High Courts02 Nov 2011
M/s. Ganesha Recreation Association Vs The Government of Karnataka Home Department and Others
Karnataka High Court · (2011) 11 KAR CK 0010
Karnataka Police Act, 1963 — Section 31
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 42 of 143
High Courts02 Nov 2011
M/s Shree Srinivasa Recreation Association Vs The Government of Karnataka Home Department and Others
Karnataka High Court · (2011) 11 KAR CK 0009
Karnataka Police Act, 1963 — Section 31
High Courts02 Nov 2011Allowed
J. Muralidhar and Another Vs State of Karnataka
Karnataka High Court · (2012) 2 Crimes 479
Penal Code, 1860 (IPC) — Section 328
High Courts02 Nov 2011Dismissed
C Nagaraj Vs The Management of K.S.R.T.C., Davanagere
Karnataka High Court · (2011) 11 KAR CK 0003
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts31 Oct 2011Allowed
Smt. B. Manjula Vs M. Krishnamurthy
Karnataka High Court · (2011) 10 KAR CK 0129
High Courts31 Oct 2011
Central Council of Indian Medicine Vs Union of India and Others
Karnataka High Court · (2011) 10 KAR CK 0097
Indian Medicine Central Council Act, 1970 — Section 13 ARajiv Gandhi University of Health Sciences Act, 1994 — Section 45
High Courts31 Oct 2011Allowed
State of Karnataka Chickballapur Rural Police Vs Sridhar, Ravi, Venkatesh and Muralidara @ Murali Sri Sridhar Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 307, 323, 324, 34
High Courts31 Oct 2011Dismissed
The Commissioner Karnataka Housing Board Cauvery Bhavan Bangalore, K.G. Road Bangalore - 560 009 and Special Land Acquisition Officer Karnataka Housing Board Cauvery Bhavan, K.G. Road Bangalore - 560 009 Vs Smt. Susheelamma and Others
Karnataka High Court · (2011) 10 KAR CK 0089
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts31 Oct 2011
Veerappa Naik Vs The State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts31 Oct 2011Allowed
Sri. Ajit Kalyan Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0053
Constitution of India, 1950 — Article 226Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 52 (3), 62 (1), 62 (3)
High Courts31 Oct 2011Dismissed
Ayub Pasha and Others Vs State of Karnataka
Karnataka High Court · (2011) 10 KAR CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts31 Oct 2011
State of Karnataka Vs Mallikarjuna and Others Rudreshi @ M.B. Rudrappa Vs State
Karnataka High Court · (2011) 10 KAR CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 354Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 324
High Courts28 Oct 2011Dismissed
Commissioner of Income Tax, Hubli Vs Flowserve Microfinish Valves (P.) Ltd.
Karnataka High Court · (2012) 204 TAXMAN 133
Income Tax Act, 1961 — Section 10 A, 10 B
High Courts28 Oct 2011
Commissioner of Income Tax, Hubli Vs Somarasa Distilleries (P.) Ltd.
Karnataka High Court · (2012) 206 TAXMAN 34
Income Tax Act, 1961 — Section 154
High Courts28 Oct 2011Dismissed
Dr. M. Shankara Vs The Karnataka State Small Industries Development Corporation Ltd.
Karnataka High Court · (2011) 10 KAR CK 0118
Karnataka Small Industries Development Corporation Servants (Conduct and Discipline) Rules, 1979 — Rule 18, 19, 19 (1), 20, 21
High Courts28 Oct 2011
Shri. Vasudeva Vs Dr. D.S. Prakash Registrar Davanagere University Shiva Gagotri Davangere - 577002 and Sri. S.A. Kori The Registrar Vishveshwaraiah Technical University "Unana Sangarna", Santhe Basvahu Road Mache, Belgavi - 590018 Belgaum District
Karnataka High Court · (2011) 10 KAR CK 0090
High Courts28 Oct 2011
State Vs Peddakka @ Padmavathamma, Siddamma @ Subbamma, Radhamma and Gangamma Kodandaramaiah Vs Mallappa and Others
Karnataka High Court · (2011) 10 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts28 Oct 2011Allowed
M/s. Royal Orchid Hotels Ltd. Vs M/s. Innovative Studios Pvt. Ltd.
Karnataka High Court · (2011) 10 KAR CK 0051
High Courts28 Oct 2011
Smt. Prayagabai Jadhav Vs Sri. Chandrashekhar Rao, Secretary to Government of Karnataka, DPAR, (Political Pension), Vidhana Soudha, Bangalore-01, Sri. Sameer Shukla, Deputy Commissioner, Bidar, Sri. Siddalingappa (Incharge), Assistant Commissioner, Basavakalyan, Dist: Bidar and Sri. Prasanna Kumar, Tahasildar Bhalki, Dist: Bidar
Karnataka High Court · (2011) 10 KAR CK 0018
High Courts28 Oct 2011
Commissioner of Income Tax Vs Kishore and Co.
Karnataka High Court · (2012) 208 TAXMAN 169
Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 17B