COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 79 of 106

High Courts15 Mar 2012Dismissed

Sri Thimma Naika Vs Sri Papanna @ Kempegowda and Smt Honga Eramma Since Dead By Legal Heirs and others

Karnataka High Court · (2012) ILR (Kar) 2643 : (2013) 1 KarLJ 48

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 3

Read judgment

High Courts15 Mar 2012Allowed

Chandramma and Nanjamma Vs The Branch Manager The Oriental Insurance Co. Ltd. and A. Nagaraj

Karnataka High Court · (2012) 03 KAR CK 0157

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts15 Mar 2012Allowed

Sri T. Arun Kumar @ Vengaiah Vs United India Insurance Company No. 24, 1st Floor, Classic Building, Richmond Road, Bangalore - 560004 and Sri C.R. Siddaramaiah "Gowrishankara" No. 690/W, 12th Cross, 15th Main, J.P. Nagar II Phase Bangalore - 560068

Karnataka High Court · (2012) 03 KAR CK 0152

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts15 Mar 2012Allowed

Sri Byranna Vs Sri H. Venkatesh and Others

Karnataka High Court · (2012) 03 KAR CK 0151

Read judgment

High Courts15 Mar 2012Dismissed

State of Karnataka Vs S.I. Ahamed Basra

Karnataka High Court · (2012) 03 KAR CK 0145

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

Read judgment

High Courts15 Mar 2012Dismissed

Shailesh Suresh Kambale and Another Vs State of Karnataka

Karnataka High Court · (2013) 1 AKR 384 : (2013) CriLJ 887

Read judgment

High Courts15 Mar 2012Dismissed

Official Liquidator of The Mysore Kirloskar Ltd. (in liqn.) Attached to High Court of Karnataka "D" Wing, 4th Floor, Kendriya Sadan Koramangala, Bangalore-34 Vs M/s. Simson and Company Ltd., Post Box No. 203 861/862, Anna Salai Chennai

Karnataka High Court · (2012) 03 KAR CK 0132

Companies Act, 1956 — Section 446 (2) (b)Company Court Rules, 1959 — Rule 9

Read judgment

High Courts15 Mar 2012Allowed

Shivalingamma Vs Syed Masoom, T. Sumangala Bhanuprakash and Oriental Insurance Co. Ltd.

Karnataka High Court · (2012) 03 KAR CK 0131

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts15 Mar 2012Allowed

Laxmakka @ Laxmidevi Vs S. Lokanathan and The Divisional Manager Division Office The New India Assurance Co. Ltd., No. 289/12, P.B- 62, 2nd Floor, A.M. Arcade, Sri S.S. Road Near Vidyarthi Bhavan Davanagere

Karnataka High Court · (2012) 03 KAR CK 0128

Read judgment

High Courts15 Mar 2012Allowed

Sri Venkatesh Vs Mr. D.V. Ramesh Shetty and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2012) 03 KAR CK 0107

Read judgment

High Courts15 Mar 2012Allowed

Chethana C.S. Vs Maregowda and The Manager The National Insurance Company Ltd.

Karnataka High Court · (2012) 03 KAR CK 0100

Read judgment

High Courts15 Mar 2012Allowed

Sri Ramanjanaiah @ Ramanji Vs ICICI Lombard Motor Insurance Traders and G.K. Manjunath M/s. Ganapathi Traders

Karnataka High Court · (2012) 03 KAR CK 0087

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts15 Mar 2012Allowed

Sri Rangaswamy Vs Smt. C.V. Lalitha and The Branch Manager M/s National Insurance Co. Ltd.

Karnataka High Court · (2012) 03 KAR CK 0086

Read judgment

High Courts15 Mar 2012Allowed

Rajesh Kumar Singh @ Raj Singh Vs Murthy V. and The Manager, The Oriental Insurance Company Limited, No. 44, Anantha Complex, Peenya 1st Stage, Bangalore- 560 058

Karnataka High Court · (2012) 03 KAR CK 0083

Read judgment

High Courts15 Mar 2012Allowed

Mr. Joseph Lobo Vs Mr. Paul Noel Rodrigues and Others

Karnataka High Court · (2012) 03 KAR CK 0079

Mysore Court-fees and Suits Valuation Act, 1958 — Section 64

Read judgment

High Courts15 Mar 2012Dismissed

M/s Kissan Plastics (P) Ltd. Vs The Deputy Chief Manager (PVC) Karnataka Small Industries Marketing Corporation Ltd No. 31/61, Ganapath Building 2nd Main, Vyalikaval Bangalore 560003, The Chief Executive Officer Zilla Panchayath Chitradurga and The Executive Engineer Zilla Panchayath Engineering Division Raichur

Karnataka High Court · (2012) 03 KAR CK 0078

Read judgment

High Courts15 Mar 2012Allowed

Sri. D. Sambashivan Vs Smt. Usharani and Others

Karnataka High Court · (2012) 5 KarLJ 129

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Limitation Act, 1963 — Section 5Registration Act, 1908 — Section 17 (1) (b), 49

Read judgment

High Courts15 Mar 2012Allowed

Sri. T.N. Arun Kumar, Sri. T.N. Krishnamurthy, Sri. T.N. Kumar and Sri. V. Nagalakshmamma Vs Sri. Shivanna and Sri. B. Rajanna

Karnataka High Court · (2012) 6 KarLJ 149

Read judgment

High Courts15 Mar 2012Dismissed

The Director, Karnataka Government Insurance Department, Visweshwara Phodium, Dr. Ambedkar Veedhi, Bangalore - 1 Vs G.V.Raju

Karnataka High Court · (2012) 6 KarLJ 209

Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 10 (1), 2 (j)

Read judgment

High Courts15 Mar 2012Allowed

T.M. Gopal @ T.M. Gopalswamy Vs Kubera @ Kumar, G.P. Lingaraju and Others

Karnataka High Court · (2012) 03 KAR CK 0056

Read judgment