High Courts20 Apr 2012
The State Vs Sri. Sannaabanna Kakkera
Karnataka High Court · (2013) 1 AKR 351 : (2012) ILR (Kar) 5575
Criminal Procedure Code, 1973 (CrPC) — Section 235 (1), 378Penal Code, 1860 (IPC) — Section 302, 504
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 68 of 106
High Courts20 Apr 2012Dismissed
Dr. Srinidhi Manikarnike, Mr. M. Sampathkumaran Iyengar and Mrs. Jayashree Kumaran Vs The State of Karnataka and Ms. Sushumna Kannan
Karnataka High Court · (2012) 04 KAR CK 0140
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts20 Apr 2012Dismissed
Sri. Bettappara Siddaramappa, Bettappara Thippeshi and Manjunath Siddaramappa Vs B. Rudresh and Others
Karnataka High Court · (2012) 04 KAR CK 0132
High Courts20 Apr 2012Allowed
Sri M Lokesh Chandra Tak Vs State of Karnataka
Karnataka High Court · (2012) 5 KarLJ 349
Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B, 80
High Courts20 Apr 2012Dismissed
Smt. Gowramma and Others Vs Smt. Neelamma and Others
Karnataka High Court · (2012) 04 KAR CK 0102
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5, 5 (3)
High Courts20 Apr 2012Dismissed
Instrumentation Ltd. and Others Vs ABB Limited
Karnataka High Court · (2012) 04 KAR CK 0101
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts20 Apr 2012Allowed
Sri. Dodda Thammaiah and Others Vs State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 324, 353
High Courts20 Apr 2012Allowed
T V Hanumantharayappa Dead By Lrs. ((A). Narasamma, (B). Radhamma) Vs Kempamma, Gangaboramma, Boregowda and Nagamma
Karnataka High Court · (2012) 4 KarLJ 521
Limitation Act, 1963 — Section 5
High Courts20 Apr 2012Dismissed
A.S Veeraiah Vs B. Ninganna
Karnataka High Court · (2012) 04 KAR CK 0095
High Courts20 Apr 2012
Dhammanagi Developers Private Limited Vs Additional Director (Town Planning), Bruhat Bangalore Mahanagara Palike, State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2013) 1 KarLJ 293
Karnataka Fire Services Act, 1964 — Section 13Karnataka Town and Country Planning Act, 1961 — Section 76 M, 81 B
High Courts20 Apr 2012Allowed
Dr. M.D. Sampath Vs State of Karnataka and Others
Karnataka High Court · AIR 2012 Kar 111
Nagpur Improvement Trust Act, 1936 — Section 10, 4 (1) (e), 6
High Courts20 Apr 2012Dismissed
M/s. SKOL Breweries Ltd. Vs The Deputy Commissioner of Commercial Tax, (Audit) - 6. 6, DVO - 6, Peenya, Bangalore
Karnataka High Court · (2012) 55 VST 466
Karnataka Value Added Tax Act, 2003 — Section 36, 39 (1), 4 (2), 72 (2)
High Courts20 Apr 2012
Smt. Shashikala H. Gowda Vs The Commissioner, Corporation of City of Bangalore, Now called as Bruhath Bangalore Mahanagara Palike, N.R. Square, Bangalore, Assistant Executive Engineer, Bruhath Bangalore Mahanagara Palike, Ward No. 54, BSK III Stage, Bangalore, The Assistant Director, Town Planning (South-2) BBMP, N.R. Square, Bangalore and Sri Brahma Devaiah
Karnataka High Court · (2012) 04 KAR CK 0069
Karnataka Municipal Corporations Act, 1976 — Section 321, 321 (3)
High Courts20 Apr 2012Allowed
Smt. Seethamma to be Represented By Her Brother-In-Law and GPA Holder Sri. B.G. Nagaraj Vs Sri Lakshmegowda
Karnataka High Court · (2012) 04 KAR CK 0068
Civil Procedure Code, 1908 (CPC) — Section 89, 89 (1)
High Courts20 Apr 2012
Vasanth Madhava Vs E. Sechadri Dorai
Karnataka High Court · (2012) 04 KAR CK 0067
Evidence Act, 1872 — Section 65, 74
High Courts20 Apr 2012
P. Yasodha Vs State of Karnataka and K. Palani
Karnataka High Court · (2012) 04 KAR CK 0066
High Courts20 Apr 2012
Mr. Mohamed Ahamedulla Vs State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0065
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 498A, 506
High Courts20 Apr 2012
Sri B.S. Ananth Deekshit Vs The State Of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0064
High Courts20 Apr 2012
Mr. K. Moideen Kutty Vs Mrs. Hajra Hajee Fakir Mohammed, Also known as Hajara Bai, Mrs. Tasneem Fakir Mohammed, Mrs. Nighat Fakir Mohammed and Mr. Maqsood Ahmed
Karnataka High Court · (2012) 04 KAR CK 0062
High Courts20 Apr 2012Dismissed
Sri C.S. Rajanna Vs Sri C. Yathish Shetty
Karnataka High Court · (2012) 04 KAR CK 0057