High Courts11 Jan 2011Dismissed
R.R. College of Management Studies and Computer Application Vs The Bangalore University and Others
Karnataka High Court · (2011) 4 KarLJ 362 : (2011) 4 KCCR 2628
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 140 of 143
High Courts11 Jan 2011
Shri S.P. Ramesh Vs State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0070
Karnataka Co-operative Societies (Amendment) Act, 2009 — Section 98 N (iii) (e), 98 N (iii) (f)
High Courts11 Jan 2011
Smt. Sushila Bai Desai Vs The State of Karnataka and The Land Tribunal
Karnataka High Court · (2011) 01 KAR CK 0003
High Courts10 Jan 2011Allowed
Air Force School Parent''s Welfare Association Vs The State of Karnataka, The Central Board of Secondary Education, I.A.F. Educational and Cultural Society, Air Force School Welfare Education Society (Awes) and The Principle Air Force School Ranjitha Kankaraj Vs The State of Karnataka and Others Parachute Regiment School Parents Association Vs The State of Karnataka
Karnataka High Court · (2011) 2 KarLJ 363 : (2011) 2 KCCR 1320
Constitution of India, 1950 — Article 14, 21A, 45Karnataka Education Act, 1983 — Section 131, 133
High Courts10 Jan 2011
Rashmi Hospitality Services Pvt. Ltd. Vs The Secretary Department of Finance, The Assistant Commissioner of Commercial Taxes (Enforcement), The Joint Commissioner of Commercial Taxes (Appeals) and The Joint Commissioner of Commercial Taxes (Enforcement)
Karnataka High Court · (2011) 184 ECR 171
Karnataka Value Added Tax Act, 2003 — Section 39 (1)
High Courts10 Jan 2011
Muni Reddy Since Dead by L.Rs. (Munipapamma Reddy and Others) and Krishna Reddy Sicne Dead by L.Rs. (Lakshmamma, Venkataramna Reddy, Gangojamma and Thulasamma) Vs Raghunatha Reddy and Lakshmana Reddy Since Dead by L.Rs. (Muniyamma Reddy, Shankar Reddy and Parvathamma) and Balakrishna Reddy
Karnataka High Court · (2011) 01 KAR CK 0118
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts10 Jan 2011Dismissed
Anand Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts10 Jan 2011Dismissed
Iliya @ Mohammed Iliyas Katagi Vs The State Of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0028
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts07 Jan 2011Dismissed
O.P. Developers Vs State of Karnataka and Others
Karnataka High Court · (2012) 47 VST 207
Karnataka Sales Tax Act, 1957 — Section 22 A (1)
High Courts07 Jan 2011Dismissed
Bharti Airtel Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 1240 : (2011) 2 KCCR 866
Constitution of India, 1950 — Article 14, 32Karnataka Sales Tax Act, 1957 — Section 12 A, 20Karnataka Value Added Tax Act, 2003 — Section 39 (1), 62
High Courts07 Jan 2011
Cave Caterers Private Limited Vs Sudha Enterprises
Karnataka High Court · (2011) ILR (Kar) 2017 : (2011) 3 KarLJ 21 : (2011) 1 KCCR 721 : (2011) 8 RCR(Civil) 2843
Karnataka Stamp Act, 1957 — Section 32, 33, 35, 58
High Courts07 Jan 2011
Indian Council of Agricultural Research and Vs Smt. Varija amd Ors. etc. etc.
Karnataka High Court · AIR 2011 Kar 73 : (2011) ILR (Kar) 499 : (2011) 2 KarLJ 73 : (2011) 2 KCCR 1435 : (2011) 5 RCR(Civil) 928
Civil Procedure Code, 1908 (CPC) — Section 110Karnataka Civil Courts Act, 1964 — Section 19 (1)Land Acquisition Act, 1894 — Section 18 (3), 30, 54
High Courts07 Jan 2011
Toyota Kirloskar Motor (P.) Ltd. Vs Additional Commissioner of Income Tax, Large Tax Payers Unit
Karnataka High Court · (2011) 239 CTR 537 : (2012) 348 ITR 201 : (2011) 197 TAXMAN 477
Income Tax Act, 1961 — Section 144 C
High Courts07 Jan 2011Allowed
T. Mary Vs Commissioner of Police and Others
Karnataka High Court · (2011) 1 KCCR 611
Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 8
High Courts07 Jan 2011Dismissed
Sri. Raghunath Reddy Vs The Oriental Insurance Co. Ltd. and Mrs. Sangeetha R. Daust
Karnataka High Court · (2011) 01 KAR CK 0086
High Courts07 Jan 2011Dismissed
Vijaya Aharodyama Vs The Deputy Commissioner and Others
Karnataka High Court · (2011) ILR (Kar) 1983 : (2011) 3 KarLJ 689 : (2011) 2 KCCR 1470 : (2011) 2 RCR(Rent) 203
High Courts07 Jan 2011Dismissed
Sri. Ninganagouda Vs Smt. Kalubai and Others
Karnataka High Court · (2011) ILR (Kar) 760
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, 104, 151Evidence Act, 1872 — Section 90Karnataka Stamp Act, 1957 — Section 35
High Courts07 Jan 2011
Manager, Oriental Insurance Co. Ltd. Vs Guruvamma rep. by M.G. Aiyappa General Secretary Karnataka Industrial and Plantation Labour Union (KIPLU) and Manager Cottabetta Estate Tata Coffee Ltd. Oriental Insurance Co. Ltd. Vs K. Murugan rep. by M.G. Aiyappa General Secretary Karnataka Industrial and Plantation Labour Union (KIPLU) and Manager Jumboor Estate Tata Coffee Ltd. Divisional Manager The Oriental Insurance Co. Ltd. Vs C.S. Payas rep. by M.G. Aiyappa general Secretary Karnataka Industrial and Plantation Labour Union (KIPLU) and Manager Jumboor Estate, Tata Coffee Ltd.
Karnataka High Court · (2011) 01 KAR CK 0018
Workmens Compensation Act, 1923 — Section 17, 4 A (3), 4 A (3) (a)
High Courts07 Jan 2011Dismissed
Smt. Vijayalakshmi Vs Nagaraju
Karnataka High Court · (2011) 3 KarLJ 401 : (2011) 8 RCR(Civil) 2133
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Karnataka Stamp Act, 1957 — Section 34 (a), 35Stamp Act, 1899 — Section 38
High Courts06 Jan 2011Allowed
Commissioner of Income Tax and Another Vs Rinku Chakraborthy
Karnataka High Court · (2011) 242 CTR 425
Income Tax Act, 1961 — Section 142, 147, 158 BC, 2 (22) (e)