COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,277 of 2,397

High Courts24 Apr 2009Allowed

Mysore Minerals Ltd. Vs S. Pradeep Exports and Others

Karnataka High Court · (2009) ILR (Kar) 2142 : (2009) 5 KarLJ 443 : (2010) 8 RCR(Civil) 295

Civil Procedure Code, 1908 (CPC) — Section 151, 152Constitution of India, 1950 — Article 14, 226

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High Courts24 Apr 2009

Sri M.M. Chandy, Smt. Bibi Chandy, Mrs. Beena Philip and Mrs. Swapna Mammen Vs Smt. Damayanthi Bai and Others

Karnataka High Court · (2009) 04 KAR CK 0112

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High Courts24 Apr 2009

Jocky Suresh Vs State of Karnataka

Karnataka High Court · (2009) 04 KAR CK 0111

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High Courts24 Apr 2009

Sri T.B. Ninge Gowda Principal and Professor Dayananda Sagar Collage of Science, Arts and Commerce (First Grade Collage) Vs The Special Commissioner (ADMIN) and District Election Officer (Central) and The Chief Election Commissioner Dr. B.R. Rambedkar Veedhi

Karnataka High Court · (2009) 04 KAR CK 0110

Representation of the Peoples Act, 1951 — Section 159

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High Courts24 Apr 2009Dismissed

Mysore Minerals Ltd. Vs Veerabhadra Vahana Engineers Pvt. Ltd. Veerabhadra Vahana Engineers Pvt. Ltd. Vs Mysore Minerals Ltd.

Karnataka High Court · (2009) ILR (Kar) 2339 : (2009) 4 KarLJ 711

Constitution of India, 1950 — Article 12, 14, 226, 227

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High Courts24 Apr 2009Dismissed

Shivashakthi Manila Sangha (Regd.) Vs Union of India (UOI) and Bangalore International Airport Limited

Karnataka High Court · (2009) 04 KAR CK 0106

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High Courts24 Apr 2009

Lakshminarayana Mining Company Vs State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 3259 : (2010) 1 KarLJ 683 : (2009) 5 KCCR 3463 : (2010) 6 RCR(Criminal) 382

Constitution of India, 1950 — Article 14, 226Karnataka Forest Act, 1963 — Section 62 A

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High Courts24 Apr 2009Dismissed

Sudha S. Patil Vs State of Karnataka and Bangalore Development Authority K. Krishnamurthy, K. Ramakrishna and D. Narayana Vs State of Karnataka and Others

Karnataka High Court · (2009) 5 KarLJ 266

Land Acquisition Act, 1894 — Section 16, 16 (1), 4 (1)

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High Courts24 Apr 2009Dismissed

K.C. Ravindranath Vs State of Karnataka, A. Kumaraswamy and N. Chalapathy

Karnataka High Court · (2009) 04 KAR CK 0091

Penal Code, 1860 (IPC) — Section 420, 468, 471

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High Courts24 Apr 2009

Sri Kumaraswamy Mineral Exports Vs State of Karnataka and Others

Karnataka High Court · (2009) 04 KAR CK 0086

Constitution of India, 1950 — Article 226Karnataka Forest Act, 1963 — Section 2, 62 A

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High Courts24 Apr 2009Dismissed

K. Ramesh Vs The Director of Mines and Geology, The Deputy Director (Plans), Mines and Geology Department, State of Karnataka Commerce and Industries Department and M. Subbanna

Karnataka High Court · (2009) 04 KAR CK 0080

Karnataka Minor Minerals Concession Rules, 1969 — Rule 55

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High Courts24 Apr 2009

H.R. Gaviappa and Co. (A Registered Partnership Firm) Vs State of Karnataka and Others

Karnataka High Court · (2009) 04 KAR CK 0074

Karnataka Forest Act, 1963 — Section 2, 62 AKarnataka Forest Rules, 1969 — Rule 146, 149, 62A, 62B

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High Courts24 Apr 2009Dismissed

Manjunatha Overseas Granite Ltd. Vs Mysore Minerals Ltd.

Karnataka High Court · (2009) ILR (Kar) 2553 : (2009) 5 KarLJ 412 : (2010) 8 RCR(Civil) 2126

Constitution of India, 1950 — Article 14, 141, 226

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High Courts24 Apr 2009Allowed

Shri Basavalingachari Vs The Chief Traffic Manager, Bangalore Metropolitan Transport Corporation (BMTC) and Bangalore Metropolitan Transport Corporation, (BMTC)

Karnataka High Court · (2009) 04 KAR CK 0068

Industrial Disputes Act, 1947 — Section 10 (4A)

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High Courts24 Apr 2009Dismissed

Smt Chowdamma and Others Vs The Commissioner, Bangalore Development Authority, The State of Karnataka and The Vishwabharathi House Building Co-operative Society Ltd.

Karnataka High Court · (2009) 04 KAR CK 0066

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts24 Apr 2009

Sri V. Rajkumar Vs Sri C.M. Abu Mohammed (Since deceased by his L.Rs. Smt. C.A. Zohra rep. by P.A. Holder and Others) and Others

Karnataka High Court · (2009) 04 KAR CK 0065

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High Courts24 Apr 2009

Chowgle and Company Vs State of Kernataka and Others

Karnataka High Court · (2009) 04 KAR CK 0063

Karnataka Forest Act, 1963 — Section 62 AKarnataka Forest Rules, 1969 — Rule 62A, 62B

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High Courts24 Apr 2009

Tata Teleservices Limited Vs The Bangalore Electriciey Supply Co. Ltd.

Karnataka High Court · (2009) 04 KAR CK 0062

Electricity Supply Regulations — Regulation 4, 42.5

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High Courts24 Apr 2009

K.N. Prabhakar Vs State of Karnataka and The Chief Officer Department of T.M.C. Town Municipal Council

Karnataka High Court · (2010) 1 KarLJ 268

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High Courts24 Apr 2009Dismissed

K. Ramakrishna, Engineer and Contractors, R/by his Pa Holder Aa Raghava Reddy Vs The State of Karnataka, Zilla Panchayat Engineering Division, (World Bank Project) and T.G. Radhakrishna Retired Chief Engineer/Arbitrator

Karnataka High Court · AIR 2010 Kar 7 : (2010) 1 KCCR 558 : (2011) 1 RCR(Civil) 551 : (2011) 1 RCR(Civil) 551

Arbitration and Conciliation Act, 1996 — Section 2 (e), 34Limitation Act, 1963 — Section 14, 14 (2)

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