COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 66 of 106

High Courts27 Apr 2012Allowed

Mahesh Reddy Vs The State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0192

Penal Code, 1860 (IPC) — Section 186, 323, 342, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)

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High Courts27 Apr 2012Allowed

Mr. Jaganatha Vs The State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0191

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 323

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High Courts27 Apr 2012Allowed

Y. Vijayakumar @ Viji Vs State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0176

Penal Code, 1860 (IPC) — Section 201, 302, 34, 364

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High Courts27 Apr 2012Allowed

Sri Sanjeev R Khandelwal Director, M/S Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer. Employees Provident Funds, Bellary.

Karnataka High Court · (2012) 04 KAR CK 0172

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High Courts27 Apr 2012Allowed

Sri Sanjeev R Khandelwal Director, M/S Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds, Bellary.

Karnataka High Court · (2012) 04 KAR CK 0145

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High Courts27 Apr 2012Allowed

Devaraju Vs Represented by K.R.S. Police, Mandya District

Karnataka High Court · (2012) 04 KAR CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 302

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High Courts27 Apr 2012Allowed

Jagadeesh R. Vs State

Karnataka High Court · (2012) 3 KarLJ 488

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A, 503

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High Courts27 Apr 2012Allowed

Sri Sanjeev R Khandelwal Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer. Employees Provident Funds, Bellary

Karnataka High Court · (2012) 04 KAR CK 0135

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High Courts27 Apr 2012Allowed

Sri Sanjeev R Khandelwal, Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer Employees Provident Funds, Bellary.

Karnataka High Court · (2012) 04 KAR CK 0130

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High Courts27 Apr 2012Allowed

Sri Sanjeev R Khandelwal Director, M/S Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds. Bellary

Karnataka High Court · (2012) 04 KAR CK 0119

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High Courts27 Apr 2012Allowed

Sri Sanjeev R. Khandelwal Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds, Bellary

Karnataka High Court · (2012) 04 KAR CK 0086

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High Courts27 Apr 2012Allowed

Sri Sanjeev R Khandelwal Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds, Bellary

Karnataka High Court · (2012) 04 KAR CK 0081

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High Courts27 Apr 2012Allowed

Sri. Sanjeev R. Khandelwal Director, M/s. Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds, Bellary

Karnataka High Court · (2012) 04 KAR CK 0073

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High Courts27 Apr 2012Allowed

Sri Sanjeev R Khandelwal Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds, Bellary.

Karnataka High Court · (2012) 04 KAR CK 0063

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High Courts27 Apr 2012Allowed

Sri Sanjeev R Khandelwal Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement officer Employees Provident Funds, Bellary

Karnataka High Court · (2012) 04 KAR CK 0033

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High Courts25 Apr 2012Dismissed

Mr. Naresh D. Ganglani and Mrs. Pushpa D. Ganglani Vs State

Karnataka High Court · (2012) 04 KAR CK 0186

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 143, 147, 323, 324, 379

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High Courts25 Apr 2012Dismissed

Sri. P.V. Manoharan Vs Sri. P. Vijayalakshmi

Karnataka High Court · (2012) 04 KAR CK 0072

Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts20 Apr 2012

Shimnit Utsch India Pvt., Ltd. Vs State of Karnataka and Others

Karnataka High Court · (2013) 1 KCCR 544

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High Courts20 Apr 2012

B. Siddaraju Vs C. Swamy and Others

Karnataka High Court · (2012) 4 TAC 222

Motor Vehicles Act, 1988 — Section 166

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High Courts20 Apr 2012

Smt. Maxim D''Souza and another Vs The Tahsildar and others

Karnataka High Court · (2012) 5 KarLJ 351

Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B

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