High Courts23 Nov 2012Dismissed
Smt. Kokila and Another Vs The State of Karnataka and Others
Karnataka High Court · (2013) 1 KCCR 145
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 922 of 2,397
High Courts23 Nov 2012Allowed
Smt. Ammayyamma Vs Muniswamy Since Deceased by his L.TD.
Karnataka High Court · (2013) 1 KCCR 139
High Courts23 Nov 2012Dismissed
National Education Society and The Principal A.E.S. National College Gowribidanur Kolar District Vs Sri K N Venakasubramanyam Rao and Others
Karnataka High Court · (2012) 11 KAR CK 0125
High Courts23 Nov 2012Dismissed
Sri Venkateswara Vinayaka Temple Trust (N Basappa Reddy, Trustee and Others) Vs Sri Narasaraju and Smt. Ranjana
Karnataka High Court · (2012) 11 KAR CK 0122
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 6 Rule 17, Order 9 Rule 9
High Courts23 Nov 2012Allowed
Smt. Muniyamma Vs Joint Commissioner Yelahanka Division Bruhat Bangalore Mahanagara Palike (BBMP) and Smt. Lakshmidevamma Rao
Karnataka High Court · (2012) 11 KAR CK 0086
Karnataka Municipal Corporations Act, 1976 — Section 114 (1), 114 A
High Courts23 Nov 2012Dismissed
T.S. Krishnappa and Smt. Bharathi Vs The State Of Karnataka Sri Rangaiah Vs The State of Karnataka H. Shivaprasad Vs The State Of Karnataka Sri L.R. Mahadeva Swamy Vs The State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0065
Constitution of India, 1950 — Article 243DKarnataka Panchayat Raj (Reservation of Adhyaksha and Upadhyaksha of Taluk Panchayath) Rules, 2005 — Rule 5Karnataka Panchayat Raj Act, 1993 — Section 138, 138 (2), 138 (2) (c)
High Courts22 Nov 2012
Sri Kondikari Yallappa and Others Vs Sri Bhimachar, through his G.P.A. Holder, Sri Shamachar
Karnataka High Court · (2012) 11 KAR CK 0124
High Courts22 Nov 2012Allowed
H C Shama Vs State of Karnataka
Karnataka High Court · (2012) 11 KAR CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 374 (2), 391Penal Code, 1860 (IPC) — Section 302, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)
High Courts22 Nov 2012Dismissed
P.R. Balachandra Rao Vs The Deputy Commissioner, The Assistant Commissioner, The Tahsildar and Konanakatte Venkatesha
Karnataka High Court · (2012) 11 KAR CK 0100
Karnataka Land Revenue Act, 1964 — Section 39, 67, 67 (3), 94
High Courts22 Nov 2012
Mr. C. Joseph and Mr. C. Kannikaswamy Vs State of Karnataka Urban Development Authority and Bangalore Development Authority
Karnataka High Court · (2012) 11 KAR CK 0080
High Courts22 Nov 2012
Sri. S.C. Sadashiva Jois Vs Smt. Poornima. K.S. and Others
Karnataka High Court · (2012) 11 KAR CK 0066
High Courts22 Nov 2012Dismissed
G. Purushotham Vs The Special Land Acquisition Officer-2, Karnataka Industrial Area Development Board and M/s. Ace Designers
Karnataka High Court · (2012) 11 KAR CK 0024
High Courts21 Nov 2012Dismissed
Union of India Represented by The Secretary, Ministry of Defence South Block New Delhi 110001 and Others Vs Major Vikas Kumar and Ms. Arnila Ranamali Gunaratne
Karnataka High Court · (2012) 11 KAR CK 0142
Armed Force Tribunal Act, 2007 — Section 5(6), 14, 28Army Rules, 1954 — Rule 5(a), 5(b), 5(c), 17, 20Constitution Of India, 1950 — Article 21, 32, 226, 227, 323A, 323B, 323A(2)(d), 323B(3)(d)
High Courts21 Nov 2012Allowed
Shree Channabasaveshwara Stone Crusher Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 214
Karnataka Regulation of Stone Crushers Act, 2011 — Section 3(3), 3(4), 6(9)
High Courts21 Nov 2012Dismissed
Malleshaiah Vs Sri V.M. Beerappa and Others
Karnataka High Court · (2012) 11 KAR CK 0123
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