High Courts03 Jan 2012Dismissed
K.V. Chakra pani Gowda Vs The Enquiry Officer Karnataka State, Khadi And Village Industries Board
Karnataka High Court · (2012) 01 KAR CK 0151
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,016 of 2,397
High Courts03 Jan 2012Allowed
Jagadeesh Vs The Managing Director, Bangalore Metropolitan Transport Corporation, Double Road, Shanthinagar, Bangalore-560027
Karnataka High Court · (2012) 01 KAR CK 0147
High Courts03 Jan 2012Allowed
The Divisional Controller, K.S.R.T.C. Vs Chikkathayamma, Honnagonda and H. Mamatha
Karnataka High Court · (2012) 01 KAR CK 0145
Motor Vehicles Act, 1988 — Section 166
High Courts03 Jan 2012Dismissed
Giriyappa, Smt. Kempamma, Smt. Munivenkatamma and Smt. Munithayamma Vs The State of Karnataka and Others
Karnataka High Court · (2012) 01 KAR CK 0131
Constitution of India, 1950 — Article 226, 227
High Courts03 Jan 2012Dismissed
M.P. Shankarappa Since Dead By His LR''S (Smt. Rudranamma, Sri. Manjunatha, Sri. Adiveesha and Rudresha) Vs The Commissioner Bruhath Bangalore Mahanagara Palike
Karnataka High Court · (2012) 01 KAR CK 0128
High Courts03 Jan 2012
Annapurneshwari Recreation Sangha (R) Vs State of Karnataka and Others
Karnataka High Court · (2012) 01 KAR CK 0109
High Courts03 Jan 2012Dismissed
Bangalore Metropolitan Transport Corporation Vs Smt. Gangamma AND Sri. R.M. Raju
Karnataka High Court · (2012) 01 KAR CK 0106
Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts03 Jan 2012Allowed
Sri Sreenivas Vs The State of Karnataka and Town Municipal Council Madhugiri Tumkur District
Karnataka High Court · (2012) 01 KAR CK 0102
High Courts03 Jan 2012Allowed
Sri. T Nagappa Vs The State of Karnataka and The High Court of Karnataka
Karnataka High Court · (2012) ILR (Kar) 1254 : (2012) 2 KarLJ 273
Constitution of India, 1950 — Article 309, 310, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 285 (4), 8 (vi)
High Courts03 Jan 2012Dismissed
M/s Vijayalakshmi Finance Vs R. Ananda Shetty, Chimmi Enterprises, Bazer Road, Hunsur Mysore District
Karnataka High Court · (2012) 01 KAR CK 0088
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts03 Jan 2012
Soumya Vs M/s Shilpa Transport Service and The Branch Manager United India Insurance Co. Ltd.
Karnataka High Court · (2012) 01 KAR CK 0086
High Courts03 Jan 2012Allowed
Manjunath Vs Smt. Uma and M/s. The Oriental Insurance Co. Ltd.
Karnataka High Court · (2012) 01 KAR CK 0065
High Courts03 Jan 2012Dismissed
Sri P. Basavaraj Vs D.N. Venkatachalapathy
Karnataka High Court · (2012) 01 KAR CK 0062
Income Tax Act, 1961 — Section 269 (ss)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts03 Jan 2012Dismissed
Smt Lakshmamma and Others Vs The Commissioner Coy Municipal Council Dasarahalli Bangalore - 560 057, Smt. Doddamma and Smt Saraswathi
Karnataka High Court · (2012) 01 KAR CK 0059
Constitution of India, 1950 — Article 226, 227
High Courts03 Jan 2012
Smt. Padmavathi, Since Dead By L.Rs, Chandrashekar and Late Shivakumar, Sumadevi and Late Shivakumar, Lakshmipathi and Late Shivakumar and Krishnakumar and Late Shivakumar L.Rs. 1(c) and 1(d) are and Smt. Lakshmi Devi Vs Smt. Akkayamma and Sri. Anjanappa
Karnataka High Court · (2012) 01 KAR CK 0054
High Courts03 Jan 2012Dismissed
Commissioner of Income Tax Vs Infosys Technologies Ltd.
Karnataka High Court · (2012) 341 ITR 290 : (2012) 205 TAXMAN 53
Income Tax Act, 1961 — Section 260 A, 263
High Courts03 Jan 2012Allowed
Sri. K.C. Harish Gowda Vs The Director of Municipal Administration, 9th Floor, Vishweshwaraiah Tower, Bangalore-01 and Others
Karnataka High Court · (2012) 01 KAR CK 0042
Karnataka Municipalities Act, 1964 — Section 16 (1) (a), 16 (2), 16 (3)Penal Code, 1860 (IPC) — Section 420, 447, 468, 471, 474Representation of the Peoples Act, 1951 — Section 8 (1)
High Courts03 Jan 2012Allowed
Karnataka State Road Transport Corporation Vs H. Haitha
Karnataka High Court · (2012) 133 FLR 194
High Courts03 Jan 2012Allowed
Smt. V.T. Wilson Vs State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0024
High Courts02 Jan 2012Allowed
Bangalore Metropolitan Transport Corporation Vs Smt. Mubeena Begum
Karnataka High Court · (2012) 01 KAR CK 0280