High Courts02 Feb 2012Allowed
Santhosh Kumar S.G. and Others Vs The Principal, BES College of Law, Jayanagar, Bangalore -11 and Others
Karnataka High Court · (2012) 02 KAR CK 0044
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 89 of 106
High Courts02 Feb 2012Dismissed
Sri R.G. Somashekar Gowda Vs The Commissioner of Police. Bangalore City, Infantry Road, Bangalore,, The Assistant Commissioner of Police, Seshadripuram Sub-division, Bangalore City, The Police Inspector, High Grounds Police Station, Bangalore City and Sri Lokeshwar, Police Inspector, High Grounds Police Station, Bangalore
Karnataka High Court · (2012) ILR (Kar) 1038 : (2012) 2 KarLJ 531
Karnataka Police Act, 1963 — Section 54, 55, 56. 65Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts02 Feb 2012Allowed
M/s. Sunwear Vs The State of Karnataka and Additional Commissioner For Commercial Taxes Zone-I
Karnataka High Court · (2012) 49 VST 235
Karnataka Sales Tax Act, 1957 — Section 12 (2), 21 (2), 22 A
High Courts02 Feb 2012Dismissed
Smt Y R Leelamma Since Deceased By Her L Rs YR Sudev and Smt. Shylaja Vs Mysore Urban Development Authority Jahnsilakshmibai Road, Mysore
Karnataka High Court · (2012) 02 KAR CK 0036
High Courts01 Feb 2012Disposed Off
Hemadri Associates Vs CIT
Karnataka High Court · (2012) 02 KAR CK 0074
Income Tax Act, 1961 — Section 260 A
High Courts01 Feb 2012
The Divisional Manager National Insurance Co. Ltd. Vs P. Krishna Reddy bin Channa Reddy and K.V. Udya Kumar Reddy
Karnataka High Court · (2012) 134 FLR 318 : (2012) LLR 1054
Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii), 2 (5), 2 (6), 29
High Courts01 Feb 2012Dismissed
M/S Hegde Motor Transport Shiribeedu Vs The Assistant Provident Fund Commissioner O/O Regional Provident Fund Commissioner Rbavishyanidhi Bhavanhigh Lands, Mangalore-575002
Karnataka High Court · (2012) 5 KarLJ 11 : (2013) 1 LLJ 248 : (2013) LLR 48
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 1 (3) (b), 4 (4) (c), 7 A
High Courts31 Jan 2012Dismissed
Bangalore Water Supply and Sewerage Board Vs Bangalore Water Supply and Sewerage Board Pensioners Association and The Secretary to the Government of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0312
Army Pension Regulations, 1961 — Regulation 34Constitution of India, 1950 — Article 14, 21, 226
High Courts31 Jan 2012Dismissed
Apex Luminaries Employees Union (CITU) Vs Management of Apex Luminaries Private Ltd., Kolar District and Another
Karnataka High Court · (2012) 133 FLR 730 : (2012) 4 LLJ 211
High Courts30 Jan 2012
Mysore Urban Development Authority Vs State of Karnataka and Sri N C Lingappa Sri Chandappa B.L. Vs The State of Karnataka and Mysore Urband Development Authority Sri N.C. Lingappa Vs State of Karnataka and The Commissioner Mysore Urban Development Authority
Karnataka High Court · (2012) 01 KAR CK 0311
Constitution of India, 1950 — Article 21Karnataka Urban Development Authorities Act (Allotment of Sites) Rules, 1991 — Rule 19
High Courts30 Jan 2012
Surendra Kumar Dhundshi Vs Dinesh Gupta
Karnataka High Court · (2012) ILR (Kar) 1171
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Karnataka Motor Vehicles Rules, 1989 — Rule 254Motor Vehicles Act, 1988 — Section 158, 158 (6)
High Courts30 Jan 2012Allowed
Laxmibai Hadapad Vs Anasuya Hadapad
Karnataka High Court · AIR 2013 Kar 24 : (2013) 2 DMC 166 : (2013) ILR (Kar) 529 : (2013) 2 KarLJ 233 : (2013) 3 KCCR 2123
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 10, 5Penal Code, 1860 (IPC) — Section 405, 494, 495
High Courts25 Jan 2012Allowed
Sri. K.M. Revanasiddeshwara Vs Smt. K.M. Shylaja
Karnataka High Court · (2012) CriLJ 2142 : (2012) 3 Crimes 725 : (2012) ILR (Kar) 1614
Contract Act, 1872 — Section 25Limitation Act, 1963 — Section 29, 29 (2), 29 (3), 5
High Courts25 Jan 2012Dismissed
Sri H.V. Nagaraj Setty, Smt. Puttananjamma, Sri M.H. Nanjaundaswamy and Sri Dasa Vs Smt. B.R. Poornima The Special Land Acquisition Officer Mandya District Mandya
Karnataka High Court · (2012) 01 KAR CK 0205
High Courts25 Jan 2012
Yamuna K Vs J. Bhagyalakshmi The Head Mistress and Management Member Bapuji Teachers Association, Suresh Babu The President Bapuji Teachers'' Association, C. Gopal Retd. H.M. and Secretary Bapuji Teachers'' Association and Sri Prabhu Swamy, Department of Education State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0203
High Courts25 Jan 2012Dismissed
Nag Interiors Vs Mohtisham Complex (P.) Ltd.
Karnataka High Court · (2012) 112 SCL 43
Companies Act, 1956 — Section 433, 433 (e)Company Court Rules, 1959 — Rule 10, 11
High Courts24 Jan 2012
Sri. Venkataramanappa Vs S. Ananda, Sri. A. Chandrashekar and The New India Assurance Co. Ltd.
Karnataka High Court · (2013) ACJ 1581 : (2012) ILR (Kar) 2594 : (2013) LLR 57
Employees State Insurance Act, 1948 — Section 53, 61Motor Vehicles Act, 1988 — Section 166
High Courts24 Jan 2012Dismissed
M/s. Agni Aviation Consultants Vs M/s. Agni Aero Sports Adventure Academy Pvt. Ltd. M/s. Agni Aero Sports Adventure Academy Pvt. Ltd. Vs M/s. Agni Aviation Consultants
Karnataka High Court · (2012) 01 KAR CK 0212
Companies (Court) Rules, 1959 — Rule 9, 96Companies Act, 1956 — Section 433 (e), 433 (f), 434Income Tax Act, 1961 — Section 203
High Courts24 Jan 2012Allowed
Smt. Rathna Bai, Sri. M. Dinesh and SRI. M. Mohana Vs Sri Basavarajappa and The New India Assurance Co Sri. Rangappa Vs Sri. Bagavarajappa The New India Assurance Co. Shimoga Vs Basavarajappa, Rathanabai, M. Dinesha and M. Mohana
Karnataka High Court · (2012) 01 KAR CK 0211
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b) (i), 2 (18)
High Courts24 Jan 2012Dismissed
Ranganatha Vs State
Karnataka High Court · (2012) 01 KAR CK 0210
Prevention of Food Adulteration Act, 1954 — Section 10 (7), 16 (1) (a) (i)