COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,080 of 2,397

High Courts17 Aug 2011Dismissed

Sri. Balakrishna (Since dead by his L.Rs. Smt. Devamma, Krishnamma, Melamma, Govindamma, Savithri, M. Anand, Shivanands, Jayamma, Rukumini) 1-9 are wife and children of Balakrishna Vs Sri. G.N. Kannaiah Naidu

Karnataka High Court · (2011) 08 KAR CK 0134

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 27Evidence Act, 1872 — Section 65Karnataka Land Revenue Act, 1964 — Section 133

High Courts17 Aug 2011Dismissed

The Konkan Railway Corporation Limited Vs Sri. Venkatesh Sri. Venkatesh Devadiga Vs The Konkan Railway Corporation Limited

Karnataka High Court · (2011) 08 KAR CK 0133

Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 11, 11 A, 2 (oo), 25 F

High Courts17 Aug 2011

V. Narayana Murthy and N. Rukmani Mrthy Vs M/s. Maba Corporate Service Pvt. Ltd.

Karnataka High Court · (2011) 08 KAR CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts17 Aug 2011

Mallanna Shivarudrappa Teli and Others Vs The State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120 (B), 201, 302, 34, 341

High Courts17 Aug 2011Dismissed

National Insurance Co., Ltd. Vs Smt. Sampangamma

Karnataka High Court · (2011) 08 KAR CK 0096

Motor Vehicles Act, 1988 — Section 140, 140 (2)

High Courts17 Aug 2011Dismissed

Smt. N. Saraswathi Vs Karnataka State Financial Corporation and Sri. S.C. Minajagi

Karnataka High Court · (2011) 08 KAR CK 0095

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27State Financial Corporations Act, 1951 — Section 31 (1) (aa)

High Courts17 Aug 2011Allowed

The Oriental Insurance Company Limited Vs Sri Shivanand Amin and Sri Mohanrao Deshpande

Karnataka High Court · (2011) 08 KAR CK 0075

Workmens Compensation Act, 1923 — Section 4 (1) (c), 4 (1) (d)

High Courts17 Aug 2011Dismissed

R.S. Krishna Murthy Vs R.S. Krishna Murthy

Karnataka High Court · (2011) 08 KAR CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

High Courts17 Aug 2011Allowed

The Managing Director, Karnataka Soaps and Detergent Limited, Sandal City, P.B. No. 5531, Rajajinagar, Bangalore-560055. Vs K. Chaitanya Rao and Others

Karnataka High Court · (2011) 08 KAR CK 0024

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

High Courts17 Aug 2011

Standard Castings Private Limited Vs Government of Karnataka and Deputy Inspector General of Police and Tender Inviting Officer, Karnataka State Fire and Emergency Service

Karnataka High Court · (2011) 08 KAR CK 0020

Constitution of India, 1950 — Article 14

High Courts16 Aug 2011Allowed

Subhakar Poojary Vs K.S. Kalluraya and New India Assurance Company Ltd.

Karnataka High Court · (2011) 08 KAR CK 0140

High Courts16 Aug 2011

Sri G. N. Ramachandra and Others Vs State of Karnataka and Jagadish

Karnataka High Court · (2011) 08 KAR CK 0119

Karnataka Land Revenue Code, 1988 — Section 3 (12), 3 (14), 3 (16)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 4 (2), 5

High Courts16 Aug 2011Dismissed

State Vs Sri. Venkataramanappa and Smt. Thippakka

Karnataka High Court · (2011) 08 KAR CK 0118

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 498A, 498A (b)

High Courts16 Aug 2011Dismissed

H.R. Sanganna and Others Vs Sri. P. Thimmaiah

Karnataka High Court · (2011) 08 KAR CK 0109

Karnataka Municipalities Act, 1964 — Section 284

High Courts16 Aug 2011

Munikrishnappa Vs State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 304 II, 307

High Courts16 Aug 2011Allowed

United Breweries (Holding) Ltd formerly known as United Breweries Ltd Vs Karnataka State Industrial Investment and Development Corporation Limited, Dominion Chemical Industries Limited, Sri C. Thimmaiah Gowda and Smt R. Leelamma

Karnataka High Court · (2011) 08 KAR CK 0097

Contract Act, 1872 — Section 126State Financial Corporations Act, 1951 — Section 31 (1) (aa), 32 (1)

High Courts16 Aug 2011Dismissed

Sri N. Ashwathnarayana and Others Vs Sri Narasimhaiah and Others

Karnataka High Court · (2011) 6 KarLJ 140

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 (3)

High Courts16 Aug 2011Dismissed

Lokesh Alias Hanamantayya Vs State

Karnataka High Court · (2011) 08 KAR CK 0074

Penal Code, 1860 (IPC) — Section 302, 498A

High Courts16 Aug 2011Dismissed

State of Karnataka Vs K.H. Nagaraju, M/s. Renuka Agro Agencies, D. No. 6, P.B. Road, Davangere, Subramanya Bhat, Sr. Area Manger, M.C.F. No. 185:1, 3rd Main Road, P.J. Extension, Davangere and Abdul Menon, Production Manager, M/s. Thungabhadra Fertilizers and Chemicals Limited, 101-102, Hulagi, Koppala District

Karnataka High Court · (2011) 08 KAR CK 0061

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200Essential Commodities Act, 1955 — Section 7

High Courts16 Aug 2011

Mangalore Refinery and Petrochemicals Ltd. Vs CCE, Mangalore

Karnataka High Court · (2012) 278 ELT 289 : (2013) 21 GSTR 58

Central Excise Rules, 1944 — Rule 100E, 35B, 37, 47, 52ACustoms Act, 1962 — Section 17, 46, 47, 47 (1)