COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,122 of 2,397

High Courts23 Mar 2011Dismissed

Ali Sab Sab, Since Deceased, By His L.Rs. (Smt. Nazimunnisa) Vs Mr. Mohiuddin Shariff

Karnataka High Court · (2011) 03 KAR CK 0353

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 2, Order 8 Rule 3Limitation Act, 1963 — Section 54Specific Relief Act, 1963 — Section 10, 20, 20 (2) (a), 20 (2) (b), 20 (2) (c)

Read judgment

High Courts23 Mar 2011Dismissed

Sri. Ramanna Vs University of Mysore and The Director General of Police and Commandant General, Home Guards and Director of Civil Defense and Fire - Emergency Service

Karnataka High Court · (2011) 3 KarLJ 353 : (2011) 3 KCCR 2035

Karnataka Home Guards Act, 1962 — Section 12, 13Karnataka Transparency in Public Procurements Act, 1999 — Section 2 (f), 4 (d), 5Penal Code, 1860 (IPC) — Section 21

Read judgment

High Courts23 Mar 2011Allowed

Syed Mudeer Aga Vs The Chief Executive Officer Karnataka Board of Wakfs, The Secretary Dargah Hazarath Araulla Shah and Nabi Shah Bada Makhan (Wakfs), Akram Pasha and Mohammed Farooque

Karnataka High Court · (2011) 6 KarLJ 412

Karnataka Wakf Rules, 1997 — Rule 56, 56 (1)Waqf Act, 1995 — Section 64, 64 (1) (i), 64 (3), 67 (2), 67 (6)

Read judgment

High Courts23 Mar 2011Dismissed

Commissioner of Central Excise and Service Tax, LTU. Vs ABB Ltd.

Karnataka High Court · (2011) 32 STT 141

Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 14, 2 (l) (ii)

Read judgment

High Courts23 Mar 2011Dismissed

Sri H.D. Shirnal Vs State of Karnataka

Karnataka High Court · (2012) 4 KarLJ 441

Read judgment

High Courts23 Mar 2011

The Commissioner of Central Excise and S.T., Large Taxpayer Unit Vs ABB Limited, GIDC

Karnataka High Court · (2011) 03 KAR CK 0043

Central Excise Act, 1944 — Section 11 A, 4CENVAT Credit Rules, 2004 — Rule 14, 2 (1) (ii)

Read judgment

High Courts23 Mar 2011

Smt. Sonutai @ Sonabai Vs The Secretary Government of India New Delhi-110001 and Others

Karnataka High Court · (2011) 03 KAR CK 0020

Constitution of India, 1950 — Article 13Pensions Act, 1871 — Section 4Succession Act, 1925 — Section 372

Read judgment

High Courts22 Mar 2011Dismissed

State of Karnataka Vs Gadigeppa, Malakannanavar @ Yallur and Others

Karnataka High Court · (2013) 1 AKR 707 : (2013) 1 KCCR 441

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 109, 120 (b), 143, 148, 149

Read judgment

High Courts21 Mar 2011Allowed

Raja @ Nagaraja Vs State of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0245

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts21 Mar 2011Dismissed

Vishwanath Shetty Vs Vincent Pinto and The National Insurance Company Limited

Karnataka High Court · (2011) ILR (Kar) 2827 : (2011) 8 RCR(Civil) 97

Motor Vehicles Act, 1988 — Section 10, 14, 147, 3, 4

Read judgment

High Courts18 Mar 2011Dismissed

Shri K. Mohan Rao Vs Smt. B.K. Susheela since deceased, by his L.Rs., Smt. K. Bhavani Rao since deceased, by his L.Rs. (Sharada and Others), P. Sachidananda Rao since deceased, by his L.Rs. (P. Nithyananda Rao and Others) and K. Ramanath Rao since deceased by his L.Rs. (Shabarinatha Rao and Others)

Karnataka High Court · (2011) 5 KarLJ 140 : (2011) 3 KCCR 2372

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts18 Mar 2011Allowed

Smt. Ravikala H. Vs Sri. K.V. Rama Murthy and State of Karnataka Sri. K.V. Rama Murthy and State of Karnataka Vs Smt. Ravikala H.

Karnataka High Court · (2011) 03 KAR CK 0160

Karnataka Stamp Act, 1957 — Section 33, 34Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts18 Mar 2011Allowed

Sri Mahaveer @ Vilas Shanthappa @ Shantagowda Patil and Others Vs Sri Sukumar Tulajagonda Patil and Others

Karnataka High Court · (2013) 1 AKR 483 : (2011) ILR (Kar) 2077 : (2011) 61 KarLJ 2077 : (2011) 4 KCCR 3329

Hindu Marriage Act, 1955 — Section 11, 16

Read judgment

High Courts17 Mar 2011Dismissed

Mr. S. Baskar Vs Enforcement Directorate Foreign Exchange Management Act represented by The Deputy Director

Karnataka High Court · (2011) ILR (Kar) 2129 : (2011) 4 KarLJ 621 : (2011) 3 KCCR 339 SN : (2011) 3 KCCR 335 : (2012) 1 RCR(Criminal) 432 : (2012) 1 RCR(Criminal) 432

Foreign Exchange Management Act, 1999 (FEMA) — Section 13 (1), 13 (2), 19 (6), 3 (a), 35

Read judgment

High Courts17 Mar 2011

United India Insurance Co. Ltd. Vs Sri Nanjunda Swamy and S.L.N. Coffee Curing Works

Karnataka High Court · (2011) 130 FLR 606 : (2011) 2 KCCR 1603

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Karnataka Workmens Compensation Rules, 1966 — Rule 42Limitation Act, 1963 — Section 5

Read judgment

High Courts17 Mar 2011Dismissed

Arati Shivaji Kamble and Others Vs State of Karnataka Dept of Women and Child Welfare Development, Ms Building, Bangalore

Karnataka High Court · (2012) 5 KarLJ 700

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts17 Mar 2011Dismissed

Smt. Rukminibai Since Deceased By Her L.R. and Narayan Lohar, Alias Sahapurkar Vs Babu Lohar, Alias Shahapurkar

Karnataka High Court · (2011) 03 KAR CK 0066

Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4

Read judgment

High Courts16 Mar 2011Allowed

The Oriental Insurance Co. Ltd. Vs Sri. Chennabasavaiah and Others

Karnataka High Court · (2011) 03 KAR CK 0316

Karnataka Motor Vehicles Rules, 1989 — Rule 14Motor Vehicles Act, 1988 — Section 2 (21), 2 (47)

Read judgment

High Courts16 Mar 2011Allowed

Sri. B. Balachandra Vs The Tahsildar, Sri Jayavarmaraj Balal and State of Karnataka

Karnataka High Court · (2012) 4 KarLJ 69 : (2011) 4 KCCR 427 SN

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10, 13, 2 (a), 3, 4Karnataka Public Premises (Eviction of Unauthorized Occupants) Rules, 1980 — Rule 9

Read judgment

High Courts15 Mar 2011

Sri Dattatraya Gosavi Vs Sri Sadashiv Gosavi and Others

Karnataka High Court · (2011) 03 KAR CK 0373

Civil Procedure Code, 1908 (CPC) — Section 100

Read judgment