High Courts24 Sept 2012Dismissed
Smt. Rani Vs State of Karnataka and Others
Karnataka High Court · (2012) 09 KAR CK 0039
Constitution of India, 1950 — Article 226, 226Land Acquisition Act, 1894 — Section 10, 16 (1), 16 (1), 16 (2), 16 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 22 of 106
High Courts22 Sept 2012Dismissed
Manjunath G. Vs United India Insurance Company Ltd. and Another
Karnataka High Court · (2013) 2 AKR 444
High Courts22 Sept 2012Allowed
Smt. Puttakkaiah Vs Smt. Basamma and Others
Karnataka High Court · (2013) 1 AKR 27
High Courts22 Sept 2012
Smt. Sudha Vs Sri. K.M. Mallikarjuna
Karnataka High Court · (2012) 09 KAR CK 0287
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Sept 2012Allowed
Sri B Gopalakrishna, Sri A Hiriyanna Gowda, Smt Vasanthi J and Sri C Shivarama Gowda Vs State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 709 : (2013) 2 KCCR 1534
High Courts22 Sept 2012Dismissed
Neelakanteshwara Motor Service Vs The Karnataka State Transport Appellate Tribunal, The Karnataka State Transport Authority and The Managing Director, Karnataka State Road Transport Corporation
Karnataka High Court · (2012) 09 KAR CK 0270
Motor Vehicles Act, 1988 — Section 104, 68 D (3), 80 (3)
High Courts22 Sept 2012Allowed
Sri M.C. Annappa and Another Vs Salvadar John Pinto
Karnataka High Court · (2012) 09 KAR CK 0252
High Courts22 Sept 2012Allowed
Venkataswamy and Others Vs The Bangalore Development Authority, The State of Karnataka and Adhyayana Vidya Trust (R) Adhyayana Vidya Trust Vs Bangalore Development Authority and Others
Karnataka High Court · (2012) 09 KAR CK 0047
Land Acquisition Act, 1894 — Section 11 A, 6
High Courts22 Sept 2012Dismissed
S.N. Muniyappa, Since Dead By LR''s and Others Vs Smt. Eramma, N. Prema and N. Sumithramma
Karnataka High Court · (2012) 09 KAR CK 0029
High Courts22 Sept 2012Dismissed
Sri. S. Rachaiah, Since Deceased by Legal Representatives, (Sri. Lingaraju and Others) and Smt. Basamma Vs Smt. N. Sarojamma
Karnataka High Court · (2013) 1 AKR 1
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Constitution of India, 1950 — Article 136, 141Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts21 Sept 2012Allowed
Siddappa and Another Vs Mudakappa and Others
Karnataka High Court · AIR 2013 Kar 10
High Courts21 Sept 2012
S.P. Shridhar Vs The State of Kar.
Karnataka High Court · (2012) 09 KAR CK 0250
High Courts21 Sept 2012Dismissed
Smt. G. Jayashree Vs The Secy., Ministry of Surface Transport, Government of India and Others
Karnataka High Court · (2012) ILR (Kar) 6069 : (2013) 2 KCCR 1609
Arbitration and Conciliation Act, 1996 — Section 2(4), 34(2)National Highways Act, 1956 — Section 3G(5), 3G(6), 3J
High Courts21 Sept 2012Allowed
Bangalore Metropolitan Transport Corporation Vs Amjad Khan
Karnataka High Court · (2013) 1 AKR 628
High Courts21 Sept 2012Allowed
Satyam Computers Services Limited Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 75 KarLJ 127
High Courts21 Sept 2012Allowed
Sri. Ajaz Ahamed Vs The Manager, ICICI, Lombard Insurance Company Ltd. and Another
Karnataka High Court · (2012) ILR (Kar) 6552
High Courts21 Sept 2012
Ajaz Ahamed Vs Manager, ICICI, Lombard Insurance Company Ltd. and Another
Karnataka High Court · (2013) 1 AKR 791
Motor Vehicles Act, 1988 — Section 147
High Courts20 Sept 2012Allowed
D.A. Sons Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 75 KarLJ 101 : (2013) 63 VST 111
High Courts20 Sept 2012Allowed
P. Bheemappa Dead by Lrs (Smt. Nagamma) Vs The Official Liquidator The Mysore Kirloskar Ltd., (in LIQN.), Raheja Towers, 12th Floor, M.G. Road, Bangalore
Karnataka High Court · (2012) 09 KAR CK 0286
High Courts20 Sept 2012
B. Veerappa Dead by LRs, (Smt. Sharadamma, Manjunath, Shanthshree and Savitha Vs The Official Liquidator, The Mysor Kirloskar Ltd.(in Liqn.)
Karnataka High Court · (2012) 09 KAR CK 0285