COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 29 of 143

High Courts09 Nov 2011

Smt. Gowramma Vs Special Land Acquisition Officer, National Highway and Competent Authority For Land Acquisition, (KM 30-75) K.R. Circle, Bangalore and Others

Karnataka High Court · (2011) 11 KAR CK 0217

Land Acquisition Act, 1894 — Section 11, 18, 21, 25, 30National Highways Act, 1956 — Section 3 H (4)

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High Courts09 Nov 2011

Rajagopal Konar Vs Ram Sai

Karnataka High Court · (2011) 11 KAR CK 0210

Criminal Procedure Code, 1973 (CrPC) — Section 311, 91

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High Courts09 Nov 2011Dismissed

State of Karnataka Vs V.T. Manjaiah @ Manjunatha @ Papu

Karnataka High Court · (2011) 11 KAR CK 0209

Penal Code, 1860 (IPC) — Section 302, 306

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High Courts09 Nov 2011Dismissed

State Vs B.V. Basavarajaiah

Karnataka High Court · (2011) 11 KAR CK 0207

Criminal Procedure Code, 1973 (CrPC) — Section 378 (1), 378 (3)Penal Code, 1860 (IPC) — Section 406, 408, 409

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High Courts09 Nov 2011Allowed

Sri S. Bangarappa, BA, BL Advocate Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0170

Penal Code, 1860 (IPC) — Section 117 C (2) (b)Representation of the Peoples Act, 1951 — Section 123

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High Courts09 Nov 2011Allowed

H.S. Siddalingappa Vs Aravinda C and The Manager National Insurance Co. Ltd.

Karnataka High Court · (2011) 11 KAR CK 0167

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High Courts09 Nov 2011

Ashok Nethalkar Nethalkar Vs Kempegowda and Others

Karnataka High Court · (2011) 11 KAR CK 0166

Motor Vehicles Act, 1988 — Section 166

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High Courts09 Nov 2011Allowed

U Abu Arafath Vs Md. Rafeeq, Diwakar Pujari and National Insurance Co Ltd.

Karnataka High Court · (2011) 11 KAR CK 0164

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High Courts09 Nov 2011

New India Assurance Co. Ltd., Divisional Office NO. 11 7th Floor, Unity Buildings, J.C. Road, Bangalore - 560002 Vs N. Subramani @ Subramanya and K. Shashikumar

Karnataka High Court · (2011) 11 KAR CK 0163

Workmens Compensation Act, 1923 — Section 4 (1) (C)

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High Courts09 Nov 2011Dismissed

Sri V Rangappa Vs The Assistant Commissioner, Ramanagaram Sub Division Ramanagaram Bangalore Rural District, Smt Jayamma, Sri Seenappa and Smt Lakshmamma

Karnataka High Court · (2011) 11 KAR CK 0160

Karnataka Land Reforms Act, 1961 — Section 44, 77 A

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High Courts09 Nov 2011Dismissed

D. Chikkabasapppa Since dead by his LRs, D.C. Basavaraju and Smt. Yeshodamma Vs State of Karnataka, The Land Tribunal and N.T. Nanjappa Since dead By his LR Muniyamma

Karnataka High Court · (2011) 11 KAR CK 0157

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High Courts09 Nov 2011Dismissed

K Nagaraj Setty Since Dead by His L.Rs. Hemanth Raju, Smt. K. Nagamani and K N Puttanna Setty Since Dead by His L.Rs. Smt. K.P. Uma and Sri. K.P. Naresh Vs State of Karnataka and Others

Karnataka High Court · (2011) 11 KAR CK 0155

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 3 (11), 48

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High Courts09 Nov 2011

G.S. Siddaraju Vs The Managing Director KSRTC Central Offices Transport House Shanthinagar K.H. Road Bangalore-560027

Karnataka High Court · (2011) 11 KAR CK 0154

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High Courts09 Nov 2011Dismissed

C. Srinivasa Reddy Vs Doddanarayan Reddy Since Dead by Lrs, Smt Thimmakka Reddy and Others

Karnataka High Court · (2011) 11 KAR CK 0153

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

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High Courts09 Nov 2011Dismissed

Smt. Jayalakshmamma and Sri. S.M. Sreenath Vs Sri. Krishnappa, Smt. Rangamma Since Deceased by her LRs, G.K. Narayanaswamy and Smt. Rathnamma

Karnataka High Court · (2011) 11 KAR CK 0152

Karnataka Land Reforms Act, 1961 — Section 77 A

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High Courts09 Nov 2011Allowed

Sri Kempegowda Vs Smt. Siddagangamma

Karnataka High Court · (2011) 11 KAR CK 0150

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151

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High Courts09 Nov 2011Dismissed

C.M. Sudharshan Vs The Management of Bharath Earth Movers Ltd Bangalore Complex Banglaore 560075

Karnataka High Court · (2011) 11 KAR CK 0148

Industrial Disputes Act, 1947 — Section 10 (4-A)

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High Courts09 Nov 2011Allowed

CIT and Dy. CIT Vs Gayathri Foundation

Karnataka High Court · (2011) 11 KAR CK 0141

Income Tax Act, 1961 — Section 132, 140 A, 158 BFA, 158 BFA (1), 158 BS

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High Courts09 Nov 2011Allowed

Bangalore Metro Politan Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority, under the Payment of Gratuity Act, The Assistant Labour Commissioner and Controling Authority under the Payment of Gratuity Act and B. Munikrishnappa

Karnataka High Court · (2012) 132 FLR 1041

Payment of Gratuity Act, 1972 — Section 13, 14, 2 (A), 4, 4 (6)

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High Courts09 Nov 2011Dismissed

Sri. Anil kumar Vs Smt. Sargjamma and Others

Karnataka High Court · (2011) 11 KAR CK 0127

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