High Courts22 Jul 2011Dismissed
Venkatesh Vs Mallappa, Abdul Hazeem and Others
Karnataka High Court · (2011) 07 KAR CK 0264
COURT ARCHIVE
Karnataka High Court judgments, 2011
2,843 judgments · page 71 of 143
High Courts22 Jul 2011Dismissed
Mohammed Sab Vs Bheemraya Harkanchi
Karnataka High Court · (2011) 07 KAR CK 0263
High Courts22 Jul 2011Dismissed
United India Insurance Co. Ltd., Divisional Manager Vs Revappa Jogi and Others
Karnataka High Court · (2011) 07 KAR CK 0262
Motor Vehicles Act, 1988 — Section 166
High Courts22 Jul 2011Dismissed
The Branch Manager United India Insurance Co. Ltd. Vs Bandenawaz Mulla, Kulshabai Mulla and Swamirao Hotekar
Karnataka High Court · (2011) 07 KAR CK 0261
High Courts22 Jul 2011Allowed
The Manager, Reliance Gen. Ins. Co. Ltd. Vs Saihedha Killedar and Others
Karnataka High Court · (2011) 07 KAR CK 0260
High Courts22 Jul 2011
Smt. Shantha Hosagana Vs Shri Hanamant and Shri. Rayagond
Karnataka High Court · (2011) 07 KAR CK 0259
High Courts22 Jul 2011Allowed
Sri C.M. Naveen Vs Divisional Controller, KSRTC, Hassan Depot, Bus No. KA - 13/ F-201, Hassan
Karnataka High Court · (2011) 07 KAR CK 0258
High Courts22 Jul 2011Allowed
H. Krishna Vs ICICI General Insurance Co. Ltd. and Sri. Shivaji Rao
Karnataka High Court · (2011) 07 KAR CK 0257
High Courts22 Jul 2011Allowed
The Divisional Manager, United India Insurance Co. Ltd. Vs S. Divakara, M. Shantha and Smt. R. Kala Sri Diwakar and Smt. M. Shantha Vs Smt. R. Kala and The Divisional Manager United India Ins Co Ltd, Divisional Office. P. J. Extension, Akkamahadevi Road, MMK Complex, Davanagere.
Karnataka High Court · (2011) 07 KAR CK 0256
High Courts22 Jul 2011Allowed
Sri Narasimha Murthy, Smt. Vinodamma and Kumari Rajamma Vs Sri J.D. Manjunath The United India Insurance Company Ltd. Vs Sri Narasimha Murthy, Smt. Vinodamma and Kumari Rajamma
Karnataka High Court · (2011) 07 KAR CK 0255
Motor Vehicles Act, 1988 — Section 163 A
High Courts22 Jul 2011Allowed
Sri. Naveen Acharya Vs Sri. Narayana Bhat and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 07 KAR CK 0254
High Courts22 Jul 2011Dismissed
M/s Vivek Industries Vs M/s Yash Furnitures
Karnataka High Court · (2011) 07 KAR CK 0253
Negotiable Instruments Act, 1881 (NI) — Section 138Small Causes Courts Act, 1882 — Section 18
High Courts22 Jul 2011
Smt. P.V. Ummanni Vittal, Sri. P.V. Changappa and Sri. P.B. Somanna Vs S.L.N. Sathappa Chettiar, (Dead) by his LRs., N.S. Velliappan and N.S. Vishwanathan
Karnataka High Court · (2011) 07 KAR CK 0252
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts22 Jul 2011Dismissed
M/s V.M. Confectionery Ltd. and V.M. Siddique Vs The Enforcement Officer, Employees Provident Funds Organisations, No. 13
Karnataka High Court · (2011) 07 KAR CK 0251
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (IA), 14 A
High Courts22 Jul 2011
V. Nithin Kumar Vs State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0250
Penal Code, 1860 (IPC) — Section 143, 147, 148, 302
High Courts22 Jul 2011Dismissed
Sri. Mahaboob Rasul Maniyar and Others Vs Womens Police Station Gulbarga and Smt. Nazima begum
Karnataka High Court · (2011) 07 KAR CK 0249
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 323, 498A, 504, 506
High Courts22 Jul 2011Allowed
H Muniraju Vs State of Karnataka and A C Shobha
Karnataka High Court · (2011) 07 KAR CK 0248
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 34, 498A
High Courts22 Jul 2011Allowed
Sri. H. Narayana Rao Vs Sri. P.C. Shivakumar
Karnataka High Court · (2011) 07 KAR CK 0247
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jul 2011Dismissed
Sri Parasuramappa Vs Praveen Kumar
Karnataka High Court · (2011) 07 KAR CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 158 (3), 197, 200, 468, 473Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 504
High Courts22 Jul 2011
Abhishek Sinha Vs The State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 482Wild Life (Protection) Act, 1972 — Section 2 (16) (a), 51, 9