High Courts29 Mar 2011
Mohan Vs Divisional Controller, K.S.R.T.C., Hassan Division
Karnataka High Court · (2011) 03 KAR CK 0108
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,119 of 2,397
High Courts29 Mar 2011
Sri. Anand Shetty Vs K. Bhujanga Shetty and Others
Karnataka High Court · (2013) 1 KCCR 323
Evidence Act, 1872 — Section 120
High Courts29 Mar 2011
Sri. B.K. Puttaswamy Vs Sri. M. Basha and The Divisional Manager, The Oriental insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0017
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011Dismissed
KSRTC, The Managing Director and Ajaj Uddir Vs Nagaraju
Karnataka High Court · (2011) 03 KAR CK 0005
Motor Vehicles Act, 1988 — Section 166
High Courts28 Mar 2011Dismissed
Sri B. Ramappa and Others Vs Smt. A. Gangamma, The Deputy Commissioner, Bellary District, Bellary and The Assistant Commissioner, Hospet, Bellary District
Karnataka High Court · (2012) 3 KarLJ 295
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5
High Courts28 Mar 2011
Sudhir Papers Ltd. Vs Commissioner of C. Ex., Bangalore-I
Karnataka High Court · (2012) 276 ELT 304
Companies Act, 1956 — Section 11 B, 11 B (1), 11 B (2)Sale of Goods Act, 1930 — Section 64 A, 72
High Courts28 Mar 2011Dismissed
Sri Rajanikanth H.V. Vs Smt. Sunttha K.
Karnataka High Court · (2011) 03 KAR CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 462, 482Hindu Marriage Act, 1955 — Section 24Protection of Women from Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20
High Courts28 Mar 2011
National Insurance Co. Ltd. Vs Sri. Venkataswamy Bovi and Sri. Govindappa Bovi
Karnataka High Court · (2011) 03 KAR CK 0200
High Courts28 Mar 2011Allowed
Shafi and Others Vs State of Karnataka
Karnataka High Court · (2011) 2 KCCR 1162
Penal Code, 1860 (IPC) — Section 336, 337, 338
High Courts28 Mar 2011Dismissed
Smt. Mahanth Kumari Vs S. Vijaya Kumar
Karnataka High Court · (2011) 3 KCCR 344 SN : (2011) 3 KCCR 340
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 145, 58Karnataka Rent Act, 1999 — Section 27
High Courts28 Mar 2011
Toyota Kirloskar Motor Private Limited Vs The Commissioner of Central Excise
Karnataka High Court · (2011) 24 STR 645 : (2012) 54 VST 465
Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 2 (1)
High Courts28 Mar 2011Dismissed
Francis Monthero and Mohammed Ariz Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0094
Karnataka Forest Act, 1963 — Section 63, 71 D, 71 G
High Courts28 Mar 2011
Bharathi Ramachandra Vs Annaji Rao Vaidya and another
Karnataka High Court · (2011) 2 RCR(Rent) 639
High Courts28 Mar 2011
R.S. Travels and Others Vs The Karnataka State Road Transport Corporation Workers and Others
Karnataka High Court · (2011) 3 KCCR 345 SN : (2011) 3 KCCR 342
Constitution of India, 1950 — Article 14, 16, 39 (a)Karnataka Motor Vehicles Taxation and Certain Other Law (Amendment) Act, 2003 — Section 3Motor Vehicles Act, 1988 — Section 68
High Courts28 Mar 2011Dismissed
Sri. G.J. Raju Pais Vs Maharashtra Apex Corporation Limited and Others
Karnataka High Court · (2011) 03 KAR CK 0007
High Courts25 Mar 2011Allowed
Ramakrishna Vs Ayesha Mohiddin
Karnataka High Court · (2011) ILR (Kar) 5669 : (2012) 2 KarLJ 125 : (2012) 1 RCR(Rent) 525
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (b), 27 (2) (o), 27 (2) (r), 42 (1)
High Courts25 Mar 2011Allowed
M.B. Dhiwar Vs Syndicate Bank
Karnataka High Court · (2011) 03 KAR CK 0333
Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6 (17)
High Courts25 Mar 2011Allowed
T.K. Rajan Pillai Vs State of Karnataka and Karnataka Road Development Corporation Ltd.
Karnataka High Court · (2011) 03 KAR CK 0330
Transfer of Property Act, 1882 — Section 6 (e)
High Courts25 Mar 2011
Smt. R. Devi Vs State of Karnataka Department of Finance (Services-1) and Others
Karnataka High Court · (2011) 03 KAR CK 0329
Karnataka Co-operative Societies (Second Amendment) Rules, 2008 — Rule 18 (2)
High Courts25 Mar 2011Dismissed
Mysore Auto Rickshaw Drivers Union Vs Union of India (UOI) and Others
Karnataka High Court · (2011) 03 KAR CK 0327
Motor Vehicles Act, 1988 — Section 67 (i)