High Courts28 Nov 2011
Murali Vs State
Karnataka High Court · (2011) 11 KAR CK 0074
Penal Code, 1860 (IPC) — Section 120 B, 201, 302, 34
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 23 of 143
High Courts28 Nov 2011
Kolkunte Thipperudrappa Vs Heggeri Nagarajappa
Karnataka High Court · (2011) 11 KAR CK 0073
High Courts28 Nov 2011Allowed
Vectra Glosec Pvt. Ltd. Vs Principal Secretary to Government, Home Department (Police Expr.) Government of Karnataka, Vidhana Soudha, Bangalore-560001 and Others
Karnataka High Court · (2011) 11 KAR CK 0072
Karnataka Transparency in Public Procurements Act, 1999 — Section 13
High Courts25 Nov 2011Dismissed
Sri J. Rama Vs M. Vittal Bhat and Others
Karnataka High Court · (2011) ILR (Kar) 5637
Karnataka Land Reforms Act, 1961 — Section 12 (A), 48 A, 79 A, 79 A (2) (ii), 79 B
High Courts25 Nov 2011
Srinivasa Brothers Vs Additional Commissioner of Commercial Taxes, Zone I, Bangalore
Karnataka High Court · (2012) 55 VST 526
Karnataka Sales Tax Act, 1957 — Section 12 (3)
High Courts25 Nov 2011
Sri Anil Kumar Jain Vs The Chairman and Managing Director Canara Bank, Head Office 112-J.C.Road Bangalore-560 002 and The Executive Director Canara Bank, Head Office 112-J.C.Road Bangalore-560 002
Karnataka High Court · (2011) 11 KAR CK 0233
Canara Bank Officers Service Regulations, 1979 — Regulation 20 (3) (2)
High Courts25 Nov 2011Dismissed
Thimmegowda Vs State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 1451
High Courts24 Nov 2011
H.N. Raghunatha Vs The Bangalore Development Authority
Karnataka High Court · (2011) 11 KAR CK 0397
High Courts24 Nov 2011Dismissed
Chev. K. M. Joseph Vs Sri. A. S. Raja
Karnataka High Court · (2011) 11 KAR CK 0238
Transfer of Property Act, 1882 — Section 53 (a)
High Courts24 Nov 2011Dismissed
Jyothi Kondaraju Vs Additional General Manager (CS and HRD) Disciplinary Authority, ITI Ltd., Bangalore
Karnataka High Court · (2012) LLR 236
Constitution of India, 1950 — Article 226
High Courts24 Nov 2011Dismissed
Y. Sampangi Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 177, 406, 407Prevention of Corruption Act, 1988 — Section 13 (2), 7, 8
High Courts23 Nov 2011Partly Allowed
CIT Vs Amitronics (P) Ltd.
Karnataka High Court · (2011) 11 KAR CK 0378
Income Tax Act, 1961 — Section 147, 148, 234 B, 234 C
High Courts23 Nov 2011Dismissed
Mr. Lohith Manohar Vs State
Karnataka High Court · (2011) 11 KAR CK 0370
Criminal Procedure Code, 1973 (CrPC) — Section 173 (8), 190, 200, 204 A
High Courts23 Nov 2011Allowed
Wireless -TT Info Services Ltd. Vs State of Karnataka and Others Vodafone Essar South Ltd. (Formerly Known as Hutchison ESSAR South Ltd.) Vs Corporation of the City of Belgaum
Karnataka High Court · (2011) 11 KAR CK 0349
Karnataka Municipal Corporations Act, 1976 — Section 103Karnataka Municipalities Act, 1964 — Section 2 (1-A), 2 (3)Karnataka Panchayat Raj Act, 1993 — Section 103, 2 (3)
High Courts23 Nov 2011Dismissed
Sri Srihari Reddy Managing Director, M/s Novel NESTS (Bangalore) Pvt. Ltd, No. 53. 27th Main. 1st Cross, 1st Phase, BTM Layout 1st Stage, Bangalore-560068 Also At No. 69, "Garudadri", 4th A Cross, 36th Main, Dollars Scheme BTM 1st Stage Bangalore - 560068 Vs Sri K. Prabhakar Reddy
Karnataka High Court · (2011) 11 KAR CK 0326
Criminal Procedure Code, 1973 (CrPC) — Section 200, 255 (2), 357, 357 (3), 374 (3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Nov 2011Dismissed
Mahadevanaika and Nagarajanaika Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0325
Criminal Procedure Code, 1973 (CrPC) — Section 397 (1)Penal Code, 1860 (IPC) — Section 324, 324, 326, 326, 34, 34
High Courts23 Nov 2011Dismissed
Sri S. Krishnaswamy Vs The State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0320
High Courts23 Nov 2011Dismissed
Sri T.N. Prakash and Sri G.B. Rajasekhar Vs The Deputy Commissioner, Tumkur District and Others
Karnataka High Court · (2012) 2 KarLJ 680
Karnataka Municipalities Act, 1964 — Section 306, 42 (9), 47 (3)
High Courts23 Nov 2011Allowed
Wireless -TT Info Services Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0147
Karnataka Municipal Corporations Act, 1976 — Section 103, 103 (b) (i)Karnataka Municipalities Act, 1964 — Section 94Karnataka Panchayat Raj Act, 1993 — Section 199
High Courts23 Nov 2011Dismissed
Chandrashekar and Others Vs The State of Karnataka, The Tahasildar and The Deputy Commissioner
Karnataka High Court · (2011) 11 KAR CK 0108
Land Acquisition Act, 1894 — Section 12 (2), 18, 48