COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 82 of 143

High Courts07 Jul 2011Allowed

State Vs Sri. T. Ramaiah and Sri. C.K. Krishnegowda

Karnataka High Court · (2011) 07 KAR CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

High Courts07 Jul 2011Allowed

Sri Ramesh Desai and Sri. Sangayya Swamy Vs The State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0048

High Courts06 Jul 2011Allowed

Desai Brothers Ltd. Vs Additional Commissioner of Commercial Taxes

Karnataka High Court · (2011) 46 VST 289

High Courts06 Jul 2011Allowed

Food Corporation of India Employees Housing Coop Society Limited and Others Vs State of Karnataka and Others

Karnataka High Court · (2012) 2 KarLJ 11

Karnataka Land Revenue Act, 1964 — Section 39, 67, 94, 94 (3)

High Courts06 Jul 2011

Suvarna Kom Ratnakar Shet Vs Ratnakar Vinayak Shet

Karnataka High Court · (2013) 2 AKR 166 : (2013) ILR (Kar) 2384 : (2013) 1 KCCR 222

Hindu Marriage Act, 1955 — Section 10, 10 (1) (a), 10 (1) (m), 13 (1) (B), 23

High Courts06 Jul 2011

Muninarayanappa Vs State of Karnataka and Others

Karnataka High Court · (2011) 5 KarLJ 621

Karnataka Land Revenue Act, 1964 — Section 136 (2)

High Courts05 Jul 2011Dismissed

Sri Ajayaram Vs The Principal Secretary to The Government of Karnataka Revenue Department, The Deputy Commissioner Bangalore, The Special Land Acquisition Officer and M/S Nti Employee Housing Co-Operative Soceity Ltd., (Name Changed To National Technological Institute Housing Co-Operative Soceity Ltd.) and Others

Karnataka High Court · (2011) 07 KAR CK 0160

Land Acquisition Act, 1894 — Section 16 (2), 3 (f), 4 (1), 6 (1)

High Courts05 Jul 2011Dismissed

Gangadhara Vs The State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307

High Courts05 Jul 2011Dismissed

GE India Technology Centre Pvt. Ltd. Vs Dispute Resolution Panel and Assistant Commissioner of Income Tax

Karnataka High Court · (2011) 243 CTR 451 : (2011) 201 TAXMAN 191

Income Tax Act, 1961 — Section 143 (2), 144 C (5), 144 C (8), 92 C, 92 CA

High Courts05 Jul 2011Dismissed

H.C. Sathyan and Sowmya Sathyan Vs The State

Karnataka High Court · (2011) 07 KAR CK 0060

Criminal Law (Amendment) Ordinance, 1944 — Section 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 26, 451, 452Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 4, 5 (6)

High Courts05 Jul 2011Allowed

Sri Kunnappa Vs The State of Karnataka Revenue Department

Karnataka High Court · (2012) 1 KarLJ 28

Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 136 (3), 192 AMysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5

High Courts04 Jul 2011

Commissioner of Income Tax and Another Vs Parag Kotecha

Karnataka High Court · (2011) 07 KAR CK 0282

High Courts04 Jul 2011

Medi Projects (P.) Ltd. Vs Cauvery Medical Centre Ltd.

Karnataka High Court · (2011) 109 SCL 48

High Courts04 Jul 2011Dismissed

Manager Oriental Insurance Co Ltd. Vs Nagesh and Others

Karnataka High Court · (2011) 07 KAR CK 0224

Motor Vehicles Act, 1988 — Section 147, 166, 212

High Courts04 Jul 2011

Smt. Narasamma (Since dead by her Grand Children as her L.Rs. Gangadhara, Nagaraj and Umashankar) Vs The Special Deputy Commissioner Bangalore District Bangalore and Others

Karnataka High Court · (2011) 07 KAR CK 0146

Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 AMysore Land Revenue Code, 1888 — Section 233, 43 (8)

High Courts04 Jul 2011Allowed

M/S. Instrument Research Associates Pvt. Ltd. Vs The General Secretary Karnataka Workers Union(r) Citu office. V.G. Gopal Building No. 20/1, Lalbagh Fort Road Bangalore - 560 004, The Deputy Labour Commissioner And Recovery officer, Divn.2 Karmika Bhavan, Bannerghatta Road Bangalore - 560 029 and The Deputy Commissioner Bangalore Urban District Bangalore

Karnataka High Court · (2011) 07 KAR CK 0145

Industrial Disputes Act, 1947 — Section 12 (3), 18 (3), 2 (p), 33 (C-1)Payment of Bonus Act, 1965 — Section 10, 11, 15, 2 (4) (B), 2 (6)

High Courts04 Jul 2011

Sri S.I. Muneer Ahmed Vs The State of Karnataka

Karnataka High Court · (2011) 6 KarLJ 50

Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Forest Code, 1976 — Section 61 (1) (ii)

High Courts01 Jul 2011Dismissed

Shankaragouda Vs The Authorised Officer and Special Land Acquisition Officer and Others

Karnataka High Court · (2011) 07 KAR CK 0210

Karnataka Land Reforms Act, 1961 — Section 7 A, 77 A

High Courts01 Jul 2011

New India Assurance Co. Ltd. Vs M. Prabhu and H.M. Gopl Reddy

Karnataka High Court · (2011) 07 KAR CK 0148

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 147, 149, 66 (3)

High Courts01 Jul 2011Dismissed

Sri. Indu B. Srivastava, IFS Vs Sri. Avani Kumar Varma IFS and Others

Karnataka High Court · (2011) 5 KarLJ 654 : (2011) 4 KCCR 2744

All India Services Act, 1951 — Section 3 (1)Constitution of India, 1950 — Article 227