High Courts06 Sept 2012
Srikant Sharma @ Sharmaji Vs K.C. Krishna Sa Since deceased rep. by LRs. (Smt. K. Varalakshmi and Others)
Karnataka High Court · (2012) 09 KAR CK 0034
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 943 of 2,397
High Courts06 Sept 2012Allowed
M.V. Sheshachalapathy Naidu Vs The Assistant Commercial Tax Officer, Kolar
Karnataka High Court · (2012) 09 KAR CK 0033
Karnataka Sales Tax Act, 1957 — Section 13 (3)
High Courts06 Sept 2012
Veerendra Kathuria Vs M/s. Bali Meadows Developers Private Limited, No. 301, F-Mittal Towers
Karnataka High Court · (2012) 09 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 200, 357Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Sept 2012Dismissed
The Commissioner of Income Tax and The Income Tax Officer (TDS) Vs The Bangalore District Cooperative Milk Producers Societies Union Ltd.
Karnataka High Court · (2013) 261 CTR 442 : (2013) ILR (Kar) 1882
Income Tax Act, 1961 — Section 194C, 194C(7)(iv)
High Courts05 Sept 2012Dismissed
Sri R. Mallikarjunappa Vs Sri C. Channakeshava
Karnataka High Court · (2012) 09 KAR CK 0190
Evidence Act, 1872 — Section 73
High Courts05 Sept 2012Dismissed
Shri M. Panduranga Rao Vs Smt. Kalai Selvi, Bruhat Bangalore Mahanagara Palike and The Assistant Executive Engineer B.B.M.P.
Karnataka High Court · (2012) 09 KAR CK 0189
Constitution of India, 1950 — Article 227Karnataka Municipal Corporations Act, 1976 — Section 321
High Courts05 Sept 2012Dismissed
Malleswaram New Market (Fruits, Vegetables and Flower Merchant''s Association, Regd.) Vs The Bangalore Mahanagara Palike Bangalore - 560 002 and The Commissioner Bangalore Development Authority Kumara Park West Bangalore - 560 002
Karnataka High Court · (2012) 09 KAR CK 0185
High Courts05 Sept 2012
M/s. Mantri Developers Private Limited Vs Bangalore Development Authority
Karnataka High Court · (2012) 09 KAR CK 0173
Bangalore Development Authority Act, 1976 — Section 2 (bb)Master Plan-2015 and Zonal Regulation-2007 — Regulation 7, 7.1 (2)
High Courts05 Sept 2012Allowed
Sri Shivaji Rao M. Poal Vs Smt. Narayanamma and Others
Karnataka High Court · (2012) 09 KAR CK 0169
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 7 Rule 6
High Courts05 Sept 2012Allowed
M. Narayanappa Since dead by his LR''s Sundar Raj, Smt. N. Bharathi and Smt. Indira Murthy Vs Sri. M. Srinivasa Naidu and Narayanaswamy
Karnataka High Court · (2012) 09 KAR CK 0160
Evidence Act, 1872 — Section 60, 68Succession Act, 1925 — Section 63, 63 (C)
High Courts05 Sept 2012Dismissed
Shri Sajjan Raj Sankla Vs Shri Ashok Kumar Ratanlal Sakhala and Others
Karnataka High Court · (2012) 09 KAR CK 0159
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts05 Sept 2012Allowed
State Vs D.P. Kumar
Karnataka High Court · (2013) 3 KCCR 2145
Criminal Procedure Code, 1973 (CrPC) — Section 197, 378(1), 378(3)Penal Code, 1860 (IPC) — Section 332, 355, 506
High Courts05 Sept 2012
Smt. Asha Singhvi Vs Sri Sha Manikchand. C and M/s. N.S. Silks
Karnataka High Court · (2012) 09 KAR CK 0081
Income Tax Act, 1961 — Section 80 UKarnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (b), 27 (2) (g), 27 (2) (o), 27 (2) (r)
High Courts05 Sept 2012Dismissed
Sri. Sumesh K.R. Vs The State of Karnataka Department of Medical Education M.S. Building Bangalore, The Principal/Secretary Bangalore College of Nursing Near Heelalige Railway Station Bangalore - 560 081 and The Registrar Rajiv Gandhi University of Health and Science Jayanagara 4th block Bangalore 560 069
Karnataka High Court · (2012) 09 KAR CK 0044
High Courts05 Sept 2012
Mr. Paramjit Singh Kochar and Mr. Prabhprit Singh Kochar Vs Mr. Dalton Correya, M/s Brigade Enterprises Pvt. Ltd. and M/s Brigade Paramount Apartment Owners'' Welfare Association Brigade Paramount Apartment
Karnataka High Court · (2012) 09 KAR CK 0042
Arbitration And Conciliation Act, 1996 — Section 8
High Courts05 Sept 2012Dismissed
Sri. C. Munikrishnappa Channappa Vs The Deputy Commissioner Chikkaballapura District Chikkaballapura, The Assistant Commissioner Chikkaballapura Sub Division Chikkaballapura, Sri. Anjinappa and Sri. A. Narayanaswamy
Karnataka High Court · (2012) 09 KAR CK 0041
High Courts05 Sept 2012Allowed
M/s. Bharathiya Vidya Vahini Trust and Others Vs Sri D. Ganesh Murthy and Others
Karnataka High Court · (2012) 09 KAR CK 0037
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts04 Sept 2012Dismissed
M/s. Panthers Sports Club Vs Sri. M.P. Anand, Smt. M.P. Joythi and Sri. Naveen Chgandra
Karnataka High Court · (2012) 09 KAR CK 0225
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts04 Sept 2012
Sri. Doddananjappa and Sri. Chikkanna Vs Union of India and State of Karnataka
Karnataka High Court · (2012) 09 KAR CK 0209
Land Acquisition Act, 1894 — Section 4, 6
High Courts04 Sept 2012
M/s. Liberty Motors Vs The Special Land Acquisition Officer, KIADB 3rd Floor, Kheney Building, Gandhinagar, Bangalore and The Special Deputy Commissioner, Bangalore Metro Rail Corporation Limited, 3rd Floor, BMTC Complex, K.H. Road, Shantinagar, Bangalore
Karnataka High Court · (2012) 09 KAR CK 0208
Industrial Areas Development Act, 1966 — Section 28 (1), 28 (3)