High Courts21 Nov 2011Allowed
Miss. Vasudha Ramabhadran Vs Syndicate Bank
Karnataka High Court · (2011) 11 KAR CK 0130
Karnataka Recruitment Rules — Rule 22, 22 (1)Syndicate Bank Employees Pension Regulations, 1993 — Regulation 26
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,042 of 2,397
High Courts21 Nov 2011Allowed
Smt. H. Girija Vs The Assistant Commissioner Bangalore, The Tahsildar and Sri. Shivanna
Karnataka High Court · (2011) 11 KAR CK 0107
Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B, 79 C
High Courts21 Nov 2011Dismissed
Mudalagiriappa Vs Smt. Deepti Mahendra, Assistant Commissioner, Madhugiri Sub Division, Madhugiri - 572 132 Tumkur District and Sri. Puttappa, Executive Engineer, Zilla Panchayat Sub Division, Madhugiri - 572 132 Tumkur District
Karnataka High Court · (2011) 11 KAR CK 0105
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20
High Courts21 Nov 2011Allowed
G.Prabakar Rao Vs Union of India
Karnataka High Court · (2011) 11 KAR CK 0095
High Courts21 Nov 2011Dismissed
Y. Krishnappa Yelllappa Vs Smt R. Chandramma, K. Amaresh, K. Bhavani and K. Bharath Rep. by their Mother and Natural Guardian Mrs. R. Chandramma
Karnataka High Court · (2011) 11 KAR CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts21 Nov 2011
M/s Hotel Vandana Palace Vs The Authorized Officer under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 and Syndicate Bank
Karnataka High Court · (2013) 1 KCCR 299
Constitution of India, 1950 — Article 226, 228Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17, 18
High Courts21 Nov 2011
K.S. Srinath Vs The Depot Manager KSRTC Chikballapura Chikballapura and Others
Karnataka High Court · (2011) 11 KAR CK 0038
High Courts21 Nov 2011
Nanjappa Vs State of Karnataka, The Executive Engineer K R Sagar Division Krishnarajasagar Mandya District and The Special Land Acquisition Officer
Karnataka High Court · (2011) 11 KAR CK 0019
Constitution of India, 1950 — Article 226
High Courts21 Nov 2011Allowed
Sri Shankar Rep. by GPA Holder Mr. Muraleedharan P Nair Vs A.T. and S.PVT. Ltd. and Sri C Nagesh Advocate and Sole Artibrator Mysore Bar Association Las Courts Premises Chamarajapuram, Mysore
Karnataka High Court · (2011) 11 KAR CK 0016
Arbitration and Conciliation Act, 1996 — Section 34, 34 (2) (b)
High Courts19 Nov 2011Allowed
Ritesh Vs The State of Karnataka
Karnataka High Court · (2011) ILR (Kar) 5927
Criminal Procedure Code, 1973 (CrPC) — Section 200Drugs and Cosmetics Act, 1940 — Section 18, 18 (a) (i), 18 B, 22, 27 (d)
High Courts19 Nov 2011
Smt. Indumati Vs The State of Karnataka and Others
Karnataka High Court · (2011) 11 KAR CK 0343
High Courts19 Nov 2011Allowed
A.V. Nagarathanamma Vs The District Social Welfare Officer Social Welfare Department, Hassan District, Hassan and Others
Karnataka High Court · (2011) 11 KAR CK 0342
High Courts19 Nov 2011Allowed
S.A. Syed Mahmood Vs Karnataka Silk Industries Corporation Ltd.
Karnataka High Court · (2011) 11 KAR CK 0330
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A
High Courts19 Nov 2011Dismissed
M/s. Bharat limber and Construction Co. Vs State of Karnataka, M/S. Manjunath Overseas Traders (P) Ltd. and Shri. N.K. Shashidhar
Karnataka High Court · (2011) 11 KAR CK 0329
Karnataka Land Reforms Act, 1961 — Section 79, 80
High Courts19 Nov 2011Dismissed
Sri. M. K. Sankaranarayanan Vs The UCO Bank
Karnataka High Court · (2011) 11 KAR CK 0328
High Courts19 Nov 2011Allowed
Smt Parvathamma, T Mallikarjuna, T Ajay @ Ajay Kumar, Ramesh, Appellants are wife and children of Late Thippeswamy Vs S.D. Mahesh and The Division Manager, The Division Office, The National Insurance Co. Ltd.
Karnataka High Court · (2011) 11 KAR CK 0327
High Courts19 Nov 2011Allowed
Mr. Shreehari Rao B Kodikal Vs Mr. V. Rao Gulur Rao
Karnataka High Court · (2011) 11 KAR CK 0324
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Nov 2011Allowed
Smt. B.T. Eramma Vs The State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0256
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14 (1)
High Courts19 Nov 2011Dismissed
Smt. G. Chetana Vs The Member Secretary and Child Development Projecting Officer, Anganwadi Workers Selection Committee and Smt. H. Geetha
Karnataka High Court · (2011) 11 KAR CK 0255
High Courts19 Nov 2011Allowed
Sri N. Ashwathnarayana and Others Vs Sri Narasimhaiah
Karnataka High Court · (2011) 11 KAR CK 0254
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (3)