COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,128 of 2,397

High Courts11 Mar 2011Dismissed

K.S. Murthy Vs The State of Karnataka and K.T. Srinivas

Karnataka High Court · (2011) 03 KAR CK 0302

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)

Read judgment

High Courts11 Mar 2011Dismissed

Smt. Deveeramma Patel Vs Sri Shivanna and Sri Ramesh G.V. Naidu

Karnataka High Court · (2011) 03 KAR CK 0293

Read judgment

High Courts11 Mar 2011Allowed

Starmin Resources Pvt. Ltd. Vs The Mysore Paper Mills Ltd.

Karnataka High Court · (2011) 03 KAR CK 0272

Read judgment

High Courts11 Mar 2011

Sri G.K. Ganapathy Reddy Vs Sri K. Sreeramulu

Karnataka High Court · (2011) 03 KAR CK 0252

Read judgment

High Courts11 Mar 2011Dismissed

Lakshmedevi Vs United India Insurance Co. Ltd. and K.H. Basavappa

Karnataka High Court · (2011) 03 KAR CK 0242

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts11 Mar 2011

New India Assurance Co. Ltd. Vs Syed Jabi Ulla and Syed Amjad Pasha

Karnataka High Court · (2011) 03 KAR CK 0241

Read judgment

High Courts11 Mar 2011

G. Chalapathi Reddy Vs Bangalore University

Karnataka High Court · (2011) 03 KAR CK 0228

Karnataka State Universities Act, 1976 — Section 51 B

Read judgment

High Courts11 Mar 2011Dismissed

Sri B.G. Narayanaswamy Vs The Director of Mines and Geology, Department of Mines and Geology, The Deputy Director of Mines and Geology Department of Mines and Geology, North Division and Sri Venkateshappa

Karnataka High Court · (2011) 03 KAR CK 0223

Karnataka Minor Mineral Concession Rules, 1994 — Rule 8-A

Read judgment

High Courts11 Mar 2011

Sri. B.K. Manjunatha Rao Vs The Management of Ramanshree Comforts

Karnataka High Court · (2011) 03 KAR CK 0217

Industrial Disputes Act, 1947 — Section 10 4 (A)

Read judgment

High Courts11 Mar 2011Dismissed

P.R. Ramesh, M. Ramachandrappa and T. Prabhakar Vs The State of Karnataka and Bruhath Bangalore Mahanagara Palike

Karnataka High Court · (2011) 2 KarLJ 529 : (2011) 3 KCCR 1945

Constitution of India, 1950 — Article 243U, 243ZAKarnataka Municipal Corporations Act, 1976 — Section 11 (1-A), 8

Read judgment

High Courts11 Mar 2011Dismissed

Sri. Adam Ali Vs Mohammed Noorulla Shariff

Karnataka High Court · (2011) 03 KAR CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts11 Mar 2011Allowed

Sri. Srikant D. Mankikar, Sri. Jaisinh Vithal Das and Sri. Hemen C. Vissangi Vs Sri. Vikram Phadke

Karnataka High Court · (2011) 03 KAR CK 0175

Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 25 (u)

Read judgment

High Courts11 Mar 2011Dismissed

Sri. K. Gopal Mudaliar Vs Smt. K. Navaneetha

Karnataka High Court · (2011) 03 KAR CK 0167

Hindu Marriage Act, 1955 — Section 13 (1) (1b)

Read judgment

High Courts11 Mar 2011

S. Chandrashekar Vs Mallika and The Manager, United India Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0165

Read judgment

High Courts11 Mar 2011Dismissed

C.S. Raju Gouda Vs Smt. Vanitha

Karnataka High Court · (2011) 03 KAR CK 0163

Hindu Marriage Act, 1955 — Section 13 (1) (ia), 13 (1) (ib)Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts11 Mar 2011

Beeraiah since dead by LR Sri Ramakrishnaiah Vs Jainabi and Others

Karnataka High Court · (2011) 03 KAR CK 0161

Read judgment

High Courts11 Mar 2011Allowed

S. Surendra Rao Vs General Manager (Admn. and HRD), Karnataka Power Transmission Corporation Limited, Director (P and IT), KPTCL and Appellate Authority and The Company Secreary KPTCL

Karnataka High Court · (2011) 03 KAR CK 0156

Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 9 (iv-a)

Read judgment

High Courts11 Mar 2011

Sri A.S. Nagesh Kumar Vs Titan Industries Limited

Karnataka High Court · (2011) 03 KAR CK 0154

Read judgment

High Courts11 Mar 2011Allowed

Smt. Banijan Khan Vs N. Srinivasa Naidu, Karnataka State Road Transport Corporation, Presiding Officer Karnataka State Transport Appellate Tribunal and Regional Transport Authority

Karnataka High Court · (2011) 03 KAR CK 0153

Read judgment

High Courts11 Mar 2011Dismissed

Sri. S. Rabindranath Tagore Vs Yogakshema Chit Fund (Pvt.) Ltd.

Karnataka High Court · (2011) 03 KAR CK 0121

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment