High Courts23 Nov 2011Dismissed
C.P. Bharatha, Geetha and Kamalamma Vs The State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 397 (1), 401Probation of Offenders Act, 1958 — Section 3, 4
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 24 of 143
High Courts22 Nov 2011Dismissed
Commissioner of Income Tax and Another Vs Infosys Technologies Ltd. (No. 4)
Karnataka High Court · (2012) 349 ITR 606
Income Tax Act, 1961 — Section 143 (1), 143 (2), 80 HHE
High Courts22 Nov 2011Dismissed
CIT Vs Sheela S. Kotecha
Karnataka High Court · (2011) 11 KAR CK 0051
High Courts22 Nov 2011Allowed
Smt. Subhadramma Vs Anees Banu and Others
Karnataka High Court · (2013) 2 AKR 18
High Courts21 Nov 2011Dismissed
M.K. Jagadeesh Vs The District and Sessions Judge Tumkur and Others Sri B.S. Manjunatha Rao Vs The Hon''ble Principal City Civil and Sessions Judge City Civil Court Bangalore, The Registrar City Civil Courts Bangalore and Sri H.A. Nagesh Sheristedar City Civil Court Bangalore - 560009 K. Madhusudhan and Others Vs Karnataka Power Corporation Limited and The State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 5853
Karnataka Civil Services (Absorption of the persons appointed to the State Civil Services with the benefit of Rural Weightage) Rules, 2003 — Rule 4Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 3B
High Courts21 Nov 2011Dismissed
B. Ahmed Hajee Mohiudeen Vs Asstt. CIT
Karnataka High Court · (2012) 208 TAXMAN 282
Income Tax Act, 1961 — Section 147, 148, 80 HHC
High Courts21 Nov 2011
Sri. P.G. Jayaram Naidu and Others Vs The State of Karnataka and Gayathramma
Karnataka High Court · (2011) 11 KAR CK 0323
Criminal Procedure Code, 1973 (CrPC) — Section 173 (8)
High Courts21 Nov 2011Dismissed
Promod Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0322
Penal Code, 1860 (IPC) — Section 120 B, 143, 147, 148, 149
High Courts21 Nov 2011Allowed
Sri A.D. Ashoka Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0321
Penal Code, 1860 (IPC) — Section 342, 354, 366, 506
High Courts21 Nov 2011Allowed
Sri. M.V. Sholapurkar Vs University of Agricultural Sciences (UAS)
Karnataka High Court · (2011) 11 KAR CK 0131
High Courts21 Nov 2011Allowed
Miss. Vasudha Ramabhadran Vs Syndicate Bank
Karnataka High Court · (2011) 11 KAR CK 0130
Karnataka Recruitment Rules — Rule 22, 22 (1)Syndicate Bank Employees Pension Regulations, 1993 — Regulation 26
High Courts21 Nov 2011Allowed
Smt. H. Girija Vs The Assistant Commissioner Bangalore, The Tahsildar and Sri. Shivanna
Karnataka High Court · (2011) 11 KAR CK 0107
Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B, 79 C
High Courts21 Nov 2011Dismissed
Mudalagiriappa Vs Smt. Deepti Mahendra, Assistant Commissioner, Madhugiri Sub Division, Madhugiri - 572 132 Tumkur District and Sri. Puttappa, Executive Engineer, Zilla Panchayat Sub Division, Madhugiri - 572 132 Tumkur District
Karnataka High Court · (2011) 11 KAR CK 0105
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20
High Courts21 Nov 2011Allowed
G.Prabakar Rao Vs Union of India
Karnataka High Court · (2011) 11 KAR CK 0095
High Courts21 Nov 2011Dismissed
Y. Krishnappa Yelllappa Vs Smt R. Chandramma, K. Amaresh, K. Bhavani and K. Bharath Rep. by their Mother and Natural Guardian Mrs. R. Chandramma
Karnataka High Court · (2011) 11 KAR CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts21 Nov 2011
M/s Hotel Vandana Palace Vs The Authorized Officer under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 and Syndicate Bank
Karnataka High Court · (2013) 1 KCCR 299
Constitution of India, 1950 — Article 226, 228Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17, 18
High Courts21 Nov 2011
K.S. Srinath Vs The Depot Manager KSRTC Chikballapura Chikballapura and Others
Karnataka High Court · (2011) 11 KAR CK 0038
High Courts21 Nov 2011
Nanjappa Vs State of Karnataka, The Executive Engineer K R Sagar Division Krishnarajasagar Mandya District and The Special Land Acquisition Officer
Karnataka High Court · (2011) 11 KAR CK 0019
Constitution of India, 1950 — Article 226
High Courts21 Nov 2011Allowed
Sri Shankar Rep. by GPA Holder Mr. Muraleedharan P Nair Vs A.T. and S.PVT. Ltd. and Sri C Nagesh Advocate and Sole Artibrator Mysore Bar Association Las Courts Premises Chamarajapuram, Mysore
Karnataka High Court · (2011) 11 KAR CK 0016
Arbitration and Conciliation Act, 1996 — Section 34, 34 (2) (b)
High Courts19 Nov 2011Allowed
Ritesh Vs The State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 5927
Criminal Procedure Code, 1973 (CrPC) — Section 200Drugs and Cosmetics Act, 1940 — Section 18, 18 (a) (i), 18 B, 22, 27 (d)