COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,069 of 2,397

High Courts22 Sept 2011Allowed

Smt. A.G. Subhadramma Vs The Managing Director/Chairman, Hindustan Aeronautics Limited, The Personnel Manager (Admin) (Services Division), Hindustan Aeronautics Limited and The Chief Manager (Personnel), Medical and Health Unit, Hindustan Aeronautics Limited

Karnataka High Court · (2011) ILR (Kar) 5691

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High Courts21 Sept 2011Allowed

Sri Eashwarachary Vs The State of Karnataka and Others

Karnataka High Court · (2011) 09 KAR CK 0196

Land Acquisition Act, 1894 — Section 30

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High Courts21 Sept 2011Dismissed

The New India Assurance Company Ltd. Vs Anitha Suresh Kotian and Others

Karnataka High Court · (2011) 09 KAR CK 0193

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High Courts21 Sept 2011Allowed

The Branch Manager The Oriental Insurance Company Ltd. Vs Smt. Suwbhagya, Sri. Paramashiviah, Sri. Kumar and Uma Industries Smt. Sowbhagya, Sri. Paramashivaiah and Sri. Kumar Vs Uma Industries and The Branch Manager Oriental Insurance Company Ltd.

Karnataka High Court · (2011) 09 KAR CK 0170

Workmens Compensation Act, 1923 — Section 4, 4 (A) (iii) (a)

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High Courts21 Sept 2011Allowed

Sathya Kumari, Manjunath, Narendra Kumar and Seshadri Vs Union of India (UOI)

Karnataka High Court · (2011) 09 KAR CK 0169

Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1890 — Section 123 (c) (2)

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High Courts21 Sept 2011Allowed

Smt. Umavathi Vs Sri. Dhananjaya and The Oriental Insurance Company Ltd.

Karnataka High Court · (2011) 09 KAR CK 0145

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High Courts21 Sept 2011

Ms. Dr. Shuba Dhua Vs Rajiv Gandhi University of Health Sciences and M.S. Ramaiah Medical College and Hospital

Karnataka High Court · (2011) 09 KAR CK 0125

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High Courts21 Sept 2011Allowed

Sri Shivanna and Sri Ravishankar N. Jois Vs The State of Karnataka and Shimoga Urban Development Authority

Karnataka High Court · (2011) 09 KAR CK 0124

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High Courts21 Sept 2011

Kumaraswamy Vs Chief Executive Officer Zilla Panchayath and Executive Officer Taluk Panchayath

Karnataka High Court · (2011) 09 KAR CK 0123

Karnataka Panchayat Raj Act, 1993 — Section 157 (4)

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High Courts21 Sept 2011Allowed

National Insurance Company Ltd. Vs Smt. Lakshmidevamma and G.K. Manjunath

Karnataka High Court · (2011) 09 KAR CK 0119

Workmens Compensation Act, 1923 — Section 4 (1) (a) (ii)

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High Courts21 Sept 2011Allowed

Thippamma and Ningappa (dead by L.Rs. Basavaraj, Ningamma and Manohar) Vs National Ins. Company Ltd. and Syed Anwar Sri Syed Anwar Vs Smt. Thippamma and The Branch Manager National Insurance Company Ltd.

Karnataka High Court · (2011) 09 KAR CK 0114

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High Courts21 Sept 2011Dismissed

Iliyas Pasha Vs State of Karnataka

Karnataka High Court · (2011) 09 KAR CK 0081

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A

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High Courts21 Sept 2011Dismissed

State of Karnataka Vs D.K. Lakshmana Gowda, Instructor, Govt. Tool Room and Training Centre

Karnataka High Court · (2011) 09 KAR CK 0078

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

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High Courts21 Sept 2011Allowed

Syed Rahamathulla Vs Smt. Noorunnisa Begum and New India Assurance Company Ltd.

Karnataka High Court · (2011) 09 KAR CK 0075

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High Courts21 Sept 2011Allowed

Manjunath Vs Siddalingaiah and Rachappa (Since Dead by his L.Rs. M.V. Thimmaiah (Ustad), Prabhu (Kalif) and S.M. Chennabasavadevarau (Jajaman))

Karnataka High Court · (2011) 09 KAR CK 0074

Civil Procedure Code, 1908 (CPC) — Section 92Specific Relief Act, 1963 — Section 41 (h)

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High Courts21 Sept 2011Dismissed

Sri Janakirama Reddy Vs The Bangalore Metro Rail Corporation Ltd., The Commissioner Bangalore Development Authority and Government of Karnataka, Ministry of Urban Development

Karnataka High Court · (2011) 09 KAR CK 0063

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High Courts21 Sept 2011

Sri Gajaraj S. and Sri C.M. Krishnashetty Vs The Assistant General Manager Retail Assets Small and Medium Enterprises, City Credit Centre (RASMECCC), State Bank of India and Classic Briquetting Industries

Karnataka High Court · (2011) 09 KAR CK 0061

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (4), 17

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High Courts21 Sept 2011Allowed

The New India Assurance Company Ltd. Vs U.R. Naveen Chandra, Malathi and Adam Bhai U.R. Naveen Chandra and Malathi Vs Adam Bhai and The New India Insurance Company Ltd.

Karnataka High Court · (2011) 09 KAR CK 0037

Motor Vehicles Act, 1988 — Section 163 A

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High Courts21 Sept 2011Dismissed

Smt. Meriyamma, Sri Williwm Prakash and Smt. Meri Anthony Prathima @ Rani Vs Sri Javaregowda and The Manager Bajaj Allianz General Insurance Company Ltd. Bajaj Allianz General Insurance Company Ltd. Vs Smt. Meriyamma, William Prakash, Smt. Meri Anthony Prathima @ Rani and Javeregowda

Karnataka High Court · (2011) 09 KAR CK 0036

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High Courts21 Sept 2011Allowed

G. Saroja Vs Manager, The United India Insurance Company Limited, Laksmidevamma, Channabasavachari and Kum. Suma

Karnataka High Court · (2011) 09 KAR CK 0035

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