COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 118 of 143

High Courts03 Mar 2011Allowed

The Regional Director E.S.I. Corporation Vs Smt. Lakshmi Biradar Late B.M. Basavaraj, The Director ESI Corporation and The Administer Officer National Aerospace Laboratories

Karnataka High Court · (2011) 131 FLR 359 : (2011) 5 KarLJ 129 : (2011) 3 KCCR 354 SN : (2011) 3 KCCR 352 : (2012) 1 LLJ 761 : (2011) LLR 1271

Employees State Insurance Act, 1948 — Section 58

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High Courts03 Mar 2011

Sri K.S. Sudhir Kumar Vs The Chief Executive Officer Zilla Panchayat, The Executive Engineer Panchayat Raj Engineering Zilla Panchayat and Smt. Sarojamma

Karnataka High Court · (2011) 03 KAR CK 0331

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High Courts03 Mar 2011Allowed

Bangalore Metropolitan Transport Corporation Vs BMTC and State Transport

Karnataka High Court · (2011) 130 FLR 116 : (2011) ILR (Kar) 2037 : (2011) 3 KarLJ 182 : (2011) 3 KCCR 228 SN : (2011) 4 LLJ 400 : (2011) LLR 844

Industrial Disputes Act, 1947 — Section 10 (1) (d), 11 A

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High Courts03 Mar 2011

Nagesh Vs R. Kumaresh and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0294

Motor Vehicles Act, 1988 — Section 166

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High Courts03 Mar 2011

M. Suresh Kothari and Mittan Lal Jain Vs Mr. Hariram Thakkar, Mr. Piyush Periwal, Mr. Dilip Kr. Khatai and Gajanand Madanlal Periwal Charitable Trust

Karnataka High Court · (2011) 03 KAR CK 0280

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 18 Rule 17, Order 18 Rule 7, 138

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High Courts03 Mar 2011Dismissed

Commissioner of Central Excise, Bangalore-III Vs Personality Ltd.

Karnataka High Court · (2012) 276 ELT 297

Central Excise Act, 1944 — Section 35 L

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High Courts03 Mar 2011

Sri M. Kuppuswamy Vs The Management of I.T.C. Limited

Karnataka High Court · (2011) 03 KAR CK 0271

Industrial Disputes Act, 1947 — Section 11, 33 (2) (b)

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High Courts03 Mar 2011

Sudhakara, M. Gowda and Pramod Rai Vs State of Karnataka, Subramanya K. Gowda and Ramananda Gowda

Karnataka High Court · (2011) 03 KAR CK 0225

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High Courts03 Mar 2011Allowed

B.M. Venkatesh Vs Kum.Hamsa, rep. By Her Mother and Natural Guardian, Smt. Chayadevi and Smt. Chayadevi

Karnataka High Court · (2011) 03 KAR CK 0219

Protection of Women from Domestic Violence Act, 2005 — Section 12

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High Courts03 Mar 2011

Mr. Maxim Pinto Vs The State of Karnataka and The Director Airport Authority of India

Karnataka High Court · (2011) 03 KAR CK 0207

Karnataka Minor Mineral Concession Rules, 1994 — Rule 6 (3)

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High Courts03 Mar 2011Allowed

Sri Abdulla Vs The Labour Officer and The Senior Labour Inspector

Karnataka High Court · (2011) 03 KAR CK 0187

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High Courts03 Mar 2011

K. Chandrashekar Rao Vs Nagesha Rao

Karnataka High Court · (2011) 03 KAR CK 0095

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High Courts03 Mar 2011Allowed

Collins Benjemin Vs State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0090

Penal Code, 1860 (IPC) — Section 120 A, 120 B, 34, 415, 416

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High Courts03 Mar 2011Dismissed

Commr. of C. Ex. Vs Mysore Electrical Industries Ltd.

Karnataka High Court · (2011) 267 ELT 607

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High Courts03 Mar 2011

National Insurance Company Limited Vs Sri. Govindappa, Smt. Jayamma and Siddartha Drillers, rep. by Sri. B. Sanjeeva Reddy

Karnataka High Court · (2011) 03 KAR CK 0087

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High Courts03 Mar 2011Allowed

United India Insurance Co., Ltd. Vs Shankaranarayana Buildings Sri. Kamalappa Manappa Kabbur Vs New India Assurance Company Ltd. and The United India Insurance Company Limited

Karnataka High Court · (2011) 03 KAR CK 0074

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Motor Vehicles Act, 1988 — Section 173 (1)

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High Courts03 Mar 2011Allowed

Praveen D''souza @ Praveena Vs The State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0060

Penal Code, 1860 (IPC) — Section 395

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High Courts03 Mar 2011

The Regional Director and The Assistant/Deputy Regional Director, ESI Corporation Vs Karnataka Co-operative Milk Producers Federation Ltd.

Karnataka High Court · (2011) 131 FLR 540 : (2011) ILR (Kar) 3163 : (2011) 4 KarLJ 619 : (2011) 3 KCCR 2432 : (2012) 2 LLJ 627

Employees State Insurance Act, 1948 — Section 1 (4), 82 (2)

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High Courts03 Mar 2011

T.K. Ansar Vs State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0037

Penal Code, 1860 (IPC) — Section 120 (B), 201, 203, 34, 406

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High Courts03 Mar 2011

Bimal Jain and Naresh Ahuja Vs P.K. Batra, Joint Director, BIS

Karnataka High Court · (2011) 03 KAR CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 200, 239, 245 (2), 397Essential Commodities Act, 1955 — Section 3, 7

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