High Courts21 Mar 2011Dismissed
Vishwanath Shetty Vs Vincent Pinto and The National Insurance Company Limited
Karnataka High Court · (2011) ILR (Kar) 2827 : (2011) 8 RCR(Civil) 97
Motor Vehicles Act, 1988 — Section 10, 14, 147, 3, 4
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 107 of 143
High Courts18 Mar 2011Dismissed
Shri K. Mohan Rao Vs Smt. B.K. Susheela since deceased, by his L.Rs., Smt. K. Bhavani Rao since deceased, by his L.Rs. (Sharada and Others), P. Sachidananda Rao since deceased, by his L.Rs. (P. Nithyananda Rao and Others) and K. Ramanath Rao since deceased by his L.Rs. (Shabarinatha Rao and Others)
Karnataka High Court · (2011) 5 KarLJ 140 : (2011) 3 KCCR 2372
Arbitration Act, 1940 — Section 30, 33
High Courts18 Mar 2011Allowed
Smt. Ravikala H. Vs Sri. K.V. Rama Murthy and State of Karnataka Sri. K.V. Rama Murthy and State of Karnataka Vs Smt. Ravikala H.
Karnataka High Court · (2011) 03 KAR CK 0160
Karnataka Stamp Act, 1957 — Section 33, 34Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Mar 2011Allowed
Sri Mahaveer @ Vilas Shanthappa @ Shantagowda Patil and Others Vs Sri Sukumar Tulajagonda Patil and Others
Karnataka High Court · (2013) 1 AKR 483 : (2011) ILR (Kar) 2077 : (2011) 61 KarLJ 2077 : (2011) 4 KCCR 3329
Hindu Marriage Act, 1955 — Section 11, 16
High Courts17 Mar 2011Dismissed
Mr. S. Baskar Vs Enforcement Directorate Foreign Exchange Management Act represented by The Deputy Director
Karnataka High Court · (2011) ILR (Kar) 2129 : (2011) 4 KarLJ 621 : (2011) 3 KCCR 339 SN : (2011) 3 KCCR 335 : (2012) 1 RCR(Criminal) 432 : (2012) 1 RCR(Criminal) 432
Foreign Exchange Management Act, 1999 (FEMA) — Section 13 (1), 13 (2), 19 (6), 3 (a), 35
High Courts17 Mar 2011
United India Insurance Co. Ltd. Vs Sri Nanjunda Swamy and S.L.N. Coffee Curing Works
Karnataka High Court · (2011) 130 FLR 606 : (2011) 2 KCCR 1603
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Karnataka Workmens Compensation Rules, 1966 — Rule 42Limitation Act, 1963 — Section 5
High Courts17 Mar 2011Dismissed
Arati Shivaji Kamble and Others Vs State of Karnataka Dept of Women and Child Welfare Development, Ms Building, Bangalore
Karnataka High Court · (2012) 5 KarLJ 700
Constitution of India, 1950 — Article 226, 227
High Courts17 Mar 2011Dismissed
Smt. Rukminibai Since Deceased By Her L.R. and Narayan Lohar, Alias Sahapurkar Vs Babu Lohar, Alias Shahapurkar
Karnataka High Court · (2011) 03 KAR CK 0066
Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4
High Courts16 Mar 2011Allowed
The Oriental Insurance Co. Ltd. Vs Sri. Chennabasavaiah and Others
Karnataka High Court · (2011) 03 KAR CK 0316
Karnataka Motor Vehicles Rules, 1989 — Rule 14Motor Vehicles Act, 1988 — Section 2 (21), 2 (47)
High Courts16 Mar 2011Allowed
Sri. B. Balachandra Vs The Tahsildar, Sri Jayavarmaraj Balal and State of Karnataka
Karnataka High Court · (2012) 4 KarLJ 69 : (2011) 4 KCCR 427 SN
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10, 13, 2 (a), 3, 4Karnataka Public Premises (Eviction of Unauthorized Occupants) Rules, 1980 — Rule 9
High Courts15 Mar 2011
Sri Dattatraya Gosavi Vs Sri Sadashiv Gosavi and Others
Karnataka High Court · (2011) 03 KAR CK 0373
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Mar 2011Allowed
United India Insurance Co. Ltd. Vs Shivananjamma and Others
Karnataka High Court · (2011) 03 KAR CK 0350
Motor Vehicles Act, 1988 — Section 140
High Courts15 Mar 2011Dismissed
P. Jayananda Vs Pushpavathi
Karnataka High Court · (2011) 03 KAR CK 0347
Hindu Marriage Act, 1955 — Section 13 (1), 13 (1) (i-a), 13 (1) (i-b)
High Courts15 Mar 2011
Sri Chikkanna Vs Sri M. Harish Kumar and Sri T. Shivakumar
Karnataka High Court · (2011) 03 KAR CK 0346
High Courts15 Mar 2011Allowed
Sri N.M. Vishweshwara Vs Sri Devaraju Shetty and The Divisional Manager National Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0345
High Courts15 Mar 2011Allowed
Shivaramu Shetty Vs New India Assurance Co. Ltd. and Sri. Seenappa Gounder
Karnataka High Court · (2011) 03 KAR CK 0343
High Courts15 Mar 2011
Sri Nanju @ Barbending Nanju Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0340
Criminal Procedure Code, 1973 (CrPC) — Section 243, 311, 313Penal Code, 1860 (IPC) — Section 109, 143, 148, 149, 201
High Courts15 Mar 2011Allowed
Nagesh Pai Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0339
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts15 Mar 2011Allowed
Halappa and Rajamma Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0338
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 206, 304 3, 306, 34, 498A
High Courts15 Mar 2011
K. Nagesh Raikar Since Dead by his L.Rs. (Neela Bai, Chandrashekar Raikar and Prashanth Raiker Vs Smt. Lakshmi Devi
Karnataka High Court · (2011) ILR (Kar) 2238 : (2011) 4 KarLJ 176 : (2011) 2 KCCR 1637
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 9 Rule 3, 100, 115, 96Limitation Act, 1963 — Section 3, 5