High Courts22 Jul 2011Allowed
Rangappa Since dead by Lrs (Chowdamma and Anjanappa) and Others Vs Lakshmaiah
Karnataka High Court · (2011) 07 KAR CK 0052
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 11
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 76 of 143
High Courts22 Jul 2011Allowed
Sudhesh rep: by His Father Sudhakar Salian Vs K. Raghavendra Rao and The United India Insurance Co. Ltd.
Karnataka High Court · (2011) 07 KAR CK 0035
High Courts22 Jul 2011Allowed
T Thimmaiah @ Sannathimmaiah Vs The General Manager, BMTC. Transport House, K H Road. Shanthinagar, Bangalore-50 027 and The Branch Manager, United India Insurance Co. Ltd., DO-IV, 19-19/1, II Floor, South End Road, Basavanagudi, Bangalore-560004
Karnataka High Court · (2011) 07 KAR CK 0034
Motor Vehicles Act, 1988 — Section 166
High Courts22 Jul 2011Allowed
Sri B.M. Mahesh @ Swami Vs Sri K Palaniswami and National Insurance Company Ltd.
Karnataka High Court · (2011) 07 KAR CK 0033
High Courts22 Jul 2011Allowed
Varghese Kunchariya @ Kunchariya Varghese Vs Anu K R and The United India Insurance Company Ltd., No. 48/1, II Floor, Above K.C. Das Sweets, ST. Marks Road, Bangalore-560001
Karnataka High Court · (2011) 07 KAR CK 0032
High Courts22 Jul 2011Allowed
Ashok @ Ashok Kumar Vs The Managing Director KSRTC, Kempegowda Bus Stand, Subhashnagar, Bangalore-560009
Karnataka High Court · (2011) 07 KAR CK 0031
High Courts22 Jul 2011Allowed
Smt. Munirathnamma and Rajesh aliasa Raju L. Vs Mr. A. Sengottaiyan, No. 4, K.P. Extension, Bangalore and The Iffo Tokia General Insurance Co. Ltd., Cunningham Road, Next to Chandrika Hotel, Bangalore-01
Karnataka High Court · (2011) 07 KAR CK 0030
High Courts22 Jul 2011
Smt. Anusuya and Others Vs The Manager The United India Co. Ltd. Do-5, No. 25, Shankaranarayana Building M G Road, Bangalore-560001 and A M Narayanaswamy
Karnataka High Court · (2011) 07 KAR CK 0029
High Courts22 Jul 2011Dismissed
Sri. M.T. Manjunath, M.A. Vs The Management of Sri. Jagajyothi Basaveshwara Sahakara Sangha Limited and The State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0028
Karnataka Education Act, 1983 — Section 133 (2)
High Courts22 Jul 2011Allowed
Sri N.B. Puttalingaraju Vs Deputy Commissioner Mandya District, Mandya, Commissioner, Town Municipal, Counsil, Mandya City, Mandya and Sri Ankegowda Planning Director District Urban Development Cell Bandigowda Extension Mandya District Mandya
Karnataka High Court · (2011) 07 KAR CK 0027
Karnataka Municipality Accounts Rules, 1965 — Rule 152
High Courts22 Jul 2011Dismissed
Shri C.S. Sharana Kumar Vs State of Karnataka and The Hon''ble High Court of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0026
Constitution of India, 1950 — Article 14, 19 (1), 21Karnataka Civil Services (Probation) Rules, 1977 — Rule 2 (2), 3, 4, 5 (1)Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2
High Courts22 Jul 2011Dismissed
Sri K.N. Sathyanarayana Vs General Manager M/s. Venlon Polyester Film Ltd. 26 (P) Belavadi Industrial Area, Hunsur Road, Mysore 570018
Karnataka High Court · (2011) 07 KAR CK 0025
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 APayment of Gratuity Act, 1972 — Section 4 (6)
High Courts22 Jul 2011Dismissed
Sri. A. Somashekar Vs The State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0024
High Courts22 Jul 2011Allowed
S.M. Kannan Vs Union Of India
Karnataka High Court · (2011) 07 KAR CK 0023
High Courts22 Jul 2011Allowed
Glaxo Smith Kline Pharmaceuticals Limited Vs State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0022
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 17 (1), 17 (1) (a), 17 (4)
High Courts22 Jul 2011Dismissed
The Divisional Controller K.S.R.T.C. Vs Sri Sanjeev Kumar
Karnataka High Court · (2011) 07 KAR CK 0021
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts22 Jul 2011
The Assistant Provident Fund Commissioner Bhavishyanidhi Bhavan Regional Office, Silva Road High Lands Mangalore - 575 002 Vs Sri Krishnashetty
Karnataka High Court · (2011) 07 KAR CK 0020
Consumer Protection Act, 1986 — Section 15
High Courts22 Jul 2011
M/s. First Reality Vs M/s. Asst Commissioner of Commercial Taxes (Recovery)- 1, Srinivasa Complex I Main Road, Sheshadriupram Bangalore - 560020
Karnataka High Court · (2011) 07 KAR CK 0019
Karnataka Sales Tax Act, 1957 — Section 12 A, 13 (3) (b)
High Courts22 Jul 2011
The Oriental Insurance Co. Ltd. Vs Sri M.R. Govind and Sri D. Babu Yadav
Karnataka High Court · (2011) 07 KAR CK 0018
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Jul 2011Allowed
Sri Seetharama Naika and Smt. Gowramma Vs M/s Vijay Steel Tubes and The Reliance General Insurance Co. Ltd.
Karnataka High Court · (2011) 07 KAR CK 0009
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151