High Courts25 Aug 2010Dismissed
Gurupada Vs The State of Karnataka
Karnataka High Court · (2011) 3 KCCR 1922
Karnataka Civil Services (Probation) Rules, 1977 — Rule 6
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,190 of 2,397
High Courts25 Aug 2010Allowed
State Bank of India Vs Official Liquidator, H.K. Datarex (P.) Ltd. (In Liquidation)
Karnataka High Court · (2010) 103 SCL 339
Companies Act, 1956 — Section 44 (2), 446, 529 A, 537
High Courts25 Aug 2010Allowed
Sri K.L. Sathyaprakash and Another Vs Kothari Motors Limited
Karnataka High Court · (2011) 3 KarLJ 640 : (2010) 4 KCCR 2933
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20 (1) (a)
High Courts24 Aug 2010Dismissed
Namadev Rathod Vs Venu Lamani and The New India Assurance Company Ltd.
Karnataka High Court · (2010) 08 KAR CK 0118
Motor Vehicles Act, 1988 — Section 166
High Courts24 Aug 2010Allowed
Commissioner of C. Ex. Vs Indian Oil Corporation
Karnataka High Court · (2010) 258 ELT 504 : (2011) ILR (Kar) 71 : (2010) 20 STR 458 : (2010) 29 STT 219
Central Excise Act, 1944 — Section 11 A, 11 AB, 35 C (2) (a)
High Courts24 Aug 2010Allowed
Canara Bank Vs Devaraju, H.
Karnataka High Court · (2011) 2 LLJ 82
Constitution of India, 1950 — Article 226, 227
High Courts24 Aug 2010Dismissed
Commissioner of Income Tax Vs Indian Institute of Management
Karnataka High Court · (2011) 196 TAXMAN 276
Income Tax Act, 1961 — Section 10 (23C) (iiiab), 11, 12 A
High Courts24 Aug 2010Allowed
Sri U. Dharmadas Vs Sri B.M. Harishchandra Bangera
Karnataka High Court · (2010) 08 KAR CK 0017
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Limitation Act, 1963 — Section 18, 2 (d)
High Courts23 Aug 2010Dismissed
Smt. Sunitha Sripathrao Dhobale Vs The Deputy Director of Public Instructions, The Secretary to Govt. Education Department and Sri Ankush Chawan Teacher, Govt. Primary School
Karnataka High Court · (2010) 08 KAR CK 0120
High Courts23 Aug 2010
Godrej Agrovet Limited Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2011) 39 VST 20
Karnataka Value Added Tax Act, 2003 — Section 64, 64 (1)
High Courts23 Aug 2010Dismissed
Mallikarjun Reddy Vs The Deputy Commissioner and The Tahsildar
Karnataka High Court · (2010) 08 KAR CK 0007
Administrative Tribunals Act, 1985 — Section 19Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5
High Courts23 Aug 2010
Smt. Sharada Madar, Aishwarya, rep. by her Natural Guardian Mother Sharada, Shankreppa Madar and Smt. Ratnabai Vs Doreswamy R. Goundar and The Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 4 TAC 264
Motor Vehicles Act, 1988 — Section 166
High Courts23 Aug 2010Dismissed
Smt. Laxmibai Mankur, Vinod Mankar and Miss. Shivaleela Vs Vaijinath Mankar
Karnataka High Court · (2010) 08 KAR CK 0005
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Registration Act, 1908 — Section 17, 17 (1) (b)
High Courts20 Aug 2010
Official Liquidator of Shree Vaishnavi Printers (P.) Ltd. Vs A.R. Govindaraj
Karnataka High Court · (2010) 104 SCL 602
Companies Act, 1956 — Section 543 (1)
High Courts20 Aug 2010Allowed
P. Manjunatha and Siddappa Vs Tahsildar and State of Karnataka
Karnataka High Court · (2010) 08 KAR CK 0053
Penal Code, 1860 (IPC) — Section 197, 198, 420
High Courts19 Aug 2010Allowed
Shri. Tippesh Sanna Halappa Vs The State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 1832 : (2011) 4 KCCR 398 SN
Criminal Procedure Code, 1973 (CrPC) — Section 344, 482Electricity Act, 2003 — Section 135 A, 136 (1)
High Courts18 Aug 2010Allowed
Prime Industries Vs B.S. Refrigerators Ltd.
Karnataka High Court · (2010) 103 SCL 343
Companies Act, 1956 — Section 433 (e), 442, 446, 537
High Courts18 Aug 2010Dismissed
Chinai College of Nursing and Others Vs The Registrar, Rajiv Gandhi University of Health Sciences and Others
Karnataka High Court · (2010) ILR (Kar) 4941 : (2011) 2 KarLJ 426
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 45 (1), 45 (2), 45 (5)
High Courts18 Aug 2010Allowed
Smt. Jayalakshmi M. Shetty and Others Vs Sri Ramesh and Another
Karnataka High Court · (2011) ACJ 2494 : (2011) 128 FLR 189 : (2010) 4 KCCR 3019 : (2011) 3 LLJ 108 : (2011) LLR 310
High Courts18 Aug 2010Dismissed
Member Secretary, Prescribed Authority for Bio-Medical Waste (Management and Handling) Rules, 1998 Vs Dr. M.V. Shetty Surgical Nursing Home and Others
Karnataka High Court · (2011) 1 KarLJ 657
Environment (Protection) Act, 1986 — Section 25, 6, 8