High Courts01 Feb 2011
Smt. Lakshmi, Radhakrishna Murthy and Rajaratna Vs Sanamma, Akkaiah, Ammani and Gunda
Karnataka High Court · (2011) 02 KAR CK 0096
Karnataka Prohibition of Transfer of Certain Lands Act — Section 4, 5
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,145 of 2,397
High Courts01 Feb 2011Allowed
Sri G. Manju Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0093
High Courts01 Feb 2011Allowed
K.V. Mahadevappa Vs State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0091
High Courts01 Feb 2011Dismissed
Smt. Halamma, Chi. K.M. Bharath and Chi. K.M. Chetan, represented by Mother and natural guardian, Smt. Halamma, Appellant No. 1 Vs The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 02 KAR CK 0089
High Courts01 Feb 2011Allowed
Sri K.T. Saheb Vs The State of Karnataka
Karnataka High Court · (2011) 02 KAR CK 0073
Karnataka Forest Act, 1963 — Section 104 (A) (B) (D), 50, 58 (2) (B), 71 (A)Karnataka Forest Rules, 1969 — Rule 127A, 144, 165
High Courts01 Feb 2011Dismissed
Roshini Electricals Vs Mathaji Electricals
Karnataka High Court · (2011) 02 KAR CK 0048
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Feb 2011Dismissed
Shri George Thomas Vs Shri K.P. Krishnappa
Karnataka High Court · (2011) 02 KAR CK 0046
Constitution of India, 1950 — Article 15 (4), 17, 38, 39 (b), 39AKarnataka Land Revenue Code, 1988 — Section 43 (5), 43 (8)
High Courts01 Feb 2011Allowed
Classic Developers Vs Bangalore Electricity Supply Co Ltd., The Deputy General Manager, The Executive Engineer and Karnataka Electricity Regulatory Commission
Karnataka High Court · (2011) 02 KAR CK 0033
Constitution of India, 1950 — Article 226
High Courts31 Jan 2011Allowed
Texport Syndicate (India) Ltd. Vs Joint Secretary, M.F. (D.R.)
Karnataka High Court · (2011) 186 ECR 59 : (2011) 266 ELT 177
Central Excise Act, 1944 — Section 11 B, 35 EECentral Excise Rules, 2002 — Rule 18, 19
High Courts31 Jan 2011Allowed
Girisha Vs State
Karnataka High Court · (2011) 01 KAR CK 0207
Penal Code, 1860 (IPC) — Section 323, 326, 504, 506
High Courts31 Jan 2011Dismissed
Shri C.S. Parthasarathy Iyengar and Others Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2011) 4 KarLJ 565 : (2011) 4 KCCR 3003
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 136 (3)Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 4, 5, 6, 7, 8
High Courts31 Jan 2011Dismissed
The Asst. Executive Engineer,Chamundeshwari Electricity Supply Corporation Vs Smt. Lalithamma
Karnataka High Court · (2011) 01 KAR CK 0196
High Courts31 Jan 2011Allowed
Mysore Lamp Works Ltd. Vs Mysore Urban Development Authority
Karnataka High Court · (2011) 01 KAR CK 0195
High Courts31 Jan 2011Allowed
Sri T. Sudarshan Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0194
Penal Code, 1860 (IPC) — Section 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 3, 4, 5
High Courts31 Jan 2011
G. Chandramohan Reddy Vs The Managing Director B.M.T.C and United India Insurance Company Ltd.
Karnataka High Court · (2011) 01 KAR CK 0191
High Courts31 Jan 2011Dismissed
The Divisional Controller KSRTC Vs Sri B. Dhanapalaksha Assistant Store Keeper K.S.R.T.C.
Karnataka High Court · (2011) 01 KAR CK 0189
Administrative Tribunals Act, 1985 — Section 19Industrial Disputes Act, 1947 — Section 10 (1) (d)
High Courts31 Jan 2011
N.D. Umesh Vs H.V.L.K. Murthy and TATA AIG General Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0172
High Courts31 Jan 2011Dismissed
B. Shekar Shetty Vs The State of Karnataka and Others
Karnataka High Court · (2011) 01 KAR CK 0154
High Courts31 Jan 2011Allowed
Madesha Lingaiaha Vs State
Karnataka High Court · (2011) 01 KAR CK 0153
Penal Code, 1860 (IPC) — Section 307, 324
High Courts31 Jan 2011Dismissed
Dundegowda Vs M.E. Suresh, Chikkannegowda and Chikkamoogegowda
Karnataka High Court · (2011) 01 KAR CK 0145