High Courts24 Jan 2011
Sri. Mohammed Arif Pasha Vs Karnataka State Financial Corporation and Smt. Kaushy M. Lal
Karnataka High Court · (2011) 01 KAR CK 0120
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 134 of 143
High Courts24 Jan 2011
Sri. K. Gopi, Smt. Jayalakshmi and Kum Supriya Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0094
Penal Code, 1860 (IPC) — Section 420
High Courts24 Jan 2011Allowed
Rajesh Dattu Kohil Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0058
Penal Code, 1860 (IPC) — Section 34, 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 3, 4
High Courts22 Jan 2011
Lokayya Poojary and Another Vs State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0250
High Courts22 Jan 2011Allowed
Indian Machine Tool Manufacturers'' Association Vs State of Karnataka and Others
Karnataka High Court · (2011) 42 VST 388
Karnataka Tax on Luxuries Act, 1979 — Section 2 (1A), 2 (4B), 2 (5B), 3 C
High Courts22 Jan 2011
Chandru. H.N. Gowda Vs State of Karnataka and Others State of Karnataka and Others Vs Sri Rangaraju and Others
Karnataka High Court · (2011) ILR (Kar) 1585 : (2011) 3 KarLJ 562 : (2011) 4 KCCR 399 SN
Constitution of India, 1950 — Article 162, 309Karnataka State Civil Services Rules, 1977 — Rule 8 (49)
High Courts22 Jan 2011Allowed
JK Tyre and Industries Ltd. Vs Assistant Commissioner of Central Excise Mysore II Division S1 and S2 and Asst. Registrar Customs, Excise and Service tax
Karnataka High Court · (2011) 185 ECR 138 : (2011) 266 ELT 163 : (2011) 2 KCCR 1196 : (2011) 3 RCR(Civil) 501 : (2011) 3 RCR(Civil) 501
Central Excise Act, 1944 — Section 254, 254 (2), 35 C (2)
High Courts22 Jan 2011Dismissed
R. Kumaraswamy Vs Smt. Channamma and Others
Karnataka High Court · (2011) 2 KCCR 1482
Karnataka High Court Act, 1961 — Section 9Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (e), 4 (2)
High Courts21 Jan 2011Dismissed
The Deputy Commissioner, Uttara Kannada, Karwar, Assistant Commissioner, Sirsi Sub Division, Sirsi and Tahsildar Vs Venkatramana Raisad
Karnataka High Court · (2011) 01 KAR CK 0247
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts21 Jan 2011
M/s. Engineering Projects (India) Ltd. Vs M/s. B.K. Constructions (BKC)
Karnataka High Court · AIR 2012 Kar 35 : (2012) 4 RCR(Civil) 77
Arbitration Act, 1940 — Section 14, 30, 70
High Courts21 Jan 2011
Smt. Vimala Upadhya and Sri. Umesh. K. Upadhya Vs Sri. Manju Nath. K. Upadhya and Others Smt. Saroja Holla Vs Sri. ManjuNath K. Upadhya and Others
Karnataka High Court · (2011) 01 KAR CK 0169
Hindu Succession Act, 1956 — Section 19, 30, 6, 8
High Courts21 Jan 2011
Smt. Laxmamma rep. by GPA Holder K.C. Chikkaramaiah Gowda Vs Smt. Masthamma Gowda, deceased by L.Rs. (Lakshmamma Gowda and Chandramma) and Others
Karnataka High Court · (2011) 01 KAR CK 0156
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Jan 2011
Suhas Vs The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0152
High Courts21 Jan 2011
Smt Rathnamma and Others Vs State of Karnataka and Sri Shivabhovi
Karnataka High Court · (2011) 01 KAR CK 0151
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5 A
High Courts21 Jan 2011
Hanuman Vs D. Ravi Kumar and Branch Manager The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0148
High Courts21 Jan 2011Allowed
Sanath Kumar Vs Mr. N. Ramesh Rao and Others
Karnataka High Court · (2011) 01 KAR CK 0133
Karnataka Land Reforms Act, 1961 — Section 132, 133, 45, 49
High Courts21 Jan 2011Dismissed
Smt. Kamalamma Vs The State of Karnataka and Challakereiah since deceased by his LRs (Shantha Kumar and Krishna Murthy)
Karnataka High Court · (2011) 01 KAR CK 0132
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A
High Courts21 Jan 2011
V.E. Commercial Vehicles Limited Vs State of Karnataka, Karnataka State Road Transport Corporation, Bangalore Metropolitan Transport Corporation and Chief Mechanical Engineer Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2011) 01 KAR CK 0126
Constitution of India, 1950 — Article 226
High Courts21 Jan 2011
Sri Achutha Rao and Others Vs Union of India (UOI)
Karnataka High Court · (2011) 01 KAR CK 0122
High Courts21 Jan 2011
Darshan Churiwala and Others Vs The Directorate of Revenue Intelligence
Karnataka High Court · (2011) 01 KAR CK 0115
Customs Act, 1962 — Section 104, 108, 132, 133, 135