COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 923 of 2,397

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

High Courts15 Nov 2012Dismissed

Smt. P.D. Dhanalakshmi Vs Smt. D.A. Swarooparani

Karnataka High Court · (2012) 11 KAR CK 0098

High Courts15 Nov 2012

State of Karnataka Vs Sri Upendra P Nayak and M. Ananda Naika

Karnataka High Court · (2012) 11 KAR CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Penal Code, 1860 (IPC) — Section 427

High Courts15 Nov 2012Dismissed

I.K. Narayana Vs The State of Karnataka

Karnataka High Court · (2013) 1 AKR 356 : (2013) 1 KarLJ 269

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 419, 471, 472, 511

High Courts15 Nov 2012Dismissed

B.S. Hanumantharayappa Vs State

Karnataka High Court · (2012) 11 KAR CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

High Courts15 Nov 2012Allowed

Prof. S Sundarajan Vs Indian Institute of Management

Karnataka High Court · (2013) 1 AKR 553 : (2013) 1 KarLJ 346 : (2013) LabIC 846

Central Civil Services (Pension) Rules, 1972 — Rule 48A, 49, 49 (1), 49 (2) (b)

High Courts09 Nov 2012Allowed

Parameshwar Donni Vs The State of Karnataka

Karnataka High Court · (2012) 11 KAR CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439Penal Code, 1860 (IPC) — Section 109, 109, 34, 34, 376