COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 50 of 106

High Courts01 Aug 2012

Prasanna Hegde Vs Ramachandra Shet

Karnataka High Court · (2013) 1 AKR 604 : (2013) 1 Crimes 38 : (2012) 6 KarLJ 202 : (2013) 1 RCR(Civil) 709 : (2013) 1 RCR(Criminal) 740

Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Aug 2012Dismissed

Sri Noor Abdul Hadi Vs Sri Azam Baig

Karnataka High Court · (2012) 5 KarLJ 529

Karnataka Rent Act, 1999 — Section 27 (20 (r), 45 (4)

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High Courts01 Aug 2012Partly Allowed

The Commissioner of Income Tax Central Circle, C.R. Building, Queens Road, Bangalore and The Deputy Commissioner of Income Tax Circle - 12(3), C.R. Building, Queens Road, Bangalore Vs M/s. Vesesh Infotechnics Limited, Formerly Visesh Infosystems limited, No. 325, CMH Road, Indranagar, Bangalore

Karnataka High Court · (2012) 210 TAXMAN 522

Income Tax Act, 1961 — Section 260 A, 80 IA, 80 IB

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High Courts01 Aug 2012

Smt. Manjula and Sri. C. Ranjith rep. by Sri R. Mauniraju Vs Smt. N. Hemavathi and Sri G. Bharathi Shekar

Karnataka High Court · (2012) 08 KAR CK 0291

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High Courts01 Aug 2012

Dharma @ Dharmegowda Vs Ambalagana and The Manager United India Insurance Co. Ltd.

Karnataka High Court · (2012) 08 KAR CK 0271

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High Courts01 Aug 2012

Mr. Subbaiah Vs The Deputy Commissioner of Police, CAR, Bangalore and KGID Vishweshwaraiah Tower, Bangalore

Karnataka High Court · (2012) 08 KAR CK 0270

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High Courts01 Aug 2012

N.C. Venkatesh and N.C. Narasimha Murthy Vs Smt. Gowramma, Since Dead, Rep. by Respondents 2 to 4, Sri Suresha, Sri Vishwanath and Sri Ravi Kumar

Karnataka High Court · (2012) 08 KAR CK 0261

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 27

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High Courts01 Aug 2012Dismissed

The Special Land acquisition Officer, K.R. Project Parakalamata Building, Mysore - 570001 Vs C. Siddaiah

Karnataka High Court · (2012) 08 KAR CK 0260

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High Courts01 Aug 2012Dismissed

S. Chandrakanth and Nandakumar Vs Srikantadatta Narasimha Raja Wodeyar

Karnataka High Court · (2012) 08 KAR CK 0259

Civil Procedure Code, 1908 (CPC) — Section 14Specific Relief Act, 1963 — Section 34

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High Courts01 Aug 2012

M/s Mafatlal Plywood, Industries Limited Vs The Government of Karnataka and The Deputy Conservator of Forests

Karnataka High Court · (2012) 08 KAR CK 0251

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High Courts01 Aug 2012

Smt. Jayamma and Others Vs T. Latha and The ICICI Lombard General Insurance Co. Ltd.

Karnataka High Court · (2012) 08 KAR CK 0249

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High Courts01 Aug 2012

Sri Mylar Pundalic Ramji @ Mylarkar Vs Smt. Jayashree Jayaram Suthar Owner of The Lorry Bearing No. KA. 22/7495 and The Divisional Manager The National Insurance Co. Ltd Chamarajapet Davangere

Karnataka High Court · (2012) 08 KAR CK 0248

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High Courts01 Aug 2012Dismissed

Riaz Ahmed Vs Ummesalma, Mohammed Affan, Mohammed Zayan and Mohammed Yousuf Aiyan

Karnataka High Court · (2012) 08 KAR CK 0235

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts01 Aug 2012

Sri. H.C. Siddagangaiah ASI/EXE No. 754290119 Vs The Deputy Commandant Central Industrial Security Force, KIOCL Unit, Kudremukh - 577 142, Chikkamagalur District, The Group Commandant Central Industrial Security Force, Group Head Quarters, C-2, Kendriya Bhavan Post, CSEZ, Cochin -37, Deputy Inspector General Central Industrial Security Force, South Zone Head Quarters, B-Wing, Rajaji Bhavan, Besent Nagar, Chennai -90 and The Inspector General Central Industrial Security Force, S.S. Head Quarters, Chennai

Karnataka High Court · (2012) 08 KAR CK 0202

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High Courts01 Aug 2012Dismissed

New Mangalore Port Trust Vs New Mangalore Port Staff Association

Karnataka High Court · (2012) 08 KAR CK 0201

Industrial Disputes Act, 1947 — Section 10 (2A)

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High Courts01 Aug 2012

Sri. Aftab ali Vs T.A.P.C.M.S., Mudiegere

Karnataka High Court · (2012) 08 KAR CK 0200

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High Courts01 Aug 2012Dismissed

Smt. Dhakshayani Vs Smt. Malathi Dayan

Karnataka High Court · (2013) 1 AKR 282 : (2012) 5 KarLJ 165

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts01 Aug 2012Dismissed

Ravi and Smt Rathnamma Vs State of Karnataka

Karnataka High Court · (2012) 08 KAR CK 0198

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

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High Courts01 Aug 2012

Sri Venkatarama Shetty Vs The Managing Director, KSRTC and United India Insurance Company Limited

Karnataka High Court · (2012) 08 KAR CK 0106

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High Courts01 Aug 2012Dismissed

M/S Aishwarya Fort Vs The State of Karnataka and Others

Karnataka High Court · (2012) 08 KAR CK 0095

Constitution of India, 1950 — Article 226, 227Karnataka Value Added Tax Act, 2003 — Section 62

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