COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 82 of 106

High Courts13 Mar 2012Dismissed

Sri Srinath Hegde Vs M/s Wipro E Peripherals Ltd.

Karnataka High Court · (2012) 03 KAR CK 0126

Criminal Procedure Code, 1973 (CrPC) — Section 42, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 141, 141, 538

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High Courts13 Mar 2012Allowed

The Managing Director Karnataka State Road Transport Corporation Vs Padmashri and Others

Karnataka High Court · (2012) 03 KAR CK 0124

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High Courts13 Mar 2012Allowed

Jeethu @ Jeethra Bhai and Smt. Raju Behan Vs Sri L.V. Prabhu Reddy and The Regional Manager, M/s. New India Assurance Co. Ltd.

Karnataka High Court · (2012) 03 KAR CK 0113

Motor Vehicles Act, 1988 — Section 163 A

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High Courts13 Mar 2012Allowed

Vijaya Kumar and Vishmitha, Rep. by Her Guardian Father Vs Santhosh N, The Managing Director M/S. Manipal Media Network Ltd., Udayavani Building, Manipal- 576119, Bajaj Alliance General Insuance Company Ltd. and Gulabi Shedthi

Karnataka High Court · (2012) 03 KAR CK 0104

Motor Vehicles Act, 1939 — Section 166

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High Courts13 Mar 2012Allowed

Savithramma Vs The Manager The Oriental Insurance Co. Ltd C. Nanjappa Complex, Subhash Chowk Hassan and Smt. T.S. Nirmala

Karnataka High Court · (2012) 03 KAR CK 0101

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High Courts13 Mar 2012Allowed

Sri. Venkatesh Vs Sri. K. Gajendra and The Branch Manager, United India Insurance Co. Ltd. United India Insurance Company Limited Vs Shri. Venkatesh and Shri. K. Gajendran

Karnataka High Court · (2012) 03 KAR CK 0099

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High Courts13 Mar 2012Allowed

Gangamma and Thimmappa Vs B.C. Suhas Reddy, The Divisional Manager Oriental Insurance Co. Ltd., Enkey Complex, Keshavapura, Hubli and T. Rajappa

Karnataka High Court · (2012) 03 KAR CK 0098

Motor Vehicles Act, 1988 — Section 166

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High Courts13 Mar 2012Allowed

Mastigowda Vs Venkata Biradar Badge No. 150 Sakaleshpura Depot Sakaleshpura Hassan District and The Deputy General Manager KSRTC Chikkamagalur Division, Chikkamagalur

Karnataka High Court · (2012) 03 KAR CK 0097

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High Courts13 Mar 2012Dismissed

Narashima Vs K.S. Chethan Ithai

Karnataka High Court · (2012) 03 KAR CK 0093

Penal Code, 1860 (IPC) — Section 415, 420

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High Courts13 Mar 2012Dismissed

Town Municipal Council Sira Vs Karnataka State Pollution Control Board and Sri G.P. Puttaraju Chief Officer (Erstwhile) City Municipal Council Sira

Karnataka High Court · (2012) 03 KAR CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 200, 244, 245, 245 (2)

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High Courts13 Mar 2012Allowed

K.P. Praveen Vs The Branch Manager Oriental Insurance Co. Ltd. and Boregowda

Karnataka High Court · (2012) 03 KAR CK 0090

Motor Vehicles Act, 1988 — Section 166

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High Courts13 Mar 2012Allowed

United India Insurance Co. Ltd. Vs Sri. Chinnarayana and Others

Karnataka High Court · (2012) 03 KAR CK 0085

Motor Vehicles Act, 1988 — Section 165

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High Courts13 Mar 2012Allowed

Prema G.S. Vs Ajith and Others

Karnataka High Court · (2012) 03 KAR CK 0073

Motor Vehicles Act, 1988 — Section 166

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High Courts13 Mar 2012Allowed

Smt. Jaya Rani Vs The Regional Manager HDPC CHUBB General Insurance Co. Ltd. and Senthil Kumar (Rep. by His GPA Holder) Mr. Dines

Karnataka High Court · (2012) 03 KAR CK 0072

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High Courts13 Mar 2012Allowed

The Managing Director Tamilnadu State Transport Corporation (Coimbatur) Ltd. No. 37, Mettupalyam Road Coimbatore-636007 Tamilnadu State Vs Smt. Mangalagowri and Kum. Padma

Karnataka High Court · (2012) 03 KAR CK 0035

Motor Vehicles Act, 1988 — Section 166

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High Courts13 Mar 2012Allowed

D.J. Ezekiel Vs Mandya National Paper Mills Ltd.

Karnataka High Court · (2012) 03 KAR CK 0032

Companies Act, 1956 — Section 529 AIndustrial Disputes Act, 1947 — Section 33 C (2)

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High Courts13 Mar 2012Dismissed

Muniyappa Vs State

Karnataka High Court · (2012) 03 KAR CK 0030

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

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High Courts13 Mar 2012Dismissed

S. Papanna Vs M. Jagadish Pai

Karnataka High Court · (2012) 03 KAR CK 0024

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

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High Courts13 Mar 2012Allowed

Kumari Shruthi Vs M.N. Santhosh Kumar and Others

Karnataka High Court · (2012) 03 KAR CK 0019

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High Courts13 Mar 2012Dismissed

V. Ramachandra Vs Sri S.R. Venkatesh

Karnataka High Court · (2012) 03 KAR CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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