High Courts13 Aug 2012Allowed
State of Karnataka Vs Ronald Lobo and Roshan Lobo
Karnataka High Court · (2012) 08 KAR CK 0237
Penal Code, 1860 (IPC) — Section 324, 326, 34, 504, 506
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 39 of 106
High Courts13 Aug 2012Allowed
G Umesh Vs D. Shivanna
Karnataka High Court · (2013) 1 AKR 417
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Aug 2012Dismissed
Ramappa @ Shunti Ramappa and Others Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0233
Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts13 Aug 2012Allowed
Smt. Lalitha Vs The Bangalore Development Authority
Karnataka High Court · (2012) 08 KAR CK 0228
High Courts13 Aug 2012Dismissed
Smt Vnitha Vs The State of Karnataka and The District Officer Karnataka State Khadi and Village Chitradurga
Karnataka High Court · (2012) 08 KAR CK 0212
Industrial Disputes Act, 1947 — Section 10 (1) (c), 25, 25 F
High Courts13 Aug 2012Dismissed
Sri Valli Sab Vs Smt. Rathnamma and Others
Karnataka High Court · (2012) 08 KAR CK 0211
Karnataka Land Revenue Act, 1964 — Section 136 (2)
High Courts13 Aug 2012
H.C. Vijaykeerthi Vs Union of India
Karnataka High Court · (2012) 08 KAR CK 0210
High Courts13 Aug 2012Allowed
Jayamma and Hanumanthaiah Vs State
Karnataka High Court · (2012) 08 KAR CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 319 (1)Penal Code, 1860 (IPC) — Section 304 B, 34, 498A
High Courts13 Aug 2012
Peter Caddy No. 4, I Floor, Kapital St. Patrick''s Complex Bangalore-560025 Vs Cheiryan Abraham No. 4A, Regency Heights No. 3/2-1, Cleveland Road Frazer Town Bangalore-560005
Karnataka High Court · (2012) 08 KAR CK 0154
Arbitration and Conciliation Act, 1996 — Section 11
High Courts13 Aug 2012Dismissed
Rajeev Ranjan Vs The Registrar Sir Visveshwaraiah Technological University Jnan Sangama Belgaum and The Principal Sambhram Institute of Technology M.S. Palya, Bangalore - 97
Karnataka High Court · (2012) 08 KAR CK 0145
High Courts13 Aug 2012
Mahadeva Setty Vs The Divisional Controller K.S.R.T.C Mysore Rural Division Mysore The Management of KSRTC Rural Division, Mysore Vs Sri Mahadeva Shetty
Karnataka High Court · (2012) 08 KAR CK 0144
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts13 Aug 2012
M.Venkatesh Vs State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2012) 08 KAR CK 0105
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts13 Aug 2012Allowed
Sri. Kantharaju @ Kantharaju Vs State
Karnataka High Court · (2012) 08 KAR CK 0090
Penal Code, 1860 (IPC) — Section 143, 147, 148, 302
High Courts13 Aug 2012Dismissed
Sri. Sheik Anwar and Others Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0089
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 114, 34, 498A
High Courts13 Aug 2012
Smt. K.V. Jyothi Vs State
Karnataka High Court · (2012) 08 KAR CK 0087
Penal Code, 1860 (IPC) — Section 409
High Courts13 Aug 2012Allowed
Mr S Ramachandra Vs The Managing Director BMTC, Central Offices, K.H. Road, Shanthinagara Bangalore-27
Karnataka High Court · (2012) 08 KAR CK 0086
High Courts13 Aug 2012
Shri B Premanada Pal Vs Vijaya bank
Karnataka High Court · (2012) 08 KAR CK 0085
High Courts13 Aug 2012
M/s. Oriental Insurance Company Ltd. Vs Smt. Prathima and Others
Karnataka High Court · (2012) 08 KAR CK 0059
Motor Vehicles Act, 1988 — Section 166
High Courts13 Aug 2012Allowed
Kapurt Investments Pvt. Ltd. Vs D. Vinod Sivappa
Karnataka High Court · (2012) 08 KAR CK 0058
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Aug 2012Dismissed
Sulochana and K.R. Jayaram Vs K Vijayakumar
Karnataka High Court · (2012) 08 KAR CK 0057
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28