High Courts15 Mar 2011Dismissed
Dharwad Zilla General Employees Union Vs Hindmatha Industries Ltd.
Karnataka High Court · (2011) 03 KAR CK 0335
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 108 of 143
High Courts15 Mar 2011Allowed
Shriram Transport Finance Co. Ltd. Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0314
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41 (d)Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts15 Mar 2011Dismissed
Nagaraju @ Raju Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0313
Penal Code, 1860 (IPC) — Section 302 (B), 307, 498A
High Courts15 Mar 2011
Mr. Ibrahim Vs State
Karnataka High Court · (2011) 03 KAR CK 0312
Criminal Procedure Code, 1973 (CrPC) — Section 438Karnataka Forest Act, 1963 — Section 104 (A) (D), 24 (E), 50, 62, 71 (A)Karnataka Forest Rules, 1969 — Rule 127A, 144, 165
High Courts15 Mar 2011
Sri. H. Hussainpeer Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0311
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 307, 504
High Courts15 Mar 2011Allowed
Sri Vijayalaxmi Steel House Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0298
High Courts15 Mar 2011Dismissed
A. Ranganna and R. Krishnamachari Vs Syndicate Bank
Karnataka High Court · (2011) 03 KAR CK 0297
High Courts15 Mar 2011Dismissed
Smt. S. Malini Vs The Registrar of Births and Deaths
Karnataka High Court · (2011) 03 KAR CK 0289
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Birth and Deaths Rules — Rule 10 (3)Registration of Births and Deaths Act, 1969 — Section 13 (3)
High Courts15 Mar 2011
Mr. S. Bhujanga Devadiga Vs Padmanabha, Mavinakere Estate, Mavinakere and The Oriental Insurance Company Limited
Karnataka High Court · (2011) 03 KAR CK 0285
High Courts15 Mar 2011Dismissed
Sri Raja Rao Vs The Management of KSRTC Mysore Division
Karnataka High Court · (2011) 03 KAR CK 0279
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts15 Mar 2011
Mr. S. Vazeer Ahmed @ Vazeer Pasha by his GPA Holder - Sri Amritlal Jain Vs State of Karnataka Urban Development Department and Others
Karnataka High Court · (2011) 03 KAR CK 0278
Karnataka Land Revenue Act, 1964 — Section 49, 50, 56Karnataka Land Revenue Rules, 1966 — Rule 59 (2)
High Courts15 Mar 2011
The Divisional Controller Karnataka State Road Transport Corporation Vs Smt. Mahadevamma, The Assistant Labour Commissioner and Controlling Authority and The Deputy Labour Commissioner and Appellate Authority
Karnataka High Court · (2011) 03 KAR CK 0243
High Courts15 Mar 2011Allowed
Mallikarjuna, rep. by Natural Guardian His Father Thammaiah Mallegowda Vs B.C. Ashok and The Branch Manager, The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0235
High Courts15 Mar 2011Dismissed
M. Shivashankaran Vs The Commissioner Corporation of City of Bangalore, The Assistant Executive Engineer Bharathinagara Sub-Dvn., Gulnaar Mirza and Yasmin Mirza
Karnataka High Court · (2011) 03 KAR CK 0234
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Municipal Corporations Act, 1976 — Section 321 (1), 321 (2)
High Courts15 Mar 2011
Sri M. Devaraj Vs Sri Sadathula Khan and Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 03 KAR CK 0230
High Courts15 Mar 2011Dismissed
Sri. B.K. Mahendra Kumar Vs Sri H.T. Jagadeesh, Sri. Seena P. and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0218
High Courts15 Mar 2011Allowed
K.V. Chinnaiah Vs The Deputy Commissioner of Commercial Taxes, Vat-Audit 1, The Commissioner of Commercial Taxes, Vanijya Therige Karyalaya and The State of Karnataka
Karnataka High Court · (2011) 185 ECR 142
Karnataka Value Added Tax Act, 2003 — Section 15 (1) (b), 3, 36 (1), 39 (1), 72 (2)Karnataka Value Added Tax Rules, 2005 — Rule 135 (2), 144 (1)
High Courts15 Mar 2011
K. Nagesh Raikar since dead by his L.Rs. (Neela Bai, Chandrashekar Raikar and Prashanth Raiker) Vs Smt. Lakshmi Devi and Amith Financiers (R)
Karnataka High Court · (2011) ILR (Kar) 2238 : (2011) 4 KarLJ 176 : (2011) 2 KCCR 1637
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 100, 115, 96Limitation Act, 1963 — Section 3, 5
High Courts15 Mar 2011Dismissed
Smt. Chandran Lalitha K.A.S. Vs State of Karnataka, Hon''ble Karnataka Lokayukta and Chief Secretary Government of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0149
High Courts15 Mar 2011
Karnataka State Co-op Agriculture and Rural Development Bank Ltd. Vs Sri. C.R. Krishna Murthy, Sri Anantharam, Smt. B. Shashikala All are Employees of Karnataka State Co-op. Agriculture and Rural Development Bank Ltd. and The Additional Registrar of Co-op Societies, (I and M)
Karnataka High Court · (2011) 03 KAR CK 0148