High Courts14 Mar 2011
Dr. M. Savitha Pande Vs The Registrar (General) University of Mysore and The Secretary cum Correspondent Sri Kaginele Mahasamsthana Kanaka Gurupeetha, College of Education
Karnataka High Court · (2011) 03 KAR CK 0221
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 111 of 143
High Courts14 Mar 2011Dismissed
The Divisional Controller, K.S.R.T.C., Hassan Division Vs Sri Chandrashekarappa
Karnataka High Court · (2011) 03 KAR CK 0150
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts14 Mar 2011Allowed
Sri Vinay Consumers Co-operative Society Ltd. Vs The State of Karnataka and Sri Altalf Hussein Sab
Karnataka High Court · (2011) 03 KAR CK 0146
High Courts14 Mar 2011Allowed
Smt. K. Shashikala Vs T.N. Shekar Babu Rao
Karnataka High Court · (2011) 03 KAR CK 0141
High Courts14 Mar 2011Allowed
Basavana Gowda Vs State
Karnataka High Court · (2011) 03 KAR CK 0139
Penal Code, 1860 (IPC) — Section 147, 149, 302, 34, 498A
High Courts14 Mar 2011Allowed
Arum V. Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0136
Penal Code, 1860 (IPC) — Section 34, 406, 42 C
High Courts14 Mar 2011
P.S. Soumith Vs The Divisional Manager The Oriental Insurance Co. Ltd. and Shiva Shankar B. Joti
Karnataka High Court · (2011) 03 KAR CK 0135
High Courts14 Mar 2011
Senior Manager Claims Bajaj Allianz General Insurance Co. Ltd. Vs Smt. M.Y. Kamalakshi and Others
Karnataka High Court · (2011) 03 KAR CK 0134
High Courts14 Mar 2011
D.N. Shivanna Vs Divisional Controller.K.S.R.T.C. Hassan Depot
Karnataka High Court · (2011) 03 KAR CK 0131
Motor Vehicles Act, 1988 — Section 166
High Courts14 Mar 2011
Sri. M. Manjunath Billava Vs Mr. S.S. Hankaraiah Santhose Industries (Owner of The Vehicle) and The New India Assurance Company Ltd.
Karnataka High Court · (2011) 03 KAR CK 0128
High Courts14 Mar 2011
United India Insurance Co. Ltd. Vs Sri. Mallikarjuna and Sri. G.V. Shivakumar
Karnataka High Court · (2011) 03 KAR CK 0126
Karnataka Motor Vehicles Rules, 1989 — Rule 100, 100 (1)Motor Vehicles Act, 1988 — Section 16 (2)
High Courts14 Mar 2011
Shankara @ Vanakaraiah Vs Dr. K.P. Sridhanara Vaidya and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0119
High Courts14 Mar 2011
Devyani International Ltd. Vs The Union of India (UOI) and Others
Karnataka High Court · (2011) 32 STT 404 : (2011) 44 VST 253
High Courts14 Mar 2011
Lakshmamma, Manjula, Kavitha both and Nagaraju Vs Marulaiah and The Manager, Royal Sundaram Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0102
Motor Vehicles Act, 1988 — Section 166
High Courts14 Mar 2011Allowed
Vishwa @ Vishwanath Gowda Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0096
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts14 Mar 2011Dismissed
Smt. Buvaneshwari Vs Smt. Susheela Bai
Karnataka High Court · (2011) 03 KAR CK 0093
Karnataka Rent Act, 1999 — Section 43
High Courts14 Mar 2011Disposed Off
S. Venugopal Vs Commissioner of Income Tax
Karnataka High Court · (2011) 03 KAR CK 0081
Income Tax Act, 1961 — Section 10 (10C)Income Tax Rules, 1962 — Rule 2BA
High Courts14 Mar 2011
Sri. Vijay Mallappa Muchandikar Vs The Belgaum Urban Development Authority and The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0078
Karnataka Urban Development Authorities Act (Allotment of Sites) Rules, 1991 — Rule 19 (2)
High Courts14 Mar 2011Allowed
Sri M. Chikkegowda Vs State Santhosh @ Sandy Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0072
Penal Code, 1860 (IPC) — Section 353, 399, 402