High Courts23 Aug 2012Dismissed
Chandrashekar Vs Shri Revanasiddappa Danadamani and Another
Karnataka High Court · (2013) 1 AKR 293
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 949 of 2,397
High Courts22 Aug 2012Allowed
Manjegowda Vs M.R. Manjegowda
Karnataka High Court · (2013) ILR (Kar) 147 : (2013) 2 KarLJ 533
Karnataka Land Reforms Act, 1961 — Section 48-ASpecific Relief Act, 1963 — Section 16c
High Courts22 Aug 2012
Sri K Sreedhar Vs Karnataka Examinations Authority
Karnataka High Court · (2013) 1 AKR 261
Constitution of India, 1950 — Article 141
High Courts22 Aug 2012Dismissed
Chandanmal Pukhraj and Others Vs Smt. Jatnabai
Karnataka High Court · (2012) 6 KarLJ 475
Karnataka Rent Act, 1999 — Section 27 (2) (c), 27 (2) (r), 31 (1) (c)
High Courts21 Aug 2012Dismissed
Smt. Venkatamma Vs Y.C. Krishnaiah and Others
Karnataka High Court · (2013) 1 KarLJ 154
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Karnataka Rent Act, 1999 — Section 27(2)(a), 27(2)(b), 27(2)(o), 27(2)r
High Courts21 Aug 2012Dismissed
Abdul Rehman Vs Smt. Jayalakshmi and Others
Karnataka High Court · (2013) 1 AKR 537 : (2012) 6 KarLJ 177 : (2013) 1 RCR(Rent) 198
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r), 43
High Courts21 Aug 2012
The Regional Provident Fund Commissioner "Bhavishyanidhi Bhavan," 13, Raja Ram Mohan Roy Road, P B No. 2584, Bangalore - 560 025 and The Assistant Provident Fund Commissioner "Bhavishyanidhi Bhavan", 13 Raja Ram Mohan Roy Road, PB No. 2584 Bangalore - 560 025 Vs M/s. Kaytee Switchgear Ltd P B No. 5554 Malleswaram (West) Bangalore 560 055
Karnataka High Court · (2013) LabIC 34
Constitution of India, 1950 — Article 14Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 15 (2), 17 (5), 85 B
High Courts21 Aug 2012Dismissed
Mohammad Hussein Vs Union of India and Others
Karnataka High Court · (2012) 08 KAR CK 0318
High Courts21 Aug 2012Allowed
Sri K. Nanda Kumar Vs Smt. Venkatarathnamma
Karnataka High Court · (2013) 3 AKR 456 : (2013) 3 KCCR 2387
Karnataka Rent Act, 1999 — Section 27(2), 27(2)r, 42, 46(1), 46(1)
High Courts21 Aug 2012
Sri Ashok Vs Shri Pandurang and Others
Karnataka High Court · (2013) 1 KCCR 513
Karnataka Land Revenue Act, 1964 — Section 127, 129, 129(3), 129(4), 129(6)
High Courts21 Aug 2012Dismissed
M. Bhujangaveni and Others Vs C. Sarasa K.S. Reddy and Others
Karnataka High Court · (2012) 6 KarLJ 453
Specific Relief Act, 1963 — Section 17, 20
High Courts17 Aug 2012
S.R. Ravishankar Vs The Additional Commissioner of Commercial Taxes and Another
Karnataka High Court · (2013) 75 KarLJ 109
High Courts17 Aug 2012
Dr. R. Manjula and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 365
High Courts17 Aug 2012
Smt. Seetha M.L. and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 6 KarLJ 309 : (2013) 1 LLJ 706
Karnataka Panchayat Raj Act, 1993 — Section 112
High Courts17 Aug 2012
Dr. Manjula M. Vs State of Karnataka and Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2012) 08 KAR CK 0289
Constitution of India, 1950 — Article 14, 226
High Courts17 Aug 2012
Sri Syed Afzal Vs State
Karnataka High Court · (2012) 08 KAR CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts17 Aug 2012Dismissed
M/s. Spring Borewells Co. Pvt. Ltd. Vs Union of India
Karnataka High Court · (2012) 08 KAR CK 0176
Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 13
High Courts17 Aug 2012
Smt. Seehta M.L. and Others Vs State of Karnataka, Chief Principal Secretary Education Department and Director Department of Public Library
Karnataka High Court · (2012) 6 KarLJ 309 : (2013) 1 LLJ 706
High Courts17 Aug 2012
V. Munikrishnappa and Others Vs Bangalore Development Authority, Bangalore and Another
Karnataka High Court · (2012) 6 KarLJ 558
Land Acquisition Act, 1894 — Section 48 (1)
High Courts17 Aug 2012Dismissed
Smt. Bharathi Devi Vs B.M. Devananda
Karnataka High Court · (2012) 6 KarLJ 696
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)