High Courts06 Aug 2012
Sri. Chikkachowdappa Vs The Assistant Commissioner, The Tahsildar and Sri Lakshmanappa
Karnataka High Court · (2012) 08 KAR CK 0161
Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 959 of 2,397
High Courts06 Aug 2012Dismissed
Sri Ratanlal Vs Sri T.G. Sathish Shetty
Karnataka High Court · (2012) 08 KAR CK 0139
Karnataka House Rent and Accommodation Control Act, 1961 — Section 3 (r)Karnataka Rent Act, 1999 — Section 27 (2) (a) (r), 45
High Courts06 Aug 2012Allowed
Paramashivaiah and Others Vs Secretary to Government of Karnataka, Department of Revenue and Others Sri. Chikkanna and Sri. Hombaiah Vs The State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 6119 : (2013) 2 KarLJ 159
Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(4)Land Acquisition Act, 1894 — Section 48(1)
High Courts06 Aug 2012
Smt. Jayamma @ Lakshmamma and Suresha Vs K.R. Nagaraju, B. Katihalli Koppalu and The New India Assurance Co., Ltd.
Karnataka High Court · (2012) 08 KAR CK 0109
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2012
M.V. Shailaja Hegde and Manju Varma Vs K.R. Sharavathi, Behind P and T Quarters, Shankarapuram, Hassan. (owner of the vehicle) and B.K. Prabhu
Karnataka High Court · (2012) 08 KAR CK 0108
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2012Dismissed
Syndicate Bank Vs Sri Devdas Rao
Karnataka High Court · (2012) 08 KAR CK 0107
Limitation Act, 1963 — Section 9
High Courts06 Aug 2012
Chi Manohar M Since Minor Rep by His Father/Natural Guardian Sri. Muniraj Vs Bajaj Allianz General Insurance Company Ltd. and B.K. Nanjundaiah
Karnataka High Court · (2012) 08 KAR CK 0097
High Courts06 Aug 2012Allowed
Smt. G. Roopa Vs Sri. V. T. Manjunath
Karnataka High Court · (2012) 08 KAR CK 0092
High Courts06 Aug 2012
Inayathulla Khan Vs L. Venkataramana Raju and Others
Karnataka High Court · (2012) 08 KAR CK 0091
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 97, Order 21 Rule 98Transfer of Property Act, 1882 — Section 106, 108
High Courts06 Aug 2012Allowed
Smt. Bhagyamma Vs Guru Reddy Since dead by LRS. and Others
Karnataka High Court · (2012) 08 KAR CK 0074
Contract Act, 1872 — Section 51Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 40
High Courts06 Aug 2012Allowed
Corpus Software Private Limited Vs Nil
Karnataka High Court · (2012) 08 KAR CK 0073
Companies Act, 1956 — Section 391
High Courts06 Aug 2012Allowed
Extex Textiles Private Limited, Regd. Office G-B, The'' Block, Golden Orchid, Kasturba Road, Bangalore - 560001 Vs Nil Super Tex Labels Private Limited, Regd. Office :No. 326, 2nd Floor, 9th Cross, 4th Phase, Peenya Industrial Area, Peenya, Bangalore - 560058 Vs Nil
Karnataka High Court · (2012) 08 KAR CK 0072
Companies Act, 1956 — Section 391, 394
High Courts06 Aug 2012Dismissed
Dr C.M. Hanumantharaju and Others Vs Dr Siddappa and Others Dr Sonia J.V. and Others Vs State of Karnataka Department of Health and Family Welfare Vikasa Soudha Dr. Ambedkar Veedhi Bangalore and Others Dr. Geetha Priya P and Others Vs State of Karnataka Department of Health and Family Welfare and Others
Karnataka High Court · (2012) ILR (Kar) 6317 : (2012) ILR (Kar) 6267
Constitution of India, 1950 — Article 14, 16, 309Karnataka Directorate of Health and Family Welfare Services) (Special) Rules, 2006 — Rule 3, 3 (2), 5, 5A, 5A (1)
High Courts06 Aug 2012Allowed
Purushothama Vs S.M. Nandakumar and Others
Karnataka High Court · (2012) 08 KAR CK 0070
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b)
High Courts06 Aug 2012Allowed
M. Mahadevaiah Vs The State of Karnataka, Department of Co-operation, M.S. Building, Bangalore - 560001 and Others
Karnataka High Court · (2012) 08 KAR CK 0069
High Courts06 Aug 2012Allowed
Smt. Prema Vs State of Karnataka
Karnataka High Court · (2012) 08 KAR CK 0068
High Courts06 Aug 2012Dismissed
R Gangabyraiah Vs The General Manager M/s Spinning and Manufacturing Mills Minerva Mills, Magadi Road Bangalore 560023
Karnataka High Court · (2013) 2 AKR 678 : (2013) 136 FLR 286 : (2013) 2 LLJ 35 : (2013) LLR 292 : (2012) LLR 1241
Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts03 Aug 2012Allowed
Vishnu Vs Abdulgani
Karnataka High Court · (2013) 1 KCCR 105
Specific Relief Act, 1963 — Section 20
High Courts03 Aug 2012
Sri Jayanna Suraiah Vs The Deputy Commissioner, Chitradurga District, Chitradurga, The Assistant Commissioner, Chitradurga Sub-Division, Chitradurga and Smt. Khatejabi, since Deceased by LR Sri Syed Ilyas
Karnataka High Court · AIR 2012 Kar 173 : (2013) ILR (Kar) 1489 : (2013) 1 KarLJ 177 : (2013) 3 KCCR 2055
Karnataka High Court Act, 1961 — Section 7, 8, 9Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 3 (1) (b), 3 (1) (d), 4 (2)
High Courts03 Aug 2012Dismissed
K.T. Venkatagiriyappa, Since Deceased by his L.Rs (Smt. Mahalaxmamma and Others) Vs Vishalakshmma Iyethal
Karnataka High Court · (2012) 08 KAR CK 0377