High Courts07 Dec 2011Dismissed
Sri. Kenchappa, Smt. Narasamma, Kum. Omkaramma and Sri. Revanna Vs Smt. Rangamma
Karnataka High Court · (2011) 12 KAR CK 0051
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 13 of 143
High Courts07 Dec 2011Dismissed
T. Raghavendra Shanbhogue Vs T. Laxminarayana Hathwara and Others
Karnataka High Court · (2011) 12 KAR CK 0050
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts07 Dec 2011Dismissed
Sri. K.P. Ramachandra Reddy Vs Smt. Kuriyallamma, Since Dead by His Legal Representatives (Smt. Sarojamma)
Karnataka High Court · (2011) 12 KAR CK 0049
High Courts07 Dec 2011Allowed
Sri K.P. Ramesh Vs Sri K.N. Chandre Gowda, Since dead by L.Rs., (H.R. Hemavathi, K.C. Sharath and K.C. Bharath) Respondents No. 1(b) and 1(e) are the children of late K.N. Chandregowda. All are
Karnataka High Court · (2011) 12 KAR CK 0048
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts07 Dec 2011Dismissed
Smt. Geetha Lakshmi Vs The Indian National Congress (I) and The Chief Officer Town Panchayat
Karnataka High Court · (2011) 12 KAR CK 0047
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (a), 3 (1) (b), 3 (3) (a)
High Courts07 Dec 2011Allowed
Sri. M.S. Subbaiah Since Deceased by His Lrs Sri. M.S. Srikantaiah Vs The State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0046
Karnataka Land Revenue Act, 1964 — Section 133
High Courts07 Dec 2011Dismissed
M/s. Neulite Products Pvt. Ltd. Vs The Assistant Provident Fund Commissioner Employees Provident Fund Organisation, Sub-Regional Office No. 109-128, Gayathripuram II Stage Mysore - 570019 and Mysore Jilla Mazdoor Sangh R. No.7, Kalyana Bhavan Building Thyagaraja Road Mysore 570004
Karnataka High Court · (2011) 12 KAR CK 0045
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A, 71
High Courts07 Dec 2011Dismissed
State Bare of Mysore Employees Association Vs The Managing Director State Bank of Mysore, Head Office, K.G. Road, Bangalore-560009
Karnataka High Court · (2011) 12 KAR CK 0038
High Courts07 Dec 2011Allowed
B.T. Kumar Vs UCO Bank and Union of India
Karnataka High Court · (2011) 12 KAR CK 0037
High Courts07 Dec 2011
Smt. Sarojamma Vs Union of India, The Assistant General Manager, Bank of Baroda and The Chairman, Bank of Baroda, Mumbai, Maharastra State
Karnataka High Court · (2011) 12 KAR CK 0036
High Courts07 Dec 2011Allowed
B.H. Rangaswamy Shetty Vs The Managing Director Dr. B.R. Ambedkar Development Corporation Limited Madikeri, Coorg District Formerly Karnataka SC/ST Development Corporation (Government of Karnataka Undertaking) and Kukkaje Ramakrishna Bhat District. and Sessions -Judge (Retd.) Enquiry Officer Dr. B.R. Ambedkar Development Corporation Limited
Karnataka High Court · (2011) 12 KAR CK 0035
High Courts07 Dec 2011
Y. Nagendrappa and Others Vs The Managing Director, K.S.R.T.C., Central Office, K.H. Road, Shanthinagar, Bangalore-560027 and The Divisional Controller, K.S.R.T.C., Davangere Division, Davangere, Davangere District
Karnataka High Court · (2011) 12 KAR CK 0017
High Courts07 Dec 2011Allowed
The State of Karnataka and The Deputy Director Amrutha Mahal Thali Samvardhara Kendra Vs Smt. Muniyamma, Late R. Kumar, The Assistant Labour Commissioner And Controlling Authority Appointed Under Gratuity Act, Chickmagahur and The Deputy Labour Commissioner And Appellate Authority under the Payment of Gratuity Act, 1971, Hassan District Hassan
Karnataka High Court · (2011) 12 KAR CK 0016
Payment of Gratuity Act, 1972 — Section 2 (f)
High Courts07 Dec 2011
Sri Doddegowda and Sri S. Lingegowda Vs The Deputy Commissioner Chamarajanagar District Ckamarajanagar, The Assistant Commissioner Kollegal Sub Division Chamarajanagar and The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0015
Constitution of India, 1950 — Article 226
High Courts07 Dec 2011Allowed
Commissioner of Income Tax Vs Sanu Family Trust
Karnataka High Court · (2012) 209 TAXMAN 529
Income Tax Act, 1961 — Section 40 (A) (3), 68
High Courts07 Dec 2011Allowed
Smt. Tulasamma K, Smt. Shyalaja, Smt. M. Madhumathi and Sri M. Vishwanath Vs Sri Jassaram, Sri R. Vasudevan, Smt. Kavitha B. Jain and Sri Mohanlal P. Jain
Karnataka High Court · (2011) 12 KAR CK 0004
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Mysore Court-fees and Suits Valuation Act, 1958 — Section 64, 7
High Courts07 Dec 2011Dismissed
Smt. Rathnamma Vs Sri A. Uday Shankar Shastry and Others
Karnataka High Court · (2011) 12 KAR CK 0003
High Courts07 Dec 2011Dismissed
M/s. TCI Finance Ltd. Vs M/s. Nuoor Wires Ltd.
Karnataka High Court · (2011) 12 KAR CK 0002
High Courts07 Dec 2011Allowed
The Managing Director, The Karnataka Neeravari Nigam Limited Vs Shri. A.G. Prabhakar
Karnataka High Court · (2011) 12 KAR CK 0001
Industrial Disputes Act, 1947 — Section 10 (4A), 25 F
High Courts05 Dec 2011Dismissed
Shri K.N. Lokeshwar Vs The Chief Traffic Manager BMTC Central Offices K.H. Road, Shanthinagar Bangalore 560027
Karnataka High Court · (2011) 12 KAR CK 0379
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A