COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 973 of 2,397

High Courts04 Jun 2012Dismissed

Sri Asgar January, Sri Mouazzam Jan Represented By P.A. Holder, Sri Asgar Jan and Sri. Mukkaram Jan Vs M/s. Poshak Clothings and Sri. Puttanna Mandal Since Deceased By Lr''s: Thimmaiah Mandal and Muniyanna Mandal

Karnataka High Court · (2012) 06 KAR CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 151

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High Courts04 Jun 2012Dismissed

Radhakrishna Hegde Vs K. Nagaraju C/o. A. S. Kuppuraju No, 160, D. V. Layout Kumara Park West Bangalore and Shivani, No. 98 16th Main, 4th B Block Koramangala Bangalore

Karnataka High Court · (2012) 06 KAR CK 0071

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High Courts04 Jun 2012Dismissed

United India Insurance Co.Ltd. Vs Sri. R. Manjappa, Since Deceased by his L.Rs. Smt. Nanjamma and Sri. M. Dilipkumar, Sri. C. Akkala Reddy, Sri. Prakash and The Oriental Insurance Co. Ltd.

Karnataka High Court · (2012) 06 KAR CK 0070

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High Courts04 Jun 2012Dismissed

Mr. M.C. Chalapathy and Miss C. Asha Vs The Managing Director, APSRTC

Karnataka High Court · (2012) 06 KAR CK 0069

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High Courts04 Jun 2012

V. Gopalakrishna, Represented by His Power of Attorney Holder, V. Ashwathanarayana Murthy Vs The Special Land Acquisition Officer, Shimoga Urban Development Authority, Shimoga District, Shimoga

Karnataka High Court · (2012) 06 KAR CK 0068

Land Acquisition Act, 1894 — Section 10, 18 (1), 23 (2), 9

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High Courts04 Jun 2012

The Kodagu Coffee Growers Co-operative Society Ltd. Vs The Joint Registrar of Co-operative Societies, Mysore Region, Palace Buildings, Mysore, Smt. M.M. Pormamma

Karnataka High Court · (2012) 06 KAR CK 0067

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High Courts04 Jun 2012

Smt. Boramma Vs Palaiah

Karnataka High Court · (2012) 06 KAR CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 323, 382, 418, 506 (2)

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High Courts04 Jun 2012Allowed

Sri Arunachalam Vs Sri N. Ramakrishna Murthy

Karnataka High Court · (2012) 06 KAR CK 0064

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High Courts04 Jun 2012Allowed

Smt. Manjula, Madhusudhan Yadav and Karthik Yadav. Petitioners 2 and 3 are minors Represented by their natural Guardian Petitioner No. 1) Vs C. Jaya Oblu Reddy, Maheswara Reddy and Bajaj Allianz General Insurance Company Ltd.

Karnataka High Court · (2012) 06 KAR CK 0063

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High Courts04 Jun 2012

Smt. Khalida Begum, , Smt. G. Geetha, and Sri. A. Srinivasa Gowda Vs Sri D. Chandraiah, Deputy Director of Public Instructions, Bangalore North District, Central Junior College, K.G. Road, Bangalore, Smt. H.S. Annapoornamma, Secretary, Karnataka Vidyalaya Teachers Association (r) and Sri K.S. Shivanna, Retd. Head Master, Karnataka Vidyalaya Higher Primary Kannada and Urdu Medium School,

Karnataka High Court · (2012) 06 KAR CK 0056

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High Courts04 Jun 2012Dismissed

M Ramu and Others Vs The Assistant Commissioner Bangalore North Sub Division Bangalore, etc etc and Others

Karnataka High Court · (2012) 6 KarLJ 129

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 A

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High Courts04 Jun 2012

Jonna Ralf D''sa Vs Mahalakshmi Co-Operative Bank Ltd. and Thomas Rodrigues

Karnataka High Court · (2012) 06 KAR CK 0053

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High Courts04 Jun 2012Dismissed

N. Pramod Reddy Vs N. Naveen Reddy, N. Nagaraja Reddy and Smt. N. Udaya Kumari

Karnataka High Court · (2012) 06 KAR CK 0052

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts04 Jun 2012

Smt. Subbamma Vs State of Karnataka and Sri. Kariyappa

Karnataka High Court · (2012) 06 KAR CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts04 Jun 2012

Y. Halappa Vs The State of Karnataka and Others

Karnataka High Court · (2012) 06 KAR CK 0050

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High Courts04 Jun 2012Dismissed

Basanth Pictures Vs M.A. Ganesha Murthy, No. 7, Upstairs, 4th Cross, Gandhinagar, Bangalore-560009

Karnataka High Court · (2012) 06 KAR CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts04 Jun 2012Allowed

Manjushree Vs G. Raghu

Karnataka High Court · (2012) 06 KAR CK 0047

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151

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High Courts04 Jun 2012Dismissed

Corporation of the City of Bangalore Vs N. Munivenkatappa

Karnataka High Court · (2012) 06 KAR CK 0046

Karnataka City Corporation Employees (Conditions of Services) Rules, 1991 — Rule 2, 2 (2), 214 (1A)

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High Courts04 Jun 2012Allowed

Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner And The Appellate authority Under The Payment of Gratuity Act Region-2, Karmeeka Bhawan Bannerghatta Road Bangalore, The Assistant Labour Commissioner and Controlling Authority Under THE Payment OF Gratutity Act Mysore Division, Mysore and B S Srinivasamurthy

Karnataka High Court · (2012) 06 KAR CK 0039

Payment of Gratuity Rules, 1972 — Rule 7 (1), 7 (4), 7 (4) (b)

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High Courts04 Jun 2012Allowed

Sri. M Seetharama Poojari Vs The State of Karnataka and Others

Karnataka High Court · (2012) 06 KAR CK 0038

Karnataka State Universities Act, 1976 — Section 35 N

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