High Courts07 Jul 2011Dismissed
State of Karnataka Vs H.T. Tata Murthy, P. Govinda Bhat and Jayappa
Karnataka High Court · (2011) 07 KAR CK 0130
Penal Code, 1860 (IPC) — Section 34, 409, 420, 468, 477 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,098 of 2,397
High Courts07 Jul 2011
Sri Seetharama Gowda and Others Vs Duggappa Gowda @ Janardhana Gowda and Radhakrishna Gowda
Karnataka High Court · (2011) 07 KAR CK 0109
High Courts07 Jul 2011Allowed
State Vs Sri. T. Ramaiah and Sri. C.K. Krishnegowda
Karnataka High Court · (2011) 07 KAR CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts07 Jul 2011Allowed
Sri Ramesh Desai and Sri. Sangayya Swamy Vs The State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0048
High Courts06 Jul 2011Allowed
Desai Brothers Ltd. Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2011) 46 VST 289
High Courts06 Jul 2011Allowed
Food Corporation of India Employees Housing Coop Society Limited and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 2 KarLJ 11
Karnataka Land Revenue Act, 1964 — Section 39, 67, 94, 94 (3)
High Courts06 Jul 2011
Suvarna Kom Ratnakar Shet Vs Ratnakar Vinayak Shet
Karnataka High Court · (2013) 2 AKR 166 : (2013) ILR (Kar) 2384 : (2013) 1 KCCR 222
Hindu Marriage Act, 1955 — Section 10, 10 (1) (a), 10 (1) (m), 13 (1) (B), 23
High Courts06 Jul 2011
Muninarayanappa Vs State of Karnataka and Others
Karnataka High Court · (2011) 5 KarLJ 621
Karnataka Land Revenue Act, 1964 — Section 136 (2)
High Courts05 Jul 2011Dismissed
Sri Ajayaram Vs The Principal Secretary to The Government of Karnataka Revenue Department, The Deputy Commissioner Bangalore, The Special Land Acquisition Officer and M/S Nti Employee Housing Co-Operative Soceity Ltd., (Name Changed To National Technological Institute Housing Co-Operative Soceity Ltd.) and Others
Karnataka High Court · (2011) 07 KAR CK 0160
Land Acquisition Act, 1894 — Section 16 (2), 3 (f), 4 (1), 6 (1)
High Courts05 Jul 2011Dismissed
Gangadhara Vs The State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts05 Jul 2011Dismissed
GE India Technology Centre Pvt. Ltd. Vs Dispute Resolution Panel and Assistant Commissioner of Income Tax
Karnataka High Court · (2011) 243 CTR 451 : (2011) 201 TAXMAN 191
Income Tax Act, 1961 — Section 143 (2), 144 C (5), 144 C (8), 92 C, 92 CA
High Courts05 Jul 2011Dismissed
H.C. Sathyan and Sowmya Sathyan Vs The State
Karnataka High Court · (2011) 07 KAR CK 0060
Criminal Law (Amendment) Ordinance, 1944 — Section 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 26, 451, 452Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 4, 5 (6)
High Courts05 Jul 2011Allowed
Sri Kunnappa Vs The State of Karnataka Revenue Department
Karnataka High Court · (2012) 1 KarLJ 28
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 136 (3), 192 AMysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5
High Courts04 Jul 2011
Commissioner of Income Tax and Another Vs Parag Kotecha
Karnataka High Court · (2011) 07 KAR CK 0282
High Courts04 Jul 2011
Medi Projects (P.) Ltd. Vs Cauvery Medical Centre Ltd.
Karnataka High Court · (2011) 109 SCL 48
High Courts04 Jul 2011Dismissed
Manager Oriental Insurance Co Ltd. Vs Nagesh and Others
Karnataka High Court · (2011) 07 KAR CK 0224
Motor Vehicles Act, 1988 — Section 147, 166, 212
High Courts04 Jul 2011
Smt. Narasamma (Since dead by her Grand Children as her L.Rs. Gangadhara, Nagaraj and Umashankar) Vs The Special Deputy Commissioner Bangalore District Bangalore and Others
Karnataka High Court · (2011) 07 KAR CK 0146
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 AMysore Land Revenue Code, 1888 — Section 233, 43 (8)
High Courts04 Jul 2011Allowed
M/S. Instrument Research Associates Pvt. Ltd. Vs The General Secretary Karnataka Workers Union(r) Citu office. V.G. Gopal Building No. 20/1, Lalbagh Fort Road Bangalore - 560 004, The Deputy Labour Commissioner And Recovery officer, Divn.2 Karmika Bhavan, Bannerghatta Road Bangalore - 560 029 and The Deputy Commissioner Bangalore Urban District Bangalore
Karnataka High Court · (2011) 07 KAR CK 0145
Industrial Disputes Act, 1947 — Section 12 (3), 18 (3), 2 (p), 33 (C-1)Payment of Bonus Act, 1965 — Section 10, 11, 15, 2 (4) (B), 2 (6)
High Courts04 Jul 2011
Sri S.I. Muneer Ahmed Vs The State of Karnataka
Karnataka High Court · (2011) 6 KarLJ 50
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Forest Code, 1976 — Section 61 (1) (ii)
High Courts01 Jul 2011Dismissed
Shankaragouda Vs The Authorised Officer and Special Land Acquisition Officer and Others
Karnataka High Court · (2011) 07 KAR CK 0210
Karnataka Land Reforms Act, 1961 — Section 7 A, 77 A