COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 8 of 143

High Courts08 Dec 2011

Miss Sabiha Mohammed Ilyas Patel Vs The Registrar (Evaluation), Rajiv Gandhi University of Health Sciences, 4th T Block, Jayanagar, Bangalore-560 041, The Principal, Rajarajeswari Dental College and Hospital, Ramohalli Cross, Kumbal Godu, Mysore Road, Bangalore and Dr. Subhashini

Karnataka High Court · (2011) 12 KAR CK 0296

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High Courts08 Dec 2011

The Chief Traffic Manager BMTC Vs Ski Syed Naveed

Karnataka High Court · (2011) 12 KAR CK 0295

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

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High Courts08 Dec 2011Allowed

Smt. Asfiya Banu Vs Commissioner of Police and State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0294

Constitution of India, 1950 — Article 22 (5)Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 145, 147

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High Courts08 Dec 2011Allowed

Sri. Surendra Nayak and Sri. B. Chandrakanth Nayak Vs The Land Tribunal Udupi, The State of Karnataka, Lakshminarayana Bhatta and Venkataramana Devaru Harikandige Venkataramana Temple

Karnataka High Court · (2011) 12 KAR CK 0282

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High Courts08 Dec 2011

Gangamma Vs Sunandamma

Karnataka High Court · (2011) 12 KAR CK 0281

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High Courts08 Dec 2011Dismissed

M/s Sri Varamahalakshmi Education and Charitable Trust Vs The Assistant Provident Fund Commissioner Employees'' Provident Fund Organisation, Sub Regional office Rathmagiri Road, Chjkmagalur

Karnataka High Court · (2011) 12 KAR CK 0258

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 I, 7 J, 7 O

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High Courts08 Dec 2011Allowed

Bangalore Metropolitam Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority Under The Payment of Gratuity Act, The Assistant Labour Commissioner and Controlling Authority Under The Payment of Gratuity Act and Mohammed Ghouse

Karnataka High Court · (2011) 12 KAR CK 0257

Payment of Gratuity Act, 1972 — Section 2 (A)

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High Courts08 Dec 2011Allowed

Sri. Narasegowda Vs The Assistant Commisisoner Hassan Sub-Division Hassan and Others

Karnataka High Court · (2011) 12 KAR CK 0256

Karnataka Land Reforms Act, 1961 — Section 61, 61 (3)Karnataka Land Reforms Rules, 1974 — Rule 17Karnataka Land Revenue Act, 1964 — Section 34

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High Courts08 Dec 2011Dismissed

V. Basavarajappa Vs Basavarajaiah

Karnataka High Court · (2011) 12 KAR CK 0152

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High Courts08 Dec 2011Dismissed

Smt Venkataiakshmi Vs Smt P. Sudharani and Others

Karnataka High Court · (2011) 12 KAR CK 0133

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High Courts08 Dec 2011

Sri. V. Jagadeesh Vs Smt. Bhagu Bai

Karnataka High Court · (2011) 12 KAR CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126 (2)

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High Courts08 Dec 2011

Sri G.H. Jagannath and Sri G.H. Shivakumar Vs The Commissioner The Bruhath Bangalore Mahanagara Palike, N.P. Square, Bangalore - 560 002

Karnataka High Court · (2011) 12 KAR CK 0089

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High Courts08 Dec 2011

The Divisional Controller BMTC Vs T. Ramu

Karnataka High Court · (2011) 12 KAR CK 0088

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

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High Courts08 Dec 2011

Fisheries Co-operative Society (Regd) Vs Director of Fisheries and State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0087

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High Courts08 Dec 2011

Sri B.G. Mruthunjaya Vs The Regional Transport Authority and Others

Karnataka High Court · (2011) 12 KAR CK 0086

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High Courts08 Dec 2011

Dayananda Vs State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0081

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 324, 506

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High Courts08 Dec 2011Dismissed

P.S. Somashekaraiah Vs Krishnamurthy

Karnataka High Court · (2011) 12 KAR CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 200, 213Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts08 Dec 2011Dismissed

Sri K. Lakshminarayana Reddy Vs Government of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0079

Arbitration and Conciliation Act, 1996 — Section 14, 15, 16, 17, 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, Order 7 Rule 4B

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High Courts08 Dec 2011Dismissed

M/s. Devchand Construction Thokkottu Vs The Divisional Railway Manager (Works) Southern Railway Palakkad Division Palakkad Kerala and Sri. G. Radhakrishnan Nair Sole Arbitrator and Deputy'' Chief Engineer Southern Railway Tribandrum, Kerala

Karnataka High Court · (2011) 12 KAR CK 0078

Arbitration and Conciliation Act, 1996 — Section 11, 31 (7) (a), 64 (3) (a) (v)

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High Courts08 Dec 2011Dismissed

M/s Emas Engineering and Contractors (P) Ltd. and M/s Emas Engineering and Contractors (P) Ltd. Vs Sri M.S. Vday

Karnataka High Court · (2011) 12 KAR CK 0077

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4

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