High Courts26 Apr 2011Dismissed
TRS Nirman Vs Union of India (UOI)
Karnataka High Court · (2011) 04 KAR CK 0091
Arbitration and Conciliation Act, 1996 — Section 11, 11 (6), 11 (6), 34 (2), 9, 9
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 92 of 143
High Courts26 Apr 2011Allowed
Emson Spraytech India Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2011) 46 VST 428
High Courts21 Apr 2011
B.U. Chaitanya Vs Managing Director, Bangalore Metropolitan Transport Corporation and Another
Karnataka High Court · (2013) ACJ 1423
High Courts21 Apr 2011Allowed
Dr. Seethalakshmi D.K. Vs The Director Karnataka Institute of Medical Science (KIMS) Hubli - 580021, The Chief Administrative Officer, Karnataka Institute of Medical Science (KIMS) Hubli - 580021, The Chief Secretary, Government of Karnataka, Health and Family Welfare Department (Medical Edcucation), Vikas Soudha. Bangalore and Dr. Damayanti Surangi Satish Shet Vs The State of Karnataka and Others
Karnataka High Court · (2011) 04 KAR CK 0197
Constitution of India, 1950 — Article 14, 16
High Courts21 Apr 2011Allowed
Jagadish N. Hinduja Vs CIT and Another
Karnataka High Court · (2011) 04 KAR CK 0156
Income Tax Act, 1961 — Section 2 (22) (e), 220 (6), 246 A, 254, 254 (1)
High Courts21 Apr 2011Dismissed
The Section Officer, HESCOM Ltd., and Others Vs Smt. Parawwa and Others
Karnataka High Court · (2011) ILR (Kar) 2763
Criminal Procedure Code, 1973 (CrPC) — Section 96Workmens Compensation Act, 1923 — Section 19 (2), 3 (5)
High Courts21 Apr 2011Dismissed
Sri A. Chandrappa Vs The Management of Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2011) 131 FLR 542 : (2011) 3 KCCR 2427
Criminal Procedure Code, 1973 (CrPC) — Section 252Industrial Disputes Act, 1947 — Section 11 AKarnataka Police Act, 1963 — Section 92 (o), 92 (p)
High Courts21 Apr 2011Dismissed
Lokesh Vs A.P. Devi and The United India Isurance Co. Ltd.
Karnataka High Court · (2011) 5 KarLJ 643
Motor Vehicles Act, 1988 — Section 140, 145, 147 (5), 166
High Courts21 Apr 2011Allowed
Punjab National Bank Vs V.G. Maheshwarappa and Co. and Samshi and Co.
Karnataka High Court · (2011) 3 KCCR 2408
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9Constitution of India, 1950 — Article 226, 227
High Courts21 Apr 2011Allowed
State of Karnataka and The Chief Research Officer, K.E.R.S. Coastal Engineering Division Vs Ahamed John and The Asst. Labour Commissioner and Controlling Authority, Payment of Gratuity Act, Mysore Division
Karnataka High Court · (2011) 04 KAR CK 0110
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 7 (4), 7 (7)Payment of Gratuity Rules, 1972 — Rule 10 (1)
High Courts21 Apr 2011Allowed
Sri. G. Somashekara Vs Sri. M.G. Mahanthappa, Mallikarjuna Transport and The Division Manager, The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 6 RCR(Civil) 2098
Motor Vehicles Act, 1988 — Section 166
High Courts21 Apr 2011
The Bharathi Vidya Samsthe (R) Vs The State of Karnataka and Others
Karnataka High Court · (2011) 04 KAR CK 0101
High Courts21 Apr 2011Dismissed
Sri D.J. Ajithprasad Vs D.G. Nagaraju
Karnataka High Court · (2012) 1 BC 346 : (2011) 5 KarLJ 640 : (2011) 3 KCCR 2424
Criminal Procedure Code, 1973 (CrPC) — Section 309, 317, 407, 408Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Apr 2011
Orange County Resorts and Hotels Limited Vs M.R. Justice (RETD) M. Karpaga Vinayagam
Karnataka High Court · (2011) 5 KarLJ 432 : (2011) 3 KCCR 2451
Electricity Act, 2003 — Section 111
High Courts21 Apr 2011
Sri. Thimmarayappa and Smt. Manjula Vs Sri. P.R. Manjunath and National Insurance Co. Ltd.
Karnataka High Court · (2011) ILR (Kar) 2143 : (2011) 5 KarLJ 174
High Courts21 Apr 2011
Commissioner of Central Excise, Commissionerate Vs T.G. Kirloskar Automotive (P.) Ltd.
Karnataka High Court · (2011) 32 STT 251
CENVAT Credit Rules, 2004 — Rule 2 (1) (ii)
High Courts21 Apr 2011Dismissed
G.K. Venkatashiva Reddy Propprietor Venkateshwara Motor Service and Others Vs Karnataka State Transport and Others
Karnataka High Court · (2011) 3 KCCR 333 SN : (2011) 3 KCCR 327 : (2011) 6 RCR(Civil) 2195
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 80 (3), 83
High Courts21 Apr 2011Dismissed
Commissioner of C. Ex., Bangalore-II Vs Vetril Electronics Pvt. Ltd.
Karnataka High Court · (2012) 281 ELT 222
High Courts21 Apr 2011Allowed
Zino Davidoff SA Vs Mahendra Kumar Proprietor Associate Inc. India and Smt. Vimala Parmar
Karnataka High Court · (2011) 04 KAR CK 0029
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 10ATrade and Merchandise Marks Act, 1958 — Section 9Trade Marks Act, 1999 — Section 134, 9
High Courts21 Apr 2011Dismissed
Sri S. Viswanatha Vs Karnataka Power Transmission Corporation Ltd.
Karnataka High Court · (2011) 5 KarLJ 144