Karnataka High Court Judgments

High Courts23 Oct 2010

The New India Assurance Co. Ltd. Vs Smt R. Umadevi, K. Babu and Md. Areef Hussain Smt R. Umadevi and K. Babu Vs The New India Assurance Co. Ltd.

Karnataka High Court · (2010) 10 KAR CK 0015

Motor Vehicles Act, 1988 — Section 166

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High Courts23 Oct 2010Dismissed

State of Karnataka Vs Hanumanthappa, Gangamma and Basamma

Karnataka High Court · (2010) 10 KAR CK 0012

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 34, 498A

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High Courts21 Oct 2010Allowed

Sri M. Nagaraj and Sri M. Basavaraj Vs Sri N. Venkataswamappa

Karnataka High Court · (2010) 10 KAR CK 0121

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts21 Oct 2010Allowed

Dinesh Shetty Vs Mohammed Rafiq and The New Assurance Co. Ltd.

Karnataka High Court · (2010) 10 KAR CK 0087

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High Courts21 Oct 2010Allowed

K. Premchandran Vs The Chairman, School Managing Committee, The Principal, Army Public School and Army Public School

Karnataka High Court · (2010) 10 KAR CK 0084

Army Welfare Education Society Rules — Rule 123, 128A

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High Courts21 Oct 2010Allowed

Vedhavathi and Others Vs The Sate of Karnataka and Medical Education Department, Honble Minister for Medical Education Government of Karnataka and Chairman Governing Council and Director Hassan Institute of Medical Sciences, Hassan Smt. D. Mohan Kumari and Others Vs State of Karnataka and Hassan Institute of Medical Sciences Smt. Usha Kumari and Others Vs Sate of Krnataka, Chief Sectetary to Govt. Department of Health and Family welfare and Mysore Medical College and Research institute

Karnataka High Court · (2011) ILR (Kar) 953

Bihar Universities Act — Section 35 (3)Constitution of India, 1950 — Article 14, 21

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High Courts21 Oct 2010Dismissed

Dasappa Vs Thimmappa

Karnataka High Court · (2010) 10 KAR CK 0065

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High Courts21 Oct 2010Allowed

Vedhavathi and Others Vs The State of Karnataka Smt. D. Mohan Kumari and Others Vs State of Karnataka and Hassan Institute of Medical Sciences Smt. Ushakumari G.N. and Others Vs The State of Karnataka, Department of Health and Family Welfare and Mysore Medical College and Research Institute

Karnataka High Court · (2011) ILR (Kar) 953

Bihar Universities Act — Section 35 (3)Hassan Institute of Medical Sciences Rules, 2005 — Rule 11, 51

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High Courts21 Oct 2010Allowed

Shankara Seva Samithi Vs The State of Karnataka and Sri. N.K. Subramanyam

Karnataka High Court · (2010) 10 KAR CK 0037

Karnataka Societies Registration Act, 1960 — Section 27 A

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High Courts21 Oct 2010Dismissed

Sri P. Ramakrishna and V. Venkatachalapathy Vs The State of Karnataka, Matha Amrutanandamayi Matha Trust and The Reddy Janasangha

Karnataka High Court · (2010) 10 KAR CK 0036

Karnataka Land Revenue Act, 1964 — Section 71, 72

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High Courts21 Oct 2010Allowed

B.M. Nitesh since Minor rep. by his Mother, Smt. Lakshmi Vs India Comnet International Pvt. Ltd. and The United India Insurance Co. Ltd.

Karnataka High Court · (2010) 6 KarLJ 317

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High Courts21 Oct 2010Allowed

State of Karnataka Vs Naga @ Nagaraju and Others

Karnataka High Court · (2010) 10 KAR CK 0025

Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 307

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High Courts21 Oct 2010Allowed

Bangalore Metropolitan Transport Corporation Vs Sri M. Nagaraju

Karnataka High Court · (2010) 10 KAR CK 0010

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High Courts21 Oct 2010Allowed

Sri. Vaiyyapillai Vs The Vice Chairman and Managing Director, Andhra Pradesh State Road Transport Corporation

Karnataka High Court · (2010) 10 KAR CK 0008

Motor Vehicles Act, 1988 — Section 166

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High Courts20 Oct 2010Dismissed

Sri Basavaraj G Rajolad Vs The Deputy Commissioner, The Land Acquisition Officer and Assistant Commissioner and The Town Municipal Council

Karnataka High Court · (2010) 10 KAR CK 0138

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High Courts20 Oct 2010Dismissed

M/s. United Distributors, Mangalore Vs Smt. Geetha K. Rai

Karnataka High Court · (2011) 3 KCCR 1825

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High Courts20 Oct 2010Allowed

R. Dhanraj Vs Abdul Bhasheer and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2012) ACJ 819

Motor Vehicles Act, 1988 — Section 166

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High Courts20 Oct 2010Dismissed

Senior Divisional Manager, New India Assurance Co. Ltd. Vs Sangappa and Others

Karnataka High Court · (2012) ACJ 380

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High Courts20 Oct 2010Allowed

Sri T.B. Byre Gowda represented by his GPA holder, Sri Murali Gowda Vs R. Felix Costa and The Commissioner, Bangalore Development Authority

Karnataka High Court · (2010) 10 KAR CK 0044

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75

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High Courts20 Oct 2010Dismissed

Veer Kumar Jam and Others Vs The State of Karnataka and The Mysore Urban Development Authority

Karnataka High Court · (2010) 10 KAR CK 0042

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