High Courts15 Nov 2012Dismissed
Smt. P.D. Dhanalakshmi Vs Smt. D.A. Swarooparani
Karnataka High Court · (2012) 11 KAR CK 0098
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 10 of 106
High Courts15 Nov 2012
State of Karnataka Vs Sri Upendra P Nayak and M. Ananda Naika
Karnataka High Court · (2012) 11 KAR CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Penal Code, 1860 (IPC) — Section 427
High Courts15 Nov 2012Dismissed
I.K. Narayana Vs The State of Karnataka
Karnataka High Court · (2013) 1 AKR 356 : (2013) 1 KarLJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 419, 471, 472, 511
High Courts15 Nov 2012Dismissed
B.S. Hanumantharayappa Vs State
Karnataka High Court · (2012) 11 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts15 Nov 2012Allowed
Prof. S Sundarajan Vs Indian Institute of Management
Karnataka High Court · (2013) 1 AKR 553 : (2013) 1 KarLJ 346 : (2013) LabIC 846
Central Civil Services (Pension) Rules, 1972 — Rule 48A, 49, 49 (1), 49 (2) (b)
High Courts09 Nov 2012Allowed
Parameshwar Donni Vs The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439Penal Code, 1860 (IPC) — Section 109, 109, 34, 34, 376
High Courts09 Nov 2012Dismissed
Smt. Kavitha, Ajay Reddy and Chithra, Minor Rep. by Their Mother and Natural Guardian - Appellant No. 1 Herein Vs Smt. Ashwathamma, The Oriental Insurance Co. Ltd. and Sri Muniyappa Reddy
Karnataka High Court · (2012) 11 KAR CK 0075
Motor Vehicles Act, 1988 — Section 15 (4), 3, 9 (3)
High Courts09 Nov 2012Allowed
The Oriental Insurance Co Ltd. Vs Prakash Bin Marianna, Smt. M.P. Shashikala and Others
Karnataka High Court · (2012) 11 KAR CK 0074
High Courts09 Nov 2012
Lochamesh B. Hugar Vs Union of India and Others Sri. Anugraha Industries and Others Vs State of Karnataka, The Commissioner for Food Safety Health and Family Welfare Department, Union of India and Designated officer Food and Safety Standards Health and Family Welfare Service Tumakuru District Purified Drinking Water Producers Association (Registered) and Others Vs Union of India and Others
Karnataka High Court · (2013) 3 AKR 56 : (2013) ILR (Kar) 306 : (2013) 2 KarLJ 643
Bureau of Indian Standards Act, 1986 — Section 11, 12, 14, 15Food Safety and Standards Act, 2006 — Section 97
High Courts08 Nov 2012
Mohammed Ilahi Jhan Vs The Managing Director, KSRTC Bhavan, K.H. Double Road, Shanthinagar, Bangalore and The Manager, United India Insurance Co. Ltd., South End Road, Near Shanthi Talkies, 2nd and 4th Floor, Bangalore
Karnataka High Court · (2012) 11 KAR CK 0099
Motor Vehicles Act, 1988 — Section 166
High Courts08 Nov 2012Allowed
Sri Kumbaiah and Sri. S. Shivarama Gupta Vs The State of Karnataka and Karnataka Power Transmission Corporation Limited K. Srinivasan and Others Vs The Managing Director Karnataka Power Transport Corporation Ltd.
Karnataka High Court · (2013) 1 KarLJ 24 : (2013) 1 KCCR 166
Constitution of India, 1950 — Article 14, 14Industrial Disputes Act, 1947 — Section 18 (3), 18(3)
High Courts08 Nov 2012Allowed
Sri Shamaraja Udupa Vs The Assistant Labour Commissioner Mangalore Controlling Authority, The Deputy Labour Commissioner Hassan Division and Always Education Foundation
Karnataka High Court · (2013) 1 AKR 599 : (2013) 137 FLR 297 : (2013) 2 KCCR 967 : (2013) LabIC 810
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2(f)Payment of Gratuity Act, 1972 — Section 1(3)c
High Courts08 Nov 2012Dismissed
Sri G C Muniramaiah Vs Commissioner Bangalore Water Supply and Sewerage Board Cauvery Bhavan Bangalore 9
Karnataka High Court · (2012) 11 KAR CK 0009
Bangalore Water Supply and Sewerage Act, 1964 — Section 120, 26Specific Relief Act, 1963 — Section 41 (1) (h)
High Courts07 Nov 2012Dismissed
Suhasini R.D., Shakti Nagar, Near C.I.B. Colony, Gulbarga and Soujanya B. Raje Vs The State Karnataka
Karnataka High Court · (2012) 11 KAR CK 0108
High Courts07 Nov 2012Dismissed
The Divisional Controller NEKRTC Vs Ladle Sab
Karnataka High Court · (2013) 2 AKR 148
High Courts07 Nov 2012Dismissed
Smt. Saraswathi N. Vs Smt. M. Nagarathna, Bhavani Yadav and The Assistant Executive Engineer Public Works Department 4th Division, K.R. Circle S.J.P. Campus, Bangalore
Karnataka High Court · (2012) 11 KAR CK 0081
High Courts07 Nov 2012Allowed
Sri B.L. Boolani Vs M/s. Shah Polymers
Karnataka High Court · (2012) 11 KAR CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 200, 200, 313, 357, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139, 141, 141
High Courts07 Nov 2012
Major Pankaj Rai (Retd.) Vs State of Karnataka, The Secretary Dept. of Health and Family Welfare, The Chairman Appropriate Authority, Bangalore and M/s. Fortis Hospital Limited M/s. Fortis Hospital Limited Vs State of Karnataka, The Secretary Department of Health and Family Welfare, The Chairman Appropriate Authority and Maj. Pankaj (Retd.)
Karnataka High Court · AIR 2013 Kar 73 : (2013) 2 AKR 8 : (2013) 2 KarLJ 245 : (2013) 1 KCCR 796
Transplantation of Human Organs and Tissues Act, 1994 — Section 12, 16, 9
High Courts07 Nov 2012
High Court of Karnataka Vs Sri. R.J. Prakashan Publisher, Bangalore Mirror, No. 4 Pampa Mahakavi Road, Chamarajpet, Bangalore - 560018 and Sri. B. Mahesh Resident Editor, Bangalore Mirror
Karnataka High Court · (2012) 11 KAR CK 0022
High Courts06 Nov 2012Allowed
G.N. Srinivasa Vs D.C. Gurappa-since dead by his LRs Smt Susheelamma and Others
Karnataka High Court · (2012) 11 KAR CK 0118
Specific Relief Act, 1963 — Section 20