High Courts01 Apr 2010Dismissed
Smt. P.N. Shobha and Others Vs State
Karnataka High Court · (2010) 4 KarLJ 398 : (2011) 7 RCR(Criminal) 2011
Penal Code, 1860 (IPC) — Section 34, 427, 447, 506
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,220 of 2,397
High Courts01 Apr 2010
Basavarajendra Vs Ravindra and Another
Karnataka High Court · (2011) 2 KarLJ 174 : (2011) 4 KCCR 459 SN
High Courts01 Apr 2010Dismissed
Commissioner of Central Excise Vs Millipore (I) P. Ltd.
Karnataka High Court · (2013) 21 GSTR 398
High Courts01 Apr 2010Allowed
N. Subhramanyam and Another Vs Corporation Bank
Karnataka High Court · (2011) 2 BC 271 : (2010) 6 KarLJ 73
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts01 Apr 2010Dismissed
Sree Computech, Bangalore Vs K.B. Krishna
Karnataka High Court · (2010) 6 KarLJ 306
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (a) (r), 3 (e)
High Courts01 Apr 2010
T.N. Sharath Vs Ujwal and Others
Karnataka High Court · (2010) 6 KarLJ 321
Mysore Court-fees and Suits Valuation Act, 1958 — Section 34, 38
High Courts01 Apr 2010
S. Mohammed Tanveer and Another Vs The Commissioner, Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2010) 4 KarLJ 228 : (2010) 3 KCCR 2219
High Courts31 Mar 2010Dismissed
Sri. Heeralal Vs Gangubai Mankar, The Asst. Commissioner and Land Acquisition Officer, Koppal, Mothilal Naik, The Executive Engineer No. 1, Tunga Bhadra Dam, Munirabad, Koppal, Manjunath, The Asst. Executive Engineer, Hirehalla Project Kinnal, Sub Division Kinnal, Koppal and Mohan Chakravarthi, The Deputy Commissioner, Koppal District, Koppal
Karnataka High Court · (2013) 1 KCCR 343
High Courts31 Mar 2010Allowed
Chotesab Vs State of Karnataka
Karnataka High Court · (2011) CriLJ 237 : (2010) 4 Crimes 514 : (2011) 7 RCR(Criminal) 1763
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 114, 143, 148, 302, 324
High Courts31 Mar 2010
Smt. Sreekala Vs The Commissioner, Bruhath Bangalore Mahanagara Palike and Others
Karnataka High Court · (2010) 4 KarLJ 335
High Courts31 Mar 2010Allowed
BPL Engineering Ltd. Vs VNS Industries Pvt. Ltd.
Karnataka High Court · AIR 2010 Kar 190 : (2010) ILR (Kar) 3505
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41, Order 6 Rule 17Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22 (1)
High Courts31 Mar 2010
Nagaraja Vs Election Commissioner, State of Karnataka and Another
Karnataka High Court · (2010) 4 KarLJ 401
High Courts31 Mar 2010
In Re: Sasken Communication Technologies Ltd.
Karnataka High Court · (2010) 155 CompCas 463
Companies Act, 1956 — Section 211, 211 (3B), 391, 394
High Courts31 Mar 2010Allowed
Narayanaswamy and Others Vs State
Karnataka High Court · (2011) CriLJ 239 : (2010) 3 KCCR 1958
Penal Code, 1860 (IPC) — Section 307, 320, 326, 34
High Courts30 Mar 2010Allowed
Scanwell Vs Jt. Commissioner of Income Tax
Karnataka High Court · (2010) 03 KAR CK 0250
High Courts30 Mar 2010
Smt. N.R. Premaleela Vs The Commissioner (South), Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2010) 3 KarLJ 266
Karnataka Municipal Corporations Act, 1976 — Section 114 A
High Courts30 Mar 2010Dismissed
The Commissioner of Income Tax and The Income Tax Officer Vs M.L. Suhas Prop. Surya Securities
Karnataka High Court · (2010) 03 KAR CK 0210
Income Tax Act, 1961 — Section 43 (5)
High Courts30 Mar 2010Dismissed
Sri B.S. Anand Kumar Vs Sri A.R. Arunachalam and Sri N. Nachiyappa @ Rajamani Chettiar
Karnataka High Court · (2010) 03 KAR CK 0209
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9Evidence Act, 1872 — Section 45
High Courts30 Mar 2010
Sri N. John, Sri P. Inbam and Sri J. Mohan Kumar Vs India Evangelical, Lutheran Church and Rev. J. Prestly Balasingh
Karnataka High Court · (2010) 03 KAR CK 0207
Specific Relief Act, 1963 — Section 41
High Courts30 Mar 2010Allowed
Sri Haridas Naik and Others Vs Hanchinamane Gadriyappa, Devendrappa and State
Karnataka High Court · (2010) CriLJ 3634 : (2010) ILR (Kar) 3529 : (2011) 1 KarLJ 340
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 504