High Courts19 Sept 2011
C.A. Hamsa rep. by his GPA., holder, C.A. Rafeeque Vs The Secretary, Gram Panchayat and The Executive Officer
Karnataka High Court · (2011) 09 KAR CK 0056
Karnataka Panchayat Raj Act, 1993 — Section 237 (1), 269
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 56 of 143
High Courts19 Sept 2011Allowed
T. Chikka Venkatappa Reddy Vs The Special Additional Land Acquisition Officer, BDA and The Chairman, Bangalore Development Authority
Karnataka High Court · (2011) 09 KAR CK 0054
High Courts19 Sept 2011Allowed
Sri D.S. Chakrapani Gowda Vs The Secretary, Government of Karnataka, Revenue Department (LA), The Deputy Commissioner, The Divisional Controller, Karnataka State Road Transport Corporation, Mangalore Division and Karnataka State Road Transport Corporation
Karnataka High Court · (2011) 09 KAR CK 0053
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts19 Sept 2011Allowed
Shri. Chandrashekar Vs The Divisional Manager, The New India Assurance Co, Ltd., No. 12, New Hospital Road, Gobichettipalyam, Periyar District, Shri. Thiru K.P. Duraiswamy and Shri Thiru A. Fayaz Ahmed
Karnataka High Court · (2011) 09 KAR CK 0023
High Courts16 Sept 2011Allowed
K. Anbazhagan Vs The Superintendent of Police, State of Tamil Nadu
Karnataka High Court · (2011) 09 KAR CK 0230
High Courts16 Sept 2011Allowed
CIT and Others Vs H.B. Jairaj
Karnataka High Court · (2011) 09 KAR CK 0211
Income Tax Act, 1961 — Section 143 (3), 2 (47), 250, 45, 45 (1)Transfer of Property Act, 1882 — Section 269 UA (d)
High Courts16 Sept 2011Allowed
Shri. Ram Krishna Patange Vs Government of India, Ministry of Home Affairs and State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0210
High Courts16 Sept 2011Allowed
Ewac Alloys Limited and Tourbo Limited Powai Campus Vs The Union of India, The Government of Karnataka and The Inspector of Legal Metrology City Market-II
Karnataka High Court · (2011) 09 KAR CK 0179
Standards of Weights and Measures (Packaged Commodities), Rules, 1977 — Rule 2A, 2P, 6, 6 (1) (b)Standards of Weights and Measures Act, 1976 — Section 2 (v), 34., 39
High Courts16 Sept 2011
Sri. Rudrappa Danappanavar Vs Santhosh Devasur and Sri. Siddalingappa Jambagi
Karnataka High Court · (2011) 09 KAR CK 0134
Motor Vehicles Act, 1988 — Section 166
High Courts16 Sept 2011
Jacintha.L.Mendonsa, Joel. L. Mendonsa and Shaini. L. Mendonsa Rep. by her mother, Jacintha. L. Mendonsa Vs Sri. H. Kamalaksha and Others
Karnataka High Court · (2011) 09 KAR CK 0133
Motor Vehicles Act, 1988 — Section 166
High Courts16 Sept 2011Dismissed
Master. Manu D, Represented by Its Next Friend, N/Guardian Father Doddegowda Vs Abdul Basheer, Sri M D Usman and The United India Insurance Co. Ltd.
Karnataka High Court · (2011) 09 KAR CK 0132
High Courts16 Sept 2011
S.D. Gurudev Vs Mallaiah
Karnataka High Court · (2011) 09 KAR CK 0131
Motor Vehicles Act, 1988 — Section 166
High Courts16 Sept 2011Dismissed
The Divisional Controller K.S.R.T.C. Vs Lakshmamma and Others
Karnataka High Court · (2011) 09 KAR CK 0130
Motor Vehicles Act, 1988 — Section 166
High Courts16 Sept 2011Dismissed
Cauvery Software Engineering Systems Ltd. Vs Besto Clutches and Spares
Karnataka High Court · (2011) 167 CompCas 346 : (2011) 110 SCL 573
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts16 Sept 2011
The Commissioner of Central Excises Bangalore II Commissionerate Bangalore Vs M/s. Tata Steel Ltd. Wire Division Plot No. 28/C Doddabllapur Wire Plant KIADB Industrial Area Doddabliapur - 561203
Karnataka High Court · (2011) 09 KAR CK 0106
Factories Act, 1948 — Section 46
High Courts16 Sept 2011Allowed
Stddeshwari Griha Nirman Private Limited Vs Goutham Chand
Karnataka High Court · (2011) 09 KAR CK 0104
Arbitration and Conciliation Act, 1996 — Section 11 (6)
High Courts16 Sept 2011Allowed
The Manager, Oriental Insurance Co. Ltd. Vs Sri. Gajendra Rao
Karnataka High Court · (2011) 09 KAR CK 0103
Motor Vehicles Act, 1988 — Section 166
High Courts16 Sept 2011Allowed
Manager-Legal ICICI Lombard General Insurance Co. Ltd., 89, II Floor, SVR Complex, Hosur Main Road, Madivala, Bangalore - 560 068 Vs B.N. Nagaraj, Viboothi Mallaiah @ Mallaiah M. Viboothimath and The Managing Director, Bangalore Mopeds Sales and Service Pvt. Ltd. Lalbagh Road, Bangalore B.N. Nagaraj Vs The ICICI Lombard General Insurance Co. Ltd. and The Bangalore Mopeds Sales, And service Pvt. Ltd.
Karnataka High Court · (2012) ACJ 2285 : (2011) 6 KarLJ 386
Motor Vehicles Rules, 1989 — Rule 41
High Courts16 Sept 2011
Lokesh Modallar Vs The State
Karnataka High Court · (2011) 09 KAR CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300 I, 302, 304 I, 304 II
High Courts15 Sept 2011Allowed
Shankargouda Doddagoudar, Since deceased by his L.Rs. Subhash Vs The Assistant Commissioner, Dharwad Sub-Division, Dharwad and Others Smt. Renuka Vs Smt. Siddavva and Others
Karnataka High Court · (2011) 09 KAR CK 0231