High Courts04 Aug 2010Dismissed
High Court of Karnataka, (Suo-Motu) Vs Oceanus Dwellings Pvt. Ltd. and M.R. Narayan, Advocate
Karnataka High Court · (2011) 1 KarLJ 433 : (2010) 4 KCCR 2674
Contempt of Courts Act, 1971 — Section 12, 2 (c)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,193 of 2,397
High Courts04 Aug 2010
Leadage Alloys India Ltd. Vs The Assistant Commissioner of Commercial Taxes (Enforcement)-8 South Zone
Karnataka High Court · (2010) 08 KAR CK 0044
Central Sales Tax Act, 1956 — Section 18 A (2)Karnataka Value Added Tax Act, 2003 — Section 45
High Courts04 Aug 2010Dismissed
Commissioner of Income Tax and Another Vs Motor Industries Co. Ltd.
Karnataka High Court · (2011) 239 CTR 541
Income Tax Act, 1961 — Section 80 HHC, 80 HHC (1) (baa), 80 O
High Courts03 Aug 2010Allowed
State of Karnataka Vs Athiq Alias Mohammed Athiq
Karnataka High Court · (2011) 1 KarLJ 522 : (2011) 4 KCCR 415 SN
Penal Code, 1860 (IPC) — Section 307, 323, 324
High Courts03 Aug 2010Allowed
T.M. Umashankar and Sri. T.M. Basavaraj Vs Smt. Bhagirathamma
Karnataka High Court · (2010) 4 KCCR 2667
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482, 483
High Courts03 Aug 2010
Smt. Naina J. Patel Vs Principal Secretary Municipal Administration Government of Karnataka and Others
Karnataka High Court · (2010) 08 KAR CK 0079
Karnataka Sales Tax Act, 1957 — Section 13 (3)
High Courts03 Aug 2010
Ziaulla Khan Vs State of Karnataka and Others
Karnataka High Court · (2010) 08 KAR CK 0076
High Courts03 Aug 2010Dismissed
Smt. K.M. Manorama Vs The State of Karnataka and Shri P.G. Ashwathnarayana
Karnataka High Court · (2010) 08 KAR CK 0073
High Courts03 Aug 2010Allowed
Sri Mallappa Thallur Vs Sri Kishore Kumar and The Branch Manager, National Insurance Co. Ltd., Panambur Branch
Karnataka High Court · (2010) 08 KAR CK 0064
High Courts03 Aug 2010
Sri N. Palaiah, Smt Kalamma and Smt. Gangamma Vs The Section Officer and Assistant Executive Engineer
Karnataka High Court · (2010) 08 KAR CK 0014
High Courts02 Aug 2010Allowed
Mohan Kumar Patel Vs The State of Karnataka and The Secretary, Agricultural Produce Marketing Committee (APMC)
Karnataka High Court · (2010) 08 KAR CK 0078
High Courts02 Aug 2010Dismissed
Madakari Education Society (Regd.) Vs The Additional Secretary to Government (Primary and Secondary Education) Education Department and Others
Karnataka High Court · (2010) 08 KAR CK 0075
Karnataka Education Act, 1983 — Section 67
High Courts02 Aug 2010Dismissed
Bangalore Metropolitan Transport Corporation Vs Krishnappa, P. Narasimha Murthy, K.P. Nagesh and The New India Assurance Co. Limited Krishnappa Vs The Managing Director
Karnataka High Court · (2010) 08 KAR CK 0063
High Courts02 Aug 2010Allowed
The Deputy Commissioner of Police and The Director, Karnataka Government Insurance Department Vs Sajida Begum and Others
Karnataka High Court · (2010) 08 KAR CK 0062
Motor Vehicles Act, 1988 — Section 163 A
High Courts02 Aug 2010Dismissed
Sri Bramhachari Vs Sri Venkataramanappa
Karnataka High Court · (2010) 08 KAR CK 0061
High Courts02 Aug 2010
The Manager, South Kanara Agricultural Development Co-operative Society Ltd. and South Kanara Agricultural Development Co-operative Society Limited Vs Dr. Saritha, Dr. Saritha and Dr. Aravind Shetty
Karnataka High Court · (2010) 08 KAR CK 0060
High Courts02 Aug 2010Dismissed
Smt. Manjula Vs The Government of Karnataka
Karnataka High Court · (2011) ILR (Kar) 44 : (2010) 4 KCCR 2545
Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3 (1), 6 A
High Courts02 Aug 2010Dismissed
Smt. Siddaramakka, Since dead by L.Rs. (Huchhegowda, Madihalli Gowda, Maliyappa and Annappa) Vs B.C. Shivakumar Shetty, B.S. Thimmappa, K.G. Srinivasa and D.T. Ramanna
Karnataka High Court · (2010) 08 KAR CK 0045
Contract Act, 1872 — Section 29, 30
High Courts30 Jul 2010Allowed
Lakshmidevamma alias Venkatalakshmi Vs D.V. Nanjundaswamy and Others
Karnataka High Court · (2013) 1 AKR 420
High Courts30 Jul 2010Allowed
Mahendra Perfumery Works Vs State of Karnataka
Karnataka High Court · (2011) 42 VST 195
Karnataka Sales Tax Act, 1957 — Section 12 (3), 6 C, 8 A