High Courts17 Mar 2010Allowed
L. Ravi Vs Bajaj Allianz General Insurance and Another
Karnataka High Court · (2010) 3 KarLJ 280
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,228 of 2,397
High Courts15 Mar 2010Allowed
Smt. Vinodamma, Sro Yogesh and Sri Madhu Vs Union of India (UOI)
Karnataka High Court · AIR 2010 Kar 174 : (2010) 6 KarLJ 491 : (2011) 1 TAC 429
Railways Act, 1989 — Section 124 A, 2 (29)
High Courts15 Mar 2010
Rangappa and Others Vs S. Sambappa
Karnataka High Court · (2010) 3 KarLJ 118
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts15 Mar 2010Allowed
Sri B.S. Narayana @ Narayana Gowda Vs The State of Karnataka, Department of Revenue and Others
Karnataka High Court · (2010) 03 KAR CK 0199
Constitution of India, 1950 — Article 14
High Courts15 Mar 2010
G.K. Chandramouli and Others Vs The District Registrar and Others
Karnataka High Court · (2010) 03 KAR CK 0173
High Courts15 Mar 2010Dismissed
Nitco Roadways Private Limited and Others Vs Punjab National Bank
Karnataka High Court · AIR 2011 Kar 27 : (2010) 2 KCCR 1402
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14
High Courts15 Mar 2010
D.N. Nagesh Vs D.S. Nanjundaiah (Since dead, represented by L.Rs. D.N. Nanda and Others) and Others
Karnataka High Court · (2010) 03 KAR CK 0129
High Courts15 Mar 2010
V. Kumar, V. Bhaskar and V. Srinivas Vs Sri Abdul Bashith, Smt. M.S. Pushpavathi and Sri K.V. Manjunath
Karnataka High Court · (2010) 03 KAR CK 0121
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts15 Mar 2010
Sri. A.C. Anantha Swamy Vs The Commissioner, Bruhat Bangalore Mahanagara Palike, The Assistant Executive Engineer, Chandra Layout Sub-Division, Bruhat Bangalore Mahanagara Palike and The Junior Engineer, Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2010) 03 KAR CK 0117
High Courts15 Mar 2010Dismissed
Sri. V.V. Subba Rao Vs Mr. Abdul Shukur and The State of Karnataka
Karnataka High Court · (2010) 3 KarLJ 30
High Courts15 Mar 2010Allowed
United India Insurance Co. Ltd. Vs Smt. Roopa Saharan Roopa Saharan Vs Muniappa A. and United India Insurance Co. Ltd.
Karnataka High Court · (2011) ACJ 515 : (2011) 4 KarLJ 104 : (2011) 2 TAC 485
Motor Vehicles Act, 1988 — Section 166
High Courts15 Mar 2010Dismissed
K.S. Srinivasaiah and Another Vs Munivenkatamma
Karnataka High Court · (2010) 3 KarLJ 80
Specific Relief Act, 1963 — Section 20
High Courts15 Mar 2010Dismissed
Louis Martis Vs Louis Korrea and Another
Karnataka High Court · (2012) ACJ 1051 : (2010) 3 KCCR 2401 : (2011) 1 LLJ 342 : (2011) LLR 347
Workmens Compensation Act, 1923 — Section 3 (1) (b), 3 (1) (b) (ii)
High Courts15 Mar 2010Dismissed
Commissioner of Income Tax and Another Vs Khoday India Ltd.
Karnataka High Court · (2011) 335 ITR 215
Income Tax Act, 1961 — Section 40 A (2) (b)
High Courts12 Mar 2010Disposed Off
Mangalore Minerals (P.) Limited Vs State of Karnataka
Karnataka High Court · (2013) 62 VST 273
High Courts12 Mar 2010
Sri. N. Sandeep and Others Vs State of Karnataka and Smt. L. Mamatha alias Mythri
Karnataka High Court · (2010) 03 KAR CK 0151
Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts12 Mar 2010Dismissed
Smt. R.P. Soumya Reddy Vs The Deputy Commissioner, The Assistant Commissioner Doddaballapura Sub Division and R. Yellapa
Karnataka High Court · (2010) 03 KAR CK 0114
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2), 5
High Courts12 Mar 2010
Sri. T. Ramachandra Reddy @ Ramachandrappa Vs Sri. Murthy Gowder
Karnataka High Court · (2010) 03 KAR CK 0110
Negotiable Instruments Act, 1881 (NI) — Section 79, 80
High Courts12 Mar 2010Allowed
The Commissioner of Central Excise and S.T., Large Tax Payer Unit Vs Suprajit Engineering Ltd., Unit-II
Karnataka High Court · (2010) 03 KAR CK 0084
CENVAT Credit Rules, 2002 — Rule 4 (2) (b), 4 (4)Income Tax Act, 1961 — Section 32
High Courts12 Mar 2010Dismissed
The Commissioner of Central Excise and Service Tax, Large Taxpayer Unit Vs Widia India Ltd.
Karnataka High Court · (2010) 255 ELT 36 : (2010) 27 STT 207