High Courts19 Sept 2011Allowed
Smt. R. Hamsa and Sri G. Siddalingaprasad Vs State and Others
Karnataka High Court · (2011) 09 KAR CK 0101
Penal Code, 1860 (IPC) — Section 34, 498A, 506
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,072 of 2,397
High Courts19 Sept 2011Allowed
H.R. Chandra, Swamy alias Swamygowda, Subba alias Subbegowda and Sakegowda alias Saka Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0099
Penal Code, 1860 (IPC) — Section 360, 380, 457
High Courts19 Sept 2011Allowed
The Divisional Manager, The New India Assurance Company Limited Vs Shri. Siddalingappa and Shri M. Mallikarjuna
Karnataka High Court · (2011) 09 KAR CK 0096
High Courts19 Sept 2011Dismissed
S. Abdul and Smt. B. Fathima Vs Abilash KP, G. Mohammed Saheb and The New India Assurance Co Ltd., Sri Ram Arcade. Opp Head Post. Office Udupi
Karnataka High Court · (2011) 09 KAR CK 0095
High Courts19 Sept 2011Allowed
Smt Girija G. Thampi Vs The New India Assurance Co Ltd. No. 1200, II Cross, Ashoknagar Mandya and Shri K.T. Ravikumar
Karnataka High Court · (2011) 09 KAR CK 0094
High Courts19 Sept 2011
Sri. Syed Gafoor Vs The Government of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0088
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts19 Sept 2011Dismissed
N. Puttamma Vs The State of Karnataka and L. Anuradhamma
Karnataka High Court · (2011) 09 KAR CK 0087
High Courts19 Sept 2011Dismissed
Sri A.R. Shambulinga and Sri A.R. Prabhudev Vs Smt. A.C. Lalitha and Others
Karnataka High Court · (2011) 09 KAR CK 0084
High Courts19 Sept 2011Dismissed
Smt. Dainabhi Vs Inspector of Police, Superintendent of Police/Police Commissioner, Mufiz and Home Department
Karnataka High Court · (2011) 09 KAR CK 0083
High Courts19 Sept 2011
Sarita Sequeira Vs The Commissioner, Mangalore City Corporation, The Deputy Commissioner and Madhukar Mally
Karnataka High Court · (2011) 09 KAR CK 0059
High Courts19 Sept 2011
Smt. M.R. Gangambika Vs The State of Karnataka and Others
Karnataka High Court · (2011) 09 KAR CK 0057
High Courts19 Sept 2011
C.A. Hamsa rep. by his GPA., holder, C.A. Rafeeque Vs The Secretary, Gram Panchayat and The Executive Officer
Karnataka High Court · (2011) 09 KAR CK 0056
Karnataka Panchayat Raj Act, 1993 — Section 237 (1), 269
High Courts19 Sept 2011Allowed
T. Chikka Venkatappa Reddy Vs The Special Additional Land Acquisition Officer, BDA and The Chairman, Bangalore Development Authority
Karnataka High Court · (2011) 09 KAR CK 0054
High Courts19 Sept 2011Allowed
Sri D.S. Chakrapani Gowda Vs The Secretary, Government of Karnataka, Revenue Department (LA), The Deputy Commissioner, The Divisional Controller, Karnataka State Road Transport Corporation, Mangalore Division and Karnataka State Road Transport Corporation
Karnataka High Court · (2011) 09 KAR CK 0053
Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts19 Sept 2011Allowed
Shri. Chandrashekar Vs The Divisional Manager, The New India Assurance Co, Ltd., No. 12, New Hospital Road, Gobichettipalyam, Periyar District, Shri. Thiru K.P. Duraiswamy and Shri Thiru A. Fayaz Ahmed
Karnataka High Court · (2011) 09 KAR CK 0023
High Courts16 Sept 2011Allowed
K. Anbazhagan Vs The Superintendent of Police, State of Tamil Nadu
Karnataka High Court · (2011) 09 KAR CK 0230
High Courts16 Sept 2011Allowed
CIT and Others Vs H.B. Jairaj
Karnataka High Court · (2011) 09 KAR CK 0211
Income Tax Act, 1961 — Section 143 (3), 2 (47), 250, 45, 45 (1)Transfer of Property Act, 1882 — Section 269 UA (d)
High Courts16 Sept 2011Allowed
Shri. Ram Krishna Patange Vs Government of India, Ministry of Home Affairs and State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0210
High Courts16 Sept 2011Allowed
Ewac Alloys Limited and Tourbo Limited Powai Campus Vs The Union of India, The Government of Karnataka and The Inspector of Legal Metrology City Market-II
Karnataka High Court · (2011) 09 KAR CK 0179
Standards of Weights and Measures (Packaged Commodities), Rules, 1977 — Rule 2A, 2P, 6, 6 (1) (b)Standards of Weights and Measures Act, 1976 — Section 2 (v), 34., 39
High Courts16 Sept 2011
Sri. Rudrappa Danappanavar Vs Santhosh Devasur and Sri. Siddalingappa Jambagi
Karnataka High Court · (2011) 09 KAR CK 0134
Motor Vehicles Act, 1988 — Section 166