High Courts29 Mar 2010
H. Venkataramanappa Hanumappa and Yellappa Hanumappa Vs Assistant Commissioner and Others
Karnataka High Court · (2010) 03 KAR CK 0107
Mysore Court-fees and Suits Valuation Act, 1958 — Section 38, 7 (2) (a), 7 (2) (d)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,222 of 2,397
High Courts29 Mar 2010Dismissed
Janatha Bazar Vs The Regional Director, E.S.I. Corporation
Karnataka High Court · (2010) 03 KAR CK 0106
Employees State Insurance Act, 1948 — Section 45 A, 75
High Courts29 Mar 2010Dismissed
Ramamurthy Vs State
Karnataka High Court · (2010) 03 KAR CK 0105
Penal Code, 1860 (IPC) — Section 302
High Courts29 Mar 2010Dismissed
Sri. Teerthesh Vs State of Karnataka, Land Tribunal and Sri. Annappaiah since dead by his LRs. (Sri. Basavaiah, Sri. Mahesh and Teerthesh)
Karnataka High Court · (2010) 03 KAR CK 0104
Karnataka Land Reforms Act, 1961 — Section 77 A
High Courts29 Mar 2010
Sri. Rama Poojary since deceased by his LRs. (Smt. Rakku Poojary, S. Shankar Poojary, Baskar Poojary and Uday Poojary) Vs The State of Karnataka, Land Tribunal and Mr. R. Venugopal Rao since deceased by his legal representative Sri. Srinivasa Rao
Karnataka High Court · (2010) 03 KAR CK 0103
High Courts29 Mar 2010Dismissed
K. Nooralla Shariff Vs Sri Kempanna since dead by L.Rs. (Smt. Doddakka and Smt. Aswathamma), Sri B.S. Sanaulla and Sri T. Chennakeshava
Karnataka High Court · (2010) 03 KAR CK 0102
High Courts29 Mar 2010
Dr. Rahul S. Patil Vs Rajiv Gandhi University of Health Sciences and State of Karnataka, Dept. Health and Family Welfare, Medical Education Dr. Nachiket Mahindrakar Vs The Rajiv Gandhi University of Health Sciences and The State of Karnataka
Karnataka High Court · (2010) 03 KAR CK 0101
High Courts29 Mar 2010Allowed
Sri. Kuldeep Bharadwaj Vs Yusuf Khan Patel and The Divisional Manager, Bajaj Alianz General Insurance Co. Ltd.
Karnataka High Court · (2010) 03 KAR CK 0090
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2010Dismissed
P. Mailvaganam @ Babu Vs A. Kannan Muthu
Karnataka High Court · (2010) 03 KAR CK 0089
Karnataka Rent Act, 1999 — Section 45, 45 (3), 46
High Courts29 Mar 2010Dismissed
Sri. N. Mohan since dead by L.Rs. (Smt. Varalakshmi and Sri. N. Mallikarjuna) and Others Vs Smt. N. Manjula Rani
Karnataka High Court · (2010) 03 KAR CK 0077
High Courts29 Mar 2010Dismissed
Karnataka Valmeeki Nayaka Mahasabha (R) and Karnataka State Dalita Horata Samithi Vs State of Karnataka and Sri D. Sudhakara
Karnataka High Court · (2010) ILR (Kar) 3149
Constitution of India, 1950 — Article 164, 164 (1), 164 (2)
High Courts29 Mar 2010Dismissed
Smt. Usha and Others Vs Sharad since deceased by L.Rs. and Others
Karnataka High Court · (2011) 2 KCCR 1305
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts29 Mar 2010Allowed
CIT and Another Vs Digital Globalsoft Ltd.
Karnataka High Court · (2012) 342 ITR 11 : (2012) 20 TAXMAN 649
High Courts29 Mar 2010Allowed
Mallashetty A.R. Vs The Manager, The National Insurance Co. Ltd. and Malini Dikshit
Karnataka High Court · (2010) 03 KAR CK 0027
High Courts29 Mar 2010Dismissed
Khivraj Motors and Others Vs Smt. Sathya D. Sampath
Karnataka High Court · (2011) ILR (Kar) 210 : (2010) 3 KCCR 1787 : (2011) 6 RCR(Civil) 1750
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 58
High Courts29 Mar 2010
Smt. Sarojamma Setty represented herein by Power of Attorney Holder, Sri K.N. Venkatarathnam Setty and Smt. Rajeshwari Rathnam Vs Sri B.S. Viduran Setty, Smt. Shamanthaka @ Shamanthi Subash and Smt. Rajeshwari Rathnam
Karnataka High Court · (2010) 03 KAR CK 0022
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts26 Mar 2010
Suryakanth K.Shanbhag Vs Karnataka State Finance Corporation
Karnataka High Court · (2010) 03 KAR CK 0251
High Courts26 Mar 2010
Karnataka Vidyuth Karkhane Limited Vs N.S.S. Bhagavat and Others
Karnataka High Court · (2010) 127 FLR 163 : (2010) 4 KLJ 344
Payment of Gratuity Act, 1972 — Section 4, 4 (6), 7
High Courts26 Mar 2010Allowed
State of Karnataka Vs Kumayian
Karnataka High Court · (2010) CriLJ 3376 : (2010) ILR (Kar) 3555 : (2010) 3 KCCR 2402 : (2011) 8 RCR(Criminal) 111
Penal Code, 1860 (IPC) — Section 279, 304 A, 338
High Courts26 Mar 2010
GMR Energy Limited and GMR Energy Trading Limited Vs Government of Karnataka, Karnataka Power Transmission Corporation Limited and Bangalore Electric Supply Company Limited Sandur Power Company Ltd. Vs State of Karnataka, Karnataka Power Transmission Corporation Limited, Mangalore Electricity Supply Company Ltd. and The Karnataka Electricity Regulatory Commission Global Energy Private Limited and GESCO Corporated Centre Vs State of Karnataka Energy Department and Others
Karnataka High Court · (2010) 03 KAR CK 0058
Electricity Act, 2003 — Section 10, 11, 2 (5), 63