High Courts01 Apr 2009
Sri Y.M. Ramesh Kumar Vs Smt. Varalakshmi and K. Krishnappa
Karnataka High Court · (2009) ILR (Kar) 1998 : (2009) 4 KarLJ 499
Guardian and Wards Act, 1890 — Section 12Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,282 of 2,397
High Courts01 Apr 2009Dismissed
Krishnaraja Nagar Taluk Agricultural Produce Co-operative Marketing Society Limited and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 2430 : (2009) 4 KarLJ 178
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 11 (2)
High Courts01 Apr 2009Dismissed
Achutha B. Shetty Vs Sri Gokarnanatha Sahakari Bank Ltd.
Karnataka High Court · (2009) 04 KAR CK 0123
Negotiable Instruments Act, 1881 (NI) — Section 133, 142
High Courts01 Apr 2009Dismissed
Kallathi Veerashadreshwara Swamy rep. by its Conveners (K. Rudrappa and Others) Vs H.B. Honnappa (since deceased by Lrs. Shivamma and Others)
Karnataka High Court · (2009) 04 KAR CK 0108
High Courts01 Apr 2009Dismissed
Govindaraj Ganesh Enterprises Vs The Income Tax Officer
Karnataka High Court · (2009) 224 CTR 301
Income Tax Act, 1961 — Section 268 A
High Courts01 Apr 2009
MSPL Limited Vs The State of Karnataka and Others
Karnataka High Court · (2009) 3 KCCR 1838
Forest (Conservation) Act, 1980 — Section 2Karnataka Forest Act, 1963 — Section 24, 82
High Courts01 Apr 2009Allowed
Sri S.N. Ramesh Vs Sri S.N. Nataraj and Others
Karnataka High Court · (2009) 04 KAR CK 0095
High Courts01 Apr 2009
Smt. Kammarunnissa Vs Smt. Geetha, Rafiq Ahmed, Sabina and Syed Ahmed
Karnataka High Court · (2009) 04 KAR CK 0079
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts01 Apr 2009Dismissed
Rama Reddy and Narayana Reddy, Minor represented by Father and Natural Guardian, Appellant No. 1, Rama Reddy Vs Smt Susheelamma Reddy, Smt Sunandamma Reddy and Smt. Yellamma Rama Reddy Vs Smt Susheelamma Reddy
Karnataka High Court · (2009) 04 KAR CK 0067
Karnataka Land Revenue Act, 1964 — Section 126, 129, 135
High Courts01 Apr 2009Dismissed
Praveen Cariappa Vs Mrs. Birdy Aiyappa
Karnataka High Court · (2009) 04 KAR CK 0058
Protection of Women from Domestic Violence Act, 2005 — Section 12, 20, 21, 22
High Courts01 Apr 2009
Sri M. Nagaraja Vs Bharat Sanchar Nigam Ltd., Department of Telecommunication, Government of India
Karnataka High Court · (2009) 04 KAR CK 0057
High Courts01 Apr 2009
Jayarama @ Mamma Vs State of Karnataka
Karnataka High Court · (2009) CriLJ 4470 : (2009) 3 KCCR 2161 : (2010) 7 RCR(Criminal) 293
Penal Code, 1860 (IPC) — Section 376, 448
High Courts01 Apr 2009
The Mysore Coffee Curing Works Ltd. Vs Coffee Board
Karnataka High Court · (2009) 04 KAR CK 0038
High Courts01 Apr 2009Dismissed
Sri. M.A. Shantharaj Vs Sri. S.M. Rickabchand Challani, Sri. Syed Dasthagir and Smt. Noorjahan
Karnataka High Court · (2009) 04 KAR CK 0037
High Courts01 Apr 2009Allowed
The Deputy Commissioner, The Assistant Commissioner Sagar Sub-Division and The Tahsildar Sorab Taluk Vs Smt. Kushalamma Gowda and Others
Karnataka High Court · (2009) 04 KAR CK 0033
Karnataka Land Revenue Act, 1964 — Section 128, 129
High Courts01 Apr 2009
V. Babu Devadiga Vs V. Narayan Kamath and Shankar Devadiga
Karnataka High Court · (2009) 04 KAR CK 0011
Transfer of Property Act, 1882 — Section 106
High Courts31 Mar 2009Dismissed
Siddagangamma and H.K. Hanumantharaya Vs Smt. Rajalakshmi
Karnataka High Court · (2010) ILR (Kar) 130 : (2009) 5 KarLJ 175 : (2009) 3 KCCR 1607
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (2), Order 21 Rule 2A (b), 151
High Courts31 Mar 2009Allowed
Shet and Co. Vs Corpopation Tiles Works, Ronald Roche and Cracy Maria Roche, Partner, Corporation Tiles Works
Karnataka High Court · (2009) 03 KAR CK 0065
Criminal Procedure Code, 1898 (CrPC) — Section 200, 374 (2), 378 (4)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts31 Mar 2009Dismissed
V. Bramhananda Murthy Vs Corporation of City of Mysore and Mangalore Electric Supply Co.
Karnataka High Court · AIR 2009 Kar 174 : (2009) ILR (Kar) 2529 : (2009) 6 KarLJ 453 : (2009) 4 KCCR 2944
Karnataka Municipal Corporations Act, 1976 — Section 288 (2), 288 (4), 58 (19), 58 (20)
High Courts31 Mar 2009Dismissed
Shantawwa Wadekar Hiremath Vs Neelamma @ Neelawwa Wadeyar Gandamath
Karnataka High Court · (2009) 03 KAR CK 0056
Civil Procedure Code, 1908 (CPC) — Section 100