COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 112 of 165

High Courts02 Jul 2013Allowed

Smt. Muniyamma and Others Vs Smt. Susheela Padmanabha and Others

Karnataka High Court · (2013) 07 KAR CK 0183

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4(1), 5-A

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High Courts02 Jul 2013

Mr. Gopinath Vs The Chief Secretary and Others

Karnataka High Court · (2013) 07 KAR CK 0181

Civil Procedure Code, 1908 (CPC) — Section 80Registration of Births and Deaths Act, 1969 — Section 17

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High Courts02 Jul 2013Dismissed

Sri. Narayanaswamy and Others Vs The Managing Director, The Director (Personnel) and The Chief Personal Manager (Recruitment)

Karnataka High Court · (2013) 07 KAR CK 0180

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High Courts02 Jul 2013Disposed Off

Vinay Acharya Vs Assistant Commissioner, Tahsildar and K.G. Seetharam Prasad Acharya Vs Assistant Commissioner, Tahsildar and Smt. Lakshmamma

Karnataka High Court · (2013) 07 KAR CK 0179

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High Courts02 Jul 2013Disposed Off

Smt. H.V. Lalitha Vs The Commissioner, The Executive Engineer and The Revenue Officer

Karnataka High Court · (2013) 07 KAR CK 0178

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High Courts02 Jul 2013

Karnataka State Road Transport Corporation Vs Mumtaz

Karnataka High Court · (2013) 3 LLN 660

Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts02 Jul 2013Allowed

Sri. Kuppala Ravi Vs The State of Karnataka and Smt. K. Kavitha

Karnataka High Court · (2013) 07 KAR CK 0176

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498-A

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High Courts02 Jul 2013

K. Raghurami Reddy Vs Manager, M/s. Indorewalla Carriers and Sons Pvt. Ltd. and United India Insurance Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0175

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High Courts02 Jul 2013

Master V.K. Harshith Vs S. Paul Vimal Dev and National Insurance of Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0174

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High Courts02 Jul 2013

Smt. Kamalamma Vs Sri. Mahesh and The Manager, The Oriental Insurance Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0173

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High Courts02 Jul 2013Allowed

R.M. Prakash Vs The Deputy Commissioner and Others

Karnataka High Court · (2013) 07 KAR CK 0172

Karnataka Land Revenue Act, 1964 — Section 128

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High Courts02 Jul 2013

Sri Raja, Sri Shivakumar @ Kumar, Sri Shankaregowda and Sri K.V. Nagabhushan Vs The Deputy Commissioner, The Tahsildar, The Deputy Director of City Development Officer and The Mysore City Corporation

Karnataka High Court · (2013) 07 KAR CK 0125

Karnataka Land Revenue Act, 1964 — Section 192A, 39, 67(2), 94(3), 94(4)

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High Courts02 Jul 2013Disposed Off

Samilulla Khan Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 368

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High Courts02 Jul 2013Allowed

Mr. Venkata Vasu Chakkera, Mr. Venkata Krishna Chakra and Mr. Chakkera Ramachandra Charyulu Vs The State of Karnataka and Mrs. Sripriya

Karnataka High Court · (2013) 07 KAR CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498-A

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High Courts01 Jul 2013

Santosh Kumar Jain, Praveen Kumar Jain and K.S. Mani Vs D. Jayaram and Others

Karnataka High Court · (2013) 3 AKR 647 : (2013) ILR (Kar) 5847 : (2013) 5 KarLJ 475 : (2013) 4 KCCR 3053

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts01 Jul 2013Allowed

Smt. Yashodha Vs State of Karnataka, The Deputy Commissioner, The Assistant Commissioner and The Tahasildar Sullia

Karnataka High Court · (2013) 07 KAR CK 0289

Karnataka Land Revenue Rules, 1966 — Rule 108F, 108-I

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High Courts01 Jul 2013

Smt. Hemavathi G.N. and Ku. B.R. Ramyashree Vs Sri. Tanveer Pasha and The Bajaj Allianz General Insurance Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0288

Motor Vehicles Act, 1988 — Section 166

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High Courts01 Jul 2013Allowed

Lakshminarayana, Thimmaiah and Gowramma Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0287

Dowry Prohibition Act, 1961 — Section 3, 4, 498A

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High Courts01 Jul 2013Allowed

Sri. T.N. Gurumurthy Vs State

Karnataka High Court · (2013) 07 KAR CK 0286

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts01 Jul 2013Disposed Off

Bangalore Metropolitan Transport Corporation Vs Shivabasavegowda

Karnataka High Court · (2013) 139 FLR 662 : (2014) 1 LLN 182 : (2014) LLR 85

Industrial Disputes Act, 1947 — Section 10(1)(d)

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