High Courts22 Jul 2011Allowed
Sri. H. Narayana Rao Vs Sri. P.C. Shivakumar
Karnataka High Court · (2011) 07 KAR CK 0247
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,088 of 2,397
High Courts22 Jul 2011Dismissed
Sri Parasuramappa Vs Praveen Kumar
Karnataka High Court · (2011) 07 KAR CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 158 (3), 197, 200, 468, 473Penal Code, 1860 (IPC) — Section 323, 324, 34, 342, 504
High Courts22 Jul 2011
Abhishek Sinha Vs The State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 482Wild Life (Protection) Act, 1972 — Section 2 (16) (a), 51, 9
High Courts22 Jul 2011Allowed
Madesha @ Loose Madha Vs State of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0244
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jul 2011Dismissed
M/s. Machinery Sales Corporation Vs M/s. TNT India Pvt. Ltd.
Karnataka High Court · (2011) 07 KAR CK 0243
Companies Act, 1956 — Section 433 (e), 433 (f), 434 (1) (a), 439
High Courts22 Jul 2011Allowed
Chandra @ Chandrashekara Vs The State
Karnataka High Court · (2011) 07 KAR CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 306, 498A
High Courts22 Jul 2011Allowed
P. Ravi @ Ravi Kumar Vs Managing Director Saradi Builders Private Ltd. No. 3:6, 3rd Cross, Hosur Main Road, Opp: Kaveri Nursing Home Madiwala, Bangalore-68 and Bajaj Alliance General Insurance Co Ltd. No. 105, 107A, Cearza Plaza No. 136
Karnataka High Court · (2011) 07 KAR CK 0233
High Courts22 Jul 2011Allowed
Murthy Alias Narasimhamurthy Represented By Natural Guardian Father-Resident of Heggere Behind Railway Station Tumkur Kasaba Vs The General Manager K.S.R.T.C., Shanthinagar K.H. Road, Bangalore Service Address The Divisional Manager K.S.R.T.C Bus Stand Tumkur
Karnataka High Court · (2011) 07 KAR CK 0232
High Courts22 Jul 2011Dismissed
Sri Prasad Hegde Vs Sri Krishnappa Moolya and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2011) 07 KAR CK 0231
High Courts22 Jul 2011Dismissed
Sri Gurumurthy, Sri. Lakshmaiah and Smt. Shanthamma Vs Mr Ravi Teja Naidu and The General Manager, M/s United India Insurance Co. Ltd. Branch Office 1st Floor, Bagalur Mansion, Doddapet, Kolar-563101 (Vide Policy No. 051603/47/08/96/ 000000693 Valid From 19/02/2009 TO 18/02/2010
Karnataka High Court · (2011) 07 KAR CK 0230
High Courts22 Jul 2011Dismissed
Ashok Kubaraddi Vs Ramesh Suresh Patil
Karnataka High Court · (2011) 07 KAR CK 0229
High Courts22 Jul 2011Dismissed
Dr. Rajagopal @ Raj G. Pal Vs Karnataka State Finance Corporation, No. 2716 I Floor, Sowrabha Chambers Sri Harsha Road, Mysore, State Bank of Travancore Associate of State Bank of India and Karnataka State Industrial Investment and Development Corporation Ltd.
Karnataka High Court · (2011) 07 KAR CK 0228
Provincial Insolvency Act, 1920 — Section 8
High Courts22 Jul 2011Allowed
The New India Assurance Co. Ltd. Vs Muniyappa and K. Manjunath Sri. Muniyappa Vs Sri. K. Manjunath and The Branch Manager New India Assurance Co. Ltd. No. 339, 11th Cross, 1st Floor Sampige Road, Malleswaram Bangalore
Karnataka High Court · (2011) 07 KAR CK 0227
High Courts22 Jul 2011Dismissed
M/s Raffles Solution Pvt. Ltd. Vs The Regional P.F. Commissioner Employees Provident Fund Organisation, Regional Office, Bangalore, No. 13. Raja Ram Mohan Roy Road, Post Box No. 25146, Bangalore
Karnataka High Court · (2011) 07 KAR CK 0226
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2 (b), 6, 7 A
High Courts22 Jul 2011Allowed
Manche Gowda Vs National Insurance Co. Ltd. and Mr Munishamappa
Karnataka High Court · (2011) 07 KAR CK 0211
High Courts22 Jul 2011
M/s Amma Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2011) 07 KAR CK 0209
High Courts22 Jul 2011Dismissed
Sri. Pushpakar M. Vs Mangalore City Corporation
Karnataka High Court · (2011) 07 KAR CK 0208
Constitution of India, 1950 — Article 226
High Courts22 Jul 2011Dismissed
The State of Karnataka and The Commissioner for Sericultural Development and Director of Sericulture Vs H. Halappa
Karnataka High Court · (2011) 07 KAR CK 0207
Karnataka Civil Services Rules, 1974 — Rule 8 (15) (c)
High Courts22 Jul 2011
Shambuswamy Vs Respondent: The Managing Director, K.U.W.S. and S.B. Jalabhavana, 6, 1st Stage B.T.M. Layout, Bannerghatta Main Road Bangalore - 29, The Assistant Executive Engineer K.U.W.S. and S.B. Chamarajanagar Sub-division Chamarajanagar - 571 313, The Assistant Executive Engineer Vani Vilas Water Supply Board Mysore and Sri G.M. Madegowda the Executive Engineer and Enquiry Officer K.U.W.S. and S.B. Shivamoga Division, Shivamoga
Karnataka High Court · (2011) 07 KAR CK 0206
High Courts22 Jul 2011Dismissed
Sri K.B. Krishnamurthy and Judicial Magistrate First Class Vs The State of Karnataka and The Hon''ble High Court of Karnataka
Karnataka High Court · (2011) 07 KAR CK 0205
Karnataka Civil Services (Probation) Rules, 1977 — Rule 2 (2), 3, 4, 5, 5 (1)Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2