High Courts11 Mar 2011
B.M. Bandigaiah Vs Satish, A.R. Shivashankar and The Branch Manager, National Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0107
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 114 of 143
High Courts11 Mar 2011
Rangadhamaiah Vs Dr. Narayana Reddy and The Manager The National Insurance Company Insurance
Karnataka High Court · (2011) 03 KAR CK 0097
High Courts11 Mar 2011
Smt. Vijayalakshmi, T.K. Venkatesh Vs Mrs. Elizabeth Asul and Sri P. Soliappan
Karnataka High Court · (2011) 03 KAR CK 0089
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10ANegotiable Instruments Act, 1881 (NI) — Section 118, 118 (a)
High Courts11 Mar 2011Dismissed
Preetham Tamang Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0085
Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Mar 2011Allowed
Sri. Mahadeva Swamy and Others Vs State
Karnataka High Court · (2011) 03 KAR CK 0071
Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts11 Mar 2011Dismissed
Sri. S. Nagaraja Vs Smt. Roopalatha S.
Karnataka High Court · (2011) 03 KAR CK 0061
High Courts11 Mar 2011
Sunshine Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2011) 03 KAR CK 0059
Karnataka Police Act, 1963 — Section 31
High Courts11 Mar 2011
Sri T. Murthy and Sri Basavaraju Vs The Municipal Director, Director of Municipality and Others
Karnataka High Court · (2011) 03 KAR CK 0056
High Courts11 Mar 2011Allowed
Sri H.C. Byregowda Vs Director General of Income Tax (Inv) and Asst. Commr. of Income Tax
Karnataka High Court · (2011) 03 KAR CK 0052
Income Tax Act, 1961 — Section 119 (2) (a), 132, 148, 153 A, 234 A
High Courts11 Mar 2011
S.J. Manjunath Vs The Regional Transport Authority and The Managing Director Karnataka State Road Transport Corporation
Karnataka High Court · (2011) 03 KAR CK 0039
High Courts11 Mar 2011
H. Janappa Deputy Commissioner Vs The Commissioner Right to Information Commissioner and Sri. C.D. Suresh
Karnataka High Court · (2011) 03 KAR CK 0026
Right to Information Act, 2005 — Section 6 (1)
High Courts11 Mar 2011
Sri N.R. Nanjappa Vs The Deputy Conservator of Forests Chikamagalur Division, Principleof Chief Conservatorof Forests (Wild Life) and The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0024
High Courts11 Mar 2011
Mohamed Ishaqh Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0014
High Courts11 Mar 2011
Maruthi Rao Vs Aslam Maikal Fernandis and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0011
Motor Vehicles Act, 1988 — Section 166
High Courts11 Mar 2011
Dr. B.R. Ambedkar Yuvakara Seva Sangha (r) Vs State of Karnataka and Others
Karnataka High Court · (2011) 03 KAR CK 0010
Constitution of India, 1950 — Article 21, 39 (a)Karnataka Land Revenue Act, 1964 — Section 69, 71
High Courts10 Mar 2011Dismissed
Commr. of C. EX., Bangalore-II Vs Bremels Rubber Industries Pvt. Ltd.
Karnataka High Court · (2011) 269 ELT 45
Central Excise Act, 1944 — Section 35 G, 35 L
High Courts10 Mar 2011Dismissed
The New India Assurance Co. Ltd. Vs Kum Geeta Represented by Guardian Natural Father Vithal Kutre, Shri. Shantinath Paris Mahajan, At Post Madilage Tal Budargad, District Kolhapur, The Oriental Insurance Co. Ltd. and Shri Gajanan Ranaba Pawar
Karnataka High Court · (2012) 3 KarLJ 467
Motor Vehicles Act, 1939 — Section 163 A, 173, 173 (1)
High Courts10 Mar 2011Dismissed
Sri A. Ramakrishna Vs State Government
Karnataka High Court · AIR 2012 Kar 3 : (2011) ILR (Kar) 2231 : (2012) 3 KarLJ 624 : (2011) 4 KCCR 2483
Karnataka Registration Rules, 1965 — Rule 193, 194Karnataka Stamp Act, 1957 — Section 52, 52 A
High Courts10 Mar 2011Allowed
Kumar Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0186
High Courts10 Mar 2011Allowed
Disha Impex Pvt. Ltd. Vs Srinivasa Minerals and Traders Ltd. and Siddheswara International
Karnataka High Court · (2011) 4 KarLJ 389 : (2011) 2 KCCR 1624 : (2011) 8 RCR(Civil) 1014
Arbitration and Conciliation Act, 1996 — Section 11, 21, 9Evidence Act, 1872 — Section 73