High Courts07 Sept 2012Dismissed
Prabhappa Badiger Vs Irappa Nerthi, Shivappa Nerthi and Smt. Shantavva
Karnataka High Court · (2012) 09 KAR CK 0145
Constitution of India, 1950 — Article 54
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 29 of 106
High Courts07 Sept 2012Dismissed
M/s. United India Insurance Co. Ltd. Vs Smt. Lalithamma, H. Ramesh, Raghavendra and Sri. K.R. Shambulingappa
Karnataka High Court · (2012) 09 KAR CK 0144
High Courts07 Sept 2012
Basavanneppa Vs Karnataka University, Dharwad and V.D. Bolishetty, Assistant Teacher Now Promoted to The Post of Principal University Public School College Road, Dharwad
Karnataka High Court · (2012) 09 KAR CK 0143
High Courts07 Sept 2012Allowed
Sri Mallikarjunappa Vs Divisional Controller, NWKRTC Hubli Divisional Office, Gokul Road Hubli, Dharwad District
Karnataka High Court · (2012) 09 KAR CK 0142
High Courts07 Sept 2012Dismissed
Basavarajaiah D.M. Vs Karnataka Veterinary Animal and Fisheries Science University Nandinagar
Karnataka High Court · (2012) 09 KAR CK 0141
Right to Information Act, 2005 — Section 19
High Courts07 Sept 2012
Yahoo Software Development India Private Limited Vs K.S. Sunil Gupta and Others
Karnataka High Court · (2012) 09 KAR CK 0027
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts07 Sept 2012
Syed Rahamathulla and Smt. Noor Jahan Vs Abdul Khuddus, Dead by L.Rs..: Naveed and Others
Karnataka High Court · (2012) 09 KAR CK 0026
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151
High Courts07 Sept 2012Allowed
Smt. Leema Vs Sri P. Suraj Kumar
Karnataka High Court · (2012) 09 KAR CK 0011
Penal Code, 1860 (IPC) — Section 498A, 506Protection of Women from Domestic Violence Act, 2005 — Section 20, 23 (2)
High Courts07 Sept 2012
Smt. G. Sumithra Vs The Commissioner, Bangalore Development Authority, Kumara Park West, Bangalore - 560020
Karnataka High Court · (2012) 09 KAR CK 0003
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts07 Sept 2012Dismissed
Smt. B. Rathanamma Vs The State of Karnataka and Smt. S.N. Kamala
Karnataka High Court · (2012) 09 KAR CK 0002
High Courts07 Sept 2012Dismissed
Harish V. and Others Vs State of Karnataka, Karnataka Examination Authority and M.S. Ramaiah Dental College M.S. Ramaiah Educational Campus, Msrit Post Msr Nagar, Bangalore-54
Karnataka High Court · (2012) 09 KAR CK 0001
High Courts06 Sept 2012Dismissed
Ramesh M. Proprietor of M/s. Kleanwell Paper Products Vs Yateendra Jain
Karnataka High Court · (2012) 09 KAR CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Sept 2012
Sri. Chandrashekar Gowda represented by his Power of Attorney Holder Sri. N.V. Krishna Murthy and Sri. Krishnaiah, Bin Manjappa Gowda are Represented by their Power of Attorney Holder Sri. N.V. Krishna Murthy Vs Chief Secretary, Government of Karnataka, Vidhana Soudha, Bangalore, The Secretary, Government of Karnataka, Irrigation Department, Vidhana Soudha, Bangalore, The Deputy Commissioner, Chickamagalur. and The Assistant Commissioner and Land Acquisition Officer, Upper Bhadra Project, Tarikere, Chickamagalur District
Karnataka High Court · (2012) 09 KAR CK 0036
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts06 Sept 2012
Smt. Parvathamma Vs Union of India
Karnataka High Court · (2012) 09 KAR CK 0035
Railways Act, 1989 — Section 124 A
High Courts06 Sept 2012
Srikant Sharma @ Sharmaji Vs K.C. Krishna Sa Since deceased rep. by LRs. (Smt. K. Varalakshmi and Others)
Karnataka High Court · (2012) 09 KAR CK 0034
High Courts06 Sept 2012Allowed
M.V. Sheshachalapathy Naidu Vs The Assistant Commercial Tax Officer, Kolar
Karnataka High Court · (2012) 09 KAR CK 0033
Karnataka Sales Tax Act, 1957 — Section 13 (3)
High Courts06 Sept 2012
Veerendra Kathuria Vs M/s. Bali Meadows Developers Private Limited, No. 301, F-Mittal Towers
Karnataka High Court · (2012) 09 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 200, 357Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Sept 2012Dismissed
The Commissioner of Income Tax and The Income Tax Officer (TDS) Vs The Bangalore District Cooperative Milk Producers Societies Union Ltd.
Karnataka High Court · (2013) 261 CTR 442 : (2013) ILR (Kar) 1882
Income Tax Act, 1961 — Section 194C, 194C(7)(iv)
High Courts05 Sept 2012Dismissed
Sri R. Mallikarjunappa Vs Sri C. Channakeshava
Karnataka High Court · (2012) 09 KAR CK 0190
Evidence Act, 1872 — Section 73
High Courts05 Sept 2012Dismissed
Shri M. Panduranga Rao Vs Smt. Kalai Selvi, Bruhat Bangalore Mahanagara Palike and The Assistant Executive Engineer B.B.M.P.
Karnataka High Court · (2012) 09 KAR CK 0189
Constitution of India, 1950 — Article 227Karnataka Municipal Corporations Act, 1976 — Section 321