High Courts28 Feb 2011Dismissed
Sri. R.B. Basavarajappa Bidadahalli @ R.B. Basavarajappa Vs Sri. Thammaiah Gowda, The Sub Registrar and The State Government of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0149
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 121 of 143
High Courts28 Feb 2011
Channigaiah Vs Somiah Dead by LRs. Smt Jayamma and Basaviah
Karnataka High Court · (2011) 02 KAR CK 0139
High Courts28 Feb 2011Allowed
J. Gangadhri Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0128
Penal Code, 1860 (IPC) — Section 419, 420, 468, 471
High Courts28 Feb 2011
Sri Madhugiri @ MadhuKumar @ Giri Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306
High Courts28 Feb 2011Dismissed
Sri. Prabhakar Vs The Chief Secretary Government of Karnataka and Others
Karnataka High Court · (2011) 02 KAR CK 0108
Constitution of India, 1950 — Article 227
High Courts28 Feb 2011Dismissed
Commissioner of C. Ex. Vs Axialo Industries
Karnataka High Court · (2011) 268 ELT 460
Central Excise Act, 1944 — Section 11 AC
High Courts28 Feb 2011
New India Assurance Co. Ltd. Vs Mr. Akbar Shariff and Mr. N. Prasad
Karnataka High Court · (2011) 02 KAR CK 0064
High Courts28 Feb 2011Dismissed
Smt. B.R. Dakshayani Vs Smt. Leelavathi Bai
Karnataka High Court · (2011) 02 KAR CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2011Allowed
Sri Krishna Theerthe Gowda Vs Sri R. Rajesh and Tata AIG General Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0049
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts28 Feb 2011
Gadigeppa Gouda Hanumanthagouda Dyamanagoudar, Yallappa Buddivantsa Kalburgi, Narmanda R. Kalburgi and D.K. Kalburgi Vs The Commissioner Hubli Dharwad Municipal Corporation and Others
Karnataka High Court · (2011) 02 KAR CK 0038
High Courts28 Feb 2011Dismissed
Commissioner of C. EX., Bangalore-III Vs Stella Rubber Works (Unit-II)
Karnataka High Court · (2012) 275 ELT 404
Central Excise Act, 1944 — Section 11, 11 AA
High Courts28 Feb 2011Dismissed
M/s Oriental Insurance Co. Ltd Vs Kenchamma and Sri. Mallangasab
Karnataka High Court · (2013) 1 KarLJ 78
High Courts28 Feb 2011Dismissed
Commissioner of C. Ex., Bangalore-III Vs T.D. Power Systems Pvt. Ltd.
Karnataka High Court · (2012) 26 STR 481
High Courts28 Feb 2011
Smt. Mahadevamma, Smt. Nagarathnamma @ Nagamani, Smt. Rathnamma and Sri. Rangaswamy Vs State
Karnataka High Court · (2011) 02 KAR CK 0021
Penal Code, 1860 (IPC) — Section 143, 149, 306
High Courts28 Feb 2011
Karthik r/by his Mother/Guardian and Next Friend S. Hema Vs K. Vijaya Kumar and The Branch Manager National Insurance Company Ltd.
Karnataka High Court · (2011) 02 KAR CK 0020
Motor Vehicles Act, 1988 — Section 166
High Courts28 Feb 2011
C.C.E., Mangalore Vs Mangalore Refinery and Petrochems Ltd.
Karnataka High Court · (2012) 280 ELT 383 : (2013) 29 STR 433
Central Excise Act, 1944 — Section 11 A, 35 G, 35 L
High Courts28 Feb 2011
Mohammed Abdul Mannan Vs State
Karnataka High Court · (2011) 02 KAR CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 177, 420
High Courts26 Feb 2011
Y S Krishnamma and Others Vs State of Karnataka Department of Revenue and Others Smt Dhanalakshmi @ Pushpa Vs The Deputy Commissioner, Bangalore Rural District Bangalore and Others
Karnataka High Court · (2011) 02 KAR CK 0199
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5Mysore Land Revenue Rules, 1960 — Rule 43 (8)
High Courts25 Feb 2011
Smt. Shaila and Others Vs Bhagawath Dhanji Lokande and The Manager National Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0166
High Courts25 Feb 2011Allowed
Shri. Suresh Balakrishna Ambinabhavi Vs Shri. Mahadev Ningappa Piragi
Karnataka High Court · (2013) 2 Crimes 389 : (2013) 1 KCCR 313
Criminal Procedure Code, 1973 (CrPC) — Section 357 (3)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 94