High Courts13 Mar 2012Allowed
ICICI Lombard General Ins. Co. Ltd. Vs Mohanlal Ram, Santhosh Devi and N S Manjunath
Karnataka High Court · (2012) 03 KAR CK 0008
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 83 of 106
High Courts12 Mar 2012
Official Liquidator of Kamadhenu Leather Fashions (P.) Ltd. (In Liquidation) Vs M.R. Harish
Karnataka High Court · (2012) 112 SCL 758
Companies Act, 1956 — Section 29, 454, 543 (1)
High Courts12 Mar 2012Allowed
V A Narasimha Reddy and Others Vs Government of Karnataka and Others
Karnataka High Court · (2012) 5 KarLJ 26
Constitution of India, 1950 — Article 14, 16Karnataka Lokayukta Act, 1984 — Section 9Land Acquisition Act, 1894 — Section 16 (2)
High Courts12 Mar 2012
Commissioner of Income Tax Vs KTL Industrial Finance Co. Ltd.
Karnataka High Court · (2012) 207 TAXMAN 199
Income Tax Act, 1961 — Section 143 (2) (i), 199, 73
High Courts12 Mar 2012Dismissed
Commissioner of Income Tax Vs P.N. Panjawani
Karnataka High Court · (2012) 208 TAXMAN 22
Income Tax Act, 1961 — Section 2 (47), 45, 45 (1), 45 (3), 45 (4)
High Courts09 Mar 2012Allowed
Ramakrishna Vs The Secretary, Home Dept Vidhana Soudha, Bangalore, Manjunath @ Manjegowda and The Governor State of Karnataka
Karnataka High Court · (2012) CriLJ 3044 : (2012) 4 KarLJ 187 : (2013) 1 RCR(Criminal) 89
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433 A, 435Penal Code, 1860 (IPC) — Section 143, 144, 148
High Courts09 Mar 2012Dismissed
Official Liquidator of Pulsar Computer (P.) Ltd. (In liqn.) Vs S. Sudhakar Choaudhary
Karnataka High Court · (2012) 112 SCL 741
Companies (Court) Rules, 1959 — Rule 260Companies Act, 1956 — Section 543, 543 (1)
High Courts09 Mar 2012
Basanagouda Vs The State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 242 : (2012) ILR (Kar) 3315 : (2013) 1 KarLJ 53
Karnataka Panchayat Raj Act, 1993 — Section 48 (4), 48 (5)Penal Code, 1860 (IPC) — Section 323, 353, 504, 506
High Courts09 Mar 2012Dismissed
Nagappa Vs Gangappa
Karnataka High Court · (2012) ILR (Kar) 3945 : (2013) 1 KarLJ 108
Karnataka Panchayat Raj Act, 1993 — Section 21
High Courts08 Mar 2012
United India Insurance Co. Ltd. Vs Sri Prakash P.R.S., Sri. S.N. Krishna Swamy (Deleted) and Mr. Alijan Saheb Prakash P.R.S. Vs United India Insurance Company Limited, Branch Office, Thogari Hankalu Building, R.T. No. 114, K. Road, Chikmagalur and Sri S.N. Krishnaswamy
Karnataka High Court · (2013) 1 AKR 388
Motor Vehicles Act, 1988 — Section 146, 149
High Courts08 Mar 2012
M/s Concepts and More Vs Bruhath Bengaluru Mahanagara Palike M/s Mahtani Enterprises Vs Bruhath Bengaluru Mahanagara Palike Mr. Mohteshim Shadab Vs Bruhath Bengaluru Mahanagara Palike
Karnataka High Court · (2012) 03 KAR CK 0169
Karnataka Municipal Corporations Act, 1976 — Section 343, 343 (1), 443, 66, 67
High Courts08 Mar 2012Dismissed
Vijaya Bank and Others Vs Smt. Suvasini S Shetty
Karnataka High Court · (2012) 03 KAR CK 0116
Constitution of India, 1950 — Article 14, 21Industrial Disputes Act, 1947 — Section 10 APension Regulations, 1995 — Regulation 29 (5)
High Courts08 Mar 2012
Official Liquidator of Automac (Mysore) (P.) Ltd. (In Liqn.) Vs Chindan
Karnataka High Court · (2012) 112 SCL 734
Companies Act, 1956 — Section 456, 537Company Court Rules, 1959 — Rule 9
High Courts08 Mar 2012Dismissed
Khusro Quraishi Vs State of Karnataka, The Karnataka State Minorities Commission and Shri Anwer Mannapadi
Karnataka High Court · (2012) 5 KarLJ 116
Karnataka State Minorities Commission Act, 1994 — Section 3 (1) (a), 4, 4 (1), 5
High Courts08 Mar 2012Dismissed
Official Liquidator of Mandya National Paper Mills Ltd. (in Liquidation) Vs S.K. Sengupta
Karnataka High Court · (2012) 114 SCL 482
Companies Act, 1956 — Section 543, 543 (1)
High Courts08 Mar 2012
Sysarris Software (P) Ltd. Vs Deputy Commissioner of Income Tax and Others
Karnataka High Court · (2013) 257 CTR 204 : (2013) 352 ITR 443 : (2013) 214 TAXMAN 493
High Courts08 Mar 2012Allowed
Tata Coffee Ltd. Vs Mylarappa and Others
Karnataka High Court · (2012) 4 LLJ 196
High Courts08 Mar 2012Dismissed
K. Madan Kumar Vs Rajasekhara Gouda and Others
Karnataka High Court · (2013) 3 AKR 287 : (2012) ILR (Kar) 5925 : (2013) 1 KarLJ 302 : (2013) 1 KCCR 196
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11A, 151Provincial Insolvency Act, 1920 — Section 10, 11, 13, 74 (1), 75 (2)
High Courts07 Mar 2012Allowed
Chandrasekhara Sharma Vs C. Krishnaiah Chetty Jewellers Private Limited
Karnataka High Court · (2012) 4 KarLJ 279
Industrial Disputes Act, 1947 — Section 1 (4), 1 (5), 2 (b), 2 (oo) (bb), 2 (s)
High Courts07 Mar 2012Dismissed
M/s. Sovereign Developers and Infrastructure Ltd., Mr. Deepak Kumar Director and Mr. Prakaash Kumar Singh Director, All at M/s. Sovereign Developers and Infrastructure Ltd. Vs M/s. Vakil Housing Development Corporation Pvt. Ltd.
Karnataka High Court · (2012) 03 KAR CK 0125
Criminal Procedure Code, 1898 (CrPC) — Section 482, 561 ANegotiable Instruments Act, 1881 (NI) — Section 133, 138