High Courts24 Nov 2008Dismissed
G. Veranna Vs Joint Registrar of Co-operative Societies and Others
Karnataka High Court · (2009) 3 KarLJ 555
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,298 of 2,397
High Courts24 Nov 2008Dismissed
Official Liquidator of Kadambi Electronics Private Limited (In Liquidation) Vs K. Damodar and Another
Karnataka High Court · (2009) 2 KarLJ 91
Companies Act, 1956 — Section 458 A, 543 (1)
High Courts21 Nov 2008Allowed
Sridhar Narayan Hegde Vs The Karnataka Bank Ltd. and State of Karnataka
Karnataka High Court · (2008) 11 KAR CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 2008
Managing Director Bangalore Metropolitan Transport Corporation Vs Smt. P.S. Padmavathi
Karnataka High Court · (2006) ACJ 2563 : AIR 2009 Kar 1113 : (2009) ILR (Kar) 315 : (2009) 1 KCCR 242
Motor Vehicles Act, 1988 — Section 140
High Courts20 Nov 2008
Sri Srikanth Shetty Vs The State of Karnataka
Karnataka High Court · (2009) 4 KarLJ 317 : (2009) 1 KCCR 391
High Courts20 Nov 2008Dismissed
Y.N. Sathyanarayana Vs The Registrar General, High Court of Karnataka and Others
Karnataka High Court · (2009) 3 KarLJ 588
Constitution of India, 1950 — Article 226
High Courts20 Nov 2008Allowed
Sri Dattatray Hanamantrao Bidikar and Sri Gajana Hanamantrao Bidikar Vs Smt. Dilshad Begum and Others
Karnataka High Court · (2009) 2 KCCR 926
Waqf Act, 1995 — Section 6, 63, 7, 85
High Courts19 Nov 2008Allowed
M.S. Susheelamma, (since dead by her L.Rs. M.S. Sudheer Kumar, M.S. Sudarshan, M.S. Prasanna and M.S. Narayan) Vs M.R. Shivakumar and Others
Karnataka High Court · (2008) 11 KAR CK 0032
Limitation Act, 1963 — Section 114, 35, 54, 58, 64Transfer of Property Act, 1882 — Section 122
High Courts19 Nov 2008
B.H. Ismail Vs State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 788 : (2009) 2 KarLJ 509 : (2009) 1 KCCR 454
Penal Code, 1860 (IPC) — Section 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (xi)
High Courts18 Nov 2008Allowed
K.K. Builders Civil Engineering Contractors Vs State of Karnataka
Karnataka High Court · (2009) 1 KCCR 441
Karnataka Transparency in Public Procurements Act, 1999 — Section 3
High Courts18 Nov 2008Allowed
Sri. Radhakrishna R. Vs The General Manager, The Asst. Executive Engineer (Elecl) and The Superintending Engineer (Elecl)
Karnataka High Court · (2009) 3 CivCC 111 : (2009) ILR (Kar) 294 : (2009) 3 KarLJ 516 : (2009) 1 KCCR 16 SN
Electricity Act, 2003 — Section 126, 126 (3), 127
High Courts18 Nov 2008Dismissed
P.S. Patil Chikodi and Others Vs Lakhamappa Kallappa Khot and Others
Karnataka High Court · (2009) 1 KCCR 272
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Nov 2008Allowed
K.K. Builders Vs State of Karnataka and Others
Karnataka High Court · (2009) 1 KCCR 441
Constitution of India, 1950 — Article 14Karnataka Transparency in Public Procurements Act, 1999 — Section 3
High Courts18 Nov 2008Dismissed
P.S. Patil Vs Lakhamappa Kallappa Khot
Karnataka High Court · (2010) 1 BC 187 : (2009) ILR (Kar) 347 : (2009) 5 KarLJ 638
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts17 Nov 2008Allowed
State Bank of Mysore Vs G. Mahadevappa
Karnataka High Court · (2009) 5 KarLJ 508 : (2009) 3 KCCR 1596
State Bank of Mysore Employees (Pension) Regulations, 1995 — Regulation 29
High Courts14 Nov 2008
Varija Nalige M.L. Vs K.C. Karman and Another
Karnataka High Court · (2009) 1 KCCR 314
High Courts14 Nov 2008Dismissed
Chinnaswamy Reddy and Others Vs State of Karnataka and K. Prakash Shetty
Karnataka High Court · (2009) ILR (Kar) 412 : (2009) 4 KarLJ 279 : (2009) 1 KCCR 335
Karnataka Land Revenue Act, 1964 — Section 68 (1), 68 (5)
High Courts14 Nov 2008Dismissed
Kashinath Vs The Managing Director, Krishna Bhagya Jala Nigam Limited
Karnataka High Court · (2011) 2 KarLJ 469
Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 F
High Courts14 Nov 2008Allowed
Verupegowda and Rajegowda Vs Shankaregowda and Chandrashekhara
Karnataka High Court · (2009) ILR (Kar) 1867
Karnataka Land Reforms Act, 1961 — Section 4, 44, 5
High Courts14 Nov 2008Allowed
The Oriental Insurance Co. Ltd. Vs Sharada G. and Others
Karnataka High Court · (2009) 4 KarLJ 121 : (2009) 1 KCCR 734
Motor Vehicles Act, 1988 — Section 163 A, 163 A (2), 166