High Courts08 Apr 2010
Marimallappa Education Trust and Others Vs Sri M. Guruswamy B.E. and Others
Karnataka High Court · (2010) 04 KAR CK 0109
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8 (2), 151, 92
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,214 of 2,397
High Courts08 Apr 2010
Gram Aranya Samithi Vs State of Karnataka and Others
Karnataka High Court · (2010) 04 KAR CK 0108
High Courts08 Apr 2010
Sri Jain Swetamber Moorthi Pujak Samaj Vs The State of Karnataka and The Commissioner of Bangalore Mahanagara Palike
Karnataka High Court · (2010) 04 KAR CK 0107
Karnataka Municipal Corporations Act, 1976 — Section 110 (a), 110 (b), 72
High Courts08 Apr 2010Allowed
S. Munibachappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) 04 KAR CK 0106
Karnataka Panchayat Raj Act, 1993 — Section 82, 84
High Courts08 Apr 2010Dismissed
Sri. Abdul Rahiman Vs Oriental Bank of Commerce and Mrs. Rachna Rai
Karnataka High Court · (2010) 04 KAR CK 0105
Negotiable Instruments Act, 1881 (NI) — Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2)
High Courts08 Apr 2010
D.H. Neelakanta and D.R. Ravindra Vs The State of Karnataka
Karnataka High Court · (2010) 04 KAR CK 0101
High Courts08 Apr 2010Allowed
Master Manikanta represented by his Father C.K. Hanumantha Vs The Regional Manager, The New India Assurance Co. Ltd. and Sri C. Gopal
Karnataka High Court · (2010) 04 KAR CK 0098
High Courts08 Apr 2010Dismissed
C.V. Manjunatha Bhatta and Smt. Geetha Vs Bharathi Adike Store Regd.
Karnataka High Court · (2010) 04 KAR CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (b), 340
High Courts08 Apr 2010Allowed
The New India Assurance Co. Ltd. Vs Mudupanna, Smt. Sakamma, Sri Venugopal @ Gopala and Sri Mohiddin
Karnataka High Court · (2010) 04 KAR CK 0095
High Courts08 Apr 2010Allowed
Y.D. Hemantha Vs Puttaswamy Chikaningaiah and The New India Assurance Co. Ltd.
Karnataka High Court · (2010) 04 KAR CK 0094
High Courts08 Apr 2010
Sri C.B. Nataraj Vs M.C. Sathish and The Divisional Manager, United India Insurance Co. Ltd.
Karnataka High Court · (2010) 04 KAR CK 0093
Motor Vehicles Act, 1988 — Section 166
High Courts08 Apr 2010
K. Manjula, T.P. Ananya, T.N. Aswathnarayana and T.K. Kamalamma Vs Ismail Khan and The National Insurance Company Limited
Karnataka High Court · (2010) 04 KAR CK 0092
Motor Vehicles Act, 1988 — Section 166
High Courts08 Apr 2010Dismissed
Khivraj Motors and Others Vs Smt. Sathya D. Sampath
Karnataka High Court · (2010) 04 KAR CK 0089
Karnataka Stamp Act, 1957 — Section 2 (14), 33, 35
High Courts08 Apr 2010Allowed
Ningappa Alias Bhyrappa Alias Ningegowda and Swamy Alias Swamygowda Vs The State of Karnataka
Karnataka High Court · (2010) 04 KAR CK 0085
Penal Code, 1860 (IPC) — Section 304, 324, 34
High Courts08 Apr 2010Dismissed
The Divisional Manager, The Oriental Insurance Co. Ltd. Vs Nagaraju and L. Shankar
Karnataka High Court · (2010) 04 KAR CK 0078
High Courts08 Apr 2010Dismissed
Commissioner of Service Tax Vs Yokogawa Blue Star Limited
Karnataka High Court · (2010) 04 KAR CK 0077
Finance Act, 1994 — Section 73
High Courts08 Apr 2010Allowed
R.P. Vishwanath and Sathyavathamma Vs D.H. Umesh and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2010) 04 KAR CK 0075
Motor Vehicles Act, 1988 — Section 166
High Courts08 Apr 2010Dismissed
B. Parashuram Vs Chief Traffic Manager, B.M.T.C.
Karnataka High Court · (2013) 138 FLR 827
High Courts08 Apr 2010
Aparanji Industries Vs Hari Om Fragrance
Karnataka High Court · (2010) 04 KAR CK 0052
Trade Marks Rules, 2002 — Rule 61
High Courts08 Apr 2010
Smt. Chandrakala Pandia, Master Murari Pandia and Master Gopal Pandia Vs The New India Assurance Company Ltd. and Bhoruka Gases Ltd.
Karnataka High Court · (2010) 04 KAR CK 0042
Motor Vehicles Act, 1988 — Section 166