COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,152 of 2,397

High Courts19 Jan 2011

Sri. Venkat Women''s Educational Rural and Urban Integrated Development Society Vs The Southern Regional Committee of The National Council For Teachers Education

Karnataka High Court · (2011) 01 KAR CK 0123

National Council for Teachers Education Act, 1993 — Section 17

Read judgment

High Courts19 Jan 2011Dismissed

Smt. S.B. Rajini rep. by her P.A. Sri V. Shiva Kumar Vs The Tahsildar and State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0114

Read judgment

High Courts19 Jan 2011Allowed

G.N. Krishnappa, K. Prakash and K. Raveendra Vs State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0097

Penal Code, 1860 (IPC) — Section 324, 325, 34, 341, 504

Read judgment

High Courts19 Jan 2011

Karnataka State Road Transport Corporation Vs P. Sannaswamy

Karnataka High Court · (2011) 01 KAR CK 0095

Industrial Disputes Act, 1947 — Section 10 (A4)

Read judgment

High Courts19 Jan 2011

T.T. P. Technologies Pvt. LTD. Vs The Regional Provident Commissioner (C and R) and The Assistant Provident Fund Commissioner Recovery Officer

Karnataka High Court · (2011) 01 KAR CK 0089

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 8 B, 8 GState Financial Corporations Act, 1951 — Section 29

Read judgment

High Courts19 Jan 2011Dismissed

Hanumakka, Guruprasad, Smt Sakamma and Hanumaiah @ Thammaiah Vs The Deputy Commissioner and Others

Karnataka High Court · (2011) 01 KAR CK 0088

Read judgment

High Courts19 Jan 2011Dismissed

State of Karnataka Vs N. Rajesh

Karnataka High Court · (2011) 01 KAR CK 0083

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506

Read judgment

High Courts19 Jan 2011

Sri Jayaramaiah Vs State of Karnataka and Karnataka Industrial Area Development Board

Karnataka High Court · (2011) 01 KAR CK 0076

Read judgment

High Courts19 Jan 2011Dismissed

The Special Land Acquisition Officer Vs P. Nagappa Reddy and Others

Karnataka High Court · (2011) 1 KCCR 613

Land Acquisition Act, 1894 — Section 18

Read judgment

High Courts19 Jan 2011Dismissed

United India Insurance Co. Ltd. Vs Sri. Honnagangaiah, Smt. H.J. Sheeba, Smt. J. Sheela and L.M. Manjunath

Karnataka High Court · (2011) 01 KAR CK 0064

Read judgment

High Courts19 Jan 2011

M. Manjappa Vs State of Karnataka and Others

Karnataka High Court · (2011) 01 KAR CK 0039

Read judgment

High Courts19 Jan 2011Allowed

International Justice Mission Vs State of Karnataka and Lakshmamma, Madamagiri, Madesh and Subramanyan

Karnataka High Court · (2011) 01 KAR CK 0036

Read judgment

High Courts19 Jan 2011Dismissed

Kiran Vs Anand and Others

Karnataka High Court · (2012) CriLJ 590 : (2011) ILR (Kar) 623

Criminal Procedure Code, 1973 (CrPC) — Section 200General Clauses Act, 1897 — Section 3 (35)Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts19 Jan 2011

The Commissioner, for Commercial Taxes, The Joint Commissioner (Intelligence), of Commercial Taxes, The Assistant Commissioner of Commercial Taxes and The State of Karnataka and Others Vs Hennur and Others

Karnataka High Court · (2011) 42 VST 99

Constitution of India, 1950 — Article 119 (1) (g)Karnataka Tax on Luxuries Act, 1979 — Section 3 D

Read judgment

High Courts18 Jan 2011Dismissed

Commissioner of Income Tax, Central Circle, Bangalore Vs Chinnanachi Muthu Construction and Co.

Karnataka High Court · (2011) 01 KAR CK 0249

Read judgment

High Courts18 Jan 2011

Mrs. Shantha Naik Vs Smt. Rajeevi and Others

Karnataka High Court · (2011) ILR (Kar) 1308 : (2011) 4 KarLJ 404 : (2011) 1 KCCR 711

Karnataka Panchayat Raj Act, 1993 — Section 19, 20

Read judgment

High Courts18 Jan 2011Allowed

Sri. Krishnappa Gowda Vs The Inspector of Police

Karnataka High Court · (2011) 01 KAR CK 0144

Penal Code, 1860 (IPC) — Section 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 3, 4, 5

Read judgment

High Courts18 Jan 2011Dismissed

Sri B. Gurushanthaiah Vs The State of Karnataka

Karnataka High Court · (2011) 4 KCCR 2631

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 71, 94 (A)

Read judgment

High Courts18 Jan 2011Dismissed

Sri M.L. Shiva Kumar Gowda Vs Sri N. Annappa Since deceased by L.Rs. (Smt. Manji, Smt Saroja, Kumari Anusha and Kumari Amitha and Sri M.C. Krishnappa)

Karnataka High Court · (2011) 3 KarLJ 657 : (2011) 2 KCCR 1641

Karnataka Municipal Corporations Act, 1976 — Section 295, 423Karnataka Rent Act, 1999 — Section 2 (3) (g), 27 (2) (B) (II) (C)

Read judgment

High Courts18 Jan 2011Allowed

Sri. K. Ramesh, Sri. U. Vinodh Kumar @ Vinodh, Sri. Huchappa @ Hucha and Sri. Hiregowda Vs State of Karnataka

Karnataka High Court · (2011) 01 KAR CK 0007

Penal Code, 1860 (IPC) — Section 143, 147, 148, 307

Read judgment