High Courts02 Dec 2010
The National Insurance Co. Ltd. Vs Smt. Geetha P. Nayak
Karnataka High Court · (2011) 1 KCCR 734 : (2011) 3 TAC 301
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,165 of 2,397
High Courts01 Dec 2010Dismissed
Commissioner of Income Tax and Another Vs Kudremukh Iron Ore Co. Ltd.
Karnataka High Court · (2010) 12 KAR CK 0144
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 19, 19 (2), 32
High Courts01 Dec 2010Dismissed
Consumer Care Society Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 2011 Kar 46 : (2011) 3 KarLJ 344
Banking (Regulation) Act, 1949 — Section 45 ZA (1), 45 ZA (2)
High Courts01 Dec 2010Dismissed
Sri Pilla Muniyappa and Others Vs H. Anjanappa
Karnataka High Court · AIR 2011 Kar 103 : (2011) 2 KarLJ 458 : (2011) 1 KCCR 314
Registration Act, 1908 — Section 17, 17 (1) (b), 17 (2) (v)
High Courts30 Nov 2010Dismissed
North West Karnataka Road Transport Corporation Vs Muktumbi Gousasab Mulla and Others
Karnataka High Court · (2010) 11 KAR CK 0153
High Courts30 Nov 2010Allowed
The New India Assurance Co. Ltd. Vs Sri. Afroz and Sri. N. Nagaraja Sri. Afroz and Sri. N. Nagaraja Vs The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 8 RCR(Civil) 2547
Motor Vehicles Act, 1988 — Section 166
High Courts29 Nov 2010Dismissed
Subash Chandra Naik Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 824 : (2011) 3 KarLJ 261 : (2011) 3 KCCR 2435
Constitution of India, 1950 — Article 14, 19, 25, 26, 300AKarnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 2 (15), 25, 68
High Courts29 Nov 2010Dismissed
Mohamed Sharmasth and Others Vs Mohamed Khasim, Since dead by his legal Representatives and Others
Karnataka High Court · (2013) 2 AKR 332
High Courts29 Nov 2010Allowed
Ashwatthamma Vs Smt. Ramakka and Another
Karnataka High Court · (2011) 1 KCCR 387
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, Order 26 Rule 9Registration Act, 1908 — Section 17, 23, 77
High Courts29 Nov 2010Allowed
Siraj Baig and Others Vs Bangalore City Corporation and Another
Karnataka High Court · (2011) 2 KarLJ 672 : (2011) 3 KCCR 2203
Karnataka Municipal Corporations Act, 1976 — Section 441, 444, 444 (2)Karnataka Municipal Corporations Rules, 1977 — Rule 27
High Courts26 Nov 2010
Sri. K.A. Surendranath Vs The Authorised Officer, The General Manager State Bank of India and The Regional Director Reserve Bank of India
Karnataka High Court · (2010) 11 KAR CK 0132
High Courts26 Nov 2010
M. Krishna Swamy, M. Venkata Swamy and K. Venkata Swamy Vs Special Land Acquisition Officer and Competent Authority, Smt. Gowramma and Bharath R. Gajaria
Karnataka High Court · (2010) 11 KAR CK 0125
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
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
High Courts26 Nov 2010
Arif Pasha Vs The New India Assurance Co. Ltd. and Chandrashekar Naidu
Karnataka High Court · (2010) 11 KAR CK 0108
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
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
High Courts26 Nov 2010Allowed
Sri. Shivanna Vs State and Smt M Veena
Karnataka High Court · (2010) 11 KAR CK 0086
High Courts26 Nov 2010Dismissed
Dyavappa Vs State of Karnataka
Karnataka High Court · (2010) 11 KAR CK 0084
Penal Code, 1860 (IPC) — Section 307, 34