COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,092 of 2,397

High Courts22 Jul 2011Dismissed

Bombay Saw Mills Vs Regional Office (Karnataka) Employees State Insurance Corporation

Karnataka High Court · (2011) 07 KAR CK 0054

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 45 (A)

High Courts22 Jul 2011Dismissed

C. Nagaraj Vs HMT Watch Factory I and II

Karnataka High Court · (2011) 07 KAR CK 0053

High Courts22 Jul 2011Allowed

Rangappa Since dead by Lrs (Chowdamma and Anjanappa) and Others Vs Lakshmaiah

Karnataka High Court · (2011) 07 KAR CK 0052

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 11

High Courts22 Jul 2011Allowed

Sudhesh rep: by His Father Sudhakar Salian Vs K. Raghavendra Rao and The United India Insurance Co. Ltd.

Karnataka High Court · (2011) 07 KAR CK 0035

High Courts22 Jul 2011Allowed

T Thimmaiah @ Sannathimmaiah Vs The General Manager, BMTC. Transport House, K H Road. Shanthinagar, Bangalore-50 027 and The Branch Manager, United India Insurance Co. Ltd., DO-IV, 19-19/1, II Floor, South End Road, Basavanagudi, Bangalore-560004

Karnataka High Court · (2011) 07 KAR CK 0034

Motor Vehicles Act, 1988 — Section 166

High Courts22 Jul 2011Allowed

Sri B.M. Mahesh @ Swami Vs Sri K Palaniswami and National Insurance Company Ltd.

Karnataka High Court · (2011) 07 KAR CK 0033

High Courts22 Jul 2011Allowed

Varghese Kunchariya @ Kunchariya Varghese Vs Anu K R and The United India Insurance Company Ltd., No. 48/1, II Floor, Above K.C. Das Sweets, ST. Marks Road, Bangalore-560001

Karnataka High Court · (2011) 07 KAR CK 0032

High Courts22 Jul 2011Allowed

Ashok @ Ashok Kumar Vs The Managing Director KSRTC, Kempegowda Bus Stand, Subhashnagar, Bangalore-560009

Karnataka High Court · (2011) 07 KAR CK 0031

High Courts22 Jul 2011Allowed

Smt. Munirathnamma and Rajesh aliasa Raju L. Vs Mr. A. Sengottaiyan, No. 4, K.P. Extension, Bangalore and The Iffo Tokia General Insurance Co. Ltd., Cunningham Road, Next to Chandrika Hotel, Bangalore-01

Karnataka High Court · (2011) 07 KAR CK 0030

High Courts22 Jul 2011

Smt. Anusuya and Others Vs The Manager The United India Co. Ltd. Do-5, No. 25, Shankaranarayana Building M G Road, Bangalore-560001 and A M Narayanaswamy

Karnataka High Court · (2011) 07 KAR CK 0029

High Courts22 Jul 2011Dismissed

Sri. M.T. Manjunath, M.A. Vs The Management of Sri. Jagajyothi Basaveshwara Sahakara Sangha Limited and The State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0028

Karnataka Education Act, 1983 — Section 133 (2)

High Courts22 Jul 2011Allowed

Sri N.B. Puttalingaraju Vs Deputy Commissioner Mandya District, Mandya, Commissioner, Town Municipal, Counsil, Mandya City, Mandya and Sri Ankegowda Planning Director District Urban Development Cell Bandigowda Extension Mandya District Mandya

Karnataka High Court · (2011) 07 KAR CK 0027

Karnataka Municipality Accounts Rules, 1965 — Rule 152

High Courts22 Jul 2011Dismissed

Shri C.S. Sharana Kumar Vs State of Karnataka and The Hon''ble High Court of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0026

Constitution of India, 1950 — Article 14, 19 (1), 21Karnataka Civil Services (Probation) Rules, 1977 — Rule 2 (2), 3, 4, 5 (1)Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2

High Courts22 Jul 2011Dismissed

Sri K.N. Sathyanarayana Vs General Manager M/s. Venlon Polyester Film Ltd. 26 (P) Belavadi Industrial Area, Hunsur Road, Mysore 570018

Karnataka High Court · (2011) 07 KAR CK 0025

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 APayment of Gratuity Act, 1972 — Section 4 (6)

High Courts22 Jul 2011Dismissed

Sri. A. Somashekar Vs The State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0024

High Courts22 Jul 2011Allowed

S.M. Kannan Vs Union Of India

Karnataka High Court · (2011) 07 KAR CK 0023

High Courts22 Jul 2011Allowed

Glaxo Smith Kline Pharmaceuticals Limited Vs State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0022

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 17 (1), 17 (1) (a), 17 (4)

High Courts22 Jul 2011Dismissed

The Divisional Controller K.S.R.T.C. Vs Sri Sanjeev Kumar

Karnataka High Court · (2011) 07 KAR CK 0021

Industrial Disputes Act, 1947 — Section 10 (4-A)

High Courts22 Jul 2011

The Assistant Provident Fund Commissioner Bhavishyanidhi Bhavan Regional Office, Silva Road High Lands Mangalore - 575 002 Vs Sri Krishnashetty

Karnataka High Court · (2011) 07 KAR CK 0020

Consumer Protection Act, 1986 — Section 15

High Courts22 Jul 2011

M/s. First Reality Vs M/s. Asst Commissioner of Commercial Taxes (Recovery)- 1, Srinivasa Complex I Main Road, Sheshadriupram Bangalore - 560020

Karnataka High Court · (2011) 07 KAR CK 0019

Karnataka Sales Tax Act, 1957 — Section 12 A, 13 (3) (b)