COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 786 of 2,398

High Courts28 Nov 2013Partly Allowed

Smt. J. Rashmi, @ Laxmi, J. Sahana, J. Sanjana and Drakshanyamma Vs Sri Omkaresh Swamy, Sri. Baladanadappa, Sri Mukanna and The Divisional Manager, The United India Insurance Co., Ltd.

Karnataka High Court · (2013) 11 KAR CK 0132

High Courts28 Nov 2013Dismissed

S. Padmini Vs Bangalore Development Authority (BDA) and Smt. Beeramma Smt. Beeramma Vs The Commissioner, Bangalore Development Authority and The Assistant Commissioner Bangalore Development Authority Dept. of Re-Allotment and Reconveyance, Smt. S. Padmini and Bapujinagar and Attiguppe Entension Site Owners'' Association (Regd.)

Karnataka High Court · (2013) 11 KAR CK 0131

High Courts28 Nov 2013Dismissed

Sri K.A. Venkatesh Vs The State of Karnataka Department of Co-operation

Karnataka High Court · (2013) 11 KAR CK 0130

High Courts28 Nov 2013Dismissed

Sri C. Gopal Vs The Union of India and Others

Karnataka High Court · (2013) 11 KAR CK 0122

High Courts28 Nov 2013Dismissed

Sri R. Anand Vs State of Karnataka and Others

Karnataka High Court · (2013) 11 KAR CK 0121

High Courts28 Nov 2013Dismissed

K.B. Shivarudrappa Gowda Vs Channabasappa Gowda and Secretary, Gram Panchayat

Karnataka High Court · (2013) 11 KAR CK 0066

High Courts28 Nov 2013Dismissed

Sri. H. Krishna Bhat Vs Sri. P.D. Devendranath

Karnataka High Court · (2013) 11 KAR CK 0030

Penal Code, 1860 (IPC) — Section 34, 420

High Courts28 Nov 2013Disposed Off

Smt. M. Jayashree Vs The State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0029

High Courts28 Nov 2013Dismissed

Ultra Entertainment Solutions Pvt. Ltd. Vs The Arbitral Tribunal Comprising of (Mr. Justice K. Jagannatha Shetty, Mr. Justice L. Sreenivasa Reddy and Mr. Justice R.G. Vaidyanatha) and The State of Karnataka

Karnataka High Court · (2014) 1 AKR 577 : (2014) ILR (Kar) 1127 : (2014) 2 KarLJ 423 : (2014) 1 KCCR 226

Arbitration and Conciliation Act, 1996 — Section 13, 34

High Courts27 Nov 2013Allowed

The Divisional Operations Manager (DOM) and Disciplinary Authority, Addl. Divisional Railway Manager (ADRM), Chief Operation Manager (COM) and Union of India Vs Sri K.T. Eshwara Rao

Karnataka High Court · (2013) 11 KAR CK 0338

Penal Code, 1860 (IPC) — Section 323, 333, 506

High Courts27 Nov 2013Partly Allowed

Manjunath Shetty Vs Smt. Katumbi Rusthum Sab and United India Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0335

High Courts27 Nov 2013Partly Allowed

Prakash Reddy Vs P.R. Ravindranath and The Manager, I.C.I.C.I. Lombard General Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0334

High Courts27 Nov 2013Allowed

United India Insurance Co. Ltd. and United India Insurance Co. Ltd. Vs Krishna Narayana Naik and Simon Poul Almeida

Karnataka High Court · (2013) 11 KAR CK 0331

High Courts27 Nov 2013Disposed Off

H.S. Mohammed Vs Isubu and The New India Assurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0295

High Courts27 Nov 2013Dismissed

Sri I.M. Nirvane Gowda Vs Sri I.M. Hiriyanna Gowda and Others

Karnataka High Court · (2013) 11 KAR CK 0294

Civil Procedure Code, 1908 (CPC) — Section 96Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 16(c)

High Courts27 Nov 2013Disposed Off

Shri. Ashoka K.B. Vs Registrar of Firms and M/s. Hotel Dwaraka

Karnataka High Court · (2013) 11 KAR CK 0293

High Courts27 Nov 2013Dismissed

Venkateshappa Vs State Bank of India, N. Ramachandra Gowda and Venkataswamy

Karnataka High Court · (2013) 11 KAR CK 0292

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

High Courts27 Nov 2013Partly Allowed

Jayaraju V.M. Vs National Insurance Co. Ltd. and M/s. Terracon Projects Pvt. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0284

High Courts27 Nov 2013Partly Allowed

T. Raju and Harinakshi @ Padma Vs Kumara and National Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0283

High Courts27 Nov 2013Dismissed

State of Karnataka Vs Ramu

Karnataka High Court · (2013) 11 KAR CK 0282

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 324, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)