Karnataka High Court Judgments

High Courts13 Sept 2012Dismissed

Sri. K.S. Abdul Azeez Vs The Mangalore City Corporation Sri Abbobakkar Siddique Vs The Managalore City Corporation Mangalore

Karnataka High Court · (2012) 09 KAR CK 0262

City of Nagpur Corporation Act, 1948 — Section 70Karnataka Municipal Corporations Act, 1976 — Section 176

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High Courts13 Sept 2012

Sri R. Rajashekaraiah, Sri M.H. Lokesh, Smt K.N. Sharadamma and Smt. V. Suma Vs The State of Karnataka and Others

Karnataka High Court · (2012) 09 KAR CK 0261

Karnataka Education Act, 1983 — Section 98

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High Courts13 Sept 2012

Sri K. Ashok Suvarna Vs Dr. B. Nishakanth Shetty

Karnataka High Court · (2012) 09 KAR CK 0215

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Sept 2012

Madiwalappa Naikodi Since Deceased By His Legal Representatives, Laxmibai Naikodi and Saibanna Naikodi Vs The State of Karnataka

Karnataka High Court · (2012) 09 KAR CK 0214

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts13 Sept 2012Allowed

D. Ramu and Another Vs State of Karnataka and Others

Karnataka High Court · (2013) 1 AKR 429

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High Courts13 Sept 2012Dismissed

U. Lawrance Rajan Vs Krishna Prakash

Karnataka High Court · (2012) 09 KAR CK 0191

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High Courts13 Sept 2012Allowed

Sri. Tony Vincent and Smt. Sunita Tony Vs Sri. M.C. Kishore

Karnataka High Court · (2012) 09 KAR CK 0180

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High Courts13 Sept 2012Dismissed

Divisional Manager United India Insurance Co. Ltd. Divisional Office, 34/3, MMK Complex Akkamahadevi Road, P J Extension Davanagere - 577002 Vs Ranganath

Karnataka High Court · (2012) 09 KAR CK 0179

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High Courts13 Sept 2012

B.K. Ram Vs Sri Malavalli Chikkanna Charities

Karnataka High Court · (2012) 09 KAR CK 0166

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High Courts13 Sept 2012Dismissed

The Karnataka Power Transmission Corporation Limited. and The Chief Engineer, Electricity, Tendering and Procurement, Karnataka Power Transmission Corporation Ltd. Vs Union of India Ministry of Micro Small And Medium Enterprises, M/S Amit Conductors, The Government of Karnataka, Ministry of Power/Energy and Rajasthan Micro and Small Enterprises, Facilitation Council, Office of the Commissioner of Industries M/s. Amit Conductors Vs Government of Karnataka, The Karnataka Power Transmission Corporation Limited and The Chief Engineer, Electricity, Tendering and Procurement, KPTCL

Karnataka High Court · (2013) 1 AKR 582 : (2013) 2 KCCR 1634

Arbitration and Conciliation Act, 1996 — Section 34, 35, 66

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High Courts13 Sept 2012Dismissed

State of Karnataka Vs M/s. Hindustan Petroleum Corporation Ltd.

Karnataka High Court · (2013) ILR (Kar) 2081 : (2013) 76 KarLJ 202

Karnataka Sales Tax Act, 1957 — Section 18(1)(b), 18-AA

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High Courts13 Sept 2012Dismissed

Smt. Narayanamma and Others Vs Smt. Byamma and Others

Karnataka High Court · (2012) 09 KAR CK 0090

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High Courts13 Sept 2012Dismissed

M/s. Arvind Syndicate Prop : Smt. Bhawari Bai Vs M/s. Rajesh Exports Limited

Karnataka High Court · (2012) 09 KAR CK 0089

Transfer of Property Act, 1882 — Section 106, 53 A

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High Courts13 Sept 2012

M/s. Anupama Education Society (r) Vs The Commissioner, Bangalore Development Authority and Indian Education Society

Karnataka High Court · (2012) 09 KAR CK 0088

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High Courts13 Sept 2012Dismissed

Shadab Malik Vs The State of Karnataka

Karnataka High Court · (2012) 09 KAR CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 114, 143, 147, 149, 302

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High Courts13 Sept 2012Allowed

Karnataka State Financial Corporation Vs M/s. Metropoli Overseas Ltd. and Sri S K Mohata

Karnataka High Court · (2012) 09 KAR CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Sept 2012

Smt. R. Adilakshmi Vs The State of Karnataka, The Bangalore University, Smt. Uma Rajan and Shri B.R. Radhakrishna

Karnataka High Court · (2012) 09 KAR CK 0055

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High Courts13 Sept 2012

Mr. S. Shivashankarappa Vs Mr. G. Nagaraju

Karnataka High Court · (2012) 09 KAR CK 0023

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High Courts13 Sept 2012Dismissed

Sri Abdul Vazeed Vs Sri. Jayaraj and The Branch Manager New India Assurance Co. Ltd.

Karnataka High Court · (2012) 09 KAR CK 0022

Limitation Act, 1963 — Section 5

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High Courts13 Sept 2012Allowed

Smt. V.M. Santhosha Lakshmi Vs Mr. D.V. Venkatesha Babu

Karnataka High Court · (2012) 09 KAR CK 0021

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