High Courts19 Nov 2011
Smt. Indumati Vs The State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0343
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 25 of 143
High Courts19 Nov 2011Allowed
A.V. Nagarathanamma Vs The District Social Welfare Officer Social Welfare Department, Hassan District, Hassan and Others
Karnataka High Court · (2011) 11 KAR CK 0342
High Courts19 Nov 2011Allowed
S.A. Syed Mahmood Vs Karnataka Silk Industries Corporation Ltd.
Karnataka High Court · (2011) 11 KAR CK 0330
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A
High Courts19 Nov 2011Dismissed
M/s. Bharat limber and Construction Co. Vs State of Karnataka, M/S. Manjunath Overseas Traders (P) Ltd. and Shri. N.K. Shashidhar
Karnataka High Court · (2011) 11 KAR CK 0329
Karnataka Land Reforms Act, 1961 — Section 79, 80
High Courts19 Nov 2011Dismissed
Sri. M. K. Sankaranarayanan Vs The UCO Bank
Karnataka High Court · (2011) 11 KAR CK 0328
High Courts19 Nov 2011Allowed
Smt Parvathamma, T Mallikarjuna, T Ajay @ Ajay Kumar, Ramesh, Appellants are wife and children of Late Thippeswamy Vs S.D. Mahesh and The Division Manager, The Division Office, The National Insurance Co. Ltd.
Karnataka High Court · (2011) 11 KAR CK 0327
High Courts19 Nov 2011Allowed
Mr. Shreehari Rao B Kodikal Vs Mr. V. Rao Gulur Rao
Karnataka High Court · (2011) 11 KAR CK 0324
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Nov 2011Allowed
Smt. B.T. Eramma Vs The State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0256
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14 (1)
High Courts19 Nov 2011Dismissed
Smt. G. Chetana Vs The Member Secretary and Child Development Projecting Officer, Anganwadi Workers Selection Committee and Smt. H. Geetha
Karnataka High Court · (2011) 11 KAR CK 0255
High Courts19 Nov 2011Allowed
Sri N. Ashwathnarayana and Others Vs Sri Narasimhaiah
Karnataka High Court · (2011) 11 KAR CK 0254
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (3)
High Courts19 Nov 2011Allowed
Christopher Karkada and Others Vs Church of South India and Others Church of South India Karnataka Southern Diocese and The Church of South India Trust Association Vs Christopher Karkada and Others
Karnataka High Court · (2011) 11 KAR CK 0139
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11, 92Transfer of Property Act, 1882 — Section 6
High Courts19 Nov 2011Dismissed
Bangalore Metropolitan Transport Corporation Vs The Deputy labour Commissioner and the Appellate Authority under the payment of Gratuity Act, The Assistant Labour Commissioner and Controlling Authority under the payment of Gratuity Act and Gangamuthaiah
Karnataka High Court · (2011) 11 KAR CK 0109
Payment of Gratuity Act, 1972 — Section 2 A
High Courts19 Nov 2011Allowed
Karnataka State Industrial Investment and Development Corporation Vs M/s. Sri Sachhidananda Venkateshwar Roller Flour Mills (P) Ltd. Regd Office R.S. 405A/5 and 405/5A, Navalgund Village, Morab Hobli, Navalgund TQ., Dharwad Dist, Sri Laxman Venkatappa Anegundi Since Decd by his L.Rs., Smt. Sunita L. Anegundi, Sri. Anand Laxmanrao Anegundi, Ragavendra L. Anegundi, Venkatesh L Anegundi, Sunita Lanegundi and Anand Laxmanrao Anegundi
Karnataka High Court · (2011) 11 KAR CK 0104
Financial Act, 1951 — Section 31, 31 (1)
High Courts19 Nov 2011Dismissed
State Vs Venu @ Venugopal and Others
Karnataka High Court · (2011) 11 KAR CK 0103
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts19 Nov 2011
Ravi, Rajappa, Raja @Kata Raju and Erappa Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0102
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts19 Nov 2011
K.M. Nanjundaswamy Vs Chinnaswamy
Karnataka High Court · (2011) 11 KAR CK 0097
High Courts19 Nov 2011Allowed
Vishveshwar Bhat and C.K. Mahendra Gowda Vs K.N. Ashok
Karnataka High Court · (2011) 11 KAR CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 499, 500, 501, 502
High Courts19 Nov 2011Allowed
Mohamed Sharief Vs Paplnaika @ Goragyanaika and Smt. Ignibai
Karnataka High Court · (2011) 11 KAR CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 320, 326, 34, 504
High Courts19 Nov 2011Allowed
Kempamma Vs Ramegowda and The New India Insurance Company Ltd.
Karnataka High Court · (2011) 11 KAR CK 0039
High Courts19 Nov 2011Allowed
Pandurangaiah G and Others Vs The State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0037