High Courts13 Sept 2012Dismissed
Divisional Manager United India Insurance Co. Ltd. Divisional Office, 34/3, MMK Complex Akkamahadevi Road, P J Extension Davanagere - 577002 Vs Ranganath
Karnataka High Court · (2012) 09 KAR CK 0179
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 25 of 106
High Courts13 Sept 2012
B.K. Ram Vs Sri Malavalli Chikkanna Charities
Karnataka High Court · (2012) 09 KAR CK 0166
High Courts13 Sept 2012Dismissed
The Karnataka Power Transmission Corporation Limited. and The Chief Engineer, Electricity, Tendering and Procurement, Karnataka Power Transmission Corporation Ltd. Vs Union of India Ministry of Micro Small And Medium Enterprises, M/S Amit Conductors, The Government of Karnataka, Ministry of Power/Energy and Rajasthan Micro and Small Enterprises, Facilitation Council, Office of the Commissioner of Industries M/s. Amit Conductors Vs Government of Karnataka, The Karnataka Power Transmission Corporation Limited and The Chief Engineer, Electricity, Tendering and Procurement, KPTCL
Karnataka High Court · (2013) 1 AKR 582 : (2013) 2 KCCR 1634
Arbitration and Conciliation Act, 1996 — Section 34, 35, 66
High Courts13 Sept 2012Dismissed
State of Karnataka Vs M/s. Hindustan Petroleum Corporation Ltd.
Karnataka High Court · (2013) ILR (Kar) 2081 : (2013) 76 KarLJ 202
Karnataka Sales Tax Act, 1957 — Section 18(1)(b), 18-AA
High Courts13 Sept 2012Dismissed
Smt. Narayanamma and Others Vs Smt. Byamma and Others
Karnataka High Court · (2012) 09 KAR CK 0090
High Courts13 Sept 2012Dismissed
M/s. Arvind Syndicate Prop : Smt. Bhawari Bai Vs M/s. Rajesh Exports Limited
Karnataka High Court · (2012) 09 KAR CK 0089
Transfer of Property Act, 1882 — Section 106, 53 A
High Courts13 Sept 2012
M/s. Anupama Education Society (r) Vs The Commissioner, Bangalore Development Authority and Indian Education Society
Karnataka High Court · (2012) 09 KAR CK 0088
High Courts13 Sept 2012Dismissed
Shadab Malik Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 114, 143, 147, 149, 302
High Courts13 Sept 2012Allowed
Karnataka State Financial Corporation Vs M/s. Metropoli Overseas Ltd. and Sri S K Mohata
Karnataka High Court · (2012) 09 KAR CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Sept 2012
Smt. R. Adilakshmi Vs The State of Karnataka, The Bangalore University, Smt. Uma Rajan and Shri B.R. Radhakrishna
Karnataka High Court · (2012) 09 KAR CK 0055
High Courts13 Sept 2012
Mr. S. Shivashankarappa Vs Mr. G. Nagaraju
Karnataka High Court · (2012) 09 KAR CK 0023
High Courts13 Sept 2012Dismissed
Sri Abdul Vazeed Vs Sri. Jayaraj and The Branch Manager New India Assurance Co. Ltd.
Karnataka High Court · (2012) 09 KAR CK 0022
Limitation Act, 1963 — Section 5
High Courts13 Sept 2012Allowed
Smt. V.M. Santhosha Lakshmi Vs Mr. D.V. Venkatesha Babu
Karnataka High Court · (2012) 09 KAR CK 0021
High Courts12 Sept 2012Dismissed
Smt. G. Jayashree Vs Secretary, Ministry of Surface Transport Government of India and Others
Karnataka High Court · AIR 2013 Kar 63 : (2013) 2 AKR 2
High Courts12 Sept 2012Allowed
Sri. Govardhan M. Vs The State of Karnataka and Others The State of Karnataka Vs Sri. Vidyanand V. Nayak and Others B.C. Hareesha and Raghavendra K.N. Vs The State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 646
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 6, 6(2-A)Karnataka State Civil Services Act, 1978 — Section 3(1), 8
High Courts12 Sept 2012Dismissed
Anantharaju, Mahadevaiah, Shivamma and Shantharaju Vs State of Karnataka
Karnataka High Court · (2013) ILR (Kar) 1449
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 397 (2), 401Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts12 Sept 2012Allowed
Thirupathi and Smt. Chowdamma Vs S. Magaraja
Karnataka High Court · (2012) 09 KAR CK 0211
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts12 Sept 2012
Dharmaraya Chichkoti and Others Vs The State
Karnataka High Court · (2012) 09 KAR CK 0168
Penal Code, 1860 (IPC) — Section 120 B, 144, 149, 302, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x), 3 (2) (5)
High Courts12 Sept 2012
Afroz Ali Pale and Ahmed Ali Vs State
Karnataka High Court · (2012) 09 KAR CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Sept 2012Dismissed
The Divisional Manager Yadgir Depot Yadgir Vs Pradhanappa Kokatnoor
Karnataka High Court · (2012) 09 KAR CK 0165
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173 (1)