High Courts28 Oct 2013
The Manager, The New India Assurance Co. Ltd. Vs Sri. Nagaraj, Smt. Leelavathi and Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 10 KAR CK 0089
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 802 of 2,397
High Courts28 Oct 2013Partly Allowed
Sri Syed Amanulla Vs The United India Insurance Co. Ltd. and Sri T. S. Jagadeesh
Karnataka High Court · (2013) 10 KAR CK 0088
High Courts28 Oct 2013Dismissed
Kaverappa Vs State of Karnataka and Nazir Sab (Pailwan)
Karnataka High Court · (2013) 10 KAR CK 0087
Karnataka Land Revenue Act, 1964 — Section 61, 61(1), 77
High Courts28 Oct 2013Dismissed
Smt. Lolakshi, Somashekarappa, Nagaraja and Shanthaveeramma Vs Sri Virupakshi and Thimmappa
Karnataka High Court · (2013) 10 KAR CK 0086
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts28 Oct 2013Allowed
The Conservator of Forest, Mysore Circle, The Chief Secretary, The Chief Conservator of Forest and The Secretary to Govt. Forest Department Vs Thammaiah
Karnataka High Court · (2013) 10 KAR CK 0085
Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 2013Allowed
The Director General and Scientific Adviser Research and Development Organisation and The Director Gas Turbine Research Establishment Vs Mr. T.S. Veerasimha
Karnataka High Court · (2013) 10 KAR CK 0084
High Courts28 Oct 2013Dismissed
Devamma and Others Vs Hanumanthegowda and Others
Karnataka High Court · (2013) 10 KAR CK 0051
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Land Revenue Act, 1964 — Section 133
High Courts28 Oct 2013
Sri. Narasimhaiah Vs The Special Land Acquisition Officer, Hemavathi Canal Division
Karnataka High Court · (2013) 10 KAR CK 0050
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts28 Oct 2013
National Insurance Co. Ltd. Vs Smt. Renuka and Others
Karnataka High Court · (2013) 10 KAR CK 0049
High Courts28 Oct 2013Allowed
Dr. K. Thiagarajn Iyer and Smt. T. Jayalakshmi Vs State of Karnataka and The Enforcement Officer, Employees Provident Fund The Enforcement Officer, Employees Provident Fund Organization
Karnataka High Court · (2013) 10 KAR CK 0048
Penal Code, 1860 (IPC) — Section 34, 406
High Courts28 Oct 2013
B. Shivalingaiah Since dead by his LRs. Vs B.J. Mohan Das and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 10 KAR CK 0047
Motor Vehicles Act, 1988 — Section 166
High Courts28 Oct 2013Dismissed
C.S.R. Murthy @ C.S. Ramamurthy and Jayanth Kumar Vs The Chief Secretary, Government of Karnataka and Others
Karnataka High Court · (2013) 10 KAR CK 0046
Constitution of India, 1950 — Article 226, 227
High Courts28 Oct 2013
Sri. Rame Gowda Vs The Special Land Acquisition Officer, Hemavati Canal Division
Karnataka High Court · (2013) 10 KAR CK 0045
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts25 Oct 2013
Vasantha Devadiga Vs State of Karnataka and Others
Karnataka High Court · (2014) 1 KarLJ 3
High Courts25 Oct 2013Dismissed
Rafiq Vs Rabia Bankapur, Annasaheb and Mohan
Karnataka High Court · (2013) 10 KAR CK 0221
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151
High Courts25 Oct 2013Dismissed
State of Karnataka Vs Laxman
Karnataka High Court · (2013) 10 KAR CK 0218
Motor Vehicles Act, 1988 — Section 181, 187, 3Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts25 Oct 2013
Sri. Anil Vs Sri. Hanamant
Karnataka High Court · (2013) 10 KAR CK 0111
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Oct 2013Allowed
Dr. Rajesh Sugur Vs State of Karnataka and N. Shivakumar Gouda
Karnataka High Court · (2013) 10 KAR CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 397, 439(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34
High Courts25 Oct 2013
Karnataka Industrial Area Development Board Vs A. Abdul Rafeekh and Centurion Software Services Limited
Karnataka High Court · (2014) ILR (Kar) 405 : (2014) 1 KarLJ 303 : (2014) 1 KCCR 436
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(4), 28(5)Land Acquisition Act, 1894 — Section 4, 4(1)
High Courts25 Oct 2013Dismissed
Girish H.E. and Others Vs State of Karnataka and Others
Karnataka High Court · (2014) 1 KarLJ 198