High Courts13 Sept 2010Allowed
Digital Waves Computer Solutions P. Ltd. Vs Vmoksha Technologies P. Ltd.
Karnataka High Court · (2011) 161 CompCas 190
Companies Act, 1956 — Section 433 (e), 433 (f), 434
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,185 of 2,397
High Courts13 Sept 2010
Lokesha Gowda, Manja @ Daasa Gowda, Maruthi @ Gandhi and Manjunatha Gowda Vs The State of Karnataka
Karnataka High Court · (2010) 09 KAR CK 0055
Penal Code, 1860 (IPC) — Section 395, 397
High Courts13 Sept 2010Allowed
Hulikal Nataraju Vs State of Karnataka and K.H. Chetan
Karnataka High Court · (2010) 09 KAR CK 0024
Penal Code, 1860 (IPC) — Section 153 A, 298
High Courts13 Sept 2010Allowed
Commissioner of Income Tax and another Vs Nitco Constructions Pvt. Ltd.
Karnataka High Court · (2012) 347 ITR 170
High Courts13 Sept 2010Allowed
Commissioner of Income Tax and another Vs Gauthamchand Bhandari
Karnataka High Court · (2012) 347 ITR 491
High Courts09 Sept 2010
Smt. Leelavathi S. Vs Shri Murgesh, Smt. Nalini, and Smt. Kavitha
Karnataka High Court · (2010) 09 KAR CK 0175
High Courts09 Sept 2010
Smt. Leelavathi S. Vs Shri Murgesh and Others
Karnataka High Court · (2010) ILR (Kar) 4673 : (2010) 4 KCCR 2973 : (2011) 8 RCR(Criminal) 321
Protection of Women from Domestic Violence Act, 2005 — Section 2 (q), 5, 5 (e), 9
High Courts09 Sept 2010Dismissed
Sri. Yallappa Vs The Divisional Controller North-East Karnataka Road Transport Corporation
Karnataka High Court · (2010) 09 KAR CK 0125
Constitution of India, 1950 — Article 226, 227
High Courts09 Sept 2010Dismissed
Suramma and T. Suresha Vs G. Karibasavaiah (dead by his L.Rs. G.K. Basavaraja and G.K. Prakashmurthy)
Karnataka High Court · (2010) 09 KAR CK 0122
High Courts09 Sept 2010Dismissed
Commissioner of Service Tax Vs Atria Convergence Technologies Pvt. Ltd.
Karnataka High Court · (2011) 21 STR 209
Central Excise Act, 1944 — Section 35 G, 35 L (b)
High Courts09 Sept 2010Dismissed
Ravindra Rural Education Society (R) and R.R. Pre-University College later Renamed as Padmashali Thimmappa Memorial Pre-University College Vs The State of Karnataka
Karnataka High Court · (2010) 09 KAR CK 0096
High Courts09 Sept 2010
M. Narayanappa Vs The Returning Officer District Watershed Development Officer Dept. of Water Shed Development and Others
Karnataka High Court · (2010) 09 KAR CK 0095
Karnataka Scheduled Caste/Scheduled Tribe and Other Backward Classes (Reservation in Appointment etc.) Act, 1990 — Section 34 (2), 34 (3)
High Courts09 Sept 2010Allowed
Smt G. Savithri and Another Vs M.S. Subbukrishna
Karnataka High Court · (2011) 2 KarLJ 488
Family Courts Act, 1984 — Section 19 (1)Hindu Adoption and Maintenance Act, 1956 — Section 18, 18 (2), 23
High Courts09 Sept 2010Allowed
C. Akbar Basha Vs Smt. Shakunthala Gupta and Others
Karnataka High Court · (2011) 2 KarLJ 523
Evidence Act, 1872 — Section 65 (a), 65 (e)
High Courts09 Sept 2010
Arun Kumar Koralli and Sonabai Koralli Vs Anil Kumar Koralli, Anitha Huggi and Shobha Koralli
Karnataka High Court · (2011) 6 KarLJ 253
Hindu Marriage Act, 1955 — Section 16 (1), 16 (2), 16 (3)
High Courts09 Sept 2010
Regional Manager Oriental Insurance Co. Ltd. Vs J. Ananda Murthy, Padmavathi Murthy, Meghana and Huchharam
Karnataka High Court · (2011) ACJ 1820
Motor Vehicles Act, 1988 — Section 163 A, 166, 166 (4)
High Courts09 Sept 2010
The Special Land Acquisition Officer, H.R.P. Vs N.D. Hiriyannaiah
Karnataka High Court · (2010) 4 KCCR 3046
Land Acquisition Act, 1894 — Section 18, 4 (1), 54
High Courts09 Sept 2010
The New India Assurance Co. Ltd. Vs Showkath @ Showkathkhan and Shri Syed Peer
Karnataka High Court · (2011) ACJ 2234 : (2011) 3 KarLJ 390
Workmens Compensation Act, 1923 — Section 10, 144, 30
High Courts08 Sept 2010Allowed
C. Ramaiah Reddy Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2011) 244 CTR 126 : (2011) 339 ITR 210 : (2012) 20 TAXMAN 781
High Courts08 Sept 2010Dismissed
The Branch Manager, New India Assurance Co. Ltd. Vs Smt. H.R. Lakshmidevamma and Others
Karnataka High Court · (2011) ACJ 2086 : (2012) 1 TAC 82
Motor Vehicles Act, 1988 — Section 173 (1)