High Courts02 Jul 2012
H.D. Chandrappa Vs Smt. Hanumakka Smt. Hanumakka and D.R. Nagendrappa Vs D.C. Mohan Kumar
Karnataka High Court · (2013) 2 ACC 415 : (2012) 6 KarLJ 657
Motor Vehicles Act, 1988 — Section 166, 31, 50
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 56 of 106
High Courts02 Jul 2012Allowed
Chief Warden, National Institute of Technology, Karnatak Hostels, Mangalore Vs Labour Enforcement Officer (Central) and Others
Karnataka High Court · (2012) 135 FLR 897 : (2013) 1 LLJ 82 : (2012) LLR 1242
Industrial Disputes Act, 1947 — Section 33 C (2)Minimum Wages Act, 1948 — Section 17, 20 (1), 20 (3)
High Courts02 Jul 2012Dismissed
B.S. Sheshagiri Setty and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 6 KarLJ 487
Karnataka Co-operative Societies Act, 1959 — Section 106, 108, 108 A
High Courts02 Jul 2012Dismissed
A.M. Sudhakar Vs Magnus Health Care and Research Centre (P.) Ltd.
Karnataka High Court · (2012) 115 SCL 354
Companies Act, 1956 — Section 100, 104, 433 (e), 433 (f), 439
High Courts02 Jul 2012Allowed
Gokula Education Foundation (Medical), Bangalore and Another Vs Bruhath Bangalore Mahanagara Palike, Bangalore and Others
Karnataka High Court · (2012) 5 KarLJ 429
Karnataka Municipal Corporations Act, 1976 — Section 110 (1) (e), 110 (1) (i) (a), 110 (1) (i) (b)
High Courts02 Jul 2012Allowed
N. Mariyappa and Another Vs The Deputy Commissioner, Bangalore Rural District, Bangalore and Others
Karnataka High Court · (2012) 6 KarLJ 425
Karnataka Land Revenue Act, 1964 — Section 69, 71
High Courts29 Jun 2012
Sri. P. Puttaswamy Vs Smt. N. Rukmini
Karnataka High Court · (2013) 1 AKR 178
Hindu Marriage Act, 1955 — Section 13, 13 (10 (ia0
High Courts29 Jun 2012Dismissed
Sri Halerangaiah - since dead by his LR Smt Lakshmamma Vs State of Karnataka, Land Tribunal and Sri Mohamed Muneer
Karnataka High Court · (2012) 5 KarLJ 172
Evidence Act, 1872 — Section 100Karnataka Land Reforms Act, 1961 — Section 26, 4Transfer of Property Act, 1882 — Section 111
High Courts28 Jun 2012
Tumkur District Central Cooperative Bank Ltd. Vs State of Karnataka Department of Co-operation
Karnataka High Court · (2013) ILR (Kar) 172
Karnataka Co-operative Societies Act, 1959 — Section 2 (b) (2), 30 B, 98 A, 98 B
High Courts28 Jun 2012Allowed
State of Karnataka Vs M/S R.K. Powergen Pvt. Ltd.
Karnataka High Court · (2012) 56 VST 193
Karnataka Sales Tax Act, 1957 — Section 8 AKarnataka Tax on Entry of Goods Act, 1979 — Section 15 A, 2 B
High Courts28 Jun 2012Allowed
M/s. IRIS Computers Ltd. Vs M/s. Accordians Infocom Pvt. Ltd. and Another
Karnataka High Court · (2013) 1 AKR 633
High Courts26 Jun 2012Allowed
Sri P. Ganapathi Bhat and Others Vs Sri Koraga Sapalya and Others
Karnataka High Court · (2012) ILR (Kar) 3918 : (2012) 6 KarLJ 205
Karnataka Land Reforms Act, 1961 — Section 38, 48 A
High Courts25 Jun 2012Dismissed
Ombalamma (Since Deceased) by her L.Rs. Vs The Assistant Commissioner, Mandya sub-Division, Mandya and Others
Karnataka High Court · (2012) ILR (Kar) 3977 : (2012) 6 KarLJ 120
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 5 A
High Courts25 Jun 2012Allowed
Karnataka Lokayukta, Bangalore Vs Canara Union Co-Operative HSG Society Limited, Bangalore and Others
Karnataka High Court · (2012) 4 KarLJ 230
High Courts25 Jun 2012Dismissed
Ombalamma Vs The Assistant Commissioner and Others
Karnataka High Court · (2012) ILR (Kar) 3977 : (2012) 6 KarLJ 120
High Courts25 Jun 2012Allowed
S. Praveen Vs State of Karnataka
Karnataka High Court · (2012) 5 KarLJ 285
Penal Code, 1860 (IPC) — Section 304 B, 34, 498A
High Courts22 Jun 2012Dismissed
Smt Junjamma @ Thayamma and Others Vs The Oriental Insurance Co. Ltd. and Sri Ravindran
Karnataka High Court · (2012) ILR (Kar) 3600 : (2013) 2 KarLJ 175
High Courts22 Jun 2012
Arasukumari and Others Vs The State of Karnataka and The Commissioner Mysore City Corporation Mysore B. Balakrishna Gowda and, Manjunatha Swamy S.E. and P.B. Shivaraj and Dileep S. Gadyal Vs The State of Karnataka, The Director Department of Municipal Administration Government of Karnataka and The Corporation of City of Mangalore
Karnataka High Court · (2012) 5 KarLJ 561
Constitution of India, 1950 — Article 14, 14 (g), 243WKarnataka Municipal Corporations Act, 1976 — Section 421, 91, 91 A
High Courts20 Jun 2012Allowed
S. Malleshwarrao Vs Bokka Venkateshwarrao
Karnataka High Court · (2013) ILR (Kar) 380 : (2013) 2 KCCR 1078
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, 151Transfer of Property Act, 1882 — Section 52
High Courts20 Jun 2012Allowed
S.C. Srinivasa Vs The Commissioner of Excise in Karnataka and Others
Karnataka High Court · (2013) 2 KarLJ 189
Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 3(9)(a), 3(9)(b)Karnataka Excise Act, 1965 — Section 61(2), 61(3)Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5