High Courts23 Dec 2011Allowed
V.A. Shivakumar Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0044
Penal Code, 1860 (IPC) — Section 306, 498A
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 1 of 143
High Courts21 Dec 2011Dismissed
The Hassan Co-operative Milk Producers'' Societies Union Limited Vs The Assistant Registrar of Co-operative Societies, Mysore Region, Mysore- 570001 and Sri. Subbaiah
Karnataka High Court · (2011) 12 KAR CK 0043
Industrial Disputes Act, 1947 — Section 10, 11, 11 AKarnataka Co-operative Societies Act, 1959 — Section 70, 70 (1), 70 (2), 70 (2) (d)
High Courts19 Dec 2011
Karnataka Rajya Kaigarika Sahakara Bank Niyamita and Another Vs V. Krishnaswamy and Another
Karnataka High Court · (2012) 173 CompCas 1
Banking (Regulation) Act, 1949 — Section 5 (c), 56Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2)
High Courts19 Dec 2011
State of Karnataka Vs Hosakeri Ningappa and Another
Karnataka High Court · (2012) ILR (Kar) 509
Constitution of India, 1950 — Article 14, 20 (2)Criminal Procedure Code, 1973 (CrPC) — Section 162, 173, 300, 342, 360
High Courts19 Dec 2011Dismissed
Makandar Zakir Hussain Abdulbin and Another Vs The Deputy Commissioner, Bijapur, Bijapur District and Others
Karnataka High Court · (2013) 1 AKR 686
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1) (b), 4 (1)
High Courts19 Dec 2011Dismissed
S.L. Rajappa Vs State of Karnataka.
Karnataka High Court · (2012) CriLJ 1979
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2)Penal Code, 1860 (IPC) — Section 302, 309
High Courts19 Dec 2011Dismissed
K. Sulochana Reddy, Bhakthavatsala Reddy, Gayathri S. K. and Dayanidhi Vs The State of Karnataka and Others C. Ramu Goundar by His GPA Holder Syed Naseeruddin and Others Vs The State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0099
Land Acquisition Act, 1894 — Section 11 A, 12 (2), 4 (1), 6 (1)
High Courts19 Dec 2011
Sri N. Ereshi Vs State of Karnataka
Karnataka High Court · (2012) ILR (Kar) 1552
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Land Revenue Act, 1964 — Section 107, 128, 131, 18 (A)Prevention of Corruption Act, 1988 — Section 13 (2), 2 (b), 2 (c), 7
High Courts19 Dec 2011Allowed
M/s VXL Instruments Limited Vs Sri T.R. Chandrashekar Rao
Karnataka High Court · (2011) 12 KAR CK 0084
Industrial Disputes Act, 1947 — Section 2 (s), 33 A, 33 C (2)
High Courts16 Dec 2011
Karnataka State Road Transport Corporation, Bangalore Vs Deputy Labor Commissioner and the Appellate Authority, Bangalore and Others
Karnataka High Court · (2012) 132 FLR 1012 : (2012) 3 LLJ 384
Payment of Gratuity Act, 1972 — Section 2 A, 4
High Courts16 Dec 2011Allowed
S.K. Lakshminarasappa Since deceased by his L.Rs.(Smt. Nagarathnamma and Others) Vs Sri B Rudriah Since dead (Respondent-1 - Defendant. No. 1 died after the judgment, was rendered 2 to 5 herein, are his legal representatives) and Others Sri S.N. Prahalada Rao Since deceased by his L.Rs.(Smt. P. Mitravvinda Rao and Others) Vs Sri R Bhadrappa and Others
Karnataka High Court · (2013) 1 KCCR 672
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Evidence Act, 1872 — Section 115, 117Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7
High Courts16 Dec 2011
High Court of Karnataka Vs Sri N.V. rinivasa, Advocate
Karnataka High Court · (2011) 12 KAR CK 0248
Contempt of Courts Act, 1971 — Section 10, 2 (c) (iii)High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 — Rule 10, 11, 8 (b) (ii)Penal Code, 1860 (IPC) — Section 228
High Courts16 Dec 2011Dismissed
M/s. Metal Impacts Pvt. Ltd. Vs M/s. Impact Metals Pvt. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0223
Designs Act, 2000 — Section 2 (d), 22, 22 (4)
High Courts16 Dec 2011
Andhra Pradesh State Electricity Board, (Now re-designated as Andhra Pradesh Power Generation Corporation Ltd.,) Vs M/s. Vijaya Bank and Others
Karnataka High Court · (2011) 12 KAR CK 0205
Arbitration Act, 1940 — Section 41 (b)
High Courts16 Dec 2011Allowed
M/s Classic Developers Vs Bangalore Electricity Supply Co Ltd (Bescom) and Karnataka Electricity Regulatory Commission
Karnataka High Court · (2011) 12 KAR CK 0094
Electricity (Supply) Act, 1948 — Section 49, 79 JKarnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 4.34Transfer of Property Act, 1882 — Section 55 (g)
High Courts16 Dec 2011
Shama Taj Vs The Deputy Commissioner And District Magistrate Ramanagara District Office of The Deputy Commissioner and District Magistrate, Ramanagara Town Ramanagara District - 571 511 And Others
Karnataka High Court · (2012) 3 KarLJ 84
Constitution of India, 1950 — Article 22, 22 (5), 22 (6)Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3 (1), 8
High Courts15 Dec 2011Allowed
Saheb Reddy Vs Sharanappa and Others
Karnataka High Court · (2011) 12 KAR CK 0426
High Courts15 Dec 2011
Federal Mogul TPR India Ltd. Vs Commissioner of C. Ex., Bangalore-II
Karnataka High Court · (2012) 280 ELT 19 : (2013) 20 GSTR 544 : (2013) 61 VST 419
Central Excise Act, 1944 — Section 35 C, 35 F
High Courts15 Dec 2011Allowed
Sri. B M Devarajapa and Smt. Indira Devarajappa Vs Sri. Marappa
Karnataka High Court · (2011) 12 KAR CK 0351
Karnataka Land Reforms Act, 1961 — Section 109Specific Relief Act, 1963 — Section 41 (j)
High Courts15 Dec 2011Allowed
M.D. Overseas Ltd. Vs M/s Nandh Products Promoters(P) Ltd. No. 9 and 10, Ground Floor No. 53, Manandi Jewels Plaza Nagarthpet Main Road Bangalore - 560 053
Karnataka High Court · (2011) 12 KAR CK 0297
Criminal Procedure Code, 1973 (CrPC) — Section 313