COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,014 of 2,397

High Courts04 Jan 2012Allowed

C. Ramakrishnaiah Vs KSRTC and The Assistant Director (Land Record) Department of Survey Settlement Ramanagaram The Karnataka State Road Transport Corporation Vs Ramakrishnaiah

Karnataka High Court · (2012) 01 KAR CK 0040

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 41 Rule 27

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High Courts04 Jan 2012

Commissioner of Income Tax and Another Vs Infosys Technologies Ltd. (No. 2)

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

Income Tax Act, 1961 — Section 120, 144 A, 263

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High Courts03 Jan 2012Dismissed

Karnataka Soaps and Detergents Ltd. Vs Dy. CIT and Another

Karnataka High Court · (2012) 01 KAR CK 0343

Income Tax Act, 1961 — Section 260 A, 80 HHC

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High Courts03 Jan 2012

The Director National Aerospace Laboratories Kodihalli, The Joint Secretary (Admin) Council of Scientific And Industrial Research, The Director General Council of Scientific And Industrial Research and The Union of India, Ministry of Science and Technology Vs C Shoba

Karnataka High Court · (2012) 01 KAR CK 0293

Administrative Tribunals Act, 1985 — Section 19

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High Courts03 Jan 2012

Sri M Dharmappa Vs Sri M.L. Shankar Gowda and Others The Bangalore Development Authority Vs Sri M.L. Shankar and Others

Karnataka High Court · (2012) 01 KAR CK 0288

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High Courts03 Jan 2012Dismissed

Sri. E. Hanumappa Vs T.S.Chandrasekhara Reddy

Karnataka High Court · (2012) 01 KAR CK 0282

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High Courts03 Jan 2012Allowed

The Branch Manager, The New India Assurance Co. Ltd. Vs Smt. Rathnamma, Sri Ravi Kumar and Sri Madurappa

Karnataka High Court · (2012) 01 KAR CK 0275

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High Courts03 Jan 2012Allowed

Sri Mahantha Gouda Biradara Vs The State of Karnataka and The High Court of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0272

Constitution of India, 1950 — Article 309, 310, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 285 (4), 95A

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High Courts03 Jan 2012Allowed

Sri. Anwar Ansari Vs The State of Karnataka and The High Court of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0270

Constitution of India, 1950 — Article 309, 310, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 285 (4), 8 (vi), 95A

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High Courts03 Jan 2012Dismissed

Miss Vidya Bhat Vs Mrs Prabhavathi Fernandes rep. By Her Power of Attorney Sri K.G. Sashidhar and Mr Rajaram Bhat

Karnataka High Court · (2012) 01 KAR CK 0267

Constitution of India, 1950 — Article 226, 227

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High Courts03 Jan 2012

Manjunath G. Vs National Insurance Co Ltd., Regional Office, No. 144, Subaram Complex, M.G. Road, Bangalore - 560001 and Mr. Ravi Rao No. 9/1, Adarsh Gold Arch 4th Main, 3rd Cross, AECS Layout, Sanajayanagar, Bangalore - 560 094

Karnataka High Court · (2012) 01 KAR CK 0264

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High Courts03 Jan 2012

Mangalamma Vs B. Shivakumar and The United India Insurance Company Limited

Karnataka High Court · (2012) 01 KAR CK 0263

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High Courts03 Jan 2012Allowed

Smt. Muthamma Vs The United India Insurance Co. Ltd., D.O. IV, No. 19-19/1, South End Road, Basavanagudi, Bangalore 560020

Karnataka High Court · (2012) 01 KAR CK 0259

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High Courts03 Jan 2012

Mrs. Ume-.E-Hani Vs Mr. Syed Faisal Madni

Karnataka High Court · (2012) 01 KAR CK 0256

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High Courts03 Jan 2012Dismissed

Shri H. Sathyanarayana Reddy Vs Shri V. Chinnappa

Karnataka High Court · (2012) 01 KAR CK 0255

General Clauses Act, 1897 — Section 27Income Tax Act, 1961 — Section 269 SSNegotiable Instruments Act, 1881 (NI) — Section 138, 139, 146

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High Courts03 Jan 2012Allowed

Shri Gourish Shankar Bhat Vs Karnataka Lokayukta

Karnataka High Court · (2012) 01 KAR CK 0252

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High Courts03 Jan 2012

Mr K.C. Chandrashekar Raju, Proprietor, Chengama Raju Foundation, C/o The Chancery Pavilion. 135 Vs Max Hypermarket India Pvt. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0249

Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 58

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High Courts03 Jan 2012Dismissed

B.A. Hanumanthappa Vs State of Kamataka

Karnataka High Court · (2012) 01 KAR CK 0248

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Jan 2012Allowed

Lakashmikant Deshi Vs The State of Karnataka and The High Court of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0237

Constitution of India, 1950 — Article 309, 310, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 285 (4), 8 (vi), 95A

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High Courts03 Jan 2012Allowed

J.M. Veerabhadraiah Vs The State of Karnataka and The Hon''ble Secretary Bauji Educational Association

Karnataka High Court · (2012) 01 KAR CK 0235

Constitution of India, 1950 — Article 19 (1) (f), 19 (5), 31 (1)

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