COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,011 of 2,397

High Courts05 Jan 2012

Sri B.D. Badiger Vs Official Liquidator of M/s. Swede (India) Teltronic Ltd., Attached to High Court of Karnataka, 26-27, 12th Floor, Raheja Towers, M G Road Bangalore-560001

Karnataka High Court · (2012) 01 KAR CK 0105

Companies Act, 1956 — Section 457 (2) (I)Company Court Rules, 1959 — Rule 6, 9

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High Courts05 Jan 2012

Sri J. Jaganathan Vs Official Liquidator of M/S. Swede (India) Teltronic Ltd., Attached To High Court of Karnataka, 26-27, 12th Floor, Raheja Towers, M G Road, Bangalore-560001

Karnataka High Court · (2012) 01 KAR CK 0103

Companies Act, 1956 — Section 457 (2) (I)Company Court Rules, 1959 — Rule 6, 9

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High Courts05 Jan 2012Allowed

Patil Lakshman Gowda @ Putil L.J. Vs P. Velu and The National Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0100

Motor Vehicles Act, 1988 — Section 166

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High Courts05 Jan 2012Allowed

Sri Bhaskar Vs Sri Sujan J.

Karnataka High Court · (2012) 01 KAR CK 0089

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High Courts05 Jan 2012Allowed

S.Y. Krishna Iyengar Vs Asha and National Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0087

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High Courts05 Jan 2012Dismissed

Y.R. Manohar Represented By GPA Holder Sri K Munireddy Vs Sri Jyothi Prakash Mirji, The Commissioner of Police Bangalore City Infantry Road Bangalore and Sri Jagadish Police Inspector Ashoknagar P.S. Bangalore

Karnataka High Court · (2012) 01 KAR CK 0076

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High Courts05 Jan 2012Allowed

V. Venkatesh Vs The State of Karnataka and Thippeswamy

Karnataka High Court · (2012) 01 KAR CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 109, 34, 344, 366 A, 376

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High Courts05 Jan 2012Allowed

The Managing Director K.S.R.T.C. Vs Sri Narayanappa and Others

Karnataka High Court · (2012) 01 KAR CK 0051

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High Courts05 Jan 2012Allowed

Vasudeva Acharya and Smt. Lalitha Vs Achutha Naik and The Branch Manager The United India Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0045

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High Courts05 Jan 2012Dismissed

Smt Nasreen Fathima and Others Vs Sri Perumal I.R. Principal Secretary Youth Services Department M.S. Building, Bangalore-560 001, Dr. Chandrashekar V. The Director the Sports and Youth Services Department Sports Authority of Karnatak Kanteerva Stadium Complex Kasturba Road Bangalore, Dr. Chandrashekar V. The Commissioner of Sports and Youth Services Department Kanteerava Stadium Complex, Kasturba Road, Bangalore and Dr. Chandrashekar V. The Director General Sports Authority of Karnataka Kanteerava Stadium Complex, Kasturba Road Bangalore

Karnataka High Court · (2012) 01 KAR CK 0032

Constitution of India, 1950 — Article 14, 16

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High Courts05 Jan 2012Allowed

Chowdappa @ Chowde Gowda Vs M/s. The United India Insurance Company Limited and Lakshmana Reddy

Karnataka High Court · (2012) 01 KAR CK 0022

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High Courts05 Jan 2012Allowed

Veeranarayanareddy Vs Narashimhappa and The Manager, Royal Sundaram General Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0021

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High Courts05 Jan 2012Dismissed

Smt. P.S. Sarvamangala Vs Sri S. Rajaram, General Manger, HMT Machine Tools Limited Bangalore Complex Bangalore-560 013, Sri K. Ramdoss General Manger (F) and Incharage (HR) HMT Machine Tools Limited Bangalore Complex Bangalore-560 032 and Sri G.K. Pillai Managing Director (Addnl. Charge) HMT Machine Tools Limited 59. Bellary Road Bangalore-560 032

Karnataka High Court · (2012) 01 KAR CK 0016

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High Courts05 Jan 2012Dismissed

M/s Hebron Chruch (Regd) Vs The Society of Trustees of Indigenous Churches In India and Others

Karnataka High Court · (2012) 01 KAR CK 0014

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High Courts05 Jan 2012Allowed

M.N. Puttaraju @ Raju and Veda Murthi Vs Sulochana

Karnataka High Court · (2012) 01 KAR CK 0001

Protection of Women from Domestic Violence Act, 2005 — Section 12, 17 (1), 2 (f)

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High Courts04 Jan 2012Dismissed

Guru Rao and Another Vs The State of Karnataka and Others

Karnataka High Court · (2012) ILR (Kar) 6485

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High Courts04 Jan 2012Dismissed

P. Gadeppa Vs The State of Karnataka and The Managing Director, BDCC Bank T.M. Chandrashekariahya and Others Vs The State of Karnataka and Others

Karnataka High Court · (2012) 01 KAR CK 0344

Karnataka Co-operative Societies Act, 1959 — Section 16, 21 (1), 21 (2) (a), 29 (1) (o) (i)

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High Courts04 Jan 2012Allowed

Oriental Insurance Co. Ltd. Regional Office No. 44/45 Leo Shopping Complex Vs Mahendra and Syed Monawar Mahendra Vs Sayad Nasik Ahmed, Syed Morawar and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0281

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High Courts04 Jan 2012Allowed

Smt. V. Sathyabhama Vs K.P. Srinivas Gowda and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0279

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High Courts04 Jan 2012Allowed

Sri Chandrashekar B.L. Gowda Vs Mysore Urban Development Authority

Karnataka High Court · (2012) 01 KAR CK 0273

Karnataka Urban Development (Allotment of Sites) Rules, 1991 — Rule 19

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