COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,052 of 2,397

High Courts04 Nov 2011Dismissed

Sri. G. Jayaram and Others Vs The Authorised Officer and Chief Manager Union Bank of India

Karnataka High Court · (2011) 11 KAR CK 0338

Constitution of India, 1950 — Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17, 17 (3)

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High Courts04 Nov 2011Dismissed

M.B. Mallikarjuna Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0337

Administrative Tribunals Act, 1985 — Section 2 (s)Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

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High Courts04 Nov 2011Allowed

Mysore Jilla Mazdoor Sangh (Regd.) Vs The Management The Green Hotel Pvt. Ltd. Vinobha Road, Jayalaxmi Puram Mysore

Karnataka High Court · (2011) 11 KAR CK 0336

Industrial Disputes Act, 1947 — Section 10 (1C), 25 F

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High Courts04 Nov 2011Dismissed

K. Santhosh Kumar Vs The State of Karnataka and Others

Karnataka High Court · (2011) 11 KAR CK 0335

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High Courts04 Nov 2011Dismissed

Sri. Adrushappa Gurakanavar Vs The Inspector General CISF SS Hqrs Chennai-600 090, The Deputy Inspector General CISF South Zone Headquarters ''D'' Wing, Rajaji Bhavan Besant Nagar Chennai-90 and The Group Commandant CISF Group Headquarters Dost: CSEZ, Cochin

Karnataka High Court · (2011) 11 KAR CK 0334

Central Industrial Security Force Rules — Rule 32, 36Penal Code, 1860 (IPC) — Section 34, 504, 506

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High Courts04 Nov 2011Dismissed

Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority, The Assistant Labour Commissioner and Controlling Authority Under The Payment of Gratuity Act and Channappa

Karnataka High Court · (2011) 11 KAR CK 0333

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High Courts04 Nov 2011Dismissed

B.C. Parthasarathy, Dr. Gnanaprakash B.K. and Sri. Mahadeva Swamy Vs Dy. Commissioner Mysore District Mysore and Others

Karnataka High Court · (2011) 11 KAR CK 0332

Constitution of India, 1950 — Article 226Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (a), 3 (1) (b), 4 (1)

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High Courts04 Nov 2011Allowed

Smt. Gowramma and Others Vs B.S. Nanjundaiah

Karnataka High Court · (2011) 11 KAR CK 0331

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts04 Nov 2011Allowed

Narayanaswamy N.E. and Venkatamma Vs Venkateshappa Dead by LRs and Others

Karnataka High Court · (2011) 11 KAR CK 0319

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High Courts04 Nov 2011Dismissed

Smt. Eramma Since Dead by her LRs. S.K. Shivanna, Puttarangamma and Lakshmamma Vs Smt. Sarojamma, Kamakshamma and Nagarathnamma

Karnataka High Court · (2011) 11 KAR CK 0318

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High Courts04 Nov 2011Dismissed

Sri K.N. Deenadayal Vs Sri K.N. Srinivas

Karnataka High Court · (2011) 11 KAR CK 0317

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High Courts04 Nov 2011

Smt. Asmathunnissa Rep by J. Mohammed Saleem GPA Holder and Sri. J. Mohammed Saleem Vs Sri. K.S. Panduranga Shett

Karnataka High Court · (2011) 11 KAR CK 0316

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts04 Nov 2011Dismissed

Smt Pillamma and Sri G Manju Vs Smt. Bhagyalakshmi and Others

Karnataka High Court · (2011) 11 KAR CK 0315

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts04 Nov 2011Allowed

Smt. G. Rajeshwari Vs K.B. Gangaraj and Others

Karnataka High Court · (2011) 11 KAR CK 0314

Motor Vehicles Act, 1988 — Section 166

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High Courts04 Nov 2011Dismissed

Venkatappa Naidu, Smt. Seethamma Naidu and Ramesh Vs C. Srinivasareddy and The United India Insurance Company Ltd., Bagalur Mansion. Kolar

Karnataka High Court · (2011) 11 KAR CK 0313

Limitation Act, 1963 — Section 5

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High Courts04 Nov 2011Allowed

Sri. P. Nagaraj Vs Sri. B.R. Raju and The National Insurance Company Ltd.

Karnataka High Court · (2011) 11 KAR CK 0312

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High Courts04 Nov 2011Dismissed

Sri. Sudharshan Vs Sri B.C. Mahesh and The Manager, ICICI Lombard Gen Ins Co. Ltd., Regional Office, Prestage Parmacy Richmond Road, Bangalore

Karnataka High Court · (2011) 11 KAR CK 0311

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High Courts04 Nov 2011Allowed

Smt. Prema, C.H. Raghu and C.H. Chethan, Appellant No. 2 and 3 are Minors Represented by Their Mother Appellant No. 1, as Minor Guardian Vs The Managing Director, KSRTC., Bangalore

Karnataka High Court · (2011) 11 KAR CK 0310

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High Courts04 Nov 2011Allowed

Babu @ Sridhar Babu Reddy Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0309

Penal Code, 1860 (IPC) — Section 380, 457Probation of Offenders Act, 1958 — Section 3

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High Courts04 Nov 2011Allowed

Dalappa Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0308

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 468, 471

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