High Courts27 Sept 2012Allowed
The State of Karnataka Vs M/s. Dodasal Private Limited (Formerly M/s. Dodsal Limited) BWSSB Protect Tataguni, Bangalore
Karnataka High Court · (2012) 09 KAR CK 0126
Karnataka Sales Tax Act, 1957 — Section 12 A
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 20 of 106
High Courts27 Sept 2012Allowed
Mr. Rehan Pasha and Smt. Prema Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0123
Constitution of India, 1950 — Article 14
High Courts27 Sept 2012
Smt. Santosh Devi Khetan and Others Vs Bangalore Development Authority
Karnataka High Court · (2012) 09 KAR CK 0122
High Courts27 Sept 2012
Sri A. Anwar Pasha Vs The Managing Director (Admn. and HR) Karnataka Power Transmission Corporation Limited, Cauveri Bhavan, Bangalore and Others
Karnataka High Court · (2012) 09 KAR CK 0121
High Courts27 Sept 2012Allowed
Sri T.S. Ravish and Others Vs State of Karnataka and The Tumkur Mahanagara Palike
Karnataka High Court · (2012) 09 KAR CK 0120
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 72
High Courts27 Sept 2012Allowed
Sri Fayazulla Khan and Others Vs State of Karnataka and The President ISDMT Dist Co-Ordination Committee Tumkur District Tumkur and The Tumkur Mahanagara Palike
Karnataka High Court · (2012) 09 KAR CK 0102
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 72
High Courts27 Sept 2012Allowed
Smt. Indramma and Others Vs State of Karnataka and The President ISDMT Dist Co-Ordination Committee Tumkur District Tumkur and The Tumkur Mahanagara Palike
Karnataka High Court · (2012) 09 KAR CK 0101
Constitution of India, 1950 — Article 14
High Courts27 Sept 2012Dismissed
Sri Chikkahanumaiah Vs The Tahsildar and Sri Gangahanumaiah
Karnataka High Court · (2012) 09 KAR CK 0100
Karnataka Village Offices Abolition Act, 1961 — Section 3, 3 (1), 5, 5 (4)Limitation Act, 1963 — Section 12, 4, 5
High Courts27 Sept 2012Dismissed
Sri Hansraj Vs Smt. Sandhya E. Rao
Karnataka High Court · (2012) 09 KAR CK 0099
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts27 Sept 2012
Neelesh Vs Uma
Karnataka High Court · (2013) 3 AKR 185
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)Family Courts Act, 1984 — Section 19(4)
High Courts27 Sept 2012
M/s. Paramount Weldtrode Pvt. Ltd 3rd Floor, Lucky Paradise 22nd Main, 3rd Block, Jayanagar, Bangalore - 560011 Vs M/s. Emmvee Solar Systems Pvt. Ltd " Solar Power" 55, 6th Main Road, 11th Cross, Lakshmaiah Block Ganganagar, Bangalore - 560024 and M/s. Mogra Engineering Pvt. Ltd Works and Registered Office, No. 30/2, F-11 Block, NUDCM, Pimpri, Pune - 411018
Karnataka High Court · (2012) 09 KAR CK 0054
High Courts27 Sept 2012Dismissed
Mr. Praveen Kumar Vs Mr. Surendra Hegde
Karnataka High Court · (2012) 09 KAR CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts27 Sept 2012Dismissed
Dodsal Engineering and Constructions Pvt Ltd, (Formerly M/s. Dodsal Limited) Vs Commissioner of Commercial Taxes, I Floor, Vanijya Terige Karyalala-I I Cross, Gandhi Nagar, Bangalore - 560009
Karnataka High Court · (2012) 55 VST 447
Karnataka Sales Tax Act, 1957 — Section 22 A, 22 A (ii), 22 A (iii), 23 A (1), 6 B
High Courts27 Sept 2012
Shrinivasa and Others Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0006
High Courts26 Sept 2012Allowed
Prabhakar Reddy K.C. Vs State
Karnataka High Court · (2012) 09 KAR CK 0295
Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 482Penal Code, 1860 (IPC) — Section 172, 420, 465, 471
High Courts26 Sept 2012Allowed
S.K. Paramesh Gowda @ Girisha, N.K. Umesha @ Jogi, H.M. Mahesha @ Tholi Mahesha and Hanumantharaju D.H. @ Hanumantha @ Kariya @ Lokesha Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2)Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Sept 2012Dismissed
Hanumappa Vs Sarojamma and Others
Karnataka High Court · (2013) 2 KCCR 1213
High Courts26 Sept 2012
H.B. Karibasamma Vs Union of India and Others
Karnataka High Court · (2013) 2 KarLJ 263 : (2013) 2 KCCR 1660
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 299, 300
High Courts26 Sept 2012Allowed
Spartacus Flat Owners Co-Operative Society Limited, Bangalore Vs Government of Karnataka and Others
Karnataka High Court · (2013) 1 KarLJ 320
Registration Act, 1908 — Section 17(1)(b), 17(1)(c), 38
High Courts26 Sept 2012Dismissed
Smt. Sneha Vs Sri. Vinayak
Karnataka High Court · (2013) ILR (Kar) 165