High Courts04 Mar 2011Dismissed
Sri. V.V. Ananth Shetty Vs Smt. R. Veena
Karnataka High Court · (2011) 03 KAR CK 0208
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,132 of 2,397
High Courts04 Mar 2011Allowed
Rangaswamy @ Kutty Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0204
Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Mar 2011Allowed
The Karnataka State Road Transport Corporation Vs Chikkaraje Urs
Karnataka High Court · (2011) 03 KAR CK 0203
Constitution of India, 1950 — Article 11A
High Courts04 Mar 2011Allowed
Kumbregowda, Sannamaramma, Nagendra and Mahadevamma Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0192
Penal Code, 1860 (IPC) — Section 143, 149, 306, 498A
High Courts04 Mar 2011Allowed
K.S. Ravikumar Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0189
Penal Code, 1860 (IPC) — Section 376, 506
High Courts04 Mar 2011Allowed
Raju @ Devaraju Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0183
Penal Code, 1860 (IPC) — Section 143, 147, 148, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (xi)
High Courts04 Mar 2011
T. Mallesh Vs National Insurance Company Ltd. and Sri. Harishkumar V. Rao
Karnataka High Court · (2011) 03 KAR CK 0173
High Courts04 Mar 2011
Smt. G.S. Gangamma Vs Sri T.P. Srinivasa Murthy Setty
Karnataka High Court · (2011) 03 KAR CK 0106
High Courts04 Mar 2011
H.A. Balaji Vs The State of Karnataka, The Bangalore Development Authority and The Special Land Acquisition
Karnataka High Court · (2011) ILR (Kar) 2727 : (2011) 3 KCCR 337 SN : (2011) 3 KCCR 332
Constitution of India, 1950 — Article 31ALand Acquisition Act, 1894 — Section 11, 11 A, 16, 50 (2)
High Courts04 Mar 2011Dismissed
Sri Somanagouda Patil Vs Sri Shamshiddin Peerjade
Karnataka High Court · AIR 2012 Kar 141
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Mar 2011Dismissed
B.R. Shetty rep. by its General Power of Attorney Holder B.S. Shetty Vs Kone Elevator India Ltd.
Karnataka High Court · (2011) 03 KAR CK 0057
Arbitration and Conciliation Act, 1996 — Section 5, 7 (4) (b), 8
High Courts04 Mar 2011Dismissed
Lakshmi Automobiles Vs State of Karnataka and Others
Karnataka High Court · (2012) 50 VST 516
Karnataka Sales Tax Act, 1957 — Section 22 A (1), 28 A (2), 28 A (4)
High Courts04 Mar 2011
Bus Operators Association Vs The State of Karnataka
Karnataka High Court · (2011) 4 KarLJ 491 : (2011) 2 KCCR 1633
Motor Vehicles Act, 1988 — Section 112, 113, 177, 183, 190Penal Code, 1860 (IPC) — Section 71
High Courts04 Mar 2011
Devaraj Vs Sridhar C. Balegar and The Branch Manager, Bajaj Allianz General Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0029
Motor Vehicles Act, 1988 — Section 166
High Courts04 Mar 2011
Smt. Nazira Begum Vs Smt. Hanumakka
Karnataka High Court · (2011) 03 KAR CK 0025
High Courts04 Mar 2011
B. Taranath Nayak Vs National Insurance Co. Ltd. and Manish P.B.
Karnataka High Court · (2011) 03 KAR CK 0001
Motor Vehicles Act, 1988 — Section 166
High Courts03 Mar 2011Allowed
Tractors and Farm Equipment Limited Vs State of Karnataka
Karnataka High Court · (2012) 47 VST 388
Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (1), 5 C
High Courts03 Mar 2011Allowed
Smt. Shakunthalamma Vs State
Karnataka High Court · (2012) CriLJ 801
Penal Code, 1860 (IPC) — Section 307, 324
High Courts03 Mar 2011Allowed
The Regional Director E.S.I. Corporation Vs Smt. Lakshmi Biradar Late B.M. Basavaraj, The Director ESI Corporation and The Administer Officer National Aerospace Laboratories
Karnataka High Court · (2011) 131 FLR 359 : (2011) 5 KarLJ 129 : (2011) 3 KCCR 354 SN : (2011) 3 KCCR 352 : (2012) 1 LLJ 761 : (2011) LLR 1271
Employees State Insurance Act, 1948 — Section 58
High Courts03 Mar 2011
Sri K.S. Sudhir Kumar Vs The Chief Executive Officer Zilla Panchayat, The Executive Engineer Panchayat Raj Engineering Zilla Panchayat and Smt. Sarojamma
Karnataka High Court · (2011) 03 KAR CK 0331