High Courts12 Dec 2011
Gajamukha Recreation Association Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0410
Karnataka Police Act, 1963 — Section 31
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,021 of 2,397
High Courts12 Dec 2011Dismissed
Murali Kumar V. Vs State of Karnataka and Sri Byrappa
Karnataka High Court · (2011) 12 KAR CK 0408
High Courts12 Dec 2011
Shashank Mishra, Balaguni Rachana, Balaguni Rahul Kumar and P. Krishna Vs Atreya Charitable Trust (R) and Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2011) 12 KAR CK 0407
High Courts12 Dec 2011Allowed
M/s. Hotel Airlines Vs Assistant Provident Fund Commissioner, Employees Provident Fund Organisation - 13, Rajaram Mohan Roy road Bangalore-560025 and The President Karnataka State Hotel and Resort Staff and Workers Union No. 43, 2nd Floor, MIG 2nd Stage KHB colony, Basaveshwaranagar Bangalore-560079
Karnataka High Court · (2011) 12 KAR CK 0399
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 (A) (2)
High Courts12 Dec 2011Allowed
Kenchappa N. and Somanna Shetty Vs Gokulam Chitra Mandira
Karnataka High Court · (2011) 12 KAR CK 0385
Minimum Wages Act, 1948 — Section 20 (2)
High Courts12 Dec 2011Allowed
C. Surendra Hegde @ C S. Hegde Vs The State
Karnataka High Court · (2011) 12 KAR CK 0382
Criminal Procedure Code, 1973 (CrPC) — Section 313, 91
High Courts12 Dec 2011
Sri Nagaraj N.J and Smt. B.N. Sharada Vs Sri Raghaveshwara Bharathi Swamiji Ramashrama Sri Ramachandrapra Mutt Branch, Bangalore Honorary Accused Permanent Chairperson of Gurukula Yogashrama Trust, Sri Narayanaswamijee, The Managing Trustee and President Sai Saraswati Vidhya Kendra and Smt. Sathyabhama
Karnataka High Court · (2011) 12 KAR CK 0380
Arbitration and Conciliation Act, 1996 — Section 7 (2), 8 (1)
High Courts12 Dec 2011Allowed
B.L. Gowda Vs Lakshmana Gowda and Others
Karnataka High Court · (2011) 12 KAR CK 0336
High Courts12 Dec 2011Allowed
Chandrashekar Vs The Manager The United India Insurance Co. Ltd., Panduranga and Munireddy
Karnataka High Court · (2011) 12 KAR CK 0335
High Courts12 Dec 2011
Smt. Yashodha Vs The Branch Manager The National Insurance Company Ltd. P.B. No. 112, 1st Floor, Sree Manjunatha Complex, Bus Stop Road, Hassan 573201 and C.R. Manjunatha
Karnataka High Court · (2011) 12 KAR CK 0334
High Courts12 Dec 2011Allowed
Ravi, Represented By His Natural Guardian Father Nanjundanayaka Vs Kumar G. Ronad
Karnataka High Court · (2011) 12 KAR CK 0332
High Courts12 Dec 2011Dismissed
M/s. Nandhi Minerals Vs State of Karnataka, Union of India and M/s. S.K. Sarawagi and Co. Pvt. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0329
Mineral Concession Rules, 1960 — Rule 54, 57Mines and Mineral (Development and Regulation) Act, 1957 — Section 30
High Courts12 Dec 2011Allowed
M/s. Indo French Traders Vs M/s. MMTC Limited
Karnataka High Court · (2011) 12 KAR CK 0328
Sale of Goods Act, 1930 — Section 64 (2), 64 A
High Courts12 Dec 2011Dismissed
Ningamma, Kyathegowda and N.K. Puttaswamy Vs Kempamma, Kempamma, Kullegowda and N.K. Krishnegowda
Karnataka High Court · (2011) 12 KAR CK 0327
Hindu Succession Act, 1956 — Section 6
High Courts12 Dec 2011Allowed
Bruhat Bangalore Mahanagara Palike (BBMP) Vs Suresh Mittal
Karnataka High Court · (2011) 12 KAR CK 0326
High Courts12 Dec 2011
G. Rathnavathi Rao and Others Vs Gopala Achari and Others
Karnataka High Court · (2011) 12 KAR CK 0238
Land Acquisition Act, 1894 — Section 4 (1), 6 (1), 9
High Courts12 Dec 2011Allowed
Smt. Sundari Bai Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0237
High Courts12 Dec 2011Allowed
Ministry of Communications Employees Co-operative Housing Society Ltd. Vs Bangalore Development Authority
Karnataka High Court · (2011) 12 KAR CK 0235
Bangalore Development Authority Act, 1976 — Section 13, 3 (a)
High Courts12 Dec 2011
Sri B.P. Harishkumar Reddy Vs State of Karnataka and Karnataka Public Lands Corporation Ltd.
Karnataka High Court · (2011) 12 KAR CK 0234
High Courts12 Dec 2011
CIT and Others Vs Tyco Electronics Tools India (P) Ltd.
Karnataka High Court · (2012) 205 TAXMAN 403
Income Tax Act, 1961 — Section 10 A, 10 A (6), 115 JB, 143 (1), 148