COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 90 of 143

High Courts30 May 2011Dismissed

Karnataka State Road Transport Corporation Vs The State of Karnataka and Others

Karnataka High Court · (2011) 05 KAR CK 0011

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 69, 70, 71, 72, 88 (5)Road Transport Corporations Act, 1950 — Section 3

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High Courts27 May 2011

Commissioner of Income Tax and Another Vs Swarnagiri Wire Insulations Pvt. Ltd.

Karnataka High Court · (2011) 05 KAR CK 0043

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High Courts27 May 2011Allowed

The New India Assurance Company Ltd. Vs M Sureshappa and Smt. Sanna Durgamma @ Ramajji Durgamma

Karnataka High Court · (2011) 05 KAR CK 0041

Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii), 166, 7, 75 (2)

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High Courts27 May 2011Dismissed

M.N. Priyadatta Vs State of Karnataka and Others

Karnataka High Court · (2012) 1 KarLJ 205 : (2011) 4 KCCR 2639

Constitution of India, 1950 — Article 226, 226 (3), 227Karnataka Land Revenue Act, 1964 — Section 107, 95 (7)

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High Courts27 May 2011

KIOCL (Formerly Kudremukh Iron Ore Company Limited) Vs United Precision Engineers (Private) Limited

Karnataka High Court · (2011) 4 KarLJ 484

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 33

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High Courts27 May 2011

Abdul Saleemuddin Vs Vasanth Kumar and The Regional Manager, Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 05 KAR CK 0006

Motor Vehicles Act, 1988 — Section 166

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High Courts26 May 2011Dismissed

Sri T.N. Narayan Gowda Vs The Principal Secretary, Urban Development Department and Another.

Karnataka High Court · (2011) ILR (Kar) 2597

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High Courts26 May 2011Allowed

CIT and Another Vs Ganjam Nagappa and Sons (HUF)

Karnataka High Court · (2011) 05 KAR CK 0016

Income Tax Act, 1961 — Section 147, 148

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High Courts26 May 2011Dismissed

Shiva Kumari Vs R. Siddaraju

Karnataka High Court · (2011) 3 DMC 846

Criminal Procedure Code, 1973 (CrPC) — Section 127

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High Courts25 May 2011

Sri B. Poornachandra Reddy Vs State of Karnataka and Sri Muniraju

Karnataka High Court · (2011) 5 KarLJ 159 : (2011) 4 KCCR 2487

Karnataka Land Revenue Act, 1964 — Section 135, 136 (2), 136 (3)

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High Courts25 May 2011

National Insurance Co. Ltd. Vs Srinivasa and Y. Shekar Naidu Srinivas Vs Y. Shekhar Naidu and The Manager National Insurance Co. Ltd.

Karnataka High Court · (2011) 3 KCCR 342 SN : (2011) 3 KCCR 338

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High Courts25 May 2011Dismissed

A. Ganesh Reddy Vs The Chief Traffic Manager

Karnataka High Court · (2011) 131 FLR 161 : (2011) 4 KarLJ 487

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11 A

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High Courts25 May 2011Allowed

R. Sanjay Vs G. Suma

Karnataka High Court · (2011) 3 DMC 817

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Divorce Act, 1869 — Section 10 (A), 45

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High Courts25 May 2011

United India Insurance Co. Ltd. Vs Smt. Luviza Fernandis and Others

Karnataka High Court · (2011) 4 KCCR 2954

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High Courts25 May 2011Allowed

Oriental Insurance Company Ltd. Vs Smt. Shoba and Others

Karnataka High Court · (2012) ACJ 2297 : (2011) 5 KarLJ 30

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High Courts25 May 2011

United India Insurance Co. Ltd. Vs N. Prakash and Narasimha Murthy N. Prakash Vs The United India Insurance Co. Ltd. and Narasimha Murthy

Karnataka High Court · (2011) 8 RCR(Civil) 191

Motor Vehicles Act, 1988 — Section 149, 2 (21), 3, 75 (2)

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High Courts25 May 2011

Smt. A.V. Channabasamma Vs The Land Acquisition Officer and Assistant Commissioner, The Managing Director, The Divisional Controller and The Depot Manager, Karnataka State Road Transport Corporation

Karnataka High Court · (2011) ILR (Kar) 3043 : (2011) 5 KarLJ 149 : (2011) 4 KCCR 2822

Land Acquisition Act, 1894 — Section 10, 18 (1), 23, 4 (1), 6 (1)

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High Courts24 May 2011Allowed

Gulabi Shedty and Another Vs United Insurance Company Limited and Another

Karnataka High Court · (2011) ILR (Kar) 5394

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High Courts24 May 2011Dismissed

DIT (Exemptions) and Another Vs Adhaar

Karnataka High Court · (2011) 05 KAR CK 0032

Income Tax Act, 1961 — Section 11 (5), 13 (1) (d) (iia), 80 G

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High Courts24 May 2011

CIT and Another Vs T. Satish U. Pai

Karnataka High Court · (2011) 202 TAXMAN 16

Income Tax Act, 1961 — Section 2 (42A), 50, 50 B

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