COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,168 of 2,397

High Courts22 Nov 2010Allowed

Inspector of Customs, HQRS Vs Betrand Tochukwu Ikwuka

Karnataka High Court · (2011) CriLJ 1136 : (2011) ILR (Kar) 2683 : (2011) 3 KarLJ 506 : (2011) 3 KCCR 2387 : (2011) 3 RCR(Criminal) 350 : (2011) 3 RCR(Criminal) 350

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 173 (5)Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 27 A, 28, 29

High Courts22 Nov 2010Allowed

T.S. Manjunath rep. by G.P.A. holder Sri Lokeshappa S. Vs N. Manjunath Shetty and Smt. Lakshmi Devi

Karnataka High Court · (2010) 11 KAR CK 0013

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 17, Order 6 Rule 17

High Courts22 Nov 2010Allowed

S.Y. Jotrannavar Section Officer Vs State of Karnataka

Karnataka High Court · (2011) ILR (Kar) 370 : (2011) 4 KarLJ 95

Karnataka Government (Allotment of Government Quarters) Rules, 1999 — Rule 19, 5, 9

High Courts22 Nov 2010Allowed

Munishamappa and Sathyanarayana Vs The State Of Karnataka and Others

Karnataka High Court · (2010) 11 KAR CK 0009

Land Acquisition Act, 1894 — Section 16, 4 (1), 48 (1)

High Courts19 Nov 2010Dismissed

Ramya Housing Ltd. Vs Sri R. Amrith

Karnataka High Court · (2011) 107 SCL 100

Companies Act, 1956 — Section 454 (5), 454 (5A)

High Courts19 Nov 2010

Shriram Transport Finance Co. Ltd., (Earlier known as Shriram Investments Ltd.) Vs Sri. Kareem

Karnataka High Court · (2010) 11 KAR CK 0121

High Courts19 Nov 2010Dismissed

Smt. Imambi and Others Vs Smt. Khatumbi

Karnataka High Court · (2010) 11 KAR CK 0119

High Courts19 Nov 2010Dismissed

Shri Kodandarama and Shri Lakshmisha Vs Smt. K.S. Kalpana and Kumari Deeksha

Karnataka High Court · (2010) 11 KAR CK 0117

Constitution of India, 1950 — Article 227

High Courts19 Nov 2010Dismissed

Sri H.R. Lingaswamy Vs Sri Seenappa

Karnataka High Court · (2010) 11 KAR CK 0116

High Courts19 Nov 2010

Khaleel Sab Vs The State of Karnataka

Karnataka High Court · (2010) 11 KAR CK 0112

Electricity Act, 2003 — Section 135

High Courts19 Nov 2010

Smt. Ehaghyamma and Sri Ramakrishna Vs The Special Tashildar Sri Siddalingaiah

Karnataka High Court · (2010) 11 KAR CK 0096

Contempt of Courts Act, 1971 — Section 11, 12, 2 (b)

High Courts19 Nov 2010

Sri T. Venkatesh and Smt. M. Shobha Vs Smt. Nagamma and Others

Karnataka High Court · (2010) 11 KAR CK 0095

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8 (2), Order 1 Rule 8 (3)

High Courts19 Nov 2010Allowed

Grasim Industries Ltd. Vs B. Roshan, Prop. Roshan Enterprises

Karnataka High Court · (2010) 11 KAR CK 0093

Negotiable Instruments Act, 1881 (NI) — Section 118, 139

High Courts19 Nov 2010

Smt. K.S. Geetha and Master Harshith. S. Kunchiti represented by his mother K.S. Geetha Vs Sri. M.V. Thippeswamy and United India Insurance Co. Ltd.

Karnataka High Court · (2010) 11 KAR CK 0082

Motor Vehicles Act, 1988 — Section 166

High Courts19 Nov 2010Dismissed

Mr. Girish Arora Vs Smt. R. Lakshmamma and Others

Karnataka High Court · (2010) 11 KAR CK 0081

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts19 Nov 2010Dismissed

V.A. Susai Manickyam Vs Rasool Shariff

Karnataka High Court · (2010) 11 KAR CK 0040

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts19 Nov 2010Dismissed

Sri Munishamappa and Others Vs Sri Chandrappa, Sri Saradar and Sri Anjanappa

Karnataka High Court · (2010) 11 KAR CK 0039

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75 (b)

High Courts19 Nov 2010

Venkatesha and Others Vs The State of Karnataka and Karnataka State Election Commission

Karnataka High Court · (2010) 11 KAR CK 0038

Constitution of India, 1950 — Article 243D (1), 243D (6)Karnataka Panchayat Raj Act, 1993 — Section 162 (1) 162 (2)

High Courts19 Nov 2010Dismissed

Apoorva Roller Flour Mills A Registered partnership firm Vs Syndicate Bank

Karnataka High Court · (2010) 11 KAR CK 0037

High Courts19 Nov 2010

K. Ningaraju and Others Vs The State of Karnataka

Karnataka High Court · (2011) ILR (Kar) 938 : (2011) 3 KCCR 2399

Constitution of India, 1950 — Article 226, 227