COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 105 of 143

High Courts25 Mar 2011Dismissed

Mr. Mohammed Rafiulla Khan Vs The State of Karnataka and Mrs. Hammema Habeeb @ Mueena Shariff

Karnataka High Court · (2011) 03 KAR CK 0213

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 378, 406, 409, 498A

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High Courts25 Mar 2011Allowed

Mr. K.S. Mahesh Vs T.S. Rudrani and Others

Karnataka High Court · (2011) 3 KarLJ 683 : (2011) 2 KCCR 1567

Criminal Procedure Code, 1973 (CrPC) — Section 200Protection of Human Rights Act, 1993 — Section 21, 30, 41 (1)

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High Courts25 Mar 2011

Gayathri @ B. Gayathramma, S.R. Srinivasa and Doddahobamma Vs The Manager, XPS Cargo Services and The Regional Manager, The Oriental Insurance Co. Ltd. Regional Manager

Karnataka High Court · (2011) 03 KAR CK 0168

Motor Vehicles Act, 1988 — Section 166

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High Courts25 Mar 2011Allowed

Bangalore East Industrial Workers Union (R) Vs The Assistant Labour Commissioner and Conciliation Officer, Bangalore Division - III and The Management Molex India Pvt. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0155

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High Courts25 Mar 2011Allowed

Go Go Exports Pvt. Ltd. Vs Government of Karnataka, Go Go Exports Pvt. Ltd., Employees'' Union and Yati Developers Pvt. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0151

Industrial Disputes Act, 1947 — Section 25 N, 33 (1)

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High Courts25 Mar 2011

New Target Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2011) 03 KAR CK 0083

Karnataka Police Act, 1963 — Section 31

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High Courts25 Mar 2011Allowed

The New India Insurance Co. Ltd. Vs Arjun Singh, Smt. Chandrabathi and Tata Motors Ltd.

Karnataka High Court · (2011) 03 KAR CK 0040

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High Courts25 Mar 2011

Sri Govindappa Vs The State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0035

Penal Code, 1860 (IPC) — Section 304, 304 II, 323, 504, 506

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High Courts25 Mar 2011Allowed

Smt. C. Nalini Vs State of Karnataka and The Karnataka Board of Homeopathic Systems of Medicine

Karnataka High Court · (2011) 03 KAR CK 0034

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High Courts24 Mar 2011Allowed

M/s. L and T Komatsu Ltd. (Earlier known as Larsen and Toubro Ltd.) Vs All India Trade Union Congress Karnataka State Committee No. 25

Karnataka High Court · (2011) 03 KAR CK 0377

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High Courts24 Mar 2011Allowed

Prashanth Hegde Vs Commissioner for Hindu Religious Institutions and Charitable Endowments, Bangalore and Others

Karnataka High Court · (2011) 4 KCCR 2651

Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 3 (3)

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High Courts24 Mar 2011

Kuntabasappa @ Kuntabasaiah Vs Palichannappa, Basavaraja, Shankarappa and Gejjappa

Karnataka High Court · (2011) 03 KAR CK 0322

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High Courts24 Mar 2011Dismissed

Sri. Ram Gurudas Chandramani represented by his GPA Holder, Sri. Dinesh Natwarlal Makani Vs Karnataka State Industrial Investment and Development Corporation Limited, Amylon Chemicals Private Ltd., Sri. Ajith Gurudasmal Chandramani and Smt. Rekha Ajith Chandramani

Karnataka High Court · (2011) 03 KAR CK 0320

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High Courts24 Mar 2011

Aishwarya Recreation Association Vs The Government of Karnataka, Home Department and Others

Karnataka High Court · (2011) 03 KAR CK 0307

Karnataka Police Act, 1963 — Section 31

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High Courts24 Mar 2011

Smt. Siddamma and Others Vs Sri. Mohamed Hayath Ghouse and The Branch Manager, National Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0303

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High Courts24 Mar 2011

Narasimha Murthy Vs M.J. Vargis and The United India Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0287

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High Courts24 Mar 2011Dismissed

Mr. Santhosh Shetty Vs Smt. Harinakahi Shetty

Karnataka High Court · (2011) 03 KAR CK 0263

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High Courts24 Mar 2011

Richter Holding Ltd. Vs Assistant Director of Income Tax, Deputy Director of Income Tax International Taxation and Union of India

Karnataka High Court · (2011) 243 CTR 149 : (2011) 199 TAXMAN 70

Income Tax Act, 1961 — Section 163, 2 (47), 201 (1), 201 (1A), 45

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High Courts24 Mar 2011Allowed

C. Ranganath Vs The Chief Executive Officer Zilla Panchayath, The Secretary Doddaghatta Grama Panchayath and Shri. Kanthraja

Karnataka High Court · (2011) 03 KAR CK 0247

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High Courts24 Mar 2011Dismissed

M.P. Venkatesh Vs M. Jayaram

Karnataka High Court · (2011) 03 KAR CK 0239

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 139

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