High Courts14 Dec 2010
N. Venkatesha Gowda and Another Vs State of Karnataka and Others
Karnataka High Court · (2011) 4 KarLJ 79
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,162 of 2,397
High Courts14 Dec 2010Dismissed
State of Karnataka and Others Vs Subramanya and Others
Karnataka High Court · (2011) ILR (Kar) 1891 : (2011) 4 KCCR 401 SN
Karnataka Civil Services (Special Recruitment of Local Candidates) Rules, 1986 — Rule 3 (1)Karnataka Civil Services Rules, 1958 — Rule 235, 247A, 7
High Courts14 Dec 2010Allowed
State of Karnataka Vs N.L. Cauvery Arts and Crafts
Karnataka High Court · (2012) 54 VST 534
High Courts14 Dec 2010Dismissed
ITI Employees Housing Co-operative Society Limited Vs The State of Karnataka Revenue Department and Others
Karnataka High Court · (2011) 4 KCCR 3040
Land Acquisition Act, 1894 — Section 4 (1), 48, 48 (1), 6 (1)
High Courts13 Dec 2010Dismissed
State of Karnataka Vs Mallappa Honnakuni, Shivappa Hugandi and Rudrappa Honnakuni
Karnataka High Court · (2012) 3 KarLJ 436
Penal Code, 1860 (IPC) — Section 302, 34, 447
High Courts13 Dec 2010Dismissed
Smt. Rajamma and Others Vs Smt. Hanumakka since dead by her LR and Others
Karnataka High Court · (2011) 4 KarLJ 208 : (2011) 2 KCCR 1287
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 10, 12, 7, 9
High Courts13 Dec 2010
Smt. Haseena Vs The Oriental Insurance Co. Ltd.
Karnataka High Court · (2010) 12 KAR CK 0119
High Courts13 Dec 2010Allowed
Sri Mahaboob Basha M. Vs The Registrar, Rajiv Gandhi University of Health Sciences and The Principal, Govt. Unani Medical College
Karnataka High Court · (2010) 12 KAR CK 0117
High Courts13 Dec 2010Dismissed
Concord Tools Pvt Ltd. Vs State Bank of India, Stressed Assets Managemen, 2-M Enterprises, M.G.M. Forgings Pvt. Ltd. and Dr.Philp Lewis
Karnataka High Court · (2010) 12 KAR CK 0060
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13
High Courts13 Dec 2010Dismissed
Sri Rangaraju Vs Sri Venkatesh S.L. and The United India Insurance Co. Ltd.
Karnataka High Court · (2010) 12 KAR CK 0059
High Courts13 Dec 2010
Prudential Housing and Infrastructure Development Ltd. and Mr. Ravi Purvankara Vs State of Karnataka and Others Papaiah, B.P. Papanna Reddy, A.R. Ashwathanarayana Reddy rep. by his P.A. Holder Sri Nirmal Bafna, Managing Director Ansu Builder Pvt. Ltd. and Mangala Enterprises Vs State of Karnataka and Others B.P. Venkataswamy Reddy Vs State of Karnataka, The Karnataka Industrial Area Development Board and Prudential Housing and Infrastructure Development Ltd.
Karnataka High Court · (2010) 12 KAR CK 0038
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)Karnataka Industries (Facilitation) Act, 2002 — Section 12, 2 (1)
High Courts13 Dec 2010
Padmaraj and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 1763 : (2011) 4 KCCR 2826
Karnataka Municipal Corporations Act, 1976 — Section 343, 352, 365, 372Land Acquisition Act, 1894 — Section 17, 4 (1)
High Courts13 Dec 2010
Smt. Nanjundamma Vs Karnataka State Election Commission Smt. Sumithramma and Sri R. Rangaswamaiah Vs The Assistant Commissioner and Electoral Registration Officer, The Tehsildar and The Karnataka State Election Commission Sri A.V. Srinivasa Vs The Chief Electoral Officer, The Electoral Registration Officer and The Election Officer/Tahsildar
Karnataka High Court · (2010) 12 KAR CK 0001
Registration of Electors Rules, 1960 — Rule 21, 21A, 26Representation of the Peoples Act, 1951 — Section 23
High Courts10 Dec 2010Dismissed
Zakinl Biotech Pvt. Ltd. Vs The Government of Karnataka Department of Horticulture, Greens Organics and Karnataka State Horticulture Development Agency Department of Horticulture Government of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0151
High Courts10 Dec 2010Dismissed
National Insurance Company Limited, Divisional Office-Ii, Mysore Vs Smt. K. Puttathayamma and Others
Karnataka High Court · (2012) 3 KarLJ 628
High Courts10 Dec 2010
K.N. Ashwatnarayana Reddy Vs The Chief Secretary Government of Karnataka, The Deputy Commissioner and The Thasildar
Karnataka High Court · (2010) 12 KAR CK 0118
High Courts10 Dec 2010Dismissed
Fakrulla Khan Vs State of Karnataka and Others
Karnataka High Court · (2011) 3 KarLJ 568 : (2011) 3 KCCR 1748
High Courts10 Dec 2010Dismissed
Official Liquidator, Next Fashion Creators (P.) Ltd. (In liquidation) Vs Sri Ram Rustagi
Karnataka High Court · (2011) 106 SCL 486
Companies Act, 1956 — Section 454
High Courts10 Dec 2010Allowed
Bhuwalka and Sons (P.) Ltd. Vs Astha Infrastructure Ltd.
Karnataka High Court · (2011) 106 SCL 488
Companies Act, 1956 — Section 433 (e)
High Courts10 Dec 2010Dismissed
Sri S. Appanna Vs The Bangalore Development Authority
Karnataka High Court · (2010) 12 KAR CK 0027
Constitution of India, 1950 — Article 226, 227