COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 30 of 106

High Courts05 Sept 2012Dismissed

Malleswaram New Market (Fruits, Vegetables and Flower Merchant''s Association, Regd.) Vs The Bangalore Mahanagara Palike Bangalore - 560 002 and The Commissioner Bangalore Development Authority Kumara Park West Bangalore - 560 002

Karnataka High Court · (2012) 09 KAR CK 0185

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High Courts05 Sept 2012

M/s. Mantri Developers Private Limited Vs Bangalore Development Authority

Karnataka High Court · (2012) 09 KAR CK 0173

Bangalore Development Authority Act, 1976 — Section 2 (bb)Master Plan-2015 and Zonal Regulation-2007 — Regulation 7, 7.1 (2)

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High Courts05 Sept 2012Allowed

Sri Shivaji Rao M. Poal Vs Smt. Narayanamma and Others

Karnataka High Court · (2012) 09 KAR CK 0169

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 7 Rule 6

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High Courts05 Sept 2012Allowed

M. Narayanappa Since dead by his LR''s Sundar Raj, Smt. N. Bharathi and Smt. Indira Murthy Vs Sri. M. Srinivasa Naidu and Narayanaswamy

Karnataka High Court · (2012) 09 KAR CK 0160

Evidence Act, 1872 — Section 60, 68Succession Act, 1925 — Section 63, 63 (C)

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High Courts05 Sept 2012Dismissed

Shri Sajjan Raj Sankla Vs Shri Ashok Kumar Ratanlal Sakhala and Others

Karnataka High Court · (2012) 09 KAR CK 0159

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151

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High Courts05 Sept 2012Allowed

State Vs D.P. Kumar

Karnataka High Court · (2013) 3 KCCR 2145

Criminal Procedure Code, 1973 (CrPC) — Section 197, 378(1), 378(3)Penal Code, 1860 (IPC) — Section 332, 355, 506

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High Courts05 Sept 2012

Smt. Asha Singhvi Vs Sri Sha Manikchand. C and M/s. N.S. Silks

Karnataka High Court · (2012) 09 KAR CK 0081

Income Tax Act, 1961 — Section 80 UKarnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (b), 27 (2) (g), 27 (2) (o), 27 (2) (r)

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High Courts05 Sept 2012Dismissed

Sri. Sumesh K.R. Vs The State of Karnataka Department of Medical Education M.S. Building Bangalore, The Principal/Secretary Bangalore College of Nursing Near Heelalige Railway Station Bangalore - 560 081 and The Registrar Rajiv Gandhi University of Health and Science Jayanagara 4th block Bangalore 560 069

Karnataka High Court · (2012) 09 KAR CK 0044

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High Courts05 Sept 2012

Mr. Paramjit Singh Kochar and Mr. Prabhprit Singh Kochar Vs Mr. Dalton Correya, M/s Brigade Enterprises Pvt. Ltd. and M/s Brigade Paramount Apartment Owners'' Welfare Association Brigade Paramount Apartment

Karnataka High Court · (2012) 09 KAR CK 0042

Arbitration And Conciliation Act, 1996 — Section 8

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High Courts05 Sept 2012Dismissed

Sri. C. Munikrishnappa Channappa Vs The Deputy Commissioner Chikkaballapura District Chikkaballapura, The Assistant Commissioner Chikkaballapura Sub Division Chikkaballapura, Sri. Anjinappa and Sri. A. Narayanaswamy

Karnataka High Court · (2012) 09 KAR CK 0041

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High Courts05 Sept 2012Allowed

M/s. Bharathiya Vidya Vahini Trust and Others Vs Sri D. Ganesh Murthy and Others

Karnataka High Court · (2012) 09 KAR CK 0037

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts04 Sept 2012Dismissed

M/s. Panthers Sports Club Vs Sri. M.P. Anand, Smt. M.P. Joythi and Sri. Naveen Chgandra

Karnataka High Court · (2012) 09 KAR CK 0225

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts04 Sept 2012

Sri. Doddananjappa and Sri. Chikkanna Vs Union of India and State of Karnataka

Karnataka High Court · (2012) 09 KAR CK 0209

Land Acquisition Act, 1894 — Section 4, 6

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High Courts04 Sept 2012

M/s. Liberty Motors Vs The Special Land Acquisition Officer, KIADB 3rd Floor, Kheney Building, Gandhinagar, Bangalore and The Special Deputy Commissioner, Bangalore Metro Rail Corporation Limited, 3rd Floor, BMTC Complex, K.H. Road, Shantinagar, Bangalore

Karnataka High Court · (2012) 09 KAR CK 0208

Industrial Areas Development Act, 1966 — Section 28 (1), 28 (3)

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High Courts04 Sept 2012Allowed

State of Karnataka Vs M/s Reid and Taylor(India) Limited

Karnataka High Court · (2012) 09 KAR CK 0194

Central Sales Tax Act, 1956 — Section 11Karnataka Tax on Entry of Goods Act, 1979 — Section 3 (1), 6 (1)

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High Courts04 Sept 2012

M/s Habib Proteins and Fats Extracts Vs The Commissioner of Commercial Taxes Vanijya Therige Karyalaya Gandhinagar, Bangalore - 560009

Karnataka High Court · (2013) 75 KarLJ 177

Karnataka Tax on Entry of Goods Act, 1979 — Section 3 (1), 5 (4), 5 (5)

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High Courts04 Sept 2012Dismissed

State of Karnataka Lokayuktha, Inspector of Police, Hassan Vs G. Rajanald and M. Ramaswamy Gowda

Karnataka High Court · (2012) 09 KAR CK 0188

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

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High Courts04 Sept 2012Allowed

Shoba Prabhakaran Vs The Special Land Acquisition Officer, Lao Karnataka Industrial Areas Development Board Mysore

Karnataka High Court · (2012) 09 KAR CK 0184

Land Acquisition Act, 1894 — Section 30

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High Courts04 Sept 2012Dismissed

Dodda Nagappa @ K V Nagendra Vs Smt. Channamma, Since Dead by Lrs Smt. Nagamma and Others

Karnataka High Court · (2012) 09 KAR CK 0183

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High Courts04 Sept 2012Dismissed

M. Susheelamma Vs M. Kanthamani

Karnataka High Court · (2012) 09 KAR CK 0182

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