COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,169 of 2,397

High Courts19 Nov 2010

Kennametal India Ltd. Vs Kennametal India Employees Association Kennametal India Ltd. and Appellate Authority under Industrial Employment (Standing Orders) Act, 1946

Karnataka High Court · (2011) 131 FLR 664 : (2011) 5 KarLJ 316 : (2011) 3 KCCR 330 SN : (2011) 3 KCCR 324 : (2011) 4 LLJ 163 : (2011) LLR 584

Industrial Disputes Act, 1947 — Section 9 A

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High Courts19 Nov 2010

Official liquidator of Southern green fields Ltd. (In Liqn) Vs Sri V. Sreedharan, A.V. Mohan Das and Sri R.S. Tata

Karnataka High Court · (2010) 11 KAR CK 0004

Companies Act, 1956 — Section 543 (1)

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High Courts18 Nov 2010Dismissed

Commr. of C. Ex. (Appeals), Bangalore Vs Kvr Construction

Karnataka High Court · (2010) 11 KAR CK 0159

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High Courts18 Nov 2010Dismissed

State of Karnataka and Others Vs Smt. Akkamahadevamma C.B. and Others

Karnataka High Court · (2011) 2 KCCR 1114

Karnataka Civil Services (General Recruitment) (57th Amendment) Rules, 2000 — Rule 9 (2)

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High Courts18 Nov 2010Dismissed

V. Anandappa Vs V. Shivaraju and Another

Karnataka High Court · (2011) 4 KarLJ 73

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 112

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High Courts18 Nov 2010Allowed

B.S. Bopaiah Vs Union of India (UOI)

Karnataka High Court · (2010) 11 KAR CK 0047

Central Civil Services (Pension) Rules, 1972 — Rule 11.48A

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High Courts18 Nov 2010

Valerian Veigas Vs State of Karnataka and Others

Karnataka High Court · (2011) 1 KCCR 35

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High Courts18 Nov 2010Dismissed

M.L. Vijaya Vs T. Srinath, M.L. Sridhar, (Since dead by L.Rs., Smt. Saroja Sridhar, Naveen Narashima and Smt. Lalana Krishnamurthy) and M.L. Narasimhaswamy

Karnataka High Court · (2011) ILR (Kar) 1787 : (2011) 3 KCCR 2269

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A

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High Courts16 Nov 2010Dismissed

B. Janardhana Vs Roopashri

Karnataka High Court · (2012) 1 DMC 289

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High Courts16 Nov 2010Dismissed

R. Hanumaiah Vs The State of Karnataka, The Bangalore Development Authority and The Land Acquisition Officer In Re: Citizen Action Group

Karnataka High Court · (2010) 11 KAR CK 0023

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Land Acquisition Act, 1894 — Section 4, 48

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High Courts16 Nov 2010

The Oriental Insurance Company Limited Vs Smt. Padma and Others

Karnataka High Court · (2011) 2 KCCR 1118

Motor Vehicles Act, 1988 — Section 166

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High Courts15 Nov 2010Allowed

Smt. Susheelamma and Others Vs The Secretary to Government, Department of Revenue (LA-1 and 3) and Others

Karnataka High Court · (2011) 3 KarLJ 671 : (2011) 3 KCCR 335 SN

Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)

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High Courts15 Nov 2010Dismissed

Sri Ramachandrappa Vs State of Karnataka and Others

Karnataka High Court · (2011) 1 KCCR 553

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5

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High Courts12 Nov 2010Dismissed

Mhalsa Marthand Kulkarni, Vijaya @ Ranjani and Sanjeeva Marthand Kulkarni Vs Bheemaji Malharrao Kulkarni and Others

Karnataka High Court · (2013) 1 AKR 322 : (2013) 1 KCCR 363

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High Courts12 Nov 2010

Sangappa Amarappa Herur @ Nagur and Others Vs Chanammalikarjuna Herur and Others

Karnataka High Court · (2010) 11 KAR CK 0143

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High Courts12 Nov 2010Dismissed

Munivenkatamma Vs The State of Karnataka and Others

Karnataka High Court · (2010) 11 KAR CK 0034

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High Courts11 Nov 2010

Shree Vinayaka Roadways Vs The Oriental Insurance Company Limited

Karnataka High Court · (2013) 1 KCCR 355

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High Courts11 Nov 2010

Phaniraj Kashyap Vs S.R. Ramakrishna and Others

Karnataka High Court · (2011) 3 KarLJ 572 : (2011) 8 RCR(Criminal) 458

Karnataka State Universities Act, 2000 — Section 15, 15 (1), 15 (3), 15 (5)

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High Courts11 Nov 2010

Mahesh Shetty Vs National Insurance Company Ltd. National Insurance Company Ltd. Vs Mahesh Shetty and S.M. Hakeem

Karnataka High Court · (2010) 11 KAR CK 0088

Motor Vehicles Act, 1988 — Section 166

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High Courts11 Nov 2010

Sri Parasmal Rathod Jain Vs Chickpet Police Station and Another

Karnataka High Court · (2011) ILR (Kar) 1328 : (2011) 1 KCCR 839 : (2011) 7 RCR(Criminal) 633

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200

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