High Courts01 Jun 2012
Sri. L. Muniswamy Vs The State of Karnataka
Karnataka High Court · (2012) 06 KAR CK 0011
Karnataka Land Revenue Act, 1964 — Section 136 (3)
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 64 of 106
High Courts01 Jun 2012
Shivanna and Others Vs State of Karnataka and The Commissioner Mysore Urban Development Authority, Mysore
Karnataka High Court · (2012) 06 KAR CK 0004
High Courts31 May 2012
Sri Veeranna Vs The State of Karnataka and Another
Karnataka High Court · (2013) 2 AKR 27 : (2013) 2 KarLJ 729 : (2013) 1 KCCR 628
Karnataka Lokayukta Act, 1984 — Section 22Penal Code, 1860 (IPC) — Section 177
High Courts31 May 2012Dismissed
Commissioner of C. EX., Bangalore-I Vs S.P. Flavours Pvt. Ltd.
Karnataka High Court · (2012) 283 ELT 3 : (2013) 20 GSTR 23
Central Excise Act, 1944 — Section 32 E, 32 F, 32 G
High Courts31 May 2012
Hegde and Golay Ltd. Vs Karnataka Industrial Area Development Board
Karnataka High Court · (2012) 114 SCL 532
Companies Act, 1956 — Section 391, 394
High Courts31 May 2012Allowed
Consortium Of Medical Engineering and Dental Colleges of Karnataka and Karnataka Private Medical and Dental Colleges Association Vs Shanklesha Rinku Ramesh
Karnataka High Court · AIR 2012 Kar 138
Constitution of India, 1950 — Article 226, 227
High Courts31 May 2012Dismissed
Sri. Uma Mahesh Vs Smt. Nethravathi
Karnataka High Court · AIR 2013 Kar 41 : (2013) 1 AKR 377 : (2013) 2 DMC 217 : (2012) 5 KarLJ 567
Hindu Marriage Act, 1955 — Section 13 (1) (1a), 23 (1a)
High Courts30 May 2012Allowed
Smt. M.K. Premalata @ Lalita Vs Gangadhar Gokak
Karnataka High Court · (2013) 3 DMC 220 : (2012) ILR (Kar) 5903 : (2013) 3 KarLJ 179 : (2013) 3 KCCR 2199
Hindu Marriage Act, 1955 — Section 13 (1) (ia), 13 (1) (ib)Penal Code, 1860 (IPC) — Section 494
High Courts30 May 2012Dismissed
Official Liquidator of Star Spin and Twist Machineries Ltd. (In Liqn.) Vs Suresh Manoharlal Mehta
Karnataka High Court · (2012) 114 SCL 524
Companies Act, 1956 — Section 543
High Courts30 May 2012
M/s. Sunrise Industries Vs Sunrise Industrial Unit, AITUC, Tools Engineering and General Workers Association
Karnataka High Court · (2013) 136 FLR 488 : (2013) 1 KarLJ 119 : (2013) 1 LLJ 419 : (2013) LLR 60
Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 (h), 3, 4
High Courts30 May 2012Dismissed
Shridhar Vs Miss Seeta
Karnataka High Court · AIR 2013 Kar 97 : (2013) 2 AKR 295 : (2013) 2 KarLJ 339 : (2013) 2 KCCR 989
Hindu Marriage Act, 1955 — Section 12(1)(b), 9
High Courts29 May 2012Dismissed
Commissioner of Income Tax, Central Circle Vs Canbank Financial Services Ltd.
Karnataka High Court · (2012) 208 TAXMAN 444
Income Tax Act, 1961 — Section 260 AInterest Tax Act, 1974 — Section 2 (5A), 2 (5B)
High Courts28 May 2012Dismissed
The State of Karnataka Vs Sri Ravindranath P.V., AGA) Sri. A.R. Infant I.P.S. Karnataka Cadre and Others
Karnataka High Court · (2012) 05 KAR CK 0028
Protection of Human Rights Act, 1993 — Section 13, 16, 17, 18
High Courts28 May 2012Dismissed
Smt. V.K. Sasikala Vs State
Karnataka High Court · (2012) 05 KAR CK 0011
High Courts25 May 2012
Syndicate Bank Vs Y.R. Shenoy
Karnataka High Court · (2012) 05 KAR CK 0008
Constitution of India, 1950 — Article 14, 21
High Courts25 May 2012Allowed
Multitek Engineers Vs Union of India
Karnataka High Court · (2013) 287 ELT 44
Customs Act, 1962 — Section 110, 110 (3), 110 (4), 124
High Courts24 May 2012Allowed
Atalanta Pumps (P.) Ltd. Vs Mrs. Kunda J. Majli
Karnataka High Court · (2013) 176 CompCas 393 : (2013) 2 KarLJ 144 : (2012) 114 SCL 516
Companies Act, 1956 — Section 433 (e), 433 (f), 439, 483
High Courts24 May 2012Dismissed
Canara Communications India P. Ltd. Vs Commissioner of Central Excise
Karnataka High Court · (2012) 55 VST 349
Central Excise Act, 1944 — Section 35 G (2)Finance Act, 1994 — Section 76, 78, 83
High Courts24 May 2012
Canara Communications India (P.) Ltd. Vs Commissioner of Central Excise, Central Excise Commisionerate
Karnataka High Court · (2012) 36 STT 314
Central Excise Act, 1944 — Section 35 G (2)Finance Act, 1994 — Section 76, 78, 83
High Courts24 May 2012Dismissed
Sri H.S. Shivaswamy Vs H.S. Raghavendra, H.R. Ravi and H.R. Keshavamurthy
Karnataka High Court · AIR 2012 Kar 157 : (2012) ILR (Kar) 3966
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32 (1), Order 21 Rule 32 (5)