COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 70 of 106

High Courts19 Apr 2012Dismissed

Mr. Chidananda Murthy, Mr. P. Hanumantharayappa Vs The State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0158

Criminal Procedure Code, 1973 (CrPC) — Section 438Karnataka Minor Mineral Concession Rules, 1994 — Rule 42 (2), 42 (3)Penal Code, 1860 (IPC) — Section 379

High Courts19 Apr 2012Allowed

Channagowda Vs Muradanagowda Kotegowdra and Others

Karnataka High Court · (2012) 04 KAR CK 0155

High Courts19 Apr 2012Dismissed

Shri Arunkumar Shetty, Shri Sharankumar Shetty and Shri K. Kirankumar Shetty Vs The State of Karnataka and Gail (India) Ltd.

Karnataka High Court · (2012) 04 KAR CK 0144

Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 28 (3)Land Acquisition Act, 1894 — Section 10, 5 A, 9

High Courts19 Apr 2012Allowed

Naga @ Kothi Naga Gowda Vs K.R.S. Police Station

Karnataka High Court · (2012) 04 KAR CK 0139

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

High Courts19 Apr 2012Dismissed

Mrs. R. Radha Vs Sri. R. Srinivasamurthy @ R. Sai Srinivasmurthy, Mr. R. Sathyanarayana Reddy and Sri. K. Vasudevan Naikar

Karnataka High Court · (2012) 04 KAR CK 0134

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts19 Apr 2012Dismissed

Mr. Sreenivasegowda Dead By Legal Representatives(1A) Mrs. Puttamma, 1B) Mrs. Jayalaxmi and Others Vs Mr C Shivananjappa and Others

Karnataka High Court · (2012) 04 KAR CK 0133

High Courts19 Apr 2012Allowed

Smt. Lalithamma N Vs State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0112

High Courts19 Apr 2012

The Hutti Gold Mines Limited Vs M/s. Vinay Heavy Equipments

Karnataka High Court · (2012) 04 KAR CK 0097

High Courts19 Apr 2012

Nicholas Victor Cutinha Vs The Special Land Acquisition Officer and Competent Authority Office of the National Highways Authority, KIADB, Bikampady Mangalore-575014 and Others

Karnataka High Court · (2012) 04 KAR CK 0088

High Courts19 Apr 2012Dismissed

Ramachandramurthy Rao and Smt. Leela Ramachandn Vs Sri Vignesha Padiynr

Karnataka High Court · (2012) 04 KAR CK 0054

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 44

High Courts18 Apr 2012Dismissed

Smt. Hemalatha Y.M. Vs The Managing Director

Karnataka High Court · (2013) 1 KarLJ 156

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

High Courts18 Apr 2012Allowed

Sri. Venkatrarumanappa Vs Land Tribunal and Others Dattatreya Swami Seva Trust(R) Vs Sri. Venkataramanappa, Sri. M. Thimmaiah, Papanna and Others

Karnataka High Court · (2012) 04 KAR CK 0170

Karnataka Certain Inam Abolition Act, 1977 — Section 5

High Courts18 Apr 2012Allowed

Wells Fargo Bank National Association Vs H.V. Gowthama and Others

Karnataka High Court · (2012) 04 KAR CK 0159

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts18 Apr 2012Dismissed

Sri Ashok Kulal Vs The Circle Inspector of Police Suratkl Police Station Mangalore - 575 014

Karnataka High Court · (2012) 04 KAR CK 0156

High Courts18 Apr 2012Dismissed

M/s Kennametal India Ltd. Vs Kennametal India Employees Association

Karnataka High Court · (2013) 1 AKR 10 : (2012) 134 FLR 476 : (2012) 3 LLJ 833 : (2012) LLR 600

Standing Orders — Clause 22

High Courts18 Apr 2012

Karnataka Education Society Vs The Power Grid Corporation of India

Karnataka High Court · (2012) 04 KAR CK 0127

Electricity Act, 2003 — Section 67Telegraph Act, 1885 — Section 10, 16

High Courts18 Apr 2012Dismissed

Sri. Nagaraju Vs The State of Karnataka, The Land Tribunal Tumkur and The Asst. Commissioner Tumkur Sub-division Tumkur

Karnataka High Court · (2012) 04 KAR CK 0124

Civil Procedure Code, 1908 (CPC) — Section 152Karnataka Land Revenue Act, 1964 — Section 25

High Courts18 Apr 2012Dismissed

R. Balaraman Vs P. Muniswamy

Karnataka High Court · (2012) 04 KAR CK 0123

Negotiable Instruments Act, 1881 (NI) — Section 118 (b)

High Courts18 Apr 2012

Shivanna Rangappa and Others Vs S.R. Krishnappa Rangappa and Srinivasa and Others

Karnataka High Court · (2012) 04 KAR CK 0118

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96

High Courts18 Apr 2012Allowed

Sri Krishnapur Mutt, Udupi By its Swamiji - Sree Vidyasagara Theertha Swamiji Vs I Addl. Land Tribunal, Udupi and Others

Karnataka High Court · (2012) 04 KAR CK 0117