High Courts06 Aug 2012Allowed
M/s. Mysore I.T. Solutions Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0300
Karnataka Industrial Area Development Act, 1966 — Section 17Land Acquisition Act, 1894 — Section 48 A
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 45 of 106
High Courts06 Aug 2012Allowed
P M S. School of Nursing and others Vs The Karnataka Nursing Council and The Secretary Medical Education
Karnataka High Court · (2012) 08 KAR CK 0299
High Courts06 Aug 2012
Sri. R. Thippeswamy Vs United India Insurance Co. Ltd., Do. 34/3, M.M.K. Complex, PB No. 237, Akkamahadevi Road, P.J. Extension, Davanagere-577002 and Sri. H.M. Jayanna
Karnataka High Court · (2012) 08 KAR CK 0276
High Courts06 Aug 2012Allowed
Ishaan Labs Pvt. Ltd. and Sri A.B. Ram Kumar Vs Union of India and The Director National Pharmaceutical Pricing Authority
Karnataka High Court · (2013) 2 AKR 664
Essential Commodities Act, 1955 — Section 3
High Courts06 Aug 2012
Dakshyanamma Vs C. Mahadevamma C. Dakshyanamma Vs C. Mahadevamma
Karnataka High Court · (2012) 08 KAR CK 0264
High Courts06 Aug 2012
Shri Srinivas Vs The Davanagere Mahanagar Palike and Shri S.S. Basavalingappa
Karnataka High Court · (2012) 08 KAR CK 0231
High Courts06 Aug 2012
Sri. B.R. Mahabhanu Vs Sri. C. Lingaraju Gowda
Karnataka High Court · (2012) 08 KAR CK 0222
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Aug 2012
Sri. Suresh Agarwal and Smt. Anju Agarwal Vs State and Sri. Shivakumar, Proprietor of M/S. S.R.R Fabrics
Karnataka High Court · (2012) 08 KAR CK 0221
Penal Code, 1860 (IPC) — Section 420, 506, 506 B
High Courts06 Aug 2012Dismissed
B. Noorulla Khan Vs M.R. Seetharam
Karnataka High Court · (2012) 6 KarLJ 241 : (2013) 1 RCR(Rent) 199
Karnataka Rent Act, 1999 — Section 27 (2) (r), 31 (1) (c)
High Courts06 Aug 2012
B.R. Umashankar Vs Sri. G.C. Veeresh, Goutamchand Bagreeha and The Manager, National Insurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0213
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2012Dismissed
Shri. Janardhanachari Vs The State of Karnataka
Karnataka High Court · (2012) 5 KarLJ 346
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 338
High Courts06 Aug 2012
Mythily Ramaswamy, Vasudha and Somdatt Sharma Vs The Divisional Manager, Bangalore Metropolitan Transport Corporation, K.H. Road, Bangalore-27, The Chairman, Ms. Amanath Motor Co-Operative Society Ltd., No. 43, Hospital Road, Shivajinagar, Bangalore-1 and Oriental Insurance Co., Ltd., D.O.4, No. 49, Jyothi Mahal, St. Marks Road, Bangalore
Karnataka High Court · (2012) 08 KAR CK 0193
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2012Dismissed
Sri B Veersena Indra Vs Syndicate Bank
Karnataka High Court · (2012) 08 KAR CK 0187
High Courts06 Aug 2012Allowed
Bank of India Vs C.K. Sardeshpande Rao
Karnataka High Court · (2012) 08 KAR CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9 (1), 9 (21)
High Courts06 Aug 2012
Dr. Anitha C Vs Sri Gunashekar. V.G, Sri K. Shantharaju and Others
Karnataka High Court · (2012) 08 KAR CK 0185
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Mysore Court-fees and Suits Valuation Act, 1958 — Section 66
High Courts06 Aug 2012
Shrikanth Waddar Vs Karnataka Examinations Authority and Others
Karnataka High Court · (2012) 08 KAR CK 0184
Constitution of India, 1950 — Article 13, 14, 21
High Courts06 Aug 2012Allowed
Sri. Shivarathri Rajendra Nursing School and Indian Nursing Concil Combined Councils, Karnataka State Nursing Council, Karnataka State Diploma In Nursing Examination Board and Government Of Karnataka Department Of Health and Family Welfare Medical Education
Karnataka High Court · (2012) 08 KAR CK 0162
High Courts06 Aug 2012
Sri. Chikkachowdappa Vs The Assistant Commissioner, The Tahsildar and Sri Lakshmanappa
Karnataka High Court · (2012) 08 KAR CK 0161
Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3)
High Courts06 Aug 2012Dismissed
Sri Ratanlal Vs Sri T.G. Sathish Shetty
Karnataka High Court · (2012) 08 KAR CK 0139
Karnataka House Rent and Accommodation Control Act, 1961 — Section 3 (r)Karnataka Rent Act, 1999 — Section 27 (2) (a) (r), 45
High Courts06 Aug 2012Dismissed
Basavaraju Vs State
Karnataka High Court · (2012) 08 KAR CK 0136
Penal Code, 1860 (IPC) — Section 304 A, 337