High Courts22 Aug 2011Allowed
C.K. Nagaraj Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0148
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 62 of 143
High Courts22 Aug 2011Allowed
Smt. Jayalaxmi, Mahesh, Rani and Viji (Since Mahesh, Rani and Viji, rep. by their mother natural guardian Smt. Jayalaxmi) Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0147
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Allowed
Smt. Jayanthi, M.J. Balaji Venkatesh and M.J. Raghunathan (Since both are Minors, rep. by her mother Smt. Jayanthi) Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0146
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Dismissed
The Commissioner of Income Tax, Hubli, and The Income Tax Officer, Ward - 1, Bangalore Vs Pai Provision Stores, Linking Towers, Maidan 2 Cross Road, Mangalore- 575 001
Karnataka High Court · (2011) 203 TAXMAN 196
High Courts22 Aug 2011Allowed
G.M. Basava and Smt. Susheela Basava Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0130
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Allowed
Smt. Venktalaxmamma Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0129
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Allowed
Smt. V. Malar and Others Vs Union of India (UOI)
Karnataka High Court · (2011) 08 KAR CK 0128
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 16
High Courts22 Aug 2011Dismissed
Sri Annayappa Vs Smt. Javaramma (Since deceased rep, by L.Rs. Sri Basavaiah and Others)
Karnataka High Court · (2011) 08 KAR CK 0127
High Courts22 Aug 2011Dismissed
CIT Vs Sree Krishna Promoters and Builders
Karnataka High Court · (2011) 08 KAR CK 0058
Income Tax Act, 1961 — Section 269 SS, 271 D, 273 B
High Courts19 Aug 2011Allowed
The Assistant Commissioner and Land Acquisition Officer, Sub-Division, Bidar, The District Commissioner, Bidar and The Secretary to Government, Land Revenue Department, Vidhana Soudha, Bangalore Vs Mohammed Mahaboob Ali and M/s. Narnja Co-operative Sugar Factory
Karnataka High Court · (2011) 08 KAR CK 0158
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts19 Aug 2011
Motiwala Properties and Investment Co. Vs Indian Institute of Hardware Technology Ltd.
Karnataka High Court · (2011) 08 KAR CK 0152
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts19 Aug 2011Dismissed
M. Keshava Murthy Vs State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0151
Karnataka Civil Services Rules, 1974 — Rule 5 (2)Penal Code, 1860 (IPC) — Section 307, 324
High Courts19 Aug 2011Allowed
Divisional Manager United India Insurance Co. Ltd. Vs N. Rangappa and The Secretary, Anantha Sevashrama Trust
Karnataka High Court · (2011) 08 KAR CK 0150
High Courts19 Aug 2011Dismissed
Smt Umadevi and Santosh S.N. (Since minor represented, by His mother Smt. Umadevi) Vs Smt. Dhakshanamma Malvi, As she is insane rep. by her next friend Husband Sri Shivarudrappa Malvi and Others
Karnataka High Court · (2011) 08 KAR CK 0149
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 13, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts19 Aug 2011Allowed
Elastrex Polymers Pvt. Ltd. Vs Sri Janardhana
Karnataka High Court · (2011) 08 KAR CK 0066
Industrial Disputes Act, 1947 — Section 10, 11 (A), 33 (2) (b)
High Courts19 Aug 2011Dismissed
Dr. Manish Joshi G.I. and Laproscopic Surgeon Vs The Registrar, Karnataka Medical Council 70, 2nd Floor "Vaidakeeya Bhavana" K.R. Road (Near Basavanagudi Post office) Basavanagudi, Bangalor-56004 and Mr. Ju Taek Lim F3 "Srivara Prince" Contour Road Gokulam, 3rd Stage, Mysore - 570002
Karnataka High Court · (2011) 08 KAR CK 0059
Evidence Act, 1872 — Section 45Indian Medical Council Act, 1956 — Section 15 (2), 15 (2) (b), 21, 22, 23
High Courts19 Aug 2011Dismissed
M/S. The Oriental Insurance Company Limited Vs Sri S.B. Shanker and Sri Yogehdra
Karnataka High Court · (2011) 08 KAR CK 0014
Workmens Compensation Act, 1923 — Section 10, 3 (1) (d)
High Courts19 Aug 2011Allowed
Mr. Sultan Ali Vs The State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 506
High Courts19 Aug 2011Dismissed
Sri. P. Jayapragasam and Smt. J. Stella Bai Vs Sri. Shivanna and The United Insurance Company Ltd.
Karnataka High Court · (2011) 08 KAR CK 0012
High Courts19 Aug 2011Dismissed
The Oriental Insurance Co. Ltd. Vs Sri. R. Suresh and Prasanna Kumar Sri. R. Suresh Vs The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 08 KAR CK 0005
Motor Vehicles Act, 1988 — Section 149 (2), 170, 181 (1), 3