COURT ARCHIVE

Karnataka High Court judgments, 2011

2,843 judgments · page 63 of 143

High Courts18 Aug 2011Dismissed

Ex. No. 913096895 CT/GDJ Sampath Kumar Vs The Inspector General CRPF, The Appellate Authority and Deputy Inspector General of Police, The Commandant and The Deputy Commandant both - 91 Bn. Central Reserve Police Force

Karnataka High Court · (2011) 08 KAR CK 0154

Central Reserve Police Force Act, 1949 — Section 11 (1)

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High Courts18 Aug 2011

Karnataka State Financial Corporation Vs Shivamoni Steel Tubes Limited (in Liquidation) and Others

Karnataka High Court · (2011) 08 KAR CK 0153

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 442 (2) (B), 529, 529 A

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High Courts18 Aug 2011Dismissed

Official Liquidator of Microfert Agro Chemicals (P.) Ltd. (In Liquidation) Vs N. Shashi Kumar

Karnataka High Court · (2011) 109 SCL 439

Companies (Court) Rules, 1959 — Rule 260Companies Act, 1956 — Section 543 (1)

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High Courts18 Aug 2011Allowed

Sri. Nagaraju @ Nagappa Vs State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0131

Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338

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High Courts18 Aug 2011Allowed

Sri. Ravi and Sri. Dharma Vs State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0107

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts18 Aug 2011Dismissed

Sri B. Mohan Babu Nair and Sri B. Rajan Nair Vs Sri. R. Ramachandra Raju

Karnataka High Court · (2011) 08 KAR CK 0106

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 116

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High Courts18 Aug 2011Allowed

Branch Manager National Insurance Co. Ltd. Vs Smt. K.T. Savitha and Others

Karnataka High Court · (2011) 08 KAR CK 0104

Appendix II pertaining to the Rules of the Road Regulations, 1989 — Regulation 28

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High Courts18 Aug 2011Allowed

Bheemasena Bhovi and Annappa Vs The State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0103

Penal Code, 1860 (IPC) — Section 34, 365, 506

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High Courts18 Aug 2011Allowed

Mallegowda Vs C. Channaveeregowda and The Chamundeshwari Sugar Company Bharathinagar (K.M. Doddi)

Karnataka High Court · (2011) 08 KAR CK 0067

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 129, 129 (4), 136, 136 (2), 136 (3)

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High Courts18 Aug 2011

Smt. Jahnavi Mishra Vs State of Karnataka and Others

Karnataka High Court · (2011) 08 KAR CK 0060

Hindu Marriage Act, 1955 — Section 13 B, 13 B (2)

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High Courts18 Aug 2011Allowed

M/s. National Insurance Company Ltd. Vs N.H. Rangegowda Bin Hanumegowda, Smt. Thimmamma C/o. N.H. Rangegowda and Others

Karnataka High Court · (2011) 08 KAR CK 0043

Road Regulations, 1989 — Regulation 28

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High Courts18 Aug 2011

United India Insurance Company Limited Vs Sri. Palani Bin Thirappa

Karnataka High Court · (2012) 4 TAC 327

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High Courts17 Aug 2011Dismissed

Sri. Balakrishna (Since dead by his L.Rs. Smt. Devamma, Krishnamma, Melamma, Govindamma, Savithri, M. Anand, Shivanands, Jayamma, Rukumini) 1-9 are wife and children of Balakrishna Vs Sri. G.N. Kannaiah Naidu

Karnataka High Court · (2011) 08 KAR CK 0134

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 27Evidence Act, 1872 — Section 65Karnataka Land Revenue Act, 1964 — Section 133

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High Courts17 Aug 2011Dismissed

The Konkan Railway Corporation Limited Vs Sri. Venkatesh Sri. Venkatesh Devadiga Vs The Konkan Railway Corporation Limited

Karnataka High Court · (2011) 08 KAR CK 0133

Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 11, 11 A, 2 (oo), 25 F

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High Courts17 Aug 2011

V. Narayana Murthy and N. Rukmani Mrthy Vs M/s. Maba Corporate Service Pvt. Ltd.

Karnataka High Court · (2011) 08 KAR CK 0132

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

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High Courts17 Aug 2011

Mallanna Shivarudrappa Teli and Others Vs The State of Karnataka

Karnataka High Court · (2011) 08 KAR CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120 (B), 201, 302, 34, 341

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High Courts17 Aug 2011Dismissed

National Insurance Co., Ltd. Vs Smt. Sampangamma

Karnataka High Court · (2011) 08 KAR CK 0096

Motor Vehicles Act, 1988 — Section 140, 140 (2)

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High Courts17 Aug 2011Dismissed

Smt. N. Saraswathi Vs Karnataka State Financial Corporation and Sri. S.C. Minajagi

Karnataka High Court · (2011) 08 KAR CK 0095

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27State Financial Corporations Act, 1951 — Section 31 (1) (aa)

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High Courts17 Aug 2011Allowed

The Oriental Insurance Company Limited Vs Sri Shivanand Amin and Sri Mohanrao Deshpande

Karnataka High Court · (2011) 08 KAR CK 0075

Workmens Compensation Act, 1923 — Section 4 (1) (c), 4 (1) (d)

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High Courts17 Aug 2011

Rinac India Limited Vs The State of Karnataka, Department of Fisheries and Karnataka Fisheries Development Corporation Limited.

Karnataka High Court · (2011) 08 KAR CK 0039

Constitution of India, 1950 — Article 14Public Procurements Rules, 2000 — Rule 17 (1) (b)

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