COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 36 of 143

High Courts04 Nov 2011Dismissed

Karnataka Government Insurance Department (K.G.I.D.) Vs Assistant Commissioner of Central Excise

Karnataka High Court · (2012) 26 STR 521 : (2012) 34 STT 260 : (2012) 54 VST 226

Finance Act, 1990 — Section 67 (c), 69 (1)Insurance Act, 1938 — Section 3

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High Courts04 Nov 2011

Shreyash @ Magadi Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0237

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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High Courts04 Nov 2011Allowed

Anju Singh @ Mariya Singh, Sri Muskan Ray, Sri Devagan Ray and Sri Krishna Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0236

Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 4, 5, 9

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High Courts04 Nov 2011

Sri. J.S. Mohammed Vs Sri. K. Mohammed. Beary

Karnataka High Court · (2011) 11 KAR CK 0235

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts04 Nov 2011

Smt Omana Chetan Vs Mr. S S Rangegowda and Others

Karnataka High Court · (2011) 11 KAR CK 0234

Arbitration and Conciliation Act, 1996 — Section 11, 11 (a)

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High Courts04 Nov 2011

Shri S.P. Gopal Vs The Labour Commissioner Karmika Bhavana. Bannerghatta Road, Bengaluru, The Management of M/s. Mysore Chrome Tanning Company and The Management of M/s. Mysore Sales International Ltd.

Karnataka High Court · (2011) 11 KAR CK 0231

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High Courts04 Nov 2011Allowed

Ramanagara Zilla Gangamatasthara (Bestara) Meenugarara Kere Abhivruddhi Nirvahana Sangha (r) Vs Directorate of Fisheries in Karnataka and Sri. Arkavati Meenugarara Sahakara Sangha

Karnataka High Court · (2011) 11 KAR CK 0230

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High Courts04 Nov 2011Allowed

Sri. Rahul N. Baldota Vs M/s. Obalapuram Mining Company Pvt. Ltd.

Karnataka High Court · (2011) 11 KAR CK 0211

Constitution of India, 1950 — Article 226, 500Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 156 (1), 199, 482

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High Courts04 Nov 2011

H.S. Chandra Shekar Hande Vs State of Karnataka

Karnataka High Court · (2013) 57 VST 234

Karnataka Sales Tax Act, 1957 — Section 17 (6), 22 A (1), 5 B

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High Courts04 Nov 2011

Hanumanthappa Vs Smt. Priyadarshini and Sri H. Jayappa

Karnataka High Court · (2011) 11 KAR CK 0181

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High Courts04 Nov 2011Dismissed

Sri Dr.N. Donappa Vs Maharani Lakshmi Ammanni College For Women

Karnataka High Court · (2011) 11 KAR CK 0180

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High Courts04 Nov 2011Allowed

M/s. Arvind Brands Limited Vs Commissioner of Central Excise Office of the Commissioner of Central Excise Bangalore - 1 Commissionaerate C.R. Buildings, Queens Road P.B.No.5400 Bangalore - 560001

Karnataka High Court · (2011) 11 KAR CK 0179

Central Excise Act, 1944 — Section 35 (1)

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High Courts04 Nov 2011

Smt. Rekha Vs K. Shivaram

Karnataka High Court · (2011) 11 KAR CK 0178

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts04 Nov 2011Dismissed

Sri.Mahesh and Smt.Shivananjamma Vs The Nanjanagudu Police Station

Karnataka High Court · (2011) 11 KAR CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 34, 498A

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High Courts04 Nov 2011Allowed

Sri. Rama Nayak Vs M.N. Shashidhar and United India Insurance Co. Ltd.

Karnataka High Court · (2011) 11 KAR CK 0175

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High Courts04 Nov 2011Dismissed

The Branch Manager, United India Insurance Co. Ltd. Vs Smt. Vanajakshamma and Others Smt. Vanajakshamma and Sri. G.K. Chandrashekharappa Vs S.B. Gangadhar and Others

Karnataka High Court · (2011) 11 KAR CK 0174

Motor Vehicles Act, 1988 — Section 166

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High Courts04 Nov 2011Allowed

K.C. Ravindra Vs The Managing Director, KSRTC and United India Insurance Company Ltd.

Karnataka High Court · (2011) 11 KAR CK 0173

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High Courts04 Nov 2011Dismissed

The Divisional Controller, KSRTC, Mangalore Division, Mangalore Vs N.R. Kiran Kumar and The Manager, The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 11 KAR CK 0172

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High Courts04 Nov 2011Allowed

Sri. G.S. Ravish Vs Sri. Sreenivasa Murthy, Smt. Suma Ramesh and The United India Insurance Company Ltd.

Karnataka High Court · (2011) 11 KAR CK 0171

Motor Vehicles Act, 1988 — Section 166

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High Courts04 Nov 2011

Sri.Nagesha Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 498A

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