COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,173 of 2,397

High Courts29 Oct 2010Allowed

Dr. Neelakahtapuram Jayaram represented by his power of Attorney Holder Moderm Narasimhalu Vs N. Gangadhar, Smt. Manjula Raghupathy, Kum. Ramya Raghupathy and Kum. Bhavya Raghupathy

Karnataka High Court · AIR 2011 Kar 302

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 20, Order 6 Rule 17

Read judgment

High Courts29 Oct 2010

Sri Gopala Krishana Elur and Others Vs Sri B.S. Yeddiyurappa Chief Minister and The Speaker, Karnataka Vidhana Sabha

Karnataka High Court · (2010) 6 KarLJ 529

Constitution of India, 1950 — Article 136, 226, 227Karnataka Legislative Assembly (Disqualification of Members on Ground of Defection) Rules, 1986 — Rule 6, 7, 7 (2)

Read judgment

High Courts29 Oct 2010Allowed

Sri G.J. Fernandez Vs The Assistant Commissioner of Income Tax

Karnataka High Court · (2011) ILR (Kar) 1195 : (2011) 3 KCCR 336 SN

Income Tax Act, 1961 — Section 80 HHC, 80 HHC, 80 HHC (1), 80 HHC (3a), 80 HHC (baa)

Read judgment

High Courts28 Oct 2010Dismissed

The Registrar, Rajiv Gandhi University of Health Sciences Vs Mrs. G. Hemalatha and The Principal Novodaya College of Nursing

Karnataka High Court · (2010) 10 KAR CK 0142

Read judgment

High Courts28 Oct 2010

Karnataka State F.I.C. Ltd. Vs D.C. of Comml. Taxes (Audit-14), Bang.

Karnataka High Court · (2012) 27 STR 131

Read judgment

High Courts28 Oct 2010

Yallaiah and Siddamma Vs Krishnojirao, Anwar Khan and National Insurance Co. Ltd.

Karnataka High Court · (2010) 10 KAR CK 0057

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts27 Oct 2010

Sumithra Vs N.V. Puttalakshmaiah and Another

Karnataka High Court · (2012) ACJ 119 : (2012) 4 TAC 285 : (2012) 2 TAC 654

Read judgment

High Courts27 Oct 2010Dismissed

Sri. M.K. Henry Madhukar Vs Smt. Soumya M.P.

Karnataka High Court · (2010) 10 KAR CK 0103

Divorce Act, 1869 — Section 18

Read judgment

High Courts27 Oct 2010

Oriental Insurance Company Ltd. Vs Smt. Lakshmi Bai and S.T. Sathyanarayana

Karnataka High Court · (2011) 8 RCR(Civil) 2558

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

Read judgment

High Courts26 Oct 2010

The Managing Director, Tamilnadu State Transport Corporation (Salem Div.II) Ltd. Vs Shankar Sahani and Others

Karnataka High Court · (2012) ACJ 122 : (2012) 4 TAC 318

Motor Vehicles Act, 1988 — Section 163 A, 166

Read judgment

High Courts26 Oct 2010Allowed

Navayuga Engineering Company Ltd. Vs The State of Karnataka

Karnataka High Court · (2010) 10 KAR CK 0122

Karnataka Value Added Tax Act, 2003 — Section 7, 9 A (7)

Read judgment

High Courts26 Oct 2010Allowed

Mrs. Poornima Girish Vs Revenue Department Govt. of Karnataka, Commissioner and Special Additional Land Acquisition Officer Bangalore Development Authority

Karnataka High Court · (2011) ILR (Kar) 574 : (2011) 2 KarLJ 142 : (2011) 4 KCCR 3122

Bangalore Development Authority Act, 1976 — Section 17, 19, 20

Read judgment

High Courts26 Oct 2010Dismissed

Smt. Pankaja Thaman Vs Sri T. Ramesh Gowda

Karnataka High Court · (2010) 10 KAR CK 0088

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts26 Oct 2010

Sri P. Gunasheelan Vs Smt. R. Prema and Others

Karnataka High Court · (2011) 1 KCCR 842

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

Read judgment

High Courts26 Oct 2010Allowed

T. Nagappa and Others Vs Adarsha Associates

Karnataka High Court · (2010) 10 KAR CK 0066

Read judgment

High Courts26 Oct 2010

Fathima Jaan and Naasira Vs The Regional Manager, New India Assurance Company Ltd. and K.H. Rangaraju

Karnataka High Court · (2010) 10 KAR CK 0063

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts26 Oct 2010Allowed

Sri. G. Seetharamu Vs Sri. K.G. Thyagaraju, Assistant Artisan and Smt. B. Pramila

Karnataka High Court · (2010) 10 KAR CK 0027

Read judgment

High Courts26 Oct 2010Allowed

Mr. Srinivasa Miyala Vs Sri. Joseph N.M., Lecturer, Sacred Heart First Grade College

Karnataka High Court · (2010) 10 KAR CK 0024

General Clauses Act, 1897 — Section 27

Read judgment

High Courts26 Oct 2010Allowed

Veerappa Thimmaiah Vs Union of India (UOI)

Karnataka High Court · (2010) 10 KAR CK 0003

National Highways Act, 1956 — Section 3 (1), 3 A, 3 C

Read judgment

High Courts25 Oct 2010Dismissed

Reliance General Insurance Company Limited Vs Nazim and Sunil Rao Hotker

Karnataka High Court · (2011) 8 RCR(Civil) 2573

Motor Vehicles Act, 1988 — Section 134 (a) (b), 181, 187, 3 (1)

Read judgment