High Courts08 Aug 2012Dismissed
Smt. Kusumavathi Rai and Sri. Veerappa Gowda Vs The Deputy Commissioner, The Assistant Commissioner and The Tahsildar
Karnataka High Court · (2012) 08 KAR CK 0022
Constitution of India, 1950 — Article 19 (1) (f)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 957 of 2,397
High Courts08 Aug 2012
Sri P.M. Anantha Narayan and Sri Carlton Royle Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 482Wild Life (Protection) Act, 1972 — Section 39 (3) (a), 40, 51
High Courts07 Aug 2012Dismissed
State of Karnataka Vs Veerabhadrappa and Renukavva
Karnataka High Court · (2012) 08 KAR CK 0384
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304 B, 498A
High Courts07 Aug 2012Dismissed
K.S. Venkatesh Vs State of Karnataka
Karnataka High Court · (2012) 6 KarLJ 680
Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts07 Aug 2012Allowed
The Managing Director M/s Kores India Ltd., Ashford Chambers, 3rd Floor No. 301/302 and 202, Lady Jamshetji Road, Mahim (West) Mumbai - 400016 and The Branch Manager Kores India Ltd., No. 46/D, 1st Floor, Lalbagh Road, Bangalore - 560027 Vs Sri Vishwanatha Rao No. 271, "Srinivasa" Saraswathinagar, Banglaore-560040, The Assistant Labour Commissioner Central, Controlling Authority "Shram Sadan", III Cross, III Main, II Phase, Tumkur Road, Yeshwanthapura Bangalore - 560022 and Regional Labour Commissioner (Central) Appellate Authority, "Shram Sadan", III Cross, III Main, II Phase, Tumkur Road, Yeshwanthapura Bangalore - 560022
Karnataka High Court · (2012) 08 KAR CK 0174
Payment of Gratuity Act, 1972 — Section 4 (1)
High Courts07 Aug 2012
Bharathiya Vikas Trust Vs Assistant Provident Fund Commissioner (C and R), Employees Provident Fund Organisation, Bhavishyanidhi Bhavan, Highlands, Mangalore -575002 and Regional Provident Fund Commissioner (C and R) Employees Provident Fund Organisation, Bhavishyanidhi Bhavan, Highlands, Mangalore - 575002
Karnataka High Court · (2012) 08 KAR CK 0173
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 7 B, 7 Q
High Courts07 Aug 2012
M G Mohammed Tabib Vs The Director (P and E) Ksrtc, Central Offices, K H Road, Shanthinagar, Bangalore 560027 and The Divisional Controller, Ksrtc, Mysore Urban Division Mysore
Karnataka High Court · (2012) 08 KAR CK 0172
High Courts07 Aug 2012Dismissed
Sri Krishnamurthy Vs The Managing Director Mysore Sugar Company Ltd. Sugar Town, Mandya District-571402
Karnataka High Court · (2012) 08 KAR CK 0159
High Courts07 Aug 2012
Mr. R. C. Narayana Vs Management of M/s Yuken (India) Limited
Karnataka High Court · (2012) 08 KAR CK 0158
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts07 Aug 2012
M/s. Colloids Impex (P) Limited No. Vs The Commissioner of Customs Bangalore Zone Central Revenue Buildings Queens Road Bangalore - 560001
Karnataka High Court · (2012) 08 KAR CK 0157
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129 A (1) (a)
High Courts07 Aug 2012
Rukhyabi, since deceased by her legal representatives Fairoz Ali and Others Vs The Land Tribunal (1st) Karkal. D.K., The State of Karnataka and Monta Moily, Nephew of Babanna Moily Near Munsiff Court, Karkal D.K. since deceased by his Legal representatives, Kamala and Others
Karnataka High Court · (2012) 08 KAR CK 0156
High Courts07 Aug 2012
Akku Poojarthy since dead By L.Rs. (Thukri Poojarthy, Sanjeeva Poojary and Sheena Poojary) and Girija Poojarthy Vs K. Sadananda Bhat R/by his GPA Holder K. Raghavendra Bhat, The Land Tribunal and State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0155
High Courts07 Aug 2012Dismissed
Subhadra and Others Vs Pankaj and Another
Karnataka High Court · (2013) 3 AKR 553 : (2013) ILR (Kar) 102
Motor Vehicles Act, 1988 — Section 166, 166(2), 169
High Courts06 Aug 2012Allowed
Narayanappa and Rangaiah, Since dead by L.Rs. (a) Siddagangamma, b) Rama Krishnaiah, c) Revanna, d) Gopalaiah, Minor, Rep. by natural guardian mother i.e., appellant No. 2(a) Vs Narasimhaiah
Karnataka High Court · (2012) 08 KAR CK 0364
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts06 Aug 2012Allowed
Smt Jainabi and Munna Vs Halappa - since dead by his LRs (a Gangamma, b Kumar Both are i/o Jali Nagar, II Main 3rd Cross, Davangere) and City Municipality
Karnataka High Court · (2012) 08 KAR CK 0363
High Courts06 Aug 2012Dismissed
Basthi Dindas Shenoy and Others Vs Smt. Shariphamma and Others
Karnataka High Court · (2012) 08 KAR CK 0362
Karnataka Land Reforms Act, 1961 — Section 17
High Courts06 Aug 2012Dismissed
Shri Shivaprasad Vs The State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0344
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13 (1) (e)
High Courts06 Aug 2012Dismissed
Regional Manager, Oriental Insurance Co., Ltd., Regional Office, No. 44/45, Leo Shopping Complex Vs Smt. Jamuna Rai, T.S. Rai, Smt. Padma Rai and M/s. Bita India Ltd.
Karnataka High Court · (2012) 08 KAR CK 0343
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2012Dismissed
S. Arputha Samy and C. Mary Fathima Vs C. Raghu and The Oriental Insurance Co. Ltd. Oriental Insurance Co. Ltd. Vs S. Arputhasamy, Smt. C. Mary Fathima
Karnataka High Court · (2012) 08 KAR CK 0342
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2012
Sri. T.S. Shivabhadrappa and Sri. R. Siddaraju Vs The Commissioner, Bangalore Mahanagara Palike, J.C. Road, Bangalore - 560 002 and Others
Karnataka High Court · (2012) 08 KAR CK 0340