COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,120 of 2,397

High Courts25 Mar 2011

Dr. V.R. Iyer and Others Vs Mr. D. Narayanappa (since deceased, rep. by his L.Rs. Smt. Mangamma @ Kamalamma and Others) and Others Bangalore Development Authority Vs Mr. D. Narayanappa (since deceased, rep. by his L.Rs. Smt. Mangamma @ Kamalamma and Others) and Others

Karnataka High Court · (2011) 03 KAR CK 0323

Bangalore Development Authority Act, 1976 — Section 27 ALand Acquisition Act, 1894 — Section 16 (2), 30, 31 (2)

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High Courts25 Mar 2011

Smt. Laxmi Vs Romeo Saldhana and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0310

Motor Vehicles Act, 1988 — Section 166

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High Courts25 Mar 2011

Ashmath B.I. Vs Venkataraja Bhattar and United India Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0305

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High Courts25 Mar 2011

Smt. Manjamma, Ramesh Janeya, Thimmaraja Janeya and Narasappa represented by Their Guardian and Mother Vs The Manager, ICICI Lamrard General Insurance Co. Ltd. and Shreeranga

Karnataka High Court · (2011) 03 KAR CK 0304

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High Courts25 Mar 2011Allowed

State of Karnataka Vs B. Krishna, Contractor and The Asst. Labour Commissioner and Controlling Authority, Payment of Gratuity Act, Mysore Division

Karnataka High Court · (2011) 03 KAR CK 0276

Payment of Gratuity Act, 1972 — Section 7 (4), 7 (7)Payment of Gratuity Rules, 1972 — Rule 10 (1)

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High Courts25 Mar 2011

C.Y. Chaluvegowda Vs Cauvery Niravari Nigama Niyamitha

Karnataka High Court · (2011) 03 KAR CK 0275

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 6 (e)

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High Courts25 Mar 2011

Smt. Basheer Unnissa Vs S. Khajapeer Saheb and The Branch Manager, New India Assurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0251

Motor Vehicles Act, 1988 — Section 166

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High Courts25 Mar 2011Allowed

Sunil Vs The State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0246

Penal Code, 1860 (IPC) — Section 307, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)

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High Courts25 Mar 2011

Sri. K.T. Shankarappa and Smt. Susheelamma Vs Sri. Shaik Ameer, Sri. G.V. Mohana Reddy and The Branch Manager, The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0227

Motor Vehicles Act, 1988 — Section 163 A, 166

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High Courts25 Mar 2011Dismissed

Shajahan J. Kutty Vs Kotak Mahindra Bank Limited

Karnataka High Court · (2011) 03 KAR CK 0215

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts25 Mar 2011Dismissed

Mr. Mohammed Rafiulla Khan Vs The State of Karnataka and Mrs. Hammema Habeeb @ Mueena Shariff

Karnataka High Court · (2011) 03 KAR CK 0213

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 378, 406, 409, 498A

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High Courts25 Mar 2011Allowed

Mr. K.S. Mahesh Vs T.S. Rudrani and Others

Karnataka High Court · (2011) 3 KarLJ 683 : (2011) 2 KCCR 1567

Criminal Procedure Code, 1973 (CrPC) — Section 200Protection of Human Rights Act, 1993 — Section 21, 30, 41 (1)

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High Courts25 Mar 2011Allowed

Bangalore East Industrial Workers Union (R) Vs The Assistant Labour Commissioner and Conciliation Officer, Bangalore Division - III and The Management Molex India Pvt. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0155

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High Courts25 Mar 2011Allowed

Go Go Exports Pvt. Ltd. Vs Government of Karnataka, Go Go Exports Pvt. Ltd., Employees'' Union and Yati Developers Pvt. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0151

Industrial Disputes Act, 1947 — Section 25 N, 33 (1)

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High Courts25 Mar 2011

New Target Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2011) 03 KAR CK 0083

Karnataka Police Act, 1963 — Section 31

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High Courts25 Mar 2011Allowed

The New India Insurance Co. Ltd. Vs Arjun Singh, Smt. Chandrabathi and Tata Motors Ltd.

Karnataka High Court · (2011) 03 KAR CK 0040

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High Courts25 Mar 2011

Sri Govindappa Vs The State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0035

Penal Code, 1860 (IPC) — Section 304, 304 II, 323, 504, 506

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High Courts25 Mar 2011Allowed

Smt. C. Nalini Vs State of Karnataka and The Karnataka Board of Homeopathic Systems of Medicine

Karnataka High Court · (2011) 03 KAR CK 0034

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High Courts24 Mar 2011Allowed

M/s. L and T Komatsu Ltd. (Earlier known as Larsen and Toubro Ltd.) Vs All India Trade Union Congress Karnataka State Committee No. 25

Karnataka High Court · (2011) 03 KAR CK 0377

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High Courts24 Mar 2011Allowed

Prashanth Hegde Vs Commissioner for Hindu Religious Institutions and Charitable Endowments, Bangalore and Others

Karnataka High Court · (2011) 4 KCCR 2651

Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 3 (3)

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