High Courts20 Jul 2012Allowed
Sri. Krishan Chandra Pai Vs Mysore Urban Development Authority
Karnataka High Court · (2012) 07 KAR CK 0073
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 966 of 2,397
High Courts20 Jul 2012Dismissed
Sri. Naseer Ahmed Vs Superintendent of Customs, Air Intelligence Unit, BIAL, Bangalore
Karnataka High Court · (2012) 6 KarLJ 701
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2)Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36 A, 36 A (4)
High Courts20 Jul 2012Dismissed
J.B. Electricals Vs Manipal Health Systems (P.) Ltd.
Karnataka High Court · (2012) 115 SCL 314
Companies Act, 1956 — Section 433 (e), 433 (f), 434
High Courts20 Jul 2012
Sri Krishna Chandra Pai Vs Mysore Urban Development Authority
Karnataka High Court · (2012) 07 KAR CK 0001
High Courts19 Jul 2012
V. Kishore Varma Vs Navani Chandran and The United India Insurance Co. Ltd. United India Insurance Co. Ltd. Vs V. Kishore Varma and Navani Chandran
Karnataka High Court · (2013) 1 KarLJ 141
Motor Vehicles Act, 1939 — Section 166Motor Vehicles Act, 1988 — Section 166
High Courts18 Jul 2012Allowed
Prashant Vs The State of Karnataka and Another
Karnataka High Court · (2013) 1 AKR 456
High Courts16 Jul 2012
Smt. Geethanjali Vs The Canara Bank
Karnataka High Court · (2012) 6 KarLJ 691
Karnataka High Court Act, 1961 — Section 8, 9
High Courts16 Jul 2012Allowed
K. Koteshwara Reddy Alias Koti Reddy Vs State of Karnataka
Karnataka High Court · (2012) 5 KarLJ 48
Explosive Substances Act, 1908 — Section 3, 5
High Courts13 Jul 2012
Sri R. Manjunath Naik and Others Vs The State of Karnataka and Others
Karnataka High Court · (2013) 2 AKR 502 : (2012) ILR (Kar) 5787 : (2012) ILR (Kar) 5678
Constitution of India, 1950 — Article 14, 16, 245, 246 (1)Karnataka State Civil Services Act, 1978 — Section 3 (1), 8
High Courts13 Jul 2012
Sri G. Ravi and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 2 AKR 772
Constitution of India, 1950 — Article 14, 16, 16 (3)Public Employment (requirement As To Residence) Act, 1957 — Section 3, 3 (1)
High Courts13 Jul 2012Allowed
Sri M.M. Narayana and B.R. Devalasetty Vs The Management of Ksrtc
Karnataka High Court · (2013) 3 KarLJ 415 : (2013) LabIC 142
Industrial Disputes Act, 1947 — Section 33, 33 (2) (b), 33 A
High Courts13 Jul 2012Dismissed
M/s Adeshwar Granites Pvt. Ltd. Vs The Additional Commissioner of Commercial Taxes and The State of Karnataka The State of Karnataka Vs M/s Anantha Spinning Mills Pvt. Ltd.
Karnataka High Court · (2012) 07 KAR CK 0034
Central Sales Tax Act, 1956 — Section 8 (5)Karnataka Sales Tax Act, 1957 — Section 22 A, 24 (1)
High Courts12 Jul 2012Dismissed
Smt. Chandramathi K. and Another Vs Smt. B.N. Usha Devi and Another
Karnataka High Court · (2012) 07 KAR CK 0085
High Courts12 Jul 2012
Vydehi Institute of Medical Sciences and Research Centre Vs Union of India and Another
Karnataka High Court · (2013) 4 KarLJ 4
Indian Medical Council Act, 1956 — Section 10-A(4)
High Courts12 Jul 2012Allowed
The Oriental Insurance Co., Ltd., Vs Sri K.C. Subramanyam and Sri J.M. Nagaraj
Karnataka High Court · (2012) 07 KAR CK 0047
Constitution of India, 1950 — Article 141, 142Motor Vehicles Act, 1988 — Section 147 (50, 149, 149 (1), 149 (2)
High Courts12 Jul 2012Dismissed
Sri. Prakash @ Jnanaprakash Vs Miss. T.S. Susheela
Karnataka High Court · (2012) 6 KarLJ 588
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 91, 94
High Courts11 Jul 2012Dismissed
L. Chandramurthy Vs Pearl Insulations P. Ltd. and others
Karnataka High Court · (2012) 173 CompCas 301
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 10 F, 397, 398, 402
High Courts10 Jul 2012
The State of Karnataka and Another Vs South Indian Sugar Mills Association (Karnataka) and Others
Karnataka High Court · (2012) 07 KAR CK 0081
High Courts10 Jul 2012
The State of Karnataka Vs South Indian Sugar Mills Association (Karnataka)
Karnataka High Court · (2012) 07 KAR CK 0074
High Courts10 Jul 2012Allowed
Smt. Narasamma and Others Vs Sri K.V. Ramprasad Gupta, and The State of Karnataka Sri Venkatappa Vs Sri K.V. Ramprasad Gupta, Sri Narayana and The State of Karnataka
Karnataka High Court · (2012) 5 KarLJ 193
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11D, Order 7 Rule 13Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (e), 4 (2)