High Courts06 Nov 2012Dismissed
Sri Abbas Ali Bohra Vs Sri V.V. Armugam, Sri V. Ganeshan, Sri Venkatesh Rao and Smt. Jaishankari
Karnataka High Court · (2012) 11 KAR CK 0110
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 11 of 106
High Courts06 Nov 2012
National Insurance Co. Ltd. Vs H.S. Kumar Murthy and Others Sri. H.S. Kumar Murthy Vs K.S. Prakash and National Insurance Company Ltd., Bangalore Division Office (Code-602000) 3rd Floor, Unity Building, Annexe, 72, Mission Road, Bangalore (Policy No. 602000/31/04/6306468)
Karnataka High Court · (2012) 11 KAR CK 0105
Motor Vehicles Act, 1988 — Section 166
High Courts06 Nov 2012Allowed
Manikanta @ Mani @ Kumara Vs State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0069
Penal Code, 1860 (IPC) — Section 399, 402
High Courts06 Nov 2012
Thirakanagouda N. Patil, deceased by his L.Rs. and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 6458
Karnataka Land Reforms Act, 1961 — Section 133(2)(a), 48
High Courts06 Nov 2012Dismissed
The Commissioner of Income Tax and The Joint Commissioner of Income Tax Vs M/s. Indo Nissin Foods Ltd.
Karnataka High Court · (2013) 3 AKR 436 : (2013) ILR (Kar) 2627 : (2013) 217 TAXMAN 95
High Courts06 Nov 2012Dismissed
Wilson Marcelin Carvalho Vs Krishna Budhaji Patil
Karnataka High Court · (2013) 3 KCCR 1967
High Courts06 Nov 2012Allowed
Sri B.L. Boolani Vs Sri Vasanth Kumar Bangera
Karnataka High Court · (2013) 1 AKR 317 : (2013) 1 KCCR 191
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Nov 2012Dismissed
B.R. Manjunath Vs Lingappa Gowda
Karnataka High Court · (2012) 11 KAR CK 0007
Evidence Act, 1872 — Section 69
High Courts05 Nov 2012Dismissed
T.R. Narayanaswamy Vs The State of Karnataka and The Director, Department of Mines and Geology
Karnataka High Court · (2013) 1 KarLJ 14 : (2013) 1 KCCR 179
Karnataka Minor Mineral Concession Rules, 1994 — Rule 8B, 9 (2), 9 (2A)Mines and Mineral (Development and Regulation) Act, 1957 — Section 13, 15, 18, 5
High Courts05 Nov 2012Allowed
Sri S.R. Jayashankar and Smt. Girija Shankar Vs Sri Baldev Singh
Karnataka High Court · (2013) 1 AKR 426 : (2013) 1 KCCR 218
Constitution of India, 1950 — Article 21Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2012Allowed
Afzal Hussain Since Deceased by his Legal Represent Ative Smt. Parveen Banu Vs Bhaskar Kotian Bangera
Karnataka High Court · (2012) 11 KAR CK 0083
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2012Dismissed
Dr. H.N. Jagannatha Reddy and Mr. Prasad Raya Patty Vs Visvesvaraya Technological University and Others
Karnataka High Court · (2012) 11 KAR CK 0070
General Clauses Act, 1897 — Section 15, 16, 19 (1), 19 (2), 50
High Courts05 Nov 2012Dismissed
State Vs C. Seenappa and Gopal
Karnataka High Court · (2012) 11 KAR CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 20, 7
High Courts02 Nov 2012Allowed
Syndicate Bank A Body Constituted Under The Banking Companies (Acquisition and Transfer of Undertakings) Act 1970, Having Its Head Office At Manipal-576104, Represented By Its General Manager (P). Vs Sri S.R. Padiyar
Karnataka High Court · (2012) 11 KAR CK 0141
High Courts02 Nov 2012Allowed
Sri Ramachandrappa Vs The State of Karnataka and Others
Karnataka High Court · (2013) 1 KCCR 133
Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(4), 3(1)
High Courts02 Nov 2012Dismissed
Chikkathayamma and Others Vs The Deputy Commissioner Mandya District Mandya and Others
Karnataka High Court · (2012) 11 KAR CK 0111
Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3)
High Courts02 Nov 2012Dismissed
Sri. Sakaram Chavan Vs The District Fire Officer Janwada Road, Bidar District Bidar-585401 and Others
Karnataka High Court · (2012) 11 KAR CK 0109
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Land Reforms Act, 1961 — Section 136 (2), 136 (3)
High Courts02 Nov 2012Dismissed
Doreswamy Gowda Vs State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0107
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts02 Nov 2012Allowed
Smt. K. Pushpavathi and Others Vs State of Karnataka, Department of Urban Development Authority, Bangalore Development Authority, Kumara Krupa West, Bangalore and The Special Land Acquisition Officer, Bangalore Development Authority, Kumara Krupa West, Bangalore
Karnataka High Court · (2012) 11 KAR CK 0089
Constitution of India, 1950 — Article 226, 32
High Courts02 Nov 2012
Puttarajegowda and Others Vs The Manager, Bajaj Alienz Insurance Co and M. Manjunatha Bajaj Allianz General Insurance Co., Ltd., Vs Puttarajegowda and Others Mallikarjuna and Smt. Nagamani @ Sharada Vs M. Manjunatha and The Manager, Bajaj Allianz Limited, Bangalore. Policy No. 100001802876, Valid From 10.02.2006 to 09.02.2006, Present address: The Manager, Bajaj Allianz General Insurance Co
Karnataka High Court · (2012) 11 KAR CK 0073
Motor Vehicles Act, 1988 — Section 166