High Courts17 Aug 2011Dismissed
R.S. Krishna Murthy Vs R.S. Krishna Murthy
Karnataka High Court · (2011) 08 KAR CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 64 of 143
High Courts17 Aug 2011Allowed
The Managing Director, Karnataka Soaps and Detergent Limited, Sandal City, P.B. No. 5531, Rajajinagar, Bangalore-560055. Vs K. Chaitanya Rao and Others
Karnataka High Court · (2011) 08 KAR CK 0024
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts17 Aug 2011
Standard Castings Private Limited Vs Government of Karnataka and Deputy Inspector General of Police and Tender Inviting Officer, Karnataka State Fire and Emergency Service
Karnataka High Court · (2011) 08 KAR CK 0020
Constitution of India, 1950 — Article 14
High Courts16 Aug 2011Allowed
Subhakar Poojary Vs K.S. Kalluraya and New India Assurance Company Ltd.
Karnataka High Court · (2011) 08 KAR CK 0140
High Courts16 Aug 2011
Sri G. N. Ramachandra and Others Vs State of Karnataka and Jagadish
Karnataka High Court · (2011) 08 KAR CK 0119
Karnataka Land Revenue Code, 1988 — Section 3 (12), 3 (14), 3 (16)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 4 (2), 5
High Courts16 Aug 2011Dismissed
State Vs Sri. Venkataramanappa and Smt. Thippakka
Karnataka High Court · (2011) 08 KAR CK 0118
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 498A, 498A (b)
High Courts16 Aug 2011Dismissed
H.R. Sanganna and Others Vs Sri. P. Thimmaiah
Karnataka High Court · (2011) 08 KAR CK 0109
Karnataka Municipalities Act, 1964 — Section 284
High Courts16 Aug 2011
Munikrishnappa Vs State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 304 II, 307
High Courts16 Aug 2011Allowed
United Breweries (Holding) Ltd formerly known as United Breweries Ltd Vs Karnataka State Industrial Investment and Development Corporation Limited, Dominion Chemical Industries Limited, Sri C. Thimmaiah Gowda and Smt R. Leelamma
Karnataka High Court · (2011) 08 KAR CK 0097
Contract Act, 1872 — Section 126State Financial Corporations Act, 1951 — Section 31 (1) (aa), 32 (1)
High Courts16 Aug 2011Dismissed
Sri N. Ashwathnarayana and Others Vs Sri Narasimhaiah and Others
Karnataka High Court · (2011) 6 KarLJ 140
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 (3)
High Courts16 Aug 2011Dismissed
Lokesh Alias Hanamantayya Vs State
Karnataka High Court · (2011) 08 KAR CK 0074
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts16 Aug 2011Dismissed
State of Karnataka Vs K.H. Nagaraju, M/s. Renuka Agro Agencies, D. No. 6, P.B. Road, Davangere, Subramanya Bhat, Sr. Area Manger, M.C.F. No. 185:1, 3rd Main Road, P.J. Extension, Davangere and Abdul Menon, Production Manager, M/s. Thungabhadra Fertilizers and Chemicals Limited, 101-102, Hulagi, Koppala District
Karnataka High Court · (2011) 08 KAR CK 0061
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200Essential Commodities Act, 1955 — Section 7
High Courts16 Aug 2011
Mangalore Refinery and Petrochemicals Ltd. Vs CCE, Mangalore
Karnataka High Court · (2012) 278 ELT 289 : (2013) 21 GSTR 58
Central Excise Rules, 1944 — Rule 100E, 35B, 37, 47, 52ACustoms Act, 1962 — Section 17, 46, 47, 47 (1)
High Courts16 Aug 2011Dismissed
New India Assurance Co. Ltd. Vs Halappa and Others
Karnataka High Court · (2013) 1 AKR 299
High Courts16 Aug 2011Dismissed
Sri Ramakrishna Gouda (Since Deceased Represented by L.Rs. Neelamma Gouda, Thanuja and Shivaraju Gouda) and Smt Jayamma Vs The State of Karnataka and Others
Karnataka High Court · (2011) 08 KAR CK 0025
Constitution of India, 1950 — Article 227, 341Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5 A
High Courts16 Aug 2011Dismissed
K.G. Srinivas and V. Govindappa Vs Akshaya Financiers
Karnataka High Court · (2011) 08 KAR CK 0022
Civil Procedure Code, 1908 (CPC) — Section 107 (2)Karnataka Money Lenders Act, 1961 — Section 10, 11
High Courts15 Aug 2011Dismissed
Vst Tillers Tractors Limited. Regd. Office - No. 1 Dyavasandra Industrial Estate. P B No. 4801. Whitefield Road, Mahadevapura, Bangalore - 560048 Vs The Inspector General of Stamps and Registration, Shimsha Bhavan. Jala Mandali Building, 8th Block, Jayanagar, Bangalore
Karnataka High Court · (2011) 08 KAR CK 0144
Companies Act, 1956 — Section 391, 394Karnataka Stamp Act, 1957 — Section 19
High Courts12 Aug 2011
Smt. Bhavani Muniswamy Vs Bank of Baroda
Karnataka High Court · (2011) 08 KAR CK 0143
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts12 Aug 2011Allowed
Mr. V.K.V. Sarma Vs Ms Indra Sarma
Karnataka High Court · (2012) CriLJ 592 : (2012) 1 DMC 802 : (2011) 6 KarLJ 345
Protection of Women from Domestic Violence Act, 2005 — Section 12, 2 (f)
High Courts12 Aug 2011
S. Manohara Vs T.M. Ganeshan Gounder and The Divisional Manager United India Assurance Company Ltd. Divisional Manager United India Insurance Company Ltd. Vs S. Manohar, T.M. Ganeshan Gounder, The Managing Director KSRTC and The Chairman Internal Security Fund KSRTC
Karnataka High Court · (2011) 08 KAR CK 0078
Workmens Compensation Act, 1923 — Section 22, 4 A (1)