High Courts04 Feb 2011
Mr. Iqbal Vs Mohammed Musthaf U.H. and The Bajaj Alliance General Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0156
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 128 of 143
High Courts04 Feb 2011
Sri. M. Thippaiah and Sri D.S. Nagaraj Vs Mr. Jyothi Prasad Setty, B. Kishore Kumar and Narasappa
Karnataka High Court · (2011) 02 KAR CK 0155
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Feb 2011Dismissed
Jayaprakash Rao Vs Swaminatha Rao @ Sayinatha Rao and Smt. Girija
Karnataka High Court · (2011) 02 KAR CK 0153
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2D, 151
High Courts04 Feb 2011
Madarsab and Others Vs State of Karnataka
Karnataka High Court · (2011) 1 KCCR 708
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 324, 354, 504
High Courts04 Feb 2011
Mr. Muneer Ahamed Vs Dr. Ravindra Prabhu and United India Insurance Company Ltd.
Karnataka High Court · (2011) 02 KAR CK 0134
High Courts04 Feb 2011
Smt. Varija B. Shetty and Balakrishna Shetty Vs K. Sundara Gowda, Ashok Kumar Balipa and United India Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0133
High Courts04 Feb 2011Dismissed
Kumari Archana H. Vs Karnataka State Road Transport Corporation (KSRTC)
Karnataka High Court · (2011) 02 KAR CK 0130
High Courts04 Feb 2011
H. Laxminarayana Ganiga Vs Krishnayya Balegara and Unitted India Insurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0121
High Courts04 Feb 2011Allowed
T.V. Sundaram Iyengar and Sons Ltd. Vs The State of Karnataka
Karnataka High Court · (2011) 185 ECR 454
Constitution of India, 1950 — Article 14, 19 (1) (g), 265Karnataka Value Added Tax Act, 2003 — Section 2 (36), 30, 39, 4Karnataka Value Added Tax Rules, 2005 — Rule 3 (2) (c), 31
High Courts04 Feb 2011Allowed
Bharat Fritz Werner Ltd. and Machine Tools Manufacturers Vs Assistant Labour Commissioner Division No. 11 and Bharat Fritz Werner Karmika Sangha
Karnataka High Court · (2011) 2 LLJ 850
Industrial Disputes Act, 1947 — Section 33 (2) (b), 33 (4)Karnataka Industrial Disputes Rules, 1957 — Rule 62, 62 (1), 62 (4)
High Courts04 Feb 2011
Canara Traders Vs State of Karnataka and Others
Karnataka High Court · (2011) 1 KCCR 601
High Courts04 Feb 2011Dismissed
Mrs. L.M. Agila Vs A.M. Mujawar
Karnataka High Court · (2011) 02 KAR CK 0102
High Courts04 Feb 2011
Reliable Tranquil Lay-out Site Owners Welfare Association Vs The Bangalore Developmet Authority and Rehable Developers
Karnataka High Court · (2011) 02 KAR CK 0087
High Courts04 Feb 2011
Sri B. Mruthunjaya Vs The Central Bureau of Investigation
Karnataka High Court · (2011) 02 KAR CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120 B, 409, 419, 420, 467Prevention of Corruption Act, 1988 — Section 13 (1) (c), 13 (2), 19 (1) (c)
High Courts04 Feb 2011
Mrs. Sutapa Dey and Mr. Mrinmoy Das Vs Nil
Karnataka High Court · (2011) 02 KAR CK 0056
Hindu Marriage Act, 1955 — Section 13 (B)
High Courts04 Feb 2011Allowed
Bangalore Water Supply and Sewerage Board Pensioners Association and Sri J.N.N. Murthy, retd. Public Relations Officer, BESSB and Sri T. Ramaiah, Senior Asst. retd., BWSSB Vs Bangalore Water Supply and Sewerage Board and Secretary to the Government of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0050
State Government Pension Rules — Rule 34
High Courts04 Feb 2011Dismissed
C.C. Venkatanarasimhaiah Vs Vijaya Bank
Karnataka High Court · (2011) 02 KAR CK 0014
High Courts04 Feb 2011
Vasudeva Naik Vs Mr. Siddique T and The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0013
High Courts04 Feb 2011Dismissed
R.C. India Vs State of Karnataka
Karnataka High Court · (2011) 46 VST 405
High Courts03 Feb 2011
Commissioner of Income Tax Vs Millipore India (P.) Ltd.
Karnataka High Court · (2011) 02 KAR CK 0203