High Courts09 Dec 2011Dismissed
Sri. M.N. Muthanna and Others Vs Sri. P. Usman
Karnataka High Court · (2011) 12 KAR CK 0140
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,024 of 2,397
High Courts09 Dec 2011Dismissed
K.P. Jagadish Gowda Vs Smt. Rathna
Karnataka High Court · (2011) 12 KAR CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 19 (4)
High Courts09 Dec 2011
V.N. Chandrashekharaiah Vs Smt. Nagarathna M.C. and The Director The Department of Fisheries
Karnataka High Court · (2011) 12 KAR CK 0138
High Courts09 Dec 2011Allowed
Sri. Hukum Singh Vs Union of India
Karnataka High Court · (2011) 12 KAR CK 0137
High Courts09 Dec 2011Allowed
Nalinakshi Rai and Others Vs State of Karnataka, The Land Tribunal Moodabidri Mangalore and Sri Sanjeeva Kumar Mugera
Karnataka High Court · (2011) 12 KAR CK 0136
Karnataka Land Reforms Act, 1961 — Section 112 (B), 48 A (6)
High Courts09 Dec 2011Allowed
Sri Venugopal Murthy Vs Union of India
Karnataka High Court · (2011) 12 KAR CK 0134
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14, 15Constitution of India, 1950 — Article 226, 227, 311 (2)
High Courts09 Dec 2011Dismissed
The Management of ITC Ltd. Vs Sri M. Kuppuswamy
Karnataka High Court · (2011) 12 KAR CK 0123
Industrial Disputes Act, 1947 — Section 2 (s)
High Courts09 Dec 2011Allowed
Management of Mahatma Gandhi Hydro Electric Works, V.V.N.L., Jog Vs Workmen of Executive Engineer (Electrical), Mahatma Gandhi Hydro Electric Works, Jog, V.V.N.L.
Karnataka High Court · (2011) 12 KAR CK 0121
High Courts09 Dec 2011Allowed
M/s. Surana Industries Ltd. Vs The Commercial Tax Officer (Enforcement) and State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0120
Karnataka Value Added Tax Act, 2003 — Section 38 (1), 38 (5), 38 (5) (a), 52 (1)
High Courts09 Dec 2011Dismissed
L Shivalingaradhya Vs The Divisional Controller KSRTC, Chickmagalur Division Chickmagalur-577101
Karnataka High Court · (2011) 12 KAR CK 0116
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts09 Dec 2011
Sri Krishna Khandige and Smt. Dharma Somashekhar Vs The Managing Director, Bangalore Metro Rail Corporation Ltd., B.M.T.C. Complex, 3rd Floor, K.H. Road, Shanthi Nagar, Bangalore -27, The Special Land Acquisition Officer, KIADB, Kini Building, 1st Cross, 3rd Floor, Gandhi Nagar, Bangalore - 09 and The Managing Director, Bangalore Metropolitan Transport Corporation, B.M.T.C. Complex, 3rd Floor, K.H. Road, Shanthi Nagar, Bangalore - 27
Karnataka High Court · (2011) 12 KAR CK 0025
Land Acquisition Act, 1894 — Section 11 A, 18, 31
High Courts09 Dec 2011Dismissed
Smt. Vathsala Vs The Secretary, Department of Home, Vidhana Soudha, Bangalore, The Commissioner of Police, Infantry Road, Bangalore City, Bangalore and The Inspector of Police, Frazer Town Police, Bangalore
Karnataka High Court · (2011) 12 KAR CK 0006
Penal Code, 1860 (IPC) — Section 323, 34, 392, 427, 504
High Courts09 Dec 2011
Smt. Lakshmidevi K. Vs B.B.M.P. Bangalore, The Principal BBMP, Composite Junior College and Smt Shobhat
Karnataka High Court · (2011) 12 KAR CK 0005
High Courts08 Dec 2011Allowed
Commissioner of Income Tax, Central Circle Vs Infosys Technologies Ltd.
Karnataka High Court · (2012) 206 TAXMAN 247 : (2012) 205 TAXMAN 59 : (2012) 205 TAXMAN 250
Income Tax Act, 1961 — Section 143 (1), 143 (2), 80 HHE
High Courts08 Dec 2011Dismissed
Mr. Mohammed Turab Administrator and Habrasthan Robertsonpet, KGF Kolar District Vs State of Karnataka Ministry of Wakfs and Others
Karnataka High Court · (2011) 12 KAR CK 0395
High Courts08 Dec 2011Allowed
M. Muniraju Vs Shri P.S Nagaraju
Karnataka High Court · (2011) 12 KAR CK 0394
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts08 Dec 2011Allowed
Mr. Ravi, S. Nagaraju and Jagadisha @ Venkatesha Vs State
Karnataka High Court · (2011) 12 KAR CK 0393
Penal Code, 1860 (IPC) — Section 34, 427, 436, 448
High Courts08 Dec 2011
Smt. Gowramma Vs The Mandya National Papor Mills Ltd., (in liqdn.)
Karnataka High Court · (2011) 12 KAR CK 0392
Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 463
High Courts08 Dec 2011Dismissed
Smt. Kenchamma Vs Govt. of Karnataka, State of Karnataka and Shri Kodanda
Karnataka High Court · (2011) 12 KAR CK 0391
High Courts08 Dec 2011Allowed
K. Kumar Deswamy Vs The Chief Traffic Manager B.M.T.C., Chief Traffic Manager, K.H. Road, Bangalore-360027 The Chief Traffic Manager B.M.T.C. Vs K. Kumar Deswamy
Karnataka High Court · (2011) 12 KAR CK 0390
Industrial Disputes Act, 1947 — Section 33 (2) (b)