COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,296 of 2,397

High Courts12 Dec 2008Allowed

Vijay Kumar @ Kavla and Others Vs State

Karnataka High Court · (2009) ILR (Kar) 327 : (2009) 2 KarLJ 471 : (2009) 1 KCCR 257

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 167 (2) (a) (i)Penal Code, 1860 (IPC) — Section 201, 302, 399, 402

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High Courts11 Dec 2008Dismissed

Shivaram Vs Assistant Commissioner and Others

Karnataka High Court · (2009) ILR (Kar) 307 : (2011) 2 KarLJ 325

Karnataka Panchayat Raj Act, 1993 — Section 13 (1), 13 (1) (c), 13 (2)

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High Courts11 Dec 2008Allowed

Smt. Lalithamma and Smt. Jayamma Vs Deputy Commissioner, Assistant Commissioner Davangere Sub-Division and N. Rangappa

Karnataka High Court · (2009) 3 KarLJ 508

Karnataka Land Revenue Act, 1964 — Section 49, 50

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High Courts11 Dec 2008Dismissed

S. Venkataswamy Vs Taluk Social Welfare Officer and The Secretary, Social Welfare Department

Karnataka High Court · (2009) 2 KarLJ 618

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High Courts10 Dec 2008

Sri G Hosakerappa and Others Vs Sree Sree Sree Sadguru Mahadevathathana Vara Prasada Nilaya Trust and Others Sree Sree Sree Sadguru Mahadevathathana Vara Prasada Nilaya Trust and Others Vs Sri G Hosakerappa and Others

Karnataka High Court · (2011) 4 KCCR 2972

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 92

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High Courts10 Dec 2008Dismissed

Smt. Puttamma Shety Vs The State of Karnataka

Karnataka High Court · AIR 2009 Kar 98 : (2009) 4 KCCR 2857

Constitution of India, 1950 — Article 14, 19 (1) (g), 21, 226

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High Courts10 Dec 2008Allowed

B.K. Suresh Babu, B.K. Jayakumar Chetty and B.K. Ashok Kumar Chetty Vs Smt. Ananthalakshmi Setty and Others

Karnataka High Court · (2009) 3 KarLJ 386

Karnataka Rent Act, 1999 — Section 21 (1) (a) (h), 21 (1) (a) (p), 27 (2) (a), 5

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High Courts08 Dec 2008

B.K. Pushpalatha and Others Vs Gopala and Others

Karnataka High Court · (2009) 2 KCCR 959

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Motor Vehicles Act, 1988 — Section 166

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High Courts08 Dec 2008

B.K. Pushpalatha, Kum K.M. Sarswathi, Kirana Gowda and Aruna Gowda since minor rep. by natural guardian, B.K. Pushpalatha Vs Gopala, Manchegowda and The Branch Manager, Oriental Insurance Company Ltd.

Karnataka High Court · (2009) ACJ 2415 : (2009) ILR (Kar) 1517

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

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High Courts08 Dec 2008

Natural Remedies Private Limited Vs The Commissioner of Labour, Department of Labour and The General Secretary

Karnataka High Court · (2009) 121 FLR 1049 : (2009) ILR (Kar) 1178 : (2009) 2 KarLJ 586 : (2009) 1 KCCR 8 SN

Industrial Disputes Act, 1947 — Section 12 (3), 18 (3)

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High Courts08 Dec 2008Dismissed

Akhila Karnataka Police Maha Sangah (r) Vs Sri B.S. Yediyurappa, Hon''ble Chief Minister of Karnataka and Others

Karnataka High Court · (2009) 2 KarLJ 533 : (2009) 1 KCCR 406

Constitution of India, 1950 — Article 21, 226, 227

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High Courts08 Dec 2008Allowed

K. Subramani Vs Zaheerunnisa Begum and Others

Karnataka High Court · (2009) 2 KarLJ 597 : (2009) 1 KCCR 369

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 16 (c), 20 (1)

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High Courts05 Dec 2008Dismissed

Sri V.C. Chowdary Vs The Indian Bank

Karnataka High Court · (2009) 2 KarLJ 498 : (2009) 2 KCCR 1414 : (2009) 3 LLJ 587

Indian Bank Employees Pension Regulation, 1995 — Regulation 29

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High Courts05 Dec 2008

Sree Maruthi Grameena Udyoga Kendra (R) Vs The Managing Director, Karnataka Food and Civil Supplies Corporation, Government of Karnataka and Others

Karnataka High Court · (2009) 2 KarLJ 557

Karnataka Transparency in Public Procurements Act, 1999 — Section 2

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High Courts05 Dec 2008Dismissed

Bowring Institute Vs The District Registrar of Societies

Karnataka High Court · (2009) 1 KarLJ 597 : (2009) 1 KCCR 342

Karnataka Societies Registration Act, 1960 — Section 25, 25 (1)

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High Courts05 Dec 2008Allowed

United India Insurance Company Limited Vs Chinnu Venkatamma and Another

Karnataka High Court · (2011) 1 KCCR 327

Workmens Compensation Act, 1923 — Section 2 (1) (d), 2 (d), 3

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High Courts05 Dec 2008

The Secretary, Primary and Secondary Education, Department of Public Instruction and Others Vs Ravasaba Madalamatti and Another

Karnataka High Court · (2010) ILR (Kar) 812 : (2011) 1 KCCR 544

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 37

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High Courts05 Dec 2008Allowed

Smt. S. Devamma @ Devi Bai and Thriveni Vs Union of India (UOI)

Karnataka High Court · (2009) ACJ 2427 : (2009) ILR (Kar) 472 : (2009) 2 KarLJ 683

Railway Claims Tribunal Act, 1987 — Section 123 C (2), 124 A, 16

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High Courts04 Dec 2008Dismissed

K. Jagdish Ponraj, G. Chandrashekar Reddy and Francis Selvaraj Vs A. Muniraju, Rathnamma, M. Pushpa and Ramakrishnappa

Karnataka High Court · AIR 2009 Kar 56 : (2009) 2 CivCC 624 : (2009) 2 KarLJ 391 : (2009) 1 KCCR 521

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contempt of Courts Act, 1971 — Section 10, 12

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High Courts03 Dec 2008Allowed

Sri V.S. Dasa Reddy Vs Sri Vivek Mehra and Another

Karnataka High Court · (2011) 2 KCCR 1310

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Civil Practice Rules, 1967 — Rule 122, 125

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