High Courts08 Jun 2011
CIT and Another Vs H.M. Constructions
Karnataka High Court · (2011) 06 KAR CK 0034
Income Tax Act, 1961 — Section 113, 132, 158 BA, 260 A
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 88 of 143
High Courts07 Jun 2011Allowed
The Deputy Director of Public Instructions, Udupi District, Udupi, The Block Educational Officer, Education Department, Karkala, Udupi District and The Commissioner of Public Instructions, Nrupathunga Road, Bangalore -01 Vs B. Pundalika Marathe
Karnataka High Court · (2011) 06 KAR CK 0124
Karnataka Educational Institution (Recruitment and Terms and Conditions of Service of Employees in Private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 11 (1), 11 (6)
High Courts07 Jun 2011Dismissed
Smt Ningamma Vs K. Basavaraju and Others
Karnataka High Court · (2011) 06 KAR CK 0094
High Courts07 Jun 2011
Sharanappa S. Kallur Vs The State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts07 Jun 2011Dismissed
Sri A.M. Sharath Chandra, Sri T.C. Phani Mahesh and Sri T.C. Ashok rep. by his Pa Holder Sri T.C. Phani Mahesh Vs State of Karnataka and Others
Karnataka High Court · (2011) 6 KarLJ 350 : (2011) 4 KCCR 2958
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3)
High Courts07 Jun 2011Dismissed
G. Channarayappa, C. Sandeep Babu, C. Chetan and C. Madhusudan Vs Lakshmi Mallables Private Limited and The Commissioner Bangalore Development Authority
Karnataka High Court · (2011) ILR (Kar) 3141 : (2011) 4 KarLJ 657 : (2011) 4 KCCR 2961
Specific Relief Act, 1963 — Section 37, 37 (1), 38, 41
High Courts07 Jun 2011
Smt. Masthamma, Sri. C. Chandru, Sri. Dasaiah and Smt. Venkatamma Vs Sri. Channegowda @ Puttegowda and Divisional Manager, The National Insurance Co. Ltd. National Insurance Co. Ltd. Vs Smt. Masthamma and Others
Karnataka High Court · (2011) 06 KAR CK 0076
Motor Vehicles Act, 1988 — Section 147, 4 A (3)
High Courts07 Jun 2011Allowed
Sri. Akram Sab Vs State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0066
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14
High Courts07 Jun 2011Allowed
United India Insurance Co. Ltd. Vs Suresha and Marigowda
Karnataka High Court · (2011) 06 KAR CK 0051
High Courts06 Jun 2011
Ramesha Gowda Vs The State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0110
Penal Code, 1860 (IPC) — Section 100, 102, 302, 304 II, 324
High Courts06 Jun 2011
Shri. Prabhulingappa H.M. Vs The Divisional Controller K.S.R.T.C. The Divisional Controller and Karnataka State Road Transport Corporation Central Offices Vs Shri. H.M. Prabhulingappa
Karnataka High Court · (2011) 06 KAR CK 0087
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 11 A
High Courts06 Jun 2011
The Special Land Acquisition Officer, Mysore Urban Development Authority Vs Shivappa
Karnataka High Court · (2011) 06 KAR CK 0074
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 64
High Courts06 Jun 2011
B.S. Somashekhar Shetty Vs Smt. Lalitha
Karnataka High Court · (2011) 06 KAR CK 0072
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Jun 2011
The Special Land Acquisition Officer, Mysore Urban Development Authority Vs Koosappa
Karnataka High Court · (2011) 06 KAR CK 0060
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 64
High Courts06 Jun 2011Allowed
Jayawant Kamath Vs State
Karnataka High Court · (2011) 06 KAR CK 0052
Penal Code, 1860 (IPC) — Section 420, 467, 471, 477 APrevention of Corruption Act, 1988 — Section 5 (1) (d), 5 (2)
High Courts06 Jun 2011Allowed
Smt. M.P. Mahanteshwari and Others Vs Union of India
Karnataka High Court · (2011) 4 KCCR 2538
Railways Act, 1989 — Section 123 (c) (2), 124 A, 154, 16
High Courts03 Jun 2011Dismissed
Parvati Guddapaur @ Tanvasi Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 KarLJ 99
Karnataka Panchayat Raj Act, 1993 — Section 128
High Courts03 Jun 2011
Moula Sab, Mumtaz Begum, Mahaboob Bi and Sakeena Begum Vs The Manager United India Insurance Co. Ltd. and The Divisional Controller, BMTC Division
Karnataka High Court · (2011) ILR (Kar) 3168
Motor Vehicles Act, 1988 — Section 166
High Courts03 Jun 2011
K.S. Panduranga Vs State of Karnataka
Karnataka High Court · (2011) 06 KAR CK 0099
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7
High Courts03 Jun 2011
Mrs. Freny Rustumji, Mr. Godrej Rustumji and Mr. Xerxes Rustumji Vs Rustumji Developments and Mr. N.H. Rustumji
Karnataka High Court · (2011) 06 KAR CK 0082
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 9 Rule 30