High Courts24 Mar 2011
Kuntabasappa @ Kuntabasaiah Vs Palichannappa, Basavaraja, Shankarappa and Gejjappa
Karnataka High Court · (2011) 03 KAR CK 0322
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,121 of 2,397
High Courts24 Mar 2011Dismissed
Sri. Ram Gurudas Chandramani represented by his GPA Holder, Sri. Dinesh Natwarlal Makani Vs Karnataka State Industrial Investment and Development Corporation Limited, Amylon Chemicals Private Ltd., Sri. Ajith Gurudasmal Chandramani and Smt. Rekha Ajith Chandramani
Karnataka High Court · (2011) 03 KAR CK 0320
High Courts24 Mar 2011
Aishwarya Recreation Association Vs The Government of Karnataka, Home Department and Others
Karnataka High Court · (2011) 03 KAR CK 0307
Karnataka Police Act, 1963 — Section 31
High Courts24 Mar 2011
Smt. Siddamma and Others Vs Sri. Mohamed Hayath Ghouse and The Branch Manager, National Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0303
High Courts24 Mar 2011
Narasimha Murthy Vs M.J. Vargis and The United India Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0287
High Courts24 Mar 2011Dismissed
Mr. Santhosh Shetty Vs Smt. Harinakahi Shetty
Karnataka High Court · (2011) 03 KAR CK 0263
High Courts24 Mar 2011
Richter Holding Ltd. Vs Assistant Director of Income Tax, Deputy Director of Income Tax International Taxation and Union of India
Karnataka High Court · (2011) 243 CTR 149 : (2011) 199 TAXMAN 70
Income Tax Act, 1961 — Section 163, 2 (47), 201 (1), 201 (1A), 45
High Courts24 Mar 2011Allowed
C. Ranganath Vs The Chief Executive Officer Zilla Panchayath, The Secretary Doddaghatta Grama Panchayath and Shri. Kanthraja
Karnataka High Court · (2011) 03 KAR CK 0247
High Courts24 Mar 2011Dismissed
M.P. Venkatesh Vs M. Jayaram
Karnataka High Court · (2011) 03 KAR CK 0239
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 139
High Courts24 Mar 2011
Sai Securities Vs Karnataka State Commission for Scheduled Caste and Scheduled Tribes, Medical Superintendent, Vani Vilas Hospital and Mr. Prem Kumar
Karnataka High Court · (2011) ILR (Kar) 2655 : (2011) 3 KarLJ 536 : (2011) 3 KCCR 2029
Constitution of India, 1950 — Article 226, 338Karnataka State Commission for Scheduled Castes and Scheduled Tribes Act, 2002 — Section 10, 8Karnataka Transparency in Public Procurements Act, 1999 — Section 16
High Courts24 Mar 2011Allowed
Sri. V. Gunapala Banga Vs The Director of Public Instruction and Sri Dharmasthala Manjunatheshwara Secondary School
Karnataka High Court · (2011) 03 KAR CK 0206
High Courts24 Mar 2011Allowed
Prashantha Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0201
High Courts24 Mar 2011Allowed
Lakamma, Seenappa and Rangadasappa Vs Special Land Acquisition Officer, Karnataka Housing Board, The Commissioner, Karnataka Housing Board and Rangappa
Karnataka High Court · (2011) 03 KAR CK 0172
Land Acquisition Act, 1894 — Section 10, 18 (1), 4 (1), 9
High Courts24 Mar 2011Dismissed
D.R. Ranganath Murthy Vs Sevakshetra Hospital (Sponsored by Canara Bank Relief and Welfare Society) Sevakshetra Hospital (Sponsored by Canara Bank Relief and Welfare Society) Vs Sri. D.R. Ranganath Murthy
Karnataka High Court · (2011) 03 KAR CK 0120
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts24 Mar 2011Dismissed
National Insurance Co. Ltd. Vs Sri. Earesh @ Veeresh and Sri. M.R. Chayapathi
Karnataka High Court · (2011) 03 KAR CK 0092
High Courts24 Mar 2011
Avenue Road Dream Land Recreation Association Vs The Government of Karnataka Home Department and Others
Karnataka High Court · (2011) 03 KAR CK 0084
Karnataka Police Act, 1963 — Section 31
High Courts24 Mar 2011
Smt. Shantha N. Rao Vs Union of India (UOI) and Others S. Nandakumar Murthy Vs Union of India (UOI)
Karnataka High Court · (2011) 03 KAR CK 0027
Constitution of India, 1950 — Article 14, 21Motor Vehicles Act, 1988 — Section 27 BMotor Vehicles Rules, 1989 — Rule 8
High Courts24 Mar 2011Dismissed
N.K. Venkataramanaiah Vs Sri Shivakumar
Karnataka High Court · (2011) 03 KAR CK 0015
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts24 Mar 2011
Sri Ganapathi Mahadev Hegde Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0003
High Courts23 Mar 2011Dismissed
Commissioner of Income Tax And Another Vs Toyota Kirloskar Motors Pvt. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0378