High Courts10 Aug 2012Dismissed
Sri B.L. Subramanya Rao Vs Chairman Land Tribunal, Anekal, Bangalore Rural Dist., C.N.Ramesh Reddy and C.N. Chandrashekar Reddy
Karnataka High Court · (2012) 08 KAR CK 0167
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 41 of 106
High Courts10 Aug 2012
M/s. Sri Durgamba Motors Vs Chowdesha, Basavaraj and The Manager Oriental Insurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0166
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Aug 2012
Sri K M Suresh Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0165
Karnataka Home Guards (Amendment) Act, 2003 — Section 3 (2c)
High Courts10 Aug 2012
B N Jagadeesh Vs Bruhath Bangalore Mahanagar Palike and Others
Karnataka High Court · (2012) 08 KAR CK 0163
High Courts10 Aug 2012Dismissed
Mr. Sameer S Rana @ Sanjay R. Thakur Vs Mr. Mohamad Ziauddin, Mrs Sabira and Mrs. Shamshad Begum
Karnataka High Court · (2012) 08 KAR CK 0148
High Courts10 Aug 2012Dismissed
Smt. Jayalakshmamma Vs Deputy Commissioner (Revenue) Bangalore Mahanagara Palike, Assistant Revenue Officer Vasanthanagar Sub-division, Bruhat Bangalore Mahanagara Palike and The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0147
Constitution of India, 1950 — Article 14
High Courts10 Aug 2012Dismissed
Manohar V. Vs The Karnataka State Law University, The Bar Council of India and The Visveswarapuram College of Law
Karnataka High Court · (2012) 08 KAR CK 0146
Constitution of India, 1950 — Article 19, 21Karnataka State Law Universitys Regulations — Regulation 7B
High Courts10 Aug 2012Allowed
M/s. Hilltop Granites Pvt. Ltd. Vs The Additional Commissioner of Commercial Taxes and The State of Karnataka
Karnataka High Court · (2013) 2 AKR 407 : (2013) 62 VST 409
Karnataka Sales Tax Act, 1957 — Section 5 A, 5 A (3), 5 A3 (iii)
High Courts10 Aug 2012
Smt. Machamma Vs Shaffiullakhan, Prop. K. Hijaria Transport, No. 58, 4th Main Road, Chinnappa Garden, Bension Town, Bangalore-46 and The Oriental Insurance Co., Ltd., Divisional Office, N.K. Complex, Keshavapur, Hubli-380 023
Karnataka High Court · (2012) 08 KAR CK 0117
High Courts09 Aug 2012Allowed
Omanna Since Deceased by his LRs Vs Smt. Sushibai and Others
Karnataka High Court · (2013) 1 KCCR 152
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 90
High Courts09 Aug 2012Dismissed
H.M. Srinivas Kote Vs The Assistant Commissioner Doddaballapur Sub-Division Viveswaraya Tower Ambedkar Veedhi, Bangalore and The Asst. Conservator of Forests T.B. Circle, Doddaballapur Sub-Division Bangalore Rural District Bangalore
Karnataka High Court · AIR 2012 Kar 189
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b)
High Courts09 Aug 2012Dismissed
L and T Komatsu Limited Vs State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 52
High Courts09 Aug 2012
Sri Rafik Ahmed and Sri. Narasaiah Vs State of Karnataka, The Deputy Commissioner and The President IDSMT Dist Co-ordination Committee, Tumkur District, Tumkur and The Tumkur Mahanagara Palike
Karnataka High Court · (2012) 08 KAR CK 0284
Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 72
High Courts09 Aug 2012Dismissed
The Commissioner of Income Tax, Mangalore and The Deputy Commissioner of Income Tax, Circle-1 (1), Mangalore Vs Sri. Sunila Keerthi, C/o. Hotel Panchami, Opp. K.S.R.T.C Bus Stand, Mangalore The Commissioner of Income Tax, Mangalore and The Deputy Commissioner of Income Tax, Circle - 1 (1), Mangalore Vs Sri. Sunila Keerthi, C/o. Hotel Panchami, Opp. K.S.R.T.C Bus Stand, Mangalore
Karnataka High Court · (2012) 08 KAR CK 0247
Income Tax Act, 1961 — Section 143 (1), 143 (2)Income Tax Rules, 1962 — Rule 46A
High Courts09 Aug 2012
A.Z. Zahir Hussain Vs H. Sadashiva
Karnataka High Court · (2012) 08 KAR CK 0246
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Aug 2012
M.S. Devendrachari Vs Smt. Varalakshmamma
Karnataka High Court · (2012) 08 KAR CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts09 Aug 2012
P.T. Chikkaputte Gowda Vs The Superintendent of Police Mandya District, Mandya, The Sub-Inspector of Police, Palahalli Grama Panchayath and Smt. Kalamma Gowda
Karnataka High Court · (2012) 08 KAR CK 0243
High Courts09 Aug 2012Dismissed
Smt. Kempamma, Sri Sannaiah and Sri Chikkaalu Vs Chowdegowda Since deceased by his LRs. Smt. Kempamma and Smt. Chowdamma
Karnataka High Court · (2012) 08 KAR CK 0225
Evidence Act, 1872 — Section 50
High Courts09 Aug 2012Dismissed
Shivappa and Others Vs D.N. Eshwarappa and Horakerappa
Karnataka High Court · (2012) 08 KAR CK 0224
Easements Act, 1882 — Section 13
High Courts09 Aug 2012Dismissed
The Branch Manager National Insurance Co. Ltd. Vs T.C. Mallikarjuna and Kumara Naik
Karnataka High Court · (2012) 08 KAR CK 0223