High Courts19 Jan 2011
Commissioner and Deputy Commissioner of Income Tax Vs P.C. Naidu Since deceased by his L.Rs. (Smt. P. Jayasri, Mr. P. Hemanth Kumar Naidu and Ms. P. Sowmyashri)
Karnataka High Court · (2011) 01 KAR CK 0177
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 137 of 143
High Courts19 Jan 2011
M.S. Basavaraj Gowda Vs Managing Director VRL Logistics Ltd. and Regional Manager Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0174
High Courts19 Jan 2011
Sri. L. Purushottama Bhat Vs Sri. S. Ganesh Hegade and Smt Geetha Ganesh Hegade
Karnataka High Court · (2011) 01 KAR CK 0170
Mysore Court-fees and Suits Valuation Act, 1958 — Section 26 (a), 26 (c)
High Courts19 Jan 2011
A. Ravikumar Alias Thangavel Vs Kavitha Alias Bhuvaneshwari
Karnataka High Court · (2011) 1 KCCR 648
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 9
High Courts19 Jan 2011
Sri Chennegowda Vs The Karnataka State Financial Corporation and Sri B.V. Prakash
Karnataka High Court · (2011) 01 KAR CK 0140
High Courts19 Jan 2011Dismissed
C. Chowri Vs State of Karnataka and Sri Muniyappa
Karnataka High Court · (2011) 01 KAR CK 0134
Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 2011
Veerabhadraswamy Vs N. Umashankar and Bajaj Allianz General Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0128
High Courts19 Jan 2011
Gangothri Education Trust Vs Sri Anand N. Suvarna and The Commissioner Bruhath Bangalore Mahanagara Palike
Karnataka High Court · (2011) 01 KAR CK 0124
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Karnataka Municipal Corporations Act, 1964 — Section 321
High Courts19 Jan 2011
Sri. Venkat Women''s Educational Rural and Urban Integrated Development Society Vs The Southern Regional Committee of The National Council For Teachers Education
Karnataka High Court · (2011) 01 KAR CK 0123
National Council for Teachers Education Act, 1993 — Section 17
High Courts19 Jan 2011Dismissed
Smt. S.B. Rajini rep. by her P.A. Sri V. Shiva Kumar Vs The Tahsildar and State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0114
High Courts19 Jan 2011Allowed
G.N. Krishnappa, K. Prakash and K. Raveendra Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0097
Penal Code, 1860 (IPC) — Section 324, 325, 34, 341, 504
High Courts19 Jan 2011
Karnataka State Road Transport Corporation Vs P. Sannaswamy
Karnataka High Court · (2011) 01 KAR CK 0095
Industrial Disputes Act, 1947 — Section 10 (A4)
High Courts19 Jan 2011
T.T. P. Technologies Pvt. LTD. Vs The Regional Provident Commissioner (C and R) and The Assistant Provident Fund Commissioner Recovery Officer
Karnataka High Court · (2011) 01 KAR CK 0089
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 8 B, 8 GState Financial Corporations Act, 1951 — Section 29
High Courts19 Jan 2011Dismissed
Hanumakka, Guruprasad, Smt Sakamma and Hanumaiah @ Thammaiah Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) 01 KAR CK 0088
High Courts19 Jan 2011Dismissed
State of Karnataka Vs N. Rajesh
Karnataka High Court · (2011) 01 KAR CK 0083
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts19 Jan 2011
Sri Jayaramaiah Vs State of Karnataka and Karnataka Industrial Area Development Board
Karnataka High Court · (2011) 01 KAR CK 0076
High Courts19 Jan 2011Dismissed
The Special Land Acquisition Officer Vs P. Nagappa Reddy and Others
Karnataka High Court · (2011) 1 KCCR 613
Land Acquisition Act, 1894 — Section 18
High Courts19 Jan 2011Dismissed
United India Insurance Co. Ltd. Vs Sri. Honnagangaiah, Smt. H.J. Sheeba, Smt. J. Sheela and L.M. Manjunath
Karnataka High Court · (2011) 01 KAR CK 0064
High Courts19 Jan 2011
M. Manjappa Vs State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0039
High Courts19 Jan 2011Allowed
International Justice Mission Vs State of Karnataka and Lakshmamma, Madamagiri, Madesh and Subramanyan
Karnataka High Court · (2011) 01 KAR CK 0036