High Courts10 Sept 2012Dismissed
The Union of India and Others Vs Ningappa Hurali
Karnataka High Court · (2012) 09 KAR CK 0073
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 28 of 106
High Courts10 Sept 2012Dismissed
Yelahanka Merchant Finance Co-Op. Pvt. Ltd. Vs S.N. Renukaputtaswamy
Karnataka High Court · (2012) 09 KAR CK 0072
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b)
High Courts07 Sept 2012Allowed
Samanthu Business Forms Private Limited Vs State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 60
High Courts07 Sept 2012
Mr. Vinay S. Vs Smt. Asha N.
Karnataka High Court · (2012) 09 KAR CK 0249
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13 (1) (i-a), 9
High Courts07 Sept 2012
S.M. Manjunath Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0248
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 181, 187, 196Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts07 Sept 2012Dismissed
Sri M.R. Anil Kumar Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0247
High Courts07 Sept 2012
Sri. P.N. Rajmohan Vs The State of Karnataka
Karnataka High Court · (2013) 2 KarLJ 185
Karnataka Excise Act, 1965 — Section 32 (1), 34, 36
High Courts07 Sept 2012Allowed
Mr. Mahadeva and Others Vs The Special Land Acquisition Officer, Ramanagara Sub-Division, Ramanagara District - 571511 and The Managing Director, Cauvery Niravari Nigama Limited, 3rd and 4th Floor, Surface Water Data Center, Anandha Rao Circle, Bangalore - 560009
Karnataka High Court · (2012) 09 KAR CK 0245
Land Acquisition Act, 1894 — Section 28 A, 4 (1), 6 (1)
High Courts07 Sept 2012
Sri. A Narayanappa Vs Government of Karnataka and Others
Karnataka High Court · (2012) 09 KAR CK 0244
Karnataka Panchayat Raj Act, 1993 — Section 113 (4), 269, 269
High Courts07 Sept 2012
Sri. R. Manjunatha Vs G. Laxminaryanaraju and Others
Karnataka High Court · (2012) 09 KAR CK 0243
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Karnataka Rent Rules, 2001 — Rule 33
High Courts07 Sept 2012Dismissed
Smt. Lakshmamma and H.K. Honnegowda Vs The Vice Chancellor University of Agricultural Sciences, Gkvk, Bangalore-560065 and The Administrative Officer University of Agricultural Sciences, Administrative Office, Gkvk, Bangalore-560065
Karnataka High Court · (2012) 09 KAR CK 0241
Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2012
Divisional Controller, NWKRTC] Bagalkot Division, Bagalkot Vs Hanamanthapa Chinnapur
Karnataka High Court · (2012) 09 KAR CK 0240
Industrial Disputes Act, 1947 — Section 33 (2) (b), 33 (3)
High Courts07 Sept 2012Dismissed
Dr. Krathish Bopanna and Others Vs M/s. Manipal Acunova Limited and Semler Research Centre Private Limited Semler Research Centre Private Limited Vs M/s. Manipal Acunova Limited and Others Manipal Acunova Limited Vs Dr. Krathish Bopanna and Others
Karnataka High Court · (2012) 09 KAR CK 0239
High Courts07 Sept 2012
Basaveshwara Vidya Vardhaka Sangha Vs The Bagalkot Co-operative Spinning Mills and Others
Karnataka High Court · (2012) 09 KAR CK 0238
High Courts07 Sept 2012
Sri. Khanu Sawant Kurubar @ Aidmale, Shepherd and Others Vs Sri. Bala-saheb Kalagouda Patil Since deceased by his Lrs., Sri. Sunil Balasaheb Patil
Karnataka High Court · (2012) 09 KAR CK 0237
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts07 Sept 2012Allowed
Sri. Matihalli Mahesh Vs Sri. Aramani Gurusiddappa
Karnataka High Court · (2012) 09 KAR CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 200, 357Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts07 Sept 2012
M/s VRL Logistics Ltd. Vs Sri Pradeep Singh Kharola, I.A.S. The Commissioner of Commercial Taxes, Vanijye Therige Karyalaya, I Main, Gandhinagar, Bangalore-560001
Karnataka High Court · (2012) 09 KAR CK 0149
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12
High Courts07 Sept 2012Dismissed
Dr. Manjula. M Vs State of Karnataka and Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2012) 09 KAR CK 0148
High Courts07 Sept 2012Dismissed
Smt. Kempamma, Pandurangaiah, Nagaraju and Thimmanna Vs Chikkanna
Karnataka High Court · (2012) 09 KAR CK 0147
Constitution of India, 1950 — Article 5 (e)Karnataka Stamp Act, 1957 — Section 35, 54, 58
High Courts07 Sept 2012
Smt. Nazboon Khaji, Mallappa, Mahesh Badiger and Mounesh Badiger Vs Yogesh Gouli
Karnataka High Court · (2012) 09 KAR CK 0146