High Courts08 Nov 2011
Bangalore Metropolitan Transport Corporation Vs Krishnamurthy Naidu and Umadevi
Karnataka High Court · (2011) 11 KAR CK 0136
Motor Vehicles Act, 1988 — Section 166 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 33 of 143
High Courts08 Nov 2011Allowed
Sri. Lokayya Poojary and Sri. Shekar Poojary Vs The State of Karnataka, The Assistant Commissioner and Chairman, Mangalore Taluk and Sri. Subbanna Shetty K. Nagaraj Vs The Competent Authority, Special Tahasildar, Sri. Srinivasa Setty and Kempanna
Karnataka High Court · (2011) 11 KAR CK 0128
Karnataka Land Reforms Act, 1961 — Section 44, 48 A, 77 A
High Courts08 Nov 2011
Islamia Institute of Technology Vs Islamia Institute of Technology Employees Union
Karnataka High Court · (2011) ILR (Kar) 5870
Industrial Disputes Act, 1947 — Section 17 B
High Courts08 Nov 2011Allowed
Commissioner of Income Tax Vs Gokuldas Exports
Karnataka High Court · (2012) 205 TAXMAN 77
Income Tax Act, 1961 — Section 143 (1) (a), 143 (3), 45 (4)
High Courts08 Nov 2011Allowed
Loku Poojary Vs State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0119
High Courts08 Nov 2011Dismissed
Smt. Manjulavalli Since Deceased by LRs, Sri S. Rajindiran, Sri Ravi Varma and Smt Shashikala Vs State of Karnataka, The Executive Officer, The Secretary, Nandi Grama Panchayat and Sri N.S. Krishnanda
Karnataka High Court · (2011) 11 KAR CK 0118
Karnataka Panchayat Raj Act, 1993 — Section 269
High Courts08 Nov 2011Allowed
Canbank Factors Limited Vs Karnataka Bank Ltd. and Classic Cottage International Pvt. Ltd.
Karnataka High Court · (2011) 11 KAR CK 0117
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, 15, 151, 94 (e)
High Courts08 Nov 2011Dismissed
Akbar Sharief Vs The Karnataka State Board of Wakfs and Others
Karnataka High Court · (2011) 11 KAR CK 0115
High Courts08 Nov 2011
Smt. Manjamma and Smt. Venkatalakshmamma Vs The State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0113
Land Acquisition Act, 1894 — Section 30, 31
High Courts08 Nov 2011Dismissed
Sri K. Kumar, Sri K. Shekar alias Chandrasehkar and Sri K. Prakash Vs Smt Nagarathna @ Rathna and Others
Karnataka High Court · (2011) 11 KAR CK 0112
Evidence Act, 1872 — Section 63, 65, 65 ASuccession Act, 1925 — Section 63
High Courts08 Nov 2011Dismissed
Smt. Geetha, Master B. Raghavendra and Master Dilip Kumar Vs M/s Lakhani Marketing Inc.
Karnataka High Court · (2011) 11 KAR CK 0111
High Courts08 Nov 2011Allowed
Sri B C Shekar Vs Smt Bhadramma and Others
Karnataka High Court · (2011) 11 KAR CK 0101
High Courts08 Nov 2011Dismissed
P.T. Anand Advocate Vs D.M. Eshwarappa and P.M. Chandrasekhar
Karnataka High Court · (2011) 11 KAR CK 0096
Karnataka Stamp Act, 1957 — Section 20, 33, 34, 35, 37 (2)Registration Act, 1908 — Section 17
High Courts08 Nov 2011
G. Nagaraju Vs H.S. Manohar and The United India Insurance Co. Ltd.
Karnataka High Court · (2011) 11 KAR CK 0090
High Courts08 Nov 2011Dismissed
The General Manager Karnataka Milk Federation (KMF) Cattle Feeds Department Pashu Aahara Mishrana. Karkane Rajanakunte Bangalore Rural District Vs Sri. B.K. Shirvraju and Sri. Subhadeva
Karnataka High Court · (2011) 11 KAR CK 0089
Workmens Compensation Act, 1923 — Section 12 (2)
High Courts08 Nov 2011Allowed
Mohammed Yaqub, Mohammed Ayub and Anees Vs Nasreen Taj and Somaya Band
Karnataka High Court · (2011) 11 KAR CK 0087
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts08 Nov 2011Allowed
Sri. V. Navinishwaran by His GPA Holder, Sri M. Vishwanathvelu Vs Mr. V.K. Arunkumar, Smt. N. Suryakala and Mr. R. Sathyanarayana
Karnataka High Court · (2011) 11 KAR CK 0086
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3
High Courts08 Nov 2011Dismissed
Sri. B.S. Jayaram Vs N.B. Dayberi, The Housing Commissioner, Karnataka Housing Board, Bangalore - 560009
Karnataka High Court · (2011) 11 KAR CK 0080
High Courts08 Nov 2011Dismissed
Madappa Vs Dodda Muniyappa
Karnataka High Court · (2011) 11 KAR CK 0078
Penal Code, 1860 (IPC) — Section 417, 419, 420
High Courts08 Nov 2011
Mr. Dev Ramanna @ Devanandan Ramanna Managing Director Grand Pavilion (A Pavilion Group of Hotels) No. 114, K.H. Road (Double Road) Bangalore-560027 Vs Mr. Balaram M.L.
Karnataka High Court · (2011) 11 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138