COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 921 of 2,397

High Courts27 Nov 2012Dismissed

Miss. Waheeda Vs The Registrar General High Court of Karnataka Bangalore, The Secretary, Civil Judge, Recruitment Committee, High Court of Karnataka Bangalore and Recruitment Committee of Civil Judges

Karnataka High Court · (2012) 11 KAR CK 0133

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High Courts27 Nov 2012

Sujatha and Baby Anushri, Rep. by her natural guardian and Mother Smt. Sujatha. Both Vs Vasantha Amin and The National Insurance Co. Ltd. National Insurance Co. Ltd. Vs Smt. Sujatha

Karnataka High Court · (2012) 11 KAR CK 0129

Motor Vehicles Act, 1988 — Section 166

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High Courts27 Nov 2012

Karnataka State Industrial and Infrastructure Development Corporation Ltd. Vs Joint Commissioner for Transport (Bangalore Urban and Rural), The Asst. Regional Transport Officer and Taxation Authority R.T.O. and M/S Iqra Transport Pvt. Ltd.

Karnataka High Court · (2012) 11 KAR CK 0103

Karnataka Motor Vehicles Taxation Act, 1957 — Section 7

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High Courts27 Nov 2012

Smt. Doddanarasamma rep by Her Spa Holder S Krishna Vs Adyaksha Zilla Panchayath Mandya Mandya Dist. and Others

Karnataka High Court · (2012) 11 KAR CK 0102

Karnataka Panchayat Raj Act, 1993 — Section 237

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High Courts27 Nov 2012Allowed

Gurappa Mural Vs Irappa Revadikar (Nidagundi) Since Deceased By His Lrs.

Karnataka High Court · (2012) 11 KAR CK 0092

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High Courts27 Nov 2012Dismissed

G. Gopala Rao and Others Vs Smt. Kusuma V Shetty and Others Smt. Sarojini V Hegde, T.V. Veena Hegde and T.V. Prashanth Hegde Vs Smt. Kusuma V Shetty and Others

Karnataka High Court · (2012) 11 KAR CK 0091

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 6, 8

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High Courts27 Nov 2012Dismissed

Sri. B. Venkatappa Vs The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0085

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High Courts27 Nov 2012

The New India Assurance Co. Ltd. Vs Smt. Eileen Meenakshi Raiborde and Smt. Caroline Raiborde

Karnataka High Court · (2012) 11 KAR CK 0062

Motor Vehicles Act, 1988 — Section 166

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High Courts27 Nov 2012Dismissed

The Land Acquisition Officer Bangalore Development Authority Bangalore and The Commissioner Bangalore Development Authority Vs Bommanna Gowda

Karnataka High Court · (2012) 11 KAR CK 0061

Land Acquisition Act, 1894 — Section 18, 54 (1)

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High Courts27 Nov 2012Dismissed

Shri Madhusudhanshetty Vs The State of Karnataka, Traffic Circle, Mangalore, Dakshina Kannada

Karnataka High Court · (2012) 11 KAR CK 0040

Penal Code, 1860 (IPC) — Section 279, 304 AProbation of Offenders Act, 1958 — Section 4

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High Courts27 Nov 2012

Baijuman K.S. Vs State

Karnataka High Court · (2012) 11 KAR CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts27 Nov 2012

Sri Felix William Saldanha and Sri Micheal Saldanha Vs State of Karnataka, The Land Tribunal and Smt. Ijabella Fernandes

Karnataka High Court · (2012) 11 KAR CK 0030

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High Courts27 Nov 2012

Smt. Thanooja Parish Vs Regional Transport Authority Bangalore, The Secretary Regional Transport Authority Bangalore and Sri L.P. Sampangaiah

Karnataka High Court · (2012) 11 KAR CK 0018

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High Courts27 Nov 2012

Sri Shrikanth Vs State of Karnataka, Registrar (Evaluation) Bangalore University Pareeksha Bhavan, Jnanabharati Bangalore and Principal, Vivekananda Degree College

Karnataka High Court · (2012) 11 KAR CK 0017

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High Courts27 Nov 2012

Shivayogappa and Others Vs The Principal Secretary, Co-operation Department, M.S. Bldg., Vidhana Veedhi, Bangalore- 1 and Others

Karnataka High Court · (2012) 11 KAR CK 0016

Karnataka Agricultural Produce Marketing (Regulation of Allotment of Property in Market Yards) Rules, 2004 — Rule 4 (1), 4 (2), 5

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High Courts27 Nov 2012

Sukrutha Education Society (r) Vs State of Kartnataka and Others

Karnataka High Court · (2012) 11 KAR CK 0002

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High Courts26 Nov 2012Dismissed

RPG Cables Limited Hebbal Industrial Area Hootagalli, Belavadi Post Mysore 571186 Vs Sri G.M. Kulkarni

Karnataka High Court · (2012) 11 KAR CK 0126

Industrial Disputes Act, 1947 — Section 10, 10 (4A), 33 (2), 33 (2) (b)

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High Courts26 Nov 2012Allowed

Manjunath Bantanoor Vs The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0117

Penal Code, 1860 (IPC) — Section 114, 34, 366 (A), 376, 506

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High Courts26 Nov 2012

Sanganagouda B. Maltpatil and Others Vs Bhaghavan Chand Since Deceased by His LRs., (Oak Chand, Mohan Chand, The Land Tribunal Shahapur and Sri. Hebballi S.B. Advocate and Receiver Appointed by The Civil Judge Court Bijapur in Insolvency Case No. 1/1961 Sri Basavanagowda Vs The State of Karnataka, The Land Tribunal Shahapur and Sri. Bhagwanchand Since Deceased by His LRs., (Oak Chand)

Karnataka High Court · (2012) 11 KAR CK 0084

Karnataka Land Reforms Act, 1961 — Section 108

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High Courts23 Nov 2012Allowed

Smt. Susheela Vs Sri P. Gurumurthy

Karnataka High Court · (2013) ILR (Kar) 2176 : (2013) 1 KCCR 873

Hindu Marriage Act, 1955 — Section 13, 9

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