COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 47 of 106

High Courts03 Aug 2012Allowed

Sri. B.V. Acharya, Senior Advocate Vs Sri. N. Venkateshaiah and The State

Karnataka High Court · (2012) 08 KAR CK 0355

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120 B, 409Prevention of Corruption Act, 1988 — Section 13 (1) (d0, 13 (1) (e), 13 (2)

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High Courts03 Aug 2012Dismissed

R Mahadevappa Vs R Rajashekarappa

Karnataka High Court · (2012) 08 KAR CK 0354

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 33, 34, 35

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High Courts03 Aug 2012Allowed

L Nagaraju 5/0 Late Lingaiah General Manager Public Relations Karnataka State Small Indusries Development Corporation Ltd Administrative Office Building Industrial Estate, Rajajianagar Bangalore - 44 Vs Managing Director, Karnataka State Small Industries Development Corporation Ltd Administrative Office Building Industrial Estate, Rajajinagar, Bangalore 44 and Others

Karnataka High Court · (2012) 08 KAR CK 0353

Government Servants (Seniority) (Karnataka) Rules, 1957 — Rule 3

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High Courts03 Aug 2012

CIT and Another Vs Glowtronics Ltd.

Karnataka High Court · (2012) 08 KAR CK 0253

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High Courts03 Aug 2012

Mrs. Sulatha Manelkar and Kum. Nikita Manelkar Vs The Director General of Police Crime Investigation Dept. Bangalore-1, The Superintendent of Police Tumkur Dist.-1, Police Sub-Inspector Kunigal Police Station Kunigal Tumkur Dist.-1 and B.T. Venkatesh

Karnataka High Court · (2012) 08 KAR CK 0160

Penal Code, 1860 (IPC) — Section 279

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High Courts03 Aug 2012Allowed

Smt. Saraswathi Gopinath and Rohit G. @ Ramalingam Vs Ms. Uma Ram and Others

Karnataka High Court · (2012) 08 KAR CK 0082

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High Courts02 Aug 2012Allowed

Ayyanna Vs The Deputy Commissioner and Others

Karnataka High Court · (2012) 08 KAR CK 0403

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High Courts02 Aug 2012

Lalbi Vs Modinamma @ Modinbee and Others

Karnataka High Court · (2013) 1 KCCR 648

Constitution of India, 1950 — Article 226, 227High Court of Karnataka Rules, 1959 — Rule 11, 4Writ Proceedings Rules, 1977 — Rule 13, 13(a), 21

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High Courts02 Aug 2012

Omega Elevators Vs State of Karnataka

Karnataka High Court · (2013) 75 KarLJ 113

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High Courts02 Aug 2012Dismissed

H.N. Aravind Bushan Vs The State of Karnataka and Chandrashekar

Karnataka High Court · (2012) 6 KarLJ 468

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A

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High Courts02 Aug 2012Dismissed

Smt. Padmamma Vs The City Municipal Council, Mandya

Karnataka High Court · (2012) 08 KAR CK 0341

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts02 Aug 2012Allowed

Sri H Chandra Reddy and Ors Vs State of Karnataka and The Bangalore Development Authority

Karnataka High Court · (2012) 08 KAR CK 0339

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 36, 48 (1), 48 (3)

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High Courts02 Aug 2012

N. S. Kiran Vs Kempegowda and Others

Karnataka High Court · (2012) 08 KAR CK 0336

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High Courts02 Aug 2012Dismissed

Sri Sampangi Vs Smt. N. Premalatha

Karnataka High Court · (2012) 08 KAR CK 0335

Criminal Procedure Code, 1973 (CrPC) — Section 200

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High Courts02 Aug 2012

Kanthamma and Others Vs United India Insurance Co. Ltd. P.B. No. 16, 1 Floor, S.B.L.T. Buidling Polytechnic Road, Chintamani and K.N. Lakshmipathy

Karnataka High Court · (2012) 08 KAR CK 0334

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High Courts02 Aug 2012Dismissed

S. Mahadesha and Others Vs The State of Karnataka, The Commissioner of Public Instructions in Karnataka and The Deputy Director of Public Instructions

Karnataka High Court · (2012) 08 KAR CK 0286

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High Courts02 Aug 2012Allowed

Sri C.L. Tigadi Vs The Government of Karnataka Department of Personnel and Administrative Reforms Dpar (Service Rules) and The Managing Director Karnataka Power Corporation Limited

Karnataka High Court · (2012) 08 KAR CK 0285

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High Courts02 Aug 2012

Mr. Vishwanath Poojary Vs Mr. Annappa shetty and Others

Karnataka High Court · (2012) 08 KAR CK 0242

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High Courts02 Aug 2012Allowed

Thimme Gowda @ Chandru Vs The Deputy Commissioner, Tumkur Division, Tumkur, Thimmaiah Since dead by L.Rs., Smt.Nanjamma, Sri. M.T. Thimme Gowda and Sri. Thirumale Gowda and Mallegowda

Karnataka High Court · (2012) 08 KAR CK 0232

Karnataka Land Revenue Act, 1964 — Section 71

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High Courts02 Aug 2012

Oracle India Private Limited Vs State of Karnataka and The Karnataka Industrial Area Development Board

Karnataka High Court · (2012) 08 KAR CK 0207

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)

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