High Courts09 Dec 2010
Smt. Anasuya Bai Vs State of Karnataka and Others
Karnataka High Court · (2011) 4 KCCR 3403
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,163 of 2,397
High Courts09 Dec 2010Allowed
Sri Lakshminaryana and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 3 KarLJ 312 : (2011) 1 KCCR 459
Land Acquisition Act, 1894 — Section 4 (1), 5 (1), 6 (1)
High Courts09 Dec 2010Allowed
Management of Elastrex Polymers Pvt. Ltd. Vs Lakshmana and Others
Karnataka High Court · (2011) 3 LLJ 588
Evidence Act, 1872 — Section 106, 25 F
High Courts08 Dec 2010Allowed
Smt. Ajjawwa Yallappa Dawoonavar and Others Vs Smt. Kamalawwa and Others
Karnataka High Court · (2013) 1 AKR 498
High Courts08 Dec 2010Allowed
Sri Nagaraju N.R. Assistant Commissioner (Probationer) and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 2086
Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997 — Rule 2AKarnataka State Civil Services (General Recruitment) Rules, 1957 — Rule 12A (1), 5 (1)
High Courts08 Dec 2010
Mrs. Gaja Sinha represented by her Power of Attorney Holder Dr. Binoy Kumar Sinha and Dr. Binoy Kumar Sinha Vs Mrs. Seema Sinha and Others Mrs. Seema Sinha and Master Shivendu Sinha @ Sunny rep. by his Mother Smt. Seema Sinha Vs The United India Insurance Company Ltd. and S.R. Harish Shetty
Karnataka High Court · (2011) 6 RCR(Civil) 2328
Motor Vehicles Act, 1988 — Section 166
High Courts08 Dec 2010Dismissed
Sri. Chikkarangaiah since deceased by his L.R and Another Vs Sri. Gurusiddaiah and Others
Karnataka High Court · (2011) 4 KarLJ 467 : (2011) 2 KCCR 1097
Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Land Reforms Act, 1961 — Section 33, 44, 45
High Courts08 Dec 2010Allowed
Sri G V. Satheesha Reddy and Sri B C Sanjeeva Reddy Vs The State of Karnataka and Sri V. Venkataramanappa Proprietor S.L.N. Motor Service
Karnataka High Court · (2010) 12 KAR CK 0022
Motor Vehicles Act, 1988 — Section 80 (3), 88, 88 (4), 88 (5)
High Courts07 Dec 2010Allowed
State of Karnataka Vs Mallanna Erat, Sharnappa Erat and Narasappa Erat
Karnataka High Court · (2012) 2 KarLJ 165
Penal Code, 1860 (IPC) — Section 302, 324, 504
High Courts07 Dec 2010
The United India Insurance Co. Ltd. Vs Sri B.S. Prasad and Sri S. Shankaranarayana Udupa Sri B.S. Prasad Vs S. Shankaranarayana Udupa and The United India Insurance Co. Ltd.
Karnataka High Court · (2012) ACJ 1476 : (2011) 3 KCCR 1728 : (2011) 6 RCR(Civil) 1728
Motor Vehicles Act, 1988 — Section 166
High Courts07 Dec 2010
Sri Janardhana Babu Rao Vs The State of Karnataka and Others
Karnataka High Court · (2010) 12 KAR CK 0138
High Courts07 Dec 2010
K.S. Jayavani Vs C. Narayanaswam Y.
Karnataka High Court · (2010) 12 KAR CK 0020
High Courts06 Dec 2010
Srichand Murlidhar Huf, Ashok Srichand Huf, S. Amarlal and Aashish Amarlal Huf Rep. by this karta Aashish Amarlal Vs N. Shiva Swamy Gowda
Karnataka High Court · (2010) 12 KAR CK 0129
Arbitration and Conciliation Act, 1996 — Section 11 (6)
High Courts06 Dec 2010
Mrs. Muniyamma and Others Vs Crist Cardoza
Karnataka High Court · (2010) 12 KAR CK 0128
Arbitration and Conciliation Act, 1996 — Section 11 (5)
High Courts06 Dec 2010Allowed
Bangalore Urban and Rural District Co-operative Milk Producers'' Societies Union Limited (BAMUL) Vs Sri H. Hanumanthappa and Another
Karnataka High Court · AIR 2011 Kar 122 : (2010) ILR (Kar) 5606 : (2011) 2 KarLJ 333 : (2011) 1 KCCR 304 : (2011) 6 RCR(Civil) 1864
Karnataka Cooperative Societies Rules, 1960 — Rule 31 (4) (b), 34 (1) (b)Limitation Act, 1963 — Section 4, 5
High Courts06 Dec 2010
Puttaswamy Vs N.B. Suresh, Kumar and The Divisional Manager Oriental Insurance Co. Ltd.
Karnataka High Court · (2010) 12 KAR CK 0061
High Courts03 Dec 2010Allowed
Sri. Bettegowda (since dead) by his LRs (Gowramma and Others) Vs Puttaswamygowda, Smt. Kalyanamma and Kumara Gowda
Karnataka High Court · (2010) 12 KAR CK 0134
High Courts03 Dec 2010
Sri Narayanagowda and Sri S.P. Ramesh Vs The State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0133
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Karnataka Co-operative Societies Act, 1959 — Section 98 N (i) (iii) (c) (f)
High Courts03 Dec 2010Allowed
Zubair Anwar and Nausheen Hussain Vs State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0132
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts03 Dec 2010Dismissed
Noor Ahmed Vs State of Karnataka
Karnataka High Court · (2010) 12 KAR CK 0131
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 498A