COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 920 of 2,397

High Courts29 Nov 2012

Hazart H Hussain Basha Khadri @ Jodi Mazar (WAKF) and Karnataka State Board of WAKFS No. 6 Vs The Competent Officer-Cum- Municipal Commissioner City Muncipal Council Tumkur

Karnataka High Court · (2012) 11 KAR CK 0131

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4, 5, 5 (1)Waqf Act, 1954 — Section 4 (4)

High Courts29 Nov 2012Dismissed

Kamal Kishor Parik @ Amit Parik and Pushpa Bhai Parik Vs Smt. Aarti Parik

Karnataka High Court · (2012) 11 KAR CK 0128

Protection of Women from Domestic Violence Act, 2005 — Section 12

High Courts29 Nov 2012Allowed

Fosroc Chemicals (India) Private Limited, Bangalore Vs The Deputy Commissioner of Commercial Taxes (Recovery-12), Bangalore

Karnataka High Court · (2013) 75 KarLJ 298

High Courts29 Nov 2012Allowed

Miss. Sandra Lesley Anna Bartels Vs Miss. P. Gunavathy

Karnataka High Court · AIR 2013 Kar 52 : (2013) 2 AKR 5 : (2013) ILR (Kar) 368 : (2013) 1 KCCR 853

Karnataka Stamp Act, 1957 — Section 33, 34, 38, 41

High Courts29 Nov 2012Allowed

Smt. H. Bhagya Vs Smt. R. Savithramma

Karnataka High Court · (2013) 1 KCCR 834

Negotiable Instruments Act, 1881 (NI) — Section 138, 145

High Courts29 Nov 2012Dismissed

Sri. Sundaramurthy and Others Vs The State of Karnataka and Others

Karnataka High Court · (2012) 11 KAR CK 0036

Karnataka Souhardha Sahakari Act, 1997 — Section 35, 35 (2)

High Courts29 Nov 2012Dismissed

Srinivas and P. Sampath Vs Sri Rama Reddy

Karnataka High Court · (2012) 11 KAR CK 0035

High Courts29 Nov 2012Allowed

Shambu Guralingappa Kakkalmeli Vs The State Bank of India and The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0034

Penal Code, 1860 (IPC) — Section 200, 467, 468, 478

High Courts29 Nov 2012

Sri Lakshmi Venkateshwara Industries and Others Vs Union of India and The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0015

High Courts29 Nov 2012

Sri Sangam Industries and Others Vs Union of India and The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0014

High Courts29 Nov 2012

Sri Vasavi Industries and Others Vs Union of India, The State of Karnataka and The Deputy Commissioner

Karnataka High Court · (2012) 11 KAR CK 0013

High Courts29 Nov 2012Dismissed

Sri. P.K. Somaiah, Represented by his G.P.A Holder Sri. Manje Gowda Vs State of Karnataka and Mysore Urban Development Authority

Karnataka High Court · (2012) 11 KAR CK 0001

Karnataka Urban Development Authorities Act, 1987 — Section 17, 18 (3), 27Land Acquisition Act, 1894 — Section 4, 4 (1), 6

High Courts28 Nov 2012Dismissed

Srinivasa Vs The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0132

High Courts28 Nov 2012Dismissed

Smt Akkayamma Rep. by Her GPA Holder Sri T S Bachchi Reddy and Smt B M Saraswathamma Since Dead Rep. by Her Lr (Sri N Ramakrishna) Vs Smt Lakshmamma and Others

Karnataka High Court · (2012) 11 KAR CK 0130

Constitution of India, 1950 — Article 227

High Courts28 Nov 2012Dismissed

Sri. Mahadevaswamy Vs The Special Land Acquisition Officer, MUDA, Mysore, The Special Revenue Inspector, MUDA, Mysore, State of Karnataka and Mysore Urban Development Authority (MUDA) Smt. Chinnamma, Sri. Puttappa and Sri. Madappa Vs The Commissioner, Mysore Urban Development Authority (MUDA), Jhansi Lakshmibai Road, Mysore, The Special Land Acquisition Officer, Mysore Urban Development Authority (MUDA), Jhansi Lakshmibai Road, Mysore, The Special Revenue Officer, Mysore Urban Development Authority (MUDA), Jhansi Lakshmibai Road, Mysore and State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0060

Constitution of India, 1950 — Article 226Karnataka Urban Development Authorities Act, 1987 — Section 17 (1), 19 (1)Land Acquisition Act, 1894 — Section 11 A, 16 (1)

High Courts28 Nov 2012

Sri. B.Y. Vijayendra, Sri. B.Y. Raghavendra and Sri. R.N. Sohankumar Vs State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 438Prevention of Corruption Act, 1988 — Section 12, 13 (1) (d), 8

High Courts28 Nov 2012Allowed

Smt H V M Nirmala and Sri Siddaiah Vs Karnataka State Financial Corporation

Karnataka High Court · (2012) 11 KAR CK 0038

High Courts28 Nov 2012Dismissed

Abdulkhadar Jilani Vs Yasmin Yasmin Jilani Vs Abdulkhadar Jilani

Karnataka High Court · (2012) 11 KAR CK 0037

High Courts28 Nov 2012Allowed

Lakeview Tourism Corporation Vs The State of Karnataka, The Karnataka Industrial Area Development Board and M/s. Laxmi Tourism Corporation

Karnataka High Court · (2012) 11 KAR CK 0003

Industrial Areas Development Act, 1966 — Section 28 (1), 28 (8), 3 (1)Land Acquisition Act, 1894 — Section 16, 17 (3A), 48, 48 (1)

High Courts27 Nov 2012Allowed

Raghupathy Poojar Vs The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0134

Evidence Act, 1872 — Section 63, 65