High Courts08 Aug 2012
Sri M. Devaraju Vs Sri K.B. Boraiah and The I.C.I.C.I. Lombard Insurance Co. Ltd. No. 263, Mythri Arcade Kantharajaurs Road Saraswathipuram, Mysore
Karnataka High Court · (2012) 08 KAR CK 0219
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 956 of 2,397
High Courts08 Aug 2012
Sri Subraya Bhat Rep. by G.P.A Holder A. Saraswathiamma Vs Annu Naika, Usman Beary and The Oriental Insurance Company Ltd.
Karnataka High Court · (2012) 08 KAR CK 0218
Motor Vehicles Act, 1988 — Section 166
High Courts08 Aug 2012
Athar Ali Khan Zai Vs Smt. D.N. Parvathamma and The New India Insurance Co. Limited
Karnataka High Court · (2012) 08 KAR CK 0217
Motor Vehicles Act, 1988 — Section 166
High Courts08 Aug 2012
Rangappa Vs The Manager The New India Assurance Co. Ltd. and K P Harisha
Karnataka High Court · (2012) 08 KAR CK 0209
High Courts08 Aug 2012Allowed
Sri M K Prem Kumar and Others Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0171
Penal Code, 1860 (IPC) — Section 143, 147, 427, 447
High Courts08 Aug 2012Allowed
K N Shrinidhi, Smt Kamala P and Soumya H N Vs State
Karnataka High Court · (2012) 08 KAR CK 0170
High Courts08 Aug 2012
Sri Jataram Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0169
Penal Code, 1860 (IPC) — Section 489 B, 489 C
High Courts08 Aug 2012Allowed
Mercy Selvam D and Rajeshwari Kamakshipalya Magadi Vs Karnataka State Nursing Council, The Secretary Medical Education and Matru School of Nursing
Karnataka High Court · (2012) 08 KAR CK 0151
High Courts08 Aug 2012Dismissed
Smt. Salimabi Vs City Municipality
Karnataka High Court · (2012) 08 KAR CK 0150
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Aug 2012Dismissed
H.L. Narasimha Murthy Vs The State of Karnataka and Others
Karnataka High Court · AIR 2012 Kar 172
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4 (1)
High Courts08 Aug 2012Dismissed
C.S. Jayalakshmi Vs The State Government of Karnataka Department of Personnel and Administrative Reforms
Karnataka High Court · (2012) 08 KAR CK 0135
Karnataka Education Act, 1983 — Section 41, 41 (2)Karnataka Educational Institution (Control of Private educational institutions) Rules, 1999 — Rule 1C, 3 (4)
High Courts08 Aug 2012
K.M. Narayanaswamy Reddy and Smt. Saraswathamma Reddy Vs Sri Abdul Hafeez
Karnataka High Court · (2012) 08 KAR CK 0129
High Courts08 Aug 2012
Riyana D'' Souza Vs Sayyad Aithaula Sattar and The New India Assurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0128
Motor Vehicles Act, 1988 — Section 166
High Courts08 Aug 2012Allowed
Gautam Kamat Hotels Pvt. Ltd., Sri L.R. Kamat and Smt. Bhagavathi L. Kamat Vs Bangalore Development Authority, Spl. Land Acquisition Officer, Bangalore Development Authority and State of Karnataka
Karnataka High Court · (2013) 1 AKR 639 : (2012) ILR (Kar) 5634
Bangalore Development Authority Act, 1976 — Section 19(1), 27Land Acquisition Act, 1894 — Section 16(2)
High Courts08 Aug 2012
Muniyamma Vs Prathap Alur, Hassan and National Insurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0119
High Courts08 Aug 2012
Sri V. Narayana Reddy Vs Smt. Rukminiyamma
Karnataka High Court · (2012) 08 KAR CK 0043
Transfer of Property Act, 1882 — Section 106
High Courts08 Aug 2012Dismissed
N. Sundar Raj Vs The Chairman Land Tribunal Sidlaghatta and Sri T.N. Rama Rao Since deceased on 05.01.08 By LRs. and Others
Karnataka High Court · (2012) 08 KAR CK 0031
High Courts08 Aug 2012Allowed
Syndicate Bank Vs S. Murali
Karnataka High Court · (2012) 08 KAR CK 0023