High Courts20 Dec 2012Dismissed
Sri. Raju Chavan Vs The State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 342
Constitution of India, 1950 — Article 15 (4), 16 (4), 243D, 243TKarnataka Panchayat Raj Act, 1993 — Section 123
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 2 of 106
High Courts20 Dec 2012Dismissed
Smt. Devika Siddalingagowda, Sri. Sateesh Kumar and Sri. N. Manjunath Vs The Commissioner City Municipal Council Tumkur District, Tumkur-572101 and Others
Karnataka High Court · (2012) 12 KAR CK 0011
Karnataka Municipalities Act, 1964 — Section 42 (9), 47 (2), 47 (3)
High Courts18 Dec 2012Allowed
M/s. Arunachalam Properties Consultants and Promoters Private Limited Vs The State of Kamataka and The Bangalore Development Authority
Karnataka High Court · (2012) 12 KAR CK 0071
Land Acquisition Act, 1894 — Section 16, 48
High Courts18 Dec 2012Allowed
M/s. Sri Sai Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2012) 12 KAR CK 0066
High Courts18 Dec 2012Dismissed
Sri Chennaveeraiah Vs Sri Mayannagowda and Chief Executive Officer Banguluru Gramanthara Zilla Panchayath Bangalore
Karnataka High Court · (2012) 12 KAR CK 0065
High Courts18 Dec 2012Allowed
Sri. Munivenkataswamy @ Munivenkataswamy Vs Muniyappa @ Muniga
Karnataka High Court · (2012) 12 KAR CK 0051
Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 1 (3) (d), 11, 5, 8
High Courts18 Dec 2012Dismissed
Sri. Basheer Ahmed and Others Vs The State of Karnataka and Mysore Urban Development Authority
Karnataka High Court · (2012) 12 KAR CK 0050
Karnataka Urban Development Authorities Act, 1987 — Section 17 (1), 18 (1), 18 (3)Land Acquisition Act, 1894 — Section 10, 18, 9
High Courts18 Dec 2012Dismissed
C.S. Changappa and Others Vs The State of Karnataka and Mysore Urban Development Authority
Karnataka High Court · (2012) 12 KAR CK 0049
Karnataka Urban Development Authorities Act, 1987 — Section 17 (1)Land Acquisition Act, 1894 — Section 16 (2)
High Courts18 Dec 2012Allowed
Khoday R.C.A. Industries and Khoday Industries Private Limited Vs The State Government and Others
Karnataka High Court · (2012) 12 KAR CK 0048
Bangalore Development Authority Act, 1976 — Section 17 (1), 18 (3), 19 (1)Land Acquisition Act, 1894 — Section 11, 11 A, 6
High Courts18 Dec 2012Allowed
M/s. Chauson Cement and Chemical Corporation Vs The State of Karnataka and Others
Karnataka High Court · (2012) 12 KAR CK 0047
Karnataka Regulation of Stone Crushers Act, 2011 — Section 4
High Courts18 Dec 2012Dismissed
Sri A.B. Wadeyar Vs Hon''ble High Court of Karnataka, Bangalore
Karnataka High Court · (2012) 12 KAR CK 0046
Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 448
High Courts18 Dec 2012
Doddamarigowda @ Marigowda Vs The State of Karnataka, Karnataka Urban Development Authority and Others
Karnataka High Court · (2013) 2 KCCR 1496
Bangalore Development Authority Act, 1976 — Section 27City of Mysore Improvement Act, 1903 — Section 17, 18(1), 18(2)Karnataka Urban Development Authorities Act, 1987 — Section 78
High Courts14 Dec 2012Dismissed
Sri. T. Rathan Since Dead by his LRs (Smt. Sumithra and Others) Smt. T. Kamalamma Vs Chikkamutha Since Dead by his LRs. (Sri. C. Muniyappa and Sri. C. Thimmappa, T. Madhusudhan and Dr. H.N. Nagraj
Karnataka High Court · (2012) 12 KAR CK 0092
Hindu Adoption and Maintenance Act, 1956 — Section 12, 12 (b)
High Courts14 Dec 2012
Sri. H.T. Narendra Reddy Vs Smt. K.H. Rekha and Sri. K.H. Chandrasekhar
Karnataka High Court · (2012) 12 KAR CK 0091
Karnataka Rent Control Act, 1961 — Section 27 (a), 45
High Courts14 Dec 2012
Mohiuddin Patel Vs Karnataka State Board of Wakf and Dargah Hazrat Shaikh Baba
Karnataka High Court · (2013) 1 AKR 338
Waqf Act, 1995 — Section 54 (1)
High Courts14 Dec 2012Allowed
M/s. Kamadhenu Stone Crushers Vs State of Karnataka and Others
Karnataka High Court · (2012) 12 KAR CK 0069
Karnataka Regulation of Stone Crushers Act, 2011 — Section 3 (3), 3 (4), 6 (9)
High Courts14 Dec 2012Allowed
Sri. Saraswathi Stone Cruhser and M/s Sri. Lakshmi Stone Crusher Vs The State of Karnataka, Department of Mines and Geology and Others
Karnataka High Court · (2012) 12 KAR CK 0068
Karnataka Regulation of Stone Crushers Act, 2011 — Section 3 (3), 3 (4), 6 (9)
High Courts14 Dec 2012
Major Vikas Kumar and Another Vs Shashi Kant Sharma and Others
Karnataka High Court · (2013) 1 AKR 434
High Courts14 Dec 2012Dismissed
State Vs Ramegowda (5) Gadibidi Ramegowda
Karnataka High Court · (2012) 12 KAR CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2 (b) (ii)
High Courts14 Dec 2012Allowed
M/s. Ambrutha Stone Crusher Vs State of Karnataka Department of Mines and Geology and Others
Karnataka High Court · (2012) 12 KAR CK 0052
Karnataka Regulation of Stone Crushers Act, 2011 — Section 3 (3), 6 (9)