High Courts07 Mar 2012
State Vs Sridhara Railrar
Karnataka High Court · (2012) 03 KAR CK 0117
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 84 of 106
High Courts07 Mar 2012Allowed
Sri. Chandrasekhara Sharma Vs C. Krishnaiah Chetty Jewellers Private Limited Jewellers
Karnataka High Court · (2012) 03 KAR CK 0115
Industrial Disputes Act, 1947 — Section 10 (1) (c), 2 (b), 2 (oo) (bb), 2 (s)Sales Promotion Employees (conditions of Service) Act, 1976 — Section 1 (4), 1 (5)
High Courts07 Mar 2012Allowed
Sri B S Yeddyurappa Vs The Lokayukta of Karnataka and The State of Karnataka
Karnataka High Court · (2012) 03 KAR CK 0094
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Lokayukta Act, 1984 — Section 7 (2A), 9 (1)
High Courts07 Mar 2012Dismissed
R. Vijaya Kumar Vs Mrs. Muniyammanni and Others
Karnataka High Court · (2012) 3 KarLJ 93
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 151
High Courts07 Mar 2012Dismissed
Haribhau Siddapa Patil and Others Vs The State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 353 : (2013) 1 KCCR 491
High Courts06 Mar 2012Dismissed
M/s Kerala State Electronics Development Corporation Limited Vs Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2012) 03 KAR CK 0114
Arbitration And Conciliation Act, 1996 — Section 11 (6), 14, 20, 34
High Courts06 Mar 2012
M. Venkataramanappa Vs The State of Karnataka, The Vice Chancellor, Bangalore University, Jnana Bharati, Bangalore and The Bangalore University
Karnataka High Court · (2012) 5 KarLJ 434
Karnataka Universities Act, 2000 — Section 10, 70, 70 (2), 70 (3), 70 (5)
High Courts06 Mar 2012
S. Arjun Rao Birje Deceased By Legal Representatives: (A. Sambaji Rao, Smt. Damayatbi G, Smt. Nalini M and Smt. Sumangali S. Vs S. Vittal Rao Birje and S. Anantha Rao Birje
Karnataka High Court · (2012) 4 KarLJ 501
Evidence Act, 1872 — Section 90
High Courts05 Mar 2012Dismissed
State Vs Pachhappa
Karnataka High Court · (2013) 2 KarLJ 182
Karnataka Excise Act, 1965 — Section 32, 34, 38-A, 43
High Courts05 Mar 2012Allowed
Bangalore City Corpn., Bangalore Vs Md. M. Kamal dead by LRs and Others
Karnataka High Court · AIR 2012 Kar 94
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts05 Mar 2012Dismissed
Sri Lakshminarayanaswamy Charities, Bangalore Vs Commissioner, Bangalore City Corporation, Bangalore
Karnataka High Court · (2012) 3 KarLJ 591
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1, Order 31 Rule 2
High Courts02 Mar 2012Dismissed
Commissioner of C. Ex. , Bangalore-II Vs Vijaya Steels Pvt. Ltd.
Karnataka High Court · (2012) 282 ELT 215
Central Excise Act, 1944 — Section 11 ACCentral Excise Rules, 2002 — Rule 17, 25, 26
High Courts02 Mar 2012
Official Liquidator of Gaea soft (P.) Ltd. (In Liqn.) Vs Ravishankar K.
Karnataka High Court · (2012) 113 SCL 381
Companies Act, 1956 — Section 454 (5), 454 (5A)Company Court Rules, 1959 — Rule 132
High Courts02 Mar 2012Dismissed
H. Gopalakrishna Shetty and Another Vs Ministry of Transport and National Highway, New Delhi and Another
Karnataka High Court · (2012) 2 KarLJ 550
National Highways Act, 1956 — Section 3 A (1), 3 C
High Courts02 Mar 2012Dismissed
Commissioner of Central Excise, Bangalore-II Vs Pearl Insulation Ltd.
Karnataka High Court · (2012) 281 ELT 192 : (2012) 27 STR 337
High Courts02 Mar 2012Dismissed
Ms. Mona Ittina Vs M/s. Ittina Properties Pvt. Ltd., Koramangala, Bangalore and Others
Karnataka High Court · (2012) CriLJ 1872
Companies Act, 1956 — Section 5Consumer Protection Act, 1986 — Section 25, 27
High Courts01 Mar 2012Allowed
Commissioner of Income Tax, International Taxation Vs Rational Software Corpn. (India) Ltd.
Karnataka High Court · (2012) 207 TAXMAN 109
Income Tax Act, 1961 — Section 9 (1)
High Courts01 Mar 2012Dismissed
South Thindis Vs Billion Smiles Hospitality (P) Ltd.
Karnataka High Court · (2012) 50 PTC 493
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 35
High Courts01 Mar 2012Allowed
R. Siddappa Vs The Commissioner, Bangalore Development Authority, Bangalore
Karnataka High Court · (2012) 2 KarLJ 618
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11 (2) (3)
High Courts01 Mar 2012Dismissed
Oswald Vagas and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 2 KarLJ 529
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 28 (6)