High Courts12 Aug 2009
Bharat Electronics Ltd. Vs Udayashankar Udayshankar Vs The Management of Bharat Electronics Limited
Karnataka High Court · (2009) 08 KAR CK 0094
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,261 of 2,397
High Courts12 Aug 2009Partly Allowed
Management of Integrated Electric Company Pvt. Ltd. Vs Sri R. Chandrashekar R. Chandrashekar Vs Management of Integrated Electric Company Pvt. Ltd.
Karnataka High Court · (2009) 08 KAR CK 0093
Industrial Disputes Act, 1947 — Section 10 (4A), 17 B
High Courts12 Aug 2009
Mr. Brijesh Patel Vs State of Karnataka and Others Mr. S.K. Ramadhyani Vs State of Karnataka and Others V. Nataraj and Captain M.M. Harish Vs The Registrar of Societies, The Enquiry Officer, appointed by the Registrar of Societies, The Karnataka State Cricket Association, M. Chinnaswamy Stadium and Sri Brijesh Patel
Karnataka High Court · (2009) ILR (Kar) 3980 : (2009) 5 KCCR 3901
Karnataka Societies Registration Act, 1960 — Section 25, 25 (1)Karnataka Societies Registration Rules, 1961 — Rule 8
High Courts12 Aug 2009
Pankaj Mohan Associates and Others Vs South Western Railway and Another
Karnataka High Court · (2011) 1 KCCR 768
Arbitration and Conciliation Act, 1996 — Section 9Partnership Act, 1932 — Section 69
High Courts12 Aug 2009Dismissed
Smt. Akkamma Vs Sri. M. Balakrishna and The Deputy Commissioner of Labour and The Appellate Authority under the Payment of Gratuity, 1972, Hassan Region
Karnataka High Court · (2009) 08 KAR CK 0063
Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts12 Aug 2009Dismissed
K. Rama Prasadh Vs Parameshwara Naik
Karnataka High Court · (2009) 6 KarLJ 705
Karnataka Civil Practice Rules, 1967 — Rule 18 (2)
High Courts12 Aug 2009Allowed
Smt. B.S. Leelavathi Vs State of Karnataka and Others
Karnataka High Court · (2009) 6 KarLJ 710 : (2010) 1 KCCR 125
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5 A
High Courts12 Aug 2009Dismissed
Nayanakumar Vs The State of Karnataka and Another
Karnataka High Court · (2009) ILR (Kar) 4295 : (2010) 1 KCCR 695 : (2010) 2 RCR(Criminal) 342
Protection of Women from Domestic Violence Act, 2005 — Section 12, 14, 2 (e)
High Courts12 Aug 2009Allowed
Shappa alias Ishwarappa Vs Kalakappa and Others
Karnataka High Court · (2009) 6 KarLJ 301
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 6 Rule 4Specific Relief Act, 1963 — Section 34
High Courts12 Aug 2009Allowed
Mr. Vijayan Rajes and Mrs. Madhumathi, V. Rajes Vs M.S.P. Plantations Private Limited
Karnataka High Court · (2009) 151 CompCas 413 : (2009) ILR (Kar) 3576 : (2010) 7 RCR(Civil) 2250
Companies Act, 1956 — Section 397, 398
High Courts11 Aug 2009
Sri Chandan Mal Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2009) 08 KAR CK 0088
Karnataka Land Revenue Act, 1964 — Section 128
High Courts11 Aug 2009Dismissed
S.B. Sreenivasarao and Another Vs Government of Karnataka and Another
Karnataka High Court · (2009) 6 KarLJ 123
Land Acquisition Act, 1894 — Section 17, 4 (1)
High Courts11 Aug 2009
Bangalore Electrical Suppaly Co. Ltd. (erstwhile KPTC Ltd.) Vs Mr. V. Shiva Kumar Mr. V. Shiva Kumar Vs Bangalore Electrical Suppaly Co. Ltd. (erstwhile KPTC Ltd.)
Karnataka High Court · (2009) 08 KAR CK 0072
Industrial Disputes Act, 1947 — Section 11 AKEB Employees Classification, Disciplinary, Control and Appeal Regulations, 1987 — Regulation 11, 14, 14 (3)
High Courts11 Aug 2009Allowed
Huchuraya Swamy Vs State of Karnataka and Others
Karnataka High Court · (2009) 5 KarLJ 507
Penal Code, 1860 (IPC) — Section 198, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (ix)
High Courts11 Aug 2009
K.V.R. Constructions Vs Commissioner of Central Excise
Karnataka High Court · (2010) 17 STR 6 : (2010) 25 STT 436 : (2010) 28 VST 190
Central Excise Act, 1944 — Section 11 BFinance Act, 1994 — Section 83 B
High Courts11 Aug 2009
Hema Reddy Vs The Management of KSRTC
Karnataka High Court · (2009) 08 KAR CK 0021
High Courts10 Aug 2009
Management of Kamla Dials and Devices Ltd. Vs Sri Aswathaiah Sri Aswathaiah Vs Management of Kamla Dials and Devices Ltd.
Karnataka High Court · (2009) 08 KAR CK 0095
Industrial Disputes Act, 1947 — Section 17 B
High Courts10 Aug 2009
S.V. Venkataiah, Krishnappa, S.V. Chikkathimmaiah and S.V. Govindaraju Vs The State of Karnataka and Others
Karnataka High Court · (2009) 08 KAR CK 0092
High Courts10 Aug 2009
Lakshmma Vs The Deputy Commissioner, The Assistant Commissioner, The Tahsildar and Thammannappa
Karnataka High Court · (2009) 08 KAR CK 0091
Constitution of India, 1950 — Article 226
High Courts10 Aug 2009Allowed
The Management of Micropack Limited Vs Jigani Industrial Area Workers'' Union
Karnataka High Court · (2010) 125 FLR 967 : (2010) 3 KarLJ 49
Industrial Disputes Act, 1947 — Section 12 (3)