High Courts27 Sept 2012Dismissed
Mr. Praveen Kumar Vs Mr. Surendra Hegde
Karnataka High Court · (2012) 09 KAR CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 934 of 2,397
High Courts27 Sept 2012Dismissed
Dodsal Engineering and Constructions Pvt Ltd, (Formerly M/s. Dodsal Limited) Vs Commissioner of Commercial Taxes, I Floor, Vanijya Terige Karyalala-I I Cross, Gandhi Nagar, Bangalore - 560009
Karnataka High Court · (2012) 55 VST 447
Karnataka Sales Tax Act, 1957 — Section 22 A, 22 A (ii), 22 A (iii), 23 A (1), 6 B
High Courts27 Sept 2012
Shrinivasa and Others Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0006
High Courts26 Sept 2012Allowed
Prabhakar Reddy K.C. Vs State
Karnataka High Court · (2012) 09 KAR CK 0295
Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 482Penal Code, 1860 (IPC) — Section 172, 420, 465, 471
High Courts26 Sept 2012Allowed
S.K. Paramesh Gowda @ Girisha, N.K. Umesha @ Jogi, H.M. Mahesha @ Tholi Mahesha and Hanumantharaju D.H. @ Hanumantha @ Kariya @ Lokesha Vs State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2)Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Sept 2012Dismissed
Hanumappa Vs Sarojamma and Others
Karnataka High Court · (2013) 2 KCCR 1213
High Courts26 Sept 2012
H.B. Karibasamma Vs Union of India and Others
Karnataka High Court · (2013) 2 KarLJ 263 : (2013) 2 KCCR 1660
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 299, 300
High Courts26 Sept 2012Allowed
Spartacus Flat Owners Co-Operative Society Limited, Bangalore Vs Government of Karnataka and Others
Karnataka High Court · (2013) 1 KarLJ 320
Registration Act, 1908 — Section 17(1)(b), 17(1)(c), 38
High Courts26 Sept 2012Dismissed
Smt. Sneha Vs Sri. Vinayak
Karnataka High Court · (2013) ILR (Kar) 165
High Courts26 Sept 2012Dismissed
Smt. Saraswathi Vs The Commissioner Bruhat Bangalore Mahanagara Palike N.R. Squre, Bangalore-560002 and The Assistant Executive Engineer(Madiwala) and Delegated Authority of The Commissioner, BBMP, Bangalore
Karnataka High Court · (2012) 09 KAR CK 0070
Karnataka Municipal Corporations Act, 1976 — Section 321 (1), 321 (1) (2), 321 (2), 321 (B)
High Courts26 Sept 2012
Sri. G.P. Mallesh Reddy Vs The Assistant Commissioner, Bangalore South Sub-Division, Bangalore and Others
Karnataka High Court · (2012) 09 KAR CK 0069
Karnataka Land Revenue Act, 1964 — Section 136 (2)
High Courts26 Sept 2012
Sri. Narendra D.S. Vs The State of Karnataka and Sri. Dhananjaya K.
Karnataka High Court · (2012) 09 KAR CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 406, 420
High Courts26 Sept 2012Allowed
Sri Krishnanugraha (A Unit of Sri Krishna Charitable Trust) (Regd.) Vs The Commissioner The Registrar of Birth And Death Udupi Municipality, Mr. Umesh Borkar and Mrs. Shobha
Karnataka High Court · AIR 2013 Kar 62 : (2013) 2 AKR 1 : (2013) 1 Crimes 618 : (2013) 1 KCCR 870
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 33, 33(5)
High Courts26 Sept 2012Allowed
Sri Jayarama Shetty Vs State of Karnataka and Others
Karnataka High Court · (2012) 09 KAR CK 0038
High Courts25 Sept 2012Dismissed
The Principal Chief Post Master General Karnataka Circle General Post Office Bangalore-560001, The Post Master Jayanagara Post Office 4th Block, Jayanagara Bangalore-560011 and The Sub-Post Master Chamarajapet Bangalore-560018 Vs M/s. Karnataka State Co-op Apex Bank Limited
Karnataka High Court · (2012) 09 KAR CK 0278
Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 2012Allowed
Mahesh Vs The State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0119
Karnataka Land Reforms Act, 1961 — Section 79Penal Code, 1860 (IPC) — Section 353
High Courts25 Sept 2012
Mr. Eugene George Penn Vs Ms. Rosie D''souza, (Since Deceased No Legal Heirs Notice may be Dispensed with as Suit Against Respondent No. 1 in The Trial Court was Abated), Mr. M.C. Paul and Others
Karnataka High Court · (2012) 09 KAR CK 0118
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts25 Sept 2012Dismissed
Sri G. Dasappa Vs State
Karnataka High Court · (2013) 1 AKR 98
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 405, 406, 409Prevention of Corruption Act, 1988 — Section 13 (1) (c), 13 (2)
High Courts25 Sept 2012
C. Seenappa Vs The Divisional Controller Karnataka State Road Transport Corporation
Karnataka High Court · (2012) 09 KAR CK 0071
High Courts25 Sept 2012
Om Sri. Vinayaka Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2012) 09 KAR CK 0068