High Courts09 Dec 2011Dismissed
Sri. Vasanth Kumar. P Vs Smt. Mamaths. G.M.
Karnataka High Court · (2011) 12 KAR CK 0331
Penal Code, 1860 (IPC) — Section 13 (1) (ia), 13 (c), 13 (e), 498A
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 6 of 143
High Courts09 Dec 2011Dismissed
Shri T Narasimha Murthy Vs Shri T Harish and Others
Karnataka High Court · (2011) 12 KAR CK 0330
High Courts09 Dec 2011Allowed
M/s. Farcom Cable Systems Pvt. Ltd. Vs M/s. Reliance Engineers Ltd.
Karnataka High Court · (2011) 12 KAR CK 0325
Companies Act, 1956 — Section 433 (e), 434 (1) (a)
High Courts09 Dec 2011Allowed
M/s. Vinayaka Engineering Works and M/s. Vinayaka Engineering and Trading Company Vs The Regional P.F. Commissioner "Bhavishyanidhi Bhavan" Highlands, Mangalore - 575 002 Dakshina Kannada and The Enforcement Officer Bhavishyanidhi Bhavan Highlands Mangalore-575 002 Dakshina Kannada
Karnataka High Court · (2011) 12 KAR CK 0236
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A
High Courts09 Dec 2011Dismissed
State of Karnataka Vs Ksa Kamath and Sons
Karnataka High Court · (2012) 50 VST 360
Central Sales Tax Act, 1956 — Section 9 (2)
High Courts09 Dec 2011
Smt. Gowramma, Mr. Thirthakumar and Mr. Yatheesh Vs Sri. M.A. Vijayamuttu, Branch Manager National Insurance Co. Ltd. and Branch Manager, The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0151
Motor Vehicles Act, 1988 — Section 166
High Courts09 Dec 2011Dismissed
Smt. Nandamma Vs Srinivasa Reddy
Karnataka High Court · (2011) 12 KAR CK 0149
Karnataka Rent Act, 1999 — Section 27 (2) (o), 43Transfer of Property Act, 1882 — Section 109
High Courts09 Dec 2011
B. Shivanandaiah Vs The Assistant Engineer (v) No. 1, KVM Major Works Line Sub-Divn., Tumkur Sub-Divn., Tumkur District and The Chairman Karnataka Power Transmission Company Limited, Kaveri Bhavan Bangalore-560001
Karnataka High Court · (2011) 12 KAR CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 115Telegraph Act, 1885 — Section 16, 16 (4), 16 (5)
High Courts09 Dec 2011Dismissed
Pushpalatha @ Latha Vs G.N. Vijayakumar
Karnataka High Court · (2011) 12 KAR CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Protection of Women from Domestic Violence Act, 2005 — Section 12, 2 (a)
High Courts09 Dec 2011Dismissed
Smt. Metilda D''mello D''mello Mahsion Mulki Post Chitrapu Mangalore Vs Sri. P.G. Shankar
Karnataka High Court · (2011) 12 KAR CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Dec 2011Dismissed
Sri. M.N. Muthanna and Others Vs Sri. P. Usman
Karnataka High Court · (2011) 12 KAR CK 0140
High Courts09 Dec 2011Dismissed
K.P. Jagadish Gowda Vs Smt. Rathna
Karnataka High Court · (2011) 12 KAR CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 19 (4)
High Courts09 Dec 2011
V.N. Chandrashekharaiah Vs Smt. Nagarathna M.C. and The Director The Department of Fisheries
Karnataka High Court · (2011) 12 KAR CK 0138
High Courts09 Dec 2011Allowed
Sri. Hukum Singh Vs Union of India
Karnataka High Court · (2011) 12 KAR CK 0137
High Courts09 Dec 2011Allowed
Nalinakshi Rai and Others Vs State of Karnataka, The Land Tribunal Moodabidri Mangalore and Sri Sanjeeva Kumar Mugera
Karnataka High Court · (2011) 12 KAR CK 0136
Karnataka Land Reforms Act, 1961 — Section 112 (B), 48 A (6)
High Courts09 Dec 2011Allowed
Sri Venugopal Murthy Vs Union of India
Karnataka High Court · (2011) 12 KAR CK 0134
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14, 15Constitution of India, 1950 — Article 226, 227, 311 (2)
High Courts09 Dec 2011Dismissed
The Management of ITC Ltd. Vs Sri M. Kuppuswamy
Karnataka High Court · (2011) 12 KAR CK 0123
Industrial Disputes Act, 1947 — Section 2 (s)
High Courts09 Dec 2011Allowed
Management of Mahatma Gandhi Hydro Electric Works, V.V.N.L., Jog Vs Workmen of Executive Engineer (Electrical), Mahatma Gandhi Hydro Electric Works, Jog, V.V.N.L.
Karnataka High Court · (2011) 12 KAR CK 0121
High Courts09 Dec 2011Allowed
M/s. Surana Industries Ltd. Vs The Commercial Tax Officer (Enforcement) and State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0120
Karnataka Value Added Tax Act, 2003 — Section 38 (1), 38 (5), 38 (5) (a), 52 (1)
High Courts09 Dec 2011Dismissed
L Shivalingaradhya Vs The Divisional Controller KSRTC, Chickmagalur Division Chickmagalur-577101
Karnataka High Court · (2011) 12 KAR CK 0116
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33 C (2)