High Courts07 Dec 2011Dismissed
Dr. Badekil Venkataramana Bhat Vs Dr. Halasya Ramanathan
Karnataka High Court · (2011) 12 KAR CK 0232
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,029 of 2,397
High Courts07 Dec 2011
Sri C.K. Krishna Murthy Vs State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0231
Money Circulation Banning Act — Section 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 420
High Courts07 Dec 2011Allowed
Bamdev Nayak Vs B V Shetty
Karnataka High Court · (2011) 12 KAR CK 0230
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Dec 2011
M/S Indusind Bank Ltd. Vs The State
Karnataka High Court · (2011) 12 KAR CK 0229
Penal Code, 1860 (IPC) — Section 34, 465, 468, 471, 473
High Courts07 Dec 2011
The Proprietor, M/S Apsara Silks Vs Wisdom Securitiy Services, No. 106, 1st Floor, 40 Feet Road, Manjunathnagar, West of Chord Road, Bangalore - 560010
Karnataka High Court · (2011) 12 KAR CK 0228
Evidence Act, 1872 — Section 3
High Courts07 Dec 2011Allowed
Ningamma Deceased By L.Rs. Chikkathayamma and Kumara Vs Spl. Land Acquisition Officer Nagamangala
Karnataka High Court · (2011) 12 KAR CK 0227
Land Acquisition Act, 1894 — Section 18 (1), 18 (3) (b)
High Courts07 Dec 2011Allowed
Sri K.U. Kumar Vs Sri.M.R. Ashoka Hegde
Karnataka High Court · (2011) 12 KAR CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 136, 138
High Courts07 Dec 2011Allowed
K.S. Bhaskar Shetty Vs B.A. Chandrashekar
Karnataka High Court · (2011) 12 KAR CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts07 Dec 2011
Smt. Saritha Reddy Vs State of Karnataka and Others
Karnataka High Court · (2011) 12 KAR CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 216Dowry Prohibition Act, 1961 — Section 6
High Courts07 Dec 2011
M/s. Resource Money Power Infotec Pvt. Ltd. Vs The State of Karnataka
Karnataka High Court · (2011) 12 KAR CK 0164
Constitution of India, 1950 — Article 19 (1) (g), 21
High Courts07 Dec 2011Dismissed
B.N. Srinivasappa, Sri M.E. Srinivasa Reddy and Smt. Sonamma Vs The State of Karnataka, Taluka Agricultural Produce Co-Operative Marketing Society (Tapcms) Chintamani and Smt. M. Usha Bai, The Returning Officer Taluka Agricultural Produce Co-Operative Marketing Society (TAPCMS) Chintamani
Karnataka High Court · (2011) 12 KAR CK 0163
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Co-operative Societies Act, 1959 — Section 70 (2) (c)
High Courts07 Dec 2011Dismissed
Sri R. Jayaram Reddy Ramanna Vs The State of Karnataka, Taluka Agricultural Produce CO-Operative Marketing Society (TAPCMS) Chintamani and Smt. M. Usha Bai The Returning Officer Taluka Agricultural Produce Co-Operative Marketing Society (TAPCMS) Chintamani
Karnataka High Court · (2011) 12 KAR CK 0162
High Courts07 Dec 2011Allowed
Thimmegowda @ Papegowda and Others Vs Mohankumara and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 12 KAR CK 0161
High Courts07 Dec 2011Allowed
Sri Krishnamurthy Bhatta Vs The Proprietor M/S Bhaoirathi Travels No. 115, Outer Ring Road, Vuaya Bank Colony Doddabanasawadi Bangalore 560043 and The Branch Manager, M/S. Bajaj Alliance General Insurance Co Ltd Ground Floor, TGR Tower I Cross New Mission Road, Adjacent to Jain College, Bangalore Stock Exchange Bangalore
Karnataka High Court · (2011) 12 KAR CK 0160
High Courts07 Dec 2011Allowed
Smt. Lurdhamma Vs P. Ramesh Kumar, The Oriental Insurance Company Ltd. and Prakash
Karnataka High Court · (2011) 12 KAR CK 0159
High Courts07 Dec 2011Dismissed
Bhandari Rajesh @ Rajesh Vs The State of Karnataka Anwarali @ Rahamath Ali @ Saleem Vs State
Karnataka High Court · (2011) 12 KAR CK 0155
Penal Code, 1860 (IPC) — Section 34, 342, 397, 457
High Courts07 Dec 2011Allowed
Metilda D''Mello D''Mello Mansion Mulki Post, Chitrapu, Mangalore Vs V. Rajan
Karnataka High Court · (2011) 12 KAR CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts07 Dec 2011Dismissed
N. Suryanarayan Vs Ayaz Ahmed Advocate
Karnataka High Court · (2011) 12 KAR CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts07 Dec 2011
Sri. Ram Mohan B.S. and Smt. Shamala K.R Vs The Managing Director, KSRTC., K.H. Road, Shanthi Nagar, Bangalore-27
Karnataka High Court · (2013) ACJ 185 : (2012) ILR (Kar) 2315
Motor Vehicles Act, 1988 — Section 166
High Courts07 Dec 2011Allowed
Sri G. Govindaraju Vs The Commissioner, Bangalore Development Authority, T Chowdaiah Road, Kumarapark West Bangalore-570020
Karnataka High Court · (2011) 12 KAR CK 0110
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13 (1)