COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 53 of 106

High Courts24 Jul 2012

B. Yoganandam Vs The Divisional Controller K.S.R.T.C. Tumkur Division, Tumkur, The Assistant Labour Commissioner and Controlling Authority Under The Payment of Gratuity ACT of 1972 and The Deputy Labour Commissioner and Appellate Authority Under The Payment of Gratuity ACT of 1972

Karnataka High Court · (2012) 6 KarLJ 302 : (2013) 2 SCT 409

Payment of Gratuity Act, 1972 — Section 2 (s), 4 (5)

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High Courts24 Jul 2012Dismissed

Dr. V.S. Shukla, Dr. Anjela Geetha Shukla and Dr. C.R. Devendra Vs National Highways Authority of India, The Union of India, The State of Karnataka and Special land Acquisition Officer and Competent Authority

Karnataka High Court · AIR 2013 Kar 65 : (2013) 1 AKR 682 : (2013) 1 KCCR 846

Land Acquisition Act, 1894 — Section 5ANational Highways Act, 1956 — Section 3A, 3A(1)

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High Courts20 Jul 2012Allowed

S. Malleshwarrao Vs Bokka Venkateshwarrao

Karnataka High Court · AIR 2013 Kar 88 : (2013) 2 AKR 248

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High Courts20 Jul 2012Allowed

Sri. Krishan Chandra Pai Vs Mysore Urban Development Authority

Karnataka High Court · (2012) 07 KAR CK 0073

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High Courts20 Jul 2012Dismissed

Sri. Naseer Ahmed Vs Superintendent of Customs, Air Intelligence Unit, BIAL, Bangalore

Karnataka High Court · (2012) 6 KarLJ 701

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2)Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36 A, 36 A (4)

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High Courts20 Jul 2012Dismissed

J.B. Electricals Vs Manipal Health Systems (P.) Ltd.

Karnataka High Court · (2012) 115 SCL 314

Companies Act, 1956 — Section 433 (e), 433 (f), 434

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High Courts20 Jul 2012

Sri Krishna Chandra Pai Vs Mysore Urban Development Authority

Karnataka High Court · (2012) 07 KAR CK 0001

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High Courts19 Jul 2012

V. Kishore Varma Vs Navani Chandran and The United India Insurance Co. Ltd. United India Insurance Co. Ltd. Vs V. Kishore Varma and Navani Chandran

Karnataka High Court · (2013) 1 KarLJ 141

Motor Vehicles Act, 1939 — Section 166Motor Vehicles Act, 1988 — Section 166

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High Courts18 Jul 2012Allowed

Prashant Vs The State of Karnataka and Another

Karnataka High Court · (2013) 1 AKR 456

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High Courts16 Jul 2012

Smt. Geethanjali Vs The Canara Bank

Karnataka High Court · (2012) 6 KarLJ 691

Karnataka High Court Act, 1961 — Section 8, 9

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High Courts16 Jul 2012Allowed

K. Koteshwara Reddy Alias Koti Reddy Vs State of Karnataka

Karnataka High Court · (2012) 5 KarLJ 48

Explosive Substances Act, 1908 — Section 3, 5

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High Courts13 Jul 2012

Sri R. Manjunath Naik and Others Vs The State of Karnataka and Others

Karnataka High Court · (2013) 2 AKR 502 : (2012) ILR (Kar) 5787 : (2012) ILR (Kar) 5678

Constitution of India, 1950 — Article 14, 16, 245, 246 (1)Karnataka State Civil Services Act, 1978 — Section 3 (1), 8

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High Courts13 Jul 2012

Sri G. Ravi and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 2 AKR 772

Constitution of India, 1950 — Article 14, 16, 16 (3)Public Employment (requirement As To Residence) Act, 1957 — Section 3, 3 (1)

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High Courts13 Jul 2012Allowed

Sri M.M. Narayana and B.R. Devalasetty Vs The Management of Ksrtc

Karnataka High Court · (2013) 3 KarLJ 415 : (2013) LabIC 142

Industrial Disputes Act, 1947 — Section 33, 33 (2) (b), 33 A

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High Courts13 Jul 2012Dismissed

M/s Adeshwar Granites Pvt. Ltd. Vs The Additional Commissioner of Commercial Taxes and The State of Karnataka The State of Karnataka Vs M/s Anantha Spinning Mills Pvt. Ltd.

Karnataka High Court · (2012) 07 KAR CK 0034

Central Sales Tax Act, 1956 — Section 8 (5)Karnataka Sales Tax Act, 1957 — Section 22 A, 24 (1)

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High Courts12 Jul 2012Dismissed

Smt. Chandramathi K. and Another Vs Smt. B.N. Usha Devi and Another

Karnataka High Court · (2012) 07 KAR CK 0085

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High Courts12 Jul 2012

Vydehi Institute of Medical Sciences and Research Centre Vs Union of India and Another

Karnataka High Court · (2013) 4 KarLJ 4

Indian Medical Council Act, 1956 — Section 10-A(4)

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High Courts12 Jul 2012Allowed

The Oriental Insurance Co., Ltd., Vs Sri K.C. Subramanyam and Sri J.M. Nagaraj

Karnataka High Court · (2012) 07 KAR CK 0047

Constitution of India, 1950 — Article 141, 142Motor Vehicles Act, 1988 — Section 147 (50, 149, 149 (1), 149 (2)

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High Courts12 Jul 2012Dismissed

Sri. Prakash @ Jnanaprakash Vs Miss. T.S. Susheela

Karnataka High Court · (2012) 6 KarLJ 588

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 91, 94

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High Courts11 Jul 2012Dismissed

L. Chandramurthy Vs Pearl Insulations P. Ltd. and others

Karnataka High Court · (2012) 173 CompCas 301

Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 10 F, 397, 398, 402

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