COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 980 of 2,397

High Courts20 Apr 2012Dismissed

M/s Gold Mohur Foods and Feeds Ltd. Vs M/s Malik Farms, Javed Bhai, Partner, M/s Malik Farms, and Shaheed Bhai, Partner, M/s Malik Farms

Karnataka High Court · (2012) 04 KAR CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts20 Apr 2012Dismissed

The Special Land Acquisition Officer K.R. Project Mysore-570 001 Vs Sannadasegowda

Karnataka High Court · (2012) 04 KAR CK 0164

Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (3)

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High Courts20 Apr 2012Dismissed

The Special Land Acquisition Officer K.R. Project Mysore-570 001 Vs Kariyappa

Karnataka High Court · (2013) 1 KarLJ 106

Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (3)

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High Courts20 Apr 2012Dismissed

Sri S.K. Ramesh Poojary Vs Sri K.S. Prasad

Karnataka High Court · (2012) 04 KAR CK 0161

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High Courts20 Apr 2012Dismissed

Sri Mehool J. Patel, Sri B.S. Ravinath, Sri Amith Kumar Chowbe and Sri Gopalkrishna @ Gopi Vs State of Karnataka

Karnataka High Court · (2013) 4 KarLJ 224

LPG (Regulation of Supply and Distribution) Order, 2000 — Section 4 (2), 7 (c)Penal Code, 1860 (IPC) — Section 406, 407, 465, 468, 474

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High Courts20 Apr 2012Dismissed

Sri B Lakshmi Janardhana Bhat Vs The Special Officer, Land Tribunal, Udupi and Others

Karnataka High Court · (2013) 1 KarLJ 171 : (2013) 3 KCCR 2012

Karnataka Land Reforms Act, 1961 — Section 77, 77 A

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High Courts20 Apr 2012

M. Shanmuga Sundaram Vs The Registrar Jnana Bharathi Bangalore University Bangalore, The Principal Vidyodaya College of Law Tumkur and The Principal Al-Ameen College of Law , 69 Behind Al-Ameen Tower hosur Road Bangalore-560027

Karnataka High Court · (2012) 04 KAR CK 0152

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High Courts20 Apr 2012Dismissed

T.R. Parameshwarappa Vs T.V. Annalah

Karnataka High Court · (2013) 1 KarLJ 175

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A (3)

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High Courts20 Apr 2012Dismissed

S. Venkatarama Vs Sadiq and Nanjunde Gowda

Karnataka High Court · (2012) 04 KAR CK 0146

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High Courts20 Apr 2012

The State Vs Sri. Sannaabanna Kakkera

Karnataka High Court · (2013) 1 AKR 351 : (2012) ILR (Kar) 5575

Criminal Procedure Code, 1973 (CrPC) — Section 235 (1), 378Penal Code, 1860 (IPC) — Section 302, 504

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High Courts20 Apr 2012Dismissed

Dr. Srinidhi Manikarnike, Mr. M. Sampathkumaran Iyengar and Mrs. Jayashree Kumaran Vs The State of Karnataka and Ms. Sushumna Kannan

Karnataka High Court · (2012) 04 KAR CK 0140

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts20 Apr 2012Dismissed

Sri. Bettappara Siddaramappa, Bettappara Thippeshi and Manjunath Siddaramappa Vs B. Rudresh and Others

Karnataka High Court · (2012) 04 KAR CK 0132

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High Courts20 Apr 2012Allowed

Sri M Lokesh Chandra Tak Vs State of Karnataka

Karnataka High Court · (2012) 5 KarLJ 349

Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B, 80

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High Courts20 Apr 2012Dismissed

Smt. Gowramma and Others Vs Smt. Neelamma and Others

Karnataka High Court · (2012) 04 KAR CK 0102

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5, 5 (3)

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High Courts20 Apr 2012Dismissed

Instrumentation Ltd. and Others Vs ABB Limited

Karnataka High Court · (2012) 04 KAR CK 0101

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts20 Apr 2012Allowed

Sri. Dodda Thammaiah and Others Vs State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 324, 353

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High Courts20 Apr 2012Allowed

T V Hanumantharayappa Dead By Lrs. ((A). Narasamma, (B). Radhamma) Vs Kempamma, Gangaboramma, Boregowda and Nagamma

Karnataka High Court · (2012) 4 KarLJ 521

Limitation Act, 1963 — Section 5

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High Courts20 Apr 2012Dismissed

A.S Veeraiah Vs B. Ninganna

Karnataka High Court · (2012) 04 KAR CK 0095

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High Courts20 Apr 2012

Dhammanagi Developers Private Limited Vs Additional Director (Town Planning), Bruhat Bangalore Mahanagara Palike, State of Karnataka and Bangalore Development Authority

Karnataka High Court · (2013) 1 KarLJ 293

Karnataka Fire Services Act, 1964 — Section 13Karnataka Town and Country Planning Act, 1961 — Section 76 M, 81 B

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High Courts20 Apr 2012Allowed

Dr. M.D. Sampath Vs State of Karnataka and Others

Karnataka High Court · AIR 2012 Kar 111

Nagpur Improvement Trust Act, 1936 — Section 10, 4 (1) (e), 6

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