Karnataka High Court Judgments 2011 — Page 7

High Courts09 Dec 2011

Sri Krishna Khandige and Smt. Dharma Somashekhar Vs The Managing Director, Bangalore Metro Rail Corporation Ltd., B.M.T.C. Complex, 3rd Floor, K.H. Road, Shanthi Nagar, Bangalore -27, The Special Land Acquisition Officer, KIADB, Kini Building, 1st Cross, 3rd Floor, Gandhi Nagar, Bangalore - 09 and The Managing Director, Bangalore Metropolitan Transport Corporation, B.M.T.C. Complex, 3rd Floor, K.H. Road, Shanthi Nagar, Bangalore - 27

Karnataka High Court · (2011) 12 KAR CK 0025

Land Acquisition Act, 1894 — Section 11 A, 18, 31

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High Courts09 Dec 2011Dismissed

Smt. Vathsala Vs The Secretary, Department of Home, Vidhana Soudha, Bangalore, The Commissioner of Police, Infantry Road, Bangalore City, Bangalore and The Inspector of Police, Frazer Town Police, Bangalore

Karnataka High Court · (2011) 12 KAR CK 0006

Penal Code, 1860 (IPC) — Section 323, 34, 392, 427, 504

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High Courts09 Dec 2011

Smt. Lakshmidevi K. Vs B.B.M.P. Bangalore, The Principal BBMP, Composite Junior College and Smt Shobhat

Karnataka High Court · (2011) 12 KAR CK 0005

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High Courts08 Dec 2011Allowed

Commissioner of Income Tax, Central Circle Vs Infosys Technologies Ltd.

Karnataka High Court · (2012) 206 TAXMAN 247 : (2012) 205 TAXMAN 59 : (2012) 205 TAXMAN 250

Income Tax Act, 1961 — Section 143 (1), 143 (2), 80 HHE

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High Courts08 Dec 2011Dismissed

Mr. Mohammed Turab Administrator and Habrasthan Robertsonpet, KGF Kolar District Vs State of Karnataka Ministry of Wakfs and Others

Karnataka High Court · (2011) 12 KAR CK 0395

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High Courts08 Dec 2011Allowed

M. Muniraju Vs Shri P.S Nagaraju

Karnataka High Court · (2011) 12 KAR CK 0394

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts08 Dec 2011Allowed

Mr. Ravi, S. Nagaraju and Jagadisha @ Venkatesha Vs State

Karnataka High Court · (2011) 12 KAR CK 0393

Penal Code, 1860 (IPC) — Section 34, 427, 436, 448

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High Courts08 Dec 2011

Smt. Gowramma Vs The Mandya National Papor Mills Ltd., (in liqdn.)

Karnataka High Court · (2011) 12 KAR CK 0392

Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 463

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High Courts08 Dec 2011Dismissed

Smt. Kenchamma Vs Govt. of Karnataka, State of Karnataka and Shri Kodanda

Karnataka High Court · (2011) 12 KAR CK 0391

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High Courts08 Dec 2011Allowed

K. Kumar Deswamy Vs The Chief Traffic Manager B.M.T.C., Chief Traffic Manager, K.H. Road, Bangalore-360027 The Chief Traffic Manager B.M.T.C. Vs K. Kumar Deswamy

Karnataka High Court · (2011) 12 KAR CK 0390

Industrial Disputes Act, 1947 — Section 33 (2) (b)

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High Courts08 Dec 2011

Obalapathi, Naresh and R. Kiran Vs The Commissioner Bruhat Bangalore Mahanagara Palike N.R. Square, Bangalore - 2 and Others

Karnataka High Court · (2011) 12 KAR CK 0389

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High Courts08 Dec 2011Dismissed

Smt Nagarathnamma Vs Sri Marichannappa and Others

Karnataka High Court · (2011) 12 KAR CK 0388

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts08 Dec 2011Dismissed

Smt. Bylamma Rep By Gpa Holder B A Prabhu Vs State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0387

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151

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High Courts08 Dec 2011

Krishanppa Vs The State of Karnataka and Smt. Lakshmamma

Karnataka High Court · (2011) 12 KAR CK 0371

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 (B), 306, 34, 498A

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High Courts08 Dec 2011

Thomas and Others Vs State

Karnataka High Court · (2011) 12 KAR CK 0370

Penal Code, 1860 (IPC) — Section 429Wild Life (Protection) Act, 1972 — Section 43 (1) (a), 48 (a), 51 (1)

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High Courts08 Dec 2011Dismissed

R.K. Nagendra Vs Srl B.H. Gundu Rao

Karnataka High Court · (2011) 12 KAR CK 0369

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Dec 2011Dismissed

Sri. H.T. Eshwarappa Vs The State of Karnataka and Others

Karnataka High Court · (2011) 12 KAR CK 0367

Karnataka Land Reforms Act, 1961 — Section 44 (2) (a)Transfer of Property Act, 1882 — Section 52

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High Courts08 Dec 2011Allowed

Smt. Ghouse Bi. Vs State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0366

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High Courts08 Dec 2011

Vilangat Xaveer Jose and Mr. P.M. Sanu Vs State of Karnataka and Mr. Mohammed Muneer

Karnataka High Court · (2011) 12 KAR CK 0345

Penal Code, 1860 (IPC) — Section 120 B, 34, 420, 465, 471

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High Courts08 Dec 2011Allowed

Peddur Venkataram and Others Vs The State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0344

Representation of the Peoples Act, 1951 — Section 127

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Karnataka High Court judgments, 2011