High Courts04 Nov 2011
M/s. Mantri Developers Private Limited Vs Bangalore Development Authority
Karnataka High Court · (2011) 11 KAR CK 0046
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,055 of 2,397
High Courts04 Nov 2011Dismissed
Mr. Abdul Rahim B.E. Vs I.C.I.C.I. Bank Ltd.
Karnataka High Court · (2011) 11 KAR CK 0045
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17
High Courts04 Nov 2011
Smt. Vishalakshi P. Shetty Vs State of Karnataka and Smt. Shashikala D. Shetty
Karnataka High Court · (2011) 11 KAR CK 0044
Karnataka Land Revenue Act, 1964 — Section 136 (3), 25
High Courts04 Nov 2011
George Henry Monis Vs Mrs. Janet Monis
Karnataka High Court · (2011) 11 KAR CK 0043
Divorce Act, 1869 — Section 32
High Courts04 Nov 2011Allowed
M/s. Kraft Hydrotec Pvt. Ltd. Vs The Commercial Tax Officer (Audit-41), The Commissioner of Commercial Taxes Vanijya Therige Karyalaya and The State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0042
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Value Added Tax Act, 2003 — Section 40, 40 (1) (a)
High Courts04 Nov 2011Dismissed
Sri A. Srinivas Vs The Management of BMTC
Karnataka High Court · (2011) 11 KAR CK 0041
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts04 Nov 2011Dismissed
Sri B.H. Rangaswamy Vs The Managing Director Karnataka Neeravari Nigama Ltd., Coffee Board Building, Bangalore - 560001 and Others
Karnataka High Court · (2011) 11 KAR CK 0040
High Courts04 Nov 2011Dismissed
Smt. Ningamma Gowda Since Deceased by Legal Representatives Respondents 2 to 7 and Others Vs Smt. Hutckamma Since Deceased by L.Rs. Respondents 2 to 7 and Others
Karnataka High Court · (2011) 11 KAR CK 0036
Limitation Act, 1963 — Section 5
High Courts04 Nov 2011
Subbanna Vs Smt. Gowramma
Karnataka High Court · (2011) 11 KAR CK 0035
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Nov 2011Allowed
Amana Poojary @ Vamana Salian and Nagesh H.R. Poojary Vs The State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0008
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Nov 2011Dismissed
Commissioner of Customs, Bangalore Vs Natural Stone Exports Ltd.
Karnataka High Court · (2013) 288 ELT 341
High Courts03 Nov 2011Dismissed
Chandrashekar Gurubasappa Yelagod and Another Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 409 : (2013) 4 KarLJ 196
High Courts03 Nov 2011
Commissioner of Customs, Bangalore-I Vs Wipro Ltd. (Info Tech Group)
Karnataka High Court · (2012) 280 ELT 174 : (2013) 20 GSTR 548
Customs Act, 1962 — Section 129 B (2)
High Courts03 Nov 2011
M/s. Chowdeshwari Recreation Association Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0302
Karnataka Police Act, 1963 — Section 31
High Courts03 Nov 2011
Kumar Vs Central Bank of India
Karnataka High Court · (2011) 11 KAR CK 0299
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17
High Courts03 Nov 2011
Shekar Vs Central Bank of India
Karnataka High Court · (2011) 11 KAR CK 0298
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17
High Courts03 Nov 2011
Vinutha Vs Central Bank of India
Karnataka High Court · (2011) 11 KAR CK 0297
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 17
High Courts03 Nov 2011
The Divisional Controller KSRTC Mangalore Division, Mangalore Vs Netra and Javaramma and The Manager, The Oriental Ins. Company Ltd.
Karnataka High Court · (2011) 11 KAR CK 0293
High Courts03 Nov 2011
Meenakshi Vs The Managing Director B.M.T.C. Depot, K.H. Road, Shanthinagar, Bangalore-27 (R.C. Owner of B.M.T.C. Bus bearing registered No. KA-01, FA-275) and United India Insurance Company Limited, Chickpet Branch. Lakshmi Complex, I Floor, No. 40, K.R.Road. Fort, Bangalore-2 Valid from 30/ 12/2008 to 29/12/2009)
Karnataka High Court · (2011) 11 KAR CK 0292
Motor Vehicles Act, 1988 — Section 166
High Courts03 Nov 2011Allowed
Smt. Manjula Vs State of Karnataka
Karnataka High Court · (2011) 11 KAR CK 0288
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420, 468, 471