High Courts21 Nov 2012Dismissed
Malleshaiah Vs Sri V.M. Beerappa and Others
Karnataka High Court · (2012) 11 KAR CK 0123
COURT ARCHIVE
Karnataka High Court judgments, 2012
2,111 judgments · page 9 of 106
High Courts21 Nov 2012Allowed
M/s. Hotel Vandana Palace Vs Authorized Officer Under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 and Others
Karnataka High Court · (2013) 1 AKR 370
High Courts21 Nov 2012
The Branch Manager, M/s United India Insurance Company Ltd. and Others Vs Sri A. Gouse Bhas and Sri Nazeer Basha
Karnataka High Court · (2012) 11 KAR CK 0067
Workmens Compensation Act, 1923 — Section 30 (1)
High Courts21 Nov 2012Allowed
Shri P.M. Parameshwaramurthy, Shri S. Umapathi, Shri B.G. Ganesh and Shri K.M. Manjunath Vs State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 263 : (2013) ILR (Kar) 209 : (2013) 2 KarLJ 287
Karnataka State Universities Act, 2000 — Section 17
High Courts21 Nov 2012Allowed
Smt. Vijayalaxmi Ghanapur Vs The Secretary, Civil Judges Recruitment Committee
Karnataka High Court · (2012) 11 KAR CK 0052
Constitution of India, 1950 — Article 226, 227
High Courts21 Nov 2012Allowed
The Divisional Manager Vs Basappa and Another
Karnataka High Court · (2013) ILR (Kar) 1701
High Courts21 Nov 2012
Shri K. Janardhana Rao Vs Smt. B.V. Rekha, Master Namita S. Shekar Since minor rep. by Mother and natural guardian Respondent no. 1, Smt. B.V. Rekha, Shri P. Renuka Radhya and Smt. Vishalakshi
Karnataka High Court · (2012) 11 KAR CK 0032
High Courts21 Nov 2012Dismissed
Smt. Nanjamma Vs Sri Muni, Reddy Since Deceased By Lrs., and Others(Smt. Kalayanamma, Rama Reddy Layout Ramamurthy Nagar, Bangalore-16 and Others)
Karnataka High Court · (2012) 11 KAR CK 0025
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Nov 2012Dismissed
Electronics and Controls Power Systems Private Limited Vs WEP Peripherals Limited
Karnataka High Court · (2012) 11 KAR CK 0068
Arbitration and Conciliation Act, 1996 — Section 11 (5), 11 (6), 9Contract Act, 1872 — Section 62
High Courts20 Nov 2012Dismissed
Manjunath and Others Vs The State of Karnataka and Karnataka Residential Educational Institutions Society
Karnataka High Court · (2012) 11 KAR CK 0064
Constitution of India, 1950 — Article 14
High Courts20 Nov 2012Dismissed
Sri H.N. Shivanna and Others Vs The State of Karnataka, Department of Inustries and Commerce and Karnataka Industrial Area Development Board
Karnataka High Court · (2012) 11 KAR CK 0050
Karnataka Industrial Area Development Act, 1966 — Section 28(4), 3(1)
High Courts20 Nov 2012Dismissed
Raghuram V. Shetty Vs K. Kochu Shetty
Karnataka High Court · (2013) 3 KCCR 1980
High Courts19 Nov 2012Dismissed
Dayananda Kamath K. Vs Deputy General Manager, Disciplinary Authority and Another
Karnataka High Court · (2013) 2 KCCR 1209
High Courts19 Nov 2012Dismissed
The Oriental Insurance Co. Ltd. Vs Gangamma and Others
Karnataka High Court · (2012) 11 KAR CK 0028
Motor Vehicles Act, 1988 — Section 147
High Courts19 Nov 2012Dismissed
M Chowdappa Muniyappa Vs Venkatarayappa Dead By His Lrs, Smt. Nanjamma and Others
Karnataka High Court · (2012) 11 KAR CK 0027
Specific Relief Act, 1963 — Section 22, 22 (2), 24
High Courts16 Nov 2012Dismissed
Javeed Pasha Vs K.V. Jagannath Rao
Karnataka High Court · (2012) 11 KAR CK 0104
Transfer of Property Act, 1882 — Section 106
High Courts16 Nov 2012Allowed
Irappa Kolakar Vs The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 109, 143, 147, 302, 436
High Courts16 Nov 2012Dismissed
P.K. Sudeendra Rao and Others Vs The assistant commissioner Sakaleshpura sub division Sakaleshpura Hassan district, The President City Muncipal Council and The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0072
High Courts16 Nov 2012Allowed
Sharmoddin, Khadar Sab and Gafur Vs State
Karnataka High Court · (2012) 11 KAR CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 149, 324, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (10)
High Courts15 Nov 2012Dismissed
M.S. Srikara Rao Vs H.C. Prakash
Karnataka High Court · (2013) 1 AKR 502 : (2013) 1 BC 160 : (2013) 1 KarLJ 283
Evidence Act, 1872 — Section 114, 138General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 118, 138 (b), 139