COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 59 of 106

High Courts04 Jun 2012Dismissed

Principal Kendriya Vidyalaya (Central School) Arasikere Road B. Katihalli Village Hassan 573201 Vs Anusuyamma Dead by LRs 1(N S Nandakumara and Late Shivashankar and Others), Chief Secretary Government of Karnataka, Tahsildar Hassan TQ Hassan 573201 and Chief Secretary Government of India New Delhi

Karnataka High Court · (2012) 06 KAR CK 0142

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Jun 2012

State of Karnataka Vs Krishnegowda @ Murthy

Karnataka High Court · (2012) 06 KAR CK 0141

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 366 A, 368, 376, 506

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High Courts04 Jun 2012Dismissed

Smt. Lakshmimani and Smt. Shalini Vs Smt. Neethu N.

Karnataka High Court · (2012) 06 KAR CK 0140

Protection of Women from Domestic Violence Act, 2005 — Section 12

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High Courts04 Jun 2012Allowed

Smt C.G. Jayalakshmi Vs Smt Mariyamma

Karnataka High Court · (2012) 06 KAR CK 0139

Registration Act, 1908 — Section 49

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High Courts04 Jun 2012Dismissed

Sri. G.N. Ramanujam Iyengar Vs Sri Malavalli Chikanna Charities

Karnataka High Court · (2012) 06 KAR CK 0138

Civil Procedure Code, 1908 (CPC) — Section 151, 92Evidence Act, 1872 — Section 16

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High Courts04 Jun 2012Allowed

N Sampangi Reddy Vs Food Corporation of India

Karnataka High Court · (2012) 06 KAR CK 0137

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High Courts04 Jun 2012Dismissed

Master Madhu Channaiah Being Minor Represented By Father/Natural Guardian Sri Channaiah Vishwakarma Vs Karnataka Examinations Authority

Karnataka High Court · (2012) 06 KAR CK 0136

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High Courts04 Jun 2012Allowed

Shri Durgappa Vs Shri Nagamma and Others

Karnataka High Court · (2012) 06 KAR CK 0117

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27BSpecific Relief Act, 1963 — Section 6

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High Courts04 Jun 2012Dismissed

Dr. S.R. Katti and Others Vs The State of Karnataka and The Karnataka State Sericulture Resurch and Development Institute

Karnataka High Court · (2012) 06 KAR CK 0099

Karnataka Civil Services (Service and Kannada Language Examination) Rules, 1974 — Rule 6

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High Courts04 Jun 2012Dismissed

Smt. Amba Gowda Vs M/s. My Dream Bar and Restaurant and Others

Karnataka High Court · (2012) 06 KAR CK 0098

Transfer of Property Act, 1882 — Section 106

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High Courts04 Jun 2012Dismissed

Karnataka Leather Industries Development Corporation Ltd. Vs Sri V. Nijananda, Karnataka State Breweries Corporation Limited and The State of Karnataka

Karnataka High Court · (2012) 06 KAR CK 0097

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High Courts04 Jun 2012Dismissed

Sri. D. Rajashekar Vs The Management of Ksrtc Mysore Division Mysore Sri. K. Govnida Vs Karnataka State Road Transport Corporation

Karnataka High Court · (2012) 06 KAR CK 0096

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High Courts04 Jun 2012Dismissed

M. Rama Bhat Vs K. Keshava Bhat, The Deputy Commissioner, D.K., Mangalore, The Asst. Commissioner, Mangalore Sub-Division, Mangalore and The Tahsildar, Bantwal Tq., Dist: D.K.

Karnataka High Court · (2012) 06 KAR CK 0095

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High Courts04 Jun 2012Dismissed

M/s. Sharadha Enterprises Vs Deputy Commissioner of Commercial Taxes, (Recovery), Hassan and The Joint Commissioner of Commercial Taxes, (Appeals) DVO Malnad Division, Shimoga

Karnataka High Court · (2012) 06 KAR CK 0094

Karnataka Sales Tax Act, 1957 — Section 21 (2), 22

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High Courts04 Jun 2012

Nagesh Devadiga @ Nagesh, Tilak Kumar @ Tilak and Sachin D. Ameen @ Sachin Vs The State

Karnataka High Court · (2012) 6 KarLJ 349

Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326

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High Courts04 Jun 2012Allowed

Sri. Sathish Kumar K Vs The State of Karnataka, Assistant Sub-Inspector of Police Human Rights and Enforcement Cell, Mysore and Civil Rights Enforcement Cell

Karnataka High Court · (2012) 06 KAR CK 0092

Penal Code, 1860 (IPC) — Section 196, 198, 420

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High Courts04 Jun 2012Allowed

The Management of ST.Philomena"s Hospital Vs Mr. H. Izack George

Karnataka High Court · (2012) 06 KAR CK 0091

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Industrial Disputes Act, 1947 — Section 11

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High Courts04 Jun 2012Allowed

D.K. Swamy Gowda Vs Karnataka State Industrial and Infrastructure Development Corporation Limited

Karnataka High Court · (2012) 06 KAR CK 0090

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High Courts04 Jun 2012Allowed

Smt. Shamala Vs Sri C.S. Raja @ Raju

Karnataka High Court · (2012) 06 KAR CK 0089

Hindu Marriage Act, 1955 — Section 9

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High Courts04 Jun 2012Allowed

Basavaraju @ Kumba Vs State of Karnataka

Karnataka High Court · (2012) 06 KAR CK 0088

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 306, 498A

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