COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,251 of 2,397

High Courts11 Nov 2009

Vijay Kumar Narang and Others, Neeta Narang, Bhupinder Rai and Geetha Rai Vs Prakash Coach Builders Pvt. Ltd. and Others Prakash Coach Builders Pvt. Ltd. Vs Vijay Kumar Narang and Others Bharat Bhushan Narang and Chitra Narang Vs Vijay Kumar Narang and Others

Karnataka High Court · (2012) 107 CLA 476 : (2012) 170 CompCas 176 : (2012) 114 SCL 132

High Courts11 Nov 2009Dismissed

Commissioner of Central Excise, Pune III, Ice House, 41 A, Sasoon Road, Opp. Wadia College, Pune-411001 Vs M/s GE Medical Systems X-Ray (South Asia) Limited, 5/4, Chandan Nagar, Nagar Road, Pune

Karnataka High Court · (2012) 280 ELT 33 : (2013) 29 STR 327

High Courts11 Nov 2009Dismissed

N. Swamygowda Vs Ramegowda

Karnataka High Court · (2010) ILR (Kar) 897 : (2009) 4 KCCR 3003

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts11 Nov 2009Dismissed

TRS Forms and Services (P.) Ltd. Vs Eduquity Technologies (P.) Ltd.

Karnataka High Court · (2010) 153 CompCas 321 : (2010) 97 SCL 126

Companies Act, 1956 — Section 433 (e), 433 (f)

High Courts11 Nov 2009Dismissed

Balaji Engineering Works and Another Vs The Managing Director, Gulbarga Electric Supply Co. and Others

Karnataka High Court · (2011) CriLJ 554

Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 135 (1), 140, 150, 152

High Courts11 Nov 2009Allowed

Ningappa Parasappa Pujari and Others Vs The State of Karnataka

Karnataka High Court · (2009) 11 KAR CK 0025

High Courts11 Nov 2009Allowed

Arun Swamy and Gunda Vs State of Karnataka

Karnataka High Court · (2010) CriLJ 1948 : (2010) ILR (Kar) 1996 : (2010) 1 KCCR 471

Penal Code, 1860 (IPC) — Section 398, 511

High Courts10 Nov 2009Allowed

V.K. Sreenivasamurthy and Others Vs State of Karnataka and Another

Karnataka High Court · (2010) 2 KCCR 1397

Penal Code, 1860 (IPC) — Section 149, 302, 306, 506

High Courts10 Nov 2009

Smt. R. Sudharani Vs Smt. C. Krishnamma and Another

Karnataka High Court · (2010) 4 KCCR 2478

Karnataka Stamp Act, 1957 — Section 30 (1) (a) (i), 30 (1) (c)Transfer of Property Act, 1882 — Section 105, 107

High Courts09 Nov 2009

H.T. Somashekara Reddy Vs State of Karnataka and Another

Karnataka High Court · (2011) 3 KarLJ 310

High Courts09 Nov 2009Allowed

F. Nataraja Vs The State

Karnataka High Court · (2010) CriLJ 2180 : (2009) 5 KCCR 3529

Penal Code, 1860 (IPC) — Section 222 (2), 363, 376

High Courts09 Nov 2009

Thippanaika Vs The Deputy Commissioner and Others

Karnataka High Court · (2010) 1 KarLJ 275

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5, 5 (2)

High Courts09 Nov 2009

Smt. R. Sarojamma Vs A.C. Mallikarjunaswamy

Karnataka High Court · (2010) 1 KarLJ 277

Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)

High Courts06 Nov 2009Dismissed

Muniswamy @ Ranganath Vs State of Karnataka

Karnataka High Court · (2010) CriLJ 2193 : (2010) 1 KCCR 257 : (2011) 6 RCR(Criminal) 1809

Penal Code, 1860 (IPC) — Section 376, 376 (2) (g)

High Courts06 Nov 2009Allowed

Best and Crompton Engineering Ltd. Vs Assistant Provident Fund Commissioner, E.P.F. Organisation and Another

Karnataka High Court · (2010) 124 FLR 271 : (2010) 2 LLJ 818

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A, 7 C

High Courts06 Nov 2009Allowed

Shri Ishwar Vs Sri Suresh

Karnataka High Court · (2010) 3 BC 538 : (2010) 2 CivCC 351 : (2010) CriLJ 1510 : (2009) ILR (Kar) 4310 : (2010) 1 KCCR 683 : (2010) 2 RCR(Criminal) 345

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 118 (a), 138, 139

High Courts06 Nov 2009Dismissed

Commissioner of Income Tax and Another Vs Vasant K. Handigund

Karnataka High Court · (2010) 327 ITR 233

Income Tax Act, 1961 — Section 133 A, 260 A, 271 (1) (c)

High Courts06 Nov 2009Dismissed

Kum Anusha and Others Vs Smt. Rudramma

Karnataka High Court · (2009) 11 KAR CK 0054

High Courts06 Nov 2009

State Vs Shivamurthayya Hiremath and Others Mahadevaiah Hiremath Vs Gurubai Urf Bhagirathi and Others

Karnataka High Court · (2009) 11 KAR CK 0051

High Courts06 Nov 2009Dismissed

Shri Somashekar D. Patil Vs Shri D.S. Patil and Shri Manjunath D. Patil

Karnataka High Court · (2010) ILR (Kar) 923 : (2009) 5 KCCR 3446

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 14, Order 39 Rule 2