High Courts20 Apr 2012
Sri P. Balasubramaniam Vs Smt. Latha and Smt. Sujatha
Karnataka High Court · (2012) 04 KAR CK 0056
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 69 of 106
High Courts20 Apr 2012Allowed
Shimnit Utsch India Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 KCCR 544
Constitution of India, 1950 — Article 12, 14, 226Karnataka Transparency in Public Procurements Act, 1999 — Section 15, 17, 18
High Courts20 Apr 2012Allowed
Munireddy since deceased By LRs Smt. Nagavenamma Vs State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0038
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts20 Apr 2012Dismissed
T.R. Parameshwarappa Vs T.V. Annaiah
Karnataka High Court · (2013) 1 KarLJ 175
High Courts20 Apr 2012Dismissed
Rapsri Engineering Products Components Limited Registered Office at 40/2 Gowdanapalya Subramanyapur P.O. Bangalore-560 061 Vs Nil
Karnataka High Court · (2012) 04 KAR CK 0030
High Courts20 Apr 2012Allowed
Consona Software (India) Private Limited S-44, MS Complex New BEL Road RMV Extension Second Stage Bangalore-560 094 Karnataka Vs Nil
Karnataka High Court · (2012) 04 KAR CK 0029
High Courts20 Apr 2012Allowed
Mubariz Ahamed Pasha, Fahamida Begaum, Waseem Rana and Mateen Ahamad Vs Syeeda Rubra Afreen and The State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0026
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts20 Apr 2012Allowed
C. Shivalingaiah Vs State of Karnataka and Others
Karnataka High Court · (2012) 3 KarLJ 588
Karnataka Weights and Measures Service (Recruitment) Rules, 1978 — Rule 32
High Courts20 Apr 2012
Sri. N.T. Rangaswamy Vs Sri. Govindaiah @ Govindappa, Since deceased by Legal representatives ((a) Gangamma and Others) and Smt. Sulochanan Urs
Karnataka High Court · (2012) 04 KAR CK 0022
Evidence Act, 1872 — Section 85Specific Relief Act, 1963 — Section 19 (b)
High Courts20 Apr 2012Dismissed
Sri Bodka Naik Vs The Deputy Commissioner Chamarajanagar District Chamarajanagar 571313, The Assistant Commissioner Kollegala Sub Division Kollegala 571440 and Sri C. Krishnanaika
Karnataka High Court · (2012) 04 KAR CK 0021
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2)
High Courts20 Apr 2012
Smt Sujatha Devi R. and Others Vs The State of Karnataka and University of Agricultural Sciences
Karnataka High Court · (2012) 04 KAR CK 0018
High Courts20 Apr 2012
Purvankara Projects Limited, Bangalore Vs The Urban Development Department, Bangalore and Others
Karnataka High Court · (2012) 4 KarLJ 361
Karnataka Municipal Corporations Act, 1976 — Section 114, 421, 466 (b)
High Courts20 Apr 2012
The Regional Provident Fund Commissioner, Employees Provident Fund Organisation, Regional Office Peenya S(1) F, I Cross, I Stage Peenya, Bangalore - 260058 Vs M/s. Integrated Fashions Private Limited, (Since Under Liquidation)
Karnataka High Court · (2012) 04 KAR CK 0010
Companies Act, 1956 — Section 529 (A)
High Courts20 Apr 2012Allowed
Meera Saibo Samsudeen Vs Intelligence Officer, Narcotic Control Bureau, South Zonal Unit, Chennai 90
Karnataka High Court · (2012) 04 KAR CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts20 Apr 2012
M/s Karnataka State Industrial and Infrastructure and Development Corporation Ltd., (Formerly Know as Karnataka State Industrial Investment and Development Corporation Ltd.) Vs Official Liquidator of M/s Mercara Cures Private Limited, (in Liqn.) Attached to High Court of Karnataka 12th Floor, Raheja Towers, Bangalore - 560001
Karnataka High Court · (2012) 04 KAR CK 0008
High Courts20 Apr 2012Allowed
Acropetal Technologies. Limited Regd Office No. 2/10 3rd Floor, Ajay Plaza 1st Main, N.S. Palya Bannerghatta Road Bangalore - 560 076 Vs Nil
Karnataka High Court · (2012) 04 KAR CK 0007
High Courts20 Apr 2012
Shivaram Vs Hanumanth and Others
Karnataka High Court · (2013) 3 AKR 685 : (2013) 2 KarLJ 37 : (2013) 2 KCCR 1023
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 16, 16c
High Courts20 Apr 2012
Smt. Chikka Muniyamma and Others Vs The State of Karnataka, Bangalore Development Authority and The Special Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2012) 04 KAR CK 0003
High Courts20 Apr 2012
The Dy. Commissioner Chickmagalur District Chickmagalur and The State of Karnataka Vs Gidda and Sanjeeva Alan Lobo Vs The conservator of Forests Cum appellate Authority Chikmaglur Circle Chikmaglur and The Deputy Conservator Forest Kalasa Sub-Division, Kalasa Chikmagalur District M. Shekar Shetty and Vishwanath Rai Vs The State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 2275 : (2013) 2 KarLJ 612
Forest Act, 1963 — Section 106, 106 (2), 3 (g)
High Courts19 Apr 2012Allowed
Shivashankar @ Gowtham, Smt. Umadevi and Smt. Grishma Vs State of Karkataka and Smt. M. Dhanalakshmi @ M. Shwetha
Karnataka High Court · (2012) 04 KAR CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 354, 394, 498A, 506