COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,273 of 2,397

High Courts06 Jun 2009Allowed

Sangappa Chaluvadi Vs The Post Master General, The Superintendent of Post Officer, The Tahsildar and Shivanna Yankappa Vs Sri Sharanabasappa K. Poormanand Nayak Vs Prakash V. Nayak and The Superintendent of Post Offices

Karnataka High Court · (2009) 06 KAR CK 0092

Department Agents Rules — Rule 3 (3)

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High Courts06 Jun 2009

Divisional Controller, The Karnataka State Road Transport Corporation Vs Sri M.N. Ramegowda

Karnataka High Court · (2009) 06 KAR CK 0070

Industrial Disputes Act, 1947 — Section 10 (1) (c)

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High Courts06 Jun 2009Dismissed

Dr. B.B. Tambakad, Additional Director (Retired), Health and Family Welfare Department Vs The State of Karnataka and The Hon''ble Lokayukta for Karnataka

Karnataka High Court · (2009) 06 KAR CK 0068

Karnataka Lokayukta Act, 1984 — Section 7 (2A), 8

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High Courts06 Jun 2009Allowed

V.M. Thiaggu Gounder and V.M. Raghu Gounder Vs Karnataka State Commission for Women and Smt. Jayakumari Raju

Karnataka High Court · (2009) 06 KAR CK 0042

Karnataka State Commission for Women Act, 1995 — Section 9State Financial Corporations Act, 1951 — Section 29

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High Courts06 Jun 2009Dismissed

The Divisional Manager, The Oriental Insurance Co. Ltd. Vs Sri. Margu @ Murugan and Sri. B.M. Mahesh Rao

Karnataka High Court · (2009) 06 KAR CK 0034

Motor Vehicles Act, 1988 — Section 166, 173 (1)

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High Courts05 Jun 2009

T.S. Khadeer Ahmed Vs State of Karnataka and Others

Karnataka High Court · (2010) CriLJ 614 : (2009) 3 KCCR 166 SN

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High Courts05 Jun 2009

Devamma Gowda Vs State of Karnataka and Others

Karnataka High Court · (2009) 06 KAR CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Penal Code, 1860 (IPC) — Section 395

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High Courts04 Jun 2009

P.T. Shylesh, P.T. Kiran and H. Punitha Rao Vs Smt Ambikapathi and Others

Karnataka High Court · (2009) ILR (Kar) 2911 : (2009) 4 KCCR 3062 : (2010) 8 RCR(Civil) 446

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 68, 69, 71

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High Courts04 Jun 2009Dismissed

Shri Gurasiddappa Tirakannavar Vs The State of Karnataka

Karnataka High Court · (2009) 06 KAR CK 0093

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High Courts04 Jun 2009Dismissed

N. Sadashiva Vs N. Rajashekara

Karnataka High Court · (2009) 06 KAR CK 0055

Evidence Act, 1872 — Section 68

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High Courts04 Jun 2009Dismissed

Shri Pradeep Kar, Managing Director, Micro Land Limited Vs The Asst. Commissioner of Income Tax

Karnataka High Court · (2009) 319 ITR 416

Income Tax Act, 1961 — Section 10 (33), 14 A, 57 (iii)

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High Courts04 Jun 2009Dismissed

The Branch Manager, The National Insurance Company Limited Vs Smt. Savitramma and Others

Karnataka High Court · (2009) ILR (Kar) 3693 : (2011) 3 KCCR 203 SN

Workmens Compensation Act, 1923 — Section 30 (1)

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High Courts04 Jun 2009Allowed

Dr. Narendranath Shetty and Smt. Pushpa N. Shetty, both the petitioners are rep. by their GPA Holder, U.K. Hegde Vs Sri P.S. Rama Rao Pisey and Others

Karnataka High Court · (2009) ILR (Kar) 2870 : (2010) 1 KarLJ 184 : (2009) 4 KCCR 2441 : (2010) 8 RCR(Civil) 434

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 18

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High Courts04 Jun 2009Dismissed

R.L. Jalappa Vs Advocate General for the State of Karnataka High Court of Karnataka and Dr. Mahesh Joshi

Karnataka High Court · (2010) CriLJ 366 : (2010) ILR (Kar) 4000 : (2010) 1 KarLJ 569 : (2010) 2 RCR(Criminal) 335

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 15, 15 (1) (b)

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High Courts04 Jun 2009Allowed

Karar Ahmed represented by GPA Holder Sri A.R. Vasanth Kumar Vs Rajanna Hanumaiah and Others

Karnataka High Court · (2009) ILR (Kar) 2864 : (2009) 6 KarLJ 694 : (2010) 8 RCR(Civil) 432

Constitution of India, 1950 — Article 226, 227Karnataka Stamp Act, 1957 — Section 39

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High Courts03 Jun 2009Allowed

Mukund Gyasoba Kongale Vs State of Karnataka

Karnataka High Court · (2010) 3 KarLJ 116

Motor Vehicles Act, 1988 — Section 134 (a) (b)Penal Code, 1860 (IPC) — Section 304 A, 337, 338

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High Courts03 Jun 2009Dismissed

Smt. P.M. Naga Jyothi Vs V.A. Ramasanjeeva Setty and Sons

Karnataka High Court · (2009) 6 KarLJ 621

Karnataka Rent Act, 1999 — Section 27, 27 (2) (r), 5

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High Courts03 Jun 2009Allowed

Aztecsoft Limited Vs Nil

Karnataka High Court · (2009) 06 KAR CK 0071

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High Courts03 Jun 2009

Sri. Vijay Vs Sri P. Jagannath Raju and The Branch Manager New India Assurance Co. Ltd.

Karnataka High Court · (2009) 06 KAR CK 0067

Motor Vehicles Act, 1988 — Section 166

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High Courts03 Jun 2009

Smt. Sheshubai Yaligar Vs Abdul Rehaman and Another

Karnataka High Court · (2011) 3 KarLJ 410 : (2011) 2 KCCR 956

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