COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 97 of 106

High Courts06 Jan 2012Dismissed

Mr. Ronald D. Colaco Vs Official Liquidator M/s Janamadhyama Prakashana Ltd., (in Liquidation) (Attached to High Court of Karnataka) Corporate Building, No. 26-27, 12th Floor, Rahje Towers, M.G. Road, Bangalore

Karnataka High Court · (2012) 01 KAR CK 0026

Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 449, 454 (4), 537 (1B), 543, 543 (2)

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High Courts06 Jan 2012Dismissed

The Oriental Insurance Co. Ltd. Vs Smt. Balawwa Basavanni @ Basappa Teli and Others

Karnataka High Court · (2012) 01 KAR CK 0023

Motor Vehicles Act, 1988 — Section 147

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High Courts06 Jan 2012Allowed

ICICI Lombard General Insurance Co. Ltd. Vs Lakshmamma and D. Raghava

Karnataka High Court · (2012) 01 KAR CK 0020

Motor Vehicles Act, 1988 — Section 166

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High Courts06 Jan 2012Allowed

Sri Mohammed Iqubal Vs Sri Mahadev and Others

Karnataka High Court · (2012) 01 KAR CK 0017

Employees State Insurance Act, 1948 — Section 53, 61Motor Vehicles Act, 1988 — Section 166

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High Courts06 Jan 2012Allowed

Yashodamma, H.S. Ananda, [Appellant No. 2 died on 10.2.2011 First appellant is his mother Appellant Nos. 3 and 4. Are his brothers. His legal representatives Are already on record], H.S. Ravi Kumar and H.S. Ramesh Vs H.S. Yashoda and Others

Karnataka High Court · (2012) 01 KAR CK 0011

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High Courts06 Jan 2012

North West Karnataka Road Transport Corporation Vs Sri. Jampanagouda @ Mudakanagouda Patil

Karnataka High Court · (2012) 01 KAR CK 0010

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High Courts06 Jan 2012Allowed

The Oriental Insurance Co. Ltd. Vs Noorullahkhan and Syed Aleem Vs The Oriental Insurance Co. Ltd. Lakshmi Towers, No. 200/3, 1st Floor, R.V. Road, Bangalore -550004 and Syed Aleem

Karnataka High Court · (2012) 01 KAR CK 0009

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High Courts06 Jan 2012

Sri Chandrashekara Gowda Vs Sri Nagaraj Gowda, Sri A.B.Parameshwarapa Gowda and United India Insurance Co., Ltd.

Karnataka High Court · (2012) 01 KAR CK 0008

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High Courts06 Jan 2012Dismissed

United India Insurance Co. Ltd. Vs Smt. Latha Naik and Kum. Laxmi

Karnataka High Court · (2012) 01 KAR CK 0006

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High Courts06 Jan 2012

Arkaniyamma, Since deceased by her LR., N. Veluswamy Vs National Highways Authority of India

Karnataka High Court · (2012) 01 KAR CK 0005

Arbitration and Conciliation Act, 1996 — Section 34 (2)National Highways Act, 1956 — Section 3 G (7) (a)

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High Courts06 Jan 2012Dismissed

Rameshchandra Lodaya Vs Rajashekarayya Mursavirayya

Karnataka High Court · (2012) 01 KAR CK 0002

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High Courts05 Jan 2012

Sri Hemanth Kumar Naik Vs Sri G.H. Ajay and Others

Karnataka High Court · (2012) 01 KAR CK 0331

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High Courts05 Jan 2012Allowed

Reshma Bhanu, Asibaulla Shariff, Yashim Shariff and Thanaj Afran Shariff Appellant Nos. 3 and 4 Are Minors represented by Their Natural Guardian Mother Ist Appellant Vs The Divisional Controler KSRTC

Karnataka High Court · (2012) 01 KAR CK 0330

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High Courts05 Jan 2012

C.K. Shivanna Vs Mubashahira Jabin

Karnataka High Court · (2012) 01 KAR CK 0329

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High Courts05 Jan 2012

Kantharaj K R Vs The New India Assurance Co. Ltd. 1st Floor, Kiade Complex, Hosur Road, Bommasandra, Bangalore - 560099 and S.N. Shivakumar

Karnataka High Court · (2012) 01 KAR CK 0327

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High Courts05 Jan 2012Dismissed

State of Karnataka Vs Mohammed and Others

Karnataka High Court · (2012) 01 KAR CK 0324

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 498A, 504, 506

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High Courts05 Jan 2012Dismissed

State of Karnataka Vs R.D. Prabhu

Karnataka High Court · (2012) 01 KAR CK 0323

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378 (1), 378 (3)Penal Code, 1860 (IPC) — Section 304 A

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High Courts05 Jan 2012Allowed

Manjunatha Shetty Vs Ramakrishna N. Naik and The National Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0320

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High Courts05 Jan 2012Allowed

Commissioner of Income Tax, Central Circle Vs Nova Nordisk Pharma India Ltd.

Karnataka High Court · (2012) 250 CTR 98 : (2012) 205 TAXMAN 203

Income Tax Act, 1961 — Section 194, 194 (c) 201 (1A), 194 C (1d), 260 A

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High Courts05 Jan 2012Dismissed

Smt. Alumelamma Vs State of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0301

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 309

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