COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 136 of 143

High Courts20 Jan 2011Dismissed

Smt. Shashi Karthikeyan and Others Vs The Tahsildar

Karnataka High Court · (2011) 4 KarLJ 365 : (2011) 2 KCCR 1428 : (2011) 6 RCR(Civil) 2093

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 79 BKarnataka Land Revenue Act, 1964 — Section 192 (a)

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High Courts20 Jan 2011

Sri K. Govinda Raju Vs Sri Umesh Raj N. and Manager Bajaj Alianz General Insurance Co. Ltd.

Karnataka High Court · (2011) 01 KAR CK 0139

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High Courts20 Jan 2011

Master Garish Since Minor reptd. by his Father and Natural Guardian Sri Anand Vs Sri Ramesh and The Regional Manager United India Insurance Co. Ltd.

Karnataka High Court · (2011) 01 KAR CK 0138

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High Courts20 Jan 2011Allowed

Mohan Kumar Vs State

Karnataka High Court · (2011) 01 KAR CK 0137

Arms Act, 1959 — Section 25 (1) (a), 26 (1), 29Penal Code, 1860 (IPC) — Section 109, 120 B, 34

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High Courts20 Jan 2011Allowed

Mohamed Hussain @ Chotu Vs State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0136

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High Courts20 Jan 2011Dismissed

Sri V. Lakshmana Murthy and Others Vs The State of Karnataka and Others

Karnataka High Court · (2011) 01 KAR CK 0131

Karnataka Land Revenue Act, 1964 — Section 94, 94 A (4)

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High Courts20 Jan 2011

Adilakshmi and B.R. Rahul rep. by Natural Guardian his mother Vs The Commissioner Bruhat Bangalore Mahanagara Palike

Karnataka High Court · (2011) 01 KAR CK 0109

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts20 Jan 2011Allowed

Kaleesuwari Refinery (P) Ltd. Vs The Assistant Commissioner (CT), Enforcement

Karnataka High Court · (2011) 01 KAR CK 0096

Karnataka Value Added Tax Act, 2003 — Section 31 (4), 38, 39, 79

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High Courts20 Jan 2011

Sri M.E. Prasanna Vs Sri K.R. Somashekar Gowda and National Insurance Co. Ltd.

Karnataka High Court · (2011) 01 KAR CK 0081

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High Courts20 Jan 2011Dismissed

H.C. Kantharaj and Others Vs State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0080

Penal Code, 1860 (IPC) — Section 120 B, 420, 468Prevention of Corruption Act, 1988 — Section 13 (1) (c), 13 (1) (d), 7

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High Courts20 Jan 2011

The Hanuman Transport Company Pvt. Ltd. Vs The Regional Transport Authority, Shimoga

Karnataka High Court · (2011) 01 KAR CK 0065

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High Courts20 Jan 2011Dismissed

Sri. Andanagoudar Vs The Management of N.W.K.R.T.C.

Karnataka High Court · (2011) ILR (Kar) 933

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Industrial Disputes (Karnataka Amendment) Act, 1947 — Section 10 (4-A)

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High Courts20 Jan 2011

Papanaika Vs National Ins. Co. Ltd. and H. Kadir

Karnataka High Court · (2011) 01 KAR CK 0021

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High Courts19 Jan 2011Allowed

Somashekara Rao and U.B. Krishnaraj Rao Vs The Canara Land Investment Ltd. and Others The Canara Land Investment Ltd. and Others Vs T. Ramesh U Pai Since deceased by his L.Rs., Sri. T Shantharam Pai, Smt. T Sheela and Smt. Shobha Pai and Others

Karnataka High Court · (2011) 01 KAR CK 0238

Companies Act, 1956 — Section 397, 398, 402

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High Courts19 Jan 2011Allowed

Kamangar and Company Vs A.L. Byahatti and Sons and Others

Karnataka High Court · (2013) 1 AKR 475 : (2011) ILR (Kar) 1576 : (2011) 61 KarLJ 1576

Partnership Act, 1932 — Section 32 (3), 4, 45, 45 (1), 63

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High Courts19 Jan 2011

Mr. Mukesh. C. Patel Vs Commissioner of Income Tax and Assistant Commissioner of Income Tax

Karnataka High Court · (2011) 238 CTR 332

Income Tax Act, 1961 — Section 143 (1) (a), 244 A, 264

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High Courts19 Jan 2011

Naveen Mendon Vs State of Karnataka (Mines, SSI and Textiles)

Karnataka High Court · (2011) 01 KAR CK 0188

Miner Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts19 Jan 2011Dismissed

H. Hanumanthappa Vs The State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0183

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High Courts19 Jan 2011Dismissed

C.N. Sathish Vs H.C. Kalachari and Others

Karnataka High Court · (2011) 01 KAR CK 0182

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts19 Jan 2011Allowed

Sri Farooq Ali Khan rep. by his father power of Attorney Holder Sri M. Hyder Ali Khan, Sri M. Hyder Ali Khan and Smt. Dilshad Begum Vs State of Karnataka and Ms. Sharfunnisa

Karnataka High Court · (2011) 01 KAR CK 0181

Penal Code, 1860 (IPC) — Section 307

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