High Courts20 Sept 2012Allowed
Sri Mushtaq Ahmed Vs Smt. Sowbhagya and Others
Karnataka High Court · (2012) 09 KAR CK 0277
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69 (2), Order 21 Rule 84, Order 21 Rule 85
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 23 of 106
High Courts20 Sept 2012Dismissed
Smt. Siddamma Vs Sri Munihanumaiah Sri Munihanumaiah Vs Smt. Siddamma
Karnataka High Court · (2012) 09 KAR CK 0276
High Courts20 Sept 2012Allowed
The State of Karnataka and The High Court of Karnataka Vs Sri. T. Nagappa The Registrar General, High Court of Karnataka, Bangalore and State of Karnataka Vs Sri Rudramuni Rudrappayya Bhairanapadamath
Karnataka High Court · (2012) 09 KAR CK 0271
Constitution of India, 1950 — Article 124 (6), 235, 311Karnataka Civil Services Rules, 1974 — Rule 285, 285 (4)
High Courts20 Sept 2012Allowed
The Oriental Insurance Co. Ltd. Vs Smt. Velliyamma and Kum. Nithya
Karnataka High Court · (2012) 09 KAR CK 0235
Motor Vehicles Act, 1988 — Section 163 A, 170Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Sept 2012Dismissed
Bangalore City Employees Housing and Social Welfare Co-operative Society Ltd. and Others Vs Sri Rajanna and Administrator Siddagangappa Co-operative Development Office
Karnataka High Court · (2012) 09 KAR CK 0078
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11DConstitution of India, 1950 — Article 136Contract Act, 1872 — Section 11, 25
High Courts20 Sept 2012Dismissed
G Channaramakrishna Reddy and Others Vs Union of India and Others
Karnataka High Court · (2012) 09 KAR CK 0031
High Courts20 Sept 2012Dismissed
Sri Muniramaiah Dead, by his LRs (Sidda Reddy and Muni Reddy, Sri Obalappa and Sri Krishnappa) Vs Sri D. Ramaswamy
Karnataka High Court · (2012) 09 KAR CK 0018
Evidence Act, 1872 — Section 101
High Courts18 Sept 2012
M/s. Falcon Tyres Ltd. Vs The President Falcon Tyres and The Deputy Labour Commissioner Cum Recovery Officer
Karnataka High Court · (2012) ILR (Kar) 6143
High Courts18 Sept 2012Dismissed
Natesh.D.B. Vs Karnataka Public Service Commission
Karnataka High Court · (2012) 09 KAR CK 0274
Constitution of India, 1950 — Article 14, 16
High Courts18 Sept 2012Allowed
Sri Joghade Veerashappa and Others Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0273
Karnataka Land Reforms Act, 1961 — Section 45 (3), 48 (6), 7
High Courts18 Sept 2012Allowed
M/s Bharti Televentures Ltd. Vs The State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 75
Karnataka Value Added Tax Act, 2003 — Section 53 (12) (a) (ii), 53 (2) (b), 62 (6), 64 (1)
High Courts18 Sept 2012Dismissed
M.S. Ramu @ Nagaraja Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 120 B, 391, 394, 395
High Courts18 Sept 2012
M/s. Falcon Tyres Ltd. Vs The President, Falcon Tyres Badali Karmikara Sangha (Reg) and Another
Karnataka High Court · (2012) ILR (Kar) 6143
High Courts18 Sept 2012Allowed
Metropolitan Media Company Limited Vs Nil
Karnataka High Court · (2012) 09 KAR CK 0052
Companies Act, 1956 — Section 391
High Courts18 Sept 2012
Smt. J. Shobha Rani Vs Smt. Huchamma
Karnataka High Court · (2012) 09 KAR CK 0030
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Evidence Act, 1872 — Section 17, 18, 19, 20Land Acquisition Act, 1894 — Section 16 (2), 48
High Courts17 Sept 2012
Sree Venkateshwara Best School of English Vs The Regional Provident Fund Commissioner (E and R) Raja Ram Mohan Roy Road, Bangalore - 560025 and Others
Karnataka High Court · (2012) 09 KAR CK 0280
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 L (2)
High Courts17 Sept 2012Dismissed
Bowring Institute Vs Sri K. Jayanna and Others
Karnataka High Court · (2012) 09 KAR CK 0016
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11A
High Courts14 Sept 2012Allowed
State of Karnataka Vs Hotel Leela Venture Limited
Karnataka High Court · (2013) 75 KarLJ 119 : (2013) 63 VST 230
High Courts14 Sept 2012Dismissed
The Karnataka Board of WAKFS Vs Sabira Bi, Syed Hussain @ Syed Hasan @ Saidu Sab
Karnataka High Court · (2013) 1 AKR 23
Waqf Act, 1995 — Section 36, 4, 5