High Courts02 Jan 2012Allowed
Smt. Saraswathi Amma, represented by her General Power of Attorney holder Sri. K. Raghupathy Rao Vs Sri Koraga Moolya, The Land Tribunal Mangalore and The State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0271
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,017 of 2,397
High Courts02 Jan 2012
The Secretary, Agricultural Produce Market Committee Vs Labour Officer and Competent Authority Under Minimum Wages Act, 1948 and B. Keshwa
Karnataka High Court · (2012) 01 KAR CK 0269
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21 (4), 26 (3)Factories Act, 1948 — Section 7 (1)
High Courts02 Jan 2012
The President, Karnataka State Education Federation College Of Education Vs The principal secretary Department of Higher/University Education. Government of karnataka, M.S. Building, Bangalore and Others
Karnataka High Court · (2012) 01 KAR CK 0268
High Courts02 Jan 2012
Smt. Rathna Vasudev, Rep. by her General Power of Attorney Holder her husband, M.B. Vasudev Vs The Spl. Land Acquisition Officer, Pandavapura
Karnataka High Court · (2012) 01 KAR CK 0265
Land Acquisition Act, 1894 — Section 23, 4 (1), 6 (1), 9
High Courts02 Jan 2012Dismissed
Mr. Sathyanarayan Sriram, Mrs. Prabhavathi Sriram, Mrs. Harinakshi Kuttanna Ponnappa and Ashwini Nagaral Vs M/s. STCL Ltd.
Karnataka High Court · (2012) 01 KAR CK 0257
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts02 Jan 2012Allowed
H.M. Ranganath Vs The General Manager Managing Director, K.S.R.T.C., Kengal Hanumanthaiah Double Road, Shanthinagar, Bangalore- 560027
Karnataka High Court · (2012) 01 KAR CK 0253
High Courts02 Jan 2012Allowed
The National Insurance Co. Ltd. Vs T.A. Radha and Others
Karnataka High Court · (2012) 01 KAR CK 0250
Motor Vehicles Act, 1988 — Section 166
High Courts02 Jan 2012Dismissed
Sri M.K. Jeevandhar Vs Mrs. Margaret Menezes
Karnataka High Court · (2012) 01 KAR CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 378 (4)Income Tax Act, 1961 — Section 269 (ss)Negotiable Instruments Act, 1881 (NI) — Section 136, 138, 139
High Courts02 Jan 2012Dismissed
M/s. Cauvery Estate Developers No. 137, Railway Parallel Road Kumara Park West Bangalore - 560020, Shri. B.A. Dhammanagi Vs Shri. Shambu Dayhal Meena Secretary to Government of Karnataka, Housing and Urban Development Department, M.S. Building Bangalore -01 and Shri. Subir Hari Singh The Additional Chief Secretary Department of Housing and Urban Development Government of Karnataka Bangalore
Karnataka High Court · (2012) 01 KAR CK 0232
High Courts02 Jan 2012Dismissed
Smt Govindamma Naidu, Sri G Devaraja Naidu and Sri Rangaiah Naidu Vs Sri. Bharathalal Meena, Commissioner Bangalore Development Authority Bangalore, Sri M.K. Shankralinge Gouda Commissioner Bruhath Bangalore Mahanagara Palike, N.R. Square. Bangalore, Sri. Puttaswamy Gowda The Secretary, Karnataka State Slum Clearance Board Seshadripuram Bangalore and Sri. Subeer Harishingh Principal Secretary, Karnataka Urban Development Vidhana Soudha, Bangalore
Karnataka High Court · (2012) 01 KAR CK 0229
High Courts02 Jan 2012
M/s Forbes Gokak Ltd (Patvolk Division) Catholic Centre Situated At 108 (Old No 64) Armenian Street Chennai 600 001 Vs State of Karnataka and M/s Makers and Sellers Union
Karnataka High Court · (2012) 01 KAR CK 0228
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 23, 24, 25, 405, 406
High Courts02 Jan 2012Dismissed
M/s. Shukradev Engineers and Developers Vs Smt. Shymala Pai
Karnataka High Court · (2012) 01 KAR CK 0224
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226, 227
High Courts02 Jan 2012Allowed
Ningaiah Vs State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 341
High Courts02 Jan 2012Dismissed
The State of Karnataka Vs Krishna
Karnataka High Court · (2012) 01 KAR CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 380
High Courts02 Jan 2012Dismissed
The Commissioner of Income Tax C.R. Building Queens Road Bangalore and The Income Tax Officer Ward-3(4) C.R. Building Queens Road Bangalore Vs Smt K. Leelavathy 65, Vani Vilas Road Basavanagudi Bangalore
Karnataka High Court · (2012) 01 KAR CK 0188
Income Tax Act, 1961 — Section 2 (14), 260 A, 45, 48
High Courts02 Jan 2012
Sri D.S. Ashok Vs Sri Channappa and M/s. Oriental Ins. Co. Ltd.
Karnataka High Court · (2012) 01 KAR CK 0181
High Courts02 Jan 2012Dismissed
The Oriental Insurance Co. Ltd., Vs Smt. Lakshmamma and Others
Karnataka High Court · (2012) 01 KAR CK 0176
Motor Vehicles Act, 1988 — Section 166
High Courts02 Jan 2012Allowed
The New India Insurance Co. Ltd. Vs Smt. Ramakka Seethappa and Others
Karnataka High Court · (2012) 01 KAR CK 0173
High Courts02 Jan 2012Allowed
Sri B.N. Sridhar Vs State of Karnataka
Karnataka High Court · (2012) 01 KAR CK 0165
High Courts02 Jan 2012Dismissed
Surendra Rao Vs The Divisional Manager, The New India Assurance Co. Ltd., No. 47, Gopal Complex, 2nd Floor, Bazaar Street, Yeshwanthpur, Bangalore - 560022 and Sri M.K. Shivashankar M/s. Mallikarjuna Transport, No.1, A.V. Road, Chamarajpet, Bangalore - 560001
Karnataka High Court · (2012) 01 KAR CK 0161