High Courts21 Aug 2012Dismissed
Abdul Rehman Vs Smt. Jayalakshmi and Others
Karnataka High Court · (2013) 1 AKR 537 : (2012) 6 KarLJ 177 : (2013) 1 RCR(Rent) 198
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r), 43
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 36 of 106
High Courts21 Aug 2012
The Regional Provident Fund Commissioner "Bhavishyanidhi Bhavan," 13, Raja Ram Mohan Roy Road, P B No. 2584, Bangalore - 560 025 and The Assistant Provident Fund Commissioner "Bhavishyanidhi Bhavan", 13 Raja Ram Mohan Roy Road, PB No. 2584 Bangalore - 560 025 Vs M/s. Kaytee Switchgear Ltd P B No. 5554 Malleswaram (West) Bangalore 560 055
Karnataka High Court · (2013) LabIC 34
Constitution of India, 1950 — Article 14Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 15 (2), 17 (5), 85 B
High Courts21 Aug 2012Dismissed
Mohammad Hussein Vs Union of India and Others
Karnataka High Court · (2012) 08 KAR CK 0318
High Courts21 Aug 2012Allowed
Sri K. Nanda Kumar Vs Smt. Venkatarathnamma
Karnataka High Court · (2013) 3 AKR 456 : (2013) 3 KCCR 2387
Karnataka Rent Act, 1999 — Section 27(2), 27(2)r, 42, 46(1), 46(1)
High Courts21 Aug 2012
Sri Ashok Vs Shri Pandurang and Others
Karnataka High Court · (2013) 1 KCCR 513
Karnataka Land Revenue Act, 1964 — Section 127, 129, 129(3), 129(4), 129(6)
High Courts21 Aug 2012Dismissed
M. Bhujangaveni and Others Vs C. Sarasa K.S. Reddy and Others
Karnataka High Court · (2012) 6 KarLJ 453
Specific Relief Act, 1963 — Section 17, 20
High Courts17 Aug 2012
S.R. Ravishankar Vs The Additional Commissioner of Commercial Taxes and Another
Karnataka High Court · (2013) 75 KarLJ 109
High Courts17 Aug 2012
Dr. R. Manjula and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 365
High Courts17 Aug 2012
Smt. Seetha M.L. and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 6 KarLJ 309 : (2013) 1 LLJ 706
Karnataka Panchayat Raj Act, 1993 — Section 112
High Courts17 Aug 2012
Dr. Manjula M. Vs State of Karnataka and Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2012) 08 KAR CK 0289
Constitution of India, 1950 — Article 14, 226
High Courts17 Aug 2012
Sri Syed Afzal Vs State
Karnataka High Court · (2012) 08 KAR CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts17 Aug 2012
The Executive Engineer Panchayathraj Engineering Division Ramanagar - 571511 Vs M/s.Sudha Parimala Plumbing and Sanitary Works Engineers and Contractors No. 1297, 1-F Main Road 4th Cross, 2nd Phase Girinagar, Bangalore - 560085 and Sri T.G. Radhakrishna Arbitrator No. 2989/G, 12th Main HAL II Stage, Indiranagar Bangalore - 560008
Karnataka High Court · (2012) 08 KAR CK 0177
Arbitration and Conciliation Act, 1996 — Section 13 (5), 16 (6), 34, 34 (2)
High Courts17 Aug 2012Dismissed
M/s. Spring Borewells Co. Pvt. Ltd. Vs Union of India
Karnataka High Court · (2012) 08 KAR CK 0176
Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 13
High Courts17 Aug 2012
Smt. Seehta M.L. and Others Vs State of Karnataka, Chief Principal Secretary Education Department and Director Department of Public Library
Karnataka High Court · (2012) 6 KarLJ 309 : (2013) 1 LLJ 706
High Courts17 Aug 2012
V. Munikrishnappa and Others Vs Bangalore Development Authority, Bangalore and Another
Karnataka High Court · (2012) 6 KarLJ 558
Land Acquisition Act, 1894 — Section 48 (1)
High Courts17 Aug 2012Dismissed
Smt. Bharathi Devi Vs B.M. Devananda
Karnataka High Court · (2012) 6 KarLJ 696
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)
High Courts17 Aug 2012
Mujeeb Mehboob Vs State
Karnataka High Court · (2013) 2 KarLJ 171
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(ii), 20(iii)
High Courts17 Aug 2012Allowed
Sri G. Ashwath Naik Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2012) 08 KAR CK 0021
High Courts16 Aug 2012
Shri K. Dasaratha Nagendra Prasad Vs State Represented by Inspector of Police Devanahalli Police Station Devanahalli Sub Division, Banglore District, Karnataka State and Mr. G. Parandama Naidu Sri G. Sridhar Reddy Vs State of Karnataka by Devanahalli Police Station Bangalore City and Defence Employees Welfare Society
Karnataka High Court · (2012) 08 KAR CK 0407
High Courts16 Aug 2012Dismissed
M/s. Balanoor Plantations and Industries Ltd. Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0389