COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,034 of 2,397

High Courts05 Dec 2011Dismissed

Shri Chikkaramaiah Kenchappa Vs The Divisional Controller KSRTC, Bangalore Central Division, K.H. Road, Shanthinagar, Bangalore-560009

Karnataka High Court · (2011) 12 KAR CK 0170

Constitution of India, 1950 — Article 14, 16, 226

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High Courts05 Dec 2011Dismissed

Bangalore Metropolitan Transport Corporation Vs S. M. Narayanaswamy

Karnataka High Court · (2011) 12 KAR CK 0169

Industrial Disputes Act, 1947 — Section 11 A

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High Courts05 Dec 2011Dismissed

Sri. B. Makaiah Vs Sri. C. Pothegowda, Sri C. Ramegowda Respondent Nos. 1 and 2 are, Smt. Channamma and I Lingaiah @ Vakilegowda

Karnataka High Court · (2011) 12 KAR CK 0168

Civil Procedure Code, 1908 (CPC) — Section 131

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High Courts05 Dec 2011Allowed

Abhinav Bharat Shetty Vs The Land Tribunal and The State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0167

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High Courts05 Dec 2011Dismissed

Sri C. Nataraja Swamy Vs The Divisional Controller K.S.R.T.C. Mysore City Division, Bannimantap Road, Mysore

Karnataka High Court · (2011) 12 KAR CK 0166

Industrial Disputes Act, 1947 — Section 10 (4A)K.S.R.T.C. (Cadre and Recruitment) Regulations, 1982 — Regulation 4A

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High Courts05 Dec 2011Dismissed

R. Ramanujam Vs The Senior Manager M./S. by Design(P) Ltd.

Karnataka High Court · (2012) 133 FLR 252 : (2012) 3 LLJ 498 : (2012) LLR 665

Industrial Disputes Act, 1947 — Section 2 (s)

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High Courts05 Dec 2011Dismissed

Ramesh. R.M. Vs Hemalatha. G

Karnataka High Court · (2011) 12 KAR CK 0158

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High Courts05 Dec 2011Allowed

Mr. Zain Sheriff Vs Union of India and Others

Karnataka High Court · (2012) 1 Crimes 657

Criminal Procedure Code, 1973 (CrPC) — Section 436Penal Code, 1860 (IPC) — Section 323, 341, 504

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High Courts05 Dec 2011

New Goodluck Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2011) 12 KAR CK 0156

Karnataka Police Act, 1963 — Section 31

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High Courts05 Dec 2011Allowed

The Management of KSRTC Davanagere Division Davanagere Vs T. Kalyana Gowda Traffic Controller (Conductor) KSRTC, Davanagere Division Davanagere

Karnataka High Court · (2011) 12 KAR CK 0109

Industrial Disputes Act, 1947 — Section 11 A

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High Courts05 Dec 2011Dismissed

Smt Manjula P. Vs The Government of Karnataka, The Deputy Director of Public Instructions Madhugiri, Tumkur District, Tumkur, The Block Education Officer and Havanoor Educational Institute Sira

Karnataka High Court · (2011) 12 KAR CK 0102

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High Courts05 Dec 2011

Smt. J. Jansy and Sri Sebastian Vs The Authorised Officer Allahabad Bank Head Office No. 2, Netaji subhas road. Kolkate -700001 and Others

Karnataka High Court · (2011) 12 KAR CK 0101

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17

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High Courts05 Dec 2011Allowed

Subraya Bhat rep. by his GPA Holder Smt.K. Savithri. 1 Bhat Vs The State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0034

Karnataka Land Reforms Act, 1961 — Section 44, 47, 51

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High Courts05 Dec 2011

Sri Seetharam Iyengar Vs The Commissioner of Bengalooru Development Authority (BDA) Kumar Park West: Extension. T Chcwdaiah Road, Bengalooru-560020

Karnataka High Court · (2011) 12 KAR CK 0033

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High Courts05 Dec 2011Allowed

Venkatsubbaiah, Since dead by his L.R. Sri.K.S.Ashok Vs State of Karnataka and Sri. Vaderaiah

Karnataka High Court · (2011) 12 KAR CK 0032

Karnataka Land Reforms Rules, 1974 — Rule 17

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High Courts02 Dec 2011Dismissed

Basappa Vs State of Karnataka and Others

Karnataka High Court · (2012) 2 KarLJ 216

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High Courts02 Dec 2011

Smt. D. Subbamma, Smt. Gopamma and Smt. Susheelamma Vs The Secretary, Rural Development and Panchayat Raj, Government of Karnataka M.S. Building, Bangalore, Director, Women and Child Development Department, M.S. Building, Bangalore and Deputy Director, Dept of Women and Child Development, TAPCMS Building, Opp. to Canara Bank B.B. Road, Chikkaballapur

Karnataka High Court · (2011) 12 KAR CK 0364

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High Courts02 Dec 2011Allowed

Y.K. Ramanjini Vs The Authorized Officer and Asst. Commissioner, Chikkaballapura Sub-Division, Chikkaballapura, Camp at Sidlaghatta, Pin-562101 and Others

Karnataka High Court · (2011) 12 KAR CK 0363

Karnataka Land Reforms Act, 1961 — Section 44, 45, 48 A, 77 A

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High Courts02 Dec 2011Allowed

Sri. B. Ramayya Bhat Since Deceased by His L.Rs., B. Krishna Bhat, Since Deceased by Proposed L.Rs. and Others Vs State of Karnataka, The Land Tribunal and Sri. Sheena Kurup

Karnataka High Court · (2011) 12 KAR CK 0362

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High Courts02 Dec 2011Dismissed

Sri V.S. Diwakar and Others Vs The State of Karnataka and Karnataka Forest Development Corporation-Limited

Karnataka High Court · (2011) 12 KAR CK 0361

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