High Courts28 May 2010Dismissed
H.M. Kumar, Marigowda and Dundamma Vs Smt. Kempajamma and Kum. Neha represented by her Natural Mother Kempajamma
Karnataka High Court · (2010) 05 KAR CK 0039
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,205 of 2,397
High Courts28 May 2010Allowed
T.N. Sharada, H.S. Nagendra, H.S. Vidya Shankara and H.S. Saraswathi Wife and Children of Late Subbaraya Vs Abdul Wajid and L.M. Noorjan
Karnataka High Court · (2010) 05 KAR CK 0038
Karnataka Municipalities Act, 1964 — Section 177
High Courts28 May 2010Dismissed
Agro Inputs Ltd. (In Liqn.) Vs Ravishankar Traders
Karnataka High Court · (2010) 102 SCL 174
Companies Act, 1956 — Section 454
High Courts28 May 2010Allowed
Sri P. Lokesh Vs Oriental Insurance Co. Ltd. and H.A.L. by Deput Manager Transport Department Aerospace Division
Karnataka High Court · (2010) 05 KAR CK 0036
High Courts28 May 2010Allowed
Dr. Seetharamaiah and Another Vs State of Karnataka
Karnataka High Court · (2010) CriLJ 3389
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts28 May 2010Dismissed
S. Timmappa Vs L.S. Prakash
Karnataka High Court · (2010) CriLJ 3386 : (2011) 2 RCR(Criminal) 217 : (2011) 2 RCR(Criminal) 217
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378, 378 (5)Negotiable Instruments Act, 1881 (NI) — Section 118 (a), 118 (b), 138
High Courts28 May 2010Allowed
M. Kumarraswami Baipadithaya Vs State of Karnataka and Others
Karnataka High Court · (2010) 4 KarLJ 403
Karnataka Land Revenue Act, 1964 — Section 192 A, 94 A, 94 B, 94 C
High Courts28 May 2010Dismissed
Commr. of C. Ex. Vs Toyota Kirloskar Motor Pvt. Ltd.
Karnataka High Court · (2010) 256 ELT 671
Central Excise Tariff Act, 1985 — Section 11 A (2)
High Courts28 May 2010Dismissed
D. Muniyappa Vs The Additional Registrar of Enquiries-III and Another
Karnataka High Court · (2011) 2 Crimes 645 : (2011) 1 KarLJ 392
High Courts27 May 2010Allowed
Sangappa Vs M.M. Siddamma, Represented by her L.Rs. and Others
Karnataka High Court · AIR 2011 Kar 125
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 15, 15 (2)
High Courts27 May 2010Dismissed
Sri Halappa @ Harthal Halappa Vs The State of Karnataka
Karnataka High Court · (2010) CriLJ 4341 : (2011) 1 KarLJ 362 : (2010) 3 KCCR 2221 : (2011) 7 RCR(Criminal) 29
Criminal Procedure Code, 1898 (CrPC) — Section 173, 482, 53 A
High Courts27 May 2010Allowed
S. Chaya Devi and Another Vs H. Manjuramaswamy and Others
Karnataka High Court · (2010) ILR (Kar) 5242
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts27 May 2010Dismissed
Nikitha Build-Tech [P] Ltd. Vs Natural Textiles Pvt. Ltd.
Karnataka High Court · AIR 2010 Kar 170 : (2010) ILR (Kar) 2846 : (2011) 1 KarLJ 275 : (2010) 3 KCCR 2460
Arbitration and Conciliation Act, 1996 — Section 37 (1) (a), 9Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1R
High Courts27 May 2010Dismissed
Thulasi and Thulasi''s Vs Thulasi Jewelry Mart
Karnataka High Court · (2011) 1 KarLJ 476 : (2010) 44 PTC 474
Trade Marks Act, 1999 — Section 27, 35, 39
High Courts27 May 2010Dismissed
National Insurance Company Limited Vs Anjanamma, Abhishek, represented by his mother and Natural Guardian, Smt. Anjanamma and D. Veluswami
Karnataka High Court · (2011) ACJ 1281 : (2010) 127 FLR 945 : (2010) ILR (Kar) 2564 : (2011) 2 KarLJ 611 : (2010) 4 KCCR 2690 : (2011) 3 LLJ 152
Motor Vehicles Act, 1988 — Section 147, 30
High Courts27 May 2010Allowed
Sri Mangilal Vs The State Information Commissioner, Government of Karnataka, The Assistant Commissioner, Doddaballapura Sub-Division and The Tahsildar
Karnataka High Court · (2010) ILR (Kar) 3528 : (2010) 5 KarLJ 602 : (2010) 3 KCCR 2172
Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B, 83
High Courts27 May 2010Allowed
Maamtaz Begum Vs Inamdar Syyad Peersab Aminsab, The Deputy Commissioner and The General Manager Authorized Officer Shri Siddeshwara Co-oprative Bank Ltd. The Chief Manager and Authorized Officer Shri Siddeshwara Co-oprative Bank Ltd. Vs Smt. Manjula Hiremath The Deputy Commissioner and The General Manager Authorized Officer Shri Siddeshwara Co-oprative Bank Ltd. Vs Inamdar Syyad Peersab Aminsab and Smt. Mamtaz Begum
Karnataka High Court · (2010) 05 KAR CK 0016
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2 (c), 2 (d)
High Courts27 May 2010Allowed
Smt. Snehalatha Panurang Shetty Vs State of Karnataka and Others
Karnataka High Court · (2011) 1 KCCR 114
Karnataka Education Act, 1983 — Section 130Karnataka Educational Institutions (Appellate Authority) Rules, 1998 — Rule 7
High Courts27 May 2010Dismissed
United India Insurance Company Limited Vs Manjunath and Others
Karnataka High Court · (2011) 1 KarLJ 267 : (2010) 3 KCCR 2444 : (2011) 2 LLJ 164 : (2011) 1 TAC 998
Workmens Compensation Act, 1923 — Section 30
High Courts26 May 2010Allowed
Rangoon Chemical Works Private Limited Vs Haw Par Brothers International Limited, Tiger Medicals Limited, Elder Healthcare Ltd. and Royal Medicals Chemists and Druggists
Karnataka High Court · (2010) 44 PTC 484
Copyright Act, 1957 — Section 12 (3)Evidence Act, 1872 — Section 56, 57