High Courts01 Jun 2012Dismissed
Ranjith and Kiran Vs State
Karnataka High Court · (2012) 06 KAR CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 34, 366 A, 376
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 63 of 106
High Courts01 Jun 2012
Somashekhar, Bangalore Auto Drivers Souharda Co-Op Ltd., and Syed Samiulla Vs State of Karnataka and Others Mohammad Zabeer, Thirunavakkarasu and Abdul Khader Vs State of Karnataka and Others
Karnataka High Court · (2012) 06 KAR CK 0065
Karnataka Motor Vehicles Rules, 1989 — Rule 82, 82 (1), 82 (5), 82 (6)Motor Vehicles Act, 1988 — Section 74 (3), 74 (3) (a)
High Courts01 Jun 2012Allowed
Smt. Soumya Vs The Regional Transport Authority Dakshina Kannada Mangalore
Karnataka High Court · (2012) 06 KAR CK 0062
High Courts01 Jun 2012Allowed
Smt. Saradamma, Ms. Sowmya, Ms. Ramya and Mr. Karthik Vs The State of Karnataka, The Land Tribunal and Sidda Byraiah
Karnataka High Court · (2012) 06 KAR CK 0061
Karnataka Land Reforms Act, 1961 — Section 48 A (6), 55 (1)
High Courts01 Jun 2012Dismissed
Adichunchanagiri Hospital And Research Centre and Adichunchanagiri Institute of Medical Sciences Vs Sri. C. Lingappa Sio Sri. Chikkaputte Gowda and The Secretary to Government of Karnataka Labour Department
Karnataka High Court · (2012) 06 KAR CK 0060
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7 (1) (c)
High Courts01 Jun 2012Dismissed
T.V. Panduranga Nayak, Mahalasa Darshini, Ramachandrapura, Jalahalli East, Bangalore - 560 013 Vs Sudarshan
Karnataka High Court · (2012) 06 KAR CK 0059
High Courts01 Jun 2012Allowed
Noor Pasha Vs Seenamma and Smt. Geethalakshmamma Sastri
Karnataka High Court · (2012) 06 KAR CK 0058
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts01 Jun 2012Dismissed
Smt. Jaya R Patil Vs Sri. Poovaiah Chendira @ C T Poovaiah
Karnataka High Court · (2012) 06 KAR CK 0057
High Courts01 Jun 2012
Syed Tanveer Vs Bajaj Allianz General Insurance Co. Ltd., The Joint Managing Director, M/s. Plant Tech Industrial Services Ltd. and Shri Ismail
Karnataka High Court · (2012) 06 KAR CK 0054
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jun 2012
N. Narasimhaiah Vs The Union of India and Others
Karnataka High Court · (2012) 06 KAR CK 0048
High Courts01 Jun 2012
Sri M. Ramamurthy Vs The Commissioner of Income Tax-IV, C.R. Buildings, Queens Road, Bangalore-01 and The Income Tax Officer
Karnataka High Court · (2012) 06 KAR CK 0041
High Courts01 Jun 2012
Sri N G Sathyanarayana Vs State of Karnataka, The Principal Chief Conservator of Forests and Sri. M.N. Munikrishna Range Forest Officer Watershed Development Department
Karnataka High Court · (2012) 06 KAR CK 0040
Constitution of India, 1950 — Article 227
High Courts01 Jun 2012Allowed
The Belgaum Co -operative Cotton Spinning Mill Limited Vs M/s Bhadary Udyog Limited, The Karnataka Industry Facilitation Council and The State of Karnataka
Karnataka High Court · (2012) 06 KAR CK 0036
Arbitration And Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 5
High Courts01 Jun 2012Allowed
Sri T.P. Basavaraju Vs Central Bureau of Investigation, Bellary Road, Bangalore
Karnataka High Court · (2012) 06 KAR CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts01 Jun 2012Dismissed
The Branch Manager, The Oriental Insurance Company Limited Vs Smt. Annapurna and Others
Karnataka High Court · (2012) 06 KAR CK 0026
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jun 2012
The Agricultural Produce Marketing Committee Vs Sri Siddaiah
Karnataka High Court · (2012) 06 KAR CK 0025
Land Acquisition Act, 1894 — Section 20, 20 (c)Mysore Court-fees and Suits Valuation Act, 1958 — Section 64
High Courts01 Jun 2012
Puttanananjappa, Veerabhadrappa, Shivarudrappa and Basavanna Vs State of Karnataka, The Mysore Urban Development Authority and The Special Land Acquisition Officer Mysore Urban Development Authority
Karnataka High Court · (2012) 06 KAR CK 0017
High Courts01 Jun 2012
State of Karnataka Vs Chandrappa, Sio. Ajjappanavara Narayanappa and Others
Karnataka High Court · (2012) 06 KAR CK 0016
Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)
High Courts01 Jun 2012Allowed
Bangalore Metropolitan Transport Corporation Vs The Karnataka Vidyashala Nursery Priniary and High School and Others
Karnataka High Court · (2012) 06 KAR CK 0013
High Courts01 Jun 2012Dismissed
Smt. Shanthamma C. Vs The Bangalore Development Authority
Karnataka High Court · (2012) 06 KAR CK 0012
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13 (1)