COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 22 of 143

High Courts01 Dec 2011

Y.R. Manohar Vs The Commissioner of Police, Bangalore City, Bangalore and Another

Karnataka High Court · (2012) 1 KarLJ 323

Constitution of India, 1950 — Article 14, 16, 21Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 9Karnataka Excise Act, 1965 — Section 20 (2)

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High Courts01 Dec 2011

Smt. Chandramathi, Pavan and Pallavi Vs Dayananda And Bajaj Allianz General Insurance Company Ltd.

Karnataka High Court · (2011) 12 KAR CK 0082

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High Courts01 Dec 2011

Pantaloon Retail (India) Limited Vs Mrs. S. Dhanalakshmi and Others

Karnataka High Court · (2011) 12 KAR CK 0040

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts01 Dec 2011Allowed

Sannachikkegowda Vs Shahajan Pasha

Karnataka High Court · (2011) 12 KAR CK 0018

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High Courts01 Dec 2011Allowed

Ganganaika Vs N Chandrashekar and Divisional Manager United India Insurance Company Ltd.

Karnataka High Court · (2011) 12 KAR CK 0014

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High Courts01 Dec 2011Dismissed

The Hutti Gold Mines Co. Ltd., 1144, 12th Main, 1st Cross HAL, II Stage Bangalore - 560008 Vs The H.G.M.L Copper Units Officers Association and Dr. S. Ilangovan The H.G.M.L. Copper Units Officers Association and Dr. S.Ilangovan Vs The State of Karnataka and The Hutti Gold Mines Co. Ltd.

Karnataka High Court · (2011) 12 KAR CK 0010

Companies Act, 1956 — Section 396Constitution of India, 1950 — Article 14, 39 (d)

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High Courts30 Nov 2011Dismissed

Mallaiah Basalingayya Hiremath Vs State of Karnataka, Urban Development Department and Another

Karnataka High Court · (2011) 11 KAR CK 0398

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High Courts30 Nov 2011

Dr. Meenakshi Bharath and Others Vs State of Karnataka and Others

Karnataka High Court · (2012) ILR (Kar) 2068 : (2012) 4 KarLJ 248

Karnataka Town And Country Planning (Amendment) Act, 2004 — Section 19, 20, 21, 22

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High Courts30 Nov 2011Allowed

CIT Vs Luwa India Ltd.

Karnataka High Court · (2012) 205 TAXMAN 342

Income Tax Act, 1961 — Section 143 (1) (a), 143 (2), 143 (3), 32

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High Courts30 Nov 2011Dismissed

The State of Karnataka and Others Vs N.G. Shivalingalppa and K.R. Manjappa and Others

Karnataka High Court · (2011) ILR (Kar) 5571

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High Courts30 Nov 2011Allowed

Commissioner of Income Tax, Central Circle Vs Luwa India Ltd.

Karnataka High Court · (2012) 18 TAXMAN 365

Income Tax Act, 1961 — Section 143 (1) (a), 143 (2), 143 (3)

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High Courts29 Nov 2011Allowed

N.M. Rathnamma and others Vs C. Krishnan and others

Karnataka High Court · (2012) ACJ 1855

Motor Vehicles Act, 1988 — Section 166

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High Courts29 Nov 2011Allowed

Sri K.N. Suresh Vs State of Karkataka and Sri B.N. Nyam Gowda Assistant Commissioner of Police

Karnataka High Court · (2012) ILR (Kar) 1443 : (2012) 2 KarLJ 581

Karnataka Police Act, 1963 — Section 2 (3), 79, 80

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High Courts29 Nov 2011Dismissed

D.L. Srinivasa Shetty Represented By His Pa Holder Sir. D.L. Gopala Krishna Shetty Vs S.P. Krishnachari

Karnataka High Court · (2011) 11 KAR CK 0206

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts29 Nov 2011Allowed

Sokke Hanumanthappa and Kamplepara Gopalappa Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0205

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304 II, 324

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High Courts29 Nov 2011

Smt S Mary Kutty, Smt Prasannamma Mary@ Shiny, Smt Sunitha and Smt Sali Vs Shri Nazeer Ahmed, United India Insurance Co Ltd. and Shri Ismail Khan

Karnataka High Court · (2011) 11 KAR CK 0137

Motor Vehicles Act, 1988 — Section 1, 6

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High Courts29 Nov 2011Dismissed

Lingaraju Gowda, Since dead by his LRS. (Lakshmamma, Mohana, Kum. Chaitra and Chandra) 1b to 1d are minors Represented by their Mother as natural Guardian 1a appellant Smt. Lakshmamma, Nagaraju Gowda and Ramalingaiah Gowda Vs Chikkalinge Gowda, Since dead by his Lrs. (Puttalakshmamma and Jayalakshmamma)

Karnataka High Court · (2011) 11 KAR CK 0081

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High Courts28 Nov 2011Dismissed

Sri. Rajanna Vs Sri. Rangaiah and Sri Thimmaiah

Karnataka High Court · (2011) 11 KAR CK 0200

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High Courts28 Nov 2011Allowed

Sri. Manohar Lal Jain Vs Sri. Syed Hyder and Syed Hyder

Karnataka High Court · (2011) 11 KAR CK 0199

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Nov 2011Dismissed

Commissioner of Income Tax Vs R. Sridhar

Karnataka High Court · (2012) 210 TAXMAN 109

Income Tax Act, 1961 — Section 132, 158 BC, 158 BD

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