COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 109 of 143

High Courts15 Mar 2011Dismissed

Shri Y. Narayanaswamy Vs The Chief Traffic Manager, B.M.T.C.

Karnataka High Court · (2011) 03 KAR CK 0147

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 14 (9)

Read judgment

High Courts15 Mar 2011Allowed

Akshara Educational Trust Vs State Government of Karnataka Education Department (PUE) and Pre University Education Department

Karnataka High Court · (2011) 03 KAR CK 0145

Read judgment

High Courts15 Mar 2011Dismissed

Sayeda Khatoon (rep. by GPA Holder Sayed Ateequalla Hussaini) Vs Sri Ramachandra Rao Guru Rao Nadgir Incharge Thasildar and Jagannath Sirse Regular Thasilkar

Karnataka High Court · (2011) 03 KAR CK 0143

Read judgment

High Courts15 Mar 2011Allowed

Outback Adventures Vs Sri. S. Balaji Sri. S. Balaji Vs Outback Adventures

Karnataka High Court · (2011) 03 KAR CK 0142

Read judgment

High Courts15 Mar 2011

State of Karnataka Vs Gopalareddy and Others

Karnataka High Court · (2011) 03 KAR CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 427

Read judgment

High Courts15 Mar 2011Dismissed

State Vs Sri. T.M. Srinivas and Others

Karnataka High Court · (2011) 03 KAR CK 0138

Penal Code, 1860 (IPC) — Section 114, 366, 504, 506

Read judgment

High Courts15 Mar 2011Allowed

Y.N. Ramachandra Rao and Subramanya Rao Vs State

Karnataka High Court · (2011) 03 KAR CK 0137

Penal Code, 1860 (IPC) — Section 120 B, 34, 420, 465, 468

Read judgment

High Courts15 Mar 2011

Oriental Insurance Co. Ltd. Vs Smt. H.T. Shoba, M.T. Narayanagowda, Venkatalakshmamma and M.V. Kunipalu Smt. H.T. Shoba, M.T. Narayanagowda and Smt. Venkatalakshmamma Vs M.V. Kunnipalu and Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0133

Read judgment

High Courts15 Mar 2011

Smt. Mangalamma @ Mangalagowramma and Others Vs The Oriental Insurance Company Ltd. and N.T. Rhamathulla Khan, Associates

Karnataka High Court · (2011) 03 KAR CK 0132

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts15 Mar 2011Dismissed

Manager National Insurance Company Ltd. Vs Parasappa Ukkadagatri, Ravi Ukkadagatri, Jayappa Gonigere and Annappa S.T. Naik

Karnataka High Court · (2011) 03 KAR CK 0130

Read judgment

High Courts15 Mar 2011Allowed

Bibi Jan Vs A.D. Balaramaiah. Father''s Name Not Known and The Manager, Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0129

Read judgment

High Courts15 Mar 2011

Sri Devaraju Vs Sharad Sharma and The Branch Manager, New India Assurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0127

Read judgment

High Courts15 Mar 2011

Smt. Gangamma Vs The Managing Director

Karnataka High Court · (2011) 03 KAR CK 0125

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts15 Mar 2011Dismissed

Jayamma Vs M.H. Ganesh and National Insurance Company Limited

Karnataka High Court · (2011) 03 KAR CK 0124

Motor Vehicles Act, 1988 — Section 140, 170

Read judgment

High Courts15 Mar 2011

M. Venkatesh Setty Vs M. Zaheer and The Oriental Insurance Company Ltd.

Karnataka High Court · (2011) 03 KAR CK 0103

Read judgment

High Courts15 Mar 2011Dismissed

Vijaykumar Vs Karthik, K. Ravi and The Branch Manager, Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0101

Read judgment

High Courts15 Mar 2011

Kum H.R. Rekha Rao Vs Prasanna G. Kulkarni and The Oriental Insurance Company Ltd.

Karnataka High Court · (2011) 03 KAR CK 0100

Read judgment

High Courts15 Mar 2011Allowed

C. Channe Gowda and Smt. K.V. Saraswathi Rao Vs High Court of Karnataka

Karnataka High Court · (2011) 03 KAR CK 0082

Karnataka Civil Services (Automatic Grant of Special Promotion to Senior Scale of Pay) Rules, 1991 — Rule 1 (3)

Read judgment

High Courts15 Mar 2011Dismissed

K.R. Ramalingappa Vs K.B. Basavarajappa

Karnataka High Court · (2011) 03 KAR CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts15 Mar 2011Allowed

G. Shobhamani and Hemanth represented by his Mother G. Shobhamani Vs Doddashanaiah and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 03 KAR CK 0064

Read judgment