High Courts28 Mar 2011Dismissed
Francis Monthero and Mohammed Ariz Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0094
Karnataka Forest Act, 1963 — Section 63, 71 D, 71 G
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 104 of 143
High Courts28 Mar 2011
Bharathi Ramachandra Vs Annaji Rao Vaidya and another
Karnataka High Court · (2011) 2 RCR(Rent) 639
High Courts28 Mar 2011
R.S. Travels and Others Vs The Karnataka State Road Transport Corporation Workers and Others
Karnataka High Court · (2011) 3 KCCR 345 SN : (2011) 3 KCCR 342
Constitution of India, 1950 — Article 14, 16, 39 (a)Karnataka Motor Vehicles Taxation and Certain Other Law (Amendment) Act, 2003 — Section 3Motor Vehicles Act, 1988 — Section 68
High Courts28 Mar 2011Dismissed
Sri. G.J. Raju Pais Vs Maharashtra Apex Corporation Limited and Others
Karnataka High Court · (2011) 03 KAR CK 0007
High Courts25 Mar 2011Allowed
Ramakrishna Vs Ayesha Mohiddin
Karnataka High Court · (2011) ILR (Kar) 5669 : (2012) 2 KarLJ 125 : (2012) 1 RCR(Rent) 525
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (b), 27 (2) (o), 27 (2) (r), 42 (1)
High Courts25 Mar 2011Allowed
M.B. Dhiwar Vs Syndicate Bank
Karnataka High Court · (2011) 03 KAR CK 0333
Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6 (17)
High Courts25 Mar 2011Allowed
T.K. Rajan Pillai Vs State of Karnataka and Karnataka Road Development Corporation Ltd.
Karnataka High Court · (2011) 03 KAR CK 0330
Transfer of Property Act, 1882 — Section 6 (e)
High Courts25 Mar 2011
Smt. R. Devi Vs State of Karnataka Department of Finance (Services-1) and Others
Karnataka High Court · (2011) 03 KAR CK 0329
Karnataka Co-operative Societies (Second Amendment) Rules, 2008 — Rule 18 (2)
High Courts25 Mar 2011Dismissed
Mysore Auto Rickshaw Drivers Union Vs Union of India (UOI) and Others
Karnataka High Court · (2011) 03 KAR CK 0327
Motor Vehicles Act, 1988 — Section 67 (i)
High Courts25 Mar 2011
Dr. V.R. Iyer and Others Vs Mr. D. Narayanappa (since deceased, rep. by his L.Rs. Smt. Mangamma @ Kamalamma and Others) and Others Bangalore Development Authority Vs Mr. D. Narayanappa (since deceased, rep. by his L.Rs. Smt. Mangamma @ Kamalamma and Others) and Others
Karnataka High Court · (2011) 03 KAR CK 0323
Bangalore Development Authority Act, 1976 — Section 27 ALand Acquisition Act, 1894 — Section 16 (2), 30, 31 (2)
High Courts25 Mar 2011
Smt. Laxmi Vs Romeo Saldhana and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0310
Motor Vehicles Act, 1988 — Section 166
High Courts25 Mar 2011
Ashmath B.I. Vs Venkataraja Bhattar and United India Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0305
High Courts25 Mar 2011
Smt. Manjamma, Ramesh Janeya, Thimmaraja Janeya and Narasappa represented by Their Guardian and Mother Vs The Manager, ICICI Lamrard General Insurance Co. Ltd. and Shreeranga
Karnataka High Court · (2011) 03 KAR CK 0304
High Courts25 Mar 2011Allowed
State of Karnataka Vs B. Krishna, Contractor and The Asst. Labour Commissioner and Controlling Authority, Payment of Gratuity Act, Mysore Division
Karnataka High Court · (2011) 03 KAR CK 0276
Payment of Gratuity Act, 1972 — Section 7 (4), 7 (7)Payment of Gratuity Rules, 1972 — Rule 10 (1)
High Courts25 Mar 2011
C.Y. Chaluvegowda Vs Cauvery Niravari Nigama Niyamitha
Karnataka High Court · (2011) 03 KAR CK 0275
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 6 (e)
High Courts25 Mar 2011
Smt. Basheer Unnissa Vs S. Khajapeer Saheb and The Branch Manager, New India Assurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0251
Motor Vehicles Act, 1988 — Section 166
High Courts25 Mar 2011Allowed
Sunil Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0246
Penal Code, 1860 (IPC) — Section 307, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)
High Courts25 Mar 2011
Sri. K.T. Shankarappa and Smt. Susheelamma Vs Sri. Shaik Ameer, Sri. G.V. Mohana Reddy and The Branch Manager, The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0227
Motor Vehicles Act, 1988 — Section 163 A, 166
High Courts25 Mar 2011
V. Susheela, Philomina and A. Stephen, represented by Smt. Philomina Vs Oriental Insurance Co. Ltd. and Amanath Motors Owner Co-operative Society Ltd.
Karnataka High Court · (2011) 03 KAR CK 0216
Motor Vehicles Act, 1988 — Section 166
High Courts25 Mar 2011Dismissed
Shajahan J. Kutty Vs Kotak Mahindra Bank Limited
Karnataka High Court · (2011) 03 KAR CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138