COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 17 of 106

High Courts04 Oct 2012Dismissed

Smt. Ningamma Since Deceased by her LRs. (Rathnamma, Chowdamma and Ranganayaki @ Choodamani) Vs Devanga Sangha Devanga Sangha

Karnataka High Court · (2012) 10 KAR CK 0096

Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 101

High Courts04 Oct 2012Dismissed

S.B. Nagaraju Vs State

Karnataka High Court · (2013) 1 AKR 229

Criminal Procedure Code, 1973 (CrPC) — Section 313, 457Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338

High Courts04 Oct 2012Dismissed

Dr. Prakash Kapte Vs The State of Karnataka

Karnataka High Court · (2013) 1 AKR 225

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

High Courts04 Oct 2012Allowed

Neelakantagouda Vs State of Karnataka

Karnataka High Court · (2013) 1 AKR 12

Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts04 Oct 2012Allowed

Deepak Pednekar Vs State of Karnataka

Karnataka High Court · (2013) 1 AKR 284

Penal Code, 1860 (IPC) — Section 420, 465, 468, 471

High Courts04 Oct 2012

Balayya Kotemani and Others Vs State of Kamataka

Karnataka High Court · (2013) 1 AKR 283

Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 341

High Courts04 Oct 2012

Gururaj Srinivas Joshi and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 1 AKR 412

High Courts04 Oct 2012

Sanaulla Vs M/s. Oriental Ins. Co. Ltd. and Another

Karnataka High Court · (2013) 1 AKR 9

High Courts04 Oct 2012Dismissed

S.N. Simha and S.N. Yamuna Devi and Sree Bharathi Cottage Industries Company Vs The State of Karnataka and Others

Karnataka High Court · (2012) 10 KAR CK 0053

Constitution of India, 1950 — Article 14Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 29 (2), 3 (1)Transfer of Property Act, 1882 — Section 8

High Courts04 Oct 2012Dismissed

Smt. Yeshodha S. and Sri R. Shankarappa Vs State

Karnataka High Court · (2013) 1 AKR 210

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 107, 109Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)

High Courts04 Oct 2012Allowed

Holeyappa Vs The Divisional Controller

Karnataka High Court · (2013) 3 AKR 168

High Courts04 Oct 2012Disposed Off

Puspanjali M.C. and Others Vs Karnataka Power Transmission Corporation Ltd. and Another

Karnataka High Court · (2013) 3 AKR 372

High Courts04 Oct 2012Dismissed

Sanganagouda Vs The State

Karnataka High Court · (2013) 2 AKR 402

High Courts04 Oct 2012Allowed

Sri Prakash Martin Tegur Vs Smt Joyce Samuel

Karnataka High Court · (2013) 1 AKR 514 : (2013) 2 DMC 325 : (2013) ILR (Kar) 793 : (2013) 1 KCCR 190

Special Marriage Act, 1954 — Section 28

High Courts04 Oct 2012Dismissed

Yashin Vs State of Karnataka

Karnataka High Court · (2013) 1 AKR 853

High Courts04 Oct 2012Allowed

Pyare Jaan and Another Vs Karnataka Power Transmission Corporation Ltd. and Others

Karnataka High Court · (2013) 1 AKR 257

High Courts04 Oct 2012Dismissed

Karnataka Vikas Grameena Bank Vs Sri. Krishnaji

Karnataka High Court · (2013) 1 AKR 507

High Courts03 Oct 2012

Ravindrakumar Vs The State of Karnataka and Others

Karnataka High Court · (2013) 3 AKR 268 : (2013) 3 KCCR 2527

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the Peoples Act, 1951 — Section 90

High Courts03 Oct 2012Dismissed

Mahadeva Vs Smt. Rangamma and Smt. Lakshmamma

Karnataka High Court · (2013) 1 AKR 485 : (2013) 1 KCCR 207

Karnataka Land Revenue Act, 1964 — Section 136Transfer of Property Act, 1882 — Section 53 A

High Courts03 Oct 2012Allowed

Syed Khaleel Vs State

Karnataka High Court · (2013) 1 AKR 863

Motor Vehicles Act, 1988 — Section 192, 279, 304 A, 337, 66 (1)