High Courts12 Jan 2012Allowed
B.S. Sundaresh Vs State of Karnataka
Karnataka High Court · (2012) CriLJ 1986 : (2012) ILR (Kar) 671
Criminal Procedure Code, 1973 (CrPC) — Section 154 (1), 154 (2)Negotiable Instruments Act, 1881 (NI) — Section 138
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Karnataka High Court judgments
47,933 judgments · page 1,004 of 2,397
High Courts12 Jan 2012
M/s. Balaji Recreational Association Vs The State of Karnataka and Others
Karnataka High Court · (2012) 01 KAR CK 0200
High Courts12 Jan 2012
Sri. Ranga Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2012) 01 KAR CK 0184
High Courts12 Jan 2012Allowed
M.R. Narayana Since Dead By Lrs 1(A) Sumithra 1(B) Prasanna 1(C) Rangaswamy 1(D) Lakshmamma 1(E) Rangegowda @ Rajegowda 1(B) And 1(C) ARE Minor Rep by Their Natural Mother 1(A) AS Minor Guardian Vs The Manager The United India Insurance Co. Ltd. and K.S. Madan
Karnataka High Court · (2012) 01 KAR CK 0154
High Courts12 Jan 2012Dismissed
Sri. Girish N., Being Minor Reptd. by his father Sri. V. Muttaiah Vs Sri. K.B. Sunil and The Divisional Manager, The New India Insurance Co. Ltd Divisional Office, Post Office Box No. 315, No. 2951, 2nd Floor, J.L.B. Road, Chamundipuram, Mysore-570 00
Karnataka High Court · (2012) 01 KAR CK 0135
High Courts12 Jan 2012
Smt. Rathna Govindaraju @ Rathnamma Vs The Oriental Insurance Co. Ltd., DO XII, Jayalakshmi Mansions, Dr. Rajkumar Road, 4th Block, Rajajinagar, Bangalore - 560 010, Shankaregowda and H. Krishnappa
Karnataka High Court · (2012) 01 KAR CK 0097
High Courts12 Jan 2012Dismissed
United India Insurance Co. Ltd. Vs Roopa Pai, B. Girish Pai, B. Ganesh Pai and Mohammed Ashraf
Karnataka High Court · (2012) 01 KAR CK 0096
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts12 Jan 2012Allowed
Smt. Savithri, S.A. Asha, Sahukar Huchaiah and Smt. Venkatamma Appellant No. 2 minor Represented by appellant No. 1, Natural guardian cum mother Vs Sri. Adbul Noushad and The New India Assurance Co. Ltd.
Karnataka High Court · (2012) 01 KAR CK 0082
High Courts12 Jan 2012Allowed
Master Anil, Since the appellant is a minor, represented by his father and natural guardian, and Narasimha Vs Managing Director, B.M.T.C., K.H. Road, Shanthinagar, Bangalore - 560027 and The Branch Manager, United India Insurance Co. Ltd., Chickpet Branch, K.R. Road, Vanivilas Hospital, Bangalore
Karnataka High Court · (2012) 01 KAR CK 0073
High Courts12 Jan 2012Dismissed
Ammayamma Vs Mohammed Rasid Jamal Manjunathanagar New Guddadahalli Bangalore and The Manager Bajaj Allianz General Insurance Co. Ltd. 195/A, Cears Plaza 135
Karnataka High Court · (2012) 01 KAR CK 0048
High Courts12 Jan 2012Allowed
Y.S. Prabhakar Murthy Vs United India Insurance Co. Ltd.
Karnataka High Court · (2012) 01 KAR CK 0039
High Courts11 Jan 2012Allowed
Sunil Kumar (r) Manjunatha, Appellant Being The Minor Represented By Natural Guardian Mother Jayamma Vs M. K. Devaraj and The Manager, New India Assurance Company Ltd.
Karnataka High Court · (2012) 01 KAR CK 0340
High Courts11 Jan 2012Allowed
Kotresh Setty Vs Ramakrishna
Karnataka High Court · (2012) 01 KAR CK 0338
High Courts11 Jan 2012Allowed
Smt. Kavalamma and Others Vs Karnataka Government Insurance Department (Kgid)
Karnataka High Court · (2012) 01 KAR CK 0337
High Courts11 Jan 2012Allowed
Govindappa Vs Sathisha, Raghavendra and New India Assurance Company Ltd.
Karnataka High Court · (2012) 01 KAR CK 0336
High Courts11 Jan 2012Allowed
Venkatalakshmamma @ Dhanalakshmi Vs M./s National Insurance Co. Ltd. and Jallepalli Vamsee Murali Rao
Karnataka High Court · (2012) 01 KAR CK 0334
High Courts11 Jan 2012Dismissed
Sri Pavan Raghunath Vs Smt. K.V. Archana
Karnataka High Court · (2012) 01 KAR CK 0332
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Marriage Act, 1955 — Section 12 (1) (c), 13 (b)
High Courts11 Jan 2012Allowed
Sri Malhari Mahadev Mannolkar Vs Sri Maruth: Babaji Patil and The Divisional Manager New India Assurance Co. Ltd.
Karnataka High Court · (2012) 01 KAR CK 0317
High Courts11 Jan 2012Dismissed
Smt. Jayamma and Others Vs State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0316
Criminal Procedure Code, 1973 (CrPC) — Section 372, 373Penal Code, 1860 (IPC) — Section 420
High Courts11 Jan 2012Dismissed
Sri. Krishna S. Tavildar Vs Ravindra Rao
Karnataka High Court · (2012) 01 KAR CK 0310
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, Order 39 Rule 1, Order 39 Rule 2