COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 11 of 143

High Courts07 Dec 2011

The Commissioner Bangalore Development Authority Kumara park west, Bangalore-560020 and The Assistant Executive Engineer (West) Ward Office, Vijayanagara B.D.A. Bangalore Vs Narayana Dead by L.Rs. (Smt Prema and Anantha, Gita Deevi and Others

Karnataka High Court · (2011) 12 KAR CK 0283

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151

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High Courts07 Dec 2011

Gundappa M. Kummur Vs State of Karnataka and Others

Karnataka High Court · (2012) 1 KarLJ 494

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High Courts07 Dec 2011Dismissed

Smt. Chandrika Rao. H Nayak Vs Sri. Srinivas Nayak and Gangadhar Naik

Karnataka High Court · (2011) 12 KAR CK 0259

Hindu Marriage Act, 1955 — Section 24

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High Courts07 Dec 2011Allowed

Susheelamma Vs Pavan Kumar V and Divisional Manager KSRTC, Davanagere Depot, Davanagere

Karnataka High Court · (2011) 12 KAR CK 0253

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High Courts07 Dec 2011Allowed

Mr. Onkari Vs Mr, Firoz Khan and Reliance Ganeral Insurance Company Ltd.

Karnataka High Court · (2011) 12 KAR CK 0252

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High Courts07 Dec 2011Allowed

Chittamma Vs M. L. Chandranaik

Karnataka High Court · (2011) 12 KAR CK 0251

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High Courts07 Dec 2011Dismissed

Mohamed Sajid Mohamed Vs State

Karnataka High Court · (2011) 12 KAR CK 0250

Penal Code, 1860 (IPC) — Section 34, 406, 407, 420

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High Courts07 Dec 2011Dismissed

High Court of Karnataka Bangalore Vs Sri Ajaya Kumar Makhija Ajay Clothing Industries No. 56, Tubinakere Industrial Area Mandya District

Karnataka High Court · (2012) 3 Crimes 383

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 2 (c), 2 (c) (i)

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High Courts07 Dec 2011Dismissed

Sri. Nazarulla Khan Vs Pragathi Grameena Bank

Karnataka High Court · (2011) 12 KAR CK 0247

Civil Procedure Code, 1908 (CPC) — Section 64

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High Courts07 Dec 2011Allowed

Smt B Usha Shivaprasad and Vidya Prasad Bellur Vs Dr B.G Shivaprasad

Karnataka High Court · (2011) 12 KAR CK 0233

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High Courts07 Dec 2011Dismissed

Dr. Badekil Venkataramana Bhat Vs Dr. Halasya Ramanathan

Karnataka High Court · (2011) 12 KAR CK 0232

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Dec 2011

Sri C.K. Krishna Murthy Vs State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0231

Money Circulation Banning Act — Section 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 420

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High Courts07 Dec 2011Allowed

Bamdev Nayak Vs B V Shetty

Karnataka High Court · (2011) 12 KAR CK 0230

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Dec 2011

M/S Indusind Bank Ltd. Vs The State

Karnataka High Court · (2011) 12 KAR CK 0229

Penal Code, 1860 (IPC) — Section 34, 465, 468, 471, 473

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High Courts07 Dec 2011

The Proprietor, M/S Apsara Silks Vs Wisdom Securitiy Services, No. 106, 1st Floor, 40 Feet Road, Manjunathnagar, West of Chord Road, Bangalore - 560010

Karnataka High Court · (2011) 12 KAR CK 0228

Evidence Act, 1872 — Section 3

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High Courts07 Dec 2011Allowed

Ningamma Deceased By L.Rs. Chikkathayamma and Kumara Vs Spl. Land Acquisition Officer Nagamangala

Karnataka High Court · (2011) 12 KAR CK 0227

Land Acquisition Act, 1894 — Section 18 (1), 18 (3) (b)

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High Courts07 Dec 2011Allowed

Sri K.U. Kumar Vs Sri.M.R. Ashoka Hegde

Karnataka High Court · (2011) 12 KAR CK 0226

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 136, 138

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High Courts07 Dec 2011Allowed

K.S. Bhaskar Shetty Vs B.A. Chandrashekar

Karnataka High Court · (2011) 12 KAR CK 0225

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts07 Dec 2011

Smt. Saritha Reddy Vs State of Karnataka and Others

Karnataka High Court · (2011) 12 KAR CK 0224

Criminal Procedure Code, 1973 (CrPC) — Section 216Dowry Prohibition Act, 1961 — Section 6

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High Courts07 Dec 2011

M/s. Resource Money Power Infotec Pvt. Ltd. Vs The State of Karnataka

Karnataka High Court · (2011) 12 KAR CK 0164

Constitution of India, 1950 — Article 19 (1) (g), 21

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