High Courts20 Sept 2008Allowed
Sri. A. Viswanatha Pai Vs Sri. Vivekananda S. Bhat
Karnataka High Court · (2009) ILR (Kar) 171 : (2009) 1 KCCR 508
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,307 of 2,397
High Courts20 Sept 2008Allowed
The Management of Cosmos Engineering Vs Sri K.G. Satish
Karnataka High Court · (2009) 121 FLR 370 : (2009) 4 KarLJ 353 : (2009) 1 KCCR 621
Industrial Disputes Act, 1947 — Section 25 H
High Courts19 Sept 2008Dismissed
Sri G.V. Srirama Reddy and Sri C.D. Gangulapa Vs The Returning Officer for 140 Constitutency Bagepalli Legislative Assembly Constitutency Bagepalli is the Deputy Secretary Zilla Panchayat, Sir N. Sampangi and Sri Tulsi Gaur Secretary to Government Uttar Pradesh, Election Commission of India
Karnataka High Court · (2009) ILR (Kar) 279 : (2009) 2 KCCR 1026
Representation of the Peoples Act, 1951 — Section 100 (1), 101, 81
High Courts19 Sept 2008Dismissed
Sri H. Srinivas Reddy Vs The Management of BMTC
Karnataka High Court · (2009) 120 FLR 1124 : (2008) ILR (Kar) 4753 : (2008) 4 KCCR 2574
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts19 Sept 2008Allowed
Amolak Textiles Vs Uphar Fashions
Karnataka High Court · (2010) 1 ALD(Cri) 9 : (2009) ILR (Kar) 628 : (2009) 3 KarLJ 696 : (2009) 1 KCCR 249
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts18 Sept 2008
Kareem Sab, Basha Sab, Imam Sab and Tsmail Sab Vs State
Karnataka High Court · (2009) CriLJ 1236 : (2009) 2 KarLJ 366 : (2008) 5 KCCR 3352
Penal Code, 1860 (IPC) — Section 143, 144, 147, 323, 324
High Courts17 Sept 2008Allowed
R.K. Corporation Vs Government of Karnataka and Another
Karnataka High Court · (2009) 21 VST 386
Karnataka Value Added Tax Act, 2003 — Section 4 (1) (b), 59 (4)
High Courts17 Sept 2008
The Divl. Controller Chief Custodian of Internal Insurance Fund Vs K.C. Roopa and Others Smt. K.C. Roopa, Karithimmegowda and S.P. Srikantegowda Vs The Divisional Controller Chief Custodian of Internal Insurance Fund, Insurer and Owner of KSRTS Bus Bearing No. KA-09/F 1506, V.K. Babu and The Branch Manager United India Insurance Co. Ltd.
Karnataka High Court · (2010) ACJ 438 : (2009) 1 KCCR 182
Motor Vehicles Act, 1988 — Section 147
High Courts17 Sept 2008Allowed
Sri Lakshmi Chitra Mandira and Others Vs State of Karnataka
Karnataka High Court · (2009) 25 VST 81
Constitution of India, 1950 — Article 14, 19 (1) (a), 19 (1) (g)Karnataka Entertainment Tax Act, 1958 — Section 3, 3 A, 3 C
High Courts17 Sept 2008Dismissed
Sri Jagadish Chidanand Kore Vs The State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 3734 : (2009) 5 KCCR 3698
Arms Act, 1959 — Section 25, 27, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 452, 506
High Courts17 Sept 2008
Sri Bharathi Warehousing Corporation and Polisetty Somasundaram (Firm) Vs Shreeshyala Co-operative Industrial Estate Ltd., Smt. Shaila Hegde, M.S. Rashme Hegde Gopi and Shreeshyla Builders (P) Ltd.
Karnataka High Court · (2008) 09 KAR CK 0054
Karnataka Co-operative Societies Act, 1959 — Section 125Specific Relief Act, 1963 — Section 19, 19 (b)
High Courts17 Sept 2008
Kempanarasimhaiah alias Kemparaju Vs P. Rangaraju
Karnataka High Court · (2009) CriLJ 1228 : (2008) 5 KCCR 3371
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts17 Sept 2008Allowed
Karnataka International Educational Trust (Regd.) Vs The Bangalore University and Others
Karnataka High Court · (2008) ILR (Kar) 4738 : (2009) 4 KarLJ 320 : (2008) 5 KCCR 669 SN
National Council for Teachers Education Act, 1993 — Section 14 (1), 14 (6), 82, 83
High Courts17 Sept 2008Dismissed
Bharath Electronics Ltd. Vs Sri Paul Durai Nadar
Karnataka High Court · (2009) 1 KCCR 22 SN
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts17 Sept 2008
Hari D. Ankolikar Vs The Director General, Medical Division, The Union of India (UOI) and The State of Karnataka
Karnataka High Court · (2008) 09 KAR CK 0015
Constitution of India, 1950 — Article 21, 39 (e), 41, 43
High Courts17 Sept 2008Dismissed
A. Aswathaiah Vs The State of Karnataka and Sri S.N. Hegde, Assistant Conservator of Forests, Karnataka Forest Development Corporation
Karnataka High Court · (2009) ILR (Kar) 797 : (2009) 3 KarLJ 300 : (2009) 1 KCCR 262
Karnataka Civil Services Rules, 1974 — Rule 16, 419A, 50, 8 (19)
High Courts17 Sept 2008Allowed
B. Krishna Bhat Vs State of Karnataka and Others
Karnataka High Court · (2008) 09 KAR CK 0003
Environment (Protection) Act, 1986 — Section 3 (3), 5
High Courts16 Sept 2008Dismissed
Sri R.B. Lakshmegowda Vs The Joint Registrar of Co-operative Societies, Mysore Division, The Deputy Registrar of Co-operative Societies Mysore Division, Taluk Co-operative Agricultural and Rural Development Bank Ltd. and Sri Lakkannagowda
Karnataka High Court · (2009) 1 KCCR 225
Karnataka Co-operative Societies Act, 1959 — Section 29 C, 29 C (1) (a)
High Courts15 Sept 2008Dismissed
Kirloskar Electric Company Ltd. Vs Sri Dayananda Bengre (Since deceased, represented by his LRs. Smt. Sarojini D. Bengre and Kumari Akshitha D. represented by her Natural guardian and mother Smt. Sarojini D. Bengre) and Akshitha Nilaya
Karnataka High Court · (2009) 5 KarLJ 715 : (2008) 5 KCCR 3478
Constitution of India, 1950 — Article 226
High Courts15 Sept 2008
Bata India Limited Vs Kanikraj
Karnataka High Court · (2010) ILR (Kar) 1404
Industrial Disputes Act, 1947 — Section 33 (1) (b), 33 (2) (b)