High Courts03 Jul 2013
Sri. Shivaram Vs State of Karnataka and Others
Karnataka High Court · (2013) 07 KAR CK 0037
Constitution of India, 1950 — Article 12Karnataka Co-operative Societies Act, 1959 — Section 70
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 111 of 165
High Courts03 Jul 2013
ADM Agro Industries Dharwad Private Limited Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0014
Karnataka Value Added Tax Act, 2003 — Section 36(1), 63, 63-A, 72(2)Karnataka Value Added Tax Rules, 2005 — Rule 131(3)
High Courts02 Jul 2013
Hanamantrao Shankar Kulkarni, Since deceased by his L.Rs. Vs The State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 4079
High Courts02 Jul 2013
P.S. Seshadri Vs Chief Commissioner of Income Tax, Bangalore-II
Karnataka High Court · (2014) 266 CTR 188 : (2013) 218 TAXMAN 485
High Courts02 Jul 2013Dismissed
Shri P. Ramachandra Setty Vs State of Karnataka, The Special Deputy Commissioner and The Tahsildar
Karnataka High Court · (2013) 07 KAR CK 0297
High Courts02 Jul 2013Allowed
Syed Basheer Ahmed Malik Vs Sri Dhruthi, Sri Daksha and M. Venkatesh
Karnataka High Court · (2013) 07 KAR CK 0296
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 9 Rule 9, 151
High Courts02 Jul 2013
Imdadulla Sharif @ Imdad and Syed Aslam@ Aslam Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0295
High Courts02 Jul 2013Disposed Off
Smt. Usha Rani Vs Bangalore Development Authority
Karnataka High Court · (2013) 07 KAR CK 0294
High Courts02 Jul 2013Dismissed
Smt. Shakhamma and Smt. Savithramma Vs The State of Karnataka, The Tahsildar and Smt. Bhagyamma
Karnataka High Court · (2013) 07 KAR CK 0293
High Courts02 Jul 2013Disposed Off
Sri J. Anand Vs Smt. L. Vasantha
Karnataka High Court · (2013) 07 KAR CK 0292
High Courts02 Jul 2013Allowed
Bilikere Appaiah and Others Vs State of Karnataka, The Special Deputy Commissioner and The Tahsildar
Karnataka High Court · (2013) 07 KAR CK 0291
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts02 Jul 2013Allowed
Sri K.N. Ningappa Vs The Joint Secretary, Department of Co-operation, The Assistant Registrar of Co-operative Societies, The Managing Director and Member Secretary and Davanagere District Central Co-operative Bank Limited
Karnataka High Court · (2013) 07 KAR CK 0290
Karnataka Co-operative Societies Act, 1959 — Section 101, 101(1)(b), 109, 71
High Courts02 Jul 2013Disposed Off
Mr. Damodar Raju B.K. Vs Smt. Saritha
Karnataka High Court · (2013) 07 KAR CK 0259
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts02 Jul 2013Dismissed
Papamma, Srinivasa and Savitha Vs M. Nanjappa, M/s. G.R. Developers and State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0222
High Courts02 Jul 2013
Sri M. Ashok Kumar and Sri C. Mohan Vs State of Karnataka and Others
Karnataka High Court · (2013) 07 KAR CK 0221
High Courts02 Jul 2013Allowed
Smt. Shantha S. Shetty Vs Mr. Sheena Moolya, Mr. Rama Moolya, Mr. Povappa Moolya and The Land Tribunal Mangalore
Karnataka High Court · (2013) 07 KAR CK 0220
High Courts02 Jul 2013
Madhu. Y. Vs United India Insurance Co. Ltd. and Smt. Roopa Raj
Karnataka High Court · (2013) 07 KAR CK 0219
High Courts02 Jul 2013Disposed Off
Dr. C.J. Shantha Kumar Vs Mr. T.M. Parameshwaraiah
Karnataka High Court · (2013) 07 KAR CK 0202
Consumer Protection Act, 1986 — Section 15
High Courts02 Jul 2013
Smt. Ramakka Vs The State of Karnataka and Others
Karnataka High Court · (2013) 07 KAR CK 0184
Karnataka Village Officers Abolition Act, 1961 — Section 3(2)