High Courts21 Feb 2011Dismissed
Maktumsab Vs The Director, Municipal Administration and Another
Karnataka High Court · (2012) ILR (Kar) 2636
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 123 of 143
High Courts18 Feb 2011Dismissed
Shri. S.K. Bidarahalli Vs General Manager (Personnel Service) CUM Appellate Authority UCO Bank Head Office and The Zonal Manager and Disciplinary Authority UCO Bank
Karnataka High Court · (2011) 5 KarLJ 136 : (2011) 3 KCCR 352 SN : (2011) 3 KCCR 350
High Courts18 Feb 2011Allowed
Institution of Engineers (India) Vs Joint Commissioner of Commercial Taxes (Intelligence), South Zone, Bangalore and Another
Karnataka High Court · (2011) 42 VST 401
Karnataka Tax on Luxuries Act, 1979 — Section 2 (5B), 2 (5B), 3 C, 4 A (1)
High Courts18 Feb 2011Dismissed
Smt. Kamala and Sri S.N. Subbe Gowda Vs State of Karnataka and Mysore Chamarajanagara Co-Operative Milk Producers Union Ltd.
Karnataka High Court · (2011) 02 KAR CK 0174
High Courts18 Feb 2011
Mrs. Kavitha Mahesh Vs Chief Election Commissioner, Election Commissioners and Election Commission of India and Others
Karnataka High Court · (2011) 2 KCCR 1613
Representation of the Peoples Act, 1951 — Section 81
High Courts18 Feb 2011
Sri Rajesh K Poojary Vs Sri R. Rathnakar Shetty and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0150
High Courts18 Feb 2011
Laxmikanth Achari Vs Smt. Suprabha Chatra and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0142
High Courts18 Feb 2011
Smt. Rasheeda Mehaboob Vs Replicon Software (India) Pvt. Ltd.
Karnataka High Court · AIR 2011 Kar 310 : (2011) 4 KarLJ 648 : (2011) 3 KCCR 1724 : (2011) 7 RCR(Criminal) 174
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Feb 2011
The Commissioner of Customs Vs Leela Scottish Lace Ltd. and Leela Lace International Ltd.
Karnataka High Court · (2011) 185 ECR 412 : (2011) 268 ELT 185
Customs Act, 1962 — Section 67 A, 75
High Courts18 Feb 2011
Sri. Kannaiah @ Kannyeram Vs Smt. Latha Gowda and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0079
High Courts18 Feb 2011
Jayalakshmi Reddy Vs Mr. Manoj Gupta
Karnataka High Court · (2011) 02 KAR CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Feb 2011
Sri. C. Prasanna Kumar Vs Oriental Insurance Co. Ltd. and Team Thermo Formins Allieds
Karnataka High Court · (2011) 02 KAR CK 0057
High Courts18 Feb 2011Dismissed
Mandovi Motors Pvt. Ltd. Vs K. Ramu and Others
Karnataka High Court · (2012) ACJ 1584 : (2011) 4 KarLJ 345 : (2011) 8 RCR(Civil) 1034
High Courts18 Feb 2011Dismissed
K.C. Prashanth Vs Sri Ayyappa, The Special Deputy Commissioner, The Assistant Commissioner and Tahsildar
Karnataka High Court · (2011) 6 KarLJ 146
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 129, 135, 136 (3)
High Courts18 Feb 2011Allowed
Bangalore Development Authority Vs CIT and Others
Karnataka High Court · (2011) 203 TAXMAN 454
City of Bangalore Improvement Act, 1945 — Section 26Income Tax Act, 1961 — Section 222, 276
High Courts17 Feb 2011Allowed
Velu B. Pethi Vs Kayesess Constructions P. Ltd. and Others
Karnataka High Court · (2011) 163 CompCas 176
Companies Act, 1956 — Section 353 (6), 560 (6)
High Courts17 Feb 2011
Sri Padmanabha Gowda and Sri Vijaya Kumar Gowda Vs The State
Karnataka High Court · (2011) 02 KAR CK 0110
Arms Act, 1959 — Section 25, 3Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts17 Feb 2011Allowed
Ranganatha Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0104
Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2011Allowed
Santhosh Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0095
Penal Code, 1860 (IPC) — Section 34, 395, 411
High Courts17 Feb 2011Dismissed
State of Karnataka Vs Venkatappa and Another
Karnataka High Court · (2011) CriLJ 881
Penal Code, 1860 (IPC) — Section 304, 379