High Courts21 Sept 2011Dismissed
The New India Assurance Company Ltd. Vs Anitha Suresh Kotian and Others
Karnataka High Court · (2011) 09 KAR CK 0193
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 52 of 143
High Courts21 Sept 2011Allowed
The Branch Manager The Oriental Insurance Company Ltd. Vs Smt. Suwbhagya, Sri. Paramashiviah, Sri. Kumar and Uma Industries Smt. Sowbhagya, Sri. Paramashivaiah and Sri. Kumar Vs Uma Industries and The Branch Manager Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0170
Workmens Compensation Act, 1923 — Section 4, 4 (A) (iii) (a)
High Courts21 Sept 2011Allowed
Sathya Kumari, Manjunath, Narendra Kumar and Seshadri Vs Union of India (UOI)
Karnataka High Court · (2011) 09 KAR CK 0169
Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1890 — Section 123 (c) (2)
High Courts21 Sept 2011Allowed
Smt. Umavathi Vs Sri. Dhananjaya and The Oriental Insurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0145
High Courts21 Sept 2011
Ms. Dr. Shuba Dhua Vs Rajiv Gandhi University of Health Sciences and M.S. Ramaiah Medical College and Hospital
Karnataka High Court · (2011) 09 KAR CK 0125
High Courts21 Sept 2011Allowed
Sri Shivanna and Sri Ravishankar N. Jois Vs The State of Karnataka and Shimoga Urban Development Authority
Karnataka High Court · (2011) 09 KAR CK 0124
High Courts21 Sept 2011
Kumaraswamy Vs Chief Executive Officer Zilla Panchayath and Executive Officer Taluk Panchayath
Karnataka High Court · (2011) 09 KAR CK 0123
Karnataka Panchayat Raj Act, 1993 — Section 157 (4)
High Courts21 Sept 2011Allowed
National Insurance Company Ltd. Vs Smt. Lakshmidevamma and G.K. Manjunath
Karnataka High Court · (2011) 09 KAR CK 0119
Workmens Compensation Act, 1923 — Section 4 (1) (a) (ii)
High Courts21 Sept 2011Allowed
Thippamma and Ningappa (dead by L.Rs. Basavaraj, Ningamma and Manohar) Vs National Ins. Company Ltd. and Syed Anwar Sri Syed Anwar Vs Smt. Thippamma and The Branch Manager National Insurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0114
High Courts21 Sept 2011Dismissed
Iliyas Pasha Vs State of Karnataka
Karnataka High Court · (2011) 09 KAR CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts21 Sept 2011Dismissed
State of Karnataka Vs D.K. Lakshmana Gowda, Instructor, Govt. Tool Room and Training Centre
Karnataka High Court · (2011) 09 KAR CK 0078
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts21 Sept 2011Allowed
Sri A. Balayogi Vs Sri Vijaya Kumar Unique Payers and The Divisional Manager, The New India Assurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0076
High Courts21 Sept 2011Allowed
Syed Rahamathulla Vs Smt. Noorunnisa Begum and New India Assurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0075
High Courts21 Sept 2011Allowed
Manjunath Vs Siddalingaiah and Rachappa (Since Dead by his L.Rs. M.V. Thimmaiah (Ustad), Prabhu (Kalif) and S.M. Chennabasavadevarau (Jajaman))
Karnataka High Court · (2011) 09 KAR CK 0074
Civil Procedure Code, 1908 (CPC) — Section 92Specific Relief Act, 1963 — Section 41 (h)
High Courts21 Sept 2011Allowed
Sri T.N. Krishnamurthy, Sri M. Byregowda and Smt. Jayamma Vs State of Karnataka and The Special Land Acquisition Officer, Karnataka Industrial Development Board
Karnataka High Court · (2011) 09 KAR CK 0073
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)Land Acquisition Act, 1894 — Section 5
High Courts21 Sept 2011Dismissed
Sri Janakirama Reddy Vs The Bangalore Metro Rail Corporation Ltd., The Commissioner Bangalore Development Authority and Government of Karnataka, Ministry of Urban Development
Karnataka High Court · (2011) 09 KAR CK 0063
High Courts21 Sept 2011
Sri Gajaraj S. and Sri C.M. Krishnashetty Vs The Assistant General Manager Retail Assets Small and Medium Enterprises, City Credit Centre (RASMECCC), State Bank of India and Classic Briquetting Industries
Karnataka High Court · (2011) 09 KAR CK 0061
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17
High Courts21 Sept 2011Dismissed
Royal Sundaram Alliance Insurance Company Ltd. Vs Shamalamba, A. Pradeep, Nancharamma and N. Senthamarai Smt. Shamalamba, Sri A. Pradeep and Nancharamma Vs Royal Sundaram Alliance Insurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0038
High Courts21 Sept 2011Allowed
The New India Assurance Company Ltd. Vs U.R. Naveen Chandra, Malathi and Adam Bhai U.R. Naveen Chandra and Malathi Vs Adam Bhai and The New India Insurance Company Ltd.
Karnataka High Court · (2011) 09 KAR CK 0037
Motor Vehicles Act, 1988 — Section 163 A
High Courts21 Sept 2011Dismissed
Smt. Meriyamma, Sri Williwm Prakash and Smt. Meri Anthony Prathima @ Rani Vs Sri Javaregowda and The Manager Bajaj Allianz General Insurance Company Ltd. Bajaj Allianz General Insurance Company Ltd. Vs Smt. Meriyamma, William Prakash, Smt. Meri Anthony Prathima @ Rani and Javeregowda
Karnataka High Court · (2011) 09 KAR CK 0036