High Courts01 Dec 2011
Sri. C. Bhadrachari and Others Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0338
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 20 of 143
High Courts01 Dec 2011Allowed
Bangalore Metropolitan Transport Corporation Vs P. Mahadeva
Karnataka High Court · (2011) 12 KAR CK 0324
Industrial Disputes Act, 1947 — Section 11 A
High Courts01 Dec 2011Allowed
Sri Sankappa Kotiyan Poojary Vs The Head Quarters Asst to The DY. Commissioner DK District and Authoreed Officer Mangalore and Sri Narasu Shetty
Karnataka High Court · (2011) 12 KAR CK 0323
Limitation Act, 1963 — Section 5, 77 A
High Courts01 Dec 2011Dismissed
Sri Munianjanappa Vs The State of Kaknataka and The Tahsildar
Karnataka High Court · (2011) 12 KAR CK 0322
Karnataka Land Reforms Act, 1961 — Section 77 A
High Courts01 Dec 2011Allowed
The Chief Traffic Manager Bangalore Metropolitian Transport Corporation Division Vs Ameer Jan Since Deceased by His L.Rs., Smt Parveen Taj, Mohammed Saleha, Mohammed Zameer and Nageen Fathima Ameer Jan Since Deceased by His L.Rs., Smt Parveen Taj, Mohammed Saleha, Mohammed Zameer and Nageen Fathima Vs The Chief Traffic Manager Bangalore Metropolitian Transport Corporation Division
Karnataka High Court · (2011) 12 KAR CK 0321
Industrial Disputes Act, 1947 — Section 11 (A)
High Courts01 Dec 2011Allowed
The Commissioner Mysore City Corporation Vs State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0320
Constitution of India, 1950 — Article 14, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts01 Dec 2011Dismissed
Miss. G.R. Arundathi Vs The State of Karnataka and Sri. Basaveshvara Vidya Samsthe R B.G. Kere
Karnataka High Court · (2011) 12 KAR CK 0319
High Courts01 Dec 2011
Jaiprakash Vs The Director M/s. Infant Travels Pvt. Ltd. and ICICI Lombard General Insurance Company Ltd.
Karnataka High Court · (2011) 12 KAR CK 0318
High Courts01 Dec 2011Allowed
Sri. P. Harish Vs Sri. M. Chandra Kumar, John Fotrick and The Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 12 KAR CK 0317
High Courts01 Dec 2011Allowed
Munibachappa and Smt. Byramma Vs Aslam Pasha @ Mohammed Mehaboob and The General Manager The Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 12 KAR CK 0316
Motor Vehicles Act, 1988 — Section 163 A
High Courts01 Dec 2011
The Secretary Karnataka Educational and Cultural Society (Regd.) English Nursery, Primary High School and Samskritha Pathashala. No. 13, 4th Cross Nagappa Street, Palace Guttahalli Bangalore - 560003 Vs Smt Prema Bhat
Karnataka High Court · (2011) 12 KAR CK 0304
High Courts01 Dec 2011Allowed
M/S HJS Spun Silk Mills Pvt. Ltd. Vs The Secretary HJS Spun Silk Mills Staff Union. No. 83. 5th Cross Malleswaram Bangalore - 03
Karnataka High Court · (2011) 12 KAR CK 0303
High Courts01 Dec 2011Dismissed
T. Dhandapani and Others Vs Reserve Bank of India, Central Office, Shahid Bhagath Singh Marg, Fort, Mumbai-400001 and Others Sri. N. Narayana Murthy and Others Vs Reserve Bank of India, Central Office, Shahid Bhagath Singh Marg, Fort, Mumbai- 400001 and Others
Karnataka High Court · (2011) 12 KAR CK 0302
Employees State Insurance Act, 1948 — Section 2 (22)Industrial Disputes Act, 1947 — Section 2 (rr)
High Courts01 Dec 2011Dismissed
D.S.A. Padmanabhan Alias D.S. Anatha Padmanabiah Alias Padmanabhiah and Venkatesh Alias Venkateshaiak Ramaiah and Lakshmi Devamma Vs State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0301
High Courts01 Dec 2011Allowed
Sri. Venkatesh @ Shambuga @ Jayarama Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0216
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 343, 363, 376
High Courts01 Dec 2011Allowed
S. Raja Vs M.C. Shivaji
Karnataka High Court · (2011) 12 KAR CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts01 Dec 2011Dismissed
M.J. Srinivas Prasad Shetty Vs M/s. Nandh Products Promoters (P) Ltd., No. 9, 10, Ground Floor, 53 Manandi Jewellers Plaza, Nagarathapet Main Road, Bangalore-560053, K.P. Srinandh, Director, M/s. Nandh Products Promoters (P) Ltd., No. 9, 30, Ground Floor, 53 Manandi Jewellers Plaza, Nagarathapet Main Road, Bangalore-560053, K.P. Srikanth, Director, M/s. Nandh Products Promoters (P) Ltd., No. 9, 10, Ground Floor, 53 Manandi Jewellers Plaza, Nagarathapet Main Road, Bangalore-560053 and K.N. Panduranga Shetty, Director, M/s. Nandh Products Promoters (P)Ltd., No. 9, 10, Ground Floor, 53 Manandi Jewellers Plaza, Nagarathapet Main Road, Bangalore-560 053
Karnataka High Court · (2011) 12 KAR CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Dec 2011
Sri. A B Ganapathy Vs The State of Karnataka and Sri. Appu
Karnataka High Court · (2011) 12 KAR CK 0213
Penal Code, 1860 (IPC) — Section 497, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)
High Courts01 Dec 2011Allowed
Sri. M.D Hari Govind Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0212
Criminal Procedure Code, 1973 (CrPC) — Section 468 (2) (b)Karnataka Open Place Disfigurement Act, 1951 — Section 3, 4
High Courts01 Dec 2011Allowed
Maluru ES EN Krishaniah Setty Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0211
Criminal Procedure Code, 1973 (CrPC) — Section 468 (1) (b)Representation of the Peoples Act, 1951 — Section 127