High Courts04 Jun 2012Allowed
Smt C.G. Jayalakshmi Vs Smt Mariyamma
Karnataka High Court · (2012) 06 KAR CK 0139
Registration Act, 1908 — Section 49
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 972 of 2,397
High Courts04 Jun 2012Dismissed
Sri. G.N. Ramanujam Iyengar Vs Sri Malavalli Chikanna Charities
Karnataka High Court · (2012) 06 KAR CK 0138
Civil Procedure Code, 1908 (CPC) — Section 151, 92Evidence Act, 1872 — Section 16
High Courts04 Jun 2012Dismissed
Master Madhu Channaiah Being Minor Represented By Father/Natural Guardian Sri Channaiah Vishwakarma Vs Karnataka Examinations Authority
Karnataka High Court · (2012) 06 KAR CK 0136
High Courts04 Jun 2012Allowed
Shri Durgappa Vs Shri Nagamma and Others
Karnataka High Court · (2012) 06 KAR CK 0117
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27BSpecific Relief Act, 1963 — Section 6
High Courts04 Jun 2012Dismissed
Dr. S.R. Katti and Others Vs The State of Karnataka and The Karnataka State Sericulture Resurch and Development Institute
Karnataka High Court · (2012) 06 KAR CK 0099
Karnataka Civil Services (Service and Kannada Language Examination) Rules, 1974 — Rule 6
High Courts04 Jun 2012Dismissed
Karnataka Leather Industries Development Corporation Ltd. Vs Sri V. Nijananda, Karnataka State Breweries Corporation Limited and The State of Karnataka
Karnataka High Court · (2012) 06 KAR CK 0097
High Courts04 Jun 2012Dismissed
Sri. D. Rajashekar Vs The Management of Ksrtc Mysore Division Mysore Sri. K. Govnida Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2012) 06 KAR CK 0096
High Courts04 Jun 2012Dismissed
M. Rama Bhat Vs K. Keshava Bhat, The Deputy Commissioner, D.K., Mangalore, The Asst. Commissioner, Mangalore Sub-Division, Mangalore and The Tahsildar, Bantwal Tq., Dist: D.K.
Karnataka High Court · (2012) 06 KAR CK 0095
High Courts04 Jun 2012Dismissed
M/s. Sharadha Enterprises Vs Deputy Commissioner of Commercial Taxes, (Recovery), Hassan and The Joint Commissioner of Commercial Taxes, (Appeals) DVO Malnad Division, Shimoga
Karnataka High Court · (2012) 06 KAR CK 0094
Karnataka Sales Tax Act, 1957 — Section 21 (2), 22
High Courts04 Jun 2012
Nagesh Devadiga @ Nagesh, Tilak Kumar @ Tilak and Sachin D. Ameen @ Sachin Vs The State
Karnataka High Court · (2012) 6 KarLJ 349
Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326
High Courts04 Jun 2012Allowed
Sri. Sathish Kumar K Vs The State of Karnataka, Assistant Sub-Inspector of Police Human Rights and Enforcement Cell, Mysore and Civil Rights Enforcement Cell
Karnataka High Court · (2012) 06 KAR CK 0092
Penal Code, 1860 (IPC) — Section 196, 198, 420
High Courts04 Jun 2012Allowed
The Management of ST.Philomena"s Hospital Vs Mr. H. Izack George
Karnataka High Court · (2012) 06 KAR CK 0091
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Industrial Disputes Act, 1947 — Section 11
High Courts04 Jun 2012Allowed
D.K. Swamy Gowda Vs Karnataka State Industrial and Infrastructure Development Corporation Limited
Karnataka High Court · (2012) 06 KAR CK 0090
High Courts04 Jun 2012Allowed
Smt. Shamala Vs Sri C.S. Raja @ Raju
Karnataka High Court · (2012) 06 KAR CK 0089
Hindu Marriage Act, 1955 — Section 9
High Courts04 Jun 2012Allowed
Basavaraju @ Kumba Vs State of Karnataka
Karnataka High Court · (2012) 06 KAR CK 0088
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 306, 498A
High Courts04 Jun 2012
Smt. V.R. Shanta Naidu Vs K.N. Puttaraju and State of Karnataka K.N. Puttaraju Vs The State of Karnataka
Karnataka High Court · (2012) 06 KAR CK 0079
Penal Code, 1860 (IPC) — Section 420, 465, 468, 471
High Courts04 Jun 2012
Sri. Raghavendra Rao Vs The Authorized Officer, Canara Bank, Mico Branch, Adugodi, Bangalore-560 030 and M. Gangadhara
Karnataka High Court · (2012) 06 KAR CK 0078
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts04 Jun 2012Allowed
B Shivaswamy Vs State of Karnataka And Byarapura Grama Panchayat
Karnataka High Court · (2012) 06 KAR CK 0077
High Courts04 Jun 2012
Smt. Rukia Vs The Government of Karnataka and Others
Karnataka High Court · (2012) 06 KAR CK 0075
High Courts04 Jun 2012
M/S. Karavali Hotels Pvt. Ltd. Vs Housing and Urban Development Corporation Ltd.
Karnataka High Court · (2012) 06 KAR CK 0074
Negotiable Instruments Act, 1881 (NI) — Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (2), 13 (4)