COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,049 of 2,397

High Courts08 Nov 2011Allowed

Sri Srinivasa and Others Vs The State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0270

Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 302, 306, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x), 3 (2) (v)

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High Courts08 Nov 2011

Smt. Mallamma and Others Vs The Chief Secretary, Government of Karnataka, Vidhana Soudha, Bangalore - 560001, The Deputy Commissioner, Hassan District, Hassan and The Special Land Acquisition Officer, Hemavathi Reservoir Project (Holenarasipura), Deputy Commissioner''s Office, Hassan

Karnataka High Court · (2011) 11 KAR CK 0268

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6 (1)

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High Courts08 Nov 2011

Mrs. Ayesha Moosa Vs Bank of India and M/s. M.V.R. Constructions

Karnataka High Court · (2011) 11 KAR CK 0260

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17

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High Courts08 Nov 2011Allowed

Smt. Jayamma, Smt. Bhagyamma, Smt. Chaluvamma and Sri Dasappa Vs The Proprietor, M/s Hariharan Logistics, Old No. 6, New No. 11, 1st Floor, Post Office Street, Chennai, Tamil Nadu-600001 and The Manager, The Royal Sundaram Allianz Insurance Company Ltd., Mangalya Punarbhavan, No. 132, Brigade Road, 2nd Floor, Bangalore-560025

Karnataka High Court · (2011) 11 KAR CK 0258

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High Courts08 Nov 2011Dismissed

M/s United India Insurance Co Ltd Vs Lakshamma, Poornima Since Minor rep. by N/G Mother, Respondent No. 1, Respondent Nos. 1 and 2 Are, T.L. Narasimhaswamy Since Dead by LR. and Mr. Ganesh Murthy

Karnataka High Court · (2011) 11 KAR CK 0248

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High Courts08 Nov 2011

Vasanthi and Udaya Pangannaya Vs Usha and Others

Karnataka High Court · (2011) 11 KAR CK 0246

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts08 Nov 2011Allowed

P.G. Saba and Renu Saha Vs Sri G. Anandraj

Karnataka High Court · (2011) 11 KAR CK 0243

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High Courts08 Nov 2011

Gowramma Vs K.L Vasudev and The Manager The Bajaj Allianz Insurance Co. Ltd. 2nd Floor Sri Laxmi Complex, Infront of BSNL Buidling, B.M Road, Hassan

Karnataka High Court · (2011) 11 KAR CK 0241

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High Courts08 Nov 2011Dismissed

B.V. Padmavathi Vs State of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0240

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High Courts08 Nov 2011Dismissed

D. Bhaktavatsala Vs Mahadeva and Others

Karnataka High Court · (2011) 11 KAR CK 0222

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts08 Nov 2011Dismissed

Mr. K.H. Panduranga Vs Sri Narasimha Gowda

Karnataka High Court · (2011) 11 KAR CK 0221

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151

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High Courts08 Nov 2011Allowed

Sri. Mohammed Zabiullah Vs Mr. Mukesh Kumar and The Divisional Manager, Oriental Insurance Co.. Ltd. Divisional Office No. 2. The Divisional Manager, M/s. The Oriental Insurance Company Limited Vs Mohammed Zabiullah @ Zabiullah and Mukesh Kumar

Karnataka High Court · (2011) 11 KAR CK 0219

Motor Vehicles Act, 1988 — Section 166

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High Courts08 Nov 2011Dismissed

Dayananda Poojary Vs The Government of Karnataka

Karnataka High Court · (2011) 11 KAR CK 0218

Karnataka Civil Services (Conduct) Rules, 1966 — Rule 23 (2)Karnataka Lokayukta Act, 1984 — Section 9Prevention of Corruption Act, 1988 — Section 13 (1) (c), 13 (2), 19 (1) (b), 19 (1) (e)

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High Courts08 Nov 2011Dismissed