High Courts28 Sept 2012Dismissed
Sajid Ahmed Yaliwal Vs State
Karnataka High Court · (2013) 1 AKR 265
Penal Code, 1860 (IPC) — Section 302, 304 B, 34, 498A
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 19 of 106
High Courts28 Sept 2012Allowed
M/s. Sachin Industries Vs Commissioner, Mysore City Corporation
Karnataka High Court · (2013) 1 AKR 431
High Courts28 Sept 2012Dismissed
Smt. M. Sumithra Vs Sri K. Chandrababu Naidu and Smt. K. Pushpa
Karnataka High Court · (2012) 09 KAR CK 0125
High Courts28 Sept 2012Allowed
Sri S.N. Puttegowda Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0124
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts28 Sept 2012
Manager, United India Insurance Co. Ltd. Vs Smt. Meena and Others
Karnataka High Court · (2013) 1 AKR 620
High Courts28 Sept 2012Dismissed
Sakthi Masala (Private) Limited Vs State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 131
High Courts28 Sept 2012
Raghavendra Enterprises Vs State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 154
High Courts28 Sept 2012Dismissed
Rajesh Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0053
High Courts28 Sept 2012
Yogish M Vs The Registrar Sir Visveshwaraiah Technological University "Jnana Sangama", Belagavi-590018, The Principal, Sri. M. Visvesvaraya Institute of Technology, Krishnadevarayanagar, Airport Road, Bangalore-562 157 and The Regional Officer The All India Council for Technical Education, Aicte-South Western Regional Office, P.K. Block, Palace Road, Bangalore-560 009 Visveswaraya Technological University Vs Sri. Sachin (IBO11CV081) and Others Suryavarma KV (1bo11cv095) and Others Vs Visveswaraya Technological University and Others S Ananda and Others Vs Visveswarya Technological University Gnana Sangama Sri Chacko Antony Vs State of Karnataka, Visvesvaraya Technological University, The All India Council for Technical Education and The Principal, M.S. Engineering College
Karnataka High Court · (2012) 09 KAR CK 0040
All Indian Council For Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 14, 14, 16, 16, 21Visvesvaraya Technological University Act, 1994 — Section 48(A)
High Courts28 Sept 2012
Sri Venkatamurthy Vs Smt. Radhamma
Karnataka High Court · (2012) 09 KAR CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c)
High Courts27 Sept 2012Dismissed
Mohammed Yousuf Javed Vs The KSRTC Central Office and Others
Karnataka High Court · (2013) ILR (Kar) 197
High Courts27 Sept 2012
Mrs. Vidya Seetharam and Smt. Pooja Vs Canara Bank
Karnataka High Court · (2013) 1 AKR 843 : (2013) 2 KCCR 1604
High Courts27 Sept 2012
Syed Unis and Others Vs Smt. Abida Begum and Others
Karnataka High Court · (2012) 09 KAR CK 0284
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts27 Sept 2012Allowed
Sri H Ramaiah Vs Smt. Jayamma and Others
Karnataka High Court · (2012) 09 KAR CK 0283
High Courts27 Sept 2012Dismissed
M/s. Coramandel Infrastructure Pvt. Ltd. and Another Vs City Corporation, Gulbarga and Others
Karnataka High Court · (2013) 1 AKR 281
Karnataka High Court Act, 1961 — Section 4
High Courts27 Sept 2012Allowed
Sri N.S. Padnit Jawahar Vs State of Karnataka, The Deputy Commissioner and The President ISDMT Dist Co-Ordination Committee Tumkur District Tumkur and The Tumkur Mahanagara Palike Tumkur City Tumkur
Karnataka High Court · (2012) 09 KAR CK 0219
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 72
High Courts27 Sept 2012
Sri Anjana Murthy and Others Vs State of Karnataka, The Deputy Commissioner and The President ISDMT Dist Co-Ordination Committee Tumkur District, Tumkur and The Tumkur Mahanagara Palike Tumkur City, Tumkur
Karnataka High Court · (2012) 09 KAR CK 0218
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 72
High Courts27 Sept 2012
Sneha Sports and Recreation Club Vs Government of Karnataka Home Department
Karnataka High Court · (2012) 09 KAR CK 0217
High Courts27 Sept 2012Dismissed
A. Janardhana Shetty Vs The State of Karnataka, The Karnataka Industrial Area Development Board and M/s. Manyata Promoters Private Limited
Karnataka High Court · (2012) 09 KAR CK 0216
Karnataka Industrial Area Development Act, 1966 — Section 28 (1)