High Courts18 Oct 2012
Shri. Somashekar Vs Srishail and Smt. Preeti
Karnataka High Court · AIR 2013 Kar 123 : (2013) 3 AKR 247
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 927 of 2,397
High Courts18 Oct 2012Allowed
Karnataka Cement Pipe Factory Vs The Additional Commissioner of Commercial Taxes and Others
Karnataka High Court · (2013) 75 KarLJ 104 : (2013) 62 VST 266
High Courts18 Oct 2012Dismissed
Sri T.N. Ashwathnarayanareddy Vs Sri Yuvaraja Patil
Karnataka High Court · (2012) 10 KAR CK 0111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts18 Oct 2012Dismissed
Sri Mohammed Mahaboob Pasha Vs Sri Wajid Pasha, Sri Syed Naseeruddin, Sri Syed Fahimuddin
Karnataka High Court · (2012) 10 KAR CK 0110
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 97
High Courts18 Oct 2012
Smt Sujitha AM Vs Commissioner, Collegiate Education Nrupathunga Road, Bangalore, Registrar, Bangalore University O/o Registrar (Evaluation) Bangalore and Principal MLA First Grade College Malleshwaram, Bangalore
Karnataka High Court · (2012) 10 KAR CK 0109
High Courts18 Oct 2012
Sri. Gatteppa Katagi Vs The Management of NWKRTC, N.K. Division
Karnataka High Court · (2012) 10 KAR CK 0060
Industrial Disputes Act, 1947 — Section 11 A, 33 (2) (b)
High Courts18 Oct 2012
Sree Jwalamalinidevi Financiers (Regd) No. 3, Ground Floor, N.S. Bhavan, 4th Main, 4th Cross, Gandhinagar, Bangalore-560009, Smt. J. Padmalatha and Smt. G.B. Sunanda Vs The Karnataka Housing Board Bangalore, Superintendent Engineer, National Games Division, Karnataka Housing Board, Bangalore and State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts18 Oct 2012
Shree C.I. Korachar Education Society (r) Vs State of Karnataka, Kuvempu University and Director College Development Council Kuvempu University
Karnataka High Court · (2012) 10 KAR CK 0056
Karnataka State Universities Act, 1976 — Section 59
High Courts18 Oct 2012
Sri R. Kodandaraman Vs Karnataka Industrial Areas Development Board and Government of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0048
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (3), 28 (4)Karnataka Land Revenue Act, 1964 — Section 136 (3)Land Acquisition Act, 1894 — Section 30, 31
High Courts18 Oct 2012Dismissed
Mr. H.S. Bedi, Mrs. Avneet Bedi and Ms. Bani Bedi Vs The State of Karnataka and Others
Karnataka High Court · (2012) 10 KAR CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120 B, 406, 420
High Courts18 Oct 2012Allowed
J.C. Agencies Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 75 KarLJ 125
High Courts18 Oct 2012Allowed
Smt S. Sangeetha @ Thamilarasi 2. Master Abishek 3. Master Preenith Appellant nos. 2 and 3 Are Minors Rep. by Their Mother and Natural guardian, The first appellant herein. Appellant nos. 1 to 3 Vs The Divisional Personnel Officer Divisional Office Personal Branch South Western Railways Bangalore - 560 023
Karnataka High Court · (2012) 10 KAR CK 0022
Hindu Marriage Act, 1955 — Section 16
High Courts18 Oct 2012Allowed
S.J. Nagaraj, since Deceased by Lrs. (Smt. Shobha Nagaraj, Smt. Prathiba Devi, Smt. Rekha Devi and Smt. Sachi Devi) Legal Representatives 1 to 4 are Represented by General Power of Attorney Holder Smt. Shobha Nagaraj All Are Vs M/s B.H. Govindaiah Setty and Son
Karnataka High Court · (2012) 10 KAR CK 0007
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Oct 2012Allowed
Ravindrakumara and Others Vs State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0082
Penal Code, 1860 (IPC) — Section 143, 149, 427, 506Prevention of Damage to Public Property Act, 1984 — Section 3
High Courts17 Oct 2012Dismissed
Vijay Kumar @ VIJI and Others Vs State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0080
Penal Code, 1860 (IPC) — Section 120 B, 149, 201, 302, 324
High Courts17 Oct 2012Dismissed
James Kumar Roy @ James Vs State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 173 (2), 439Penal Code, 1860 (IPC) — Section 201, 302, 404
High Courts16 Oct 2012
Bangalore Metro Rail Corporation Ltd. Vs Ministry of Finance, Government of India
Karnataka High Court · (2013) 39 STT 107
High Courts16 Oct 2012Allowed
Monika G. Vs The Secretary Health and Family Welfare Department, Karnataka Education Authority and Srinivasa Institute of Medical Sciences and Research Centre
Karnataka High Court · (2012) 10 KAR CK 0104
High Courts16 Oct 2012
Smt. Shylaja Vs Sri R. Murali Krishna Reddy
Karnataka High Court · (2012) 10 KAR CK 0103