COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 122 of 143

High Courts25 Feb 2011

Abubakar Vs Government of Karnataka

Karnataka High Court · (2011) 02 KAR CK 0068

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (i), 3 (1) (v)Constitution of India, 1950 — Article 22 (5)Customs Act, 1962 — Section 111, 113, 2 (22), 2 (39), 3 (1) (i)

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High Courts25 Feb 2011Allowed

A.G. Vijay Kumar Rao Vs The Oriental Insurance Co. Ltd. and Shri Harisingh

Karnataka High Court · (2011) 2 KCCR 1584 : (2011) 8 RCR(Civil) 649

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High Courts25 Feb 2011

Allam Karibasappa, since deceased by LRs., (Allam Doddabasappa and Others) and Gavisiddeshwara and Co. Vs Singamasetty Venkataramaiah and Son Bhagavath Guptha, Singamasetty Bhagavath Guptha, S. Govindamma, since deceased rep., by her LR., R. Sujatha and The Officer Receiver

Karnataka High Court · (2011) 3 KCCR 2247

Civil Procedure Code, 1908 (CPC) — Section 144, 151, 94Provincial Insolvency Act, 1920 — Section 4, 5

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High Courts25 Feb 2011Allowed

Sathyanarayana and Others Vs The State of Karnataka and Others

Karnataka High Court · (2011) 3 KCCR 348 SN : (2011) 3 KCCR 347

Karnataka Land Revenue Act, 1964 — Section 39, 67, 94, 94 (3)

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High Courts25 Feb 2011

Bharti Airtel Ltd. Formerly Knows as Bharti Telenet Ltd. Vs The State of Karnataka, Finance Department, The Union of India (UOI) and The Deputy Commissioner of Commercial Taxes Bharat Sanchar Nigam Ltd. Vs The State of Karnataka, Finance Department and Others

Karnataka High Court · (2011) ILR (Kar) 2859 : (2011) 32 STT 483

Constitution of India, 1950 — Article 14, 141, 19 (1) (g), 246, 248Karnataka Value Added Tax Act, 2003 — Section 2, 2 (15), 2 (m)

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High Courts25 Feb 2011Allowed

Smt. Jayashree Vani Shastri Vs Bank of India

Karnataka High Court · (2011) ILR (Kar) 2582

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High Courts24 Feb 2011Allowed

The Special Land Acquisition Officer Vs Shri Mahadevappa Shri Mahadevappa Vs The Special Land Acquisition Officer

Karnataka High Court · (2011) 2 KCCR 1618

Land Acquisition Act, 1894 — Section 18, 4 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 54

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High Courts24 Feb 2011

Sri T. Nagaraj and Others Vs The State of KarnataKa and Others

Karnataka High Court · (2011) 3 KCCR 1915 : (2011) 8 RCR(Civil) 1303

Motor Vehicles Act, 1988 — Section 41, 44, 67Motor Vehicles Rules, 1989 — Rule 115, 124, 126

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High Courts24 Feb 2011Allowed

Sap India Private Limited Vs The Assistant Commissioner of Commercial Taxes (Intelligence-13) and Another

Karnataka High Court · (2013) 75 KarLJ 122

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High Courts23 Feb 2011Allowed

Smt. Saraladevi Vs Mr. Patric Augustine D''souza

Karnataka High Court · (2011) 02 KAR CK 0119

Evidence Act, 1872 — Section 63

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High Courts23 Feb 2011

Mohankumar and Others Vs The Special Deputy Commissioner and Others

Karnataka High Court · (2011) 02 KAR CK 0052

Constitution of India, 1950 — Article 226, 227

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High Courts23 Feb 2011Dismissed

Dr. (Mr.) C. Madhusoodan Vs Steel Authority of India Ltd.

Karnataka High Court · (2011) ILR (Kar) 1993 : (2012) 3 KarLJ 71 : (2011) 2 KCCR 149 SN

Constitution of India, 1950 — Article 14, 15, 16, 21

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High Courts23 Feb 2011

Canara Tile Works and Others Vs Canara Bank, Morgan''s Gate Branch and Another

Karnataka High Court · AIR 2011 Kar 110 : (2011) 3 KarLJ 107 : (2011) 3 KCCR 1892 : (2011) 8 RCR(Civil) 2838

Karnataka Land Revenue Act, 1964 — Section 77, 95 (2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 31

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High Courts22 Feb 2011Dismissed