High Courts29 Mar 2011Dismissed
Sri. Fayaz Pasha Vs Sri. N. Nagaraj
Karnataka High Court · (2011) 03 KAR CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 139
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 103 of 143
High Courts29 Mar 2011
G.R. Gopalareddy Vs New India Ass. Co. Ltd. and Mohammed Haneef
Karnataka High Court · (2011) 03 KAR CK 0169
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011
Kannamma Vs New India Assurance Co. Ltd. and Mr. Chandra Kumar
Karnataka High Court · (2011) 03 KAR CK 0166
Motor Vehicles Act, 1988 — Section 163 A
High Courts29 Mar 2011
G. Sheshagiri Rao Vs IFFCO TOKIC General Insurance Co. Ltd. and Mr. Boregowda
Karnataka High Court · (2011) 03 KAR CK 0162
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011Allowed
Bheemappa Balappa Pujari Vs The State of Karnataka and Others
Karnataka High Court · (2011) 03 KAR CK 0157
High Courts29 Mar 2011Dismissed
N. Venkoba Rao, Y. Shantha Bai and V. Kalavathi Bai Vs The Regional Manager, The New India Assurance Co. Ltd., Deokar Leelavishnu, Syed Ahmed
Karnataka High Court · (2011) 03 KAR CK 0117
Motor Vehicles Act, 1988 — Section 163 A
High Courts29 Mar 2011
Mallesh Vs General Manager
Karnataka High Court · (2011) 03 KAR CK 0110
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011
Mohan Vs Divisional Controller, K.S.R.T.C., Hassan Division
Karnataka High Court · (2011) 03 KAR CK 0108
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011
Sri. Anand Shetty Vs K. Bhujanga Shetty and Others
Karnataka High Court · (2013) 1 KCCR 323
Evidence Act, 1872 — Section 120
High Courts29 Mar 2011
Srinivasa Vs P.R. Naga Sudha, Hanuman Motor Services and The Branch Manager, National Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0041
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011
Sri. B.K. Puttaswamy Vs Sri. M. Basha and The Divisional Manager, The Oriental insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0017
Motor Vehicles Act, 1988 — Section 166
High Courts29 Mar 2011Allowed
Shree Renuka Sugars Ltd. Vs Union of India (UOI) and Others
Karnataka High Court · (2011) ILR (Kar) 3242
Constitution of India, 1950 — Article 14, 19 (1), 19 (1) (g), 21, 226Sugarcane (Control) Order, 1966 — Section 6 A, 6 B, 6 C, 6 D, 6 E
High Courts29 Mar 2011Dismissed
KSRTC, The Managing Director and Ajaj Uddir Vs Nagaraju
Karnataka High Court · (2011) 03 KAR CK 0005
Motor Vehicles Act, 1988 — Section 166
High Courts28 Mar 2011Dismissed
Sri B. Ramappa and Others Vs Smt. A. Gangamma, The Deputy Commissioner, Bellary District, Bellary and The Assistant Commissioner, Hospet, Bellary District
Karnataka High Court · (2012) 3 KarLJ 295
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5
High Courts28 Mar 2011
Sudhir Papers Ltd. Vs Commissioner of C. Ex., Bangalore-I
Karnataka High Court · (2012) 276 ELT 304
Companies Act, 1956 — Section 11 B, 11 B (1), 11 B (2)Sale of Goods Act, 1930 — Section 64 A, 72
High Courts28 Mar 2011Dismissed
Sri Rajanikanth H.V. Vs Smt. Sunttha K.
Karnataka High Court · (2011) 03 KAR CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 462, 482Hindu Marriage Act, 1955 — Section 24Protection of Women from Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20
High Courts28 Mar 2011
National Insurance Co. Ltd. Vs Sri. Venkataswamy Bovi and Sri. Govindappa Bovi
Karnataka High Court · (2011) 03 KAR CK 0200
High Courts28 Mar 2011Allowed
Shafi and Others Vs State of Karnataka
Karnataka High Court · (2011) 2 KCCR 1162
Penal Code, 1860 (IPC) — Section 336, 337, 338
High Courts28 Mar 2011Dismissed
Smt. Mahanth Kumari Vs S. Vijaya Kumar
Karnataka High Court · (2011) 3 KCCR 344 SN : (2011) 3 KCCR 340
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 145, 58Karnataka Rent Act, 1999 — Section 27
High Courts28 Mar 2011
Toyota Kirloskar Motor Private Limited Vs The Commissioner of Central Excise
Karnataka High Court · (2011) 24 STR 645 : (2012) 54 VST 465
Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 2 (1)