High Courts06 Jan 2011Allowed
Sri Krishna Saw Mill Vs Additional Commissioner of Commercial Taxes, Zone 1, Bangalore
Karnataka High Court · (2011) 42 VST 405
Karnataka Value Added Tax Act, 2003 — Section 64 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 141 of 143
High Courts06 Jan 2011Allowed
The Karnataka State Road Transport Corporation Vs The Regional Transport Authority, Khayum Khan and Saleem Khan
Karnataka High Court · (2011) 4 KarLJ 398 : (2011) 8 RCR(Civil) 935
Motor Vehicles Act, 1988 — Section 102, 90
High Courts06 Jan 2011Dismissed
Vishal Infrastructure Ltd. Vs State of Karnataka and Another
Karnataka High Court · (2011) 46 VST 401
High Courts06 Jan 2011Allowed
Smt. Muthukumari Vs The Chief Traffic Manager BMTC
Karnataka High Court · (2011) 01 KAR CK 0208
Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts06 Jan 2011Allowed
Sri. Nayaz Vs State
Karnataka High Court · (2011) 01 KAR CK 0193
Penal Code, 1860 (IPC) — Section 380, 457
High Courts06 Jan 2011Allowed
Sri. Balaraju @ Balaiah Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0192
Penal Code, 1860 (IPC) — Section 143, 366 A, 448, 506
High Courts06 Jan 2011
Sri. B.M. Venkateshappa Vs Sri. B.L. Srinivasa Reddy
Karnataka High Court · (2011) 01 KAR CK 0027
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
High Courts06 Jan 2011Dismissed
State of Karnataka Vs Dharmappa Bdddikayee
Karnataka High Court · (2011) 01 KAR CK 0017
Penal Code, 1860 (IPC) — Section 324, 325, 504
High Courts06 Jan 2011Dismissed
The New India Assurance Co. Ltd. Vs Anuradha Chindi and Others
Karnataka High Court · (2011) 01 KAR CK 0016
High Courts05 Jan 2011
Niranjan M. and Others Vs The State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0246
High Courts05 Jan 2011Allowed
Prakash @ Nami, Dhanaraj Alias Ghanaraja and Others Vs The State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0244
Criminal Procedure Code, 1973 (CrPC) — Section 164 (5)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 506
High Courts05 Jan 2011
Smt. Munnu Bai and Others Vs M/s. B and B Infrastructure Ltd. and Smt. Anupama B. Raju
Karnataka High Court · (2011) 01 KAR CK 0242
Arbitration Act, 1940 — Section 2 (h), 24Arbitration and Conciliation Act, 1996 — Section 46, 7, 8Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jan 2011
Sri H.S. Bedi, Smt. Avneet Bedi and Bani Bedi Vs Station House Officer, While Field Police Station Bangalore and Others
Karnataka High Court · (2011) 01 KAR CK 0216
Penal Code, 1860 (IPC) — Section 406, 420
High Courts05 Jan 2011
Sunil @ Pragi Nayak Vs State
Karnataka High Court · (2011) 01 KAR CK 0184
Penal Code, 1860 (IPC) — Section 395
High Courts05 Jan 2011Allowed
M. Appachan Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0161
Karnataka Forest Act, 1963 — Section 86, 87Penal Code, 1860 (IPC) — Section 379
High Courts05 Jan 2011
S.R.V. Earth Movers Shanmugam Complex Vs Kudremukh Iron Ore Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0111
High Courts05 Jan 2011
Smt. Vanitha M. @ Honnamma Vs Shree Dev Transports Prop. M.S. Gandhi Rajhu and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0110
High Courts05 Jan 2011
Green City (Builders and Developers) Vs N. Gangadaraiah and Others
Karnataka High Court · (2011) 01 KAR CK 0104
Arbitration and Conciliation Act, 1996 — Section 11 (4)
High Courts05 Jan 2011Dismissed
Sri Babureddy Vs Smt. Lakshmamma
Karnataka High Court · (2011) 01 KAR CK 0084