High Courts16 Apr 2012
Smt. Rajeshwari Vs Munikrishna and Smt. Bhagyalakshmi
Karnataka High Court · (2012) 04 KAR CK 0031
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 74 of 106
High Courts16 Apr 2012Dismissed
Future Metals Pvt. Ltd. Vs STCL Ltd. Rep. by its alleged representative Mr. M.V. Alagesan Mr. Sathyanarayan Sriram, Mrs., Prabhavathi Sriram, Mrs.Harinakshi Kut:anna Ponnappa, Ashwini Nagarai Vs STCL Ltd.
Karnataka High Court · (2012) 04 KAR CK 0028
Civil Procedure Code, 1908 (CPC) — Section 204, 317, 482Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118 (a), 138, 141
High Courts16 Apr 2012Dismissed
Smt. V.K. Sasikala Vs State
Karnataka High Court · (2012) 04 KAR CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173 (5), 173 (6), 2, 207Penal Code, 1860 (IPC) — Section 109, 120 B
High Courts16 Apr 2012Allowed
Smt Padmavathi Ariga Vs The State of Karnataka and Others
Karnataka High Court · (2012) 04 KAR CK 0017
High Courts16 Apr 2012
Smt. Hanumakka Vs The Commissioner Bangalore Development Authority T. Chowdaiah road, Banoalore-20
Karnataka High Court · (2012) 04 KAR CK 0011
High Courts16 Apr 2012Allowed
Vamana. M. Naik, N. Krishna Mariyani and Smt. Prafulla Suvarna Vs THE State of Karnataka and Others
Karnataka High Court · (2012) 04 KAR CK 0005
Karnataka Civil Services Rules, 1974 — Rule 3 (1), 6
High Courts13 Apr 2012Allowed
Sri P. Narayanaswamy Vs The land tribunal, Sri. Lakshminarayanaswamy Temple, The State of Karnataka and Sri. G. Venkatanarayana Reddy Since Dead by his legal rep. Sri. G. Vijayaragha Reddy
Karnataka High Court · (2013) 1 AKR 569 : (2012) ILR (Kar) 2654
Mysore (Personal and Miscellaneous) Inams Abolition Rules, 1956 — Rule 6 (A), 7 (4)
High Courts13 Apr 2012
Eregowda and Another Vs Shantha and Others
Karnataka High Court · (2012) 4 TAC 348
Motor Vehicles Act, 1988 — Section 166
High Courts13 Apr 2012Dismissed
Sri. N. Rangaswamy Vs State of Karnataka and Managing Director Karnataka Neeravari Nigama Limited
Karnataka High Court · (2012) 04 KAR CK 0023
Industrial Disputes Act, 1947 — Section 25 F, 25 F (a), 25 F (b)
High Courts12 Apr 2012
Smt. Narpath Golecha and Another Vs The Assistant Commissioner, Bangalore North Sub-Division, Bangalore and Others
Karnataka High Court · (2012) 6 KarLJ 125
Karnataka Municipal Corporations Act, 1976 — Section 112, 114
High Courts12 Apr 2012Allowed
Kishore Kumar Reddy Vs Unicel Technologies P. Ltd. and others
Karnataka High Court · (2012) 173 CompCas 298
Companies Act, 1956 — Section 10 F, 235, 237, 399, 403
High Courts12 Apr 2012Dismissed
The Special Land Acquisition Officer, Mysore Vs Chennabasavegowda
Karnataka High Court · (2012) 4 KarLJ 84
Land Acquisition Act, 1894 — Section 18, 4 (1)
High Courts12 Apr 2012
The State of Karnataka Vs Fisheries Welfare Co-operative Society Ltd. Sri Mahatma Gandhi Kere Balakedarara Sangha(r) Vs Fisheries Welfare Co-operative Society Ltd., The State of Karnataka and The Assistant Director of Fisheries, (Grade-2) J.C.R. Extension, Chitradurga
Karnataka High Court · AIR 2012 Kar 132 : (2012) ILR (Kar) 3409
Karnataka High Court Act, 1961 — Section 7Karnataka Transparency in Public Procurements Act, 1999 — Section 2 (b), 2 (d), 2 (e), 5, 5
High Courts12 Apr 2012Allowed
Medi Projects (P.) Ltd. Vs Cauvery Medical Centre Ltd.
Karnataka High Court · (2012) 113 SCL 302
Companies Act, 1956 — Section 10 F, 111, 397, 398, 402
High Courts12 Apr 2012Dismissed
A. Gopal Vs State of Karnataka and Another
Karnataka High Court · (2012) 3 KarLJ 442
Bangalore Development Authority Act, 1976 — Section 16 (2), 17, 19
High Courts12 Apr 2012Allowed
HDFC Bank (P.) Ltd. Vs I Wire Network Designs (P.) Ltd.
Karnataka High Court · (2012) 113 SCL 369
Companies Act, 1956 — Section 433 (e)
High Courts11 Apr 2012
Environment Support Group Vs State of Karnataka and Others
Karnataka High Court · (2012) 04 KAR CK 0204
High Courts11 Apr 2012Dismissed
The Assistant Commissioner Vs Smt. Puttamma
Karnataka High Court · (2013) 1 KarLJ 350 : (2013) 3 KCCR 1998
Land Acquisition Act, 1894 — Section 18, 4(1), 6(1)
High Courts11 Apr 2012Allowed
B.V. Jagannatha Vs The Commissioner, City Municipal Council, Bhadravathi
Karnataka High Court · (2012) 3 KarLJ 445
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27B
High Courts11 Apr 2012Dismissed
Mrs. Khurshidunnisa and Others Vs The Special Deputy Commissioner, Bangalore Rural District, Bangalore and Another
Karnataka High Court · (2012) 3 KarLJ 485
Karnataka Land Revenue Act, 1964 — Section 136, 136 (3)