High Courts10 Jun 2011Allowed
Smt. Padma and Others Vs The Chief Traffic Manager, BMTC Central Office, Bangalore
Karnataka High Court · (2011) 5 KarLJ 626
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,103 of 2,397
High Courts10 Jun 2011Allowed
Shri Ganesh Vs The State of Karnataka and another
Karnataka High Court · (2011) 3 KCCR 2457
Penal Code, 1860 (IPC) — Section 304
High Courts10 Jun 2011Dismissed
Mr. Govindagiri and Others Vs The Government of Karnataka and Others
Karnataka High Court · (2011) 6 KarLJ 133
Constitution of India, 1950 — Article 14, 14, 226, 226
High Courts10 Jun 2011
Smt. Pushpavathl and Others Vs Smt. Manjamma and National Insurance Co. Ltd. National Insurance Co. Ltd. Vs Smt. Pushpavathi and Others
Karnataka High Court · (2011) 8 RCR(Civil) 148
Motor Vehicles Act, 1988 — Section 166
High Courts10 Jun 2011
Smt. Padma, S. Manju and C. Sanju Vs The Chief Traffic Manager BMTC Central Office K.H. Road Shanthinagar Bangalore - 560 027 Bangalore Metropolitan Transport Corporation Vs Seenappachari (Since) Decreased by his Lrs, Smt. Padma, S. Manju and C. Sanju
Karnataka High Court · (2011) 131 FLR 914 : (2011) 4 KCCR 378 SN
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts10 Jun 2011Allowed
Base Corporation Ltd. Vs The Karnataka Industrial Areas Development Board and Others
Karnataka High Court · (2011) 06 KAR CK 0088
Karnataka Industrial Area Development Act, 1966 — Section 11, 28 (1), 3, 3 (1), 4Land Acquisition Act, 1894 — Section 48, 48 (1)
High Courts10 Jun 2011Dismissed
V. Nandakumar Vs Smt. M. Indumathi
Karnataka High Court · (2011) 06 KAR CK 0048
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13, 24, 25
High Courts10 Jun 2011Dismissed
Gurappa Seddappa and Others Vs The Deputy Commissioner Tumkur District Tumkur, The Assistant Commissioner Madhugiri Sub Division Madhugiri Tumkur District, The Thasildar Pavagada and The Taluk Surveyor
Karnataka High Court · (2011) ILR (Kar) 5625 : (2011) 5 KarLJ 616
Karnataka Land Revenue Act, 1964 — Section 67, 67 (2), 67 (3)
High Courts10 Jun 2011Dismissed
Mohammed Yusuf Bepari Vs The Divisional Manager New India Assurance Co. Ltd. Kittur Building, P.B. Road Dharwad
Karnataka High Court · (2013) ACJ 116
Motor Vehicles Act, 1988 — Section 1 (b), 140, 146, 147, 149
High Courts09 Jun 2011Dismissed
Commr. of C. EX., CUS. and S.T., Belgaum Vs Jindal South West Steel Ltd.
Karnataka High Court · (2011) 273 ELT 165 : (2012) 27 STR 201 : (2013) 38 STT 92
Central Excise Tariff Act, 1985 — Section 35 L
High Courts09 Jun 2011Allowed
The Divisional Manager, United India Insurance Co. Ltd. Vs Shambulingappa Sarathi and Mallappa Ningappa Beerala
Karnataka High Court · (2011) 06 KAR CK 0062
High Courts09 Jun 2011Allowed
Sri M.R. Jayaram Vs Sri Sidappa, since deceased by L.Rs. (Smt. Venkatamma and Others)
Karnataka High Court · (2011) 06 KAR CK 0061
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts09 Jun 2011Allowed
Shabeerabi Singrihally and Sharifabi Singrihally Vs State of Karnataka and The Davanagere Mahanagar Palike Davanagere City
Karnataka High Court · (2011) 4 KarLJ 339 : (2011) 4 KCCR 3012
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6
High Courts09 Jun 2011Dismissed
Commissioner of Central Excise and Service Tax Vs Micro Labs Ltd.
Karnataka High Court · (2011) 270 ELT 156 : (2011) 32 STT 254
CENVAT Credit Rules, 2004 — Rule 3Employees State Insurance Act, 1948 — Section 38
High Courts09 Jun 2011Dismissed
Commissioner of Customs, Bangalore Vs Sami Labs Ltd.
Karnataka High Court · (2012) 278 ELT 601
Central Excise Rules, 2002 — Rule 21Customs Act, 1962 — Section 28, 72
High Courts09 Jun 2011
Shri Ashok A.R. Velu Vs Shri Ganesh K.R. and The National Insurance Company Ltd. The National Insurance Company Ltd. Vs Shri Ashok A. R. and Shri Ganesh K.R.
Karnataka High Court · (2011) 4 KCCR 384 SN
Motor Vehicles Act, 1988 — Section 146, 147, 166Workmens Compensation Act, 1923 — Section 4 (c)
High Courts08 Jun 2011
Mr. R. Vijayendra Babu Gowda Vs K. Narayana Regional Provident Fund Commissioner II Employees'' Provident Fund Organisation Sub Regional Office, "Bhavishya Nidhi Bhavan", 2nd Stage, Gayathripuram, Mysore - 570 019 and Assistant Provident Fund Commissioner Recovery Officer, Employees'' Provident Fund Organisation, Sub Regional Office, Bhavishya Nidhi Bhavan", 2nd Stage, Gayathripuram, Mysore-570 019
Karnataka High Court · (2011) 131 FLR 910 : (2011) 4 KCCR 381 SN
Constitution of India, 1950 — Article 226, 227Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A, 8 (B), 8 (G)Income Tax Rules, 1962 — Rule 73
High Courts08 Jun 2011Allowed
R.S. Shetty Infrastructure Private Limited Vs The Executive Engineer Cauvery Neeravari Nigam Limited and The Chief Engineer Cauvery Neeravari Nigam Limited P. Dasaratha Rama Reddy, Contractors, represented by its General Power of Attorney Holder P. Krishna Reddy Vs The Executive Engineer and The Chief Engineer
Karnataka High Court · (2011) 06 KAR CK 0063
Arbitration and Conciliation Act, 1996 — Section 11 (6), 11 (8), 37 (1) (b)
High Courts08 Jun 2011Allowed
Shri R. Nanjappa Vs The State of Karnataka Revenue Department Vidhana Soudha, The Special Deputy Commissioner and The Tahsildar
Karnataka High Court · (2011) 5 KarLJ 477
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts08 Jun 2011Allowed
Smt. Venkatamma Vs The Special Deputy Commissioner and The Tahsildar
Karnataka High Court · (2011) 5 KarLJ 450
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 127, 128, 129, 130, 133Transfer of Property Act, 1882 — Section 100