High Courts15 Dec 2011
Sri. Srinivasa Murthy Vs M/s. The United India Insurrance Co. Ltd. and Sri. C. Chinnappa
Karnataka High Court · (2011) 12 KAR CK 0131
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 2 of 143
High Courts15 Dec 2011
Sri Banu Pratap Vs K. Udaya Kumar, Sri. Gangadhara Bangera and M/s. Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0130
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2011
Sri. Jaleel Khan Husain Khan Vs Sri. K.S. Yogesh
Karnataka High Court · (2011) 12 KAR CK 0127
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2011Dismissed
P.B. Jayaprakash Rai Vs Samson Tevence and State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Dec 2011
Smt. Alamelamma Vs Sri. H.M. Aananda Reddy, No. 20, 8th ''B'' Main, Rajmahal Vilas Extension, Bangalore-80 and M/s. Cholamandalam, M.S. General Insurance Company Ltd., Head Office, 5th Floor, TIAM House, 72, Rajaji Salai, Chennai-1
Karnataka High Court · (2012) ILR (Kar) 2151
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 2011Dismissed
Durha Constructions Private Limited Vs Bateman Engineering (India) Private Limited
Karnataka High Court · (2011) 12 KAR CK 0091
Arbitration and Conciliation Act, 1996 — Section 7, 8
High Courts15 Dec 2011Allowed
New Mangalore Port Trust Panambur Mangalore Vs M/s. Anderson Marine Pvt. Ltd., Ship Builders and Marine Engineers Zorinto, Sancale Post Chicalim Goa - 403710 and Others
Karnataka High Court · (2011) 12 KAR CK 0061
Arbitration and Conciliation Act, 1996 — Section 31 (3)
High Courts15 Dec 2011Allowed
Gopalappa Vs State
Karnataka High Court · (2011) 12 KAR CK 0008
Penal Code, 1860 (IPC) — Section 307, 320, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (X)
High Courts15 Dec 2011Allowed
Srinivas Acharya Vs Mohan Acharya, The United India Insurance Co. Ltd. and The Oriental Insurance Co. Ltd. Divisional Manager, United India Insurance Co. Ltd., Divisional Office, Krishna Complex, G.B. Panth Marg, Udupi-576101 Vs Srinivas Acharya, Mohan Acharya and M. Balaram Rao
Karnataka High Court · (2011) 12 KAR CK 0007
Penal Code, 1860 (IPC) — Section 279
High Courts14 Dec 2011Dismissed
S.P. Channabasappa, Tumkur Vs Management of Indo Swiss Anti-Shock Ltd., Tumkur
Karnataka High Court · (2012) 134 FLR 1035 : (2012) 3 LLJ 350
Industrial Disputes Act, 1947 — Section 10 (4-A), 33 C (2)
High Courts14 Dec 2011
Givaudan India Pvt. Ltd. Vs Commissioner of Customs, Bangalore
Karnataka High Court · (2012) 279 ELT 207
Customs Act, 1962 — Section 129 E
High Courts14 Dec 2011Allowed
P A Kumar Gowda Vs The Manager The New India Assurance Co. Ltd. and Manje Gowda
Karnataka High Court · (2011) 12 KAR CK 0405
High Courts14 Dec 2011Allowed
Ismail Sab Vs Manohar Honnappa Naik
Karnataka High Court · (2011) 12 KAR CK 0404
High Courts14 Dec 2011Dismissed
Varamalakshmi Thammaiah Vs State, Shankar, Nandish and Satish
Karnataka High Court · (2011) 12 KAR CK 0403
Criminal Procedure Code, 1973 (CrPC) — Section 372
High Courts14 Dec 2011Allowed
Smt. Mahadevamma and Manjunath Vs Sri MK Manjunatha
Karnataka High Court · (2011) 12 KAR CK 0402
High Courts14 Dec 2011Allowed
M.V. Seshachalapathy Naidu Vs The Commissioner Tax Officer (Recovery) Kolar
Karnataka High Court · (2011) 12 KAR CK 0401
Karnataka Sales Tax Act, 1957 — Section 13 (3)
High Courts14 Dec 2011Allowed
Jayaram@Jayaramappa and Others Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0315
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Probation of Offenders Act, 1958 — Section 4
High Courts14 Dec 2011Dismissed
Govindappa Vs Srinivasa and Others
Karnataka High Court · (2011) 12 KAR CK 0314
Penal Code, 1860 (IPC) — Section 323, 34, 341, 506
High Courts14 Dec 2011Allowed
The New India Assurance Co. Ltd. Vs Smt. Lakkarnma and Others The Divisional Manager, The New India Assurance Co., Ltd. Vs Sri. Chikkappa
Karnataka High Court · (2011) ILR (Kar) 5912
Motor Vehicles Act, 1988 — Section 149 (2), 94, 95 (5)
High Courts14 Dec 2011Dismissed
Smt. Chandrika Rao H. Vs Sri Srinivas Nayak, Advocate and and Sri M. Gangadhar Nayak
Karnataka High Court · (2011) 12 KAR CK 0129