High Courts09 Jul 2013
Smt. Savithramma and Others Vs Smt. Mamatha and Others
Karnataka High Court · (2013) 4 AKR 20
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 108 of 165
High Courts09 Jul 2013
Noorunnisa Begum Vs Gopal and Another
Karnataka High Court · (2013) ILR (Kar) 3717
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 251, 273Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 145, 147
High Courts09 Jul 2013Allowed
M.S. Surendra Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts09 Jul 2013Dismissed
B.K. Narayana Gowda Vs M/s. Nandi Enterprises
Karnataka High Court · (2013) 07 KAR CK 0124
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts09 Jul 2013
Shivalingamurthy Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts09 Jul 2013Allowed
H.C. Anjaneya Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts09 Jul 2013
C.B. Nagaraj Vs State
Karnataka High Court · (2013) 07 KAR CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 7
High Courts08 Jul 2013
Kodandarama Vs B.N. Jayadeva and Others
Karnataka High Court · (2013) 6 KarLJ 497
High Courts05 Jul 2013
Ganesha and Company Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0356
Agricultural Income Tax Act, 1957 — Section 32(1), 32(5), 34(1), 37
High Courts05 Jul 2013
Raghavendra Alias Raghavendra Naik and Another Vs State
Karnataka High Court · (2013) 5 KarLJ 80 : (2013) 4 KCCR 3360
High Courts05 Jul 2013
Sri Jagadish Vs The State of Karnataka and Others G.N. Ramachandra and Others Vs The State of Karnataka, The Deputy Commissioner, The Assistant Commissioner and Jagadish
Karnataka High Court · (2013) ILR (Kar) 4091 : (2013) 4 KCCR 2981
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 4Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5
High Courts05 Jul 2013Allowed
A. Nagaraju and Others Vs The Special Land Acquisition Officer, The Deputy Commissioner, The Managing Director and State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0247
High Courts05 Jul 2013Disposed Off
S.K. Ganesh Vs The Deputy Commissioner and The Assistant Director
Karnataka High Court · (2013) 07 KAR CK 0246
High Courts05 Jul 2013Disposed Off
Sri S. Krishnama Naidu Vs The Managing Director and The Special Tahsildar
Karnataka High Court · (2013) 07 KAR CK 0245
Registration Act, 1908 — Section 89(4)
High Courts05 Jul 2013Disposed Off
Mr. K. Mohammed Obeidur Rahman Vs The Administrator, Chief Executive Officer and Sri Rahman Shariff
Karnataka High Court · (2013) 07 KAR CK 0244
Waqf Act, 1995 — Section 64(4), 64(g), 64(j)
High Courts05 Jul 2013
Mr. Deva Prasad Reddy Vs Mrs. Kamini Reddy
Karnataka High Court · (2013) 07 KAR CK 0182
Penal Code, 1860 (IPC) — Section 494
High Courts05 Jul 2013
M.S. Lakshmikantharaj Urs and Another Vs Ramachandra and Others
Karnataka High Court · (2013) 5 KarLJ 102 : (2013) 4 KCCR 3445
High Courts05 Jul 2013
Raghuveera Baliga Vs State of Karnataka and Others
Karnataka High Court · (2013) 5 KarLJ 96
High Courts05 Jul 2013Dismissed
Smt. Kempamma @ Kulamma and Others Vs The Deputy Commissioner, The Assistant Commissioner and Siddaiaha
Karnataka High Court · (2013) 07 KAR CK 0085
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5-A
High Courts05 Jul 2013Dismissed
Rajesh Naik Vs Smt. G. Susheela and Others
Karnataka High Court · (2013) 07 KAR CK 0074
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6