COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 37 of 143

High Courts04 Nov 2011Allowed

The Managing Director, K.S.R.T.C. Vs Apsar Sharief Sri. Apsar Sharief Vs The Managing Director, K.S.R.T.C., K.H. Road, Shanthinagar, Bangalore-27

Karnataka High Court · (2011) 11 KAR CK 0144

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts04 Nov 2011Allowed

Commissioner of Income Tax and Another Vs Infosys Technologies Ltd.

Karnataka High Court · (2012) 246 CTR 371 : (2012) 349 ITR 588 : (2012) 205 TAXMAN 389

Income Tax Act, 1961 — Section 37, 37 (1), 80 HHE

Read judgment

High Courts04 Nov 2011Dismissed

Smt. Mythramma Vs The Assistant Commissioner Chitradurga and The Secretary Siddapura Grama Panchayati

Karnataka High Court · (2011) 11 KAR CK 0106

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (1), 3 (2)

Read judgment

High Courts04 Nov 2011Allowed

Shankar @ Yellappa, Manjappa, Venkatesha and Govinda @ Govinda Gollara Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0066

Penal Code, 1860 (IPC) — Section 34, 406, 420

Read judgment

High Courts04 Nov 2011Allowed

Mahesha @ Ravi @ Kumara Vs The State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0065

Penal Code, 1860 (IPC) — Section 380, 457

Read judgment

High Courts04 Nov 2011Allowed

Raghu @ Raghunath Vs State

Karnataka High Court · (2011) 11 KAR CK 0063

Penal Code, 1860 (IPC) — Section 307, 326, 34

Read judgment

High Courts04 Nov 2011

Mr. Arijith Mandal Vs Mrs Jayeta Mandal and State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0062

Civil Procedure Code, 1908 (CPC) — Section 89Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506

Read judgment

High Courts04 Nov 2011Allowed

Sri Manja @ Kodapeetha Manja Vs The State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 504

Read judgment

High Courts04 Nov 2011Allowed

Munishani and Smt Mangamma Vs D. Thiruganam and New India Assurance India Ltd.

Karnataka High Court · (2011) 11 KAR CK 0060

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts04 Nov 2011

N. Lokesha Vs Narayan and The Manager, ICICI Lombard Motor Insurance Co. Ltd., Near Saraswathi Theatre Saraswathipuram, Mysore City 570 005

Karnataka High Court · (2011) 11 KAR CK 0059

Read judgment

High Courts04 Nov 2011

Sri C. Ramachandra Reddy Vs The State of Karnataka, Department of Urban Development and The Bangalore Development Authority

Karnataka High Court · (2011) 11 KAR CK 0047

Karnataka Town and Country Planning Act, 1961 — Section 69 (2)

Read judgment

High Courts04 Nov 2011

M/s. Mantri Developers Private Limited Vs Bangalore Development Authority

Karnataka High Court · (2011) 11 KAR CK 0046

Read judgment

High Courts04 Nov 2011Dismissed

Mr. Abdul Rahim B.E. Vs I.C.I.C.I. Bank Ltd.

Karnataka High Court · (2011) 11 KAR CK 0045

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17

Read judgment

High Courts04 Nov 2011

Smt. Vishalakshi P. Shetty Vs State of Karnataka and Smt. Shashikala D. Shetty

Karnataka High Court · (2011) 11 KAR CK 0044

Karnataka Land Revenue Act, 1964 — Section 136 (3), 25

Read judgment

High Courts04 Nov 2011

George Henry Monis Vs Mrs. Janet Monis

Karnataka High Court · (2011) 11 KAR CK 0043

Divorce Act, 1869 — Section 32

Read judgment

High Courts04 Nov 2011Allowed

M/s. Kraft Hydrotec Pvt. Ltd. Vs The Commercial Tax Officer (Audit-41), The Commissioner of Commercial Taxes Vanijya Therige Karyalaya and The State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0042

Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Value Added Tax Act, 2003 — Section 40, 40 (1) (a)

Read judgment

High Courts04 Nov 2011Dismissed

Sri A. Srinivas Vs The Management of BMTC

Karnataka High Court · (2011) 11 KAR CK 0041

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

Read judgment

High Courts04 Nov 2011Dismissed

Sri B.H. Rangaswamy Vs The Managing Director Karnataka Neeravari Nigama Ltd., Coffee Board Building, Bangalore - 560001 and Others

Karnataka High Court · (2011) 11 KAR CK 0040

Read judgment

High Courts04 Nov 2011Dismissed

Smt. Ningamma Gowda Since Deceased by Legal Representatives Respondents 2 to 7 and Others Vs Smt. Hutckamma Since Deceased by L.Rs. Respondents 2 to 7 and Others

Karnataka High Court · (2011) 11 KAR CK 0036

Limitation Act, 1963 — Section 5

Read judgment

High Courts04 Nov 2011

Subbanna Vs Smt. Gowramma

Karnataka High Court · (2011) 11 KAR CK 0035

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Read judgment