High Courts26 Mar 2010
K.S. Chandrappa Naidu Vs The Commissioner, Bangalore Mahanagara Palike
Karnataka High Court · (2010) 4 KarLJ 361 : (2010) 3 KCCR 2074
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,223 of 2,397
High Courts26 Mar 2010
G. Halingappa and Others Vs Yajaman Bandikar Chikkanna and Others
Karnataka High Court · (2010) 4 KarLJ 365
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts26 Mar 2010
Karanam Lakshmipathi Vs State of Karnataka and Others
Karnataka High Court · (2011) 1 Crimes 121 : (2011) 1 DMC 344 : (2010) 4 KarLJ 367
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 306, 498A
High Courts26 Mar 2010Dismissed
Kalachanda U. Thammaiah and Others Vs Indian Bank and Another
Karnataka High Court · (2010) 5 KarLJ 468
Reserve Bank Banking Regulation Act, 1949 — Section 21 A
High Courts26 Mar 2010
Bhimappa Shivappa Manoji Vs Shiddalingavva
Karnataka High Court · (2011) 1 KCCR 738
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Karnataka Land Revenue Act, 1964 — Section 49, 63
High Courts26 Mar 2010
M.S. Poojari Vs The Registrar General, High Court of Karnataka and Others
Karnataka High Court · (2010) 4 KarLJ 175 : (2011) 2 KCCR 124
Karnataka High Court Act, 1961 — Section 5, 9Karnataka High Court Rules, 1959 — Rule 39, 6, 7
High Courts26 Mar 2010Allowed
Raghavendrachari Vs State of Karnataka
Karnataka High Court · (2010) ILR (Kar) 3382 : (2010) 6 KarLJ 676 : (2010) 2 KCCR 1411 : (2011) 8 RCR(Criminal) 30
Karnataka Forest Act, 1963 — Section 62 C, 87
High Courts26 Mar 2010Allowed
Commissioner of C. Ex. Vs Tilrode Chem Pvt. Ltd.
Karnataka High Court · (2010) 255 ELT 23 : (2010) 20 STR 549
Central Excise Act, 1944 — Section 11 ACCentral Excise Rules, 1944 — Rule 173Q, 209A, 26, 57AH
High Courts26 Mar 2010
Smt. Maritangevva since dead by her LR Vs Smt. Anusuya and Others
Karnataka High Court · AIR 2012 Kar 32 : (2011) 1 KCCR 810
Civil Procedure Code, 1908 (CPC) — Section 152Hindu Succession (Amendment) Act, 2005 — Section 6
High Courts25 Mar 2010
Sri B.P. Siddappa Vs The State of Karnataka and Others
Karnataka High Court · (2010) 03 KAR CK 0181
High Courts25 Mar 2010
Sri. G. Gangadhar Vs The Deputy Commissioner, Mysore and Another
Karnataka High Court · (2010) 03 KAR CK 0141
High Courts25 Mar 2010
Reliable Cashew Company (P) Ltd. Vs Deputy Commissioner of Commercial Taxes (Enforcement), West Zone and Joint Commissioner of Commercial Taxes (Appeals), Mangalore Division
Karnataka High Court · (2010) 03 KAR CK 0134
Karnataka Value Added Tax Rules, 2005 — Rule 62
High Courts25 Mar 2010Dismissed
The State of Karnataka and Others Vs Mr. P. Rudrappa Since deceased by His L.Rs. and Others
Karnataka High Court · (2010) 03 KAR CK 0029
High Courts24 Mar 2010Dismissed
Smt. Ananda Lakshmi Murthy and Sri. Poorna Chandra Murthy Vs Sri. H. Mahendra
Karnataka High Court · (2010) 03 KAR CK 0183
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts24 Mar 2010
Smt. Asha Vs K.L. Ragavendra
Karnataka High Court · (2010) 03 KAR CK 0182
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts24 Mar 2010
Sri. Ambareesh Vs Deputy Commissioner and The Commissioner, State Election Commission
Karnataka High Court · (2010) 03 KAR CK 0178
High Courts24 Mar 2010
The Principal Secretary, Government of Karnataka, Education Dept., Karnataka Govt., The State of Karnataka and Sri M.R. Srinivasa Murthy, Principal Secretary to Government, Finance Dept. Vs Smt. Ragini Narayan
Karnataka High Court · (2010) 03 KAR CK 0169
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 12Penal Code, 1860 (IPC) — Section 84
High Courts24 Mar 2010Allowed
Mr. G. Moidin Khader Vs Smt. Nafisamma and Others
Karnataka High Court · (2010) 03 KAR CK 0154
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Mar 2010
Sri Gangadhar Vs The Deputy Commissioner and Others
Karnataka High Court · (2010) 03 KAR CK 0143
Karnataka Municipalities Act, 1964 — Section 322
High Courts24 Mar 2010
Sri Ramkumar, M. Sangeetha, G. Abhirami and G. Vignesh rep. by his Mother, S. Jayalakshmi, The Natural Guardian Vs R. Vishnu and Catholic Syrian Bank Ltd.
Karnataka High Court · (2010) 03 KAR CK 0109
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17