial Disputes Act, 1947 — Section 11 A
High Courts11 Jan 2010
Jan Shikshan Sansthan Vs Union of India (UOI) and Another
Karnataka High Court · (2010) 3 KarLJ 124
High Courts11 Jan 2010Allowed
Commissioner of Income Tax and Another Vs United Breweries Ltd.
Karnataka High Court · (2010) 231 CTR 28 : (2010) 190 TAXMAN 92
Income Tax Act, 1961 — Section 260 A, 36 (1) (vii), 37
High Courts08 Jan 2010
The Oriental Insurance Co. Ltd. Vs Ramanna and Another
Karnataka High Court · (2011) ILR (Kar) 2268 : (2011) 1 KCCR 617
Workmens Compensation Act, 1923 — Section 23, 3, 4 (1) (c)
High Courts08 Jan 2010
J. Hemachandra and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) 2 KCCR 582
High Courts08 Jan 2010
Smt. Lakshmi Janardhan and Sri. C.R. Janardhan Vs Smt. N.S. Vinutha and Sri. N.D. Muralidhar Iyengar
Karnataka High Court · (2010) CriLJ 2175 : (2010) ILR (Kar) 489 : (2011) 6 RCR(Criminal) 2367
Contempt of Courts Act, 1971 — Section 15 (1) (b), 20High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 — Rule 3, 5, 6, 8
High Courts08 Jan 2010Allowed
Bharati Airtel Limited Vs State of Karnataka
Karnataka High Court · (2010) 256 ELT 529 : (2010) ILR (Kar) 1968 : (2010) 6 KarLJ 115 : (2010) 2 KCCR 1366
Standards of Weights and Measures (Packaged Commodities), Rules, 1977 — Rule 33, 4.23 (1)Standards of Weights and Measures Act, 1976 — Section 39