COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 17 of 143

High Courts05 Dec 2011Dismissed

Smt Manjula P. Vs The Government of Karnataka, The Deputy Director of Public Instructions Madhugiri, Tumkur District, Tumkur, The Block Education Officer and Havanoor Educational Institute Sira

Karnataka High Court · (2011) 12 KAR CK 0102

High Courts05 Dec 2011

Smt. J. Jansy and Sri Sebastian Vs The Authorised Officer Allahabad Bank Head Office No. 2, Netaji subhas road. Kolkate -700001 and Others

Karnataka High Court · (2011) 12 KAR CK 0101

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17

High Courts05 Dec 2011Allowed

Subraya Bhat rep. by his GPA Holder Smt.K. Savithri. 1 Bhat Vs The State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0034

Karnataka Land Reforms Act, 1961 — Section 44, 47, 51

High Courts05 Dec 2011

Sri Seetharam Iyengar Vs The Commissioner of Bengalooru Development Authority (BDA) Kumar Park West: Extension. T Chcwdaiah Road, Bengalooru-560020

Karnataka High Court · (2011) 12 KAR CK 0033

High Courts05 Dec 2011Allowed

Venkatsubbaiah, Since dead by his L.R. Sri.K.S.Ashok Vs State of Karnataka and Sri. Vaderaiah

Karnataka High Court · (2011) 12 KAR CK 0032

Karnataka Land Reforms Rules, 1974 — Rule 17

High Courts02 Dec 2011Dismissed

Basappa Vs State of Karnataka and Others

Karnataka High Court · (2012) 2 KarLJ 216

High Courts02 Dec 2011

Smt. D. Subbamma, Smt. Gopamma and Smt. Susheelamma Vs The Secretary, Rural Development and Panchayat Raj, Government of Karnataka M.S. Building, Bangalore, Director, Women and Child Development Department, M.S. Building, Bangalore and Deputy Director, Dept of Women and Child Development, TAPCMS Building, Opp. to Canara Bank B.B. Road, Chikkaballapur

Karnataka High Court · (2011) 12 KAR CK 0364

High Courts02 Dec 2011Allowed

Y.K. Ramanjini Vs The Authorized Officer and Asst. Commissioner, Chikkaballapura Sub-Division, Chikkaballapura, Camp at Sidlaghatta, Pin-562101 and Others

Karnataka High Court · (2011) 12 KAR CK 0363

Karnataka Land Reforms Act, 1961 — Section 44, 45, 48 A, 77 A

High Courts02 Dec 2011Allowed

Sri. B. Ramayya Bhat Since Deceased by His L.Rs., B. Krishna Bhat, Since Deceased by Proposed L.Rs. and Others Vs State of Karnataka, The Land Tribunal and Sri. Sheena Kurup

Karnataka High Court · (2011) 12 KAR CK 0362

High Courts02 Dec 2011Dismissed

Sri V.S. Diwakar and Others Vs The State of Karnataka and Karnataka Forest Development Corporation-Limited

Karnataka High Court · (2011) 12 KAR CK 0361

High Courts02 Dec 2011Dismissed

Sri. Srinivas G Reddy and Others Vs Sri. Harish Kumar and Others

Karnataka High Court · (2012) 1 KarLJ 670

Constitution of India, 1950 — Article 19 (1) (f)Karnataka Land Revenue (Amendment) Rules, 1960 — Rule 43J

High Courts02 Dec 2011Dismissed

The Bangalore Development Authority Vs The State of Karnataka and Others

Karnataka High Court · (2011) 12 KAR CK 0359

Land Acquisition Act, 1894 — Section 162 (), 6

High Courts02 Dec 2011Dismissed

The Agricultural Produce Market Committee Vs M/s Sai Raksha Cold Storage

Karnataka High Court · (2012) 3 KarLJ 603

Karnataka Agricultural Produce Marketing (Regulation of Allotment of Property in Market Yards) Rules, 2001 — Rule 10, 5Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 9, 9 (2)

High Courts02 Dec 2011Allowed

L and T Komatsu Ltd. Vs The State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0357

High Courts02 Dec 2011

Sri. B. Pasthasarathy Vs Mohammed Haneef

Karnataka High Court · (2011) 12 KAR CK 0356

High Courts02 Dec 2011Dismissed

Sri. Kiran kumar @ H. Shivakumar Vs Smt. Mamatha and Yashavantha Gowda R2 Being A Minor, represented by R1 His Natural Guardian-Mother

Karnataka High Court · (2011) 12 KAR CK 0343

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts02 Dec 2011Dismissed

Shri P.H. Shahir @ Sukur and Shri B. M. Ali Azgar Vs The State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0342

High Courts02 Dec 2011Dismissed

Union of India Vs Firoz

Karnataka High Court · (2011) 12 KAR CK 0341

Railway Properties (Unlawful Possession) Act, 1966 — Section 3 (a)

High Courts02 Dec 2011Allowed

Guru Vs K Nagaraju And IFFCO Tokio General Insurance Co. Ltd.

Karnataka High Court · (2011) 12 KAR CK 0313

High Courts02 Dec 2011Allowed

Thimma Raju Vs State

Karnataka High Court · (2011) 12 KAR CK 0306

Penal Code, 1860 (IPC) — Section 114, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (XII)