High Courts01 Dec 2011Allowed
The Management of KSRTC Davanagere Division, Davanagere Vs Sri Mallikarjunajah Conductor Batch No. 165
Karnataka High Court · (2011) 12 KAR CK 0199
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,039 of 2,397
High Courts01 Dec 2011Dismissed
Sri N. Ibrahim Vs Sri Balakrishna Achary, The Land Tribunal and The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0198
Karnataka Land Reforms Act, 1961 — Section 38
High Courts01 Dec 2011Allowed
Manjunath Bhat and Ashok Vs Principal Secretary, Social Welfare Department, M.S. Building, Bangalore, Principal Secretary, Education Department, State of Karnataka and Department of Minority Welfare
Karnataka High Court · (2011) 12 KAR CK 0197
High Courts01 Dec 2011Allowed
Sri. A. Ramesh Naidu Vs The Secretary Karnataka Appellate Tribunal, The Assistant Commissioner Ramanagaram Sub Division Ramanagaram and The Tahsildar, Ramanagaram
Karnataka High Court · (2011) 12 KAR CK 0196
Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B, 79 CKarnataka Land Revenue Act, 1964 — Section 34
High Courts01 Dec 2011
B K Shankaraiah and Sons Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0195
High Courts01 Dec 2011Dismissed
Smt. K. Jayalakshmi and Others Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0194
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Karnataka Co-operative Societies Act, 1959 — Section 107, 70
High Courts01 Dec 2011
Manjunatha Reddy, Vishwanath Reddy and Srinivasa Reddy Vs State
Karnataka High Court · (2011) 12 KAR CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 143, 307, 34, 447
High Courts01 Dec 2011
Sri. D. Bhaskaran Vs Sri. N.V. Murthy
Karnataka High Court · (2011) 12 KAR CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 362Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts01 Dec 2011Allowed
Kum N Jyothi Vs Peer Sab, Nooruddin Since Dead (Smt. Sharfunnissa and Others) and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 2 ACC 340 : (2013) ACJ 449
Motor Vehicles Act, 1939 — Section 166
High Courts01 Dec 2011Dismissed
Venkateshappa Vs Venkateshappa and Another
Karnataka High Court · (2012) 1 KarLJ 280
Evidence Act, 1872 — Section 114
High Courts01 Dec 2011
Y.R. Manohar Vs The Commissioner of Police, Bangalore City, Bangalore and Another
Karnataka High Court · (2012) 1 KarLJ 323
Constitution of India, 1950 — Article 14, 16, 21Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 9Karnataka Excise Act, 1965 — Section 20 (2)
High Courts01 Dec 2011
Smt. Chandramathi, Pavan and Pallavi Vs Dayananda And Bajaj Allianz General Insurance Company Ltd.
Karnataka High Court · (2011) 12 KAR CK 0082
High Courts01 Dec 2011
Pantaloon Retail (India) Limited Vs Mrs. S. Dhanalakshmi and Others
Karnataka High Court · (2011) 12 KAR CK 0040
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Dec 2011Allowed
Sannachikkegowda Vs Shahajan Pasha
Karnataka High Court · (2011) 12 KAR CK 0018
High Courts01 Dec 2011Allowed
Ganganaika Vs N Chandrashekar and Divisional Manager United India Insurance Company Ltd.
Karnataka High Court · (2011) 12 KAR CK 0014
High Courts01 Dec 2011Dismissed
The Hutti Gold Mines Co. Ltd., 1144, 12th Main, 1st Cross HAL, II Stage Bangalore - 560008 Vs The H.G.M.L Copper Units Officers Association and Dr. S. Ilangovan The H.G.M.L. Copper Units Officers Association and Dr. S.Ilangovan Vs The State of Karnataka and The Hutti Gold Mines Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0010
Companies Act, 1956 — Section 396Constitution of India, 1950 — Article 14, 39 (d)
High Courts30 Nov 2011Dismissed
Mallaiah Basalingayya Hiremath Vs State of Karnataka, Urban Development Department and Another
Karnataka High Court · (2011) 11 KAR CK 0398
High Courts30 Nov 2011
Dr. Meenakshi Bharath and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 2068 : (2012) 4 KarLJ 248
Karnataka Town And Country Planning (Amendment) Act, 2004 — Section 19, 20, 21, 22
High Courts30 Nov 2011Allowed
CIT Vs Luwa India Ltd.
Karnataka High Court · (2012) 205 TAXMAN 342
Income Tax Act, 1961 — Section 143 (1) (a), 143 (2), 143 (3), 32
High Courts30 Nov 2011Dismissed
The State of Karnataka and Others Vs N.G. Shivalingalppa and K.R. Manjappa and Others
Karnataka High Court · (2011) ILR (Kar) 5571