COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,013 of 2,397

High Courts04 Jan 2012Dismissed

State of Karnataka Vs Sri K.M. Naveen and The Special Deputy Commissioner (Revenue) Bangalore District, Office of the Deputy Commissioner 2nd Floor, D.C.Office Building, Near City Civil Court Complex, K.G.Road, Bangalore

Karnataka High Court · (2012) 01 KAR CK 0174

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

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High Courts04 Jan 2012Dismissed

Sri. A.H. Vijaya Kumar Rao Vs Venkata Reddy The Managing Director and Member Secretary Common Cadre Committee For Primary Co-Operative Agriculture and Rural Development Banks in Karnataka, Alur Venkata Rao Road Chamarajpet, Bangalore - 560018

Karnataka High Court · (2012) 01 KAR CK 0172

Karnataka Cooperative Societies Rules, 1960 — Rule 18 (4)

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High Courts04 Jan 2012Allowed

Smt. H.B. Mythra Vs Mysore Urban Development Authority (MUDA)

Karnataka High Court · (2012) 01 KAR CK 0170

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High Courts04 Jan 2012Allowed

Nanjundegowda Vs C.N. Rangegowda and The Manager, The National Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0166

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High Courts04 Jan 2012Dismissed

Smt. Jayamma and Sri. A Muniyellappa Vs S A Ramprakash

Karnataka High Court · (2012) 01 KAR CK 0163

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High Courts04 Jan 2012Dismissed

The State of Karnataka Vs The Special Deputy Commissioner (Revenue), Bangalore Urban District, K.G. Road Bangalore - 560009 and Sri. N.B. Suresh

Karnataka High Court · (2012) 01 KAR CK 0162

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

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High Courts04 Jan 2012

H. Hanumanthappa Vs State of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0159

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409, 465, 467

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High Courts04 Jan 2012Dismissed

Muniyappa, Thamanna and Venkataramanappa, Deceased by his LRs. (Munirathna and Others) Vs The Special Land Acquisition Officer, Bangalore Development Authority, Bangalore

Karnataka High Court · (2012) 01 KAR CK 0157

Bangalore Development Authority Act, 1976 — Section 17 (1), 19 (1)Land Acquisition Act, 1894 — Section 11 A, 18, 18 (3) (b)

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High Courts04 Jan 2012Allowed

Huchharayappa and Channabasamma Vs D.V. Prasanna and The Manager, Bajaj Allianz Insurance Co. Ltd., Davanagere

Karnataka High Court · (2012) 01 KAR CK 0153

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High Courts04 Jan 2012Allowed

Bangalore Metropolitan Transport Corporation Vs Basava Rajaiah Adult C/o General Secretary KSRTC and Bmtc Untied Emplyee''s Union No. 23, 4th Main Road Mathikere Bangalore-54

Karnataka High Court · (2012) 01 KAR CK 0152

Industrial Disputes Act, 1947 — Section 11 A

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High Courts04 Jan 2012Allowed

Sri Kishan @ Krishnan Vs Manjula G. and M/s. United India Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0146

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High Courts04 Jan 2012Dismissed

State of Karnataka Vs Sri Nagamuniyappa and The Special Deputy Commissioner (Revenue) Bangalore District, office of the Deputy Commissioner 2nd Floor, D.C. office Building, Near City Civil Court Complex, K.G. Road, Bangalore

Karnataka High Court · (2012) 01 KAR CK 0143

Karnataka Land Revenue Act, 1964 — Section 106 (3), 136 (3)

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High Courts04 Jan 2012

Commissioner of Income Tax C.R. Building, Queens Road Bangaloreand and The Joint Commissioner of Income Tax (Assessment). Special Range - 6, C.R. Building, Queens Road Bangalore Vs M/s Infosys Technologies Ltd Plot No 44 and 97A, 3RD Cross, Electronic City, Hosur Road Bangalore - 501 229

Karnataka High Court · (2012) 247 CTR 410 : (2012) 341 ITR 293 : (2012) 205 TAXMAN 98

Income Tax Act, 1961 — Section 129, 263, 263 (1), 33 B

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High Courts04 Jan 2012Dismissed

Sri Nayaz Baig Vs Mr L Boraiah and M/s The Oriental Insurance Co. Ltd. M/s Oriental Insurance Co. Ltd. Vs Sri L Boraiah and Sri Nayaz Baig

Karnataka High Court · (2012) 01 KAR CK 0138

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High Courts04 Jan 2012Dismissed

Smt. Kanakaratha Vs Sri. E.R. Srinivasamurthy Shetty

Karnataka High Court · (2012) 01 KAR CK 0136

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Jan 2012Dismissed

State of Karnataka Vs Sri Pruthviraja Ready and The Special Deputy Commissioner (Revenue) Bangalore District

Karnataka High Court · (2012) 01 KAR CK 0134

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

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High Courts04 Jan 2012Dismissed

State of Karnataka Vs Sri R. Narasimha Reddy and The Special Deputy Commissioner (Revenue) Bangalore District, Office of the Deputy Commissioner, 2nd Floor, D.C Office Building, Near City Civil Court Complex, K.G. Road, Bangalore-09

Karnataka High Court · (2012) 01 KAR CK 0127

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

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High Courts04 Jan 2012Allowed

Smt. Ranjitha. P. Rajanal Vs Sri K.K. Shekar

Karnataka High Court · (2012) 01 KAR CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Jan 2012Dismissed

K. Praveen Kumar Vs G.A. Chandrika Since dead by L.Rs., Dr. Peter J. and Others

Karnataka High Court · (2012) 01 KAR CK 0064

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High Courts04 Jan 2012Allowed

Pan Macmillan Books India Private Limited Regd Office : 101, I Floor, "Embassy Classic" - 11, Vittal Mallya Road, Bangalore - 560 001 Vs Nil

Karnataka High Court · (2012) 01 KAR CK 0058

Companies Act, 1956 — Section 391, 392, 393, 394

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