High Courts30 Nov 2012Dismissed
C. Joseph Vs Divisional Controller, K.S.R.T.C.
Karnataka High Court · (2013) 137 FLR 467 : (2013) LLR 269
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 6 of 106
High Courts30 Nov 2012Dismissed
Nunkanna Palaiah and Sanna Palaiah, Nagaraja Boraiah and Guruvaiah Boraiah Vs Palamma and Others
Karnataka High Court · (2012) 11 KAR CK 0082
Limitation Act, 1963 — Section 110
High Courts30 Nov 2012Dismissed
Siddu @ Siddappa Vs The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0042
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 (B), 307, 498A, 504
High Courts30 Nov 2012Dismissed
Gori Begum @ Anwar Begum Vs Mohammed Roshan Ali
Karnataka High Court · (2012) 11 KAR CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Nov 2012
Sri. Raghavendra Parboiled Industries and Others Vs Union of India, The State of Karnataka and The Deputy Commissioner
Karnataka High Court · (2012) 11 KAR CK 0135
High Courts29 Nov 2012
Hazart H Hussain Basha Khadri @ Jodi Mazar (WAKF) and Karnataka State Board of WAKFS No. 6 Vs The Competent Officer-Cum- Municipal Commissioner City Muncipal Council Tumkur
Karnataka High Court · (2012) 11 KAR CK 0131
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4, 5, 5 (1)Waqf Act, 1954 — Section 4 (4)
High Courts29 Nov 2012Dismissed
Kamal Kishor Parik @ Amit Parik and Pushpa Bhai Parik Vs Smt. Aarti Parik
Karnataka High Court · (2012) 11 KAR CK 0128
Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts29 Nov 2012Allowed
Fosroc Chemicals (India) Private Limited, Bangalore Vs The Deputy Commissioner of Commercial Taxes (Recovery-12), Bangalore
Karnataka High Court · (2013) 75 KarLJ 298
High Courts29 Nov 2012Dismissed
Sri Vishwanath V.R. Gowda and Others Vs State of Karnataka and Karnataka Public Service Commission
Karnataka High Court · (2012) 11 KAR CK 0093
Administrative Tribunals Act, 1985 — Section 15, 19 (1), 28Constitution of India, 1950 — Article 136, 226, 323A
High Courts29 Nov 2012Allowed
Miss. Sandra Lesley Anna Bartels Vs Miss. P. Gunavathy
Karnataka High Court · AIR 2013 Kar 52 : (2013) 2 AKR 5 : (2013) ILR (Kar) 368 : (2013) 1 KCCR 853
Karnataka Stamp Act, 1957 — Section 33, 34, 38, 41
High Courts29 Nov 2012Allowed
Smt. H. Bhagya Vs Smt. R. Savithramma
Karnataka High Court · (2013) 1 KCCR 834
Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts29 Nov 2012Dismissed
Sri. Sundaramurthy and Others Vs The State of Karnataka and Others
Karnataka High Court · (2012) 11 KAR CK 0036
Karnataka Souhardha Sahakari Act, 1997 — Section 35, 35 (2)
High Courts29 Nov 2012Dismissed
Srinivas and P. Sampath Vs Sri Rama Reddy
Karnataka High Court · (2012) 11 KAR CK 0035
High Courts29 Nov 2012Allowed
Shambu Guralingappa Kakkalmeli Vs The State Bank of India and The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0034
Penal Code, 1860 (IPC) — Section 200, 467, 468, 478
High Courts29 Nov 2012
Sri Lakshmi Venkateshwara Industries and Others Vs Union of India and The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0015
High Courts29 Nov 2012
Sri Sangam Industries and Others Vs Union of India and The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0014
High Courts29 Nov 2012
Sri Vasavi Industries and Others Vs Union of India, The State of Karnataka and The Deputy Commissioner
Karnataka High Court · (2012) 11 KAR CK 0013
High Courts29 Nov 2012Dismissed
Sri. P.K. Somaiah, Represented by his G.P.A Holder Sri. Manje Gowda Vs State of Karnataka and Mysore Urban Development Authority
Karnataka High Court · (2012) 11 KAR CK 0001
Karnataka Urban Development Authorities Act, 1987 — Section 17, 18 (3), 27Land Acquisition Act, 1894 — Section 4, 4 (1), 6
High Courts28 Nov 2012Dismissed
Srinivasa Vs The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0132
High Courts28 Nov 2012Dismissed
Smt Akkayamma Rep. by Her GPA Holder Sri T S Bachchi Reddy and Smt B M Saraswathamma Since Dead Rep. by Her Lr (Sri N Ramakrishna) Vs Smt Lakshmamma and Others
Karnataka High Court · (2012) 11 KAR CK 0130
Constitution of India, 1950 — Article 227