High Courts19 Aug 2011Allowed
Divisional Manager United India Insurance Co. Ltd. Vs N. Rangappa and The Secretary, Anantha Sevashrama Trust
Karnataka High Court · (2011) 08 KAR CK 0150
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,079 of 2,397
High Courts19 Aug 2011Dismissed
Smt Umadevi and Santosh S.N. (Since minor represented, by His mother Smt. Umadevi) Vs Smt. Dhakshanamma Malvi, As she is insane rep. by her next friend Husband Sri Shivarudrappa Malvi and Others
Karnataka High Court · (2011) 08 KAR CK 0149
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 13, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts19 Aug 2011Allowed
Elastrex Polymers Pvt. Ltd. Vs Sri Janardhana
Karnataka High Court · (2011) 08 KAR CK 0066
Industrial Disputes Act, 1947 — Section 10, 11 (A), 33 (2) (b)
High Courts19 Aug 2011Dismissed
Dr. Manish Joshi G.I. and Laproscopic Surgeon Vs The Registrar, Karnataka Medical Council 70, 2nd Floor "Vaidakeeya Bhavana" K.R. Road (Near Basavanagudi Post office) Basavanagudi, Bangalor-56004 and Mr. Ju Taek Lim F3 "Srivara Prince" Contour Road Gokulam, 3rd Stage, Mysore - 570002
Karnataka High Court · (2011) 08 KAR CK 0059
Evidence Act, 1872 — Section 45Indian Medical Council Act, 1956 — Section 15 (2), 15 (2) (b), 21, 22, 23
High Courts19 Aug 2011Dismissed
M/S. The Oriental Insurance Company Limited Vs Sri S.B. Shanker and Sri Yogehdra
Karnataka High Court · (2011) 08 KAR CK 0014
Workmens Compensation Act, 1923 — Section 10, 3 (1) (d)
High Courts19 Aug 2011Allowed
Mr. Sultan Ali Vs The State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 506
High Courts19 Aug 2011Dismissed
Sri. P. Jayapragasam and Smt. J. Stella Bai Vs Sri. Shivanna and The United Insurance Company Ltd.
Karnataka High Court · (2011) 08 KAR CK 0012
High Courts19 Aug 2011Dismissed
The Oriental Insurance Co. Ltd. Vs Sri. R. Suresh and Prasanna Kumar Sri. R. Suresh Vs The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 08 KAR CK 0005
Motor Vehicles Act, 1988 — Section 149 (2), 170, 181 (1), 3
High Courts18 Aug 2011Dismissed
Ex. No. 913096895 CT/GDJ Sampath Kumar Vs The Inspector General CRPF, The Appellate Authority and Deputy Inspector General of Police, The Commandant and The Deputy Commandant both - 91 Bn. Central Reserve Police Force
Karnataka High Court · (2011) 08 KAR CK 0154
Central Reserve Police Force Act, 1949 — Section 11 (1)
High Courts18 Aug 2011
Karnataka State Financial Corporation Vs Shivamoni Steel Tubes Limited (in Liquidation) and Others
Karnataka High Court · (2011) 08 KAR CK 0153
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 442 (2) (B), 529, 529 A
High Courts18 Aug 2011Dismissed
Official Liquidator of Microfert Agro Chemicals (P.) Ltd. (In Liquidation) Vs N. Shashi Kumar
Karnataka High Court · (2011) 109 SCL 439
Companies (Court) Rules, 1959 — Rule 260Companies Act, 1956 — Section 543 (1)
High Courts18 Aug 2011Allowed
Sri. Nagaraju @ Nagappa Vs State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0131
Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts18 Aug 2011Allowed
Sri. Ravi and Sri. Dharma Vs State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0107
Penal Code, 1860 (IPC) — Section 201, 302
High Courts18 Aug 2011Dismissed
Sri B. Mohan Babu Nair and Sri B. Rajan Nair Vs Sri. R. Ramachandra Raju
Karnataka High Court · (2011) 08 KAR CK 0106
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 116
High Courts18 Aug 2011Allowed
Branch Manager National Insurance Co. Ltd. Vs Smt. K.T. Savitha and Others
Karnataka High Court · (2011) 08 KAR CK 0104
Appendix II pertaining to the Rules of the Road Regulations, 1989 — Regulation 28
High Courts18 Aug 2011Allowed
Bheemasena Bhovi and Annappa Vs The State of Karnataka
Karnataka High Court · (2011) 08 KAR CK 0103
Penal Code, 1860 (IPC) — Section 34, 365, 506
High Courts18 Aug 2011Allowed
Mallegowda Vs C. Channaveeregowda and The Chamundeshwari Sugar Company Bharathinagar (K.M. Doddi)
Karnataka High Court · (2011) 08 KAR CK 0067
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 129, 129 (4), 136, 136 (2), 136 (3)
High Courts18 Aug 2011
Smt. Jahnavi Mishra Vs State of Karnataka and Others
Karnataka High Court · (2011) 08 KAR CK 0060
Hindu Marriage Act, 1955 — Section 13 B, 13 B (2)
High Courts18 Aug 2011Allowed
M/s. National Insurance Company Ltd. Vs N.H. Rangegowda Bin Hanumegowda, Smt. Thimmamma C/o. N.H. Rangegowda and Others
Karnataka High Court · (2011) 08 KAR CK 0043
Road Regulations, 1989 — Regulation 28
High Courts18 Aug 2011
United India Insurance Company Limited Vs Sri. Palani Bin Thirappa
Karnataka High Court · (2012) 4 TAC 327