COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,124 of 2,397

High Courts15 Mar 2011

The Divisional Controller Karnataka State Road Transport Corporation Vs Smt. Mahadevamma, The Assistant Labour Commissioner and Controlling Authority and The Deputy Labour Commissioner and Appellate Authority

Karnataka High Court · (2011) 03 KAR CK 0243

High Courts15 Mar 2011Allowed

Mallikarjuna, rep. by Natural Guardian His Father Thammaiah Mallegowda Vs B.C. Ashok and The Branch Manager, The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0235

High Courts15 Mar 2011Dismissed

M. Shivashankaran Vs The Commissioner Corporation of City of Bangalore, The Assistant Executive Engineer Bharathinagara Sub-Dvn., Gulnaar Mirza and Yasmin Mirza

Karnataka High Court · (2011) 03 KAR CK 0234

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Municipal Corporations Act, 1976 — Section 321 (1), 321 (2)

High Courts15 Mar 2011

Sri M. Devaraj Vs Sri Sadathula Khan and Oriental Insurance Company Ltd.

Karnataka High Court · (2011) 03 KAR CK 0230

High Courts15 Mar 2011Dismissed

Sri. B.K. Mahendra Kumar Vs Sri H.T. Jagadeesh, Sri. Seena P. and The New India Assurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0218

High Courts15 Mar 2011Allowed

K.V. Chinnaiah Vs The Deputy Commissioner of Commercial Taxes, Vat-Audit 1, The Commissioner of Commercial Taxes, Vanijya Therige Karyalaya and The State of Karnataka

Karnataka High Court · (2011) 185 ECR 142

Karnataka Value Added Tax Act, 2003 — Section 15 (1) (b), 3, 36 (1), 39 (1), 72 (2)Karnataka Value Added Tax Rules, 2005 — Rule 135 (2), 144 (1)

High Courts15 Mar 2011

K. Nagesh Raikar since dead by his L.Rs. (Neela Bai, Chandrashekar Raikar and Prashanth Raiker) Vs Smt. Lakshmi Devi and Amith Financiers (R)

Karnataka High Court · (2011) ILR (Kar) 2238 : (2011) 4 KarLJ 176 : (2011) 2 KCCR 1637

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 100, 115, 96Limitation Act, 1963 — Section 3, 5

High Courts15 Mar 2011Dismissed

Smt. Chandran Lalitha K.A.S. Vs State of Karnataka, Hon''ble Karnataka Lokayukta and Chief Secretary Government of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0149

High Courts15 Mar 2011

Karnataka State Co-op Agriculture and Rural Development Bank Ltd. Vs Sri. C.R. Krishna Murthy, Sri Anantharam, Smt. B. Shashikala All are Employees of Karnataka State Co-op. Agriculture and Rural Development Bank Ltd. and The Additional Registrar of Co-op Societies, (I and M)

Karnataka High Court · (2011) 03 KAR CK 0148

High Courts15 Mar 2011Dismissed

Shri Y. Narayanaswamy Vs The Chief Traffic Manager, B.M.T.C.

Karnataka High Court · (2011) 03 KAR CK 0147

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 14 (9)

High Courts15 Mar 2011Allowed

Akshara Educational Trust Vs State Government of Karnataka Education Department (PUE) and Pre University Education Department

Karnataka High Court · (2011) 03 KAR CK 0145

High Courts15 Mar 2011Dismissed

Sayeda Khatoon (rep. by GPA Holder Sayed Ateequalla Hussaini) Vs Sri Ramachandra Rao Guru Rao Nadgir Incharge Thasildar and Jagannath Sirse Regular Thasilkar

Karnataka High Court · (2011) 03 KAR CK 0143

High Courts15 Mar 2011Allowed

Outback Adventures Vs Sri. S. Balaji Sri. S. Balaji Vs Outback Adventures

Karnataka High Court · (2011) 03 KAR CK 0142

High Courts15 Mar 2011Dismissed

State Vs Sri. T.M. Srinivas and Others

Karnataka High Court · (2011) 03 KAR CK 0138

Penal Code, 1860 (IPC) — Section 114, 366, 504, 506

High Courts15 Mar 2011Allowed

Y.N. Ramachandra Rao and Subramanya Rao Vs State

Karnataka High Court · (2011) 03 KAR CK 0137

Penal Code, 1860 (IPC) — Section 120 B, 34, 420, 465, 468

High Courts15 Mar 2011

Oriental Insurance Co. Ltd. Vs Smt. H.T. Shoba, M.T. Narayanagowda, Venkatalakshmamma and M.V. Kunipalu Smt. H.T. Shoba, M.T. Narayanagowda and Smt. Venkatalakshmamma Vs M.V. Kunnipalu and Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0133

High Courts15 Mar 2011

Smt. Mangalamma @ Mangalagowramma and Others Vs The Oriental Insurance Company Ltd. and N.T. Rhamathulla Khan, Associates

Karnataka High Court · (2011) 03 KAR CK 0132

Motor Vehicles Act, 1988 — Section 166

High Courts15 Mar 2011Dismissed

Manager National Insurance Company Ltd. Vs Parasappa Ukkadagatri, Ravi Ukkadagatri, Jayappa Gonigere and Annappa S.T. Naik

Karnataka High Court · (2011) 03 KAR CK 0130

High Courts15 Mar 2011Allowed

Bibi Jan Vs A.D. Balaramaiah. Father''s Name Not Known and The Manager, Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0129

High Courts15 Mar 2011

Sri Devaraju Vs Sharad Sharma and The Branch Manager, New India Assurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0127