High Courts08 Aug 2012
Rangappa Vs The Manager The New India Assurance Co. Ltd. and K P Harisha
Karnataka High Court · (2012) 08 KAR CK 0209
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 43 of 106
High Courts08 Aug 2012Allowed
Sri M K Prem Kumar and Others Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0171
Penal Code, 1860 (IPC) — Section 143, 147, 427, 447
High Courts08 Aug 2012Allowed
K N Shrinidhi, Smt Kamala P and Soumya H N Vs State
Karnataka High Court · (2012) 08 KAR CK 0170
High Courts08 Aug 2012
Sri Jataram Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0169
Penal Code, 1860 (IPC) — Section 489 B, 489 C
High Courts08 Aug 2012Allowed
Mercy Selvam D and Rajeshwari Kamakshipalya Magadi Vs Karnataka State Nursing Council, The Secretary Medical Education and Matru School of Nursing
Karnataka High Court · (2012) 08 KAR CK 0151
High Courts08 Aug 2012Dismissed
Smt. Salimabi Vs City Municipality
Karnataka High Court · (2012) 08 KAR CK 0150
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Aug 2012Dismissed
H.L. Narasimha Murthy Vs The State of Karnataka and Others
Karnataka High Court · AIR 2012 Kar 172
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4 (1)
High Courts08 Aug 2012Dismissed
C.S. Jayalakshmi Vs The State Government of Karnataka Department of Personnel and Administrative Reforms
Karnataka High Court · (2012) 08 KAR CK 0135
Karnataka Education Act, 1983 — Section 41, 41 (2)Karnataka Educational Institution (Control of Private educational institutions) Rules, 1999 — Rule 1C, 3 (4)
High Courts08 Aug 2012
K.M. Narayanaswamy Reddy and Smt. Saraswathamma Reddy Vs Sri Abdul Hafeez
Karnataka High Court · (2012) 08 KAR CK 0129
High Courts08 Aug 2012
Riyana D'' Souza Vs Sayyad Aithaula Sattar and The New India Assurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0128
Motor Vehicles Act, 1988 — Section 166
High Courts08 Aug 2012Allowed
Gautam Kamat Hotels Pvt. Ltd., Sri L.R. Kamat and Smt. Bhagavathi L. Kamat Vs Bangalore Development Authority, Spl. Land Acquisition Officer, Bangalore Development Authority and State of Karnataka
Karnataka High Court · (2013) 1 AKR 639 : (2012) ILR (Kar) 5634
Bangalore Development Authority Act, 1976 — Section 19(1), 27Land Acquisition Act, 1894 — Section 16(2)
High Courts08 Aug 2012
Muniyamma Vs Prathap Alur, Hassan and National Insurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0119
High Courts08 Aug 2012
Sri V. Narayana Reddy Vs Smt. Rukminiyamma
Karnataka High Court · (2012) 08 KAR CK 0043
Transfer of Property Act, 1882 — Section 106
High Courts08 Aug 2012Dismissed
N. Sundar Raj Vs The Chairman Land Tribunal Sidlaghatta and Sri T.N. Rama Rao Since deceased on 05.01.08 By LRs. and Others
Karnataka High Court · (2012) 08 KAR CK 0031
High Courts08 Aug 2012Allowed
Syndicate Bank Vs S. Murali
Karnataka High Court · (2012) 08 KAR CK 0023
High Courts08 Aug 2012Dismissed
Smt. Kusumavathi Rai and Sri. Veerappa Gowda Vs The Deputy Commissioner, The Assistant Commissioner and The Tahsildar
Karnataka High Court · (2012) 08 KAR CK 0022
Constitution of India, 1950 — Article 19 (1) (f)
High Courts08 Aug 2012
Sri P.M. Anantha Narayan and Sri Carlton Royle Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 482Wild Life (Protection) Act, 1972 — Section 39 (3) (a), 40, 51
High Courts07 Aug 2012Dismissed
State of Karnataka Vs Veerabhadrappa and Renukavva
Karnataka High Court · (2012) 08 KAR CK 0384
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304 B, 498A