High Courts04 Jun 2012
Y. Halappa Vs The State of Karnataka and Others
Karnataka High Court · (2012) 06 KAR CK 0050
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 61 of 106
High Courts04 Jun 2012Dismissed
Basanth Pictures Vs M.A. Ganesha Murthy, No. 7, Upstairs, 4th Cross, Gandhinagar, Bangalore-560009
Karnataka High Court · (2012) 06 KAR CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jun 2012Allowed
Manjushree Vs G. Raghu
Karnataka High Court · (2012) 06 KAR CK 0047
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts04 Jun 2012Dismissed
Corporation of the City of Bangalore Vs N. Munivenkatappa
Karnataka High Court · (2012) 06 KAR CK 0046
Karnataka City Corporation Employees (Conditions of Services) Rules, 1991 — Rule 2, 2 (2), 214 (1A)
High Courts04 Jun 2012Allowed
Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner And The Appellate authority Under The Payment of Gratuity Act Region-2, Karmeeka Bhawan Bannerghatta Road Bangalore, The Assistant Labour Commissioner and Controlling Authority Under THE Payment OF Gratutity Act Mysore Division, Mysore and B S Srinivasamurthy
Karnataka High Court · (2012) 06 KAR CK 0039
Payment of Gratuity Rules, 1972 — Rule 7 (1), 7 (4), 7 (4) (b)
High Courts04 Jun 2012Allowed
Sri. M Seetharama Poojari Vs The State of Karnataka and Others
Karnataka High Court · (2012) 06 KAR CK 0038
Karnataka State Universities Act, 1976 — Section 35 N
High Courts04 Jun 2012Dismissed
Sri. Sai Digital Printers and Suppliers Vs State of Karnataka and Karnataka State Co-operative Mahamandali Ltd.
Karnataka High Court · (2012) 06 KAR CK 0037
Karnataka Transparency in Public Procurements Act, 1999 — Section 17 (1) (a)
High Courts04 Jun 2012Allowed
Sri Prakash @ Tulsiprakash and Sri Paramesha Vs State
Karnataka High Court · (2012) 06 KAR CK 0035
Penal Code, 1860 (IPC) — Section 323, 326, 34, 341
High Courts04 Jun 2012Dismissed
Smt. Khathijamma Vs Mrs. M.K. Sumithra and P.A. Sathish
Karnataka High Court · (2012) 06 KAR CK 0034
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts04 Jun 2012Dismissed
Sri. Bharamappa Vs Sri K. Lokeshappa and Others
Karnataka High Court · (2012) 06 KAR CK 0023
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Jun 2012Allowed
Gstaad Hotel Pvt. Ltd. and Aditya Raheja Vs The Bruhat Bengaluru Mahanagara Palike and The State of Karnataka
Karnataka High Court · (2012) 06 KAR CK 0020
High Courts04 Jun 2012Allowed
Sri G. Hucharayappa, Sri Omkarappa and, Sri Kali Beemappa and Sri K. Paremeshwarappa Vs The State of Karnataka
Karnataka High Court · (2012) 06 KAR CK 0014
Karnataka Land Revenue Act, 1964 — Section 50, 56 (3)
High Courts04 Jun 2012Dismissed
K. Ananthamurthy Vs The Union of India, Bharath Petroleum Corporation Ltd. and Smt. K. Saroja Bai
Karnataka High Court · (2012) 06 KAR CK 0010
High Courts04 Jun 2012Allowed
Karnataka State Road Transport Corporation Vs Speenivasashetty The Managing Director KSRTC Vs K.H. Rajappa
Karnataka High Court · (2012) 06 KAR CK 0009
High Courts01 Jun 2012Dismissed
Sri. Bommanayaka Vs Sri. Bommanayaka and Others
Karnataka High Court · (2012) ILR (Kar) 3391
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6B, 100
High Courts01 Jun 2012
Sundara Shenoy Since Deceased By Lrs.(Smt Rathna Shenoy (Wife) and Others) Vs Smt. Anusuya and Others
Karnataka High Court · (2012) 06 KAR CK 0134
High Courts01 Jun 2012
Varadachari Vs Bangalore Development Authority
Karnataka High Court · (2012) 06 KAR CK 0133
High Courts01 Jun 2012Dismissed
Sri. Vishwanatha V.G. Reddy Vs The State of Karnataka and The Nangli Grama Panchayath Nangli Village
Karnataka High Court · (2012) 06 KAR CK 0132
High Courts01 Jun 2012
B.N. Rajkumar Vs LT. Col. Mrs. V.V. Ealiamma (Retd.) rep. By her GPA Holder Lt. Col. K. Balakrishnan (Retd.) and Shri. J. Shaji (Ex-parte)
Karnataka High Court · (2012) 06 KAR CK 0131
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 85
High Courts01 Jun 2012Allowed
Smt S. Divya Vs K Narendra Babu
Karnataka High Court · (2012) 06 KAR CK 0130
Hindu Marriage Act, 1955 — Section 13, 24