High Courts09 Dec 2011
M/s. Sai Recreation Association Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0412
Karnataka Police Act, 1963 — Section 31
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,023 of 2,397
High Courts09 Dec 2011Allowed
N M chandrashekar Vs The Chief Traffic Manager B.M.T.C., Chief Traffic Manager K H Road Banagalore-560027 The Chief Traffic Manager BMTC Vs Sri N M Chandrashekar
Karnataka High Court · (2011) 12 KAR CK 0411
Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts09 Dec 2011Dismissed
Smt M.G. Nagarathnamma Vs The Regional Transport Authority, The Secretary, Regional Transport Authority, Davanagere, The Karnataka State Road Transport Corporation and Mr J.R. Rahim Khan
Karnataka High Court · (2011) 12 KAR CK 0409
High Courts09 Dec 2011Dismissed
Sri T. Narayanaswamy Vs The Divisional Controller KSRTC, The Assistant Labour Commissioner and Controlling Authority and The Deputy Labour Commissioner and Appellate Authority Under The Payment of Gratuity Act of 1972, Region-1, Bangalore
Karnataka High Court · (2011) 12 KAR CK 0406
Karnataka Civil Services (Amendment) Rules, 2006 — Rule 293C, 293D, 293EPayment of Gratuity Rules, 1972 — Rule 10
High Courts09 Dec 2011Allowed
Shri. K. Shashidhar Murthy Vs The Managing Director, Bangalore Electricity Supply Company (BESCOM), K.R. Circle, Bangalore -560001 and The Superintendent Engineer, (Elecl) (Commercial, Operation and Maintenance) Bangalore Electricity Supply Company Nrupatunga Road, Bangalore - 560001
Karnataka High Court · (2011) 12 KAR CK 0400
Industrial Disputes (Karnataka Amendment) Act, 1987 — Section 104 AKarnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 11, 14A
High Courts09 Dec 2011
Smt. Nalini Poojary Vs The State of Karnataka, The Land Tribunal and Kashikodi Shri Venkataramana Devaru Temple
Karnataka High Court · (2011) 12 KAR CK 0386
Constitution of India, 1950 — Article 226
High Courts09 Dec 2011Dismissed
Smt. Girdamma and Kum Shruthi, Since Minor, Rep, by Her Mother and Natural Guardian Smt Girjamma Appellant No. 1 Vs Smt. Shankaramma, Mubarak Pasha R. and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0383
High Courts09 Dec 2011Dismissed
Banumathy Vs G Prakash
Karnataka High Court · (2011) 12 KAR CK 0381
Penal Code, 1860 (IPC) — Section 494, 500, 504
High Courts09 Dec 2011Dismissed
Sri A.V. Prakash Vs Rathna @ Lakshmi
Karnataka High Court · (2011) 12 KAR CK 0333
High Courts09 Dec 2011Dismissed
Sri. Vasanth Kumar. P Vs Smt. Mamaths. G.M.
Karnataka High Court · (2011) 12 KAR CK 0331
Penal Code, 1860 (IPC) — Section 13 (1) (ia), 13 (c), 13 (e), 498A
High Courts09 Dec 2011Dismissed
Shri T Narasimha Murthy Vs Shri T Harish and Others
Karnataka High Court · (2011) 12 KAR CK 0330
High Courts09 Dec 2011Allowed
M/s. Farcom Cable Systems Pvt. Ltd. Vs M/s. Reliance Engineers Ltd.
Karnataka High Court · (2011) 12 KAR CK 0325
Companies Act, 1956 — Section 433 (e), 434 (1) (a)
High Courts09 Dec 2011Allowed
M/s. Vinayaka Engineering Works and M/s. Vinayaka Engineering and Trading Company Vs The Regional P.F. Commissioner "Bhavishyanidhi Bhavan" Highlands, Mangalore - 575 002 Dakshina Kannada and The Enforcement Officer Bhavishyanidhi Bhavan Highlands Mangalore-575 002 Dakshina Kannada
Karnataka High Court · (2011) 12 KAR CK 0236
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A
High Courts09 Dec 2011Dismissed
State of Karnataka Vs Ksa Kamath and Sons
Karnataka High Court · (2012) 50 VST 360
Central Sales Tax Act, 1956 — Section 9 (2)
High Courts09 Dec 2011
Smt. Gowramma, Mr. Thirthakumar and Mr. Yatheesh Vs Sri. M.A. Vijayamuttu, Branch Manager National Insurance Co. Ltd. and Branch Manager, The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0151
Motor Vehicles Act, 1988 — Section 166
High Courts09 Dec 2011Dismissed
Smt. Nandamma Vs Srinivasa Reddy
Karnataka High Court · (2011) 12 KAR CK 0149
Karnataka Rent Act, 1999 — Section 27 (2) (o), 43Transfer of Property Act, 1882 — Section 109
High Courts09 Dec 2011
B. Shivanandaiah Vs The Assistant Engineer (v) No. 1, KVM Major Works Line Sub-Divn., Tumkur Sub-Divn., Tumkur District and The Chairman Karnataka Power Transmission Company Limited, Kaveri Bhavan Bangalore-560001
Karnataka High Court · (2011) 12 KAR CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 115Telegraph Act, 1885 — Section 16, 16 (4), 16 (5)
High Courts09 Dec 2011Dismissed
Pushpalatha @ Latha Vs G.N. Vijayakumar
Karnataka High Court · (2011) 12 KAR CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Protection of Women from Domestic Violence Act, 2005 — Section 12, 2 (a)
High Courts09 Dec 2011Dismissed
Smt. Metilda D''mello D''mello Mahsion Mulki Post Chitrapu Mangalore Vs Sri. P.G. Shankar
Karnataka High Court · (2011) 12 KAR CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138