COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 992 of 2,397

High Courts15 Mar 2012Allowed

Sri. D. Sambashivan Vs Smt. Usharani and Others

Karnataka High Court · (2012) 5 KarLJ 129

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Limitation Act, 1963 — Section 5Registration Act, 1908 — Section 17 (1) (b), 49

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High Courts15 Mar 2012Allowed

Sri. T.N. Arun Kumar, Sri. T.N. Krishnamurthy, Sri. T.N. Kumar and Sri. V. Nagalakshmamma Vs Sri. Shivanna and Sri. B. Rajanna

Karnataka High Court · (2012) 6 KarLJ 149

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High Courts15 Mar 2012Dismissed

The Director, Karnataka Government Insurance Department, Visweshwara Phodium, Dr. Ambedkar Veedhi, Bangalore - 1 Vs G.V.Raju

Karnataka High Court · (2012) 6 KarLJ 209

Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 10 (1), 2 (j)

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High Courts15 Mar 2012Allowed

T.M. Gopal @ T.M. Gopalswamy Vs Kubera @ Kumar, G.P. Lingaraju and Others

Karnataka High Court · (2012) 03 KAR CK 0056

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High Courts15 Mar 2012Dismissed

Commissioner of Income Tax, Central Circle Vs De Beers India Minerals (P.) Ltd.

Karnataka High Court · (2012) 346 ITR 467 : (2012) 21 TAXMAN 214 : (2012) 208 TAXMAN 406

Central Excise Act, 1944 — Section 5 A, 8 (5)Income Tax Act, 1961 — Section 201 (1), 201 (1A), 90

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High Courts15 Mar 2012Allowed

Sri. Poorna Sharma @ Mukesh Sharma Vs Sri. Madhukar. K. and M/s. Oriental Insurance Company Limited

Karnataka High Court · (2012) 03 KAR CK 0044

Motor Vehicles Act, 1988 — Section 166

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High Courts15 Mar 2012Dismissed

Commissioner of Income Tax Vs Karnataka Power Transmission Corporation Ltd.

Karnataka High Court · (2012) 208 TAXMAN 73

Income Tax Act, 1961 — Section 194 C, 201 (1), 201 (1A)

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High Courts15 Mar 2012Allowed

Official Liquidator of M/s. Span Projects Private Limited (in Liquidation), attached to High Court of Karnataka IV Floor, D and F Wing Kendriya Sadan, Keramangala Bangalore - 560034 Vs Sri R.B. Shet, Sri Sandeep Kumar Musaddi and Sri S.K. Sha Deorah

Karnataka High Court · (2012) 03 KAR CK 0010

Companies (Court) Rules, 1959 — Rule 260Companies Act, 1956 — Section 454, 538, 543 (1)

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High Courts15 Mar 2012Dismissed

Sri K.V. Surendra Kumar Vs The Managing Director Ksrtc

Karnataka High Court · (2012) 03 KAR CK 0002

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High Courts14 Mar 2012

Commissioner of Income Tax-III Vs Saravana Constructions (P) Ltd.

Karnataka High Court · (2012) 208 TAXMAN 188

Income Tax Act, 1961 — Section 132, 153 A, 292 (c), 68

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High Courts14 Mar 2012Dismissed

Sri. Manohar Shetty Vs Sri. Jayaprakash Shetty, Smt. Rukminiyamma and The New India Assurance Co. Ltd., Chitradurga. Policy No. 671202/31/04. Valid From 18.4.2004 to 17.4.2005 The New India Assurance Co. Ltd. Vs Smt. Rukminiyamma and Sri Manohar Shetty

Karnataka High Court · (2012) 03 KAR CK 0153

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High Courts14 Mar 2012Allowed

Govindaraju Vs M.D. Haneef and The Branch Manager, Oriental Insurance Co. Ltd.

Karnataka High Court · (2012) 03 KAR CK 0149

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High Courts14 Mar 2012Dismissed

M/s Karle International Pvt. Ltd., Sri Sudarshan Karle and Sri Mahendra Karle Vs Employees State Insurance Corporation

Karnataka High Court · (2012) 03 KAR CK 0144

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204 (3)Employees State Insurance Act, 1948 — Section 85 (a), 85 (i) (b)

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High Courts14 Mar 2012Allowed

Krishna Purushotham Hegde Vs P.S. Changappa @ Ashok Chengappa and Others

Karnataka High Court · (2012) 03 KAR CK 0140

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High Courts14 Mar 2012Allowed

United India Insurance Company Vs Smt Parvathamma, Sri Hanumnathappa and Bangalore Metropolitan Transport Corporation (BMTC)

Karnataka High Court · (2012) 03 KAR CK 0127

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High Courts14 Mar 2012Allowed

Smt. Munija K. Vs Rajesh Poojary and The Oriental Insurance Co.

Karnataka High Court · (2012) 03 KAR CK 0118

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High Courts14 Mar 2012Allowed

Eshwarappa Siddappa Vs Ramappa

Karnataka High Court · (2012) 03 KAR CK 0112

Motor Vehicles Act, 1988 — Section 166

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High Courts14 Mar 2012Allowed

The New India Assurance Co. Ltd. Vs M/s Sunshine Cashews Ltd., Plot No. 171, (E) Belur Industrial Area Dharwad, Justice Sri S. Venkataraman (Retired) No. 161, II Block, III Stage West of Chord Road Bangalore 560079, Justice Sri H. Suresh (Retired) No. 501, Sir Vittaldas Chambers No. 16, Bombay Samachar Marg Mumbai 400023 and Justice Sri B.N. Krishnan (Retired) No. 209, Double Road Indiranagar II Stage Bangalore

Karnataka High Court · (2012) 03 KAR CK 0111

Arbitration and Conciliation Act, 1996 — Section 34, 37

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High Courts14 Mar 2012Allowed

The National Insurance Co. Limited Vs Mohammad Shah Mr. Mohammed Sali Vs Mr. A.C. Ismail, The United India Insurance Co. Ltd, Mr. Hussainabba and The National Insurance Co. Ltd. Mr. Abubucker Siddiq @ Mohammad Siddiq Vs B. Hussainabba and The National Insurance Co. Ltd

Karnataka High Court · (2012) 03 KAR CK 0109

Motor Vehicles Act, 1988 — Section 166, 2 (21)

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High Courts14 Mar 2012Dismissed

The Managing Director, Bangalore Metro Railway Corporation Limited, 3rd Floor, Shanthinagar, Bangalore-560027 Vs Kamala Naidu

Karnataka High Court · (2012) 03 KAR CK 0105

Land Acquisition Act, 1894 — Section 18

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