High Courts22 Sept 2010
N. Vasudevaraju and Another Vs Deputy Commissioner, Ramanagaram District and Others
Karnataka High Court · (2011) 1 KarLJ 422 : (2010) 4 KCCR 3037
Karnataka Land Revenue Act, 1964 — Section 135, 135 (2), 136 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,182 of 2,397
High Courts22 Sept 2010
Smt. Lalitha Shivappa Vs Sri S.C. Byrahanumaiah and Others
Karnataka High Court · (2010) 09 KAR CK 0099
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Sept 2010
Sri. H. Dharam Chand represented by his Son and Power of Attorney Holder Sri. H.D. Mahaveer Kumar Vs State of Karnataka
Karnataka High Court · (2010) 09 KAR CK 0094
Karnataka Stamp Act, 1957 — Section 45 A
High Courts22 Sept 2010
Azeez Pasha (since dead by L.Rs. Noor Pasha and Others) and Others Vs State of Karnataka and Karnataka State Road Transport Corporation
Karnataka High Court · (2010) 09 KAR CK 0078
Land Acquisition Act, 1894 — Section 12 (2), 18 (1), 5 A
High Courts22 Sept 2010
The Commissioner of Income Tax and The Income Tax Officer Vs Happy Farms and Resorts Ltd.
Karnataka High Court · (2011) 239 CTR 110
High Courts22 Sept 2010Dismissed
Sri. T.R. Prasad Vs Sri. C.B. Madappa
Karnataka High Court · (2010) 09 KAR CK 0032
High Courts22 Sept 2010
N. Vasudevaraju and Smt. Vijaya Vs Deputy Commissioner, Ramanagaram District and Others
Karnataka High Court · (2010) 09 KAR CK 0022
Karnataka Land Revenue Act, 1964 — Section 133, 135, 136 (3)
High Courts21 Sept 2010Allowed
Commissioner of Income Tax Vs Micro Land Ltd.
Karnataka High Court · (2012) 204 TAXMAN 174
High Courts21 Sept 2010Dismissed
State Vs Sri H.S. Keshaamurthy
Karnataka High Court · (2011) 2 Crimes 541 : (2011) 2 DMC 261 : (2011) ILR (Kar) 602 : (2011) 1 KarLJ 489 : (2011) 1 KCCR 667
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts21 Sept 2010
The New India Assurance Co. Ltd. Vs Mrs. Bloosom O. Fernandes and Another
Karnataka High Court · (2011) ACJ 1566 : (2010) ILR (Kar) 5105 : (2011) 3 KarLJ 405 : (2011) 3 TAC 517
Motor Vehicles Act, 1988 — Section 166
High Courts21 Sept 2010
Prym Fashion UK Whitecroft, Lydney Vs State Bank of India and Cuthberts Apparels Pvt. Ltd.
Karnataka High Court · (2010) 09 KAR CK 0144
High Courts21 Sept 2010Dismissed
Sri K. Mathiarasan Vs Sir B.R. Mohan Singh
Karnataka High Court · (2010) 09 KAR CK 0141
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts21 Sept 2010
Dr. H.V.R. Iyengar, Since deceased by L.Rs. (Mr. Vinatha Iyengar and Mrs. Radhika Iyengar) Vs Mrs. Indira Bipin Patel
Karnataka High Court · (2011) 1 KCCR 89
High Courts21 Sept 2010
Smt. Nancy Jyothi Lobo, Assistant Teacher St. Philomena Higher Primary School Vs The State of Karnataka and Others
Karnataka High Court · (2010) 09 KAR CK 0097
High Courts21 Sept 2010
Durugappa and Smt. Kanumakka Vs Rajendra Prasad Reddy and The Branch Manager, Oriental Insurance Co. Ltd.
Karnataka High Court · (2010) 09 KAR CK 0085
High Courts21 Sept 2010Allowed
Yashodamma Vs Hanumaiah
Karnataka High Court · (2010) 09 KAR CK 0076
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Sept 2010
Maraiah @ Mariyaiah (Since dead by L.Rs. Chikamoogaiah, Smt. Thayamma and Parvathamma) Vs Annaiah
Karnataka High Court · (2010) 09 KAR CK 0069
High Courts21 Sept 2010Dismissed
State Vs Sri H.S. Keshavamurthy
Karnataka High Court · (2011) 2 Crimes 541 : (2011) 2 DMC 261 : (2011) ILR (Kar) 602 : (2011) 1 KarLJ 489 : (2011) 1 KCCR 667
Penal Code, 1860 (IPC) — Section 306, 498, 498A
High Courts21 Sept 2010Allowed
The Commissioner of Income Tax C R Building, Queens Road Bangalore - 560001 and The Deputy Commissioner of Income Tax Central Circle - V C R Building Queens Road Bangalore Vs M/s. Micro Land Ltd. Microland House No. 58, 80 Feet Road 7th Block, Koramangala Bangalore
Karnataka High Court · (2012) 347 ITR 613
High Courts21 Sept 2010
Shivanna and Smt. Sowbhagya Vs Sri. Puttaswamaiah
Karnataka High Court · (2010) 09 KAR CK 0042
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 39, 39 (4)