COURT ARCHIVE

Karnataka High Court judgments, 2012

2,111 judgments · page 87 of 106

High Courts21 Feb 2012Allowed

M/s. Kapeela Rubbers and Another Vs Employees'' Provident Fund Organisation

Karnataka High Court · (2012) 4 LLJ 478 : (2012) LLR 482

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 7 A

High Courts17 Feb 2012Dismissed

Smt. Sebastian Clara Msc. Bed Founder President-Cum-Treasurer Clara Education Society, Clara Evershine English Medium School and Smt Sebastian Theresa BSc, Vice President, Clara Education Society, Clara Evershine English Medium School Vs The State of Karnataka and Others

Karnataka High Court · (2012) 02 KAR CK 0035

High Courts17 Feb 2012Dismissed

R.H. Raddi Vs The High Court of Karnataka and Others

Karnataka High Court · (2013) 1 AKR 478 : (2012) ILR (Kar) 2576

Constitution of India, 1950 — Article 141Karnataka Civil Services Rules, 1974 — Rule 95A

High Courts16 Feb 2012

Sangappa Ramappa Jambur Vs Honnappa Jambur since deceased by LRs (Laxmavva and Others)

Karnataka High Court · (2013) 1 AKR 332 : (2012) ILR (Kar) 6441 : (2013) 1 KarLJ 334 : (2013) 1 KCCR 290

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Hindu Succession Act, 1956 — Section 6

High Courts16 Feb 2012Dismissed

State of Karnataka Vs Ningappa and Another

Karnataka High Court · (2012) 2 Crimes 478

Penal Code, 1860 (IPC) — Section 380

High Courts16 Feb 2012

The Divisional Manager, The New India Assurance Company Limited Vs Smt. Susheelamma and Others

Karnataka High Court · (2012) 02 KAR CK 0014

Workmens Compensation Act, 1923 — Section 30, 30 (1) (a), 30 (1) (aa)

High Courts16 Feb 2012Allowed

Authorized Officer, Karnataka Bank Ltd. Vs M/s Bharat Engineering Company

Karnataka High Court · (2012) 02 KAR CK 0003

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 14, 14 (1), 14 (2)

High Courts15 Feb 2012Dismissed

CIT Vs Essae Teraoka Ltd.

Karnataka High Court · (2012) 206 TAXMAN 143

Income Tax Act, 1961 — Section 80 HHC, 80 IA (9), 80 IB, 80 IB (13)

High Courts15 Feb 2012Dismissed

CIT and Another Vs H.B. Raviraj

Karnataka High Court · (2012) 02 KAR CK 0075

High Courts15 Feb 2012Dismissed

S Bhyrappa Vs Mysore City Corporation

Karnataka High Court · (2012) ILR (Kar) 3351 : (2012) 4 KarLJ 353

Karnataka Municipal Corporations Act, 1976 — Section 113, 113 (1), 310, 62Karnataka Taxation Rules, 1957 — Rule 19, 25Karnataka Town and Country Planning Act, 1961 — Section 14 A

High Courts15 Feb 2012Dismissed

The Commissioner of Income Tax Vs Sri. Sambandam Udaykumar

Karnataka High Court · (2012) 251 CTR 317 : (2012) 206 TAXMAN 150

Income Tax Act, 1961 — Section 142 (1), 143 (2), 54 F, 54 G, 54 H

High Courts15 Feb 2012Dismissed

Commissioner of Income Tax Vs Sambandam Udaykumar

Karnataka High Court · (2012) 345 ITR 389 : (2012) 19 TAXMAN 17

Income Tax Act, 1961 — Section 142 (1), 143 (2), 45, 54 F

High Courts15 Feb 2012Allowed

The Executive Director, Karnataka Examination Authority, 18th Cross, Sampige Road, Malleshwaram, Bangalore-560018 Vs Md. Amir Waseem

Karnataka High Court · (2012) 02 KAR CK 0002

Orissa Superior Judicial Service and Orissa Judicial Service Rules — Rule 24

High Courts14 Feb 2012Dismissed

Karnataka Urban Water Supply and Drainage Board, Bangalore Vs B.T. Ekambaram

Karnataka High Court · (2012) 5 KarLJ 655

High Courts14 Feb 2012Allowed

Sree Jagadguru Murugarajendra Bruhnmutt Vs Sri Shivdev C Deshmudre, The Former Chief Justice Of High Court of Karnataka, Sri P.S. Prakash @ Panchi and Sri H.N. Sathish Siddappa

Karnataka High Court · (2012) 02 KAR CK 0054

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3A, Order 39 Rule 4, Order 7 Rule 11D

High Courts14 Feb 2012Dismissed

Johnson and Smith Co Vs Karnataka State Drugs Logistics And Warehousing Society

Karnataka High Court · (2012) 02 KAR CK 0047

Constitution of India, 1950 — Article 226Karnataka Transparency in Public Procurements Act, 1999 — Section 16

High Courts14 Feb 2012Dismissed

Sri Vadiraja Shetty Vs The State of Karnataka Shiriyara Vyavasaya Sahakari Bank Niyamith Vs State of Karnataka

Karnataka High Court · (2012) 3 KarLJ 97

Karnataka Co-operative Societies Act, 1959 — Section 111 A, 14, 14 A, 30 B

High Courts13 Feb 2012Dismissed

The Divisional Manager, The United India Insurance Co. Ltd. Vs Mrs. T.N Shruthi and Shri B.A. Jayaram - deleted. L.R. of Respondent No. 2 Mr. Madegowda, M/s. Maharaja Tours and Travels

Karnataka High Court · (2012) 02 KAR CK 0055

Motor Vehicles Act, 1988 — Section 146, 149 (1), 166Penal Code, 1860 (IPC) — Section 279, 337

High Courts13 Feb 2012Dismissed

State of Karnataka Vs BM Muniappa and The Hon''ble Lokayukta

Karnataka High Court · (2012) 02 KAR CK 0046

Karnataka Lokayukta Act, 1984 — Section 12 (3)Limitation Act, 1963 — Section 5Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14A

High Courts13 Feb 2012Dismissed

Commissioner of Income Tax Vs Asiatic Industrial Gases Ltd.

Karnataka High Court · (2012) 206 TAXMAN 132

Income Tax Act, 1961 — Section 73