High Courts24 May 2011Dismissed
Sri. Veeranarayana Traders and Others Vs The State of Karnataka, Department of Food and Civil Supplies and The Karnataka Food and Civil Supplies Corporation Ltd.
Karnataka High Court · (2011) 3 KCCR 2454
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 91 of 143
High Courts24 May 2011Dismissed
Sai Poorna Heights Apartment Owner''s Association Vs Bangalore Water Supply and Sewerage Board
Karnataka High Court · (2011) 3 KCCR 2278
Constitution of India, 1950 — Article 14, 226
High Courts24 May 2011Dismissed
Hucha Eraiah Vs The Tahsildar
Karnataka High Court · (2012) 3 KarLJ 676 : (2011) 4 KCCR 2807
High Courts23 May 2011
A. Aravind Vs A. Arun, Manager National Insurance Co. Ltd., Manjunath and Manager The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 05 KAR CK 0039
Insurance Act, 1938 — Section 64 VBPenal Code, 1860 (IPC) — Section 338, 379
High Courts23 May 2011Allowed
International Society for Krishna Consciousness, Bhima Das, Gopal Krishna Goswami and Jaya Pataka Swami Vs International Society for Krishna Consciousness and Others
Karnataka High Court · (2011) ILR (Kar) 3080 : (2011) 4 KCCR 385 SN
Income Tax Act, 1961 — Section 12 A, 2 (15), 30 (g), 80 (g), 80 GKarnataka Societies Registration Act, 1960 — Section 11 (2), 13
High Courts23 May 2011Dismissed
A.R. Viswanath. and Smt Rukminiyamma since deceased by her LRs (Veeregowda and Others) Vs The Deputy Commissioner Hassan, The Assistant Commissioner Revenue Sub Division and Suresh
Karnataka High Court · (2011) 5 KarLJ 25 : (2011) 4 KCCR 388 SN
High Courts23 May 2011Dismissed
Commissioner of Income Tax, Bangalore Vs Indian Telephone Industries
Karnataka High Court · (2011) 05 KAR CK 0026
Income Tax Act, 1961 — Section 145 A
High Courts23 May 2011
Deepak Rajani Vs K.B. Pampapathi, Since Deceased By His LRs., L.R. Renuka Pampathy, K.P. Jayamahadev Subrmanyam and K.P. Karthik
Karnataka High Court · (2011) 05 KAR CK 0017
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 21Specific Relief Act, 1963 — Section 22
High Courts19 May 2011Allowed
Mallamma Seer Vs The State of Karnataka
Karnataka High Court · (2011) 05 KAR CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
High Courts19 May 2011Allowed
Vasantkumar Auradi Vs The State of Karnataka
Karnataka High Court · (2011) 05 KAR CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149, 406, 420, 471
High Courts12 May 2011Dismissed
Smt. Siddamma Shetty, Smt. Shiv Alingamma Shetty and Smt. Lingamma Shetty Vs Deputy Commissioner, Assistant Commissioner, Tahsildar Kollegal and Smt. Siddamma Shetty
Karnataka High Court · (2011) 05 KAR CK 0033
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts12 May 2011Dismissed
Mr. Avinash Vs State of Karnataka and Others
Karnataka High Court · (2011) 3 DMC 719 : (2011) 4 KarLJ 560 : (2011) 4 KCCR 2587
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 149, 342, 361, 363, 504
High Courts10 May 2011Dismissed
G. Gopal Reddy Vs Senior Geologist Department of Mines and Geology, Raichoor and another
Karnataka High Court · (2012) 2 EFLT 127
High Courts10 May 2011Dismissed
S.R. Patalappa Vs The State
Karnataka High Court · (2011) 05 KAR CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409, 417, 420
High Courts05 May 2011Dismissed
Sri. Ramanjaneya Vs State of Karnataka
Karnataka High Court · (2011) 05 KAR CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120 BPrevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts29 Apr 2011Dismissed
Sri B.R. Mohan Vs The Regional Transport Authority, The Managing Director, Karnataka State Road Transport, Corporation and etc. etc.
Karnataka High Court · (2011) ILR (Kar) 2663
Motor Vehicles Act, 1988 — Section 102, 68
High Courts28 Apr 2011Allowed
Radha Bai and Others Vs State of Karnataka
Karnataka High Court · (2011) CriLJ 4602 : (2011) 8 RCR(Criminal) 1153
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 149, 306, 504
High Courts28 Apr 2011Allowed
Pavan P. Bannikodu Vs State of Karnataka
Karnataka High Court · (2011) CriLJ 4599 : (2011) 8 RCR(Criminal) 1095
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 307, 323, 506
High Courts28 Apr 2011Allowed
Vinay Kumar K.M. Vs The State of Karnataka
Karnataka High Court · (2011) 04 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 306, 34
High Courts26 Apr 2011Dismissed
Southern Phosphate and Mineral Vs State of Karnataka
Karnataka High Court · (2012) 51 VST 256
Karnataka Sales Tax Act, 1957 — Section 5 (3) (a)