High Courts16 Sept 2013Allowed
Chikkathammanna and Muniakkamma Vs Doddathammanna
Karnataka High Court · (2013) 09 KAR CK 0070
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 825 of 2,397
High Courts16 Sept 2013Dismissed
Pramod Hegde Vs Indchemie Health Specialities Pvt. Ltd.
Karnataka High Court · (2014) 58 PTC 83
High Courts16 Sept 2013
Balagouda Vs State of Karnataka and Another
Karnataka High Court · (2013) ILR (Kar) 5758 : (2013) 6 KarLJ 20
Constitution of India, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts13 Sept 2013Dismissed
Sharanappa Vs K. Shrishaila and Virupanna
Karnataka High Court · (2013) 09 KAR CK 0349
High Courts13 Sept 2013Disposed Off
Vishwabharathi House Building Co-operative Society Ltd. Vs Bangalore Development Authority
Karnataka High Court · (2013) 09 KAR CK 0332
High Courts13 Sept 2013
Smt. K.A. Shashikala, Master. V. Naveen and Master. V. Pradeep Vs The Managing Director and The Manager, United India Insurance Co., Ltd.
Karnataka High Court · (2013) 09 KAR CK 0331
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2013Dismissed
Smt. Pushpalatha Vs Sri. Subhashrao, Sri. Shivakumar and The Manager, New India Assurance Company Ltd.
Karnataka High Court · (2013) 09 KAR CK 0330
High Courts13 Sept 2013Partly Allowed
K.M. Vinaya Vs B.R. Srinivas
Karnataka High Court · (2013) 09 KAR CK 0329
Guardian and Wards Act, 1890 — Section 25
High Courts13 Sept 2013Dismissed
Mr. Puttaswamy. H.T. Vs M/s. United India Insurance Co. Ltd. and The Managing Director
Karnataka High Court · (2013) 09 KAR CK 0287
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2013Dismissed
Venkataramanachary Vs Smt. Manjula and Kum. Jayaprada
Karnataka High Court · (2013) 09 KAR CK 0286
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Sept 2013Dismissed
Imam Husen Hamidsab Attar Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0285
Criminal Procedure Code, 1973 (CrPC) — Section 313Karnataka Excise Act, 1965 — Section 34Penal Code, 1860 (IPC) — Section 328
High Courts13 Sept 2013Dismissed
Mr. Lingesh Vs National Insurance Co. Ltd. and T. Chandrappa
Karnataka High Court · (2013) 09 KAR CK 0277
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2013Dismissed
Yallamma, Ramaiah and Anandappa Vs Rathnamma and Others
Karnataka High Court · (2013) 09 KAR CK 0258
High Courts13 Sept 2013Disposed Off
Dr. Noorjahan Shaik Vs The President, Kanakadas Shikshana Samit, Smt. Jayshree S. Benakanawari and The Commissioner of Collegiate Education
Karnataka High Court · (2013) 09 KAR CK 0252
Karnataka Education Act, 1983 — Section 94
High Courts13 Sept 2013Dismissed
Sri. Manjunatha Vs Sathish Kumar, M.R. Eshwara Shettar and The Divisional Manager, Cholamandalam, M.S. General Insurance Co. Ltd.
Karnataka High Court · (2013) 09 KAR CK 0242
Motor Vehicles Act, 1988 — Section 166
High Courts13 Sept 2013Allowed
Smt. Gangawwa, Laxman and Smt. Sangavva Vs Mumtaj and Others
Karnataka High Court · (2013) 09 KAR CK 0214
Karnataka Stamp Act, 1957 — Section 24, 27, 33, 36
High Courts13 Sept 2013Dismissed
C. Somashekar, C. Ravishekar and C. Praveenshekar Vs Smt. G.L. Nagarathnamma and Others
Karnataka High Court · (2013) 09 KAR CK 0213
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts13 Sept 2013Partly Allowed
Shri Mallappa Vs The State of Karnataka, The Police Inspector (Vigilance)
Karnataka High Court · (2013) 09 KAR CK 0212
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Electricity Act, 2003 — Section 135, 138
High Courts13 Sept 2013Dismissed
B.H. Harish Vs H.B. Lingaraju Shetty Alias Lingaraju, H.R. Umesha and The National Insurance Company Ltd.
Karnataka High Court · (2013) 09 KAR CK 0179
Motor Vehicles Act, 1988 — Section 166, 167
High Courts13 Sept 2013Dismissed
The Secretary, The Deputy Commissioner, Bangalore Division, The Tahsildar and The Revenue Inspector Vs Smt. M Sarala and Smt. Kamalakshamma
Karnataka High Court · (2013) 09 KAR CK 0178
Karnataka Land Revenue Act, 1964 — Section 136