High Courts27 Jan 2010Dismissed
Smt. Sakshi Suresh @ Surendra Kalmani @ Chougale Vs Suresh @ Surendra Devendra Kalmani @ Chougale
Karnataka High Court · (2011) ILR (Kar) 847 : (2011) 4 KCCR 2897
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,238 of 2,397
High Courts25 Jan 2010Allowed
Mr. Chethan Bhandary Vs Kotak Securities Limited and Others
Karnataka High Court · (2010) 4 CivCC 540 : (2010) 2 KCCR 1107
Arbitration and Conciliation Act, 1996 — Section 34, 34 (3)
High Courts25 Jan 2010Dismissed
Sri Benaka Souharda Credit Co-operative Society Limited Vs The Assistant Garrison Engineer and Another
Karnataka High Court · (2010) ILR (Kar) 1309 : (2010) 2 KCCR 995
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 109 (4), 70, 71
High Courts25 Jan 2010Allowed
D.S. Chakrapani Gowda Vs The Secretary, Revenue Department (L.A.), Government of Karnataka, The Deputy Commissioner, The Divisional Controller, Karnataka State Road Transport Corporation, Mangalore Division and Karnataka State Corporation
Karnataka High Court · (2010) ILR (Kar) 1467 : (2010) 2 KCCR 976
Karnataka Acquisition Rules, 1965 — Rule 5 (2), 6Land Acquisition Act, 1894 — Section 5 A, 6
High Courts25 Jan 2010Allowed
Mr. Chethan Bhandary Vs Kotak Securities Ltd., Trident Financial Services and The Registrar, City Civil Court
Karnataka High Court · (2010) ILR (Kar) 2454
Arbitration and Conciliation Act, 1996 — Section 34, 34 (3)
High Courts25 Jan 2010
G. Nagendrappa Vs The Director, Administration and Human Resources, KPTCL and Others
Karnataka High Court · (2010) 125 FLR 850 : (2010) ILR (Kar) 1665 : (2010) 2 KCCR 987
Karnataka Electricity Board Employees Service Regulations — Regulation 171, 172, 172 (1)
High Courts25 Jan 2010Dismissed
Smt. Kamalavva Ningappa and Another Vs The Managing Director, Indo American Hybrid Seeds India Pvt. Ltd.
Karnataka High Court · (2011) ACJ 2130 : (2011) ILR (Kar) 1035 : (2011) 1 KCCR 608
High Courts25 Jan 2010Dismissed
M. Arvinda Swamy Vs Smt. Chetana
Karnataka High Court · (2011) 6 RCR(Criminal) 2601
Criminal Procedure Code, 1973 (CrPC) — Section 25Limitation Act, 1963 — Section 5
High Courts21 Jan 2010Allowed
Ravindra Patil Vs Baburao Chitragar and Others Baburao Chitragar and Others Vs The State of Karnataka and Ravindra Patil
Karnataka High Court · (2010) 01 KAR CK 0093
Karnataka Co-operative Societies Act, 1959 — Section 70Penal Code, 1860 (IPC) — Section 34, 379, 411, 448
High Courts21 Jan 2010
Nagarajaiah and Others Vs The Manager, Vijaya Bank, Vijayanagar Branch and Others
Karnataka High Court · (2010) 4 BC 124 : (2010) 3 KarLJ 258
High Courts21 Jan 2010
Kenchappa and Others Vs Smt. Yellamma and Another
Karnataka High Court · (2010) 4 KarLJ 248
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts20 Jan 2010Dismissed
Smt. Anandhi Vs K. Jayaram and Others
Karnataka High Court · (2010) 01 KAR CK 0092
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Jan 2010Dismissed
Smt. Anandibai and Others Vs Smt. Hema and Others
Karnataka High Court · (2010) 3 KCCR 2463
Constitution of India, 1950 — Article 226, 227
High Courts20 Jan 2010Dismissed
C. Prasad Vs Superintendent of Customs, HPU
Karnataka High Court · (2010) 252 ELT 507
Customs Act, 1962 — Section 104, 108, 135
High Courts20 Jan 2010
Hameed Sarfan and Another Vs State
Karnataka High Court · (2010) 2 Crimes 461 : (2010) 2 KarLJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts20 Jan 2010Allowed
Sunil Kumar and Another Vs State
Karnataka High Court · (2010) 4 BC 353 : (2010) 3 KarLJ 323 : (2011) 6 RCR(Criminal) 153
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406, 409, 420
High Courts19 Jan 2010Allowed
B.M. Muniappa Vs State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 3827 : (2010) 2 KarLJ 54
Karnataka Government (Transaction of Business) Rules, 1977 — Rule 18, 19Karnataka Lokayukta Act, 1984 — Section 7 (1), 7 (2), 9 (3)
High Courts19 Jan 2010Dismissed
Millennia Developers (P.) Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2010) 188 TAXMAN 388
Income Tax Act, 1961 — Section 260 A, 483, 483 (b)
High Courts19 Jan 2010Dismissed
Praxair India Pvt. Ltd. Vs Commissioner of C. Ex. and S.T.
Karnataka High Court · (2010) 18 STR 257 : (2010) 28 STT 287 : (2010) 30 VST 641
Constitution of India, 1950 — Article 226, 227Finance Act, 1994 — Section 83, 86
High Courts19 Jan 2010Dismissed
Sri T.R. Chandrashekar Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) 2 KCCR 912
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b), 4