High Courts14 Mar 2012Allowed
Smt. Nafeeza Vs Sri. B.B. Raju, Sri. C.T. Lokesha Setty and The Divisional Manager The New India Ass Co. Ltd.
Karnataka High Court · (2012) 03 KAR CK 0084
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 81 of 106
High Courts14 Mar 2012Dismissed
State Vs B.K. Prakash Shetty
Karnataka High Court · (2012) 03 KAR CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts14 Mar 2012Allowed
Deepak Sood Vs Smt. Jaya Pai, rep. by her G.P.A. Raghavendra Rao
Karnataka High Court · (2012) 03 KAR CK 0031
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 391
High Courts14 Mar 2012Allowed
Vidya Sujay Vs The Regional Manager The National Insurance Company Ltd. Bangalore, Regional Office Subharam Complex, II Floor No. 144, M.G. Road, Bangalore - 560 001 and Sri. K.K. Sujay Kumar Setty
Karnataka High Court · (2012) 03 KAR CK 0026
High Courts14 Mar 2012Allowed
The Divisional Manager, New India Assurance Co. Ltd. Vs Smt. Mangala and Srinivasa P.
Karnataka High Court · (2012) 03 KAR CK 0016
High Courts14 Mar 2012Allowed
Sri. Srinivasa B. Vs Smt. N.S. Surekha and Others
Karnataka High Court · (2012) 03 KAR CK 0013
High Courts14 Mar 2012Dismissed
V. Govindaraju Vs Smt. Uma (Babitha)
Karnataka High Court · (2012) 03 KAR CK 0011
Hindu Marriage Act, 1955 — Section 9
High Courts13 Mar 2012Dismissed
Smt. Manjula Vs The Commissioner of Police and Another
Karnataka High Court · (2013) 2 KarLJ 369
Karnataka Excise Act, 1965 — Section 51, 54, 55Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 9Karnataka Police Act, 1963 — Section 20, 31(1)(w)
High Courts13 Mar 2012
Mahadev Teggi and Others Vs State of Karnataka and Another
Karnataka High Court · (2012) 4 KarLJ 62
Constitution of India, 1950 — Article 14, 16
High Courts13 Mar 2012Dismissed
K.T. Venkataswamy and Others Vs The Joint Registrar of Co-Operative Societies, Bangalore Region, Bangalore and Others
Karnataka High Court · (2012) 3 KarLJ 91
Karnataka Co-operative Societies Act, 1959 — Section 64, 69, 70
High Courts13 Mar 2012
R. Shantha Murthy Vs The Divisional Controller Ksrtc
Karnataka High Court · (2012) 03 KAR CK 0156
Motor Vehicles Act, 1988 — Section 166
High Courts13 Mar 2012Allowed
Master Naveen Kumar Vs The Managing Director K.S.R.T.C., Central Office, K.H. Road, Shanthinagar, Bangalore - 560027
Karnataka High Court · (2012) 03 KAR CK 0155
Motor Vehicles Act, 1988 — Section 166
High Courts13 Mar 2012Allowed
Shri Basavaiah Vs M/s. The ICICI Lombard General Insurance Co. Ltd. and Mr. Manje Gowda
Karnataka High Court · (2012) 03 KAR CK 0154
Motor Vehicles Act, 1988 — Section 166
High Courts13 Mar 2012Allowed
S.P. Jayarma Vs Bangarappa and The Manager Bajaj Allianz General Insurance Co. Ltd.
Karnataka High Court · (2012) 03 KAR CK 0150
High Courts13 Mar 2012Allowed
Kumari Divya represented by Father and Natural Guardian Sri. Venkatesh Vs S.T. Chandre Gowda and The United India Insurance Company Ltd. P.B. No. 108, S.V. Building, B.M. Road, Hassan
Karnataka High Court · (2012) 03 KAR CK 0148
High Courts13 Mar 2012Dismissed
G.M. Gangadharaiah Vs V.S. Prabhakar Dixit
Karnataka High Court · (2012) 03 KAR CK 0147
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2012Dismissed
Venkatesh Vs State of Karnataka
Karnataka High Court · (2012) 03 KAR CK 0146
Motor Vehicles Act, 1988 — Section 134 A, 134 BPenal Code, 1860 (IPC) — Section 279, 304 A
High Courts13 Mar 2012Dismissed
N. Shivakumar Vs Tharashri @ B.A. Mangala Tharashri @ B.A. Mangala Vs Shri. N. Shivakumar
Karnataka High Court · (2012) 03 KAR CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women from Domestic Violence Act, 2005 — Section 20, 20 (2)
High Courts13 Mar 2012Dismissed
Narendra Patel Vs Shamshuddin
Karnataka High Court · (2012) 03 KAR CK 0137
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2012Allowed
Sri K. Shivarama Shetty Vs Central Bureau of Investigation
Karnataka High Court · (2012) 03 KAR CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 63 (2)