COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,031 of 2,397

High Courts07 Dec 2011Allowed

B.H. Rangaswamy Shetty Vs The Managing Director Dr. B.R. Ambedkar Development Corporation Limited Madikeri, Coorg District Formerly Karnataka SC/ST Development Corporation (Government of Karnataka Undertaking) and Kukkaje Ramakrishna Bhat District. and Sessions -Judge (Retd.) Enquiry Officer Dr. B.R. Ambedkar Development Corporation Limited

Karnataka High Court · (2011) 12 KAR CK 0035

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High Courts07 Dec 2011

Y. Nagendrappa and Others Vs The Managing Director, K.S.R.T.C., Central Office, K.H. Road, Shanthinagar, Bangalore-560027 and The Divisional Controller, K.S.R.T.C., Davangere Division, Davangere, Davangere District

Karnataka High Court · (2011) 12 KAR CK 0017

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High Courts07 Dec 2011Allowed

The State of Karnataka and The Deputy Director Amrutha Mahal Thali Samvardhara Kendra Vs Smt. Muniyamma, Late R. Kumar, The Assistant Labour Commissioner And Controlling Authority Appointed Under Gratuity Act, Chickmagahur and The Deputy Labour Commissioner And Appellate Authority under the Payment of Gratuity Act, 1971, Hassan District Hassan

Karnataka High Court · (2011) 12 KAR CK 0016

Payment of Gratuity Act, 1972 — Section 2 (f)

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High Courts07 Dec 2011

Sri Doddegowda and Sri S. Lingegowda Vs The Deputy Commissioner Chamarajanagar District Ckamarajanagar, The Assistant Commissioner Kollegal Sub Division Chamarajanagar and The State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0015

Constitution of India, 1950 — Article 226

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High Courts07 Dec 2011Allowed

Commissioner of Income Tax Vs Sanu Family Trust

Karnataka High Court · (2012) 209 TAXMAN 529

Income Tax Act, 1961 — Section 40 (A) (3), 68

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High Courts07 Dec 2011Allowed

Smt. Tulasamma K, Smt. Shyalaja, Smt. M. Madhumathi and Sri M. Vishwanath Vs Sri Jassaram, Sri R. Vasudevan, Smt. Kavitha B. Jain and Sri Mohanlal P. Jain

Karnataka High Court · (2011) 12 KAR CK 0004

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Mysore Court-fees and Suits Valuation Act, 1958 — Section 64, 7

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High Courts07 Dec 2011Dismissed

Smt. Rathnamma Vs Sri A. Uday Shankar Shastry and Others

Karnataka High Court · (2011) 12 KAR CK 0003

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High Courts07 Dec 2011Dismissed

M/s. TCI Finance Ltd. Vs M/s. Nuoor Wires Ltd.

Karnataka High Court · (2011) 12 KAR CK 0002

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High Courts07 Dec 2011Allowed

The Managing Director, The Karnataka Neeravari Nigam Limited Vs Shri. A.G. Prabhakar

Karnataka High Court · (2011) 12 KAR CK 0001

Industrial Disputes Act, 1947 — Section 10 (4A), 25 F

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High Courts05 Dec 2011Dismissed

Shri K.N. Lokeshwar Vs The Chief Traffic Manager BMTC Central Offices K.H. Road, Shanthinagar Bangalore 560027

Karnataka High Court · (2011) 12 KAR CK 0379

Industrial Disputes Act, 1947 — Section 10 (4A), 11 A

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High Courts05 Dec 2011Dismissed

N.B. Bassettappa Vs Kanumantha Reddy, Smt. Lakshmamma and The Authorized Officer U/s 77A of The KLR Act

Karnataka High Court · (2011) 12 KAR CK 0378

Karnataka Land Reforms Act, 1961 — Section 77 A

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High Courts05 Dec 2011Dismissed

Sri B.K. Keshav Kiran Vs Bruhat Bengaluru Mahanagara Palike and Others

Karnataka High Court · (2011) 12 KAR CK 0377

Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 447

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High Courts05 Dec 2011Dismissed

The Commissioner of Bruhath Bangalore Mahanagar Pa like. Bangalore-2, The Chief Accounts Officer, Bruhath Bangalore Mahanagar Palike. Bangalore-2 and The Additional Commissioner, (Administration), Bruhath Bangalore Mahanagar Palike, Bangalore-2 Vs Smt. R. Usha

Karnataka High Court · (2011) 12 KAR CK 0376

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High Courts05 Dec 2011Dismissed

Sri. M.S. Lakshmipathi Naidu Vs Sri. M.S. Govindaarahulu Naidu Since deceased by his legal representatives

Karnataka High Court · (2011) 12 KAR CK 0365

Limitation Act, 1963 — Section 110Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (1), 35 (2)

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High Courts05 Dec 2011Allowed

Shri. K. Ramegowda Dead by his LRs Sri. K.R. Ramesh Gowda, Sri. K.R. Shivashankare Gowda and Sri. K.R. Jayachandre Gowda Vs The State of Karnataka, The Land Tribunal and Sri. A.R. Somashekar

Karnataka High Court · (2011) 12 KAR CK 0337

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High Courts05 Dec 2011

Smt. Gowramma and Others Vs State of Karnataka and Master Manjunath R. and Smt. Prema

Karnataka High Court · (2011) 12 KAR CK 0311

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High Courts05 Dec 2011

M/s. G and G Recreation Association Vs The Government of Karnataka and Others

Karnataka High Court · (2011) 12 KAR CK 0310

Karnataka Police Act, 1963 — Section 31

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High Courts05 Dec 2011

M/s. Brindavana Association Vs The State of Karnataka and Others

Karnataka High Court · (2011) 12 KAR CK 0309

Karnataka Police Act, 1963 — Section 3331

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High Courts05 Dec 2011Dismissed

Smt. Susheelamma Vs Smt. Padmamma, Kum. Swetha and Sharath

Karnataka High Court · (2011) 12 KAR CK 0308

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts05 Dec 2011Allowed

Sri. D.P. Venkateshappa Nayaka Vs The Power Grid Corporation of India Ltd.

Karnataka High Court · (2011) 12 KAR CK 0307

Telegraph Act, 1885 — Section 10 (d), 16, 16 (3)

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