High Courts20 Oct 2009Allowed
Siddappa Vs K. Nanjappa
Karnataka High Court · (2010) 1 BC 353 : (2009) 6 KarLJ 649 : (2010) 1 KCCR 176
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 180
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,254 of 2,397
High Courts16 Oct 2009
The Oriental Insurance Company Limited Vs Puneeth N.R. and A. Subhash Chandra Jain
Karnataka High Court · (2009) 10 KAR CK 0060
Workmens Compensation Act, 1923 — Section 2 (1) (n), 4 (1)
High Courts16 Oct 2009Allowed
Ravindra Kumar Vs Renuka and Another
Karnataka High Court · (2009) ILR (Kar) 4325 : (2010) 1 KCCR 707 : (2010) 2 RCR(Criminal) 349
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128
High Courts15 Oct 2009Dismissed
The Divisional Manager, The Oriental Insurance Co Ltd. Vs Smt. Minakashi, Smt. Krishnaba, Kum Pooja, Minor rep. by her Natural Guardian Mother Smt. Minakshi and Smt. Sailamma
Karnataka High Court · (2009) 10 KAR CK 0045
High Courts15 Oct 2009Allowed
Albert Mohanraj Vs The State of Karnataka, The Commissioner, Bangalore Mahanagar Palike and The Asst. Revenue Officer, Jai Mahal Zone, Bangalore Mahanagar Palike
Karnataka High Court · (2009) ILR (Kar) 4555 : (2010) 3 SLR 520
Constitution of India, 1950 — Article 19 (1) (f), 31 (1)
High Courts15 Oct 2009
Thimmappa @ Channaraju and Kumara Vs The State of Karnataka
Karnataka High Court · (2010) CriLJ 2695
Penal Code, 1860 (IPC) — Section 34, 372
High Courts14 Oct 2009Allowed
The Commissioner of Income Tax, International Taxation, Rastrothana Building, Nrupathunga Road, Bangalore and The Income Tax Officer, International Taxation. Ward-19(1), Rastrothana Building, Nrupathunga Road, Bangalore Vs M/s. Hewlett Packard India Software Operation Pvt. Ltd., No. 29, Cunningham Road, Bangalore - 560 052
Karnataka High Court · (2009) 10 KAR CK 0069
High Courts14 Oct 2009Allowed
Dr. K.S. Jayanthi Vs The State of Karnataka and Bruhath Bangalore Mahanagara Palike
Karnataka High Court · (2009) 6 KarLJ 662 : (2010) 1 KCCR 147 : (2010) 6 SLR 292
Karnataka Civil Services Rules, 1974 — Rule 235A (1)
High Courts14 Oct 2009Dismissed
Maria Chaya Schupp, A German National represented by her Constituted Attorney, Smt. Geeta Menon Vs The Director General of Police and Others
Karnataka High Court · (2010) CriLJ 883
Constitution of India, 1950 — Article 21, 23Hindu Adoption and Maintenance Act, 1956 — Section 9
High Courts13 Oct 2009Allowed
A.B. Mallikarjuna Vs Jubliant Biosys Limited (Noida), Jubliant Biosys Limited (Bangalore), Clinsys Clinical Research Limited (Noida) and Clinsys Clinical Research Ltd. (Bangalore)
Karnataka High Court · (2010) ILR (Kar) 601
Arbitration and Conciliation Act, 1996 — Section 11 (6)Transfer of Property Act, 1882 — Section 107
High Courts13 Oct 2009Dismissed
United India Insurance Co. Ltd. Vs Pakeera Naika, Smt. T.P. Savithramma and D.M. Vijaya
Karnataka High Court · (2010) 1 KCCR 724 : (2011) 1 TAC 948 : (2009) 25 VST 190
Motor Vehicles Act, 1988 — Section 149 (2)
High Courts12 Oct 2009Dismissed
M. Hemananda and Others Vs The Secretary, Education Department and Others
Karnataka High Court · (2010) ILR (Kar) 873
Constitution of India, 1950 — Article 21
High Courts09 Oct 2009
The Divisional Manager, Oriental Insurance Co. Ltd. Vs Ramanjappa, Driver
Karnataka High Court · (2009) 10 KAR CK 0059
Workmens Compensation Act, 1923 — Section 4
High Courts09 Oct 2009Dismissed
State of Karnataka Vs Anand Gururao Deshpande
Karnataka High Court · (2010) ILR (Kar) 1983
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts09 Oct 2009
K.Y. Mylarasetty and Others Vs K.S. Basappa and Others
Karnataka High Court · (2010) 1 KarLJ 262
High Courts08 Oct 2009Allowed
Bharathy Vs Benigopal Jhawar
Karnataka High Court · (2010) ILR (Kar) 699 : (2011) 1 KCCR 118
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts08 Oct 2009
Mrs. Kavitha Mahesh Vs Chief Election Commissioner, Election Commissioners, Election Commission of India and Others
Karnataka High Court · (2009) 10 KAR CK 0006
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Representation of the Peoples Act, 1951 — Section 100 (1) (c), 81, 81, 87
High Courts07 Oct 2009
Smt. Yashoda Gowdh and Others Vs Karnataka Industrial Areas Development Board and Others
Karnataka High Court · (2010) 1 KarLJ 283
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (2)
High Courts07 Oct 2009
Total Environment Building Systems Pvt. Ltd. Vs The Deputy Commissioner of Commercial Taxes (Audit-52), The Commissioner of Commercial Taxes and The State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 4217 : (2010) 1 KCCR 719 : (2010) 29 VST 572
Constitution of India, 1950 — Article 226, 227Karnataka Value Added Tax Act, 2003 — Section 39 (1), 62
High Courts07 Oct 2009
Smt. G. Vijayakumari, Sri. G. Emmanueal, Sri. Daniel Sikamani and Sri. G. Micheal Premkumar Vs T. Mohan Subramanyam and The New India Assurance Co. Ltd.
Karnataka High Court · (2009) ILR (Kar) 4475 : (2011) 1 TAC 515