High Courts01 Oct 2012
Asadkhan House Building Co-operative Society Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 259
Land Acquisition Act, 1894 — Section 12 (2), 4 (1), 48, 6 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 932 of 2,397
High Courts28 Sept 2012Dismissed
V.B. Mallikeshi Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0294
Constitution of India, 1950 — Article 226, 309Minimum Wages Act, 1948 — Section 20 (2), 20 (3), 5 (1)
High Courts28 Sept 2012
Ashok Vs Vasudev Hanji and Others
Karnataka High Court · (2013) 1 AKR 95
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 224, 227Penal Code, 1860 (IPC) — Section 34, 418, 464, 465, 471
High Courts28 Sept 2012Dismissed
Sri. Guru Shanthappa and Others Vs The State of Karnataka, The Mysore Urban Development Authority (MUDA) and The Special Land Acquisition Officer, Mysore Development Authority
Karnataka High Court · (2012) 09 KAR CK 0282
Karnataka Urban Development Authorities Act, 1987 — Section 17, 18 (3), 19
High Courts28 Sept 2012
Sri C.A. Aiyanna Vs Sri D.B. Ramadas
Karnataka High Court · (2012) 09 KAR CK 0281
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Sept 2012Allowed
M/s Durga Projects INC Vs The State of Karnataka and Commissioner of Commercial Taxes VTK
Karnataka High Court · (2013) 62 VST 482
Central Sales Tax Act, 1956 — Section 14, 15Karnataka Value Added Tax Act, 2003 — Section 2 (29), 3, 3 (1), 4, 60
High Courts28 Sept 2012Dismissed
Sri. V. Krishnamurthy and Sri. Anjaneyaswamy Welfare Association Vs Sri. Hanumantha Devaru Trust
Karnataka High Court · (2012) 09 KAR CK 0275
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 13 Rule 1Indian Trust Act, 1882 — Section 36 (1), 46, 47
High Courts28 Sept 2012Dismissed
Smt. Lakshmamma and Others Vs Sri Chikkanna and Sri Ningappa
Karnataka High Court · (2012) 09 KAR CK 0236
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts28 Sept 2012Allowed
Krishtappa Vs State and Another
Karnataka High Court · (2013) 1 AKR 267
Criminal Procedure Code, 1973 (CrPC) — Section 320 (6), 397, 401Penal Code, 1860 (IPC) — Section 325, 504
High Courts28 Sept 2012Dismissed
Sajid Ahmed Yaliwal Vs State
Karnataka High Court · (2013) 1 AKR 265
Penal Code, 1860 (IPC) — Section 302, 304 B, 34, 498A
High Courts28 Sept 2012Allowed
M/s. Sachin Industries Vs Commissioner, Mysore City Corporation
Karnataka High Court · (2013) 1 AKR 431
High Courts28 Sept 2012Dismissed
Smt. M. Sumithra Vs Sri K. Chandrababu Naidu and Smt. K. Pushpa
Karnataka High Court · (2012) 09 KAR CK 0125
High Courts28 Sept 2012Allowed
Sri S.N. Puttegowda Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0124
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts28 Sept 2012
Manager, United India Insurance Co. Ltd. Vs Smt. Meena and Others
Karnataka High Court · (2013) 1 AKR 620
High Courts28 Sept 2012Dismissed
Sakthi Masala (Private) Limited Vs State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 131
High Courts28 Sept 2012
Raghavendra Enterprises Vs State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 154
High Courts28 Sept 2012Dismissed
Rajesh Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0053
High Courts28 Sept 2012
Yogish M Vs The Registrar Sir Visveshwaraiah Technological University "Jnana Sangama", Belagavi-590018, The Principal, Sri. M. Visvesvaraya Institute of Technology, Krishnadevarayanagar, Airport Road, Bangalore-562 157 and The Regional Officer The All India Council for Technical Education, Aicte-South Western Regional Office, P.K. Block, Palace Road, Bangalore-560 009 Visveswaraya Technological University Vs Sri. Sachin (IBO11CV081) and Others Suryavarma KV (1bo11cv095) and Others Vs Visveswaraya Technological University and Others S Ananda and Others Vs Visveswarya Technological University Gnana Sangama Sri Chacko Antony Vs State of Karnataka, Visvesvaraya Technological University, The All India Council for Technical Education and The Principal, M.S. Engineering College
Karnataka High Court · (2012) 09 KAR CK 0040
All Indian Council For Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 14, 14, 16, 16, 21Visvesvaraya Technological University Act, 1994 — Section 48(A)
High Courts28 Sept 2012
Sri Venkatamurthy Vs Smt. Radhamma
Karnataka High Court · (2012) 09 KAR CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c)