High Courts05 Jul 2013Dismissed
Sri. T. Girish Kumar Vs Smt. T. Jayamma and Sri. H.M. Boraiah
Karnataka High Court · (2013) 07 KAR CK 0073
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 109 of 165
High Courts05 Jul 2013Dismissed
Smt. H.B. Premakumari Vs State of Karnataka and Another
Karnataka High Court · (2013) 4 AKR 862 : (2013) 5 KarLJ 279
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13
High Courts05 Jul 2013
Ashok B. Jadhav Vs The Commissioner of Income Tax and Another
Karnataka High Court · (2014) 78 KarLJ 252
High Courts05 Jul 2013Allowed
Karnataka Electricity Boards Employees Credit Co-Operative Society and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 5 KarLJ 198
Constitution of India, 1950 — Article 14, 243ZM, 24ZM(3)Karnataka Co-operative Societies Act, 1959 — Section 63, 63(1)
High Courts05 Jul 2013
Nagaraja Rao and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 6 KarLJ 133
Constitution of India, 1950 — Article 21Karnataka Urban Development Authorities Act, 1987 — Section 39
High Courts04 Jul 2013
Lingaraj H. Mashal Vs Veeranna C. Charanthimath and Others
Karnataka High Court · (2013) ILR (Kar) 5579 : (2013) 4 KCCR 3265
Karnataka Co-operative Societies Act, 1959 — Section 64
High Courts04 Jul 2013Disposed Off
M/s. Vahini Irrigation Private Ltd. Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2013) 07 KAR CK 0223
Constitution of India, 1950 — Article 226
High Courts04 Jul 2013Disposed Off
Smt. Humayun Bano Vs Bengalooru Development Authority (BDA)
Karnataka High Court · (2013) 07 KAR CK 0207
High Courts04 Jul 2013Dismissed
Mr. S. Sadiq Pasha Vs Smt. Aktharunnissa, Mr. Mohammed Ghouse Pasha and Mrs. Zeenathunnisa
Karnataka High Court · (2013) 3 AKR 716 : (2013) 4 KCCR 2934
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96(2)
High Courts04 Jul 2013Disposed Off
Sri C. Mallikarjunaswamy Vs State of Karnataka and Others
Karnataka High Court · (2013) 07 KAR CK 0164
High Courts04 Jul 2013
Sri. B. Shivaraj Vs State of Karnataka, The Deputy Commissioner, Asst. Commissioner and The Tahsildhar
Karnataka High Court · (2013) 07 KAR CK 0162
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4(2)
High Courts04 Jul 2013Disposed Off
Sri Y. Lakshminarayana, Sri. N. Murali, Sri C. Manjunatha and Sri Dinesh Vs The State of Karnataka, The Karnataka Industrial Area Development Board (K.I.A.D.B.) and The Special Land Acquisition Officer
Karnataka High Court · (2013) 07 KAR CK 0161
Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(4)
High Courts04 Jul 2013Allowed
Jawaharlal Nehru Education Trust Vs Sri. S. Sunil Shetty
Karnataka High Court · (2013) 07 KAR CK 0159
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Jul 2013Dismissed
Sri T.K. Rajashekar and Sri T.K. Vedamurthy Vs State of Karnataka, Shivamoga Urban Development Authority and Special Land Acquisition Officer
Karnataka High Court · (2013) 07 KAR CK 0158
High Courts04 Jul 2013Disposed Off
Mohammed Habeebulla Mehkri Vs The Regional Passport Officer and Union of India
Karnataka High Court · (2013) 07 KAR CK 0157
High Courts04 Jul 2013
Sri. Shanmugham, Sri. S. Rajendran, Sri. S. Ravi and Smt. Vijayalakshmi Vs Sri. Muthu and Others
Karnataka High Court · (2013) 07 KAR CK 0156
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4
High Courts04 Jul 2013Disposed Off
Sri. T. Purushothama Vs M/s. Deutsche Post Bank Home Finance Ltd., Mr. Vishwanath V. and Mr. V.K. Murthy
Karnataka High Court · (2013) 07 KAR CK 0155
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14
High Courts04 Jul 2013Allowed
Mathew Arimalil and Smt. Elizabeth Mathew Vs Nirmala and Others
Karnataka High Court · (2013) 07 KAR CK 0154
Karnataka Court-fees and Suits Valuation Act, 1958 — Section 64
High Courts04 Jul 2013
Harisha A.S. Vs The State of Karnataka and Karnataka State Pollution Control Board
Karnataka High Court · (2013) 4 AKR 458 : (2013) ILR (Kar) 4312
Constitution of India, 1950 — Article 246Mines and Mineral (Development and Regulation) Act, 1957 — Section 15
High Courts04 Jul 2013
Commissioner of Income Tax and Another Vs Manish Kumar Bothra and Others
Karnataka High Court · (2014) 360 ITR 398