COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 981 of 2,397

High Courts20 Apr 2012Dismissed

M/s. SKOL Breweries Ltd. Vs The Deputy Commissioner of Commercial Tax, (Audit) - 6. 6, DVO - 6, Peenya, Bangalore

Karnataka High Court · (2012) 55 VST 466

Karnataka Value Added Tax Act, 2003 — Section 36, 39 (1), 4 (2), 72 (2)

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High Courts20 Apr 2012

Smt. Shashikala H. Gowda Vs The Commissioner, Corporation of City of Bangalore, Now called as Bruhath Bangalore Mahanagara Palike, N.R. Square, Bangalore, Assistant Executive Engineer, Bruhath Bangalore Mahanagara Palike, Ward No. 54, BSK III Stage, Bangalore, The Assistant Director, Town Planning (South-2) BBMP, N.R. Square, Bangalore and Sri Brahma Devaiah

Karnataka High Court · (2012) 04 KAR CK 0069

Karnataka Municipal Corporations Act, 1976 — Section 321, 321 (3)

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High Courts20 Apr 2012Allowed

Smt. Seethamma to be Represented By Her Brother-In-Law and GPA Holder Sri. B.G. Nagaraj Vs Sri Lakshmegowda

Karnataka High Court · (2012) 04 KAR CK 0068

Civil Procedure Code, 1908 (CPC) — Section 89, 89 (1)

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High Courts20 Apr 2012

Vasanth Madhava Vs E. Sechadri Dorai

Karnataka High Court · (2012) 04 KAR CK 0067

Evidence Act, 1872 — Section 65, 74

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High Courts20 Apr 2012

P. Yasodha Vs State of Karnataka and K. Palani

Karnataka High Court · (2012) 04 KAR CK 0066

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High Courts20 Apr 2012

Mr. Mohamed Ahamedulla Vs State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0065

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 498A, 506

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High Courts20 Apr 2012

Sri B.S. Ananth Deekshit Vs The State Of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0064

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High Courts20 Apr 2012

Mr. K. Moideen Kutty Vs Mrs. Hajra Hajee Fakir Mohammed, Also known as Hajara Bai, Mrs. Tasneem Fakir Mohammed, Mrs. Nighat Fakir Mohammed and Mr. Maqsood Ahmed

Karnataka High Court · (2012) 04 KAR CK 0062

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High Courts20 Apr 2012Dismissed

Sri C.S. Rajanna Vs Sri C. Yathish Shetty

Karnataka High Court · (2012) 04 KAR CK 0057

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High Courts20 Apr 2012

Sri P. Balasubramaniam Vs Smt. Latha and Smt. Sujatha

Karnataka High Court · (2012) 04 KAR CK 0056

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts20 Apr 2012Allowed

Shimnit Utsch India Private Limited Vs State of Karnataka and Others

Karnataka High Court · (2013) 1 KCCR 544

Constitution of India, 1950 — Article 12, 14, 226Karnataka Transparency in Public Procurements Act, 1999 — Section 15, 17, 18

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High Courts20 Apr 2012Allowed

Munireddy since deceased By LRs Smt. Nagavenamma Vs State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0038

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

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High Courts20 Apr 2012Dismissed

T.R. Parameshwarappa Vs T.V. Annaiah

Karnataka High Court · (2013) 1 KarLJ 175

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High Courts20 Apr 2012Dismissed

Rapsri Engineering Products Components Limited Registered Office at 40/2 Gowdanapalya Subramanyapur P.O. Bangalore-560 061 Vs Nil

Karnataka High Court · (2012) 04 KAR CK 0030

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High Courts20 Apr 2012Allowed

Consona Software (India) Private Limited S-44, MS Complex New BEL Road RMV Extension Second Stage Bangalore-560 094 Karnataka Vs Nil

Karnataka High Court · (2012) 04 KAR CK 0029

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High Courts20 Apr 2012Allowed

Mubariz Ahamed Pasha, Fahamida Begaum, Waseem Rana and Mateen Ahamad Vs Syeeda Rubra Afreen and The State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0026

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506

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High Courts20 Apr 2012Allowed

C. Shivalingaiah Vs State of Karnataka and Others

Karnataka High Court · (2012) 3 KarLJ 588

Karnataka Weights and Measures Service (Recruitment) Rules, 1978 — Rule 32

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High Courts20 Apr 2012

Sri. N.T. Rangaswamy Vs Sri. Govindaiah @ Govindappa, Since deceased by Legal representatives ((a) Gangamma and Others) and Smt. Sulochanan Urs

Karnataka High Court · (2012) 04 KAR CK 0022

Evidence Act, 1872 — Section 85Specific Relief Act, 1963 — Section 19 (b)

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High Courts20 Apr 2012Dismissed

Sri Bodka Naik Vs The Deputy Commissioner Chamarajanagar District Chamarajanagar 571313, The Assistant Commissioner Kollegala Sub Division Kollegala 571440 and Sri C. Krishnanaika

Karnataka High Court · (2012) 04 KAR CK 0021

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2)

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High Courts20 Apr 2012

Smt Sujatha Devi R. and Others Vs The State of Karnataka and University of Agricultural Sciences

Karnataka High Court · (2012) 04 KAR CK 0018

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