High Courts19 Jan 2010Allowed
Sri. Nagaraj Vs Sri. Harish, Sri. V.R. Murthy and The Branch Manager, Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) ACJ 1582 : (2010) ILR (Kar) 2190
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,239 of 2,397
High Courts18 Jan 2010
Sunandh Selvaraj Vs Smt. Amitha Gilbert
Karnataka High Court · (2010) CriLJ 2665
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 10 (i), 19 (4)
High Courts13 Jan 2010
G.V. Bhushan and Another Vs Union of India (UOI) and Others
Karnataka High Court · (2011) 3 KarLJ 542 : (2011) 4 KCCR 485 SN
Companies Act, 1956 — Section 617Essential Commodities Act, 1955 — Section 3
High Courts13 Jan 2010Dismissed
K. Bangarappa (since Dead) by his LRs. Vs State of Karnataka and Others
Karnataka High Court · (2010) 3 KCCR 2055
High Courts13 Jan 2010Allowed
Smt. Chandra Vs The Commissioner, Bangalore Development Authority
Karnataka High Court · (2010) 2 KarLJ 170
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11 (2)
High Courts13 Jan 2010
Anuprasad Vs The Secretary, Government of Karnataka (Mines SSI and Textiles), Industries Commerce Department and Others
Karnataka High Court · (2010) 2 KarLJ 167
Karnataka Minor Mineral Concession Rules, 1994 — Rule 21, 21 (2B)
High Courts13 Jan 2010Dismissed
S.R.S. Nagar Club Vs The Commissioner, Bruhat Bangalore City Corporation and Others
Karnataka High Court · (2010) 2 KarLJ 165
Karnataka Municipal Corporations Act, 1976 — Section 321 (3), 444 (1) (a)
High Courts13 Jan 2010
Target Detective and Security Force Vs State of Karnataka and Others
Karnataka High Court · (2010) 2 KarLJ 161
Karnataka Transparency in Public Procurements Act, 1999 — Section 16
High Courts13 Jan 2010Allowed
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Monarch Citadel Pvt. Ltd.
Karnataka High Court · (2010) 01 KAR CK 0059
Income Tax Act, 1961 — Section 115 O, 143 (3), 22, 27 (ii0
High Courts13 Jan 2010Allowed
H.K. Swamy Vs State of Karnataka
Karnataka High Court · (2010) 01 KAR CK 0057
Penal Code, 1860 (IPC) — Section 408
High Courts13 Jan 2010Dismissed
Smt. Jayamma Vs The Assistant Commissioner, Mandya Sub-Division, The Deputy Commissioner, The Tahasildar and Siddaiah
Karnataka High Court · (2010) 01 KAR CK 0056
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A
High Courts13 Jan 2010Allowed
Kallurasetty Vs State of Karnataka
Karnataka High Court · (2010) 3 KarLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 379
High Courts13 Jan 2010Dismissed
Dhananjaya Vs State of Karnataka
Karnataka High Court · (2010) 01 KAR CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts13 Jan 2010Allowed
Sri N. Ramachandrappa Vs Smt. M. Geetha
Karnataka High Court · (2010) ILR (Kar) 1896 : (2010) 2 KCCR 1069
Civil Procedure Code, 1908 (CPC) — Section 125, 89Mediation Rules, 2005 — Rule 24, 25
High Courts13 Jan 2010Dismissed
Herambha Leasing Limited Vs Smt. D.M. Lakshmamma
Karnataka High Court · (2010) 01 KAR CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Jan 2010Allowed
Thimmarayappa alias Yadalli Vs State
Karnataka High Court · (2010) 2 Crimes 778 : (2010) 2 KarLJ 172
Penal Code, 1860 (IPC) — Section 143, 147, 148, 302
High Courts13 Jan 2010Allowed
Ramaiah and Another Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2010) 2 KarLJ 162
High Courts13 Jan 2010Dismissed
Veeregowda (Dead) by his LRs. Vs The Land Tribunal and Others
Karnataka High Court · (2010) 3 KCCR 2069
Karnataka Land Reforms Act, 1961 — Section 45, 48 A (1)
High Courts13 Jan 2010Dismissed
K.M. Ravindra Vs B.K. Krishnappa and Others
Karnataka High Court · (2010) CriLJ 4754 : (2011) 7 RCR(Criminal) 1891
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 378 (1)Penal Code, 1860 (IPC) — Section 420, 465, 467, 468, 471