High Courts08 Feb 2010Dismissed
Sri N. Narayana, GPA Holder and Others Vs Sri Ramesh Kumar, Sri Suresh Kumar and Sri Mukesh Kumar
Karnataka High Court · (2010) ILR (Kar) 2446 : (2010) 2 KCCR 1464
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,236 of 2,397
High Courts08 Feb 2010Dismissed
The Chairman, The Institution of Engineers (India) and Others Vs M. Nagaraj and Others
Karnataka High Court · (2010) 2 KCCR 1194
Civil Procedure Code, 1908 (CPC) — Section 20, 9Contract Act, 1872 — Section 28
High Courts06 Feb 2010
Antrix Corporation Ltd. Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2010) ILR (Kar) 1246 : (2010) 29 VST 308
Constitution of India, 1950 — Article 366 (29A), 366 (29A) (d)Karnataka Value Added Tax Act, 2003 — Section 2 (29), 2 (29) (d), 6, 6 (4)
High Courts06 Feb 2010Allowed
Naresh Goel Vs State and Another
Karnataka High Court · (2010) 126 FLR 389 : (2010) 2 LLJ 617
Contract Labour (Regulation and Abolition) Act, 1970 — Section 24Contract Labour (Regulation and Abolition) Rules, 1971 — Rule 72, 73, 74, 81 (1) (i), 81 (2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Feb 2010Allowed
Basappa (since deceased) by L.R. and Another Vs Chandrashekharappa
Karnataka High Court · (2010) 4 KarLJ 207
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Feb 2010Allowed
Chandrashekhar Sangappa Alias Sanganna Nagur Vs Muddappa Gangappa Jogur (Since Deceased) by his L.Rs. and Others
Karnataka High Court · (2011) 2 KarLJ 170 : (2011) 4 KCCR 480 SN
High Courts05 Feb 2010Allowed
Commissioner of Customs, Bangalore Vs Satyanarayana Silk Koti
Karnataka High Court · (2011) 264 ELT 56
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 123, 130
High Courts05 Feb 2010
Prashantha Shetty Vs Durgamba Motors and R. Chandra
Karnataka High Court · (2011) ACJ 699 : (2012) 1 TAC 886
Motor Vehicles Act, 1988 — Section 166
High Courts05 Feb 2010Dismissed
Commissioner of C. Ex. Vs Mother Dairy
Karnataka High Court · (2010) 252 ELT 506
Central Excise Act, 1944 — Section 35 G
High Courts05 Feb 2010
Hanumanthappa Togari and Others Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 2915 : (2011) 5 KarLJ 39
Karnataka Panchayat Raj Act, 1993 — Section 186, 186 (2), 186 (2A), 188, 197 (2)
High Courts05 Feb 2010
H.L. Mahendra Vs Divisional Controller, Disciplinary Authority
Karnataka High Court · (2011) 1 LLJ 318
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts05 Feb 2010Allowed
Sri G. Prakash Vs The Director Municipal Administration, The Deputy Commissioner, Sri T. Chandranna, Town Panchayat Member and The Chief Officer
Karnataka High Court · (2010) ILR (Kar) 2265 : (2010) 2 KCCR 1501
Karnataka Municipalities Act, 1964 — Section 16 (k), 16 (k) (1)
High Courts04 Feb 2010Allowed
Tukaram (dead) by L.Rs Vs Hemalatha (dead) by L.Rs and Others
Karnataka High Court · (2010) 3 KarLJ 202
Evidence Act, 1872 — Section 91, 92, 92 (1)
High Courts04 Feb 2010
The Commissioner of Customs Vs Leela Scottish Lace Ltd. and Another
Karnataka High Court · (2010) 253 ELT 371 : (2010) 2 KCCR 982
Customs Act, 1962 — Section 74, 76
High Courts04 Feb 2010Dismissed
F. Moily Vs The Lokayuktha, State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 2904 : (2010) 2 KCCR 1001
Advocates Act, 1961 — Section 49, 49 (1) (c), 49 (c)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Karnataka Lokayukta Act, 1984 — Section 2 (12)
High Courts04 Feb 2010Dismissed
Laxmi Reddy Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 1908
Karnataka Panchayat Raj Act, 1993 — Section 177 (2), 302 A
High Courts03 Feb 2010Allowed
Bridgestone India Pvt. Ltd. Vs Additional Commissioner of Commercial Taxes, Bangalore and Others
Karnataka High Court · (2011) 42 VST 357
High Courts03 Feb 2010Dismissed
Harinath Jogi and Dayakar Mendon, Trustee of Sri. Manjunatheshwara Temple Vs State of Karnataka, Hindu Religious and Charitable Endorsements in Karnataka and Ex-Officio Deputy Director of Land Records and also Administrator to Kadri Manjunatha Temple Sree Durgaparameshwari Temple Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 5114
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 25, 29, 77
High Courts03 Feb 2010Dismissed
Smt. S. Kunjithamala and Others Vs HVAC Systems P. Ltd. and Others
Karnataka High Court · (2010) 154 CompCas 405 : (2010) 2 CompLJ 862 : (2010) 99 SCL 299
Companies Act, 1956 — Section 10 F, 397, 398
High Courts03 Feb 2010Allowed
Smt. Byyamma, Sri. Sudhakar and Doddavenkatarayappa Vs Sri. R. Babu Saheb and The Branch Manager, United India Insurance Co. Ltd.
Karnataka High Court · (2011) ACJ 451 : (2011) 6 RCR(Civil) 2300 : (2011) 2 TAC 146