COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 970 of 2,397

High Courts19 Jun 2012Allowed

Amita Nitin Shirgurkar Vs The Belgaum Urban Development Authority, Belgaum and Another

Karnataka High Court · (2013) 1 AKR 214 : (2012) 6 KarLJ 553 : (2013) 1 KCCR 635

Karnataka Town and Country Planning Act, 1961 — Section 12 (1) (c), 69 (1), 69 (2)

Read judgment

High Courts18 Jun 2012Dismissed

Sri. Chikkanna Vs State of Karnataka, State of Karnataka Department of Housing and Urban Development and Karnataka Housing Board

Karnataka High Court · (2012) 6 KarLJ 292

Land Acquisition Act, 1894 — Section 11 (2), 18

Read judgment

High Courts18 Jun 2012Allowed

Major Vikas Kumar Vs Union of India

Karnataka High Court · (2013) 1 SCT 190 : (2013) 2 SLJ 267

Armed Forces Tribunal Act, 2007 — Section 14Army Act, 1950 — Section 27

Read judgment

High Courts15 Jun 2012Allowed

Smt. Adilakshmamma and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2013) 1 KarLJ 325

Read judgment

High Courts15 Jun 2012

Sri. Ramachandra Vs Ningappa Dattatraya Kolkar and Others

Karnataka High Court · (2013) ILR (Kar) 17

Read judgment

High Courts15 Jun 2012

Smt. Adilakshmamma, Sri Sudhakar Reddy and Sri Narayana Reddy Vs The Deputy Commissioner Chickballapura District Chickballapura, The Asst. Commissioner Chickballapura Sub-Division Chickballapura, Tahsildar Gowribidanur and Sri G. Nagaraju

Karnataka High Court · (2013) 1 KarLJ 325

Karnataka Land Revenue Act, 1964 — Section 129, 136 (3), 49, 50

Read judgment

High Courts14 Jun 2012Allowed

M/s. Malaprabha Co-Operative Spinning Mills Ltd. Vs M/s. Buildmet Pvt. Ltd.

Karnataka High Court · AIR 2012 Kar 165 : (2013) ILR (Kar) 94 : (2012) 5 KarLJ 445

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 4 (2), 4 (3)

Read judgment

High Courts14 Jun 2012Allowed

M. Muninarayana Swamy and Another Vs State of Karnataka and Others

Karnataka High Court · (2012) ILR (Kar) 3428 : (2013) 1 KCCR 634

Read judgment

High Courts13 Jun 2012Disposed Off

Sri Prakash Gandhi Vs Sri T.G. Veeraprasad and Others

Karnataka High Court · (2013) 3 AKR 437 : (2013) 3 KCCR 2246

Criminal Procedure Code, 1973 (CrPC) — Section 200, 372, 378(4)Penal Code, 1860 (IPC) — Section 201, 420, 465

Read judgment

High Courts13 Jun 2012

Hon''ble Chief Justice, High Court of Karnataka, Bangalore Vs Sri. C. Sudhakar and Others

Karnataka High Court · (2012) ILR (Kar) 3731 : (2012) ILR (Kar) 3604

Constitution of India, 1950 — Article 14, 16, 229 (2)

Read judgment

High Courts13 Jun 2012Allowed

Kalyanamma Vs The Chief Personal Manager, BMTC Central Office, K.H. Road, Bangalore

Karnataka High Court · (2012) 06 KAR CK 0112

Read judgment

High Courts13 Jun 2012Allowed

Commissioner of Income Tax Vs Epsilon Advisers (P.) Ltd.

Karnataka High Court · (2012) 208 TAXMAN 332

Income Tax Act, 1961 — Section 260 A, 36 (1) (vii), 36 (2)

Read judgment

High Courts13 Jun 2012

M/s National Technological Institutions (NTI) Housing Co-Operative Society Ltd. and Others Vs The Principal Secretary to The Government of Karnataka Revenue Department MS Building, Bangalore 1 and Others

Karnataka High Court · (2012) ILR (Kar) 3431 : (2013) 3 KarLJ 102 : (2013) 1 KCCR 577

Land Acquisition Act, 1894 — Section 16 (2), 39, 4 (1), 40, 6 (1)

Read judgment

High Courts12 Jun 2012Allowed

K.T. Girianna Vs The Range Forest Officer, Kaggalipura Range, kaggalipura

Karnataka High Court · (2012) 5 KarLJ 49

Forest (Conservation) Act, 1980 — Section 2Karnataka Forest Act, 1963 — Section 33 (2) (iii-a), 73 (d)

Read judgment

High Courts11 Jun 2012Dismissed

Mohan Clothing Company Pvt. Ltd. Vs Union of India

Karnataka High Court · (2013) 30 STR 236

Read judgment

High Courts11 Jun 2012Allowed

M/s. M.M Udyog Vs The Additional Commissioner of Commercial Taxes, Zone 1 Gandhinagar, Bangalore - 560009

Karnataka High Court · (2013) ILR (Kar) 73

Karnataka Value Added Tax Act, 2003 — Section 39 (1), 64, 66

Read judgment

High Courts11 Jun 2012Allowed

Smt. P. Nagarathna Vs The Commissioner, Bangalore Development Authority, Bangalore and Others

Karnataka High Court · (2013) ILR (Kar) 2657 : (2013) 1 KarLJ 258

Bangalore Development Authority Act, 1976 — Section 17(5), 36, 36(3)Land Acquisition Act, 1894 — Section 16(2), 48, 48(1)

Read judgment

High Courts07 Jun 2012Dismissed

State Vs Nagesha and B.J. Sundaresha @ Oba

Karnataka High Court · (2012) 06 KAR CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts07 Jun 2012Allowed

The Deputy Commissioner and Another Vs Channaveeryya and Another

Karnataka High Court · (2013) 3 AKR 310 : (2012) ILR (Kar) 3594 : (2013) 2 KarLJ 734 : (2013) 3 KCCR 2170 : (2013) 1 KCCR 625

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17

Read judgment

High Courts07 Jun 2012Dismissed

S. Sreedhar Vs Mahabaleshwar Auto Industries (P.) Ltd.

Karnataka High Court · (2012) 111 CLA 262 : (2012) 114 SCL 537

Companies Act, 1956 — Section 111, 235, 397, 398 and 402

Read judgment