High Courts20 Apr 2012Allowed
Oriental Insurance Company Vs Puttagowramma and Others
Karnataka High Court · (2012) 4 TAC 258
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 67 of 106
High Courts20 Apr 2012Allowed
Mary George Dead By Children Paul George Brahma Kulam Vs N.D.H. Enterprises
Karnataka High Court · (2013) 2 AKR 283 : (2012) 5 KarLJ 578
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Karnataka Rent Act, 1999 — Section 27 (2) (r), 5, 70 (b)Karnataka Rent Control Act, 1961 — Section 21 (i) (h), 21 (i) (j)
High Courts20 Apr 2012
The Regional Provident Fund Commissioner, Employees Provident Fund Organisation, Regional Office Peenya 9(1)F, I Cross I Stage Peenya Bangalore - 560053 Vs M/s Chamundi Mopeds Since Under Liquidation
Karnataka High Court · (2012) 04 KAR CK 0195
Companies Act, 1956 — Section 529 (A)
High Courts20 Apr 2012
The Regional Provident Fund Commissioner, Employees Provident Fund Organisation Vs M/s Automac (Mysore) (P) Limited SINCE Under Liquidation
Karnataka High Court · (2012) 04 KAR CK 0194
Companies Act, 1956 — Section 529 (A)
High Courts20 Apr 2012
The Regional Provident Fund Commissioner, Employees Provident Fund Organisation, Bhavishayanidhi Bhavan, 109128, 2nd Stage, Gayathripuram Mysore - 570019 Vs M/s Ramgopal Paper Mills Limited
Karnataka High Court · (2012) 5 KarLJ 187
Companies Act, 1956 — Section 529 (A)
High Courts20 Apr 2012
The Regional Provident Fund Commisioner, Employees Provident Fund Organisation, Regional Office Peenya S (1) F, I Cross, I Stage, Peenya, Bangalore-560056 Vs M/s. Sunsu Garments Private Limited, (Since Under Liquidation)
Karnataka High Court · (2012) 04 KAR CK 0190
Companies Act, 1956 — Section 529 A
High Courts20 Apr 2012Dismissed
Sr. T.V. Nanjunda Murthy Vs Sri. A.M. Prasanna Kumar
Karnataka High Court · (2012) 04 KAR CK 0189
High Courts20 Apr 2012
Rohini.P Vs Bangalore University Bangalore, The State of Karnataka and The Principal Dr. Rammanohar Lohia College
Karnataka High Court · (2012) 04 KAR CK 0188
High Courts20 Apr 2012
Uma Shankar, Smt. P. Sridevi, R. Challappa and M.V. Hiriyanna Vs The State of Karnataka Urban Development Department, The Bangalore Development Authority and R. Hanumaiah Smt. Cecilia Monteiro Vs The State of Karnataka Urban Development Department, The Bangalore Development Authority and R. Hanumaiah
Karnataka High Court · (2012) 04 KAR CK 0182
Bangalore Development Authority Act, 1976 — Section 38 B, 38 C, 50, 64, 8Land Acquisition Act, 1894 — Section 4 (1), 6 (3)
High Courts20 Apr 2012
Nanjundaiah Since Dead by L.Rs. (Smt Lakshmamma, Sri N. Nagaraju, Sri Vjjay Kumar) Vs The Land Tribunal Bangalore North Tq., Bangalore and Others
Karnataka High Court · (2012) 04 KAR CK 0171
High Courts20 Apr 2012Dismissed
Ajith Balse Vs Capt. Ranga Karkere
Karnataka High Court · (2013) 1 AKR 838 : (2013) 3 BC 85 : (2013) CriLJ 1474 : (2013) 1 Crimes 64 : (2012) 6 KarLJ 41
Essential Commodities Act, 1955 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts20 Apr 2012Dismissed
M/s Gold Mohur Foods and Feeds Ltd. Vs M/s Malik Farms, Javed Bhai, Partner, M/s Malik Farms, and Shaheed Bhai, Partner, M/s Malik Farms
Karnataka High Court · (2012) 04 KAR CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts20 Apr 2012Dismissed
The Special Land Acquisition Officer K.R. Project Mysore-570 001 Vs Sannadasegowda
Karnataka High Court · (2012) 04 KAR CK 0164
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (3)
High Courts20 Apr 2012Dismissed
The Special Land Acquisition Officer K.R. Project Mysore-570 001 Vs Kariyappa
Karnataka High Court · (2013) 1 KarLJ 106
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (3)
High Courts20 Apr 2012Dismissed
Sri S.K. Ramesh Poojary Vs Sri K.S. Prasad
Karnataka High Court · (2012) 04 KAR CK 0161
High Courts20 Apr 2012Dismissed
Sri Mehool J. Patel, Sri B.S. Ravinath, Sri Amith Kumar Chowbe and Sri Gopalkrishna @ Gopi Vs State of Karnataka
Karnataka High Court · (2013) 4 KarLJ 224
LPG (Regulation of Supply and Distribution) Order, 2000 — Section 4 (2), 7 (c)Penal Code, 1860 (IPC) — Section 406, 407, 465, 468, 474
High Courts20 Apr 2012Dismissed
Sri B Lakshmi Janardhana Bhat Vs The Special Officer, Land Tribunal, Udupi and Others
Karnataka High Court · (2013) 1 KarLJ 171 : (2013) 3 KCCR 2012
Karnataka Land Reforms Act, 1961 — Section 77, 77 A
High Courts20 Apr 2012
M. Shanmuga Sundaram Vs The Registrar Jnana Bharathi Bangalore University Bangalore, The Principal Vidyodaya College of Law Tumkur and The Principal Al-Ameen College of Law , 69 Behind Al-Ameen Tower hosur Road Bangalore-560027
Karnataka High Court · (2012) 04 KAR CK 0152
High Courts20 Apr 2012Dismissed
T.R. Parameshwarappa Vs T.V. Annalah
Karnataka High Court · (2013) 1 KarLJ 175
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A (3)
High Courts20 Apr 2012Dismissed
S. Venkatarama Vs Sadiq and Nanjunde Gowda
Karnataka High Court · (2012) 04 KAR CK 0146