High Courts25 Nov 2010
Karnataka State Election Commission Vs Sri Venkatesha and Others
Karnataka High Court · (2010) 11 KAR CK 0073
Constitution of India, 1950 — Article 243D, 243T, 243T (6)Karnataka Panchayat Raj Act, 1993 — Section 123
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Karnataka High Court judgments
47,933 judgments · page 1,167 of 2,397
High Courts25 Nov 2010Allowed
G.V. Shabbir Ahmed Vs Karnataka State Industrial Investment and Development Corporation Ltd., Sri R. Venkatesh, Sri M.A. Manjunatha Jetty and Sri Venkateshwara Minerals
Karnataka High Court · AIR 2011 Kar 43 : (2011) 2 KarLJ 503
State Financial Corporations Act, 1951 — Section 31, 31 (1) (a) (aa), 31 (1) (c)
High Courts25 Nov 2010Allowed
Sri S. Vinod Kumar Vs Sri S.N. Shivanna and S. Shekar
Karnataka High Court · (2010) 11 KAR CK 0071
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)
High Courts25 Nov 2010Allowed
Sri G. Sangappa Vs State of Karnataka and Karnataka State Election Commission N.G. Natraj and N.D. Gurumurthy Vs The State Election Commission and Rural Development Department
Karnataka High Court · (2010) 11 KAR CK 0062
Karnataka Panchayat Raj Act, 1993 — Section 162 (1), 162 (2), 162 (3)
High Courts25 Nov 2010Allowed
Ezekiel Meshack Joseph Vs The State of Karnataka and Jayakumar J
Karnataka High Court · (2010) 11 KAR CK 0042
Passports Act, 1967 — Section 12, 6 BPenal Code, 1860 (IPC) — Section 120 B, 420, 468, 494, 497
High Courts25 Nov 2010Dismissed
P.H. Ramesh@ Travels Ramesh Vs State of Karnataka
Karnataka High Court · (2010) 11 KAR CK 0041
Penal Code, 1860 (IPC) — Section 143, 204, 302, 34
High Courts25 Nov 2010Allowed
Shri Lakshmi Venkataramana and T. Varada Raj Pai Vs P. Kiran Kumar
Karnataka High Court · (2011) 45 PTC 475
Trade Marks Act, 1999 — Section 124, 124 (1) (b), 30 (2) (e)
High Courts24 Nov 2010Allowed
D. Raj Kumar Vs B. Jyoti Shetty and another
Karnataka High Court · (2011) 4 RCR(Criminal) 611
High Courts23 Nov 2010
Management of Indian Institute of Management, rep. by its Chief Administrative Officer Vs D. Manikya
Karnataka High Court · (2010) 11 KAR CK 0158
High Courts23 Nov 2010Allowed
Krishnamurthy M. Vs K. Narayanaswamy and Corporation of City of Bangalore
Karnataka High Court · (2010) 11 KAR CK 0118
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75 (b)
High Courts23 Nov 2010Allowed
Shri P.P. Poonacha Vs Shri Nachiappan and Smt B.M. Honnamma
Karnataka High Court · (2010) 11 KAR CK 0094
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6 (3), Order 8 Rule 6G
High Courts23 Nov 2010Dismissed
Nena Lal G.M. Vs State of Karnataka and Others
Karnataka High Court · (2011) 3 KarLJ 91
Bangalore Development Authority Act, 1976 — Section 17 (1)
High Courts23 Nov 2010Dismissed
B. Narayanappa Vs The Managing Director, K.S.R.T.C. and Another
Karnataka High Court · (2011) 128 FLR 822 : (2011) 2 KarLJ 418 : (2011) 1 KCCR 93 : (2011) LLR 412
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts23 Nov 2010
Selvi J. Jayalalithaa Vs State
Karnataka High Court · (2011) CriLJ 1567 : (2011) 3 KarLJ 187
Penal Code, 1860 (IPC) — Section 109, 120 BPrevention of Corruption Act, 1988 — Section 13 (2), 13 (e)
High Courts23 Nov 2010Allowed
D.Vigneshwara Aithal Vs Krishna Automation and Software Solutions Pvt. Ltd., Sri Krishnamurthy Udupa and Raksha
Karnataka High Court · (2010) 11 KAR CK 0015
Negotiable Instruments Act, 1881 (NI) — Section 139
High Courts23 Nov 2010Allowed
Sri Srinivasa Reddy Vs Sri D. Ramappa
Karnataka High Court · (2010) 11 KAR CK 0014
High Courts22 Nov 2010
Sri Thimmappagowda, Sri Keshavegowda, Sri Dasegowda and Sri Cheluvegowda Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) 11 KAR CK 0129
Karnataka Land Revenue Act, 1964 — Section 25
High Courts22 Nov 2010Allowed
Sri Vinay Gupta Vs Sri K. Venkatesh @ Venkateshaiah
Karnataka High Court · (2010) 11 KAR CK 0122
Negotiable Instruments Act, 1881 (NI) — Section 139
High Courts22 Nov 2010Allowed
K.S. Parameshwarappa Vs R. Rudrappa
Karnataka High Court · (2010) 11 KAR CK 0120
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts22 Nov 2010
M. Suresh Kumar and Smt. Dhanalakshmi Vs The State of Karnataka and The Secretary, Agricultural Produce Marketing Committee N. Krishnappa Reddy, N. Chandra Reddy, N. Nagaraj and Madhavi Simpi Reddy Vs The State of Karnataka and Others
Karnataka High Court · (2010) 11 KAR CK 0097
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)