COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,043 of 2,397

High Courts19 Nov 2011Allowed

Christopher Karkada and Others Vs Church of South India and Others Church of South India Karnataka Southern Diocese and The Church of South India Trust Association Vs Christopher Karkada and Others

Karnataka High Court · (2011) 11 KAR CK 0139

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11, 92Transfer of Property Act, 1882 — Section 6

High Courts19 Nov 2011Dismissed

Bangalore Metropolitan Transport Corporation Vs The Deputy labour Commissioner and the Appellate Authority under the payment of Gratuity Act, The Assistant Labour Commissioner and Controlling Authority under the payment of Gratuity Act and Gangamuthaiah

Karnataka High Court · (2011) 11 KAR CK 0109

Payment of Gratuity Act, 1972 — Section 2 A

High Courts19 Nov 2011Allowed

Karnataka State Industrial Investment and Development Corporation Vs M/s. Sri Sachhidananda Venkateshwar Roller Flour Mills (P) Ltd. Regd Office R.S. 405A/5 and 405/5A, Navalgund Village, Morab Hobli, Navalgund TQ., Dharwad Dist, Sri Laxman Venkatappa Anegundi Since Decd by his L.Rs., Smt. Sunita L. Anegundi, Sri. Anand Laxmanrao Anegundi, Ragavendra L. Anegundi, Venkatesh L Anegundi, Sunita Lanegundi and Anand Laxmanrao Anegundi

Karnataka High Court · (2011) 11 KAR CK 0104

Financial Act, 1951 — Section 31, 31 (1)

High Courts19 Nov 2011Dismissed

State Vs Venu @ Venugopal and Others

Karnataka High Court · (2011) 11 KAR CK 0103

Penal Code, 1860 (IPC) — Section 306, 34, 498A

High Courts19 Nov 2011

Ravi, Rajappa, Raja @Kata Raju and Erappa Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0102

Penal Code, 1860 (IPC) — Section 307, 324, 34

High Courts19 Nov 2011

K.M. Nanjundaswamy Vs Chinnaswamy

Karnataka High Court · (2011) 11 KAR CK 0097

High Courts19 Nov 2011Allowed

Vishveshwar Bhat and C.K. Mahendra Gowda Vs K.N. Ashok

Karnataka High Court · (2011) 11 KAR CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 499, 500, 501, 502

High Courts19 Nov 2011Allowed

Mohamed Sharief Vs Paplnaika @ Goragyanaika and Smt. Ignibai

Karnataka High Court · (2011) 11 KAR CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 320, 326, 34, 504

High Courts19 Nov 2011Allowed

Kempamma Vs Ramegowda and The New India Insurance Company Ltd.

Karnataka High Court · (2011) 11 KAR CK 0039

High Courts19 Nov 2011Allowed

Pandurangaiah G and Others Vs The State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0037

High Courts19 Nov 2011Dismissed

Sri Anand Gupta P. Setty Vs The Chief Secretary, Govt. of Karnataka, Vidhana Soudha, Bangalore-560001 and Others

Karnataka High Court · (2011) 11 KAR CK 0020

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts19 Nov 2011Dismissed

Sri. P C manjana Gowda Vs Karnataka Handloom Development Corporation Limited

Karnataka High Court · (2011) 11 KAR CK 0018

High Courts19 Nov 2011

M/s. Spml Infra Limited, (Formerly Subhash Projects and Marketing Ltd.,) Vs Union of India

Karnataka High Court · (2011) 11 KAR CK 0017

High Courts19 Nov 2011

Shivaputra Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2011) 11 KAR CK 0015

Karnataka Police Act, 1963 — Section 31

High Courts19 Nov 2011

Saiganappa Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2011) 11 KAR CK 0014

Karnataka Police Act, 1963 — Section 31

High Courts19 Nov 2011

Sri Shivashakthi Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2011) 11 KAR CK 0013

Karnataka Police Act, 1963 — Section 31

High Courts18 Nov 2011

Mrs. Lakshmamma Vs Ismail Shariff, Basavanagudi Beedi, Pandavapura Town, Mandya District, M.L. Srikantegowda and The Divisional Manager, The New India Assurance Co., Ltd., Hema Mansion, II Floor, P.B. No. 96, Gandhinagar, Hassan

Karnataka High Court · (2012) ACJ 2519

Motor Vehicles Act, 1988 — Section 166

High Courts18 Nov 2011

Sri. Ravikumar and Smt. H.N. Sandhya Vs Smt. K.S. Saroja W.o. Late K.R. Sampath Kumar and Sri. K.M. Murali

Karnataka High Court · (2012) 2 KarLJ 29

Contempt of Courts Act, 1971 — Section 15 (1), 15 (1) (b), 2 (c)

High Courts18 Nov 2011Allowed

The Mysore Paper Mills Workers Association, Bhadravathi Vs The Assistant Labour Commissioner and 1926 Deputy Registrar of Trade Unions Mangalore Division, Mangalore 2

Karnataka High Court · (2012) 132 FLR 866 : (2011) ILR (Kar) 5661 : (2012) 2 KarLJ 69 : (2012) 2 LLJ 808

Karnataka Trade Union Regulations, 1958 — Regulation 12Limitation Act, 1963 — Section 10, 15, 23, 24, 4Trade Unions Act, 1926 — Section 11, 11 (1) (aa)

High Courts18 Nov 2011Allowed

H.N. Suryanarayana Vs Canara Bank

Karnataka High Court · (2011) 11 KAR CK 0142

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 136, 226Contract Act, 1872 — Section 23