COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,087 of 2,397

High Courts22 Jul 2011Dismissed

Dr. G.R. Rajagopal @ Dr. Rajagopal and Dr. Rekha Vs Karnataka State Finance Corporation

Karnataka High Court · (2011) 07 KAR CK 0268

Limitation Act, 1963 — Section 137State Financial Corporations Act, 1951 — Section 31 (1), 31 (1) (aa), 32, 32 (1A)

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High Courts22 Jul 2011Allowed

Basavarajappa Vs GA Mallika and The National Insurance Co. Ltd.

Karnataka High Court · (2011) 07 KAR CK 0266

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High Courts22 Jul 2011

City Municipal Council and Others Vs Sri S. Rajesh Kumar and Others

Karnataka High Court · (2011) 07 KAR CK 0265

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High Courts22 Jul 2011Dismissed

Venkatesh Vs Mallappa, Abdul Hazeem and Others

Karnataka High Court · (2011) 07 KAR CK 0264

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High Courts22 Jul 2011Dismissed

Mohammed Sab Vs Bheemraya Harkanchi

Karnataka High Court · (2011) 07 KAR CK 0263

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High Courts22 Jul 2011Dismissed

United India Insurance Co. Ltd., Divisional Manager Vs Revappa Jogi and Others

Karnataka High Court · (2011) 07 KAR CK 0262

Motor Vehicles Act, 1988 — Section 166

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High Courts22 Jul 2011Dismissed

The Branch Manager United India Insurance Co. Ltd. Vs Bandenawaz Mulla, Kulshabai Mulla and Swamirao Hotekar

Karnataka High Court · (2011) 07 KAR CK 0261

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High Courts22 Jul 2011Allowed

The Manager, Reliance Gen. Ins. Co. Ltd. Vs Saihedha Killedar and Others

Karnataka High Court · (2011) 07 KAR CK 0260

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High Courts22 Jul 2011

Smt. Shantha Hosagana Vs Shri Hanamant and Shri. Rayagond

Karnataka High Court · (2011) 07 KAR CK 0259

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High Courts22 Jul 2011Allowed

Sri C.M. Naveen Vs Divisional Controller, KSRTC, Hassan Depot, Bus No. KA - 13/ F-201, Hassan

Karnataka High Court · (2011) 07 KAR CK 0258

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High Courts22 Jul 2011Allowed

H. Krishna Vs ICICI General Insurance Co. Ltd. and Sri. Shivaji Rao

Karnataka High Court · (2011) 07 KAR CK 0257

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High Courts22 Jul 2011Allowed

The Divisional Manager, United India Insurance Co. Ltd. Vs S. Divakara, M. Shantha and Smt. R. Kala Sri Diwakar and Smt. M. Shantha Vs Smt. R. Kala and The Divisional Manager United India Ins Co Ltd, Divisional Office. P. J. Extension, Akkamahadevi Road, MMK Complex, Davanagere.

Karnataka High Court · (2011) 07 KAR CK 0256

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High Courts22 Jul 2011Allowed

Sri Narasimha Murthy, Smt. Vinodamma and Kumari Rajamma Vs Sri J.D. Manjunath The United India Insurance Company Ltd. Vs Sri Narasimha Murthy, Smt. Vinodamma and Kumari Rajamma

Karnataka High Court · (2011) 07 KAR CK 0255

Motor Vehicles Act, 1988 — Section 163 A

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High Courts22 Jul 2011Allowed

Sri. Naveen Acharya Vs Sri. Narayana Bhat and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2011) 07 KAR CK 0254

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High Courts22 Jul 2011Dismissed

M/s Vivek Industries Vs M/s Yash Furnitures

Karnataka High Court · (2011) 07 KAR CK 0253

Negotiable Instruments Act, 1881 (NI) — Section 138Small Causes Courts Act, 1882 — Section 18

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High Courts22 Jul 2011

Smt. P.V. Ummanni Vittal, Sri. P.V. Changappa and Sri. P.B. Somanna Vs S.L.N. Sathappa Chettiar, (Dead) by his LRs., N.S. Velliappan and N.S. Vishwanathan

Karnataka High Court · (2011) 07 KAR CK 0252

Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts22 Jul 2011Dismissed

M/s V.M. Confectionery Ltd. and V.M. Siddique Vs The Enforcement Officer, Employees Provident Funds Organisations, No. 13

Karnataka High Court · (2011) 07 KAR CK 0251

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (IA), 14 A

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High Courts22 Jul 2011

V. Nithin Kumar Vs State of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0250

Penal Code, 1860 (IPC) — Section 143, 147, 148, 302

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High Courts22 Jul 2011Dismissed

Sri. Mahaboob Rasul Maniyar and Others Vs Womens Police Station Gulbarga and Smt. Nazima begum

Karnataka High Court · (2011) 07 KAR CK 0249

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 323, 498A, 504, 506

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High Courts22 Jul 2011Allowed

H Muniraju Vs State of Karnataka and A C Shobha

Karnataka High Court · (2011) 07 KAR CK 0248

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 34, 498A

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