High Courts14 Feb 2011Dismissed
A.A. Enterprises Vs Tektronix (India) Pvt. Ltd.
Karnataka High Court · (2011) 3 KCCR 353 SN : (2011) 3 KCCR 351
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 125 of 143
High Courts14 Feb 2011
Panchavarnam and Others Vs The Manager Bajaj Allianz Gen. Ins. Co. Ltd. and Swarnalatha J. Prakash
Karnataka High Court · (2011) 02 KAR CK 0161
High Courts14 Feb 2011
Smt. Sharadamma, R. Manasa, R. Bindhu and Smt. Hanumakks Vs C.H. Venkatesh and United India Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0160
High Courts14 Feb 2011Dismissed
Sri H.N. Nagaraja Rao Vs Smt. Sushma Rani
Karnataka High Court · (2011) 2 KCCR 1001 : (2011) 8 RCR(Civil) 829
Hindu Marriage Act, 1955 — Section 13, 9
High Courts14 Feb 2011
Sri S.M. Kannaiah Vs The State of Karnataka
Karnataka High Court · AIR 2011 Kar 93 : (2011) ILR (Kar) 795
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 16 (1), 3 (c), 48 (1)
High Courts14 Feb 2011
Karnataka State Road Transport Corporation Vs R. Chandrachari
Karnataka High Court · (2011) 02 KAR CK 0145
Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts14 Feb 2011
Anil Shetty Vs Jagannath Achari, The Branch Manager New India Insurance Co. Ltd. and Mr. Dinesh Shetty
Karnataka High Court · (2011) 02 KAR CK 0132
High Courts14 Feb 2011
L. Venkateshappa Vs The Divisional Controller and Disciplinary Authority, K.S.R.T.C., Banglore Central Division
Karnataka High Court · (2011) 02 KAR CK 0086
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts14 Feb 2011
V. Premkumar and Others Vs The Vyalikaval House Building Co-operative Society Ltd.
Karnataka High Court · (2011) 02 KAR CK 0085
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 21 B
High Courts14 Feb 2011
M.S. Gurudeva Aradhya and Keerthana, Represented by her Father/Natural Guardian Vs The Divisnal Manager, The Oriental Insurance Co. Ltd. and M. Nagendra
Karnataka High Court · (2011) 02 KAR CK 0081
High Courts14 Feb 2011
Vincent Paul, Vinod Yesudas, Victoriya Rani and Mary Violet Vs Sri Joanes and Smt. Agnase
Karnataka High Court · (2011) 02 KAR CK 0077
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151
High Courts14 Feb 2011
Sri. Israr @ Syed Israr Ahmed Vs Sri. R. Rama Raju and New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0076
High Courts14 Feb 2011Allowed
Sri. R. Janardhan, Sri. B.R. Suresh and Sri. Kumar Swamy Vs State
Karnataka High Court · (2011) 02 KAR CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
High Courts14 Feb 2011Dismissed
Kempamma Vs M.S. Jayalakshmi Arakere and The National Insurance Company Ltd.
Karnataka High Court · (2011) 02 KAR CK 0070
High Courts14 Feb 2011
Oriental Insurance Co. Ltd. Vs Sharadamma D.N. and Others
Karnataka High Court · (2011) 02 KAR CK 0051
Motor Vehicles Act, 1988 — Section 170Workmens Compensation Act, 1923 — Section 149 (2)
High Courts14 Feb 2011Dismissed
CIT and Another Vs Sami Labs Ltd.
Karnataka High Court · (2011) 02 KAR CK 0044
Finance Act, 2006 — Section 10 B, 115 JAA (2), 143, 234 B, 244 A
High Courts14 Feb 2011
D. Sudhakar and Others Vs D.N. Jeevaraju and Others Shivaraj S. Thangadgi and Others Vs The Hon''ble Speaker and Others
Karnataka High Court · (2011) 5 RCR(Civil) 318
High Courts14 Feb 2011
Smt. Lalitha Vs Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2011) ILR (Kar) 3174 : (2011) 3 KarLJ 121 : (2011) 6 RCR(Civil) 2109
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11DGeneral Clauses Act, 1897 — Section 10Karnataka Municipal Corporations Act, 1976 — Section 32, 33, 33 (1)
High Courts14 Feb 2011
Sri. S.M. Kannaiah Vs State of Karnataka and Others
Karnataka High Court · (2011) 2 KCCR 1021
Constitution of India, 1950 — Article 300ALand Acquisition (Mysore Extension and Amendment) Act, 1961 — Section 4, 6Land Acquisition Act, 1894 — Section 11, 16 (1), 3 (c), 48 (1)
High Courts11 Feb 2011
Sri Abdul Nazir Maudarry Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0202