COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,274 of 2,397

High Courts03 Jun 2009

Sri Sannaboraiah @ Boraiah Vs Konana Mallaiah and Bangaraiah

Karnataka High Court · (2009) ILR (Kar) 2507 : (2010) 3 KarLJ 215 : (2009) 3 KCCR 2251

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5, 100Evidence Act, 1872 — Section 65, 68Transfer of Property Act, 1882 — Section 123

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High Courts03 Jun 2009

The Sapthagiri Educational and Charitable Trust Vs The Samandur Grama Panchayat

Karnataka High Court · (2009) ILR (Kar) 3165 : (2009) 5 KarLJ 583 : (2009) 3 KCCR 2236 : (2010) 8 RCR(Civil) 923

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 5, 6, 6 (c)Karnataka Panchayat Raj Act, 1993 — Section 199, 199 (1), 200, 201

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High Courts03 Jun 2009Allowed

The Joint Director ESI Corporation and The Recovery Officer ESI Corporation Vs Indian Oil Corporation (Marketing Division)

Karnataka High Court · (2012) 4 KarLJ 682

Employees State Insurance Act, 1948 — Section 82 (2), 88

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High Courts03 Jun 2009Dismissed

Sri M. Mahadeva Gowda Vs The State of Karnataka

Karnataka High Court · (2009) ILR (Kar) 3519 : (2009) 5 KarLJ 597 : (2010) 7 RCR(Civil) 2248

Karnataka Forest Conservation Act — Section 2

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High Courts02 Jun 2009Dismissed

Central Board of Direct Taxes and Another Vs Smt. Kamala Bai Shrikrishnan Soni and Others

Karnataka High Court · (2010) 323 ITR 664

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High Courts02 Jun 2009

Gangamma and Rajappa Devaiah Vs Vivian Sequeira and Bonovoturo D''souza

Karnataka High Court · (2009) 06 KAR CK 0058

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High Courts02 Jun 2009

Sri Krishnamurthy, Sri Prakash, Sri Bagavaraj and Sri Chidanandappa Vs Sri Kariappa, Sri Shankarappa, Sri Basappa and Sri Mallikarjuna

Karnataka High Court · (2009) 06 KAR CK 0056

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Land Revenue Act, 1964 — Section 128, 129

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High Courts01 Jun 2009Allowed

State of Karnataka and The Station House Officer Vs K. Rajashekara Mudaliar and Sri. M. Karunanidhi, President, DMK Political Party

Karnataka High Court · (2010) CriLJ 611

Criminal Procedure Code, 1973 (CrPC) — Section 196, 196 (1)Penal Code, 1860 (IPC) — Section 153 A, 295, 295 A

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High Courts01 Jun 2009Dismissed

The Indian Bank Vs Smt. Lakshmamma

Karnataka High Court · (2009) 06 KAR CK 0066

Constitution of India, 1950 — Article 14

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High Courts01 Jun 2009Dismissed

Central Silk Board Employees'' Union (Registered) Vs The Management of Central Silk Board, Ministry of Textiles Govt. of India and Government of India Ministry of Labour

Karnataka High Court · (2010) 125 FLR 764

Industrial Disputes Act, 1947 — Section 10

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High Courts29 May 2009

Kanteppa and Others Vs Smt. Vimalabai and Others

Karnataka High Court · (2011) 1 KCCR 421

Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts29 May 2009Allowed

Geomysore Service India Private Limited, Premier Nickel Mines Private Limited, Marwar Mineral Exploration Private Limited and Premier Minerals Exploration Private Limited Vs Nil

Karnataka High Court · (2009) 94 SCL 116

Companies Act, 1956 — Section 391, 394

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High Courts29 May 2009Dismissed

A. Anil Kumar Vs Vanishri A.

Karnataka High Court · AIR 2009 Kar 201 : (2010) 2 CivCC 87 : (2009) ILR (Kar) 3028 : (2010) 2 KarLJ 64 : (2009) 4 KCCR 2398 : (2010) 8 RCR(Civil) 884 : (2011) 7 RCR(Civil) 2200

Hindu Marriage Act, 1955 — Section 13 (1) (ia), 13 (1) (ib)

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High Courts29 May 2009Dismissed