High Courts31 Mar 2011Allowed
Jayamma Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 102 of 143
High Courts31 Mar 2011Dismissed
Commissioner of Customs, Bangalore Vs Hitachi Koki India Pvt. Ltd.
Karnataka High Court · (2012) 281 ELT 207
Customs Act, 1962 — Section 18 (1), 18 (2), 27
High Courts31 Mar 2011
Shri. K. Sippe Gowda Vs The High Court Karnataka
Karnataka High Court · (2011) 03 KAR CK 0022
Constitution of India, 1950 — Article 311Karnataka Civil Services Rules, 1974 — Rule 160, 175, 175 (2), 182
High Courts30 Mar 2011
Shri. Veeranna Horadi and Others Vs Smt. Gouramma Horadi
Karnataka High Court · (2011) 03 KAR CK 0374
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Mar 2011
Shri. M.R. Sudharshana Gowda and Others Vs The Chairman and Managing Director, HMT Limited and Others
Karnataka High Court · (2011) 03 KAR CK 0337
High Courts30 Mar 2011Dismissed
Prabhudevaru and Gangadaraiah Vs Smt. Thimmamma and Others
Karnataka High Court · (2011) 03 KAR CK 0324
Limitation Act, 1963 — Section 5Mysore Land Revenue Rules, 1960 — Rule 43 (8)
High Courts30 Mar 2011Allowed
Sri K. Ramachandra Reddy Vs State of Karnataka and Sri T. Narayana Reddy
Karnataka High Court · (2013) 1 KCCR 334
Criminal Procedure Code, 1973 (CrPC) — Section 200, 362, 482Penal Code, 1860 (IPC) — Section 143, 149, 434, 447, 506
High Courts30 Mar 2011Dismissed
Arasappa Setty, Dasappa Setty (dead by L.Rs. Thayakka and Others) and Thimmaiah Dasegowda Vs Smt. Puttamadamma
Karnataka High Court · (2011) ILR (Kar) 3073
Hindu Succession Act, 1956 — Section 14, 14 (1)
High Courts30 Mar 2011Allowed
Karnataka State Road Transport Corporation Vs P. Selvaraj
Karnataka High Court · (2011) ILR (Kar) 2709 : (2011) 3 KarLJ 694 : (2011) 3 KCCR 340 SN : (2011) 3 KCCR 336
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts30 Mar 2011Dismissed
A.R. Chandrashekar Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 409, 420
High Courts30 Mar 2011Dismissed
Biocon Ltd. Vs State of Karnataka Ministry of Law Justice and Parliamentary Affairs, Government of Karnatka Energy Department Karnataka Government Secretariat and Deputy Chief Electrical Inspectorate and etc. etc.
Karnataka High Court · (2011) 3 KCCR 356 SN : (2011) 3 KCCR 355
Constitution of India, 1950 — Article 14Karnataka Electricity (Taxation on Consumption) Act, 1959 — Section 3 (2)
High Courts29 Mar 2011Allowed
B. Sadashiva Reddy and Another Vs United India Insurance Co. Ltd. and Another
Karnataka High Court · (2011) 3 KCCR 2359
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011
Manjegowda Vs Azeez Ahmed and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0306
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011Dismissed
Smt Usha @ Usharani Vs State of Karnataka and Ms. N. Kalpana
Karnataka High Court · (2011) 03 KAR CK 0301
Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 156 (3), 200, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13 (1) (ia)
High Courts29 Mar 2011Dismissed
Managing Director, Custodian IIF Vs Mahesh Karigouda and National Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0295
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011
Kumari C. Ramya, represented by natural guardian/father, Sri. P. Chandra Vs Sri. Joseph Vishwanath and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0265
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011
Sri. Srinivasa @ Srinivasa Shetty N. Vs Satish Kumar and The Manager, Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0256
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011
Lalithamma @ Lalitaha Vs Motor India Electronics Ltd. and The Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 03 KAR CK 0229
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011Dismissed
H.M. Shivanna and P. Shivagangaiah Vs The State of Karnataka, The Commissioner and The Additional Land Acquisition Officer both Bangalore Development Authority
Karnataka High Court · (2011) 03 KAR CK 0224
Land Acquisition Act, 1894 — Section 16 (2)
High Courts29 Mar 2011Allowed
M. Parashivamurthy and Rudraswamy Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0176