High Courts08 Oct 2012Allowed
Atalanta Applied Dynamics Indian Private Ltd. Vs Assistant Labour Commissioner and Controlling Authority, Bangalore and Others
Karnataka High Court · (2013) 1 LLJ 77
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 16 of 106
High Courts08 Oct 2012
M/s Muniyal Institute of Ayurveda Medical Sciences and Others Vs Union of India Ministry of Health and Family welfare, Department of Ayurveda, Yoga and Naturopathy Unani, Siddha, Homeopathy and Ayush Indian Red Cross and M/s Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2012) 10 KAR CK 0052
Trade Marks Act, 1999 — Section 13 A (5)
High Courts08 Oct 2012Dismissed
The State Vs Mohammed Sadiq @ Sadiq and Mayyadi
Karnataka High Court · (2013) 1 AKR 856 : (2013) 1 Crimes 569 : (2012) ILR (Kar) 6018 : (2013) 2 KCCR 1693
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 8c
High Courts08 Oct 2012Dismissed
M/s Super Sales Corporation and Sri. Ramothar Kedia Vs The Debt Recovery Tribunal and Others
Karnataka High Court · (2013) 1 AKR 764 : (2013) 3 BC 175
Income Tax Rules, 1962 — Rule 16Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 27Transfer of Property Act, 1882 — Section 55
High Courts08 Oct 2012Dismissed
Jay Enterprises Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 60 VST 313
High Courts08 Oct 2012Dismissed
Mrs. Bhagylakshmi Radhakrishna Holla and Others Vs State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0017
Constitution of India, 1950 — Article 14, 19 (1) (g)Income Tax Act, 1961 — Section 3 (1), 32
High Courts08 Oct 2012
M/s. Infodesk Manipal Limited, No. 1/1, Millers Road, Bangalore - 560052 and Prathap Hegde, Managing Director, M/s. Infodesk Manipal Limited, No. 1/1, Millers Road, Bangalore - 560052 Vs The Enforcement Officer, Employees Provident Fund Organisation, No. 13, Rajaram Mohan Roy Road, Bangalore
Karnataka High Court · (2012) 10 KAR CK 0004
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 A
High Courts05 Oct 2012Dismissed
State of Karnataka Vs Vasavamba Stores
Karnataka High Court · (2013) 75 KarLJ 82 : (2013) 60 VST 19
High Courts05 Oct 2012Dismissed
Smt. Jayamma Gowda and Others Vs Sri Ankegowda, Sri Ningegowda and Sri Shingegowda Since Deceased by Lrs. Sri. Ningegowda and Sri Shingegowda Since Deceased by Lrs. (Smt Sannamma, Sri Bettagowda Late Shingegowda and Sri Putta Betta Gowda) Vs Smt. Jayamma Gowda and Others
Karnataka High Court · (2012) 10 KAR CK 0093
High Courts05 Oct 2012Allowed
Sri. G. Eshwaraiah, Parameshwaraiah and Gangadharaiah Vs The State of Karnataka, The Karnataka Industrial Area Development Board and The Special Land Acquisition Officer Karnataka Industrial Area Development Board
Karnataka High Court · (2012) 10 KAR CK 0054
Constitution of India, 1950 — Article 21, 48A, 51A (g)Environment (Protection) Act, 1986 — Section 23, 5Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 3 (1)
High Courts05 Oct 2012Dismissed
Nanjaiah, Sannamarri @ Narsimhaiah and Siddaramu Vs The State of Karnataka
Karnataka High Court · (2013) 1 AKR 717 : (2013) 2 KarLJ 194
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts05 Oct 2012Dismissed
Smt. Lakshmi Subramanya Vs Sri B.V. Nagesh
Karnataka High Court · (2013) 3 KCCR 1940
High Courts05 Oct 2012Partly Allowed
Basavaraja and Another Vs The State of Karnataka
Karnataka High Court · (2013) 3 KCCR 2162
Penal Code, 1860 (IPC) — Section 324, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3(1)(x)
High Courts05 Oct 2012
Anjali and Others Vs The Government of India Ministry of Health and Family Welfare Department of Indian Systems of Medicine and Homeopathy, The Rajiv Gandhi University of Health Sciences and The Mallikarjuna Vidya Vardhaka Sanghas Rajeshwar Karpurmath Memorial Ayurvedic Medical College Bijapur
Karnataka High Court · (2012) 10 KAR CK 0002
Indian Medicine Central Council Act, 1970 — Section 13
High Courts04 Oct 2012
Murali Sesh Enviro Engineers Vs The Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (2013) 75 KarLJ 123
High Courts04 Oct 2012Allowed
Ideal Traders Cream Parlour Private Limited Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 75 KarLJ 62 : (2013) 59 VST 459
High Courts04 Oct 2012Allowed
Smt. Muniyamma and Another Vs Somashekar and Another
Karnataka High Court · (2012) 10 KAR CK 0118
Transfer of Property Act, 1882 — Section 53 A
High Courts04 Oct 2012Dismissed
Rama Reddy Vs Managing Director, BMTC and Others
Karnataka High Court · (2013) 1 AKR 140
K.S.R.T.C. Servants (Conduct and Discipline) Regulations, 1971 — Regulation 18A (5)
High Courts04 Oct 2012Dismissed
State of Karnataka, Department of Revenue Vs Special Deputy Commissioner (Rev.) and Others
Karnataka High Court · (2013) 1 AKR 105
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts04 Oct 2012Dismissed
Sri R. Lokesh @ Lokanna Vs Smt. Gangamma and Others
Karnataka High Court · (2012) 10 KAR CK 0099