High Courts27 Sept 2012Dismissed
Mohammed Yousuf Javed Vs The KSRTC Central Office and Others
Karnataka High Court · (2013) ILR (Kar) 197
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 933 of 2,397
High Courts27 Sept 2012
Mrs. Vidya Seetharam and Smt. Pooja Vs Canara Bank
Karnataka High Court · (2013) 1 AKR 843 : (2013) 2 KCCR 1604
High Courts27 Sept 2012
Syed Unis and Others Vs Smt. Abida Begum and Others
Karnataka High Court · (2012) 09 KAR CK 0284
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts27 Sept 2012Allowed
Sri H Ramaiah Vs Smt. Jayamma and Others
Karnataka High Court · (2012) 09 KAR CK 0283
High Courts27 Sept 2012Dismissed
M/s. Coramandel Infrastructure Pvt. Ltd. and Another Vs City Corporation, Gulbarga and Others
Karnataka High Court · (2013) 1 AKR 281
Karnataka High Court Act, 1961 — Section 4
High Courts27 Sept 2012Allowed
Sri N.S. Padnit Jawahar Vs State of Karnataka, The Deputy Commissioner and The President ISDMT Dist Co-Ordination Committee Tumkur District Tumkur and The Tumkur Mahanagara Palike Tumkur City Tumkur
Karnataka High Court · (2012) 09 KAR CK 0219
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 72
High Courts27 Sept 2012
Sri Anjana Murthy and Others Vs State of Karnataka, The Deputy Commissioner and The President ISDMT Dist Co-Ordination Committee Tumkur District, Tumkur and The Tumkur Mahanagara Palike Tumkur City, Tumkur
Karnataka High Court · (2012) 09 KAR CK 0218
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 72
High Courts27 Sept 2012
Sneha Sports and Recreation Club Vs Government of Karnataka Home Department
Karnataka High Court · (2012) 09 KAR CK 0217
High Courts27 Sept 2012Dismissed
A. Janardhana Shetty Vs The State of Karnataka, The Karnataka Industrial Area Development Board and M/s. Manyata Promoters Private Limited
Karnataka High Court · (2012) 09 KAR CK 0216
Karnataka Industrial Area Development Act, 1966 — Section 28 (1)
High Courts27 Sept 2012Allowed
The State of Karnataka Vs M/s. Dodasal Private Limited (Formerly M/s. Dodsal Limited) BWSSB Protect Tataguni, Bangalore
Karnataka High Court · (2012) 09 KAR CK 0126
Karnataka Sales Tax Act, 1957 — Section 12 A
High Courts27 Sept 2012Allowed
Mr. Rehan Pasha and Smt. Prema Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0123
Constitution of India, 1950 — Article 14
High Courts27 Sept 2012
Smt. Santosh Devi Khetan and Others Vs Bangalore Development Authority
Karnataka High Court · (2012) 09 KAR CK 0122
High Courts27 Sept 2012
Sri A. Anwar Pasha Vs The Managing Director (Admn. and HR) Karnataka Power Transmission Corporation Limited, Cauveri Bhavan, Bangalore and Others
Karnataka High Court · (2012) 09 KAR CK 0121
High Courts27 Sept 2012Allowed
Sri T.S. Ravish and Others Vs State of Karnataka and The Tumkur Mahanagara Palike
Karnataka High Court · (2012) 09 KAR CK 0120
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 72
High Courts27 Sept 2012Allowed
Sri Fayazulla Khan and Others Vs State of Karnataka and The President ISDMT Dist Co-Ordination Committee Tumkur District Tumkur and The Tumkur Mahanagara Palike
Karnataka High Court · (2012) 09 KAR CK 0102
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 72
High Courts27 Sept 2012Allowed
Smt. Indramma and Others Vs State of Karnataka and The President ISDMT Dist Co-Ordination Committee Tumkur District Tumkur and The Tumkur Mahanagara Palike
Karnataka High Court · (2012) 09 KAR CK 0101
Constitution of India, 1950 — Article 14
High Courts27 Sept 2012Dismissed
Sri Chikkahanumaiah Vs The Tahsildar and Sri Gangahanumaiah
Karnataka High Court · (2012) 09 KAR CK 0100
Karnataka Village Offices Abolition Act, 1961 — Section 3, 3 (1), 5, 5 (4)Limitation Act, 1963 — Section 12, 4, 5
High Courts27 Sept 2012Dismissed
Sri Hansraj Vs Smt. Sandhya E. Rao
Karnataka High Court · (2012) 09 KAR CK 0099
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts27 Sept 2012
Neelesh Vs Uma
Karnataka High Court · (2013) 3 AKR 185
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)Family Courts Act, 1984 — Section 19(4)
High Courts27 Sept 2012
M/s. Paramount Weldtrode Pvt. Ltd 3rd Floor, Lucky Paradise 22nd Main, 3rd Block, Jayanagar, Bangalore - 560011 Vs M/s. Emmvee Solar Systems Pvt. Ltd " Solar Power" 55, 6th Main Road, 11th Cross, Lakshmaiah Block Ganganagar, Bangalore - 560024 and M/s. Mogra Engineering Pvt. Ltd Works and Registered Office, No. 30/2, F-11 Block, NUDCM, Pimpri, Pune - 411018
Karnataka High Court · (2012) 09 KAR CK 0054