COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 983 of 2,397

High Courts18 Apr 2012Allowed

Sri. Venkatrarumanappa Vs Land Tribunal and Others Dattatreya Swami Seva Trust(R) Vs Sri. Venkataramanappa, Sri. M. Thimmaiah, Papanna and Others

Karnataka High Court · (2012) 04 KAR CK 0170

Karnataka Certain Inam Abolition Act, 1977 — Section 5

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High Courts18 Apr 2012Allowed

Wells Fargo Bank National Association Vs H.V. Gowthama and Others

Karnataka High Court · (2012) 04 KAR CK 0159

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

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High Courts18 Apr 2012Dismissed

Sri Ashok Kulal Vs The Circle Inspector of Police Suratkl Police Station Mangalore - 575 014

Karnataka High Court · (2012) 04 KAR CK 0156

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High Courts18 Apr 2012Dismissed

M/s Kennametal India Ltd. Vs Kennametal India Employees Association

Karnataka High Court · (2013) 1 AKR 10 : (2012) 134 FLR 476 : (2012) 3 LLJ 833 : (2012) LLR 600

Standing Orders — Clause 22

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High Courts18 Apr 2012

Karnataka Education Society Vs The Power Grid Corporation of India

Karnataka High Court · (2012) 04 KAR CK 0127

Electricity Act, 2003 — Section 67Telegraph Act, 1885 — Section 10, 16

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High Courts18 Apr 2012Dismissed

Sri. Nagaraju Vs The State of Karnataka, The Land Tribunal Tumkur and The Asst. Commissioner Tumkur Sub-division Tumkur

Karnataka High Court · (2012) 04 KAR CK 0124

Civil Procedure Code, 1908 (CPC) — Section 152Karnataka Land Revenue Act, 1964 — Section 25

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High Courts18 Apr 2012Dismissed

R. Balaraman Vs P. Muniswamy

Karnataka High Court · (2012) 04 KAR CK 0123

Negotiable Instruments Act, 1881 (NI) — Section 118 (b)

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High Courts18 Apr 2012

Shivanna Rangappa and Others Vs S.R. Krishnappa Rangappa and Srinivasa and Others

Karnataka High Court · (2012) 04 KAR CK 0118

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96

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High Courts18 Apr 2012Allowed

Sri Krishnapur Mutt, Udupi By its Swamiji - Sree Vidyasagara Theertha Swamiji Vs I Addl. Land Tribunal, Udupi and Others

Karnataka High Court · (2012) 04 KAR CK 0117

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High Courts18 Apr 2012Allowed

Chetan P. Tayal and Others Vs The State of Karnataka and Others

Karnataka High Court · (2013) 3 AKR 351 : (2012) ILR (Kar) 2354

Karnataka Land Reforms Act, 1961 — Section 63, 64, 65, 66, 66 A

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High Courts18 Apr 2012Allowed

Smt. M. Varalakshmi Vs The Bangalore Development Authority and State of Karnataka

Karnataka High Court · (2012) 04 KAR CK 0094

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High Courts18 Apr 2012

R. Nagaraj, Ananda, Raja and Nagesha Vs State of Karnataka and Bangalore Development Authority

Karnataka High Court · (2012) 04 KAR CK 0093

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High Courts18 Apr 2012Allowed

Annayappa Rep by his GPA, holder B. Venkatesh and Others Vs State of Karnataka and Bangalore Development Authority

Karnataka High Court · (2012) 04 KAR CK 0091

Bangalore Development Authority Act, 1976 — Section 26 (3), 27, 36Land Acquisition Act, 1894 — Section 16, 16 (2)

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High Courts18 Apr 2012

Sri. D, Lakkanna and Mrs. Shantha, Makuthi Prime Projects Vs The Government of Karnataka and Karnataka Udyoga Mitra

Karnataka High Court · (2012) 04 KAR CK 0071

Bangalore Development Authority Act, 1976 — Section 17, 17 (3), 32 (6)

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High Courts18 Apr 2012

Kalpana Sharumkasim Vs Abdul Khader

Karnataka High Court · (2012) 04 KAR CK 0061

Special Marriage Act, 1954 — Section 27, 27 (1) (A)

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High Courts18 Apr 2012Allowed

Sri Sridhar V., Smt.M.Vijayalakshmi and Smt. Vanitha Prakaas Vs State

Karnataka High Court · (2012) 04 KAR CK 0060

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

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High Courts17 Apr 2012Allowed

Development Education Service (Deeds) Vs Managing Director, Mangalore Electricity Supply Corporation Ltd. and Others

Karnataka High Court · AIR 2012 Kar 170

Electricity Act, 2003 — Section 126, 126 (3)

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High Courts17 Apr 2012Dismissed

The Special Land Acquisition Officer K.R. Project, Parakalamata Building Mysore - 570001 Vs Shivannegowda

Karnataka High Court · (2012) 04 KAR CK 0185

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

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High Courts17 Apr 2012Dismissed

The Special Land Acquisition Officer K.R. Project, Parakalamata Building Mysore - 570001 Vs Devarasegowda

Karnataka High Court · (2012) 04 KAR CK 0184

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

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High Courts17 Apr 2012Dismissed

Smt. Sulochana Bai @ Kamala Bai and P.M. Gopala Krishna Rao Vs Chinnubai Appaiah Rao Malode Kalyana Mentapa Trust

Karnataka High Court · (2012) 04 KAR CK 0183

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