High Courts19 Dec 2011Allowed
M/s VXL Instruments Limited Vs Sri T.R. Chandrashekar Rao
Karnataka High Court · (2011) 12 KAR CK 0084
Industrial Disputes Act, 1947 — Section 2 (s), 33 A, 33 C (2)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,019 of 2,397
High Courts16 Dec 2011
Karnataka State Road Transport Corporation, Bangalore Vs Deputy Labor Commissioner and the Appellate Authority, Bangalore and Others
Karnataka High Court · (2012) 132 FLR 1012 : (2012) 3 LLJ 384
Payment of Gratuity Act, 1972 — Section 2 A, 4
High Courts16 Dec 2011Allowed
S.K. Lakshminarasappa Since deceased by his L.Rs.(Smt. Nagarathnamma and Others) Vs Sri B Rudriah Since dead (Respondent-1 - Defendant. No. 1 died after the judgment, was rendered 2 to 5 herein, are his legal representatives) and Others Sri S.N. Prahalada Rao Since deceased by his L.Rs.(Smt. P. Mitravvinda Rao and Others) Vs Sri R Bhadrappa and Others
Karnataka High Court · (2013) 1 KCCR 672
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Evidence Act, 1872 — Section 115, 117Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7
High Courts16 Dec 2011
High Court of Karnataka Vs Sri N.V. rinivasa, Advocate
Karnataka High Court · (2011) 12 KAR CK 0248
Contempt of Courts Act, 1971 — Section 10, 2 (c) (iii)High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 — Rule 10, 11, 8 (b) (ii)Penal Code, 1860 (IPC) — Section 228
High Courts16 Dec 2011Dismissed
M/s. Metal Impacts Pvt. Ltd. Vs M/s. Impact Metals Pvt. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0223
Designs Act, 2000 — Section 2 (d), 22, 22 (4)
High Courts16 Dec 2011
Andhra Pradesh State Electricity Board, (Now re-designated as Andhra Pradesh Power Generation Corporation Ltd.,) Vs M/s. Vijaya Bank and Others
Karnataka High Court · (2011) 12 KAR CK 0205
Arbitration Act, 1940 — Section 41 (b)
High Courts16 Dec 2011Allowed
M/s Classic Developers Vs Bangalore Electricity Supply Co Ltd (Bescom) and Karnataka Electricity Regulatory Commission
Karnataka High Court · (2011) 12 KAR CK 0094
Electricity (Supply) Act, 1948 — Section 49, 79 JKarnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 4.34Transfer of Property Act, 1882 — Section 55 (g)
High Courts16 Dec 2011
Shama Taj Vs The Deputy Commissioner And District Magistrate Ramanagara District Office of The Deputy Commissioner and District Magistrate, Ramanagara Town Ramanagara District - 571 511 And Others
Karnataka High Court · (2012) 3 KarLJ 84
Constitution of India, 1950 — Article 22, 22 (5), 22 (6)Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3 (1), 8
High Courts15 Dec 2011Allowed
Saheb Reddy Vs Sharanappa and Others
Karnataka High Court · (2011) 12 KAR CK 0426
High Courts15 Dec 2011
Federal Mogul TPR India Ltd. Vs Commissioner of C. Ex., Bangalore-II
Karnataka High Court · (2012) 280 ELT 19 : (2013) 20 GSTR 544 : (2013) 61 VST 419
Central Excise Act, 1944 — Section 35 C, 35 F
High Courts15 Dec 2011Allowed
Sri. B M Devarajapa and Smt. Indira Devarajappa Vs Sri. Marappa
Karnataka High Court · (2011) 12 KAR CK 0351
Karnataka Land Reforms Act, 1961 — Section 109Specific Relief Act, 1963 — Section 41 (j)
High Courts15 Dec 2011Allowed
M.D. Overseas Ltd. Vs M/s Nandh Products Promoters(P) Ltd. No. 9 and 10, Ground Floor No. 53, Manandi Jewels Plaza Nagarthpet Main Road Bangalore - 560 053
Karnataka High Court · (2011) 12 KAR CK 0297
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts15 Dec 2011
Sri. Srinivasa Murthy Vs M/s. The United India Insurrance Co. Ltd. and Sri. C. Chinnappa
Karnataka High Court · (2011) 12 KAR CK 0131
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2011
Sri Banu Pratap Vs K. Udaya Kumar, Sri. Gangadhara Bangera and M/s. Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0130
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2011Dismissed
P.B. Jayaprakash Rai Vs Samson Tevence and State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Dec 2011
Smt. Alamelamma Vs Sri. H.M. Aananda Reddy, No. 20, 8th ''B'' Main, Rajmahal Vilas Extension, Bangalore-80 and M/s. Cholamandalam, M.S. General Insurance Company Ltd., Head Office, 5th Floor, TIAM House, 72, Rajaji Salai, Chennai-1
Karnataka High Court · (2012) ILR (Kar) 2151
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2011Dismissed
Durha Constructions Private Limited Vs Bateman Engineering (India) Private Limited
Karnataka High Court · (2011) 12 KAR CK 0091
Arbitration and Conciliation Act, 1996 — Section 7, 8
High Courts15 Dec 2011Allowed
New Mangalore Port Trust Panambur Mangalore Vs M/s. Anderson Marine Pvt. Ltd., Ship Builders and Marine Engineers Zorinto, Sancale Post Chicalim Goa - 403710 and Others
Karnataka High Court · (2011) 12 KAR CK 0061
Arbitration and Conciliation Act, 1996 — Section 31 (3)
High Courts15 Dec 2011Allowed
Gopalappa Vs State
Karnataka High Court · (2011) 12 KAR CK 0008
Penal Code, 1860 (IPC) — Section 307, 320, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (X)
High Courts15 Dec 2011Allowed
Srinivas Acharya Vs Mohan Acharya, The United India Insurance Co. Ltd. and The Oriental Insurance Co. Ltd. Divisional Manager, United India Insurance Co. Ltd., Divisional Office, Krishna Complex, G.B. Panth Marg, Udupi-576101 Vs Srinivas Acharya, Mohan Acharya and M. Balaram Rao
Karnataka High Court · (2011) 12 KAR CK 0007
Penal Code, 1860 (IPC) — Section 279