High Courts14 Aug 2012
Commissioner of Income Tax Vs Krishnappa
Karnataka High Court · (2013) 213 TAXMAN 137
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 951 of 2,397
High Courts14 Aug 2012Allowed
Smt. Salamma Vs The Special Deputy Commissioner, Bangalore District, Bangalore and Others
Karnataka High Court · (2012) 08 KAR CK 0079
Constitution of India, 1950 — Article 19 (1) (u)Land Acquisition Act, 1894 — Section 30, 4, 5
High Courts14 Aug 2012Dismissed
The Range Forest Officer (Local) Srinivasapur Kolar District, The District Forest Officer Kolar District, Kolar and The Chief Conservator of Forest "Aranya Bhavan", 18th Cross Malleshwaram Bangalore-560003 Vs N. Narayan Swamy
Karnataka High Court · (2012) 08 KAR CK 0078
Industrial Disputes Act, 1947 — Section 25 F
High Courts14 Aug 2012Dismissed
The Bangalore Development Authority Vs Sri. K. Purushotham Reddy
Karnataka High Court · (2012) 08 KAR CK 0077
High Courts14 Aug 2012Dismissed
Abdul Sattar Vs State of Karnataka
Karnataka High Court · (2013) 2 KarLJ 461
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A, 337
High Courts14 Aug 2012
S.A. Suryanarayana Vs M S. Devendrappa
Karnataka High Court · (2013) 1 AKR 252
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts14 Aug 2012Allowed
Farooq Pasha Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0060
Motor Vehicles Act, 1988 — Section 134 (a), 34 (b)Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts13 Aug 2012Allowed
Smt. S. Glory Vs Bangalore Development Authority
Karnataka High Court · (2012) 08 KAR CK 0369
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11A (3)
High Courts13 Aug 2012
Devamma Vs Smt Girijamma and Divisional Manager National Insurance Company Ltd.
Karnataka High Court · (2012) 08 KAR CK 0368
High Courts13 Aug 2012
Nanjegowda, Nethra and Manjegowda Vs Manager Bajaj Allianz General Insurance Co Ltd. and Suhas S
Karnataka High Court · (2012) 08 KAR CK 0367
High Courts13 Aug 2012
Smt. Rekha, Kumari. Vinutha and Kumari. Anusha, Minor Rep by natural guardian Mother Smt. Rekha, Appellant No. 1 Vs Managing Director, Owner-Cum-Internal Insurance Fund of the KSRTC, Sarige Bhavana, K.H. Double Road, Shanthinagara, Bangalore - 560 027
Karnataka High Court · (2012) 08 KAR CK 0366
High Courts13 Aug 2012Allowed
Raja Shekar Shetty Vs Lakshmana B and National Insurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0365
High Courts13 Aug 2012Allowed
Balaji Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0321
Penal Code, 1860 (IPC) — Section 380, 420
High Courts13 Aug 2012
Venkatesh and Others Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0320
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 143, 323, 324, 498A
High Courts13 Aug 2012Dismissed
Sri H Anjanappa Vs Smt Kempakka (Dead) and Others
Karnataka High Court · (2012) 08 KAR CK 0304
High Courts13 Aug 2012Dismissed
Smt. Ratnamma Vs N. Manoharan
Karnataka High Court · (2012) 08 KAR CK 0303
High Courts13 Aug 2012Allowed
M/s Sri Lakshminarashima Recreation Association (R) Vs The state of Karnataka and Others
Karnataka High Court · (2012) 08 KAR CK 0281
High Courts13 Aug 2012Dismissed
N.S. Madhukar Vs Smt. G.B. Ramya
Karnataka High Court · (2012) 08 KAR CK 0279
High Courts13 Aug 2012Allowed
Bata India Limited Vs Bata Employees Association
Karnataka High Court · (2012) 08 KAR CK 0278
Industrial Disputes Act, 1947 — Section 33 (2) (b), 33 (c) (i)
High Courts13 Aug 2012
Nanjamma Vs H Jagadeesh Reddy and The Divisional Manager The National insurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0275