High Courts18 Jul 2013Disposed Off
Sri. H.K. Krishna Vs The Asst. Executive Engineer and Sri. M.D. Babjaan
Karnataka High Court · (2013) 07 KAR CK 0131
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 103 of 165
High Courts18 Jul 2013
B.T. Aryaprakash Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2013) 4 AKR 1
High Courts18 Jul 2013
Garuda Autocraft Private Limited Vs The Deputy Commissioner of Commercial Taxes
Karnataka High Court · (2014) 45 GST 131 : (2013) 77 KarLJ 279 : (2014) 67 VST 266
High Courts18 Jul 2013
Smt. Shamala Madhusudan Vs State of Karnataka and Sri. K.N. Madhusudan
Karnataka High Court · (2013) 07 KAR CK 0071
Penal Code, 1860 (IPC) — Section 465, 467, 471Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts18 Jul 2013Partly Allowed
A.V. Krishnappa and A.K. Raju Vs K. Jagannath and The Branch Manager, National Insurance Co. Ltd.
Karnataka High Court · (2013) 07 KAR CK 0070
Motor Vehicles Act, 1988 — Section 166
High Courts18 Jul 2013Allowed
Children''s Education Society''s and Sri S. Narasa Raju Vs Union of India and Board of Governors in Supersession of Medical Council of India
Karnataka High Court · (2013) 07 KAR CK 0069
Constitution of India, 1950 — Article 14, 19, 226Indian Medical Council Act, 1956 — Section 10A(4)
High Courts18 Jul 2013Partly Allowed
Sri. Vinod S.D. Madavi Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0057
Penal Code, 1860 (IPC) — Section 279, 304-A
High Courts18 Jul 2013Allowed
B. Venkatesh Vs The State of Karnataka, The Thasildar and Munivenkatappa
Karnataka High Court · (2013) 07 KAR CK 0044
Karnataka Village Officers Abolition Act, 1961 — Section 3(2)Limitation Act, 1963 — Section 5
High Courts18 Jul 2013
Ajantha, Jayasheela and Sri. Sureshkumar @ Sureshbabu Vs The State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0041
Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts18 Jul 2013Partly Allowed
M/s. Attavar Medicals and Sri. Ramdas Attavar Proprietor Vs The State
Karnataka High Court · (2013) 07 KAR CK 0040
Drugs and Cosmetics Act, 1940 — Section 18c, 27(b)(ii)
High Courts18 Jul 2013Disposed Off
Arun @ Arun Kumar Vs The Divisional Manager, The Oriental Insurance Company Limited and Shankaregowda
Karnataka High Court · (2013) 07 KAR CK 0039
Motor Vehicles Act, 1988 — Section 173(1)
High Courts18 Jul 2013
Harapanahalli Grahakara Sahakara Sangha Niyamit Harapanahalli, Vinayaka Balakedarara Sahakara Sangha Niyamit Harapanahalli and Hindulida Vargada Grahakara Sahakara Sangha Niyamit Harapanahalli Vs The State of Karnataka, The Director of Co-Operative Audit No. 17 and Deputy Director of Co-Operative Audit
Karnataka High Court · (2013) 07 KAR CK 0022
Constitution of India, 1950 — Article 14, 243ZM(3)Karnataka Co-operative Societies Act, 1959 — Section 63(1)
High Courts18 Jul 2013Dismissed
K. Rangaraju Vs Bangalore Development Authority
Karnataka High Court · (2013) 07 KAR CK 0010
High Courts18 Jul 2013Dismissed
Smt. Pappu Vs Smt. Lakshmamma and Others
Karnataka High Court · (2013) 07 KAR CK 0009
Transfer of Property Act, 1882 — Section 41, 43, 48
High Courts18 Jul 2013Dismissed
Kamalamma, Sri A.E. Shivashankara, Sri A.E. Somasekhara and Sri A.E. Rajasekhara Vs Chandravathi and Others
Karnataka High Court · (2013) 07 KAR CK 0008
Karnataka Village Officers Abolition Act, 1961 — Section 3
High Courts18 Jul 2013Partly Allowed
Dr. Adarsh Vs Krishna Mallappa Savanth, Nizamulee Kumamuddin and United India Insurance Co. Ltd.
Karnataka High Court · (2013) 07 KAR CK 0007
High Courts17 Jul 2013Allowed
Sri. K. Vishwanathan and Others Vs Smt. Anusuyamma
Karnataka High Court · (2014) ILR (Kar) 998
High Courts17 Jul 2013Dismissed
Timmappa Vs The Assistant Registrar of Co-operative Societies, Sirsi and Another
Karnataka High Court · (2014) ILR (Kar) 551 : (2014) 3 KCCR 2151
High Courts17 Jul 2013Allowed
Kuppanna Naik since deceased through his LRs. Padmavathi, Kumari K. Sahana Malgere and Kumari K. Samiksha Vs The NEKRTC
Karnataka High Court · (2014) 1 AKR 140 : (2013) ILR (Kar) 5571 : (2014) 1 KarLJ 488 : (2013) 4 KCCR 3441
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1), 47(2)
High Courts17 Jul 2013
D.V. Devarajegowda and Others Vs The State of Kar. and Others
Karnataka High Court · (2014) 1 AKR 59 : (2013) ILR (Kar) 3683 : (2013) 4 KCCR 2895