COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,265 of 2,397

High Courts27 Jul 2009Dismissed

Dr. N. Ranganath, Dr. M.N. Lohitha and Dr. B.G. Prabhudev Vs Principal Secretary, Health and Family Walfare Department and Others

Karnataka High Court · (2009) ILR (Kar) 4505 : (2009) 6 KarLJ 547 : (2010) 1 KCCR 160

Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 13 (1), 4

High Courts24 Jul 2009Allowed

N.B. Swami Vs The Primary Co-operative Agriculture and Rural Development Bank Limited and Others

Karnataka High Court · (2011) 3 KarLJ 69

Karnataka Co-operative Societies Act, 1959 — Section 128 AService Regulations Rules, 1982 — Rule 58, 58 (10) (ii), 58 (5), 58 (7), 58 (9)

High Courts24 Jul 2009

Smt. Manjula Vs State of Karnataka and Others

Karnataka High Court · AIR 2010 Kar 41 : (2009) ILR (Kar) 4232 : (2010) 1 KCCR 691

Karnataka Stamp Act, 1957 — Section 31, 31 (2), 32

High Courts24 Jul 2009Dismissed

Muniyappa and Smt. Halelamma Vs P. Nagaraj and The Manager, United India Insurance Co. Ltd.

Karnataka High Court · (2009) ILR (Kar) 3207 : (2009) 6 KarLJ 279 : (2010) 1 KCCR 384

Motor Vehicles Act, 1988 — Section 163 A

High Courts23 Jul 2009Allowed

Smt. Manjula Reddy Vs The Managing Director, K.S.R.T.C. and The Divisional Controller, K.S.R.T.C., Tumkur Division

Karnataka High Court · (2010) ILR (Kar) 389 : (2010) 4 KarLJ 218

Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 23 (24), 24

High Courts23 Jul 2009Allowed

The Authorised Officer/General Manager, Sri. Basaveshwar Co-operative Bank Ltd. Vs Sri. Balappa Fakkirappa Gurlahosur

Karnataka High Court · (2010) ILR (Kar) 752 : (2011) 3 KarLJ 300

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 2 (1) (c) (iv)

High Courts23 Jul 2009Dismissed

J.K. Tyres and Industries Ltd. and Vikrant Tyre Plant (Formerly Vikrant Tyres Ltd.) Vs Mr. C. Prashanth

Karnataka High Court · (2010) ILR (Kar) 123

Industrial Disputes Act, 1947 — Section 14 A

High Courts23 Jul 2009

Sri B.V. Puttegowda Vs The Chief Secretary, Govt. of Karnataka, The Principal Secretary, Department of Urban Development, Govt. of Karnataka and The Commissioner, Bruhath Bangalore Mahanagara Palike

Karnataka High Court · (2010) ILR (Kar) 1

Constitution of India, 1950 — Article 123, 226

High Courts23 Jul 2009Allowed

Commissioner of Income Tax and Another Vs Late Ramakrishna Hegde through L.R.

Karnataka High Court · (2010) 326 ITR 347

Income Tax Act, 1961 — Section 143, 226 (3), 250 A

High Courts22 Jul 2009

Abdul Majid Sab and Others Vs State of Karnataka

Karnataka High Court · (2010) ILR (Kar) 1719

Penal Code, 1860 (IPC) — Section 143, 144, 147, 323, 341

High Courts22 Jul 2009

Mohammad Iyub Vs Muzaheed Pasha

Karnataka High Court · (2010) ACJ 1114 : (2009) 6 KarLJ 294 : (2010) 1 KCCR 417

Motor Vehicles Act, 1988 — Section 166, 168, 169, 174

High Courts22 Jul 2009

Regal Fashions I/S Vs The Regional PF Commissioner (Enforcement), Employees Provident Fund Organisation and Union of India (UOI)

Karnataka High Court · (2010) 125 FLR 294 : (2010) ILR (Kar) 1415

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 16 (1) (d), 5

High Courts22 Jul 2009

N. Jagadish and Another Vs State of Karnataka and Others

Karnataka High Court · (2009) 5 KarLJ 593

Bangalore Development Authority Act, 1976 — Section 19

High Courts21 Jul 2009Allowed

The General Manager Karnataka Bank Limited Vs Sri M. Ashok Kumar represented by General Secretary Karnataka Bank Staff Association, General Secretary Karnataka Bank Staff Association and Presiding Officer Central Government Industrial Tribunal Com Labour Court

Karnataka High Court · (2010) 125 FLR 20 : (2010) ILR (Kar) 303 : (2010) 1 KarLJ 371 : (2010) 1 KCCR 421 : (2010) 3 LLJ 506

Industrial Disputes Act, 1947 — Section 33 (1), 33 (2), 33 (2) (b)

High Courts21 Jul 2009Dismissed

The Central Muslim Association of Karnataka Vs The State of Karnataka and Others

Karnataka High Court · (2010) 2 KarLJ 47 : (2010) 3 KCCR 2034

Karnataka Land Reforms Act, 1961 — Section 2 (10), 2 A (1)

High Courts20 Jul 2009Allowed

K.K. Rejji, Mathew and John Thundattil Vs State of Karnataka

Karnataka High Court · (2011) 1 Crimes 508 : (2010) 5 KarLJ 279

Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b) (i)Penal Code, 1860 (IPC) — Section 144, 149, 427, 447

High Courts20 Jul 2009Dismissed

Smt. Rekha Parashuram Kattimani Vs State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 3656 : (2010) 7 RCR(Civil) 2269

Constitution of India, 1950 — Article 243D, 332Karnataka Panchayat Raj Act, 1993 — Section 177, 177 (3), 311

High Courts20 Jul 2009

Abdul Lahief Vs State of Karnataka

Karnataka High Court · (2009) 5 KarLJ 591

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Motor Vehicles Act, 1988 — Section 177

High Courts20 Jul 2009

Sri B.T. Krishnappa Vs Sri Christian Karner and The Divisional Manager The United Insurance Co. Ltd.

Karnataka High Court · (2009) 07 KAR CK 0035

High Courts20 Jul 2009

K.K. Rejji and Others Vs State

Karnataka High Court · (2011) 1 Crimes 508 : (2010) 5 KarLJ 279 : (2011) 6 RCR(Criminal) 1706

Arms Act, 1959 — Section 25Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b) (i), 20 (b) (ii) (B)Penal Code, 1860 (IPC) — Section 147, 427, 447