High Courts24 Sept 2010Dismissed
Changananmad Aiyappa and Changanamada Anitha Vs The State of Karnataka
Karnataka High Court · (2011) 4 KarLJ 112
Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,181 of 2,397
High Courts24 Sept 2010Dismissed
Fortune Packaging Pvt. Ltd. Vs Bangalore Karmika Sangha and Ajmera Container Corporation
Karnataka High Court · (2010) 09 KAR CK 0112
Industrial Disputes Act, 1947 — Section 17 (b)
High Courts24 Sept 2010Dismissed
M/s. Dr Bidari Ashwini Hospital Vs The Income Tax Officer Ward - 1 Bijapur
Karnataka High Court · (2012) 254 CTR 290 : (2012) 347 ITR 679 : (2012) 209 TAXMAN 303
High Courts24 Sept 2010Dismissed
Commr. of C. Ex., Cus. and S.T., Belgaum Vs Vasavadatta Cements Ltd.
Karnataka High Court · (2011) 24 STR 542 : (2012) 34 STT 485
High Courts24 Sept 2010Allowed
Besto Clutches and Spares Vs Cauvery Software Engineering Systems Ltd.
Karnataka High Court · (2011) 167 CompCas 342 : (2011) 105 SCL 212
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts24 Sept 2010Dismissed
Mohammed Alimulla, Mohammed Saleemulla and Smt. Fareeda Banu Vs State of Karnataka
Karnataka High Court · (2010) 09 KAR CK 0033
Land Acquisition Act, 1894 — Section 4, 5 A
High Courts24 Sept 2010Allowed
Smt. Sakamma and Others Vs State of Karnataka and Another
Karnataka High Court · (2011) 1 KarLJ 500
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (3), 10 (6)Urban Land Ceiling (Amendment) Act, 1999 — Section 3 (1) (a)
High Courts23 Sept 2010
Shri B. Guruswamy Vs Smt. Nagarathnamma and Others
Karnataka High Court · (2010) 09 KAR CK 0147
Civil Procedure Code, 1908 (CPC) — Section 94 (c)
High Courts23 Sept 2010
Smt. Indiramma and Sri M.A. Jayaram Vs Bruhat Bangalore Mahanagara Palike and Gokul Education Foundation
Karnataka High Court · (2010) 09 KAR CK 0145
High Courts23 Sept 2010
J.S. Venugopala Reddy and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) 09 KAR CK 0139
Karnataka Co-operative Societies Act, 1959 — Section 98 T
High Courts23 Sept 2010Allowed
Smt. G. Bharathi and Others Vs Sri Muniganappa, Bank of Baroda and Indian Bank
Karnataka High Court · (2010) 09 KAR CK 0100
High Courts23 Sept 2010Dismissed
K.Y. Shailaja Vs K.R. Lingappa (Since deceased by L.Rs. Mrs. Gowramma and Others) and M.R. Rakshith
Karnataka High Court · (2010) 09 KAR CK 0098
Karnataka Stamp Act, 1957 — Section 20, 5 (e) (i)
High Courts23 Sept 2010Allowed
The Oriental Insurance Company Ltd. Vs Smt. Drakshayanamma
Karnataka High Court · AIR 2011 Kar 159 : (2011) 6 RCR(Civil) 2496
Motor Vehicles Act, 1988 — Section 147 (5), 149 (1)
High Courts23 Sept 2010
Smt. Nanjamma and Galappa Vs The State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2011) 4 KarLJ 8 : (2011) 3 KCCR 2014
Land Acquisition Act, 1894 — Section 4, 48
High Courts23 Sept 2010Allowed
Commissioner of Income Tax, Bangalore Vs Nadic Associates
Karnataka High Court · (2011) 201 TAXMAN 143
High Courts22 Sept 2010
The Joint Commissioner for Transports (Bangalore Urban and Rural) and Another Vs G. Govindaraju
Karnataka High Court · (2011) 1 KarLJ 413 : (2011) 4 KCCR 430 SN
Karnataka High Court Act, 1961 — Section 4Limitation Act, 1963 — Section 5
High Courts22 Sept 2010
C. Hanumanthappa Vs Ramakrishnappa and Nagaraj
Karnataka High Court · (2010) 09 KAR CK 0143
High Courts22 Sept 2010
Divisional Manager, United India Insurance Co. Ltd. Vs Smt. Sunandamma, Smt. Narasamma, Srinivasa Since minor represented by his natural guardian/mother Smt. Sunandamma) and Senior Commercial Executive, E.T.A. Engineering P. Ltd.
Karnataka High Court · (2010) 09 KAR CK 0136
Workmens Compensation Act, 1923 — Section 4
High Courts22 Sept 2010Allowed
Man Takraf (India) P. Ltd. Vs Bellary Steels and Alloys Ltd.
Karnataka High Court · (2011) 166 CompCas 258
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15 (1), 22
High Courts22 Sept 2010Dismissed
G.M. Mahendra Vs G.M. Mohan, since deceased by L.R. Smt. Bhavani and Anjuman (sic)
Karnataka High Court · (2011) 4 KCCR 2461
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2