High Courts12 Sept 2012
Ashwini Kumar and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 09 KAR CK 0113
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 26 of 106
High Courts12 Sept 2012Allowed
G.K. Pushpa, K. Nagalakshmi and V. Manjula Vs The State of Karnataka
Karnataka High Court · (2013) ILR (Kar) 796 : (2013) 2 KCCR 939
Constitution of India, 1950 — Article 14, 14, 15, 15, 16, 16Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 9(1-B), 9-B(1)Karnataka State Civil Services Act, 1978 — Section 3(1), 3(1), 8, 8
High Courts12 Sept 2012
Dattaprasad Co-operative Housing Society Limited and Others Vs The Joint Registrar of Co-operative Societies and Another
Karnataka High Court · (2013) 1 KarLJ 37
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 30(1), 64, 68
High Courts12 Sept 2012
Anand Kallu Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0020
Penal Code, 1860 (IPC) — Section 302, 307
High Courts12 Sept 2012
Purushothamma Yadurumani Vs The State
Karnataka High Court · (2012) 09 KAR CK 0010
Penal Code, 1860 (IPC) — Section 120 B, 302, 34
High Courts12 Sept 2012Allowed
Pruthvi Raj Since minor rep. by his Father and natural guardian Sri. A. Lakshminarayana Vs P.L. Manjunatha
Karnataka High Court · (2012) 09 KAR CK 0009
Motor Vehicles Act, 1988 — Section 166
High Courts12 Sept 2012Dismissed
The Divisional Controller N.E.K.R.T.C. Vs Haseena Banu and Others
Karnataka High Court · (2012) 09 KAR CK 0008
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts12 Sept 2012Allowed
Kumari Sunita @ Popat Represented by Her Natural Father Valu Jadhav Vs The Branch Manager New India Assurance Co. Ltd., Hanumashetty Building Gurukula Road Bijapur and Gouspaki Natikar
Karnataka High Court · (2012) 09 KAR CK 0007
High Courts11 Sept 2012
Gupta Coal (India) Limited and Sical Logistics Limited Vs KIOCL Limited and M/s. Sarat Chatterjee and Co.
Karnataka High Court · (2012) 09 KAR CK 0290
High Courts11 Sept 2012Allowed
Devaki Gowda Vs U. Soma Gowda and The Asst. Commissioner, Puttur and Competent Authority for Belthangady Taluk, D.K.
Karnataka High Court · (2013) 1 AKR 572
Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 77 A, 78
High Courts11 Sept 2012
Board of Governors in Supersession of Medical Council of India Vs Vydehi Institute of Medical Sciences and Research Centre and Another
Karnataka High Court · (2013) 4 KarLJ 15
Indian Medical Council Act, 1956 — Section 10-A, 10-A(3), 10-A(7)
High Courts11 Sept 2012
Gupta Coal (India) Limited and Another Vs KIOCL Limited and Another
Karnataka High Court · (2012) 09 KAR CK 0005
High Courts10 Sept 2012Allowed
Suresh Babu Naika, Shantha Bai Naika and Shashikumara Naika Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0260
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 306, 36, 498A
High Courts10 Sept 2012Allowed
Sri. H.R. Anjan Kumar Vs State
Karnataka High Court · (2012) 09 KAR CK 0259
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts10 Sept 2012Allowed
Neela and Others Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0258
Penal Code, 1860 (IPC) — Section 149, 324, 494, 498A, 506
High Courts10 Sept 2012Dismissed
Gopi Kutti Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0257
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120 (B), 201, 364, 365
High Courts10 Sept 2012
Rajappa Joller, Eshappa Joller and Mallappa Vs The State
Karnataka High Court · (2012) 09 KAR CK 0256
Penal Code, 1860 (IPC) — Section 307
High Courts10 Sept 2012Dismissed
Mahantappa Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0255
Penal Code, 1860 (IPC) — Section 302
High Courts10 Sept 2012
Ramanna @ Ramesh Hutagi Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0254
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 109, 120 B, 143, 148, 149
High Courts10 Sept 2012Dismissed
Divisional Controller KSRTC., Mysore Rural Division Vs Sri. Mahadeva Represented by Vice President Ksrtc Staff and Workers Union
Karnataka High Court · (2012) 09 KAR CK 0253