High Courts18 Apr 2012Allowed
Chetan P. Tayal and Others Vs The State of Karnataka and Others
Karnataka High Court · (2013) 3 AKR 351 : (2012) ILR (Kar) 2354
Karnataka Land Reforms Act, 1961 — Section 63, 64, 65, 66, 66 A
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 71 of 106
High Courts18 Apr 2012Allowed
Smt. M. Varalakshmi Vs The Bangalore Development Authority and State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0094
High Courts18 Apr 2012
R. Nagaraj, Ananda, Raja and Nagesha Vs State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2012) 04 KAR CK 0093
High Courts18 Apr 2012Allowed
Annayappa Rep by his GPA, holder B. Venkatesh and Others Vs State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2012) 04 KAR CK 0091
Bangalore Development Authority Act, 1976 — Section 26 (3), 27, 36Land Acquisition Act, 1894 — Section 16, 16 (2)
High Courts18 Apr 2012
Sri. D, Lakkanna and Mrs. Shantha, Makuthi Prime Projects Vs The Government of Karnataka and Karnataka Udyoga Mitra
Karnataka High Court · (2012) 04 KAR CK 0071
Bangalore Development Authority Act, 1976 — Section 17, 17 (3), 32 (6)
High Courts18 Apr 2012
Kalpana Sharumkasim Vs Abdul Khader
Karnataka High Court · (2012) 04 KAR CK 0061
Special Marriage Act, 1954 — Section 27, 27 (1) (A)
High Courts18 Apr 2012Allowed
Sri Sridhar V., Smt.M.Vijayalakshmi and Smt. Vanitha Prakaas Vs State
Karnataka High Court · (2012) 04 KAR CK 0060
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts17 Apr 2012Allowed
Development Education Service (Deeds) Vs Managing Director, Mangalore Electricity Supply Corporation Ltd. and Others
Karnataka High Court · AIR 2012 Kar 170
Electricity Act, 2003 — Section 126, 126 (3)
High Courts17 Apr 2012Dismissed
The Special Land Acquisition Officer K.R. Project, Parakalamata Building Mysore - 570001 Vs Shivannegowda
Karnataka High Court · (2012) 04 KAR CK 0185
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)
High Courts17 Apr 2012Dismissed
The Special Land Acquisition Officer K.R. Project, Parakalamata Building Mysore - 570001 Vs Devarasegowda
Karnataka High Court · (2012) 04 KAR CK 0184
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)
High Courts17 Apr 2012Dismissed
Smt. Sulochana Bai @ Kamala Bai and P.M. Gopala Krishna Rao Vs Chinnubai Appaiah Rao Malode Kalyana Mentapa Trust
Karnataka High Court · (2012) 04 KAR CK 0183
High Courts17 Apr 2012
Sri Sannayappa @ Uppara Bhoocharla Chowdappa Vs Smt. Lingamma
Karnataka High Court · (2012) 04 KAR CK 0181
High Courts17 Apr 2012Dismissed
H.M. Gangadharappa Vs Y.N. Srinivasaiah
Karnataka High Court · (2012) 04 KAR CK 0180
High Courts17 Apr 2012Allowed
Sri. Palaksha. R.N Vs The State of Karnataka Pramod Poojary and Sukumar @ Preetham Vs State of Karnataka Sri. Ganesh M. Naik Vs The State
Karnataka High Court · (2012) 04 KAR CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (B), 8
High Courts17 Apr 2012Allowed
In Re: M/s Customique Online Products Private Limited
Karnataka High Court · (2012) 04 KAR CK 0175
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts17 Apr 2012Dismissed
The Special Land Acquisition Officer KR Project Parakalamata Building Mysore - 570 001 Vs Marisiddanaika Dead By Lrs and Maramma and Others
Karnataka High Court · (2012) 04 KAR CK 0153
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)
High Courts17 Apr 2012
Sri. M.N. Nishani Vs The Commissioner City Municipal Commission, Chitradurga-577501, The Deputy Commissioner, Chitradurga District, Chitradurga-577501 and The Commissioner, Directorate of Municipal Administration, 9th Floor, Vishveshwaraiah Tower Dr. B.R. Ambedkar Veedhi Bangalore-560001.
Karnataka High Court · (2012) 04 KAR CK 0147
High Courts17 Apr 2012Allowed
Sri. Anil kumar D Vs Smt. Asha
Karnataka High Court · (2012) 04 KAR CK 0128
Hindu Marriage Act, 1955 — Section 13 (1) (1a)Penal Code, 1860 (IPC) — Section 498, 506
High Courts17 Apr 2012
R. Srinivasa Murthy, R. Chandrashekar and R. Maeshkumar Vs Munichinnappa
Karnataka High Court · (2012) 4 KarLJ 691
Specific Relief Act, 1963 — Section 23
High Courts17 Apr 2012Dismissed
Sri. Raju M. Varghese and Sri. Kuriyan Verghese Vs The State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0107
Karnataka Land Revenue Act, 1964 — Section 136 (3)