COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 106 of 143

High Courts24 Mar 2011

Sai Securities Vs Karnataka State Commission for Scheduled Caste and Scheduled Tribes, Medical Superintendent, Vani Vilas Hospital and Mr. Prem Kumar

Karnataka High Court · (2011) ILR (Kar) 2655 : (2011) 3 KarLJ 536 : (2011) 3 KCCR 2029

Constitution of India, 1950 — Article 226, 338Karnataka State Commission for Scheduled Castes and Scheduled Tribes Act, 2002 — Section 10, 8Karnataka Transparency in Public Procurements Act, 1999 — Section 16

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High Courts24 Mar 2011Allowed

Sri. V. Gunapala Banga Vs The Director of Public Instruction and Sri Dharmasthala Manjunatheshwara Secondary School

Karnataka High Court · (2011) 03 KAR CK 0206

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High Courts24 Mar 2011Allowed

Prashantha Vs State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0201

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High Courts24 Mar 2011Allowed

Lakamma, Seenappa and Rangadasappa Vs Special Land Acquisition Officer, Karnataka Housing Board, The Commissioner, Karnataka Housing Board and Rangappa

Karnataka High Court · (2011) 03 KAR CK 0172

Land Acquisition Act, 1894 — Section 10, 18 (1), 4 (1), 9

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High Courts24 Mar 2011Dismissed

D.R. Ranganath Murthy Vs Sevakshetra Hospital (Sponsored by Canara Bank Relief and Welfare Society) Sevakshetra Hospital (Sponsored by Canara Bank Relief and Welfare Society) Vs Sri. D.R. Ranganath Murthy

Karnataka High Court · (2011) 03 KAR CK 0120

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

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High Courts24 Mar 2011Dismissed

National Insurance Co. Ltd. Vs Sri. Earesh @ Veeresh and Sri. M.R. Chayapathi

Karnataka High Court · (2011) 03 KAR CK 0092

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High Courts24 Mar 2011

Avenue Road Dream Land Recreation Association Vs The Government of Karnataka Home Department and Others

Karnataka High Court · (2011) 03 KAR CK 0084

Karnataka Police Act, 1963 — Section 31

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High Courts24 Mar 2011

Smt. Shantha N. Rao Vs Union of India (UOI) and Others S. Nandakumar Murthy Vs Union of India (UOI)

Karnataka High Court · (2011) 03 KAR CK 0027

Constitution of India, 1950 — Article 14, 21Motor Vehicles Act, 1988 — Section 27 BMotor Vehicles Rules, 1989 — Rule 8

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High Courts24 Mar 2011Dismissed

N.K. Venkataramanaiah Vs Sri Shivakumar

Karnataka High Court · (2011) 03 KAR CK 0015

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

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High Courts24 Mar 2011

Sri Ganapathi Mahadev Hegde Vs The State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0003

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High Courts23 Mar 2011Dismissed

Commissioner of Income Tax And Another Vs Toyota Kirloskar Motors Pvt. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0378

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High Courts23 Mar 2011Dismissed

Ali Sab Sab, Since Deceased, By His L.Rs. (Smt. Nazimunnisa) Vs Mr. Mohiuddin Shariff

Karnataka High Court · (2011) 03 KAR CK 0353

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 2, Order 8 Rule 3Limitation Act, 1963 — Section 54Specific Relief Act, 1963 — Section 10, 20, 20 (2) (a), 20 (2) (b), 20 (2) (c)

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High Courts23 Mar 2011Dismissed

Sri. Ramanna Vs University of Mysore and The Director General of Police and Commandant General, Home Guards and Director of Civil Defense and Fire - Emergency Service

Karnataka High Court · (2011) 3 KarLJ 353 : (2011) 3 KCCR 2035

Karnataka Home Guards Act, 1962 — Section 12, 13Karnataka Transparency in Public Procurements Act, 1999 — Section 2 (f), 4 (d), 5Penal Code, 1860 (IPC) — Section 21

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High Courts23 Mar 2011Allowed

Syed Mudeer Aga Vs The Chief Executive Officer Karnataka Board of Wakfs, The Secretary Dargah Hazarath Araulla Shah and Nabi Shah Bada Makhan (Wakfs), Akram Pasha and Mohammed Farooque

Karnataka High Court · (2011) 6 KarLJ 412

Karnataka Wakf Rules, 1997 — Rule 56, 56 (1)Waqf Act, 1995 — Section 64, 64 (1) (i), 64 (3), 67 (2), 67 (6)

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High Courts23 Mar 2011Dismissed

Commissioner of Central Excise and Service Tax, LTU. Vs ABB Ltd.

Karnataka High Court · (2011) 32 STT 141

Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 14, 2 (l) (ii)

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High Courts23 Mar 2011Dismissed

Sri H.D. Shirnal Vs State of Karnataka

Karnataka High Court · (2012) 4 KarLJ 441

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High Courts23 Mar 2011

The Commissioner of Central Excise and S.T., Large Taxpayer Unit Vs ABB Limited, GIDC

Karnataka High Court · (2011) 03 KAR CK 0043

Central Excise Act, 1944 — Section 11 A, 4CENVAT Credit Rules, 2004 — Rule 14, 2 (1) (ii)

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High Courts23 Mar 2011

Smt. Sonutai @ Sonabai Vs The Secretary Government of India New Delhi-110001 and Others

Karnataka High Court · (2011) 03 KAR CK 0020

Constitution of India, 1950 — Article 13Pensions Act, 1871 — Section 4Succession Act, 1925 — Section 372

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High Courts22 Mar 2011Dismissed

State of Karnataka Vs Gadigeppa, Malakannanavar @ Yallur and Others

Karnataka High Court · (2013) 1 AKR 707 : (2013) 1 KCCR 441

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 109, 120 (b), 143, 148, 149

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High Courts21 Mar 2011Allowed

Raja @ Nagaraja Vs State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0245

Penal Code, 1860 (IPC) — Section 302

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