COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,007 of 2,397

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

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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

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High Courts06 Jan 2012

The Oriental Insurance Co., Ltd. Vs Smt. Ramya and Sri. M.R. Sridhara Rao

Karnataka High Court · (2012) 01 KAR CK 0322

Motor Vehicles Act, 1988 — Section 166

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High Courts06 Jan 2012Allowed

Bajaj Allianz Gen. Ins. Co. Ltd., No. 105A/107A. Cears Plaza, No. 136, Bajaj Allianz General Insurance Co. Ltd., - 31, Ground Floor, TBR Tower, I Cross, New Mission Road, Adjacent to Jain College, Bangalore - 560 027 Vs Harish Kumar, D.N. Padmanabhachari and R. Manjunath

Karnataka High Court · (2012) 01 KAR CK 0319

Motor Vehicles Act, 1988 — Section 166

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High Courts06 Jan 2012

Mr. Sandesh Kumar Vs Mr. L. Jawahar Nazareth and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2012) ACJ 2479 : (2012) 3 KarLJ 349 : (2012) 4 TAC 75

Motor Vehicles Act, 1988 — Section 166

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High Courts06 Jan 2012Allowed

Nordson India Private Limited Vs NIL

Karnataka High Court · (2012) 01 KAR CK 0302

Companies Act, 1956 — Section 101 (3), 104

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High Courts06 Jan 2012Dismissed

P.S. Lakshmanan Vs B.K. Mishra Chairman-Cum-Managing Director Cotton Corporation of India Air India Building 12th Floor, Nariman Point Mumbai - 400 021, R.K. Guptha Manager Personnel [East] Cotton Corporation of India Air India Building 12th Floor, Nariman Point Mumbai - 400 021 and N. Kapoor Branch Manager Cotton Corporation of India No Kutchi House J.C. Nagar Hubli 580 022

Karnataka High Court · (2012) 01 KAR CK 0300

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High Courts06 Jan 2012Allowed

Bipin P. Shah and Tarulatha B. Shah Vs The Managing Director BMTC Depot, K.H. Road Shanthinagar, Bangalore-27

Karnataka High Court · (2012) 01 KAR CK 0297

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High Courts06 Jan 2012Allowed

The New India Assurance Co. Ltd. Vs Sri Shankar Sidram Desai

Karnataka High Court · (2012) 01 KAR CK 0290

Workmens Compensation Act, 1923 — Section 4

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High Courts06 Jan 2012

Sri. S.V. Nandakumar, Since deceased by his legal representatives ((a) Smt. Sivagami Nandakumar, (b) Sri. Ravindrakumar and (c) Sri. Nirmal Nandakuma Vs S.V. Vijaykumar Mudaliar

Karnataka High Court · (2012) 01 KAR CK 0289

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts06 Jan 2012Allowed

Sri C. Rajagopal Vs Sri Dennis Nico Lais Roach and The Manager Bajaj Allianz General Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0285

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High Courts06 Jan 2012Dismissed

Naseerulla Khan Vs V. Yashvanth Director of Administration and Human Resources Karnataka Power Transmission Corporation Limited Cauvery Bhawan Bangalore - 560 001

Karnataka High Court · (2012) 01 KAR CK 0283

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High Courts06 Jan 2012Allowed

D. Muni Reddy Vs The Spl. Land Acquisition Officer, Bangalore Development Authority, Dr. T. Chowdaiah Road, Bangalore

Karnataka High Court · (2012) 01 KAR CK 0261

Land Acquisition Act, 1894 — Section 18 (1), 23

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High Courts06 Jan 2012Dismissed

M/s Oriental Insurance Co. Ltd. Vs Sri Ganesha and Sri G.T. Sunkappa

Karnataka High Court · (2012) 01 KAR CK 0260

Motor Vehicles Act, 1988 — Section 147 (1)

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High Courts06 Jan 2012Allowed

NSL Sugars Limited Registered Office At 60/1, 2nd Cross Vs Nil

Karnataka High Court · (2012) 01 KAR CK 0231

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High Courts06 Jan 2012Dismissed

Emmaculate Conception Church Vs The Director General Export Promotion Council, Ministry of commerce, Government of India, New Delhi, The imperial Cancer Hospital And Research Centre Private Limited, State of Karnataka and The Deputy Commissioner

Karnataka High Court · (2012) 01 KAR CK 0221

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High Courts06 Jan 2012Allowed

12 Technologies India Private Limited - 132/133, Divyasee Technopolis, Yamalur Post, Off Airport Road, Banglaore - 560037 Vs NIL

Karnataka High Court · (2012) 01 KAR CK 0216

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High Courts06 Jan 2012

Smt. Lakshmi Vs Sri Ramesh, Sri Venkateshwara Reddy, and The Regional Manager New India Assurance Co. Ltd., Unity Building, Mission Road, Bangalore - 560 027

Karnataka High Court · (2012) 01 KAR CK 0193

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High Courts06 Jan 2012Allowed

Shri N.M. Krishnamurthy and Smt. V. Venkatalakshmamma Vs The Managing Director, B.M.T.C. Central Office, K.H. Road, Shanthinagar, Bangalore-2 and The Divisional Manager, United India Insurance Co., Ltd., No. 40, I Floor. Lakshmi Complex, Opp. To Vani Vilas Hospital, K.R. Road, Fort, Bangalore-2

Karnataka High Court · (2012) 01 KAR CK 0169

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High Courts06 Jan 2012Dismissed

Citicorp Finance India Limited Vs Vikas Telecom Limited and Others

Karnataka High Court · (2012) 01 KAR CK 0141

Arbitration and Conciliation Act, 1996 — Section 9Contempt of Courts Act, 1971 — Section 10, 12

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