COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,015 of 2,397

High Courts03 Jan 2012Dismissed

The Commissioner of Income - Tax. C.R. Building Queens Road, Bangalore and The Deputy Asst. Commissioner of Income Tax (Asst) Special Range -6, C.R. Building. Queens Road. Bangalore Vs M/s. Infosys Technologies Ltd. Electronics City. Hosur Road. Bangalore

Karnataka High Court · (2012) 247 CTR 573

Income Tax Act, 1961 — Section 260 A, 263

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High Courts03 Jan 2012Allowed

Sri. Shivanand Dhage Vs The State of Karnataka and The High Court of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0220

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 2012Dismissed

Shri. Srinivas Represented by His General Power of attorney Holder Shri. Srirangarajan Vs Government of Karnataka and Others

Karnataka High Court · (2012) 01 KAR CK 0219

Karnataka Land Revenue Act, 1964 — Section 49 (C)

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High Courts03 Jan 2012Allowed

Sri Bapuji (Retired Civil Judge) Vs The State of Karnataka and The High Court of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0218

Constitution of India, 1950 — Article 309, 310, 311Karnataka Civil Services Rules, 1974 — Rule 285 (4), 95A

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High Courts03 Jan 2012Dismissed

Smt. Susheelamma, Sri. N.P. Chitrashekar and Sri. N.P. Rajashekar Vs Sri. Anilkumar R, Sri Srinivas, Sri Vijayakumar and Sri Raju

Karnataka High Court · (2012) 01 KAR CK 0209

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High Courts03 Jan 2012Dismissed

Sri. J. Gangaiah and Others Vs The State of Karnataka Department of Co-Operative Dr Ambedkar Veedhi Vidhana Soudha Bangalore 560001 and The Horticulture Produce Cooperative Marketing and Processing Society Ltd.

Karnataka High Court · (2012) 01 KAR CK 0208

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High Courts03 Jan 2012Dismissed

P Kushalappagowda Vs State of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0204

Motor Vehicles Act, 1988 — Section 134 (a& b), 187Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts03 Jan 2012

Sri. Mohan Kumar Vs Smt. Uma

Karnataka High Court · (2012) 01 KAR CK 0202

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High Courts03 Jan 2012

A.H. Girisha Vs Dr. S Sadashivappa

Karnataka High Court · (2012) 01 KAR CK 0198

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High Courts03 Jan 2012Allowed

Sameer Das Vs The Manager The Oriental Insurance Co Ltd., Regional Office, Leo Complex

Karnataka High Court · (2012) 01 KAR CK 0187

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High Courts03 Jan 2012

Sri Kathiersan @ Kadiresh Vs Sri Krishna Murthy T.V.G. and The Manager Royal Sundaram Alliance Insurance Co. Ltd., I and II Floor, Sree Balaji Sovereign, Brigade Road, Bangalore - 560 025

Karnataka High Court · (2012) 01 KAR CK 0185

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High Courts03 Jan 2012

Sri S.T. Chandregowda Vs Smt D. Sumithra

Karnataka High Court · (2012) 01 KAR CK 0183

Protection of Women from Domestic Violence Act, 2005 — Section 13

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High Courts03 Jan 2012Dismissed

Sri. M. Raju Vs V. Shashikumar and The Manager Oriental Insurance Company Ltd.

Karnataka High Court · (2012) 01 KAR CK 0180

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High Courts03 Jan 2012Dismissed

Sri G P Mariswamy Vs Sri Raghu and The Untied India Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0179

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High Courts03 Jan 2012Dismissed

Pillaswamy, Kum. Jyothi and Sri Jeevan Gowda Vs National Insurance Co. Ltd., Subharam Complex, M.G. Road, Bangalore - 560003 and Sri Prathiba No. 3963/18, 7th Cross, 2nd Main, Gayathrinagar, Bangalore - 560021

Karnataka High Court · (2012) 01 KAR CK 0177

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High Courts03 Jan 2012Dismissed

Sri H.S. Suresh kumar Rao Vs The Union of India, Ministry of Information and Broadcasting

Karnataka High Court · (2012) 01 KAR CK 0167

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High Courts03 Jan 2012Allowed

Sri. C.R. Jaweed Pasha Vs The State of Karnataka and The High Court of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0164

Constitution of India, 1950 — Article 309, 310, 311Karnataka Civil Services Act, 1978 — Section 285 (4), 95 A

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High Courts03 Jan 2012

Sri. Rangaraju and Smt. Doddamma

Karnataka High Court · (2012) 01 KAR CK 0160

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High Courts03 Jan 2012Dismissed

M Ganesh Vs Babu Reddey

Karnataka High Court · (2012) 01 KAR CK 0158

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Constitution of India, 1950 — Article 226, 227

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High Courts03 Jan 2012Allowed

Sri. Ulhas Balekundri Vs The State of Karnataka and The High Court of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0156

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

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