High Courts27 Apr 2012Allowed
Sri Sanjeev R Khandelwal Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds, Bellary
Karnataka High Court · (2012) 04 KAR CK 0081
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Karnataka High Court judgments
47,933 judgments · page 979 of 2,397
High Courts27 Apr 2012Allowed
Sri. Sanjeev R. Khandelwal Director, M/s. Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds, Bellary
Karnataka High Court · (2012) 04 KAR CK 0073
High Courts27 Apr 2012Allowed
Sri Sanjeev R Khandelwal Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement Officer, Employees Provident Funds, Bellary.
Karnataka High Court · (2012) 04 KAR CK 0063
High Courts27 Apr 2012Allowed
Sri Sanjeev R Khandelwal Director, M/s Lakshmi Cements and Ceramics Industries Ltd. Vs The Enforcement officer Employees Provident Funds, Bellary
Karnataka High Court · (2012) 04 KAR CK 0033
High Courts25 Apr 2012Dismissed
Mr. Naresh D. Ganglani and Mrs. Pushpa D. Ganglani Vs State
Karnataka High Court · (2012) 04 KAR CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 143, 147, 323, 324, 379
High Courts25 Apr 2012Dismissed
Sri. P.V. Manoharan Vs Sri. P. Vijayalakshmi
Karnataka High Court · (2012) 04 KAR CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Apr 2012
Shimnit Utsch India Pvt., Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 KCCR 544
High Courts20 Apr 2012
B. Siddaraju Vs C. Swamy and Others
Karnataka High Court · (2012) 4 TAC 222
Motor Vehicles Act, 1988 — Section 166
High Courts20 Apr 2012
Smt. Maxim D''Souza and another Vs The Tahsildar and others
Karnataka High Court · (2012) 5 KarLJ 351
Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B
High Courts20 Apr 2012Allowed
Oriental Insurance Company Vs Puttagowramma and Others
Karnataka High Court · (2012) 4 TAC 258
High Courts20 Apr 2012Allowed
Mary George Dead By Children Paul George Brahma Kulam Vs N.D.H. Enterprises
Karnataka High Court · (2013) 2 AKR 283 : (2012) 5 KarLJ 578
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Karnataka Rent Act, 1999 — Section 27 (2) (r), 5, 70 (b)Karnataka Rent Control Act, 1961 — Section 21 (i) (h), 21 (i) (j)
High Courts20 Apr 2012
The Regional Provident Fund Commissioner, Employees Provident Fund Organisation, Regional Office Peenya 9(1)F, I Cross I Stage Peenya Bangalore - 560053 Vs M/s Chamundi Mopeds Since Under Liquidation
Karnataka High Court · (2012) 04 KAR CK 0195
Companies Act, 1956 — Section 529 (A)
High Courts20 Apr 2012
The Regional Provident Fund Commissioner, Employees Provident Fund Organisation Vs M/s Automac (Mysore) (P) Limited SINCE Under Liquidation
Karnataka High Court · (2012) 04 KAR CK 0194
Companies Act, 1956 — Section 529 (A)
High Courts20 Apr 2012
The Regional Provident Fund Commissioner, Employees Provident Fund Organisation, Bhavishayanidhi Bhavan, 109128, 2nd Stage, Gayathripuram Mysore - 570019 Vs M/s Ramgopal Paper Mills Limited
Karnataka High Court · (2012) 5 KarLJ 187
Companies Act, 1956 — Section 529 (A)
High Courts20 Apr 2012
The Regional Provident Fund Commisioner, Employees Provident Fund Organisation, Regional Office Peenya S (1) F, I Cross, I Stage, Peenya, Bangalore-560056 Vs M/s. Sunsu Garments Private Limited, (Since Under Liquidation)
Karnataka High Court · (2012) 04 KAR CK 0190
Companies Act, 1956 — Section 529 A
High Courts20 Apr 2012Dismissed
Sr. T.V. Nanjunda Murthy Vs Sri. A.M. Prasanna Kumar
Karnataka High Court · (2012) 04 KAR CK 0189
High Courts20 Apr 2012
Rohini.P Vs Bangalore University Bangalore, The State of Karnataka and The Principal Dr. Rammanohar Lohia College
Karnataka High Court · (2012) 04 KAR CK 0188
High Courts20 Apr 2012
Uma Shankar, Smt. P. Sridevi, R. Challappa and M.V. Hiriyanna Vs The State of Karnataka Urban Development Department, The Bangalore Development Authority and R. Hanumaiah Smt. Cecilia Monteiro Vs The State of Karnataka Urban Development Department, The Bangalore Development Authority and R. Hanumaiah
Karnataka High Court · (2012) 04 KAR CK 0182
Bangalore Development Authority Act, 1976 — Section 38 B, 38 C, 50, 64, 8Land Acquisition Act, 1894 — Section 4 (1), 6 (3)
High Courts20 Apr 2012
Nanjundaiah Since Dead by L.Rs. (Smt Lakshmamma, Sri N. Nagaraju, Sri Vjjay Kumar) Vs The Land Tribunal Bangalore North Tq., Bangalore and Others
Karnataka High Court · (2012) 04 KAR CK 0171
High Courts20 Apr 2012Dismissed
Ajith Balse Vs Capt. Ranga Karkere
Karnataka High Court · (2013) 1 AKR 838 : (2013) 3 BC 85 : (2013) CriLJ 1474 : (2013) 1 Crimes 64 : (2012) 6 KarLJ 41
Essential Commodities Act, 1955 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 138, 141