High Courts04 Nov 2011Allowed
Amana Poojary @ Vamana Salian and Nagesh H.R. Poojary Vs The State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0008
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 38 of 143
High Courts03 Nov 2011Dismissed
Commissioner of Customs, Bangalore Vs Natural Stone Exports Ltd.
Karnataka High Court · (2013) 288 ELT 341
High Courts03 Nov 2011Dismissed
Chandrashekar Gurubasappa Yelagod and Another Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 409 : (2013) 4 KarLJ 196
High Courts03 Nov 2011
Commissioner of Customs, Bangalore-I Vs Wipro Ltd. (Info Tech Group)
Karnataka High Court · (2012) 280 ELT 174 : (2013) 20 GSTR 548
Customs Act, 1962 — Section 129 B (2)
High Courts03 Nov 2011
M/s. Chowdeshwari Recreation Association Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0302
Karnataka Police Act, 1963 — Section 31
High Courts03 Nov 2011
Kumar Vs Central Bank of India
Karnataka High Court · (2011) 11 KAR CK 0299
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17
High Courts03 Nov 2011
Shekar Vs Central Bank of India
Karnataka High Court · (2011) 11 KAR CK 0298
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17
High Courts03 Nov 2011
Vinutha Vs Central Bank of India
Karnataka High Court · (2011) 11 KAR CK 0297
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17
High Courts03 Nov 2011
The Divisional Controller KSRTC Mangalore Division, Mangalore Vs Netra and Javaramma and The Manager, The Oriental Ins. Company Ltd.
Karnataka High Court · (2011) 11 KAR CK 0293
High Courts03 Nov 2011
Meenakshi Vs The Managing Director B.M.T.C. Depot, K.H. Road, Shanthinagar, Bangalore-27 (R.C. Owner of B.M.T.C. Bus bearing registered No. KA-01, FA-275) and United India Insurance Company Limited, Chickpet Branch. Lakshmi Complex, I Floor, No. 40, K.R.Road. Fort, Bangalore-2 Valid from 30/ 12/2008 to 29/12/2009)
Karnataka High Court · (2011) 11 KAR CK 0292
Motor Vehicles Act, 1988 — Section 166
High Courts03 Nov 2011Allowed
Smt. Manjula Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0288
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420, 468, 471
High Courts03 Nov 2011Allowed
Sri G.D. Jayarama Vs Kamataka Lokayuktha Police
Karnataka High Court · (2011) 11 KAR CK 0287
Prevention of Corruption Act, 1988 — Section 19
High Courts03 Nov 2011Dismissed
The State of Karnataka and The Commissioner of Health and Family Welfare Services Vs Dr. Shanthala K.S. and Others
Karnataka High Court · (2011) 11 KAR CK 0284
Karnataka State Civil Services (General Recruitment) Act — Section 3Karnataka State Civil Services (General Recruitment) Rules, 1977 — Rule 3B
High Courts03 Nov 2011Allowed
P. Rajeev Vs The Commissioner, BBMP Bangalore and The Deputy Commissioner of Administration, BBMP Bangalore
Karnataka High Court · (2011) 11 KAR CK 0282
High Courts03 Nov 2011Dismissed
Chandrashekar and Another Vs State of Karnataka and Others
Karnataka High Court · (2011) ILR (Kar) 5464
Karnataka General Clauses Act, 1899 — Section 3 (37), 3 (42)Karnataka Panchayat Raj Act, 1993 — Section 46, 48 (1), 48 (4)Mysore Village Panchayats and Local Boards Act, 1959 — Section 31
High Courts03 Nov 2011Dismissed
Byrappa and Others Vs The Deputy Commissioner, Mandya District, Mandya and Others
Karnataka High Court · (2011) 11 KAR CK 0252
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 2 (vi), 3 (1) (a), 3 (1) (b), 4 (1)
High Courts03 Nov 2011
Mr. Hariharan Vs Mrs. Sudhandira Jackson (NRI) By her GPA holder and Mr. V. Chandran
Karnataka High Court · (2011) 11 KAR CK 0251
High Courts03 Nov 2011Allowed
Lundbeck India Private Limited Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2012) 54 VST 131
High Courts03 Nov 2011Allowed
Smt. P. Lalithamma, Smt. P. Savitha, Master P. Srinivas Karthik and Master P. Srinivas, Appellants 3 and 4 since Minors, are represented by their Natural Guardian and Mother Smt. P. Savitha, the Second Appellant above named, Appellants 1 to 4 Vs The Commissioner, Bangalore City Corporation
Karnataka High Court · (2013) ACJ 1456 : (2012) 2 KarLJ 696
Forest Act, 1963 — Section 272, 437Penal Code, 1860 (IPC) — Section 304 A, 338
High Courts03 Nov 2011Dismissed
Satish Gowda @ Satish Vs The State
Karnataka High Court · (2011) 11 KAR CK 0203
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 341