COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,259 of 2,397

High Courts26 Aug 2009Allowed

State Public Information Officer and Deputy Registrar (Establishment), The High Court of Karnataka Vs N. Anbarasam

Karnataka High Court · AIR 2010 Kar 64 : (2009) ILR (Kar) 3890 : (2010) 1 KCCR 643

Right to Information Act, 2005 — Section 18 (1), 6 (1)

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High Courts26 Aug 2009

Ramgad Minerals and Mining Pvt. Ltd. Vs Muneer Enterprises and Others Dinesh Kumar Singhi Vs State of Karnataka, Government of Karnataka and Union of India (UOI)

Karnataka High Court · (2009) 5 KCCR 3628

Forest (Conservation) Act, 1980 — Section 2, 3 (2)Mineral Concession Rules, 1960 — Rule 28, 28A, 29, 29A

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High Courts26 Aug 2009

Reddy Veeranna Vs Union of India (UOI), State of Karnataka and Vibhuthigudda Mines Private Ltd. Salgaocar Mining Industries Private Limited Vs State of Karnataka, The Director of Mines and Geology, Department of Mines and Geology, Union of India (UOI) and Sesa Goa Ltd.

Karnataka High Court · (2009) 08 KAR CK 0022

Constitution of India, 1950 — Article 166 (3), 226, 227Mineral Concession Rules, 1960 — Rule 26 (1), 59Mines and Mineral (Development and Regulation) Act, 1957 — Section 13, 26, 26 (3)

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High Courts25 Aug 2009Dismissed

Good Luck Education Society and Adam Oxford Teachers Training Institute Vs State of Karnataka and Others

Karnataka High Court · (2009) 4 KCCR 2872

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High Courts25 Aug 2009Allowed

Tippanna Vs Siddappa and Another

Karnataka High Court · (2009) 08 KAR CK 0032

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226

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High Courts24 Aug 2009Allowed

Subbanna Vs State

Karnataka High Court · (2010) CriLJ 1950 : (2010) 4 KCCR 3185

Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts24 Aug 2009Allowed

Smt. Kalaiselvi Vs Sri B.G. Patil

Karnataka High Court · (2010) 2 KCCR 842

Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 142

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High Courts24 Aug 2009

Veeraraju Vs P. Mehaboob Miyan and The Divisional Manager United India Insurance Co. Ltd.

Karnataka High Court · (2009) 08 KAR CK 0066

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High Courts21 Aug 2009

Saraswathi Vs Ganapathi and Others

Karnataka High Court · (2009) ILR (Kar) 4225 : (2010) 1 KCCR 710

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High Courts21 Aug 2009

HMT Ltd. Vs The State of Karnataka and The Regional Transport Officer cum Taxation Authority BEML Limited Vs The State of Karnataka and The Regional Transport Officer cum Taxation Authority K.T. Rajashekar Vs State of Karnataka

Karnataka High Court · (2009) ILR (Kar) 4483

Karnataka Motor Vehicles Taxation Act, 1957 — Section 2 (30), 2 (ee), 3 (1)

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High Courts21 Aug 2009Dismissed

Wipro Limited and Mr. Vishal Mittal Vs Union of India (UOI) and Others

Karnataka High Court · (2009) 08 KAR CK 0110

Constitution of India, 1950 — Article 14, 19 (1) (g), 21Standards of Weights and Measures Act, 1976 — Section 39 (4), 83

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High Courts21 Aug 2009Allowed

Ashok Kumar Chowan and Smt. Indira Chowan Vs A.G. Anwar Ali and D.P. Thammaiah

Karnataka High Court · AIR 2010 Kar 70 : (2010) ILR (Kar) 903 : (2009) 5 KCCR 3617

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11D

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High Courts21 Aug 2009

Smt. Basawwa and Others Vs Sri Ningappa

Karnataka High Court · (2011) 1 KCCR 822

Penal Code, 1860 (IPC) — Section 323, 95

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High Courts21 Aug 2009

Executive Engineer (Elec.), O and M Division, GESCOM and Another Vs Sri Shankar

Karnataka High Court · (2010) 3 KCCR 1793

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High Courts20 Aug 2009

Sri Basavaraj C.S. and Others Vs The Chief Secretary Government of Karnataka and Others

Karnataka High Court · (2009) 5 KCCR 3872

Forest (Conservation) Act, 1980 — Section 2

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High Courts20 Aug 2009

Bellary Steels and Alloys Limited Vs The State of Karnataka and Union of India (UOI)

Karnataka High Court · (2010) 1 KCCR 211

Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 227

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High Courts20 Aug 2009

Sri Shivanand and Another Vs State of Karnataka and Another

Karnataka High Court · (2011) 1 KCCR 806

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 504, 506

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High Courts20 Aug 2009

Twenty First Century Wire Rods Ltd. Vs Union of India (UOI) and State of Karnataka

Karnataka High Court · (2009) 5 KCCR 3929

Mines and Mineral (Development and Regulation) Act, 1957 — Section 11 (3), 5, 5 (1)

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High Courts19 Aug 2009

Rangamma and Smt. Lakskmamma Vs Mahadeva Shetty

Karnataka High Court · (2009) 08 KAR CK 0097

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27C

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High Courts19 Aug 2009

Shivarudrappa Maharudrappa Kari and Others Vs Smt. Basavva and Others

Karnataka High Court · (2009) 6 KarLJ 37 : (2009) 5 KCCR 3964 : (2011) 6 RCR(Criminal) 690

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