High Courts19 Mar 2010Dismissed
Mr. Venkateshan Vs Mr. H.B. Boregowda
Karnataka High Court · (2010) 03 KAR CK 0126
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,226 of 2,397
High Courts19 Mar 2010Allowed
Pushpalatha N.V. Vs V. Padma, Asha N.V., N.V. Tejkumar and N.V. Bahubali (Appi)
Karnataka High Court · AIR 2010 Kar 124 : (2010) 2 KCCR 1249
Constitution of India, 1950 — Article 245, 254Hindu Succession Act, 1956 — Section 6, 6 (1), 6 (2), 6 (5)
High Courts19 Mar 2010Allowed
H.L. Vijayakumar and Mr. S. Pradeep Vs Mr. Dinesh D. Jain
Karnataka High Court · (2010) 03 KAR CK 0094
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Mar 2010
United India Insurance Company Ltd. Vs Nagarathnamma and Others
Karnataka High Court · (2011) 2 TAC 462
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts19 Mar 2010Dismissed
Commissioner of Central Excise Vs Dee Pee En Corporation
Karnataka High Court · (2011) 23 STR 345
Finance Act, 1988 — Section 76
High Courts19 Mar 2010Allowed
Commissioner of Customs Vs Vikaram Jain
Karnataka High Court · (2010) 255 ELT 39
Customs Act, 1962 — Section 112, 114
High Courts19 Mar 2010
Rahul N. Baldota Vs State of Karnataka and Others
Karnataka High Court · (2010) 4 KarLJ 405
Criminal Procedure Code, 1973 (CrPC) — Section 154, 160
High Courts19 Mar 2010Dismissed
H.S. Ramakrishna Vs Commissioner of Customs
Karnataka High Court · (2010) 259 ELT 17
Customs Act, 1962 — Section 108
High Courts19 Mar 2010Allowed
Model Bucket and Attachments Pvt. Ltd. Vs Deputy Commissioner of Commercial Taxes (DM), Hubli
Karnataka High Court · (2012) 55 VST 401
High Courts19 Mar 2010Allowed
Sri B. Padmanabha Bhat Vs Yogeesha Shettigar and The Manager The New India Assurance Company Limited
Karnataka High Court · (2010) 03 KAR CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 173
High Courts19 Mar 2010Dismissed
Gregory Patrao and Others Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 3980
Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (2), 28 (4)
High Courts18 Mar 2010
Raghavendra Innanje Vs The Hubli Dharwad Municipal Corporation
Karnataka High Court · (2011) 6 KarLJ 86
Karnataka Municipal Corporations Act, 1976 — Section 109
High Courts18 Mar 2010Dismissed
Commissioner of Customs Vs Trilux Electronics
Karnataka High Court · (2010) 253 ELT 367
High Courts18 Mar 2010Dismissed
Thimmaiah Vs Thimmaiah (dead) by L.Rs
Karnataka High Court · (2010) 3 KarLJ 320
Constitution of India, 1950 — Article 226, 227
High Courts18 Mar 2010Dismissed
The Commissioner of Central Excise, Customs and Service Tax Vs Medtek Asia (P) Ltd.
Karnataka High Court · (2010) 256 ELT 351
CENVAT Credit Rules, 2002 — Rule 6 (1)
High Courts18 Mar 2010Dismissed
P. Lakshminarayana Vs P. Venkatasubbaiah
Karnataka High Court · (2010) 3 KarLJ 334
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts18 Mar 2010
Canara Bank Vs Numatric Engineering And Supplies and Others
Karnataka High Court · (2010) 4 BC 359 : (2010) 3 KarLJ 329
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts18 Mar 2010Dismissed
Smt. P. Nagaratnamma Vs State
Karnataka High Court · (2010) 3 KarLJ 332
Penal Code, 1860 (IPC) — Section 306, 323, 324, 504, 511
High Courts18 Mar 2010
P. Mahadevaiah Vs Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2010) 3 KarLJ 199
Karnataka Electricity Board Employees Service Regulations — Regulation 84 (3)