High Courts15 Mar 2011Allowed
United India Insurance Co. Ltd. Vs Shivananjamma and Others
Karnataka High Court · (2011) 03 KAR CK 0350
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,123 of 2,397
High Courts15 Mar 2011Dismissed
P. Jayananda Vs Pushpavathi
Karnataka High Court · (2011) 03 KAR CK 0347
Hindu Marriage Act, 1955 — Section 13 (1), 13 (1) (i-a), 13 (1) (i-b)
High Courts15 Mar 2011
Sri Chikkanna Vs Sri M. Harish Kumar and Sri T. Shivakumar
Karnataka High Court · (2011) 03 KAR CK 0346
High Courts15 Mar 2011Allowed
Sri N.M. Vishweshwara Vs Sri Devaraju Shetty and The Divisional Manager National Insurance Co. Ltd.
Karnataka High Court · (2011) 03 KAR CK 0345
High Courts15 Mar 2011Allowed
Shivaramu Shetty Vs New India Assurance Co. Ltd. and Sri. Seenappa Gounder
Karnataka High Court · (2011) 03 KAR CK 0343
High Courts15 Mar 2011
Sri Nanju @ Barbending Nanju Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0340
Criminal Procedure Code, 1973 (CrPC) — Section 243, 311, 313Penal Code, 1860 (IPC) — Section 109, 143, 148, 149, 201
High Courts15 Mar 2011Allowed
Nagesh Pai Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0339
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts15 Mar 2011Allowed
Halappa and Rajamma Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0338
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 206, 304 3, 306, 34, 498A
High Courts15 Mar 2011
K. Nagesh Raikar Since Dead by his L.Rs. (Neela Bai, Chandrashekar Raikar and Prashanth Raiker Vs Smt. Lakshmi Devi
Karnataka High Court · (2011) ILR (Kar) 2238 : (2011) 4 KarLJ 176 : (2011) 2 KCCR 1637
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 9 Rule 3, 100, 115, 96Limitation Act, 1963 — Section 3, 5
High Courts15 Mar 2011Dismissed
Dharwad Zilla General Employees Union Vs Hindmatha Industries Ltd.
Karnataka High Court · (2011) 03 KAR CK 0335
High Courts15 Mar 2011Allowed
Shriram Transport Finance Co. Ltd. Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0314
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41 (d)Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts15 Mar 2011Dismissed
Nagaraju @ Raju Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0313
Penal Code, 1860 (IPC) — Section 302 (B), 307, 498A
High Courts15 Mar 2011
Mr. Ibrahim Vs State
Karnataka High Court · (2011) 03 KAR CK 0312
Criminal Procedure Code, 1973 (CrPC) — Section 438Karnataka Forest Act, 1963 — Section 104 (A) (D), 24 (E), 50, 62, 71 (A)Karnataka Forest Rules, 1969 — Rule 127A, 144, 165
High Courts15 Mar 2011
Sri. H. Hussainpeer Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0311
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 307, 504
High Courts15 Mar 2011Allowed
Sri Vijayalaxmi Steel House Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0298
High Courts15 Mar 2011Dismissed
A. Ranganna and R. Krishnamachari Vs Syndicate Bank
Karnataka High Court · (2011) 03 KAR CK 0297
High Courts15 Mar 2011Dismissed
Smt. S. Malini Vs The Registrar of Births and Deaths
Karnataka High Court · (2011) 03 KAR CK 0289
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Birth and Deaths Rules — Rule 10 (3)Registration of Births and Deaths Act, 1969 — Section 13 (3)
High Courts15 Mar 2011
Mr. S. Bhujanga Devadiga Vs Padmanabha, Mavinakere Estate, Mavinakere and The Oriental Insurance Company Limited
Karnataka High Court · (2011) 03 KAR CK 0285
High Courts15 Mar 2011Dismissed
Sri Raja Rao Vs The Management of KSRTC Mysore Division
Karnataka High Court · (2011) 03 KAR CK 0279
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts15 Mar 2011
Mr. S. Vazeer Ahmed @ Vazeer Pasha by his GPA Holder - Sri Amritlal Jain Vs State of Karnataka Urban Development Department and Others
Karnataka High Court · (2011) 03 KAR CK 0278
Karnataka Land Revenue Act, 1964 — Section 49, 50, 56Karnataka Land Revenue Rules, 1966 — Rule 59 (2)