High Courts01 Sept 2009
Marakka and Others Vs Shahid Khan and Another
Karnataka High Court · (2011) ACJ 690 : (2009) 6 KarLJ 678 : (2010) 1 KCCR 138 : (2011) 7 RCR(Civil) 2184
Motor Vehicles Act, 1988 — Section 177, 181, 3
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,258 of 2,397
High Courts01 Sept 2009
Sri S. Ishwar Bhat Vs The State
Karnataka High Court · (2009) 09 KAR CK 0036
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts01 Sept 2009Dismissed
Vishwas U. Lad Vs The Commissioner, Bangalore Development Authority and Others
Karnataka High Court · (2009) 6 KarLJ 682 : (2010) 1 KCCR 133
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48 (1)
High Courts01 Sept 2009Allowed
A.L. Yellappa Vs Smt. Huchamma alias Padmavathamma and Others
Karnataka High Court · (2009) 6 KarLJ 707 : (2010) 1 KCCR 127
High Courts01 Sept 2009
Teachers Law College Vs The Chairman, Bar Counsel of India and Others
Karnataka High Court · (2010) 3 KarLJ 95
High Courts01 Sept 2009Dismissed
Kaleel Ahmed and Others Vs The Managing Director, KPTCL and Another
Karnataka High Court · (2010) 2 KCCR 1359
High Courts01 Sept 2009
Shree Financiers (R) Vs Smt. Bhagyamma and Others
Karnataka High Court · (2010) 1 KarLJ 337
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 18 Rule 17, 151
High Courts31 Aug 2009Allowed
Siddartha K.M. and K.N. Akarsha Vs The Assistant Director Examination Pre-University Education and The Principal, The Canara Pre-University College, Konkani Linguistic Minority Institution
Karnataka High Court · (2010) ILR (Kar) 674
High Courts31 Aug 2009
Smt. Varalakshmi Vs The State of Karnataka and Others
Karnataka High Court · (2009) 08 KAR CK 0050
High Courts31 Aug 2009Allowed
Shrimanth Vs Vinod and Another
Karnataka High Court · (2010) ILR (Kar) 1362
High Courts28 Aug 2009
Gadigi Mineral Mining Co. and Others Vs State of Karnataka Commerce and Industry Department, JSW Steel Ltd. (Vijaya Nagar Works) and Union of India (UOI) Ministry of Mines and Others
Karnataka High Court · AIR 2010 Kar 43 : (2009) 5 KCCR 3779
Constitution of India, 1950 — Article 226, 227Mines and Mineral (Development and Regulation) Act, 1957 — Section 11, 11 (2)
High Courts28 Aug 2009Dismissed
Commissioner of Customs Vs Kabadi Chikkanagusa and Sons
Karnataka High Court · (2009) 08 KAR CK 0101
Customs Act, 1962 — Section 147 (3), 27, 28
High Courts28 Aug 2009Allowed
Meenakshi Thimmaiah and Others Vs State of Karnataka and Another
Karnataka High Court · (2010) ILR (Kar) 62
Karnataka Urban Development Authorities Act, 1987 — Section 17, 17 (1), 18, 18 (1), 18 (3)
High Courts28 Aug 2009Allowed
Mr. Mukesh P. Patel Vs Vijay Mukesh Chits (P) Ltd.
Karnataka High Court · (2010) 155 CompCas 236 : (2010) ILR (Kar) 435
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts28 Aug 2009
Smt. Susheelamma Rao, Sri. G. Achutha Raj, Sri. A. Gopalakrishna since deceased and Sri. A. Rajendra Prasad Vs Sri. J. Uttamchand Sri. J. Uttamchand Vs Smt. Susheelamma, Sri. G. Achutha Raj, Sri. A. Gopalakrishna and Sri. A. Rajendra Prasad
Karnataka High Court · (2009) ILR (Kar) 3918
Income Tax Act, 1961 — Section 230 A
High Courts27 Aug 2009
B. Raghavendra Rao @ Raghu through the next friend, Mrs. Sujatha Rao Vs The Deputy Manager, United India Insurance Co. Ltd., A.M. Naveen, Proprietor, Bharathi Bus Services and Ravi
Karnataka High Court · (2010) ACJ 2225
High Courts27 Aug 2009Dismissed
Wires and Cables (India) Vs State of Karnataka and Another
Karnataka High Court · (2010) 30 VST 226
Karnataka Value Added Tax Act, 2003 — Section 18, 90
High Courts27 Aug 2009
Commissioner of Customs Vs Agrotech Foods Ltd.
Karnataka High Court · (2010) 249 ELT 348 : (2010) ILR (Kar) 570
Customs Act, 1962 — Section 18, 25, 27
High Courts27 Aug 2009Dismissed
Mahendra Labs Pvt. Ltd. Vs The Appellate Aurhotiry/Principal Secretary to Government Animal Husbandary and Fisheries Department, Government of Karnataka, The Deputy Director (SFDA) and Member Secretary Tender Inviting and Tender Scrutiny Committee Animal Husbandry and Veterinary Services and The Commissioner Animal Husbandry and Veterinary Services
Karnataka High Court · (2009) 08 KAR CK 0001
Karnataka Transparency in Public Procurements Rules, 2000 — Rule 25