High Courts20 Apr 2012
Purvankara Projects Limited, Bangalore Vs The Urban Development Department, Bangalore and Others
Karnataka High Court · (2012) 4 KarLJ 361
Karnataka Municipal Corporations Act, 1976 — Section 114, 421, 466 (b)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 982 of 2,397
High Courts20 Apr 2012
The Regional Provident Fund Commissioner, Employees Provident Fund Organisation, Regional Office Peenya S(1) F, I Cross, I Stage Peenya, Bangalore - 260058 Vs M/s. Integrated Fashions Private Limited, (Since Under Liquidation)
Karnataka High Court · (2012) 04 KAR CK 0010
Companies Act, 1956 — Section 529 (A)
High Courts20 Apr 2012Allowed
Meera Saibo Samsudeen Vs Intelligence Officer, Narcotic Control Bureau, South Zonal Unit, Chennai 90
Karnataka High Court · (2012) 04 KAR CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts20 Apr 2012
M/s Karnataka State Industrial and Infrastructure and Development Corporation Ltd., (Formerly Know as Karnataka State Industrial Investment and Development Corporation Ltd.) Vs Official Liquidator of M/s Mercara Cures Private Limited, (in Liqn.) Attached to High Court of Karnataka 12th Floor, Raheja Towers, Bangalore - 560001
Karnataka High Court · (2012) 04 KAR CK 0008
High Courts20 Apr 2012Allowed
Acropetal Technologies. Limited Regd Office No. 2/10 3rd Floor, Ajay Plaza 1st Main, N.S. Palya Bannerghatta Road Bangalore - 560 076 Vs Nil
Karnataka High Court · (2012) 04 KAR CK 0007
High Courts20 Apr 2012
Shivaram Vs Hanumanth and Others
Karnataka High Court · (2013) 3 AKR 685 : (2013) 2 KarLJ 37 : (2013) 2 KCCR 1023
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 16, 16c
High Courts20 Apr 2012
Smt. Chikka Muniyamma and Others Vs The State of Karnataka, Bangalore Development Authority and The Special Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2012) 04 KAR CK 0003
High Courts20 Apr 2012
The Dy. Commissioner Chickmagalur District Chickmagalur and The State of Karnataka Vs Gidda and Sanjeeva Alan Lobo Vs The conservator of Forests Cum appellate Authority Chikmaglur Circle Chikmaglur and The Deputy Conservator Forest Kalasa Sub-Division, Kalasa Chikmagalur District M. Shekar Shetty and Vishwanath Rai Vs The State of Karnataka and Others
Karnataka High Court · (2012) ILR (Kar) 2275 : (2013) 2 KarLJ 612
Forest Act, 1963 — Section 106, 106 (2), 3 (g)
High Courts19 Apr 2012Allowed
Shivashankar @ Gowtham, Smt. Umadevi and Smt. Grishma Vs State of Karkataka and Smt. M. Dhanalakshmi @ M. Shwetha
Karnataka High Court · (2012) 04 KAR CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 354, 394, 498A, 506
High Courts19 Apr 2012Dismissed
Mr. Chidananda Murthy, Mr. P. Hanumantharayappa Vs The State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 438Karnataka Minor Mineral Concession Rules, 1994 — Rule 42 (2), 42 (3)Penal Code, 1860 (IPC) — Section 379
High Courts19 Apr 2012Allowed
Channagowda Vs Muradanagowda Kotegowdra and Others
Karnataka High Court · (2012) 04 KAR CK 0155
High Courts19 Apr 2012Dismissed
Shri Arunkumar Shetty, Shri Sharankumar Shetty and Shri K. Kirankumar Shetty Vs The State of Karnataka and Gail (India) Ltd.
Karnataka High Court · (2012) 04 KAR CK 0144
Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 28 (3)Land Acquisition Act, 1894 — Section 10, 5 A, 9
High Courts19 Apr 2012Allowed
Naga @ Kothi Naga Gowda Vs K.R.S. Police Station
Karnataka High Court · (2012) 04 KAR CK 0139
Penal Code, 1860 (IPC) — Section 143, 149, 302
High Courts19 Apr 2012Dismissed
Mrs. R. Radha Vs Sri. R. Srinivasamurthy @ R. Sai Srinivasmurthy, Mr. R. Sathyanarayana Reddy and Sri. K. Vasudevan Naikar
Karnataka High Court · (2012) 04 KAR CK 0134
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Apr 2012Dismissed
Mr. Sreenivasegowda Dead By Legal Representatives(1A) Mrs. Puttamma, 1B) Mrs. Jayalaxmi and Others Vs Mr C Shivananjappa and Others
Karnataka High Court · (2012) 04 KAR CK 0133
High Courts19 Apr 2012Allowed
Smt. Lalithamma N Vs State of Karnataka
Karnataka High Court · (2012) 04 KAR CK 0112
High Courts19 Apr 2012
The Hutti Gold Mines Limited Vs M/s. Vinay Heavy Equipments
Karnataka High Court · (2012) 04 KAR CK 0097
High Courts19 Apr 2012
Nicholas Victor Cutinha Vs The Special Land Acquisition Officer and Competent Authority Office of the National Highways Authority, KIADB, Bikampady Mangalore-575014 and Others
Karnataka High Court · (2012) 04 KAR CK 0088
High Courts19 Apr 2012Dismissed
Ramachandramurthy Rao and Smt. Leela Ramachandn Vs Sri Vignesha Padiynr
Karnataka High Court · (2012) 04 KAR CK 0054
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 44
High Courts18 Apr 2012Dismissed
Smt. Hemalatha Y.M. Vs The Managing Director
Karnataka High Court · (2013) 1 KarLJ 156
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7