High Courts19 Jul 2011Allowed
A Gopal and Others Vs The Bengaluru Development Authority and Others
Karnataka High Court · (2011) 07 KAR CK 0216
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 78 of 143
High Courts19 Jul 2011
The Kasturba Medical College and Others Vs The Union of India (UOI) and Others
Karnataka High Court · (2011) 07 KAR CK 0215
Customs Act, 1962 — Section 25
High Courts19 Jul 2011
Executive Engineer CED III CCU and The Chief Engineer Civil Construction Unit Ministry of Environment and Forests Vs Kwality Construction Engineers
Karnataka High Court · (2011) 07 KAR CK 0214
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts19 Jul 2011Dismissed
The New India Assurance Company Limited Vs Sri K. Bommanna Gowda and Others
Karnataka High Court · (2011) 07 KAR CK 0213
Workmens Compensation Act, 1923 — Section 10
High Courts19 Jul 2011Allowed
National Insurance Company Limited Vs Nagesh Bin Nanjundaiah and Smt. Mariyamma
Karnataka High Court · (2011) 07 KAR CK 0118
High Courts19 Jul 2011Allowed
M/s Oriental Insurance Company Ltd. Vs Mookambka C/o V. Rajanna and Bramma C/o Narayanappa
Karnataka High Court · (2011) 07 KAR CK 0099
Motor Vehicles Act, 1988 — Section 147, 2 (14), 95
High Courts19 Jul 2011Allowed
Executive Engineer, MESCOM, Mysore District Vs Managing Director, Karnataka Vidyuth Karkhane Ltd., Bangalore and Others
Karnataka High Court · (2012) 2 LLJ 396
High Courts19 Jul 2011Allowed
Shuba Sondoor Gaddi Vs Chidanand M. Gaddi
Karnataka High Court · (2011) 07 KAR CK 0012
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13 (1) (ia) (ib), 13 (1) (ib)
High Courts19 Jul 2011
State of Karnataka Vs K.V. Prakashbabu, Venkataramappa and Lakahmidevamma
Karnataka High Court · (2011) 07 KAR CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 354 (1) (b)Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 302, 498A
High Courts19 Jul 2011Allowed
Smt. Girijamma and Others Vs The Union of India (UOI)
Karnataka High Court · (2011) 07 KAR CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 174Railway Claims Tribunal Act, 1987 — Section 123 (c) (2), 124 A
High Courts18 Jul 2011
Commissioner of Income Tax, Bangalore Vs K. Chandrakanth Kini
Karnataka High Court · (2011) 07 KAR CK 0287
High Courts18 Jul 2011
Syed Zameer Vs Babu and National Insurance Company Ltd.
Karnataka High Court · (2011) 07 KAR CK 0147
Constitution of India, 1950 — Article 141
High Courts18 Jul 2011
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Sri K. Chandrakanth Kini
Karnataka High Court · (2011) 07 KAR CK 0125
Finance Act, 2002 — Section 143 (1), 28 (va), 45, 55 (1) (b) (1), 55 (2) (b)
High Courts18 Jul 2011
Sri Vijay Kumar Saboo (HUF) and Sri Kamal Kishore Saboo (HUF) Vs The Asst. Commissioner of Income Tax
Karnataka High Court · (2012) 340 ITR 382 : (2011) 201 TAXMAN 366
Income Tax Act, 1961 — Section 139, 143 (1) (a), 143 (3), 147, 153 A
High Courts18 Jul 2011Dismissed
The State Vs Boranna
Karnataka High Court · (2011) 07 KAR CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Jul 2011
Oriental Insurance Company Ltd. Vs Abdul Haque and Devaraje Sri Abdul Huk Vs Devaraju and The Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 07 KAR CK 0122
Constitution of India, 1950 — Article 141Workmens Compensation Act, 1923 — Section 4 A (1), 4 A (3)
High Courts18 Jul 2011Dismissed
Sri.Shivaraj Singh Vs The State of Karnataka and Sri. B.N. Manmath Kumar Rao
Karnataka High Court · (2011) 07 KAR CK 0121
Penal Code, 1860 (IPC) — Section 323, 342, 504, 506 (2)
High Courts18 Jul 2011Allowed
Sri M.J. Shivani Vs Sri Venkateshappa
Karnataka High Court · (2011) 07 KAR CK 0120
High Courts18 Jul 2011
Sri K. Bhakthavatsalam Vs Sri S. Manjunath Reddy Sri S. Manjunath Reddy Vs Sri K. Bhakthavatsalam
Karnataka High Court · (2011) 07 KAR CK 0119
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Jul 2011Dismissed
Commissioner of Income Tax, Bangalore Vs Nokia Siemens Networks India (P.) Ltd.
Karnataka High Court · (2011) 07 KAR CK 0049
Income Tax Act, 1961 — Section 37