High Courts15 Mar 2011
Sri Syed Firaz Ahamad Vs G. Lokesha Narasimiaha, Mahindrappa and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0063
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 110 of 143
High Courts15 Mar 2011
M.P. Raghurama Bhat Vs Shankarappa Ganiga and Others
Karnataka High Court · (2011) 03 KAR CK 0062
High Courts15 Mar 2011
H. Yeshwanth Shenoy rep. by GPA Holder K.V. Prashanth Rao Vs The Tahasildar and State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0032
High Courts15 Mar 2011Allowed
Sri Narasimhappa Vs The Election Commissioner Karnataka Election Commission and Others
Karnataka High Court · (2011) 03 KAR CK 0031
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Panchayat Raj Act, 1993 — Section 16, 22, 36Representation of the Peoples Act, 1951 — Section 123
High Courts15 Mar 2011Dismissed
Mr. V.G. Gokhale Vs The Chief Engineer/Const./East South Western Railway- Office of the Chief Administrative Officer/Const., 18, Millers Road, Bangalore-56, The Chief Engineer/Con/Central, South Western Railway, Davanagere and The General Manager, South Western Railway, General Manager''s Office, Club Road, Hubli-580023
Karnataka High Court · (2012) 5 KarLJ 304
Arbitration and Conciliation Act, 1996 — Section 11, 11 (6)
High Courts14 Mar 2011
The Oriental Insurance Co. Ltd. Vs Shivakumara and H.P. Arasappa
Karnataka High Court · (2011) 03 KAR CK 0349
High Courts14 Mar 2011
New India Assurance Co. Ltd. Vs V. Krishna Murthy Namboodri, Smt. Rukmimi Krishna Murthy, V. Muralidharan and Oriental Insurance Co Ltd.
Karnataka High Court · (2011) 03 KAR CK 0348
Motor Vehicles Act, 1988 — Section 153 A, 163 A, 166
High Courts14 Mar 2011
N. Praveen Vs The Manager Bajaj Allianz General Ins. Co. Ltd. and R. Govindaraj
Karnataka High Court · (2011) 03 KAR CK 0344
High Courts14 Mar 2011Dismissed
Smt. Buvaneshwari Vs Smt. Shanthi
Karnataka High Court · (2011) 03 KAR CK 0342
Karnataka Rent Act, 1999 — Section 43
High Courts14 Mar 2011Allowed
Diddegowda @ Dodda Diddegowda Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0341
Criminal Procedure Code, 1973 (CrPC) — Section 200, 437, 438
High Courts14 Mar 2011Allowed
Mahesha Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0315
High Courts14 Mar 2011Allowed
Sri Ramesh Kumar Vs The State of Karnataka Social Welfare Department and Others
Karnataka High Court · (2011) 03 KAR CK 0299
High Courts14 Mar 2011Allowed
Sri. Narayanaswamy Vs The State of Karnataka and Others
Karnataka High Court · (2011) 03 KAR CK 0296
Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 8
High Courts14 Mar 2011Dismissed
T.B. Udaya Shankar Aradhya Vs Smt. T.U. Shobha Aradhya
Karnataka High Court · (2011) 03 KAR CK 0290
Hindu Marriage Act, 1955 — Section 9
High Courts14 Mar 2011Allowed
Manjiah Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0283
High Courts14 Mar 2011
Y.S. Consulting Pvt. Ltd., Sri K.R. Lakshmikanth Chief Executive Officer, Y.S. Consulting Pvt. Ltd. and Sri N. Gurudatta Rao Vs Surabhi Technologies Surabhi Technologies Vs Y.S. Consulting Pvt. Ltd., Sri K.R. Lakshmikanth Chief Executive Officer, Y.S. Consulting Pvt. Ltd. and Sri N. Gurudatta Rao
Karnataka High Court · (2011) 03 KAR CK 0281
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts14 Mar 2011Allowed
M. Harish Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0253
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439
High Courts14 Mar 2011
Sri M.D. Mahesh Vs The Secretary Department of Revenue State of Karnataka and Others
Karnataka High Court · (2011) 03 KAR CK 0244
High Courts14 Mar 2011
S. Manmohan Vs John Distillers Limited and The Manager The New India Assurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0236
High Courts14 Mar 2011Dismissed
Smt. R. Usha Padma and K. Seetharam Bhat Vs General Manager (Admn. and HRD) Karnataka Power Transmission Corporation Limited,Director (P and T) KPTCL and Appellate Authority and The Company Secretary KPTCL
Karnataka High Court · (2011) 03 KAR CK 0222
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19Constitution of India, 1950 — Article 19 (1) (g)Marathwada University Act, 1974 — Section 24 (1), 84