COURT ARCHIVE

Karnataka High Court judgments, 2010

1,761 judgments · page 9 of 89

High Courts26 Nov 2010Dismissed

Primary Co-operative Agricultural and Rural Development Bank Ltd. and H.T. Nagareddy Vs The State of Karnataka, Dept. of Co-operative Society, Returning Officer/Joint Registrar Of Co-operative Society and Karnataka State Co-operative Agricultural and Rural Development Bank

Karnataka High Court · (2010) 11 KAR CK 0123

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High Courts26 Nov 2010Allowed

B.N. Jagadish represented by his L.Rs. (Smt. Prema Latha, B.J. Ranjit and Smt. B.J. Sushma) Vs B.G. Rajashekara

Karnataka High Court · (2010) 11 KAR CK 0109

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High Courts26 Nov 2010

Arif Pasha Vs The New India Assurance Co. Ltd. and Chandrashekar Naidu

Karnataka High Court · (2010) 11 KAR CK 0108

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High Courts26 Nov 2010

Narayana Vs State of Karnataka

Karnataka High Court · (2010) 11 KAR CK 0100

Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 397

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High Courts26 Nov 2010

Planet-X Resort and Amusement Park Vs Mr. Jyothi Ramalingam,Secretary, Mr. Vishwanath Reddy, Director, Mr. N. Jayaram, Assistant Director Department of Tourism and Mr. Shaneem Bhanu, Chairman Chamundeshwari Electricity Supply Corporation Limited

Karnataka High Court · (2010) 11 KAR CK 0098

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High Courts26 Nov 2010Allowed

Sri. Shivanna Vs State and Smt M Veena

Karnataka High Court · (2010) 11 KAR CK 0086

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High Courts26 Nov 2010Dismissed

Dyavappa Vs State of Karnataka

Karnataka High Court · (2010) 11 KAR CK 0084

Penal Code, 1860 (IPC) — Section 307, 34

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High Courts26 Nov 2010Dismissed

Sadashiva Vs State

Karnataka High Court · (2010) 11 KAR CK 0075

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts26 Nov 2010Dismissed

Smt. Veerajammani and Dr. M.B. Gayathri Vs M.B. Meenakshi

Karnataka High Court · (2010) 11 KAR CK 0063

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts26 Nov 2010Dismissed

Balaji Sales Syndicate Vs State of Karnataka

Karnataka High Court · (2011) 4 KCCR 380 SN

Karnataka Sales Tax Act, 1957 — Section 20 (5), 5 (1), 6 B

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High Courts26 Nov 2010Dismissed

Official Liquidator of Bidar Special Alloys Steel (P.) Ltd. (In Liquidation) Vs Sri Sarder Dharnith Singh

Karnataka High Court · (2011) 107 SCL 1

Companies Act, 1956 — Section 543 (1)

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High Courts26 Nov 2010

Ms. Shruthi V.R. and Others Vs State of Karnataka, Rajiv Gandhi University of Health Sciences and BLDE Associations Shri B.M. Patil Medical College

Karnataka High Court · (2010) 11 KAR CK 0020

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High Courts25 Nov 2010Allowed

Madhukar Vs The State of Karnataka

Karnataka High Court · (2011) ILR (Kar) 1661 : (2011) 61 KarLJ 1661 : (2011) 4 KCCR 2571

Penal Code, 1860 (IPC) — Section 302

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High Courts25 Nov 2010Dismissed

Liberty Motors Vs The Special Land Acquisition Officer and Others

Karnataka High Court · (2011) 3 KarLJ 162

Karnataka Industrial Area Development Act, 1966 — Section 28 (1)

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High Courts25 Nov 2010

Hutchison Essar South Limited Vs Corporation of The City of Belgaum

Karnataka High Court · (2011) ILR (Kar) 2631 : (2011) 2 KarLJ 353 : (2011) 4 KCCR 2550

Karnataka Municipalities Act, 1964 — Section 2 (3), 94Karnataka Panchayat Raj Act, 1993 — Section 65, 66

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High Courts25 Nov 2010

Sri Sridhar B.S. Vs Sri Nagaraja Ramaiah, Smt. Vanaja, Smt. Shanthamma and Sri J. Kodandaramaiah

Karnataka High Court · (2010) 11 KAR CK 0133

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts25 Nov 2010

Mrs. Sangeetha Jain Proprietrix of Reflex Overseas and Lalit Jain Proprietor of Kavitha International Vs Union Bank of India

Karnataka High Court · (2010) 11 KAR CK 0131

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High Courts25 Nov 2010Allowed

Sri Narasingh and Smt. Sharada Bai Vs Apple Credit Corporation Ltd.

Karnataka High Court · (2010) 11 KAR CK 0124

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High Courts25 Nov 2010Allowed

Sri. K. Bhemanna Vs Sri. Vijay Kumar and Others

Karnataka High Court · (2012) 1 KarLJ 444

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1)

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High Courts25 Nov 2010Dismissed

Sri N.J. Nataraj Vs Sri N. Jagannatham and Others

Karnataka High Court · (2010) 11 KAR CK 0111

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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