High Courts10 Aug 2012
M. Nagaraj Vs The Institution of Engineers (India)
Karnataka High Court · (2012) 08 KAR CK 0240
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 954 of 2,397
High Courts10 Aug 2012Dismissed
Shri Omeshwaraiah. S. Vs The State of Karnataka, The State Secretary The Bharat Scouts and Guides State Headquarters Prof. Shivashankara Circle Kodajji Basappa and Sri Manjappa
Karnataka High Court · (2012) 08 KAR CK 0208
Karnataka Civil Services Rules, 1986 — Rule 32
High Courts10 Aug 2012
The Managing Director, Sudhakar Polymers Ltd., No. 39, 6th Cross, 5th Main, Ganganagar, Bangalore-32 Vs The Divisional Manager, The Oriental Insurance Co., Ltd., B.M. Road, Hassan, The Oriental Insurance Co., Ltd., No. 44/45, Leo Shopping Complex and Others
Karnataka High Court · (2012) 08 KAR CK 0190
High Courts10 Aug 2012Dismissed
Sri B.L. Subramanya Rao Vs Chairman Land Tribunal, Anekal, Bangalore Rural Dist., C.N.Ramesh Reddy and C.N. Chandrashekar Reddy
Karnataka High Court · (2012) 08 KAR CK 0167
High Courts10 Aug 2012
M/s. Sri Durgamba Motors Vs Chowdesha, Basavaraj and The Manager Oriental Insurance Co. Ltd.
Karnataka High Court · (2012) 08 KAR CK 0166
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Aug 2012
Sri K M Suresh Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0165
Karnataka Home Guards (Amendment) Act, 2003 — Section 3 (2c)
High Courts10 Aug 2012
B N Jagadeesh Vs Bruhath Bangalore Mahanagar Palike and Others
Karnataka High Court · (2012) 08 KAR CK 0163
High Courts10 Aug 2012Dismissed
Mr. Sameer S Rana @ Sanjay R. Thakur Vs Mr. Mohamad Ziauddin, Mrs Sabira and Mrs. Shamshad Begum
Karnataka High Court · (2012) 08 KAR CK 0148
High Courts10 Aug 2012Dismissed
Smt. Jayalakshmamma Vs Deputy Commissioner (Revenue) Bangalore Mahanagara Palike, Assistant Revenue Officer Vasanthanagar Sub-division, Bruhat Bangalore Mahanagara Palike and The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0147
Constitution of India, 1950 — Article 14
High Courts10 Aug 2012Dismissed
Manohar V. Vs The Karnataka State Law University, The Bar Council of India and The Visveswarapuram College of Law
Karnataka High Court · (2012) 08 KAR CK 0146
Constitution of India, 1950 — Article 19, 21Karnataka State Law Universitys Regulations — Regulation 7B
High Courts10 Aug 2012Allowed
M/s. Hilltop Granites Pvt. Ltd. Vs The Additional Commissioner of Commercial Taxes and The State of Karnataka
Karnataka High Court · (2013) 2 AKR 407 : (2013) 62 VST 409
Karnataka Sales Tax Act, 1957 — Section 5 A, 5 A (3), 5 A3 (iii)
High Courts10 Aug 2012
Smt. Machamma Vs Shaffiullakhan, Prop. K. Hijaria Transport, No. 58, 4th Main Road, Chinnappa Garden, Bension Town, Bangalore-46 and The Oriental Insurance Co., Ltd., Divisional Office, N.K. Complex, Keshavapur, Hubli-380 023
Karnataka High Court · (2012) 08 KAR CK 0117
High Courts09 Aug 2012Allowed
Omanna Since Deceased by his LRs Vs Smt. Sushibai and Others
Karnataka High Court · (2013) 1 KCCR 152
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 90
High Courts09 Aug 2012Dismissed
H.M. Srinivas Kote Vs The Assistant Commissioner Doddaballapur Sub-Division Viveswaraya Tower Ambedkar Veedhi, Bangalore and The Asst. Conservator of Forests T.B. Circle, Doddaballapur Sub-Division Bangalore Rural District Bangalore
Karnataka High Court · AIR 2012 Kar 189
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b)
High Courts09 Aug 2012Dismissed
L and T Komatsu Limited Vs State of Karnataka
Karnataka High Court · (2013) 75 KarLJ 52
High Courts09 Aug 2012
Sri Rafik Ahmed and Sri. Narasaiah Vs State of Karnataka, The Deputy Commissioner and The President IDSMT Dist Co-ordination Committee, Tumkur District, Tumkur and The Tumkur Mahanagara Palike
Karnataka High Court · (2012) 08 KAR CK 0284
Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 72
High Courts09 Aug 2012Dismissed
The Commissioner of Income Tax, Mangalore and The Deputy Commissioner of Income Tax, Circle-1 (1), Mangalore Vs Sri. Sunila Keerthi, C/o. Hotel Panchami, Opp. K.S.R.T.C Bus Stand, Mangalore The Commissioner of Income Tax, Mangalore and The Deputy Commissioner of Income Tax, Circle - 1 (1), Mangalore Vs Sri. Sunila Keerthi, C/o. Hotel Panchami, Opp. K.S.R.T.C Bus Stand, Mangalore
Karnataka High Court · (2012) 08 KAR CK 0247
Income Tax Act, 1961 — Section 143 (1), 143 (2)Income Tax Rules, 1962 — Rule 46A
High Courts09 Aug 2012
A.Z. Zahir Hussain Vs H. Sadashiva
Karnataka High Court · (2012) 08 KAR CK 0246
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Aug 2012
M.S. Devendrachari Vs Smt. Varalakshmamma
Karnataka High Court · (2012) 08 KAR CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts09 Aug 2012
P.T. Chikkaputte Gowda Vs The Superintendent of Police Mandya District, Mandya, The Sub-Inspector of Police, Palahalli Grama Panchayath and Smt. Kalamma Gowda
Karnataka High Court · (2012) 08 KAR CK 0243