High Courts05 Jul 2012Allowed
K. Gopala, Smt. Mahadevamma, Kalaiah and Nagaraja Vs State of Karnataka
Karnataka High Court · (2012) 07 KAR CK 0013
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 34, 498A
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Karnataka High Court judgments
47,933 judgments · page 968 of 2,397
High Courts05 Jul 2012Dismissed
Smt. Hemavathi Shivashankar Vs Dr. Tumkur S. Shivashankar and Smt. Thiptur Nagaraj Usha
Karnataka High Court · (2013) 1 KarLJ 231
Civil Procedure Code, 1908 (CPC) — Section 13, 13 (1), 13 (a), 13 (b), 13 (c)
High Courts04 Jul 2012Dismissed
Saimangala Enterprises, Bangalore Vs Regional Provident Fund Commissioner-II, Bangalore
Karnataka High Court · (2012) 4 LLJ 778 : (2012) LLR 1168
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 7 A
High Courts04 Jul 2012Dismissed
Narendra D.V. Gowda, Chandrakanth A. and Amlok M. Vs Vineet Jain, Chairman and Managing Director Bennett, Coleman and Co. Ltd., Dr. Dadabhoy Naroji Rd., The Times of India Building 5th floor, Fort, Mumbai - 400001, Shobhana Bhartia Chairperson and Editorial Director HT Media Ltd., Park Centra Building, 7th Floor, Sector - 30, Delhi-Jaipur Highway, Gurgaon - 122001, Pratap Simha, The Reporter, Kannada Prabha, No. 1, Queens Rd., Bangalore - 560001 and Vishweswara Bhatta Editor-in-Chief, Kannada Prabha No. 1, Queens Rd., Bangalore - 560001
Karnataka High Court · (2012) ILR (Kar) 5952 : (2012) 6 KarLJ 502
Contempt of Courts Act, 1971 — Section 14, 15 (1) (b)
High Courts04 Jul 2012
Basappa Vs The State of Karnataka, M.J. Shah and The Manager HDFC
Karnataka High Court · (2012) 07 KAR CK 0062
High Courts04 Jul 2012Dismissed
Gobburkar Nagappa Vs The Deputy Commissioner and District Magistrate, The Tahasildar Tahasil Office, The Authorise Officer and General Manager and The Branch Manager HDFC
Karnataka High Court · (2012) 07 KAR CK 0061
High Courts04 Jul 2012
M/S. Raj Rajeshwari General Merchants Vs The Deputy Commissioner and District Magistrate, Office Of The Deputy Commissioner, The Tahasildar and State Bank of Hyderabad
Karnataka High Court · (2012) 07 KAR CK 0060
High Courts04 Jul 2012Dismissed
Ramakka and another Vs State of Karnataka and others
Karnataka High Court · (2013) 1 AKR 104 : (2012) 4 KarLJ 699
Bangalore Development Authority Act, 1976 — Section 17, 17 (1), 19
High Courts04 Jul 2012Dismissed
Central Ware Housing Corporation Vs M/s Ravi Constructions and Sri L. Nagaraj
Karnataka High Court · AIR 2013 Kar 18 : (2013) ILR (Kar) 2183
Arbitration and Conciliation Act, 1996 — Section 37, 43 (3)Contract Act, 1872 — Section 28, 28 (b)
High Courts04 Jul 2012
S. Sreedhar Reddy Vs Smt. Soumya
Karnataka High Court · (2013) 2 KarLJ 258 : (2013) 3 KCCR 2189
Hindu Marriage Act, 1955 — Section 13, 24
High Courts04 Jul 2012Dismissed
Karnataka State Road Transport Corporation, Mangalore Division, Bejai, Mangalore Vs H. Seena
Karnataka High Court · (2012) 6 KarLJ 526
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts04 Jul 2012Allowed
K. Giriyappa Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 KarLJ 161
Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)
High Courts03 Jul 2012Dismissed
Arakere Meenugarara Sahakara Sangha Niyamitha Vs State of Karnataka and Others
Karnataka High Court · (2012) 5 KarLJ 672
High Courts03 Jul 2012Dismissed
Hotel Roopa, Mangalore Vs Employees'' Provident Fund Appellate Tribunal, New Delhi and Another
Karnataka High Court · (2013) 1 AKR 232 : (2012) 135 FLR 379 : (2012) LLR 1238
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3A), 7 A
High Courts03 Jul 2012Dismissed
Sri. Chikkasiddappa and Smt. Marakka Vs The State of Karnataka, The Bangalore Development Authority and Sri. R.V. Dinesh
Karnataka High Court · (2013) 3 AKR 296 : (2012) 5 KarLJ 649
Bangalore Development Authority Act, 1976 — Section 38 CTransfer of Property Act, 1882 — Section 43
High Courts03 Jul 2012Dismissed
K. Muniswamappa Vs The Commissioner, Bengaluru Development Authority, Bengaluru and Others
Karnataka High Court · (2013) 1 AKR 625 : (2012) 6 KarLJ 323
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27BLand Acquisition Act, 1894 — Section 4 (1), 9 (3)
High Courts03 Jul 2012
Anand V. Kallannavar Vs BEML Limited, Bangalore and Others
Karnataka High Court · (2012) 6 KarLJ 369
High Courts02 Jul 2012
H.D. Chandrappa Vs Smt. Hanumakka Smt. Hanumakka and D.R. Nagendrappa Vs D.C. Mohan Kumar
Karnataka High Court · (2013) 2 ACC 415 : (2012) 6 KarLJ 657
Motor Vehicles Act, 1988 — Section 166, 31, 50
High Courts02 Jul 2012Allowed
Chief Warden, National Institute of Technology, Karnatak Hostels, Mangalore Vs Labour Enforcement Officer (Central) and Others
Karnataka High Court · (2012) 135 FLR 897 : (2013) 1 LLJ 82 : (2012) LLR 1242
Industrial Disputes Act, 1947 — Section 33 C (2)Minimum Wages Act, 1948 — Section 17, 20 (1), 20 (3)
High Courts02 Jul 2012Dismissed
B.S. Sheshagiri Setty and Others Vs State of Karnataka and Others
Karnataka High Court · (2012) 6 KarLJ 487
Karnataka Co-operative Societies Act, 1959 — Section 106, 108, 108 A