High Courts05 Aug 2009Allowed
Sri K.K. Kathare and Others Vs State of Karnataka and Another
Karnataka High Court · (2009) 08 KAR CK 0089
Karnataka Co-operative Textile Mills Limited (Acquisition and Transfer) Act, 1986 — Section 15, 4, 5, 8 (1), 9
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,263 of 2,397
High Courts05 Aug 2009Allowed
Veera Vahana Udyog Pvt. Ltd. Vs The Kranataka State Road Transport Corporation and Kannappa Automobiles Pvt. Ltd.
Karnataka High Court · (2010) ILR (Kar) 507
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Transparency in Public Procurements Act, 1999 — Section 18 A, 18 A (2)
High Courts05 Aug 2009Dismissed
United India Insurance Company Limited Vs Smt. Gangubai and Others
Karnataka High Court · (2011) ACJ 2091 : (2009) ILR (Kar) 4004 : (2010) 1 KCCR 667
Motor Vehicles Act, 1988 — Section 147, 2 (13), 2 (14)
High Courts05 Aug 2009Allowed
G. Shivamma Vs K.L. Somashekar and Others
Karnataka High Court · (2009) 5 KarLJ 677 : (2010) 1 KCCR 56
Karnataka Village Offices Abolition Act, 1961 — Section 2 (1) (d), 5, 5 (4)
High Courts05 Aug 2009Dismissed
Prasanna Iyengar Vs S. Nagalaxmi and Others
Karnataka High Court · AIR 2010 Kar 66 : (2009) ILR (Kar) 4144 : (2010) 1 KCCR 631
Transfer of Property Act, 1882 — Section 106, 106 (i), 107
High Courts04 Aug 2009
Hemanth Kumar rep. by their Father, Kum. Kavya rep. by their Father and Manjappa Vs Vijayanada Road Lines Ltd., Arjun Pujari and The New India Assurance Co. Ltd.
Karnataka High Court · (2009) 5 KCCR 3949
High Courts04 Aug 2009Dismissed
Sri Saleem Vs Sri Syed Yousuff Saheb and Others
Karnataka High Court · (2010) ILR (Kar) 427 : (2009) 5 KCCR 3746 : (2011) 1 RCR(Rent) 208
Karnataka Rent Act, 1999 — Section 43, 45, 46
High Courts04 Aug 2009
K.N. Sakrappa and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2009) 5 KarLJ 720
High Courts04 Aug 2009Dismissed
Rakesh K.N. Vs State of Karnataka Department of Higher Education and The Karnataka Examination Authority
Karnataka High Court · (2009) ILR (Kar) 4576 : (2009) 4 KCCR 2803
High Courts03 Aug 2009Dismissed
Inspector of Customs Headquarters Preventive Unit Vs Ms. Daphira Wallang
Karnataka High Court · (2010) CriLJ 1504 : (2010) ILR (Kar) 190 : (2010) 3 KarLJ 104 : (2009) 5 KCCR 3504
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21 B, 21 C
High Courts03 Aug 2009Allowed
Nagegowda Vs State of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 675
Karnataka Municipalities Act, 1964 — Section 187, 188
High Courts03 Aug 2009Allowed
V.S.T. Tillers Tractors Limited Vs The National Insurance Company Limited
Karnataka High Court · (2009) 5 KCCR 3607
Bills of Lading Act, 1856 — Section 3, 4Constitution of India, 1950 — Article 226
High Courts03 Aug 2009
S.G. Kenchana Gowda and Others Vs The Deputy Commissioner and Another
Karnataka High Court · (2009) 5 KarLJ 519 : (2010) 1 KCCR 34
High Courts03 Aug 2009
Sri Venkatesh Bhat Vs Sri Rohidas Shenoy
Karnataka High Court · (2010) 4 BC 507 : (2010) CriLJ 1061 : (2011) 3 KarLJ 331
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Aug 2009Allowed
Dr. S.J. Rajalakshmi Vs The Secretary, Medicial Education
Karnataka High Court · (2010) 124 FLR 879 : (2010) 1 KarLJ 676 : (2009) 4 KCCR 3068
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 3, 39
High Courts31 Jul 2009
National Insurance Co. Ltd. Vs Smt. Parvathamma, Kum. Rekha, Kum. Shyamala and Basavaraju
Karnataka High Court · (2009) ILR (Kar) 3773
Motor Vehicles Act, 1988 — Section 140, 163 A, 166
High Courts31 Jul 2009Allowed
Sri B.K. Gopala Krishna Sastry Vs The Managing Committee, Bharathiya Samskrithi Vidyapeetha, The Director of Collegiate Education, Government of Karnataka and The Joint Director, Collegiate Education, Government of Karnataka
Karnataka High Court · (2009) ILR (Kar) 3409 : (2009) 5 KCCR 3974 : (2010) 1 SLR 349
Karnataka Education Act, 1983 — Section 22, 25 F, 46, 46 (2c)
High Courts31 Jul 2009Allowed
The Commissioner Of Income Tax and The Deputy Commissioner of Income Tax Vs Sri K.L. Srihari
Karnataka High Court · (2011) 237 CTR 178
Income Tax Act, 1961 — Section 10 (2A), 158 BC, 28 (v), 36 (1) (iii)
High Courts31 Jul 2009
Balendra Vs State
Karnataka High Court · (2011) 1 Crimes 570 : (2010) 5 KarLJ 287
Arms Act, 1959 — Section 25 (1A), 27 (2)Penal Code, 1860 (IPC) — Section 307
High Courts31 Jul 2009Allowed
AMCO Batteries Limited Vs Nil
Karnataka High Court · (2009) 5 KarLJ 679