COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,175 of 2,397

High Courts23 Oct 2010Dismissed

Malnad College of Engineering Vs State of Karnataka, Dept. of Education and Mysore University University of Mysore Vs Malnad College of Engineering and State of Karnataka, Dept. of Education

Karnataka High Court · (2010) 10 KAR CK 0107

Karnataka State Universities Act, 1976 — Section 53, 53 (10) (b), 53 (10) (c)

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High Courts23 Oct 2010Dismissed

Narayanappa dead by L.Rs. (Lakshmamma Reddy and Redamma) and Devaraju Vs Ramappa dead by L.Rs. (Venkatalakshmi dead by L.Rs. (Kamalamma, Srinivas Reddy, Girisha and Nagesh) and Others), Munivenkatamma dead by L.Rs. (Venkataswamy and Venkat Reddy), Seethamma dead by L.Rs. (Narayanswamy and Venkat Reddy) and Naremma dead by L.Rs. (Chowdamma Reddy and Ramakrishna Reddy)

Karnataka High Court · (2010) 10 KAR CK 0106

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts23 Oct 2010Dismissed

Sri Srinivasa Gowda Vs Smt. Bhagyamma

Karnataka High Court · (2010) 10 KAR CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts23 Oct 2010Allowed

Sri. Santhosh Kumar Vs Sri. Narayana Pai, Rathnakara Pai, Pai Sales Corporation and The New India Assurance Co. Ltd.

Karnataka High Court · (2010) 10 KAR CK 0104

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High Courts23 Oct 2010Allowed

Smt. Anuradha Baliga Vs Sri Vivekananda Baliga

Karnataka High Court · (2010) 10 KAR CK 0102

Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 22Protection of Women From Domestic Violence Rules, 2005 — Rule 6 (1)

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High Courts23 Oct 2010

Caffeine Holidays India Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (2010) 10 KAR CK 0099

Karnataka Land Revenue Act, 1964 — Section 128, 129, 136 (2), 136 (3)

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High Courts23 Oct 2010Dismissed

State of Karnataka Vs Ammayamma and Others

Karnataka High Court · (2010) 10 KAR CK 0090

Dowry Prohibition Act, 1961 — Section 3, 6Penal Code, 1860 (IPC) — Section 304 B, 468 A

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High Courts23 Oct 2010Dismissed

State of Karnataka Vs Tailor Manjunatha @ Manjunatha Reddy

Karnataka High Court · (2010) 10 KAR CK 0089

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304 B, 498A

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High Courts23 Oct 2010Dismissed

Smt. Lalithamma Reddy, Smt. N. Shanthamma Reddy and Smt. Manjula Vs Smt. Chinnamma since deceased by her L.Rs., Plaintiffs No. 1 to 3 and Defendants No. 2 to 4 (Shri N. Chandrashekar and Others)

Karnataka High Court · (2010) 10 KAR CK 0080

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

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High Courts23 Oct 2010Allowed

Mr. T. Bylanjinappa Vs The State of Karnataka and Alur Vyavasaya Seva Sahakara Bank Niyamitha

Karnataka High Court · (2010) 10 KAR CK 0070

Karnataka Co-operative Societies Act, 1959 — Section 64, 70

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High Courts23 Oct 2010Dismissed

The Director of Municipal Administration Vs Veerabhadregowda

Karnataka High Court · (2010) 10 KAR CK 0064

Constitution of India, 1950 — Article 14, 19, 21

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High Courts23 Oct 2010

Sri Puttappa @ N. Puttaiah and Others Vs The State of Karnataka and Others

Karnataka High Court · (2011) 4 KCCR 2837

Karnataka Forest Act, 1963 — Section 6 (3)Karnataka Land Revenue Act, 1964 — Section 132 (1) (3)

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High Courts23 Oct 2010Dismissed

Thoti Venkatappa (Dead) by L.R. and Others Vs Sriramalu Naidu

Karnataka High Court · (2011) 2 KarLJ 224

Karnataka Village Offices Abolition Act, 1961 — Section 4 (3), 5 (6)

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High Courts23 Oct 2010Allowed

Sri V. Devendrappa Vs The General Manager (El)., Power Purchase and The Asst. Executive Engineer (Ele).

Karnataka High Court · (2010) 10 KAR CK 0045

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High Courts23 Oct 2010Dismissed

Smt. Bharathi Vs The State of Karnataka, Housing and Urban Development Department, The Commissioner, Bangalore Development Authority, The Special Land Acquisition Officer, Bangalore Development Authority and The President, Poorna Pragna House Building Co-operative Society

Karnataka High Court · (2010) ILR (Kar) 5399 : (2011) 2 KarLJ 375

Bangalore Development Authority Act, 1976 — Section 17 (1), 17 (3)

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High Courts23 Oct 2010Dismissed

Sri V. Vasantha Kumar Vs Sri Munivenkatappa dead by L.Rs. (Sri Thimmaiah and Others)

Karnataka High Court · (2010) 10 KAR CK 0031

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High Courts23 Oct 2010

A. Nagabhushanam Vs The Karnataka Information Commission and Another

Karnataka High Court · (2011) 3 KarLJ 142

Right to Information Act, 2005 — Section 5

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High Courts23 Oct 2010Dismissed

State of Karnataka Vs Nidyamale Poovaiah and Others

Karnataka High Court · (2010) 10 KAR CK 0026

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 143, 147, 302

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High Courts23 Oct 2010Allowed

Smt. L. Padma Vs S. Nagabhushana Naidu

Karnataka High Court · (2010) 10 KAR CK 0023

Negotiable Instruments Act, 1881 (NI) — Section 139

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High Courts23 Oct 2010Allowed

Sri N. Mohan Swamy Vs Sri P. Devappa

Karnataka High Court · (2010) 10 KAR CK 0021

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