Karnataka High Court Judgments 2012 — Page 55

High Courts05 Jul 2012

Shri Natesh Vs The State of Karnataka

Karnataka High Court · AIR 2012 Kar 149 : (2012) 6 KarLJ 11 : (2012) 5 KarLJ 589

Constitution of India, 1950 — Article 154, 163, 361, 361 (1)Karnataka Lokayukta Act, 1984 — Section 12, 12 (1), 12 (4), 12 (5)

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High Courts05 Jul 2012Allowed

M. Habeeb Vs The Chief Secretary of Government of Karnataka, Bangalore and others

Karnataka High Court · (2012) 2 EFLT 819 : (2012) 4 KarLJ 610

Forest (Conservation) Act, 1980 — Section 2 (iv)

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High Courts05 Jul 2012Allowed

Lawrence Milton Vs Rev. Johnson Paul and Others

Karnataka High Court · (2012) ILR (Kar) 4008 : (2012) 5 KarLJ 190

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 295, 297, 500

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High Courts05 Jul 2012Allowed

K. Gopala, Smt. Mahadevamma, Kalaiah and Nagaraja Vs State of Karnataka

Karnataka High Court · (2012) 07 KAR CK 0013

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 34, 498A

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High Courts05 Jul 2012Dismissed

Smt. Hemavathi Shivashankar Vs Dr. Tumkur S. Shivashankar and Smt. Thiptur Nagaraj Usha

Karnataka High Court · (2013) 1 KarLJ 231

Civil Procedure Code, 1908 (CPC) — Section 13, 13 (1), 13 (a), 13 (b), 13 (c)

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High Courts04 Jul 2012Dismissed

Saimangala Enterprises, Bangalore Vs Regional Provident Fund Commissioner-II, Bangalore

Karnataka High Court · (2012) 4 LLJ 778 : (2012) LLR 1168

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 7 A

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High Courts04 Jul 2012Dismissed

Narendra D.V. Gowda, Chandrakanth A. and Amlok M. Vs Vineet Jain, Chairman and Managing Director Bennett, Coleman and Co. Ltd., Dr. Dadabhoy Naroji Rd., The Times of India Building 5th floor, Fort, Mumbai - 400001, Shobhana Bhartia Chairperson and Editorial Director HT Media Ltd., Park Centra Building, 7th Floor, Sector - 30, Delhi-Jaipur Highway, Gurgaon - 122001, Pratap Simha, The Reporter, Kannada Prabha, No. 1, Queens Rd., Bangalore - 560001 and Vishweswara Bhatta Editor-in-Chief, Kannada Prabha No. 1, Queens Rd., Bangalore - 560001

Karnataka High Court · (2012) ILR (Kar) 5952 : (2012) 6 KarLJ 502

Contempt of Courts Act, 1971 — Section 14, 15 (1) (b)

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High Courts04 Jul 2012

Basappa Vs The State of Karnataka, M.J. Shah and The Manager HDFC

Karnataka High Court · (2012) 07 KAR CK 0062

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High Courts04 Jul 2012Dismissed

Gobburkar Nagappa Vs The Deputy Commissioner and District Magistrate, The Tahasildar Tahasil Office, The Authorise Officer and General Manager and The Branch Manager HDFC

Karnataka High Court · (2012) 07 KAR CK 0061

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High Courts04 Jul 2012

M/S. Raj Rajeshwari General Merchants Vs The Deputy Commissioner and District Magistrate, Office Of The Deputy Commissioner, The Tahasildar and State Bank of Hyderabad

Karnataka High Court · (2012) 07 KAR CK 0060

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High Courts04 Jul 2012Dismissed

Ramakka and another Vs State of Karnataka and others

Karnataka High Court · (2013) 1 AKR 104 : (2012) 4 KarLJ 699

Bangalore Development Authority Act, 1976 — Section 17, 17 (1), 19

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High Courts04 Jul 2012Dismissed

Central Ware Housing Corporation Vs M/s Ravi Constructions and Sri L. Nagaraj

Karnataka High Court · AIR 2013 Kar 18 : (2013) ILR (Kar) 2183

Arbitration and Conciliation Act, 1996 — Section 37, 43 (3)Contract Act, 1872 — Section 28, 28 (b)

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High Courts04 Jul 2012

S. Sreedhar Reddy Vs Smt. Soumya

Karnataka High Court · (2013) 2 KarLJ 258 : (2013) 3 KCCR 2189

Hindu Marriage Act, 1955 — Section 13, 24

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High Courts04 Jul 2012Dismissed

Karnataka State Road Transport Corporation, Mangalore Division, Bejai, Mangalore Vs H. Seena

Karnataka High Court · (2012) 6 KarLJ 526

Industrial Disputes Act, 1947 — Section 10 (4A)

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High Courts04 Jul 2012Allowed

K. Giriyappa Vs State of Karnataka and Others

Karnataka High Court · (2013) 1 KarLJ 161

Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)

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High Courts03 Jul 2012Dismissed

Arakere Meenugarara Sahakara Sangha Niyamitha Vs State of Karnataka and Others

Karnataka High Court · (2012) 5 KarLJ 672

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High Courts03 Jul 2012Dismissed

Hotel Roopa, Mangalore Vs Employees'' Provident Fund Appellate Tribunal, New Delhi and Another

Karnataka High Court · (2013) 1 AKR 232 : (2012) 135 FLR 379 : (2012) LLR 1238

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3A), 7 A

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High Courts03 Jul 2012Dismissed

Sri. Chikkasiddappa and Smt. Marakka Vs The State of Karnataka, The Bangalore Development Authority and Sri. R.V. Dinesh

Karnataka High Court · (2013) 3 AKR 296 : (2012) 5 KarLJ 649

Bangalore Development Authority Act, 1976 — Section 38 CTransfer of Property Act, 1882 — Section 43

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High Courts03 Jul 2012Dismissed

K. Muniswamappa Vs The Commissioner, Bengaluru Development Authority, Bengaluru and Others

Karnataka High Court · (2013) 1 AKR 625 : (2012) 6 KarLJ 323

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27BLand Acquisition Act, 1894 — Section 4 (1), 9 (3)

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High Courts03 Jul 2012

Anand V. Kallannavar Vs BEML Limited, Bangalore and Others

Karnataka High Court · (2012) 6 KarLJ 369

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Karnataka High Court judgments, 2012