High Courts16 Oct 2012
Smt. Vatsalamma Vs Smt. N. Ibrahim
Karnataka High Court · (2012) 10 KAR CK 0083
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 928 of 2,397
High Courts16 Oct 2012Allowed
Chandrappa. E.T. and Suresh Lakkannavar Vs The State of Karnataka and The Recruitment Committee for Recruitment of Police Sub-Inspectors
Karnataka High Court · (2013) 2 AKR 50 : (2013) 2 KarLJ 70
General Recruitment Rules, 1977 — Rule 6(3)(c)
High Courts16 Oct 2012
B.M.R. Corporation Ltd. Vs Ministry of Finance, Govt. of India
Karnataka High Court · (2013) 29 STR 469
High Courts12 Oct 2012Dismissed
T. Yunis Vs National Highways Authority of India and Others
Karnataka High Court · (2012) ILR (Kar) 6055
Arbitration and Conciliation Act, 1996 — Section 43Limitation Act, 1963 — Article 119, 137National Highways Act, 1956 — Section 3(1), 3G(5)
High Courts12 Oct 2012
State of Karnataka Vs A.L. Sudarshan Company Limited
Karnataka High Court · (2013) 76 KarLJ 220
High Courts11 Oct 2012Allowed
Smt. Thayamma @ Rudramma Vs The State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 380, 454
High Courts11 Oct 2012Dismissed
M/s. Micro Labs Ltd. Vs The Deputy Commissioner of Commercial Taxes (Audit-11) and The State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 107
Karnataka Value Added Tax Act, 2003 — Section 4, 4 (4)
High Courts11 Oct 2012Dismissed
Shri Sateesh Bhimarao Kamble Vs The Deputy Commissioner and Another
Karnataka High Court · (2012) 10 KAR CK 0085
Arbitration and Conciliation Act, 1996 — Section 34General Clauses Act, 1897 — Section 3 (35)Limitation Act, 1963 — Section 14, 5
High Courts11 Oct 2012Allowed
Sri Badrinath Ladda Vs Smt. D. Vijaya
Karnataka High Court · (2013) 3 BC 257 : (2013) 2 KarLJ 344 : (2013) 2 KCCR 1705
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Oct 2012
The New India Assurance Co. Ltd. Vs Sri. Manish Gupta and Sri. Nataraj
Karnataka High Court · (2012) 10 KAR CK 0016
Motor Vehicles Act, 1988 — Section 166, 95
High Courts10 Oct 2012Dismissed
Goyal Ispat Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 62 VST 238
High Courts10 Oct 2012
Bangalore Metropolitan Transport Corporation Vs Mujahid Ali
Karnataka High Court · (2013) 1 AKR 738 : (2013) 1 KCCR 745
High Courts10 Oct 2012Allowed
Homag India Private Ltd. Vs Mr. Ulfath Ali Khan and IMA AG Asia Pacific PTE. Ltd.
Karnataka High Court · (2012) 10 KAR CK 0105
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 14, 41, 41 (h), 42
High Courts10 Oct 2012
Sri. B.R. Viswanath and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 10 KAR CK 0077
Karnataka Urban Development Authorities Act, 1987 — Section 17, 27Land Acquisition Act, 1894 — Section 4 (1), 6 (1)
High Courts10 Oct 2012Allowed
P. Dayananda Pai and Manipal Academy of Higher Education (MAHE) Vs State of Karnataka and The Bangalore Development Authority
Karnataka High Court · (2012) 10 KAR CK 0076
Karnataka Land Revenue Act, 1964 — Section 95, 95 (2)
High Courts10 Oct 2012Allowed
Mrs. Tara Ajai Singh Vs Mr. R.P. Sharma
Karnataka High Court · (2013) 2 AKR 35 : (2012) ILR (Kar) 5619 : (2013) 2 KCCR 1687
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts10 Oct 2012Dismissed
Sri. Lakshmaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 10 KAR CK 0024
High Courts10 Oct 2012Dismissed
Sri. H.C. Venkatachala Setty Vs The State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2012) 10 KAR CK 0020
High Courts09 Oct 2012Dismissed
Hulgevaa and Others Vs State of Karnataka
Karnataka High Court · (2013) 1 AKR 110
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 379, 390, 395
High Courts09 Oct 2012Dismissed
Mohan Reddy Vs State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0089
Motor Vehicles Act, 1988 — Section 313, 451, 457Penal Code, 1860 (IPC) — Section 279, 304 A