COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 35 of 106

High Courts25 Aug 2012Dismissed

Sri. P. Venkateshwara Rao Vs Union of India and State of Karnataka

Karnataka High Court · (2013) 1 AKR 31 : (2013) 3 KarLJ 500

Limitation Act, 1963 — Section 5Mineral Concession Rules, 1960 — Rule 24Mines and Mineral (Development and Regulation) Act, 1957 — Section 30

Read judgment

High Courts25 Aug 2012Allowed

Sri A. Saikumar Vs Smt. R.G. Shashikala

Karnataka High Court · (2013) 1 AKR 268

Special Marriage Act, 1954 — Section 13, 5

Read judgment

High Courts25 Aug 2012Dismissed

Sri K.L. Gnanaprasad Rao Vs The State of Karnataka and Others

Karnataka High Court · (2012) 08 KAR CK 0065

Read judgment

High Courts25 Aug 2012

Devaraju and Ravi Vs State

Karnataka High Court · (2012) 08 KAR CK 0053

Penal Code, 1860 (IPC) — Section 324, 326, 34

Read judgment

High Courts25 Aug 2012Dismissed

B. Nagaraju and B. Nagaraju Vs C.K. Nanjundaian and Executive Engineer, Electrical, Karnataka Electricity Board, Now K.P.T.C.L., M.C. Road, Mandya-571401

Karnataka High Court · (2012) 08 KAR CK 0027

Easements Act, 1882 — Section 52

Read judgment

High Courts24 Aug 2012Allowed

Praveen Chandrashekhar Ganiger Vs Shri Adiveppa Sangappa Ganiger and Others

Karnataka High Court · (2013) 1 KCCR 148

Limitation Act, 1963 — Section 5

Read judgment

High Courts24 Aug 2012Dismissed

B.T. Venkatesh Vs Jagadeesh Kumar and Others

Karnataka High Court · (2013) 1 AKR 266 : (2012) ILR (Kar) 6065

Read judgment

High Courts24 Aug 2012Dismissed

M/s. Peenya Industrial Gases Pvt. Ltd. Vs Sri K.S. Ravi and M/s. The Oriental Insurance Co. Ltd.

Karnataka High Court · (2013) 3 AKR 501 : (2013) ILR (Kar) 2279 : (2013) 2 KarLJ 333 : (2013) 2 KCCR 1237

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 151Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts24 Aug 2012

N. Venkatesha Gowda and Another Vs State of Karnataka and Others

Karnataka High Court · (2012) 6 KarLJ 672

Constitution of India, 1950 — Article 12

Read judgment

High Courts23 Aug 2012Dismissed

Coastal Mines and Minerals and Others Vs State of Chhattisgarh, Principal Secretary, Home Secretariat and Others

Karnataka High Court · (2012) ILR (Kar) 6494

Read judgment

High Courts23 Aug 2012Dismissed

Chandrashekar Subhas Tolamatti Vs Revanasiddappa Danadamani and Another

Karnataka High Court · (2013) 1 AKR 293

Read judgment

High Courts23 Aug 2012

Jagannath Vs Election Officer/Returning Officer, B.B.M.R. and Others

Karnataka High Court · (2012) ILR (Kar) 6213

Read judgment

High Courts23 Aug 2012Dismissed

Commissioner of Income Tax, Central Circle Vs Nadatur Holdings and Investments (P.) Ltd.

Karnataka High Court · (2012) 210 TAXMAN 597

Income Tax Act, 1961 — Section 143 (1), 143 (2), 260 A, 49 (i) (ii)

Read judgment

High Courts23 Aug 2012Dismissed

Coastal Mines and Minerals and Others Vs State of Chattisgarh, Principal Secretary and Others Upsurge Multitrade Pvt. Ltd. and Others Vs The State of Karnataka and Others

Karnataka High Court · (2013) 2 KarLJ 129

Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(3), 91Penal Code, 1860 (IPC) — Section 120B, 34, 471

Read judgment

High Courts23 Aug 2012

Jagannath Vs Election Officer/Returning Officer, B.P. Mahesh and Tahsildar

Karnataka High Court · (2012) ILR (Kar) 6213

Read judgment

High Courts23 Aug 2012Dismissed

Chandrashekar Vs Shri Revanasiddappa Danadamani and Another

Karnataka High Court · (2013) 1 AKR 293

Read judgment

High Courts22 Aug 2012Allowed

Manjegowda Vs M.R. Manjegowda

Karnataka High Court · (2013) ILR (Kar) 147 : (2013) 2 KarLJ 533

Karnataka Land Reforms Act, 1961 — Section 48-ASpecific Relief Act, 1963 — Section 16c

Read judgment

High Courts22 Aug 2012

Sri K Sreedhar Vs Karnataka Examinations Authority

Karnataka High Court · (2013) 1 AKR 261

Constitution of India, 1950 — Article 141

Read judgment

High Courts22 Aug 2012Dismissed

Chandanmal Pukhraj and Others Vs Smt. Jatnabai

Karnataka High Court · (2012) 6 KarLJ 475

Karnataka Rent Act, 1999 — Section 27 (2) (c), 27 (2) (r), 31 (1) (c)

Read judgment

High Courts21 Aug 2012Dismissed

Smt. Venkatamma Vs Y.C. Krishnaiah and Others

Karnataka High Court · (2013) 1 KarLJ 154

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Karnataka Rent Act, 1999 — Section 27(2)(a), 27(2)(b), 27(2)(o), 27(2)r

Read judgment