High Courts19 Jun 2012Dismissed
Shilpa Vs The Registrar General, High Court of Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 189
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5, 9, 9(3)
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 57 of 106
High Courts19 Jun 2012
K. Hanumantharayappa Vs Management of Indian Express (P) Ltd., Chennai and Another
Karnataka High Court · (2012) 135 FLR 674 : (2012) LLR 1083
Industrial Disputes Act, 1947 — Section 2 (3), 2 (s), 25 F
High Courts19 Jun 2012
Sri Sathyanarayana Kuduru Vs The Office Shresthidar Madhugiri Courts Madhugiri
Karnataka High Court · (2013) 2 Crimes 322 : (2013) 1 KarLJ 112
Criminal Procedure Code, 1973 (CrPC) — Section 372, 374 (2), 378, 397
High Courts19 Jun 2012Allowed
Amita Nitin Shirgurkar Vs The Belgaum Urban Development Authority, Belgaum and Another
Karnataka High Court · (2013) 1 AKR 214 : (2012) 6 KarLJ 553 : (2013) 1 KCCR 635
Karnataka Town and Country Planning Act, 1961 — Section 12 (1) (c), 69 (1), 69 (2)
High Courts18 Jun 2012Dismissed
Sri. Chikkanna Vs State of Karnataka, State of Karnataka Department of Housing and Urban Development and Karnataka Housing Board
Karnataka High Court · (2012) 6 KarLJ 292
Land Acquisition Act, 1894 — Section 11 (2), 18
High Courts18 Jun 2012Allowed
Major Vikas Kumar Vs Union of India
Karnataka High Court · (2013) 1 SCT 190 : (2013) 2 SLJ 267
Armed Forces Tribunal Act, 2007 — Section 14Army Act, 1950 — Section 27
High Courts15 Jun 2012Allowed
Smt. Adilakshmamma and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 1 KarLJ 325
High Courts15 Jun 2012
Sri. Ramachandra Vs Ningappa Dattatraya Kolkar and Others
Karnataka High Court · (2013) ILR (Kar) 17
High Courts15 Jun 2012
Smt. Adilakshmamma, Sri Sudhakar Reddy and Sri Narayana Reddy Vs The Deputy Commissioner Chickballapura District Chickballapura, The Asst. Commissioner Chickballapura Sub-Division Chickballapura, Tahsildar Gowribidanur and Sri G. Nagaraju
Karnataka High Court · (2013) 1 KarLJ 325
Karnataka Land Revenue Act, 1964 — Section 129, 136 (3), 49, 50
High Courts14 Jun 2012Allowed
M/s. Malaprabha Co-Operative Spinning Mills Ltd. Vs M/s. Buildmet Pvt. Ltd.
Karnataka High Court · AIR 2012 Kar 165 : (2013) ILR (Kar) 94 : (2012) 5 KarLJ 445
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 4 (2), 4 (3)
High Courts14 Jun 2012Allowed
M. Muninarayana Swamy and Another Vs State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 3428 : (2013) 1 KCCR 634
High Courts13 Jun 2012Disposed Off
Sri Prakash Gandhi Vs Sri T.G. Veeraprasad and Others
Karnataka High Court · (2013) 3 AKR 437 : (2013) 3 KCCR 2246
Criminal Procedure Code, 1973 (CrPC) — Section 200, 372, 378(4)Penal Code, 1860 (IPC) — Section 201, 420, 465
High Courts13 Jun 2012
Hon''ble Chief Justice, High Court of Karnataka, Bangalore Vs Sri. C. Sudhakar and Others
Karnataka High Court · (2012) ILR (Kar) 3731 : (2012) ILR (Kar) 3604
Constitution of India, 1950 — Article 14, 16, 229 (2)
High Courts13 Jun 2012Allowed
Kalyanamma Vs The Chief Personal Manager, BMTC Central Office, K.H. Road, Bangalore
Karnataka High Court · (2012) 06 KAR CK 0112
High Courts13 Jun 2012Allowed
Commissioner of Income Tax Vs Epsilon Advisers (P.) Ltd.
Karnataka High Court · (2012) 208 TAXMAN 332
Income Tax Act, 1961 — Section 260 A, 36 (1) (vii), 36 (2)
High Courts13 Jun 2012
M/s National Technological Institutions (NTI) Housing Co-Operative Society Ltd. and Others Vs The Principal Secretary to The Government of Karnataka Revenue Department MS Building, Bangalore 1 and Others
Karnataka High Court · (2012) ILR (Kar) 3431 : (2013) 3 KarLJ 102 : (2013) 1 KCCR 577
Land Acquisition Act, 1894 — Section 16 (2), 39, 4 (1), 40, 6 (1)
High Courts12 Jun 2012Allowed
K.T. Girianna Vs The Range Forest Officer, Kaggalipura Range, kaggalipura
Karnataka High Court · (2012) 5 KarLJ 49
Forest (Conservation) Act, 1980 — Section 2Karnataka Forest Act, 1963 — Section 33 (2) (iii-a), 73 (d)
High Courts11 Jun 2012Dismissed
Mohan Clothing Company Pvt. Ltd. Vs Union of India
Karnataka High Court · (2013) 30 STR 236
High Courts11 Jun 2012Allowed
M/s. M.M Udyog Vs The Additional Commissioner of Commercial Taxes, Zone 1 Gandhinagar, Bangalore - 560009
Karnataka High Court · (2013) ILR (Kar) 73
Karnataka Value Added Tax Act, 2003 — Section 39 (1), 64, 66
High Courts11 Jun 2012Allowed
Smt. P. Nagarathna Vs The Commissioner, Bangalore Development Authority, Bangalore and Others
Karnataka High Court · (2013) ILR (Kar) 2657 : (2013) 1 KarLJ 258
Bangalore Development Authority Act, 1976 — Section 17(5), 36, 36(3)Land Acquisition Act, 1894 — Section 16(2), 48, 48(1)