Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (b), 4, 4 (1), 5 AMysore Land Revenue Code, 1888 — Section 43 (8), 43 (a), 43 G (4)

Read judgment

High Courts22 May 2012Allowed

Eshwarappa Since Dead By His LRs. (Smt Rathnamma, Nagaraja and Umesh) Vs The Deputy Commissioner Shimoga, The Assistant Commissioner Shimoga Sub-Division Shimoga, The Tahasildar Bhadravathi and Hanumanthappa

Karnataka High Court · (2012) 6 KarLJ 103

Karnataka Land Revenue Act, 1964 — Section 50

Read judgment

High Courts22 May 2012Allowed

B. Sridhara Murthy Vs The Bengaluru Development Authority

Karnataka High Court · (2013) 2 KarLJ 17

Read judgment

High Courts16 May 2012

Advocates Association Bangalore "Vakeelara B Havana" Vs Union of India, State of Karnataka and Others

Karnataka High Court · (2012) 05 KAR CK 0027

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

Read judgment

High Courts15 May 2012Allowed

Pavvya@Pavan Dayannavar Vs The State of Karnataka

Karnataka High Court · (2012) 05 KAR CK 0022

Penal Code, 1860 (IPC) — Section 143, 147, 148, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)

Read judgment

High Courts15 May 2012

G.V. Seetaramu Vs State

Karnataka High Court · (2012) 05 KAR CK 0017

Penal Code, 1860 (IPC) — Section 193, 34, 465, 466, 468

Read judgment

High Courts15 May 2012Allowed

G. Mahalinga Vs The State of karanataka

Karnataka High Court · (2012) 05 KAR CK 0015

Penal Code, 1860 (IPC) — Section 366 (A)

Read judgment

High Courts10 May 2012

Sri. Laksham Vankateshwara Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2012) 05 KAR CK 0019

Read judgment

High Courts10 May 2012

Dolphin Recreational Association Vs Commissioner of Police Bangalore City Infantry Road Bangalore Deputy Commissioner of Police East Division Ulsoor Police Station Bangalore Assistant Commissioner of Police Krishnarajapura Sub-Division Bangalore and Inspector of Police Hennur Police Station Bangalore

Karnataka High Court · (2012) 05 KAR CK 0018

Read judgment

High Courts10 May 2012

Sri. Banashankari Traders Bellam Complex Rajendra Gunj, Raichur-584 102 and G. Ramesh Vs Union of India, The State of Karnataka and The Deputy Commissioner, Raichur District, Raichur

Karnataka High Court · (2012) 05 KAR CK 0016

Read judgment

High Courts10 May 2012

Vijaykumar K. Kottargi and Others Vs The stats of Karnataka

Karnataka High Court · (2012) 05 KAR CK 0013

Read judgment

High Courts04 May 2012Allowed

Sri. Basavashetty @ Basavanna @ Basavaraju Vs State of Karnataka

Karnataka High Court · (2012) 05 KAR CK 0026

Read judgment

High Courts02 May 2012

Smt B Vijayakumari Pillai Vs The Management of Indian Institute of Science The Management of Indian Institute of Science Vs Smt B Vijayakumari Pillai

Karnataka High Court · (2012) 3 LLJ 627

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2 (j), 2 (oo), 25 F

Read judgment

High Courts02 May 2012Dismissed

Poojappa (Since Dead) Vs Smt. Annapoornamma and Others

Karnataka High Court · (2013) 2 KarLJ 356

Land Acquisition Act, 1894 — Section 6(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

Read judgment

High Courts02 May 2012

Karnataka State Printing Press Workers Association Vs Management of Jai Dayal Kapoor Industries

Karnataka High Court · (2012) 4 LLJ 493

Industrial Disputes Act, 1947 — Section 10 (4), 25 F, 25 FFFIndustrial Disputes Rules, 1957 — Rule 10B (1), 10B (2)

Read judgment

High Courts27 Apr 2012Allowed

T. Muniyappa Vs H. Eshwarasa and others

Karnataka High Court · (2012) 04 KAR CK 0216

Read judgment

High Courts27 Apr 2012Allowed

S.H. Ajappa and Another Vs State

Karnataka High Court · (2013) 1 KarLJ 344

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

Read judgment