Criminal Procedure Code, 1973 (CrPC) — Section 378 (4)Income Tax Act, 1961 — Section 269 (ss)Negotiable Instruments Act, 1881 (NI) — Section 136, 138, 139

Read judgment

High Courts02 Jan 2012Dismissed

M/s. Cauvery Estate Developers No. 137, Railway Parallel Road Kumara Park West Bangalore - 560020, Shri. B.A. Dhammanagi Vs Shri. Shambu Dayhal Meena Secretary to Government of Karnataka, Housing and Urban Development Department, M.S. Building Bangalore -01 and Shri. Subir Hari Singh The Additional Chief Secretary Department of Housing and Urban Development Government of Karnataka Bangalore

Karnataka High Court · (2012) 01 KAR CK 0232

Read judgment

High Courts02 Jan 2012Dismissed

Smt Govindamma Naidu, Sri G Devaraja Naidu and Sri Rangaiah Naidu Vs Sri. Bharathalal Meena, Commissioner Bangalore Development Authority Bangalore, Sri M.K. Shankralinge Gouda Commissioner Bruhath Bangalore Mahanagara Palike, N.R. Square. Bangalore, Sri. Puttaswamy Gowda The Secretary, Karnataka State Slum Clearance Board Seshadripuram Bangalore and Sri. Subeer Harishingh Principal Secretary, Karnataka Urban Development Vidhana Soudha, Bangalore

Karnataka High Court · (2012) 01 KAR CK 0229

Read judgment

High Courts02 Jan 2012

M/s Forbes Gokak Ltd (Patvolk Division) Catholic Centre Situated At 108 (Old No 64) Armenian Street Chennai 600 001 Vs State of Karnataka and M/s Makers and Sellers Union

Karnataka High Court · (2012) 01 KAR CK 0228

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 23, 24, 25, 405, 406

Read judgment

High Courts02 Jan 2012Dismissed

M/s. Shukradev Engineers and Developers Vs Smt. Shymala Pai

Karnataka High Court · (2012) 01 KAR CK 0224

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts02 Jan 2012Allowed

Ningaiah Vs State of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 341

Read judgment

High Courts02 Jan 2012Dismissed

The State of Karnataka Vs Krishna

Karnataka High Court · (2012) 01 KAR CK 0190

Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 380

Read judgment

High Courts02 Jan 2012Dismissed

The Commissioner of Income Tax C.R. Building Queens Road Bangalore and The Income Tax Officer Ward-3(4) C.R. Building Queens Road Bangalore Vs Smt K. Leelavathy 65, Vani Vilas Road Basavanagudi Bangalore

Karnataka High Court · (2012) 01 KAR CK 0188

Income Tax Act, 1961 — Section 2 (14), 260 A, 45, 48

Read judgment

High Courts02 Jan 2012

Sri D.S. Ashok Vs Sri Channappa and M/s. Oriental Ins. Co. Ltd.

Karnataka High Court · (2012) 01 KAR CK 0181

Read judgment

High Courts02 Jan 2012Dismissed

The Oriental Insurance Co. Ltd., Vs Smt. Lakshmamma and Others

Karnataka High Court · (2012) 01 KAR CK 0176

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts02 Jan 2012Allowed

The New India Insurance Co. Ltd. Vs Smt. Ramakka Seethappa and Others

Karnataka High Court · (2012) 01 KAR CK 0173

Read judgment

High Courts02 Jan 2012Allowed

Sri B.N. Sridhar Vs State of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0165

Read judgment

High Courts02 Jan 2012Dismissed

Surendra Rao Vs The Divisional Manager, The New India Assurance Co. Ltd., No. 47, Gopal Complex, 2nd Floor, Bazaar Street, Yeshwanthpur, Bangalore - 560022 and Sri M.K. Shivashankar M/s. Mallikarjuna Transport, No.1, A.V. Road, Chamarajpet, Bangalore - 560001

Karnataka High Court · (2012) 01 KAR CK 0161

Read judgment

High Courts02 Jan 2012

Sri A. Krishnappa Vs State of Karnataka

Karnataka High Court · (2012) 01 KAR CK 0155

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

Read judgment