High Courts24 Apr 2009
Smt. Narasamma Rao and Others Vs B.R. Lakshmikantha Gupta and Others
Karnataka High Court · (2009) 04 KAR CK 0049
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,278 of 2,397
High Courts24 Apr 2009Dismissed
D.N. Nanjunda Reddy Vs State of Karnataka and Others
Karnataka High Court · (2009) 04 KAR CK 0048
Land Acquisition Act, 1894 — Section 4 (1), 5 A
High Courts24 Apr 2009
Sri R. Govinda Raja Setty and Sri Suryanarayana Setty Vs Viswabharathi House Building Co-operative Society, The State of Karnataka and The Bangalore Development Authority
Karnataka High Court · (2009) 04 KAR CK 0047
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts24 Apr 2009Allowed
B.P.L. Ltd. and BPL Works Vs Infrastructure Leasing and Financial Services Limited
Karnataka High Court · (2009) 04 KAR CK 0046
Companies Act, 1956 — Section 391, 391 (5), 391 (6)
High Courts24 Apr 2009
Smt. Kempamma and Others Vs Smt. Meenakshi and Others
Karnataka High Court · (2009) 04 KAR CK 0043
High Courts24 Apr 2009Allowed
Sri Anand Raju @ Kulla Raja Vs The State of Karnataka
Karnataka High Court · (2009) 04 KAR CK 0042
Penal Code, 1860 (IPC) — Section 143, 147, 148, 307
High Courts24 Apr 2009
Dr. J. Sirish Choudhary Vs The Union of India (UOI) and Others
Karnataka High Court · (2009) 04 KAR CK 0028
High Courts24 Apr 2009Dismissed
Sri. Eramallappa Vs The State of Karnataka and Others
Karnataka High Court · (2009) 3 KCCR 2126
High Courts24 Apr 2009Dismissed
Smt. Kalavathi and Sri V.P. Suresh Kumar Vs C.M. Abu Mohammed since deceased by his LRs (Smt. C.A. Zohra and Others) and Others
Karnataka High Court · (2009) 04 KAR CK 0017
Karnataka Civil Practice Rules, 1967 — Rule 66
High Courts24 Apr 2009Dismissed
The Shanthinagar House Building Co-op. Society Ltd. Vs Shanthi Nagar House Building Co-op. Society Ltd. and Others
Karnataka High Court · (2009) 04 KAR CK 0016
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5, 114Karnataka Co-operative Societies Act, 1959 — Section 64, 70
High Courts24 Apr 2009
The Institution of Engineers (India) and The Board of Scrutineers for Election of one Corporate Member to the Council from Karnataka State Centre for the Sessions 2008-09 and Election of Division-wise Corporate Members to the Committee of Karnataka State Centre for the Sessions 2008-09 to 2009-2010 Vs Sri M. Nagaraj and Others
Karnataka High Court · (2009) 04 KAR CK 0012
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20
High Courts24 Apr 2009
Smt. Ambika Ghorpade Vs State of Karnataka and Others
Karnataka High Court · (2009) 04 KAR CK 0009
Constitution of India, 1950 — Article 14, 226Forest (Conservation) Act, 1980 — Section 2, 62 A
High Courts24 Apr 2009
P. Venganna Shetty and Brothers Vs The State of Karnataka and Others
Karnataka High Court · (2010) 1 KarLJ 581 : (2011) 1 RCR(Civil) 576
Forest (Conservation) Act, 1980 — Section 2
High Courts24 Apr 2009
M/s Kanhaiyalal Dudheria Vs The State of Karnataka and Others
Karnataka High Court · (2009) 04 KAR CK 0003
Karnataka Forest Act, 1963 — Section 2Karnataka Forest Rules, 1969 — Rule 62A, 62B
High Courts23 Apr 2009Allowed
Anantdas Jeevandas Amichand and Others Vs The Land Acquisition Officer and Assistant Commissioner, Gadag Division and Another
Karnataka High Court · (2009) 6 KarLJ 315
Land Acquisition Act, 1894 — Section 23 (1), 23 (1A), 4 (1)
High Courts22 Apr 2009Allowed
Pramod Foods Private Limited Vs Nil
Karnataka High Court · (2009) 94 SCL 110
High Courts22 Apr 2009Dismissed
V. Nagaraj Vs The State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 170 : (2009) ILR (Kar) 3060 : (2009) 5 KarLJ 165 : (2009) 3 KCCR 1939 : (2010) 8 RCR(Civil) 893
Representation of the Peoples Act, 1951 — Section 81, 82, 83 (1) (c), 83 (2)
High Courts22 Apr 2009
V. Channappa Vs Channamma, Seethappa and Byrappa
Karnataka High Court · (2009) 5 KCCR 3765
Karnataka Land Reforms Act, 1961 — Section 61, 61 (1)
High Courts22 Apr 2009
Anantswami Vs Smt. Radha Srinath and Another
Karnataka High Court · (2012) 4 KarLJ 402
High Courts22 Apr 2009
State of Karnataka Vs Kabir Imamsab Soudagar and Others
Karnataka High Court · (2011) ILR (Kar) 874
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 149, 201, 302, 498A