High Courts12 Dec 2011Dismissed
B N Vasantha Vs Smt K Vasanthi and Others
Karnataka High Court · (2011) 12 KAR CK 0118
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Hindu Adoption and Maintenance Act, 1956 — Section 25
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 5 of 143
High Courts12 Dec 2011Allowed
N.A. Sadashiva and Others Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0117
High Courts12 Dec 2011Allowed
The Deputy conservator of forests, Madikeri division, Madikeri kodagu District and The State of Karnataka Forest Department M S Building, Bangalore 01 Vs M.P. Ravindra
Karnataka High Court · (2011) 12 KAR CK 0115
Industrial Disputes Act, 1947 — Section 10 (4A), 2 (j), 25 F
High Courts12 Dec 2011Dismissed
Sri. Gopalachari and Others Vs The State of Karnataka, The Managing Director Dr. B.R. Ambedkar Development Corporation and Hon''ble Lokayukta
Karnataka High Court · (2012) 2 KarLJ 211
Karnataka Lokayukta Act, 1984 — Section 7 (2-A), 8, 8 (2), 8 (2) (c), 8 (2) (d)
High Courts12 Dec 2011Allowed
V.M. Ramakrishna Muttaiah and Others Vs State
Karnataka High Court · (2012) 2 KarLJ 174
Penal Code, 1860 (IPC) — Section 143, 147, 307, 324, 504
High Courts12 Dec 2011Allowed
The Managing Director, M/s. Karnataka Soaps and Detergent Ltd., Sandal City. P.B. No. 5531 Rajajinagar, Bangalore-560 055 Vs K. Chaitanya and Others
Karnataka High Court · (2011) 12 KAR CK 0058
High Courts12 Dec 2011Allowed
PR Mallikarjuna Swamy Since Deceased by His L.Rs. Smt. R S Kavitha and Baby Lakshmi reptd. by The Natural Guardian and Mother, Smt. RS Kavita Vs The Karnataka State Road Transport Corporation
Karnataka High Court · (2011) 12 KAR CK 0057
Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts12 Dec 2011Allowed
Smt. Nagamma Vs The Child Development Officer, Deputy Registrar, The President, Bala Vikasa Seva Samithi and Smt. Haladamma
Karnataka High Court · (2011) 12 KAR CK 0024
High Courts09 Dec 2011
Commissioner of Income Tax Vs Infosys Technologies Ltd. (No. 5)
Karnataka High Court · (2012) 349 ITR 610
Income Tax Act, 1961 — Section 37, 80 HHE
High Courts09 Dec 2011Dismissed
Natural Remedies Private Limited Vs Indian Herbs Research and Supply Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0420
Civil Procedure Code, 1908 (CPC) — Section 11, 14Drugs and Cosmetics Act, 1940 — Section 33 B, 33 OEvidence Act, 1872 — Section 100, 104
High Courts09 Dec 2011
M/s. Sai Recreation Association Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0412
Karnataka Police Act, 1963 — Section 31
High Courts09 Dec 2011Allowed
N M chandrashekar Vs The Chief Traffic Manager B.M.T.C., Chief Traffic Manager K H Road Banagalore-560027 The Chief Traffic Manager BMTC Vs Sri N M Chandrashekar
Karnataka High Court · (2011) 12 KAR CK 0411
Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts09 Dec 2011Dismissed
Smt M.G. Nagarathnamma Vs The Regional Transport Authority, The Secretary, Regional Transport Authority, Davanagere, The Karnataka State Road Transport Corporation and Mr J.R. Rahim Khan
Karnataka High Court · (2011) 12 KAR CK 0409
High Courts09 Dec 2011Dismissed
Sri T. Narayanaswamy Vs The Divisional Controller KSRTC, The Assistant Labour Commissioner and Controlling Authority and The Deputy Labour Commissioner and Appellate Authority Under The Payment of Gratuity Act of 1972, Region-1, Bangalore
Karnataka High Court · (2011) 12 KAR CK 0406
Karnataka Civil Services (Amendment) Rules, 2006 — Rule 293C, 293D, 293EPayment of Gratuity Rules, 1972 — Rule 10
High Courts09 Dec 2011Allowed
Shri. K. Shashidhar Murthy Vs The Managing Director, Bangalore Electricity Supply Company (BESCOM), K.R. Circle, Bangalore -560001 and The Superintendent Engineer, (Elecl) (Commercial, Operation and Maintenance) Bangalore Electricity Supply Company Nrupatunga Road, Bangalore - 560001
Karnataka High Court · (2011) 12 KAR CK 0400
Industrial Disputes (Karnataka Amendment) Act, 1987 — Section 104 AKarnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 11, 14A
High Courts09 Dec 2011
Smt. Nalini Poojary Vs The State of Karnataka, The Land Tribunal and Kashikodi Shri Venkataramana Devaru Temple
Karnataka High Court · (2011) 12 KAR CK 0386
Constitution of India, 1950 — Article 226
High Courts09 Dec 2011Dismissed
Smt. Girdamma and Kum Shruthi, Since Minor, Rep, by Her Mother and Natural Guardian Smt Girjamma Appellant No. 1 Vs Smt. Shankaramma, Mubarak Pasha R. and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0383
High Courts09 Dec 2011Dismissed
Banumathy Vs G Prakash
Karnataka High Court · (2011) 12 KAR CK 0381
Penal Code, 1860 (IPC) — Section 494, 500, 504
High Courts09 Dec 2011Dismissed
Sri A.V. Prakash Vs Rathna @ Lakshmi
Karnataka High Court · (2011) 12 KAR CK 0333