High Courts21 Sept 2011
Manasa N. Vs The Executive Director Karnataka Examinations Authority and The State of Karnataka Department of Social Welfare
Karnataka High Court · (2011) 09 KAR CK 0015
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,070 of 2,397
High Courts21 Sept 2011Allowed
Sri Anthony Raj Vs The President, Federation of Karnataka Lorry Owner Association and The Divisional Manager Orietnalin Insurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0009
High Courts20 Sept 2011Dismissed
Sri. P.B. Jayakumar and Others Vs The Special Land Acquisition Officer and Subsidiary Intelligence Bureau, (Minister of Home Affairs), Government of India The Subsidiary Intelligence Bureau, Ministry of Home Affairs, Government of India Vs P.B. Jayakumar and Others
Karnataka High Court · (2011) 09 KAR CK 0191
Land Acquisition Act, 1894 — Section 10, 18 (1), 23 (1) (A), 4 (1), 6 (1)
High Courts20 Sept 2011Dismissed
C. Prabhu and R. Channappa Vs The Ashoknagar Co-operative Bank Ltd.
Karnataka High Court · (2011) 09 KAR CK 0182
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 14
High Courts20 Sept 2011
Sri M. Anjanappa and Others Vs The State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0174
High Courts20 Sept 2011Allowed
Mr. N.V. Ranganatha Rao Vs Bangalore Development Authority
Karnataka High Court · (2012) 2 KarLJ 359
High Courts20 Sept 2011
Sri M. Ramakrishnappa and Others Vs The State of Karnataka, Department of Commerce and Industries and Others
Karnataka High Court · (2011) 09 KAR CK 0157
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)
High Courts20 Sept 2011Allowed
Meena Vs The Mahaging Director KSRTC, Central Division, K.H. Road, Shanthinagar, Bangalore-27
Karnataka High Court · (2011) 09 KAR CK 0141
High Courts20 Sept 2011Dismissed
Smt. S.M. Chinnamma Vs The Oriental Insurance Co. Ltd. and Narasimha Prasad G.R.
Karnataka High Court · (2011) 09 KAR CK 0139
High Courts20 Sept 2011Allowed
Bhavani, Shyam Minor Rep. by their mother Bhavani and Devaraj Minor Rep. by their mother Bhavani Vs Regional Manager Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 09 KAR CK 0138
High Courts20 Sept 2011Dismissed
Puravankara Projects Limited and Mr. Nani. R Choksey Vs Bangalore Metro Rail Corporation Limited (formerly known as Bangalore Mass Rapid Transit. Limited), State of Karnataka and Union of India
Karnataka High Court · (2011) 09 KAR CK 0107
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)
High Courts20 Sept 2011Allowed
M/s. Hosmat Hospitals Pvt. Ltd. Vs Mr. S. Devaraj Iyer, Representing M/s. Kalyan Tile Company, M/s. Kalyan Tile Co.
Karnataka High Court · (2011) 09 KAR CK 0098
Arbitration and Conciliation Act, 1996 — Section 11 (6), 11 (8)
High Courts20 Sept 2011Dismissed
Sri. Prabhu Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0097
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 302, 307, 498A
High Courts20 Sept 2011Allowed
Sri Ramegowda Dead by LR: R. Yogesha Vs J. Shivalinge Gowda, Narasimhaiah Bettegowda and The United Insurance Co. Ltd.
Karnataka High Court · (2011) 09 KAR CK 0090
High Courts20 Sept 2011Allowed
R. Sharmila Vs Sri. R. Umesh Reddy, Smt. H.V. Nirmala and R. Rakesh Babu
Karnataka High Court · (2011) 09 KAR CK 0089
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5 (2)Succession Act, 1925 — Section 63
High Courts20 Sept 2011Dismissed
Sri Bhagath Singh R., Sri G. Santosh and Sri T. Ramachandra Bhat Vs The Authorised Officer, Housing Development Finance Corporation Limited
Karnataka High Court · (2011) 09 KAR CK 0086
High Courts20 Sept 2011
Sri B.V. Tokare Koli and Others Vs The State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0085
High Courts20 Sept 2011Allowed
Smt. A.V. Gayathri Vs The State of Karnataka and Arya Vidya Shala Parents'' Association
Karnataka High Court · (2011) 09 KAR CK 0058
Karnataka Education Act, 1983 — Section 130
High Courts20 Sept 2011Allowed
Sri V.R. Somwanshi Vs Management of Karnataka State Agro Corn Products Ltd., Managing Director, Karnataka State Agro Corn Products Ltd. and Chairman and Board of Directors, Karnataka State Agro Corn Products Ltd.
Karnataka High Court · (2011) 09 KAR CK 0055
Constitution of India, 1950 — Article 226
High Courts20 Sept 2011Allowed
Smt. C. Vidya Murthy Vs Bangalore Metro Rail Corporation Ltd.
Karnataka High Court · (2011) 6 KarLJ 375
Constitution of India, 1950 — Article 42Maternity Benefits Act, 1961 — Section 2, 2 (1), 4, 5