High Courts06 Oct 2010
Siddhartha Shantagiri Vs India Holiday (P.) Ltd.
Karnataka High Court · (2011) 105 SCL 251
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,179 of 2,397
High Courts05 Oct 2010Dismissed
Muddappa alias Doddaputtaboye since deceased by his L.Rs. Vs State of Karnataka and Others
Karnataka High Court · (2011) 4 KarLJ 358 : (2011) 1 KCCR 581 : (2011) 6 RCR(Civil) 2547
Constitution of India, 1950 — Article 12
High Courts05 Oct 2010Dismissed
Ganga Kaveri Institute of Science and Management Vs University of Bangalore and Government of Karnataka Education Department (Higher Education)
Karnataka High Court · (2011) 2 KarLJ 651
Karnataka State Universities Act, 2000 — Section 59, 59 (12), 59 (6)
High Courts05 Oct 2010Dismissed
S.K. Punith and Another Vs State of Karnataka and Others
Karnataka High Court · (2011) 2 KarLJ 593
Karnataka Animal Husbandry and Veterinary Services (Recruitment of Veterinary Officers) (Special Recruitment) Rules, 2009 — Rule 1 (3)
High Courts05 Oct 2010Dismissed
Mineral Enterprises Ltd. Vs Additional Commissioner of Commercial Taxes, Zone 1, Bangalore and Others
Karnataka High Court · (2011) 42 VST 572
High Courts05 Oct 2010Allowed
C.C. Chandre Gowda, C.C. Harish and Others Vs C.N. Ramappa Gowda
Karnataka High Court · (2010) 10 KAR CK 0019
High Courts04 Oct 2010Dismissed
The Branch Manager The New India Assurance Co. Ltd Vs Mahadev Pandurang Patil and Abdulrajak Hussainjamakhanwale, Owner of Jeep The Oriental Insurance Co. Ltd. Vs Smt. M. Radha Mutangi and Sri Mohan Margutti Smt. M. Radha Muttangi, Syndicate Bank Employee Vs Mahadevappa Tengali, Mohan Margutti and The Oriental Insurance Co.
Karnataka High Court · (2011) ILR (Kar) 850
Motor Vehicles Act, 1988 — Section 146, 147
High Courts04 Oct 2010Allowed
Sri. B.V. Janardhan Gupta Vs The State of Karnataka
Karnataka High Court · (2010) 10 KAR CK 0001
Environment (Protection) Act, 1986 — Section 15Motor Vehicles Act, 1988 — Section 177
High Courts01 Oct 2010Dismissed
Lingaraju K.H. Vs The State of Karnataka and Principal Sri Renukamba Rural ITI
Karnataka High Court · (2011) ILR (Kar) 186
Constitution of India, 1950 — Article 14, 226
High Courts01 Oct 2010Allowed
Ranojirao T.K. Vs Bangalore Development Authority and State of Karnataka
Karnataka High Court · (2010) ILR (Kar) 5144 : (2011) 3 KarLJ 47
Banglore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10 (3)Karnataka Civil Services (Conduct) Rules, 1966 — Rule 21, 23
High Courts01 Oct 2010Dismissed
Smt. Kanchandevi Sipani Vs Bangalore Development Authority and Smt P.M. Pushpa
Karnataka High Court · (2010) 10 KAR CK 0114
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10, 10 (2), 8
High Courts01 Oct 2010Allowed
Branch Manager United India Insurance Co. Ltd. Vs Anjinappa @ Anjaneya and B.S. Sridhara
Karnataka High Court · (2012) ACJ 1063 : (2012) 132 FLR 616 : (2011) 4 KCCR 3349 : (2012) LLR 384
High Courts01 Oct 2010Allowed
Poetic Interiors Vs State of Karnataka and Others
Karnataka High Court · (2011) 39 VST 366
Karnataka Sales Tax Act, 1957 — Section 12 (4), 22 A (1)Karnataka Sales Tax Rules, 1957 — Rule 6 (4), 6 (4) (m)
High Courts01 Oct 2010Dismissed
Sri Mallegowda and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 4930 : (2011) 1 KarLJ 356 : (2011) 4 KCCR 420 SN
Constitution of India, 1950 — Article 14
High Courts30 Sept 2010
Zameer Ahamed Vs B.R. Narayana Shetty and Another
Karnataka High Court · (2012) ACJ 1322
High Courts30 Sept 2010
Venkatappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 2 KarLJ 436 : (2010) 4 KCCR 3000
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)
High Courts30 Sept 2010Dismissed
Sri Yoginarayana Credit Co-operative Society Limited Vs Registrar General High Court of Karnataka
Karnataka High Court · (2010) 09 KAR CK 0148
Karnataka Financial Code, 1978 — Section 93 (2)
High Courts30 Sept 2010Allowed
E.P. Products Vs State of Karnataka and Others
Karnataka High Court · (2011) 44 VST 225
High Courts30 Sept 2010Allowed
Smt Sumithramma Theertha Since Dead By Her LR''s (Bharadwaja Theertha and KA Ramananda Theertha) Vs The Special Land Acquisition Officer Harangi Project and The Tasildar
Karnataka High Court · (2010) 09 KAR CK 0047
High Courts30 Sept 2010Allowed
K.S. Vemanna and Others Vs Deputy Commissioner, Tahsildar, and Adeppa
Karnataka High Court · (2011) ILR (Kar) 492 : (2011) 2 KarLJ 71 : (2011) 4 KCCR 3181
Constitution of India, 1950 — Article 226Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Clause 12 (1)