High Courts20 Jan 2011
Sri M.E. Prasanna Vs Sri K.R. Somashekar Gowda and National Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0081
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,151 of 2,397
High Courts20 Jan 2011Dismissed
H.C. Kantharaj and Others Vs State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0080
Penal Code, 1860 (IPC) — Section 120 B, 420, 468Prevention of Corruption Act, 1988 — Section 13 (1) (c), 13 (1) (d), 7
High Courts20 Jan 2011
The Hanuman Transport Company Pvt. Ltd. Vs The Regional Transport Authority, Shimoga
Karnataka High Court · (2011) 01 KAR CK 0065
High Courts20 Jan 2011Dismissed
Sri. Andanagoudar Vs The Management of N.W.K.R.T.C.
Karnataka High Court · (2011) ILR (Kar) 933
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Industrial Disputes (Karnataka Amendment) Act, 1947 — Section 10 (4-A)
High Courts20 Jan 2011
Papanaika Vs National Ins. Co. Ltd. and H. Kadir
Karnataka High Court · (2011) 01 KAR CK 0021
High Courts19 Jan 2011Allowed
Somashekara Rao and U.B. Krishnaraj Rao Vs The Canara Land Investment Ltd. and Others The Canara Land Investment Ltd. and Others Vs T. Ramesh U Pai Since deceased by his L.Rs., Sri. T Shantharam Pai, Smt. T Sheela and Smt. Shobha Pai and Others
Karnataka High Court · (2011) 01 KAR CK 0238
Companies Act, 1956 — Section 397, 398, 402
High Courts19 Jan 2011Allowed
Kamangar and Company Vs A.L. Byahatti and Sons and Others
Karnataka High Court · (2013) 1 AKR 475 : (2011) ILR (Kar) 1576 : (2011) 61 KarLJ 1576
Partnership Act, 1932 — Section 32 (3), 4, 45, 45 (1), 63
High Courts19 Jan 2011
Mr. Mukesh. C. Patel Vs Commissioner of Income Tax and Assistant Commissioner of Income Tax
Karnataka High Court · (2011) 238 CTR 332
Income Tax Act, 1961 — Section 143 (1) (a), 244 A, 264
High Courts19 Jan 2011
Naveen Mendon Vs State of Karnataka (Mines, SSI and Textiles)
Karnataka High Court · (2011) 01 KAR CK 0188
Miner Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts19 Jan 2011Dismissed
H. Hanumanthappa Vs The State of Karnataka
Karnataka High Court · (2011) 01 KAR CK 0183
High Courts19 Jan 2011Dismissed
C.N. Sathish Vs H.C. Kalachari and Others
Karnataka High Court · (2011) 01 KAR CK 0182
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Jan 2011Allowed
Sri Farooq Ali Khan rep. by his father power of Attorney Holder Sri M. Hyder Ali Khan, Sri M. Hyder Ali Khan and Smt. Dilshad Begum Vs State of Karnataka and Ms. Sharfunnisa
Karnataka High Court · (2011) 01 KAR CK 0181
Penal Code, 1860 (IPC) — Section 307
High Courts19 Jan 2011
Commissioner and Deputy Commissioner of Income Tax Vs P.C. Naidu Since deceased by his L.Rs. (Smt. P. Jayasri, Mr. P. Hemanth Kumar Naidu and Ms. P. Sowmyashri)
Karnataka High Court · (2011) 01 KAR CK 0177
High Courts19 Jan 2011
M.S. Basavaraj Gowda Vs Managing Director VRL Logistics Ltd. and Regional Manager Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0174
High Courts19 Jan 2011
Sri. L. Purushottama Bhat Vs Sri. S. Ganesh Hegade and Smt Geetha Ganesh Hegade
Karnataka High Court · (2011) 01 KAR CK 0170
Mysore Court-fees and Suits Valuation Act, 1958 — Section 26 (a), 26 (c)
High Courts19 Jan 2011
A. Ravikumar Alias Thangavel Vs Kavitha Alias Bhuvaneshwari
Karnataka High Court · (2011) 1 KCCR 648
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 9
High Courts19 Jan 2011
Sri Chennegowda Vs The Karnataka State Financial Corporation and Sri B.V. Prakash
Karnataka High Court · (2011) 01 KAR CK 0140
High Courts19 Jan 2011Dismissed
C. Chowri Vs State of Karnataka and Sri Muniyappa
Karnataka High Court · (2011) 01 KAR CK 0134
Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 2011
Veerabhadraswamy Vs N. Umashankar and Bajaj Allianz General Insurance Co. Ltd.
Karnataka High Court · (2011) 01 KAR CK 0128
High Courts19 Jan 2011
Gangothri Education Trust Vs Sri Anand N. Suvarna and The Commissioner Bruhath Bangalore Mahanagara Palike
Karnataka High Court · (2011) 01 KAR CK 0124
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Karnataka Municipal Corporations Act, 1964 — Section 321