High Courts10 Oct 2012Dismissed
Goyal Ispat Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 62 VST 238
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 15 of 106
High Courts10 Oct 2012
Bangalore Metropolitan Transport Corporation Vs Mujahid Ali
Karnataka High Court · (2013) 1 AKR 738 : (2013) 1 KCCR 745
High Courts10 Oct 2012Allowed
Homag India Private Ltd. Vs Mr. Ulfath Ali Khan and IMA AG Asia Pacific PTE. Ltd.
Karnataka High Court · (2012) 10 KAR CK 0105
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 14, 41, 41 (h), 42
High Courts10 Oct 2012
Sri. B.R. Viswanath and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 10 KAR CK 0077
Karnataka Urban Development Authorities Act, 1987 — Section 17, 27Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts10 Oct 2012Allowed
P. Dayananda Pai and Manipal Academy of Higher Education (MAHE) Vs State of Karnataka and The Bangalore Development Authority
Karnataka High Court · (2012) 10 KAR CK 0076
Karnataka Land Revenue Act, 1964 — Section 95, 95 (2)
High Courts10 Oct 2012Allowed
Mrs. Tara Ajai Singh Vs Mr. R.P. Sharma
Karnataka High Court · (2013) 2 AKR 35 : (2012) ILR (Kar) 5619 : (2013) 2 KCCR 1687
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts10 Oct 2012Dismissed
Sri. Lakshmaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 10 KAR CK 0024
High Courts10 Oct 2012Dismissed
Sri. H.C. Venkatachala Setty Vs The State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2012) 10 KAR CK 0020
High Courts09 Oct 2012Dismissed
Hulgevaa and Others Vs State of Karnataka
Karnataka High Court · (2013) 1 AKR 110
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 379, 390, 395
High Courts09 Oct 2012Dismissed
Mohan Reddy Vs State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0089
Motor Vehicles Act, 1988 — Section 313, 451, 457Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts09 Oct 2012Allowed
Smt. Vasantha Vs Managing Director, Bangalore Metropolitan Transport Corporation and Another
Karnataka High Court · (2013) 1 AKR 13
Industrial Disputes Act, 1947 — Section 10 (1) (c), 10 (1) (d)
High Courts09 Oct 2012Allowed
Umla Vs State of Karnataka
Karnataka High Court · (2013) 1 AKR 7
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Oct 2012Dismissed
North-West Karnataka Road Transport Corporation Vs Prakash
Karnataka High Court · (2013) 1 AKR 287
Industrial Disputes Act, 1947 — Section 33 (2) (d)
High Courts09 Oct 2012Allowed
Shivaraja Vs Devegowda and Others
Karnataka High Court · (2013) 1 AKR 280
Motor Vehicles Act, 1988 — Section 166
High Courts09 Oct 2012
R. Gopalakrishna Vs Managing Director, KSRTC, Central Offices
Karnataka High Court · (2013) 1 AKR 264
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts09 Oct 2012Dismissed
State of Karaataka Vs Nagesha and Others
Karnataka High Court · (2013) 1 AKR 8
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts09 Oct 2012Allowed
Shabbir and Others Vs State of Karnataka
Karnataka High Court · (2013) 1 AKR 248
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 302, 307, 324
High Courts09 Oct 2012Dismissed
Mohammed Alimulla and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 255
Land Acquisition Act, 1894 — Section 4 (1), 5 A
High Courts09 Oct 2012Allowed
Commissioner of Central Excise Vs Jindal Vijayanagar Steel Ltd.
Karnataka High Court · (2013) 18 GSTR 156
Central Excise Act, 1944 — Section 11 AA, 11 ACCentral Excise Rules, 1944 — Rule 57
High Courts08 Oct 2012
Abdulla Baig @ Zameer Vs R. Prakash
Karnataka High Court · (2012) 10 KAR CK 0101
Negotiable Instruments Act, 1881 (NI) — Section 138, 139