High Courts10 Jan 2012Allowed
Sri. K. Madaiah Since Dead by His LRs (Smt. Kempamma, Smt. Rathnamma and Smt. Gowramma) Vs Sri. M. Chandra Mohan and Others
Karnataka High Court · (2012) 01 KAR CK 0318
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 94 of 106
High Courts10 Jan 2012Allowed
H.J. Punith Kumar Vs M/s Consolidated Engineering Construction Company Madi Court, 1st floor, 65/1, Millers Road, PB No. 4645 Benson Town, Bangalore- 46 and The Divisional Manager Oriental Insurance Co. Ltd., Divisional Office, Muslim Hostel Complex 1st Main, Saraswathipuram Mysore-20
Karnataka High Court · (2012) 01 KAR CK 0277
High Courts10 Jan 2012Dismissed
Sri B. Manjunatha Vs The Assistant Registrar of Co-operative Societies, Mangalore Sub-Division, Mangalore and The Bharath Co-operative Bank (Mumbai) Ltd.
Karnataka High Court · (2013) 1 ARBLR 149 : (2012) ILR (Kar) 1218
Arbitration and Conciliation Act, 1996 — Section 34, 84, 84 (1)
High Courts10 Jan 2012Allowed
Sunitha B. Vs S. Nanjundaiah
Karnataka High Court · (2012) 01 KAR CK 0215
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28
High Courts10 Jan 2012Allowed
Padmaraj and Shashi Padmaraj Vs Nagamma and The National Insurance Company Ltd.
Karnataka High Court · (2012) 01 KAR CK 0098
High Courts10 Jan 2012Allowed
Sri Narasimha Murthy Vs United India Insurance Company Ltd. and Anjanappa
Karnataka High Court · (2012) 01 KAR CK 0095
High Courts10 Jan 2012Dismissed
Division Manager KSRTC Vs Smt Manjula, Niranjan and Hemanth
Karnataka High Court · (2012) 01 KAR CK 0079
High Courts10 Jan 2012Dismissed
S. Vijaya Gopal and S. Giridhar Vs T. Seethapathi, Since Dead By Lrs, Smt. Vijayalakshmi, Chamundeshwari, S. Geetha and S. Latha and Others
Karnataka High Court · (2012) 01 KAR CK 0077
High Courts10 Jan 2012
Smt. Leelamma, Kum. J S. Ramya, Master Jagadeesh and Smt. Kolaramma Vs Smt. K. Shamala and United India Insurance Co. Ltd., No. 25. Shankaranayana Building, M.G. Road, Bangalore 1
Karnataka High Court · (2012) 01 KAR CK 0046
High Courts10 Jan 2012Allowed
Smt. Varalakshmi and Others Vs Sri N. Koteshwara Rao and M/s. Oriental Insurance Company Ltd., Regional Office. Leo Shopping Complex
Karnataka High Court · (2012) 01 KAR CK 0041
High Courts10 Jan 2012Allowed
Mani, Arun Kumar, Amruth Kumar and Puttamma, Appellant 2 and 3 are minors represented By natural guardian her mother Vs The Manager, Branch Office The United India Insurance Company Ltd., P.B. No. 108, II Floor Venkateshwara Building B.M. Road, Hassan - 573113 and Javaramma
Karnataka High Court · (2012) 01 KAR CK 0028
High Courts10 Jan 2012Dismissed
Kempa Shetty Vs C. Ramesh D. No. B/41, Panchagavi Matt Opp: Ganapathi Sachidananda Ashram, Gowrishankara Nagar Mysore - 570008 and United India Insurance Company Limited Divisional Office Ballal Circle Krishnamurthy Puram Mysore - 570005
Karnataka High Court · (2012) 01 KAR CK 0012
Penal Code, 1860 (IPC) — Section 279, 337
High Courts09 Jan 2012Dismissed
Sri. Shivagangadharappa and Sri. T.S. Rajashekaraiah Vs State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0325
Criminal Procedure Code, 1973 (CrPC) — Section 446 (3), 449 (ii)Penal Code, 1860 (IPC) — Section 396
High Courts09 Jan 2012Dismissed
K.E. Basavarajappa Vs H. Chandrappa and The Divisional Manager, National Insurance Co. Ltd., Lakshmi Bazar, Chitradurga National Insurance Co. Ltd. Vs Sri. K.E. Basavarajappa and Sri. H. Chandrappa
Karnataka High Court · (2012) ILR (Kar) 2689
Motor Vehicles Act, 1988 — Section 170
High Courts09 Jan 2012Dismissed
B A Bhavi Kumar Vs Ajjamada S Muthanna
Karnataka High Court · (2012) 01 KAR CK 0107
High Courts09 Jan 2012Dismissed
Rama @ Ramegowda Vs State
Karnataka High Court · (2012) 2 KarLJ 542
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)
High Courts09 Jan 2012Allowed
S.R. Rami Reddy Vs Mr. S. Eswara Reddy and K. Shivayogappa, Since deceased by his legal representatives: (Smt. K.S. Nirmalamma and Others)
Karnataka High Court · (2012) 01 KAR CK 0060
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Mysore Court-fees and Suits Valuation Act, 1958 — Section 66 (c)
High Courts09 Jan 2012
Sri G. Venkatesh and Smt. Manjula Vs Sri K.V. Munireddy, Smt. Gayathri, Sri M.Shahul Hameed and Smt. Ameena
Karnataka High Court · (2012) 01 KAR CK 0055
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 96
High Courts09 Jan 2012Dismissed
Dr. Victor John Selvam Vs Bangalore Baptist Hospital Bellary Road, Hebbal, Bangalore - 560024, The Chairman, Governing Board, Baptist Hospital, C.M.C. Hospital, Vellore and The Director, C.E.O., Bangalore Baptist Hospital, Bellary Road, Hebbal, Bangalore - 560024
Karnataka High Court · (2012) 01 KAR CK 0052
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Specific Relief Act, 1963 — Section 14
High Courts06 Jan 2012Dismissed
Ashok Mahajan, Proprietor of M/s Mahajan Bore-Well Company, No. 58, Cunningham Road, Bangalore-560 054. and M/s Mahajan Borewell Co. Vs M/s Maharababa Borewells
Karnataka High Court · (2012) 01 KAR CK 0326
Negotiable Instruments Act, 1881 (NI) — Section 138, 147