High Courts06 Sept 2013Partly Allowed
The Branch Manager, The National Insurance Co. Ltd., The National Insurance Co. Ltd. Vs Sri Ramesh, Sri S. Girish and Sri C.J. Nagaraju
Karnataka High Court · (2013) 09 KAR CK 0232
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 831 of 2,397
High Courts06 Sept 2013Disposed Off
Yashaswini K.S. Vs Union of India and Others
Karnataka High Court · (2013) 09 KAR CK 0231
High Courts06 Sept 2013Dismissed
Gregory D''SA and Others Vs Udupi City Municipal Council and The Deputy Commissioner Udupi District
Karnataka High Court · (2013) 6 KarLJ 349
Karnataka Municipalities Act, 1964 — Section 343
High Courts06 Sept 2013Partly Allowed
Basheer Abdul Basheer Vs Sriram General Insurance Co. Ltd. and Shivanna
Karnataka High Court · (2013) 09 KAR CK 0210
High Courts06 Sept 2013Dismissed
Master N. Likhith Vs M/s. Life Line Solutions J.S. India
Karnataka High Court · (2013) 09 KAR CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 255Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Sept 2013Partly Allowed
Sri Ravikumar M. Vs The Managing Director, B.M.T.C. and United India Insurance Company Limited
Karnataka High Court · (2013) 09 KAR CK 0203
Motor Vehicles Act, 1988 — Section 166
High Courts06 Sept 2013
Smt. Jagadamba Vs D. Govindaswamy
Karnataka High Court · (2013) 09 KAR CK 0198
Limitation Act, 1963 — Section 5
High Courts06 Sept 2013Disposed Off
Sri G.P. Shantha Kumar Vs The District Registrar and The Registrar of Societies and Sri G.P. Chandrashekhar
Karnataka High Court · (2013) 6 KarLJ 347
Karnataka Registration Act — Section 25
High Courts06 Sept 2013
Sri. P.V. Rajarathnam Vs The State of Karnataka, The Deputy Commissioner, The Tahsildar and Smt. Achamma Charities
Karnataka High Court · (2014) 2 KarLJ 8
High Courts06 Sept 2013Disposed Off
Smt Lakshmi and Others Vs State of Karnataka, Spl. Deputy Commissioner, Sri Venkataraju, Smt Nagamma and Others and Sri Muniraju B.S. Srilatha, Smt B. Srishaila since dead by L.Rs., H. Jagan Mohan Reddy and J. Samruthasree reptd. By her father Jagan Mohan Reddy Vs State of Karnataka and Others Sri Byrappa and Others Vs State of Karnataka, Spl. Deputy Commissioner, Sri Venkat Raju and Sri Muniraju
Karnataka High Court · (2013) 09 KAR CK 0195
Civil Procedure Code, 1908 (CPC) — Section 2(11)Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 10, 10(3)(a), 28, 9Transfer of Property Act, 1882 — Section 43
High Courts06 Sept 2013Dismissed
Mr. Vijay Raj Vs Smt. Santhosh Jain and Baby Mehak
Karnataka High Court · (2013) 09 KAR CK 0194
Protection of Women From Domestic Violence Act, 2005 — Section 12, 23
High Courts06 Sept 2013Partly Allowed
M.K. Krishnamurthy and Smt. Varalakshmi Vs Anis Baig and Others
Karnataka High Court · (2013) 09 KAR CK 0193
Motor Vehicles Act, 1988 — Section 166
High Courts06 Sept 2013
Vasant Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0190
Penal Code, 1860 (IPC) — Section 201, 302
High Courts06 Sept 2013Dismissed
Indian Bank and The Trustees, Staff Provident Fund Vs Sri S.N. Shankar
Karnataka High Court · (2013) 09 KAR CK 0189
High Courts06 Sept 2013Allowed
Manjappa Vs Smt. Kashavva and Others
Karnataka High Court · (2013) 09 KAR CK 0188
High Courts06 Sept 2013Allowed
Bangalore University Vs Latha R., Veena R. and Sri Krishna Institute of Law Mahalakshminagara West, Batawadi
Karnataka High Court · (2013) 09 KAR CK 0187
High Courts06 Sept 2013Dismissed
Linga Reddy. T. Vs M.V. Atifur Rehaman and The Manager, New India Insurance Co., Ltd.
Karnataka High Court · (2014) 3 AKR 1
High Courts06 Sept 2013
Smt. Jayasheela, Kum. Kavya, Karthik and Chikkolamma Vs Sri. K.B. Sudhindra, The Branch Manager, New India Assurance Company Ltd. and Lakshmamma
Karnataka High Court · (2013) 09 KAR CK 0098
Motor Vehicles Act, 1988 — Section 166
High Courts06 Sept 2013Allowed
B.C. Suresha Vs Sumithra
Karnataka High Court · (2013) 09 KAR CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200Penal Code, 1860 (IPC) — Section 415, 420
High Courts06 Sept 2013Dismissed
Sri Anjanappa Vs The Assistant Commissioner and Sri C. Shivardudraiah
Karnataka High Court · (2013) 09 KAR CK 0063
Constitution of India, 1950 — Article 226, 227