COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 844 of 2,397

High Courts05 Aug 2013

Smt. Doddathayamma, Pavan Kumar, Rajeev K. and Smt. Puttabasamma Vs K. Sreenivasulu, P. Thirumpathaiah and The Oriental Insurance Company Limited

Karnataka High Court · (2013) 08 KAR CK 0111

Motor Vehicles Act, 1988 — Section 166

High Courts05 Aug 2013

Smt. Renuka Vs Sri. N. Lakshmaiah Reddy and Others

Karnataka High Court · (2013) 08 KAR CK 0110

High Courts05 Aug 2013

M/s. A. Rajashekar and Company Vs The Director of Agricultural Marketing and The Secretary

Karnataka High Court · (2013) 08 KAR CK 0066

High Courts05 Aug 2013Partly Allowed

Sri K.H. Ramesh Vs Sri Syed Ibrahim

Karnataka High Court · (2013) 08 KAR CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts05 Aug 2013Allowed

Smt. R. Meghana Vs The Regional Transport Authority, Mr. Abdul Majeed and Sri V. Gopi

Karnataka High Court · (2013) 08 KAR CK 0011

Motor Vehicles Act, 1988 — Section 90

High Courts02 Aug 2013

National Insurance Co. Ltd. Vs Puttaraju, K.M. Thotappa and M.K. Guruswamy Puttaraju Vs K.M. Thotappa, M.K. Guruswamy and The National Ins. Co. Ltd.

Karnataka High Court · (2013) 08 KAR CK 0176

Motor Vehicles Act, 1988 — Section 166

High Courts02 Aug 2013

Sri Harish Acharya, Sri K. Jayaram and Vishwakarma Sahakara Bank Ltd. Vs The Joint Registrar of Co-operative Societies, Karnataka State Urban Banks Federation, The Joint Registrar of Co-operative Societies Urban Bank Cell and Sri Sadananda

Karnataka High Court · (2013) 08 KAR CK 0173

Karnataka Co-operative Societies Act, 1959 — Section 111(2), 70

High Courts02 Aug 2013Allowed

K.C. Vishwanatha Vs T. Satyappa

Karnataka High Court · (2013) 08 KAR CK 0172

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17

High Courts02 Aug 2013Allowed

Smt. Muniyamma and Others Vs The Special Deputy Commissioner, The Assistant Commissioner, Bangalore South Sub-Division and Sri H.N. Prakash Chand

Karnataka High Court · (2013) 08 KAR CK 0170

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5-AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3, 5

High Courts02 Aug 2013Dismissed

Mr. Parchuri Surendra Kumar Vs M/s. Haigreeva Infra Tech Projects Ltd.

Karnataka High Court · (2013) 08 KAR CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 147

High Courts02 Aug 2013Dismissed

Sri. Om Prakash Vs Sri. Prashanth D''costa

Karnataka High Court · (2013) 08 KAR CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 324, 34, 341, 347, 504

High Courts02 Aug 2013

In the Court of the Regional Commissioner and Others Vs Sanjay Bhasin and Another

Karnataka High Court · (2013) 4 AKR 21

Karnataka Stamp Act, 1957 — Section 45(a)

High Courts02 Aug 2013Partly Allowed

Sri. Ramadas, Smt. Jayamma, Smt. Venkatalakshmi @ Lakshmi and Shri. Venkatesha Vs The Managing Director

Karnataka High Court · (2013) 08 KAR CK 0116

Motor Vehicles Act, 1988 — Section 166

High Courts02 Aug 2013Dismissed

M/s. Shamalsha Giridhari Mineral Co. Vs The State of Karnataka

Karnataka High Court · (2013) 4 AKR 491 : (2014) ILR (Kar) 1657 : (2013) 4 KCCR 3013

Karnataka Land Revenue Act, 1964 — Section 70, 73, 95, 96(4)Karnataka Land Revenue Rules, 1966 — Rule 107-AStates Reorganisation Act, 1956 — Section 7

High Courts02 Aug 2013Dismissed

State Vs Kalaliah

Karnataka High Court · (2013) 08 KAR CK 0107

Penal Code, 1860 (IPC) — Section 326, 498-A, 506

High Courts02 Aug 2013Dismissed

Hanumanna M. Vs The chairman and Disciplinary Authority and The Appellate Authority Cauvery Grameena Bank

Karnataka High Court · (2013) 08 KAR CK 0106

High Courts02 Aug 2013Partly Allowed

Mr. Suresh Acharya Vs Mrs. Pushpa Janaradhana Rao and The New India Ins. Co. Ltd.

Karnataka High Court · (2013) 08 KAR CK 0101

High Courts02 Aug 2013Allowed

Smt. Sarojamma, Sri. Vijayakumar and Sri. Punith Vs Sri. Rajanaik

Karnataka High Court · (2013) 08 KAR CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts02 Aug 2013Dismissed

State Vs V. Gopala

Karnataka High Court · (2013) 08 KAR CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A

High Courts02 Aug 2013Dismissed

Mrs. Diana B. Coelho and Mrs. Carman Coelho Vs The Deputy Commissioner and The Executive Engineer, Major Works Division, Karnataka Power Transmission Corporation Limited (KPTCL)

Karnataka High Court · (2013) 08 KAR CK 0036

Electricity Act, 2003 — Section 164