High Courts17 Sept 2010Dismissed
G. Krishnappa Vs Smt. Paryathamma and Others
Karnataka High Court · (2010) 09 KAR CK 0074
Karnataka Panchayat Raj Act, 1993 — Section 295, 295 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,184 of 2,397
High Courts17 Sept 2010
S.J. Kumaraswamy and Others Vs State of Karnataka and Rajiv Gandhi University of Health and Science
Karnataka High Court · (2010) 09 KAR CK 0068
High Courts16 Sept 2010
Hindustan Aeronautics Ltd. Aerospace Division Vs State of Karnataka, Department of Housing and Urban Development and The Joint Commissioner
Karnataka High Court · (2011) ILR (Kar) 449 : (2011) 1 KarLJ 564
Constitution of India, 1950 — Article 285Karnataka Municipal Corporations Act, 1976 — Section 110 (1) (j)
High Courts16 Sept 2010Dismissed
Sri. Anand Vs The State of Karnataka State of Karnataka Vs Anand
Karnataka High Court · (2010) 09 KAR CK 0091
Penal Code, 1860 (IPC) — Section 307, 324, 34, 504
High Courts15 Sept 2010
The Divisional Manager, Oriental Insurance Company Limited Vs Smt. M.K. Sunitha and Another
Karnataka High Court · (2011) ACJ 1556 : (2011) 3 KarLJ 339 : (2012) 1 TAC 943
Motor Vehicles Act, 1988 — Section 166
High Courts15 Sept 2010Dismissed
Puttaswamy, Latha, Asha and Bangari, represented by Mother and guardian Smt. Honnamma Vs Nagaraju, Thimmaraju and Sharadamma
Karnataka High Court · (2010) 09 KAR CK 0167
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 27
High Courts15 Sept 2010
Smt. Kusuma Bhat, Kum. K. Bhavya Parvathi and Smt. Parvathi Amma Bhat Vs The United India Insurance Company Limited, The New India Assurance Company Limited and J. Venkateshmurthy
Karnataka High Court · (2010) 09 KAR CK 0164
Motor Vehicles Act, 1988 — Section 166
High Courts15 Sept 2010
Stargate Engineering Private Limited Vs The Regional Director, Employees State Insurance Corporation
Karnataka High Court · (2010) 09 KAR CK 0093
Employees State Insurance Act, 1948 — Section 82 (2)
High Courts15 Sept 2010Allowed
Surabhi Chits Limited Vs Nil
Karnataka High Court · (2010) 09 KAR CK 0088
High Courts15 Sept 2010
Ravi K.J. Vs The Oriental Insurance Company Limited and J. Ramachandran
Karnataka High Court · (2011) ACJ 2185
Motor Vehicles Act, 1988 — Section 166
High Courts15 Sept 2010Allowed
Chikkabbaiah alias Chinnappa (Since dead by L.Rs. Smt. Jayamma, C. Venkatesh and C. Shashikala), Dabalappa alias Muniyappa, Chikkamuniyappa and Ramakrishnappa Vs Shri Namdev, Shri Lingappa Sri Kothi Jogappa and Shri Muniyappa
Karnataka High Court · (2010) 09 KAR CK 0012
High Courts15 Sept 2010Dismissed
Vasanth Colour Laboratories Limited Vs Smt. Divya Devi and Others
Karnataka High Court · (2011) 1 KarLJ 271
Mysore Court-fees and Suits Valuation Act, 1958 — Section 21, 41 (2)
High Courts14 Sept 2010Dismissed
S.P. Mahadevappa Vs Smt. Suma Vasanth and Others
Karnataka High Court · (2011) 2 KarLJ 232
Civil Procedure Code, 1908 (CPC) — Section 103, 9
High Courts14 Sept 2010
The Divisional Manager, Bangalore Metropolitan Transport Corporation Vs Chandraiah, K.G. Sri. Chandraiah, K.G. Vs The Divisional Manager, Bangalore Metropolitan Transport Corporation (BMTC)
Karnataka High Court · (2010) 09 KAR CK 0138
High Courts14 Sept 2010
State of Karnataka Vs Lalithamma @ Doddamma, Venkatesh and (SIC)
Karnataka High Court · (2010) 09 KAR CK 0054
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 306, 498A
High Courts14 Sept 2010
Smt. Savitramma Gowda Vs Dr. M.P. Somaprasad and Sri Amrut Prasad
Karnataka High Court · (2011) 4 KarLJ 30
High Courts13 Sept 2010
K. Srikanth Rao, The Commissioner, City Municipal Counsel Vs National Wines
Karnataka High Court · (2010) 09 KAR CK 0134
High Courts13 Sept 2010
K. Srikanth Rao, The Commissioner, City Municipal Counsel Vs Sri M.P. Sultan
Karnataka High Court · (2010) 09 KAR CK 0133
High Courts13 Sept 2010
Smt. Chanamma and Smt. Kalyanamma Vs Smt. V. Lalitha Vasudev and Sri. R. Nagaraja Nayak
Karnataka High Court · (2010) 09 KAR CK 0124
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts13 Sept 2010
Sri. Ganesha Rice Mill and Others Vs State of Karnataka
Karnataka High Court · (2010) 09 KAR CK 0106
Karnataka Rice Milling Regulation and Rice & Paddy Procurement (Levy) Order, 1999 — Section 2 (c), 2 (i), 3, 4