COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 13 of 106

High Courts19 Oct 2012

Smt. Basavalingamma and Others Vs The Managing Director, B.M.T.C., K.H. Road, Shanthinagar, Bangalore-27 and Divisional Manager, M/s. United India Insurance Company Ltd., No. 19/1, South End Road, 2nd Floor, Basavanagudi, Bangalore

Karnataka High Court · (2012) 10 KAR CK 0107

Motor Vehicles Act, 1988 — Section 166

High Courts19 Oct 2012Dismissed

K. Devanna Naik Vs S. Pakkirappa and Others Raja Venkatappa Naik Vs K. Devanna Naik and Others

Karnataka High Court · (2012) 10 KAR CK 0106

Constitution of India, 1950 — Article 323, 341, 342Representation of the Peoples Act, 1951 — Section 100 (1) (i), 33 (1), 81, 97

High Courts19 Oct 2012Dismissed

Sohil Ahamed Vs R. Ramachandra Shet

Karnataka High Court · (2012) 10 KAR CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 231, 244Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts19 Oct 2012

Smt. Veenakshi, Sujatha, Rani and Chethana, 3 and 4 are Minors, Rep. by minor guardian- Mother Vs The Manager, United India Insurance Co., Ltd. and Jeevandas Adhyanthaya

Karnataka High Court · (2012) 10 KAR CK 0049

Motor Vehicles Act, 1988 — Section 166

High Courts19 Oct 2012Dismissed

Syed Shabbir Vs Sri Dinesh Shetty

Karnataka High Court · (2012) 10 KAR CK 0045

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts19 Oct 2012

Bharathi College of Teacher Training Education Vs National Council for Teacher Education Southern Regional Committee and The Tumkur University

Karnataka High Court · (2012) 10 KAR CK 0044

High Courts19 Oct 2012Dismissed

The Commissioner of Income Tax, C.R. Building, Attavara, Mangalore The Asst. Commissioner of Income Tax, Circle-1, Udupi. Vs M/s. Syndicate Bank, Central Accounts Department, Head Office, Manipal

Karnataka High Court · (2012) 10 KAR CK 0043

High Courts19 Oct 2012

Gireesh Naik Vs The Karnataka Examinations Authority and Principal Secretary Dept. of Higher Education Govt. of Karnataka M.S. Building Bangalore

Karnataka High Court · (2012) 10 KAR CK 0012

High Courts19 Oct 2012

Sri Manohar Patil Vs Sri Murlidhar Havalanache

Karnataka High Court · (2012) 10 KAR CK 0006

Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)

High Courts18 Oct 2012

Shri. Somashekar Vs Srishail and Smt. Preeti

Karnataka High Court · AIR 2013 Kar 123 : (2013) 3 AKR 247

High Courts18 Oct 2012Allowed

Karnataka Cement Pipe Factory Vs The Additional Commissioner of Commercial Taxes and Others

Karnataka High Court · (2013) 75 KarLJ 104 : (2013) 62 VST 266

High Courts18 Oct 2012Dismissed

Sri T.N. Ashwathnarayanareddy Vs Sri Yuvaraja Patil

Karnataka High Court · (2012) 10 KAR CK 0111

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts18 Oct 2012Dismissed

Sri Mohammed Mahaboob Pasha Vs Sri Wajid Pasha, Sri Syed Naseeruddin, Sri Syed Fahimuddin

Karnataka High Court · (2012) 10 KAR CK 0110

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 97

High Courts18 Oct 2012

Smt Sujitha AM Vs Commissioner, Collegiate Education Nrupathunga Road, Bangalore, Registrar, Bangalore University O/o Registrar (Evaluation) Bangalore and Principal MLA First Grade College Malleshwaram, Bangalore

Karnataka High Court · (2012) 10 KAR CK 0109

High Courts18 Oct 2012

Sri. Gatteppa Katagi Vs The Management of NWKRTC, N.K. Division

Karnataka High Court · (2012) 10 KAR CK 0060

Industrial Disputes Act, 1947 — Section 11 A, 33 (2) (b)

High Courts18 Oct 2012

Sree Jwalamalinidevi Financiers (Regd) No. 3, Ground Floor, N.S. Bhavan, 4th Main, 4th Cross, Gandhinagar, Bangalore-560009, Smt. J. Padmalatha and Smt. G.B. Sunanda Vs The Karnataka Housing Board Bangalore, Superintendent Engineer, National Games Division, Karnataka Housing Board, Bangalore and State of Karnataka

Karnataka High Court · (2012) 10 KAR CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts18 Oct 2012

Shree C.I. Korachar Education Society (r) Vs State of Karnataka, Kuvempu University and Director College Development Council Kuvempu University

Karnataka High Court · (2012) 10 KAR CK 0056

Karnataka State Universities Act, 1976 — Section 59

High Courts18 Oct 2012

Sri R. Kodandaraman Vs Karnataka Industrial Areas Development Board and Government of Karnataka

Karnataka High Court · (2012) 10 KAR CK 0048

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (3), 28 (4)Karnataka Land Revenue Act, 1964 — Section 136 (3)Land Acquisition Act, 1894 — Section 30, 31

High Courts18 Oct 2012Dismissed

Mr. H.S. Bedi, Mrs. Avneet Bedi and Ms. Bani Bedi Vs The State of Karnataka and Others

Karnataka High Court · (2012) 10 KAR CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120 B, 406, 420

High Courts18 Oct 2012Allowed

J.C. Agencies Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2013) 75 KarLJ 125