COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,149 of 2,397

High Courts21 Jan 2011Dismissed

The Deputy Commissioner, Uttara Kannada, Karwar, Assistant Commissioner, Sirsi Sub Division, Sirsi and Tahsildar Vs Venkatramana Raisad

Karnataka High Court · (2011) 01 KAR CK 0247

Karnataka Land Revenue Act, 1964 — Section 136 (3)

High Courts21 Jan 2011

M/s. Engineering Projects (India) Ltd. Vs M/s. B.K. Constructions (BKC)

Karnataka High Court · AIR 2012 Kar 35 : (2012) 4 RCR(Civil) 77

Arbitration Act, 1940 — Section 14, 30, 70

High Courts21 Jan 2011

Smt. Vimala Upadhya and Sri. Umesh. K. Upadhya Vs Sri. Manju Nath. K. Upadhya and Others Smt. Saroja Holla Vs Sri. ManjuNath K. Upadhya and Others

Karnataka High Court · (2011) 01 KAR CK 0169

Hindu Succession Act, 1956 — Section 19, 30, 6, 8

High Courts21 Jan 2011

Smt. Laxmamma rep. by GPA Holder K.C. Chikkaramaiah Gowda Vs Smt. Masthamma Gowda, deceased by L.Rs. (Lakshmamma Gowda and Chandramma) and Others

Karnataka High Court · (2011) 01 KAR CK 0156

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts21 Jan 2011

Suhas Vs The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 01 KAR CK 0152

High Courts21 Jan 2011

Smt Rathnamma and Others Vs State of Karnataka and Sri Shivabhovi

Karnataka High Court · (2011) 01 KAR CK 0151

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 A

High Courts21 Jan 2011

Hanuman Vs D. Ravi Kumar and Branch Manager The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 01 KAR CK 0148

High Courts21 Jan 2011Allowed

Sanath Kumar Vs Mr. N. Ramesh Rao and Others

Karnataka High Court · (2011) 01 KAR CK 0133

Karnataka Land Reforms Act, 1961 — Section 132, 133, 45, 49

High Courts21 Jan 2011Dismissed

Smt. Kamalamma Vs The State of Karnataka and Challakereiah since deceased by his LRs (Shantha Kumar and Krishna Murthy)

Karnataka High Court · (2011) 01 KAR CK 0132

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A

High Courts21 Jan 2011

V.E. Commercial Vehicles Limited Vs State of Karnataka, Karnataka State Road Transport Corporation, Bangalore Metropolitan Transport Corporation and Chief Mechanical Engineer Bangalore Metropolitan Transport Corporation

Karnataka High Court · (2011) 01 KAR CK 0126

Constitution of India, 1950 — Article 226

High Courts21 Jan 2011

Sri Achutha Rao and Others Vs Union of India (UOI)

Karnataka High Court · (2011) 01 KAR CK 0122

High Courts21 Jan 2011

Darshan Churiwala and Others Vs The Directorate of Revenue Intelligence

Karnataka High Court · (2011) 01 KAR CK 0115

Customs Act, 1962 — Section 104, 108, 132, 133, 135

High Courts21 Jan 2011

Mr. N K Venkatesh Babu Chetty Vs Mr. K.N. Subramanyam

Karnataka High Court · (2011) 01 KAR CK 0113

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14A, 151Karnataka Stamp Act, 1957 — Section 33, 34Registration Act, 1908 — Section 17

High Courts21 Jan 2011

Nacons Vs Sri S. Sridhar

Karnataka High Court · (2011) 01 KAR CK 0103

Consumer Protection Act, 1986 — Section 27

High Courts21 Jan 2011

Sri Shantaveeraiah, Vishwanath, Prakash and Rajshekhar Vs Smt. Shantaveeramma

Karnataka High Court · (2011) 01 KAR CK 0091

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151

High Courts21 Jan 2011

Mr. Ravikumar and Smt Kanakarathna Vs The Special Deputy Commissioner

Karnataka High Court · (2011) 01 KAR CK 0078

High Courts21 Jan 2011Dismissed

Sri. Bommaiah K.H. since deceased rep. by his legal heirs Smt.Yashoda and Kumari Mamatha B. rep. by her Natural Guardian Mother Smt. Yashoda Vs Sri S. Gopal

Karnataka High Court · (2011) 01 KAR CK 0071

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 17, 151

High Courts21 Jan 2011

Smt. Seema Nayak Vs H. Rajesh Nayak and Sri. Raman Nayak

Karnataka High Court · (2011) 01 KAR CK 0069

Protection of Women from Domestic Violence Act, 2005 — Section 12, 27, 29

High Courts21 Jan 2011

Asian Paints Ltd. Vs Joint Commissioner of Commercial Tax and State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0062

Karnataka Value Added Tax Act, 2003 — Section 69, 69 (1)

High Courts21 Jan 2011Allowed

Prakash Keshav Ganguli Vs State of Karnataka and Others

Karnataka High Court · (2011) 01 KAR CK 0037

Constitution of India, 1950 — Article 311, 341, 342 (2)Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, etc.) Act, 1990 — Section 11