High Courts17 Apr 2012Dismissed
The Special Land Acquisition Officer K.R.Project, Parakalamata Building Mysore - 570001 Vs Mahadevappa
Karnataka High Court · (2012) 04 KAR CK 0105
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 72 of 106
High Courts17 Apr 2012Dismissed
M/S. Maharshi Meltchems Pvt. Ltd. Vs Joint Secretary, (Mines), Government of India Shastri Bhavan New Delhi and Others
Karnataka High Court · AIR 2012 Kar 131
High Courts17 Apr 2012Dismissed
Mr. D.S. Nandish Vs Technicolor India Private Limited (Previously Known as Paprikass Interactive Services Private Limited) No. 2. Lavelle Road Bangalore - 580 001
Karnataka High Court · (2012) 04 KAR CK 0085
Companies Act, 1956 — Section 433 (1) (a), 433 (e), 433 (f)Contract Act, 1872 — Section 27
High Courts17 Apr 2012Allowed
Suresha, Shivanna, Mahadeva @ Cooli Mahadeva and Revanna Vs State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0084
Arms Act, 1959 — Section 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307
High Courts17 Apr 2012
Sri Chikkanna L. Vs State of Karnataka and Others
Karnataka High Court · (2012) 04 KAR CK 0080
Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 21 (2), 21 (6)
High Courts17 Apr 2012
Sri. Ramaiah Vs Smt. Rudramma and Others
Karnataka High Court · AIR 2012 Kar 163
High Courts17 Apr 2012Dismissed
The Special Land Acquisition Officer K R Project Parakalamata Buidling Mysore - 570 001 Vs Javanegowda
Karnataka High Court · (2012) 04 KAR CK 0077
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 Rangadasaiah
Karnataka High Court · (2012) 04 KAR CK 0076
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)
High Courts17 Apr 2012Dismissed
V. Muniraj., Since dead by Legal representatives (Smt. Lakshmamma and Others) and M. Nagaraj Vs V. Venkataramanappa, Since dead by his Legal representatives and Others
Karnataka High Court · (2012) 04 KAR CK 0075
High Courts17 Apr 2012
M/s. Pentadyne and M/s. Prestige Estate Projects Ltd. Vs The Commissioner Bangalore Development Authority (BDA) T. Chowdaiah Road K.P. West Bangalore-560020 and The Town Planning Member Bangalore Development Authority (BDA) T. Chowdaiah Road K.P. West Bangalore-560020
Karnataka High Court · (2012) 04 KAR CK 0070
Bangalore Development Authority Act, 1976 — Section 17 (3), 32, 32 (6) (iv)
High Courts17 Apr 2012
Smt S.A. Chondawwa and Others Vs Smt. Nallamakkada Lalitha and Others
Karnataka High Court · (2012) 04 KAR CK 0050
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts17 Apr 2012Dismissed
The Special Land Acquisition Officer K.R. Project, Parakalamata Building Mysore - 570001 Vs Thimmaiah
Karnataka High Court · (2012) 04 KAR CK 0049
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)
High Courts17 Apr 2012Allowed
Sri. S. Thimmaraja, Junior Telecom Officer, Bangalore Telephone Exchange, Centre Davangere Vs State
Karnataka High Court · (2012) 04 KAR CK 0044
Central Civil Service Rules — Rule 18, 18 (1) (e)Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 17
High Courts17 Apr 2012
K. Devaraya Shenoy Vs The Mysore Kirloskar Ltd., (Company In Liquidation)
Karnataka High Court · (2012) 04 KAR CK 0040
Companies Act, 1956 — Section 529 A
High Courts17 Apr 2012Disposed Off
B.K. Lakshmipathy Vs Commissioner, Bangalore Development Authority
Karnataka High Court · (2013) 3 AKR 293
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts17 Apr 2012Disposed Off
Syed Nayeem Ahmed and Others Vs Syed Altaf Ahmed and Others
Karnataka High Court · (2013) 3 AKR 352
High Courts17 Apr 2012Dismissed
The Special Land Acquisition Officer K.R.Project, Parakalamata Building Mysore - 570001 Vs Basavalingappa @ Mogganna
Karnataka High Court · (2012) 04 KAR CK 0034
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)
High Courts17 Apr 2012
B A Indiramma Vs The SPL. Deputy Commissioner Bangalore District, Bangalore and Others
Karnataka High Court · (2012) 5 KarLJ 513
Land Acquisition Act, 1894 — Section 11, 11 A, 18, 31, 31 (2)
High Courts17 Apr 2012Dismissed
The Special Land Acquisition Officer K.R. Project Parakalamata Buidling Mysore 570001 Vs P. Shivanna
Karnataka High Court · (2012) 04 KAR CK 0013
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 Kullegowda
Karnataka High Court · (2012) 04 KAR CK 0012