High Courts01 Aug 2012Allowed
Branch Manager, The United India Insurance Company Limited Vs Govindappa
Karnataka High Court · (2013) 2 AKR 445 : (2013) ILR (Kar) 2069
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 49 of 106
High Courts01 Aug 2012
Sri Shaik Moahmmed Akram Vs Seema S Kani and The Divisional Manager National Insurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0352
High Courts01 Aug 2012
Smt. Mahadevamma, Mas. Babu, Mas. Deepu and Mas. Kumar Vs M.K. Puttaswamy Gowda and United India Insurance Co., Ltd.
Karnataka High Court · (2012) 08 KAR CK 0351
Motor Vehicles Act, 1988 — Section 166
High Courts01 Aug 2012
Shri. H.S. Sampath Kumar and H.S. Sowbhagyalakshmi Vs R. Balasubramani and The Regional Manager, The New India Assurance Co., Ltd., No. 2/B, Unity Building Annex, Kalinga Rao Road, Bangalore.
Karnataka High Court · (2012) 08 KAR CK 0350
Motor Vehicles Act, 1988 — Section 166
High Courts01 Aug 2012
Sri Harish Babu B.S. Vs Sri Santhosh K. Hirekaru and The Regional Manager, United India Insurance Company Limited
Karnataka High Court · (2012) 08 KAR CK 0349
High Courts01 Aug 2012Allowed
M/s. Indian Overseas Bank Vs Shri V.J. Sainarayan
Karnataka High Court · (2012) 08 KAR CK 0348
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts01 Aug 2012
Srinivasappa@ Seenappa, Subashkumar and Somashekar Vs The New India Assurance Company Limited
Karnataka High Court · (2012) 08 KAR CK 0345
High Courts01 Aug 2012Dismissed
Eshwarappa Vs State
Karnataka High Court · (2012) 08 KAR CK 0333
Electricity Act, 2003 — Section 136Penal Code, 1860 (IPC) — Section 379
High Courts01 Aug 2012Dismissed
V. Baskar Rao Vs Captain J.V.P. Rao, Managing Director, M/s. Unic Investment Castings (P) Ltd., Plot No. 77, Export Promotion Industrial Park, White Field, Bangalore-560066
Karnataka High Court · (2012) 08 KAR CK 0332
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts01 Aug 2012Allowed
Mr. Tousif Ahmed Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0328
Penal Code, 1860 (IPC) — Section 395
High Courts01 Aug 2012
Hanumantha Reddy and Shrungesha Reddy Vs State
Karnataka High Court · (2012) 08 KAR CK 0325
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts01 Aug 2012Dismissed
Smt Sukalatha and Others Vs The Deputy Commissioner D.K. District, Mangalore and Others
Karnataka High Court · (2012) 08 KAR CK 0324
High Courts01 Aug 2012Allowed
Smt. Buvaneshwari, Proprietor of Sri Naga Motors, No. Sf-1, 3rd Floor, Supra Assent, Road No.4, Defence Layout, Vidyaranyapuram, Bangalore - 560 097 Vs The Special Land Acquisition Officer, Kiadb 3rd Floor, Kheney Building, Gandhinagar, Bangalore and The Special Deputy Commissioner, Bangalore Metro Rail Corporation Ltd., 3rd Floor, BMTC Complex, K.H. Road, Shantinagar, Bangalore
Karnataka High Court · (2012) 08 KAR CK 0323
High Courts01 Aug 2012Dismissed
L. Somanna Vs Deputy Commissioner and District Magistrate, Tahasildar and Dewan Housing Finance Corporation Ltd.
Karnataka High Court · (2012) 08 KAR CK 0319
High Courts01 Aug 2012
Sri S Mathivathanan Vs Smt. M Jayamma
Karnataka High Court · (2012) 08 KAR CK 0309
High Courts01 Aug 2012
Puttaswamy Gowda Vs The Branch Manager, The National Insurance Co. Ltd., Manjunatha Complex, Bus Stand Road, Hassan 573201 and Vijay Kumar Gowda
Karnataka High Court · (2012) 08 KAR CK 0307
High Courts01 Aug 2012
Sri M. Krishna Murthy, Sri M. Prakasha Rao and Sri R. Ganesha Rao Vs The Karnataka State Transport Authority, The Tamil Nadu State Transport Corporation (Salem Division) Limited and The Karnataka State Road Transport Corporation
Karnataka High Court · (2013) 1 ACC 611
High Courts01 Aug 2012Dismissed
Bangalore Metropolitan Transport Corporation Vs Syed Ahmed
Karnataka High Court · (2012) 08 KAR CK 0305
High Courts01 Aug 2012
Sri. M.H. Venugopal Gowda Vs Sri. M. Venugopal and The Branch Manager, M/s. United India Insurance Co., Ltd., Branch Office, Code No. 071602, No. 89/1, 2nd Floor, 11th Cross, Sampige Road, Malleswaram, Bangalore-3
Karnataka High Court · (2012) 08 KAR CK 0297
Motor Vehicles Act, 1988 — Section 166