High Courts01 Jun 2012
Smt. Lalitha Vs Sri Ramesh Karkera, Sri. P. Narayana Pai, Sin Ramannal Rai and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2012) 06 KAR CK 0122
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 975 of 2,397
High Courts01 Jun 2012Allowed
Samrathmal Vs Basavarajappa
Karnataka High Court · (2012) 06 KAR CK 0120
Specific Relief Act, 1963 — Section 31, 34Transfer of Property Act, 1882 — Section 59
High Courts01 Jun 2012Dismissed
Sri Bommanayaka Vs Sri Bommanayaka and Others
Karnataka High Court · (2013) 3 AKR 299 : (2013) 2 KarLJ 114
Civil Procedure Code, 1908 (CPC) — Section 100, 100
High Courts01 Jun 2012Dismissed
Smt. Lucy Pinto, Since dead by her LRs.,( a) Mr. Vivek Tauro Padival and Others Vs Mr. Glary D''Souza, Rep. by GPA Holder, Mr. Paul D''Souza
Karnataka High Court · AIR 2012 Kar 145 : (2012) 5 KarLJ 659
Easements Act, 1882 — Section 13, 41
High Courts01 Jun 2012Dismissed
K. Jayadevappa Vs The RTO and Tax Officer, Shimoga, The Deputy Commissioner for Transports, Smt. K. Champa and The State of Karnataka
Karnataka High Court · (2012) 06 KAR CK 0116
Karnataka Motor Vehicles Taxation Act, 1957 — Section 15 (2), 15 (2) (a), 3 (1), 4
High Courts01 Jun 2012Dismissed
Smt. Lucy Pinto Vs Glary D''Souza
Karnataka High Court · AIR 2012 Kar 145 : (2012) 5 KarLJ 659
Easements Act, 1882 — Section 41
High Courts01 Jun 2012
The Divisional Manager, The Oriental insurance Co. Ltd. Vs G.B.Ravi
Karnataka High Court · (2012) 06 KAR CK 0109
High Courts01 Jun 2012
Mr. Pranav Kumar Mithilesh Rai and Mr. Kailashchandra Vs Rajiv Gandhi University of Health Sciences and The Principal, Government Ayurvedic Medical College
Karnataka High Court · (2012) 06 KAR CK 0105
High Courts01 Jun 2012Allowed
Mrs. Kavitha Mahesh Vs Chief Election Commissioner and Election Commissioners Election Commission of India Nirvachan Sadan, Ashoka Road New Delhi-110001 and Others
Karnataka High Court · (2013) ILR (Kar) 1043
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 1, 151Penal Code, 1860 (IPC) — Section 193Representation of the Peoples Act, 1951 — Section 33, 35, 36
High Courts01 Jun 2012Allowed
Smt Vanitha Rai by Her GPA Holder Sri. Arun Kumar Alva Vs The Karnataka Industrial Areas Development Board
Karnataka High Court · (2012) 06 KAR CK 0083
High Courts01 Jun 2012
Sri. G. Nagaraju Vs Sri. B. Ravindra and The Manager, New India Assurance Co., Ltd.
Karnataka High Court · (2012) 06 KAR CK 0081
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jun 2012Dismissed
Reliance General Insurance Company Limited Vs T.C. Sandeep
Karnataka High Court · (2012) 06 KAR CK 0080
Motor Vehicles Act, 1939 — Section 166
High Courts01 Jun 2012Dismissed
Ranjith and Kiran Vs State
Karnataka High Court · (2012) 06 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 34, 366 A, 376
High Courts01 Jun 2012
Somashekhar, Bangalore Auto Drivers Souharda Co-Op Ltd., and Syed Samiulla Vs State of Karnataka and Others Mohammad Zabeer, Thirunavakkarasu and Abdul Khader Vs State of Karnataka and Others
Karnataka High Court · (2012) 06 KAR CK 0065
Karnataka Motor Vehicles Rules, 1989 — Rule 82, 82 (1), 82 (5), 82 (6)Motor Vehicles Act, 1988 — Section 74 (3), 74 (3) (a)
High Courts01 Jun 2012Allowed
Smt. Soumya Vs The Regional Transport Authority Dakshina Kannada Mangalore
Karnataka High Court · (2012) 06 KAR CK 0062
High Courts01 Jun 2012Allowed
Smt. Saradamma, Ms. Sowmya, Ms. Ramya and Mr. Karthik Vs The State of Karnataka, The Land Tribunal and Sidda Byraiah
Karnataka High Court · (2012) 06 KAR CK 0061
Karnataka Land Reforms Act, 1961 — Section 48 A (6), 55 (1)
High Courts01 Jun 2012Dismissed
Adichunchanagiri Hospital And Research Centre and Adichunchanagiri Institute of Medical Sciences Vs Sri. C. Lingappa Sio Sri. Chikkaputte Gowda and The Secretary to Government of Karnataka Labour Department
Karnataka High Court · (2012) 06 KAR CK 0060
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7 (1) (c)
High Courts01 Jun 2012Dismissed
T.V. Panduranga Nayak, Mahalasa Darshini, Ramachandrapura, Jalahalli East, Bangalore - 560 013 Vs Sudarshan
Karnataka High Court · (2012) 06 KAR CK 0059
High Courts01 Jun 2012Allowed
Noor Pasha Vs Seenamma and Smt. Geethalakshmamma Sastri
Karnataka High Court · (2012) 06 KAR CK 0058
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts01 Jun 2012Dismissed
Smt. Jaya R Patil Vs Sri. Poovaiah Chendira @ C T Poovaiah
Karnataka High Court · (2012) 06 KAR CK 0057