High Courts27 Jun 2013Partly Allowed
The Oriental Insurance Co. Ltd. Vs Smt. P.S. Kamalamma and Others
Karnataka High Court · (2013) 06 KAR CK 0030
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 115 of 165
High Courts27 Jun 2013Dismissed
Sri. K.N. Manjunath Vs Kum. Sajani, Kum. Teja and Smt. Chinnamma @ Gouthami
Karnataka High Court · (2013) 06 KAR CK 0022
High Courts27 Jun 2013Allowed
Praksaha @ Dharma Prakasha Vs State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0021
High Courts26 Jun 2013Dismissed
G. Rajanna Vs L. Manjula
Karnataka High Court · (2013) 06 KAR CK 0180
High Courts26 Jun 2013Allowed
Srinivasa Kumar V.K. Vs S.T. Govindaraju
Karnataka High Court · (2013) 06 KAR CK 0179
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Jun 2013Dismissed
Sri M. Siddagangappa Vs Sri Gurappa and Smt. Rangamma
Karnataka High Court · (2013) 06 KAR CK 0178
High Courts26 Jun 2013
Mr. Samson Issac Gollapalli and Others Vs State
Karnataka High Court · (2013) 06 KAR CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 498-A
High Courts26 Jun 2013
Smt. Muniyamma, C. Sandeep Babu, Chandrashekar @ C. Chetan and C. Muniraju @ Madhusudan Vs Devegowda, The Tahsildar, The Registrar of Births and Deaths, The Bruhat Bangalore Mahanagara Palike and The State of Karnataka
Karnataka High Court · (2014) 1 AKR 198 : (2013) ILR (Kar) 4703 : (2014) 1 KarLJ 714 : (2013) 4 KCCR 3493
Registration of Births and Deaths Act, 1969 — Section 13, 13(3), 8
High Courts26 Jun 2013
Sri K.M. Nataraj Vs Smt. Theresamma and Others
Karnataka High Court · (2013) ILR (Kar) 4861 : (2014) 1 KarLJ 228
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Prevention of Corruption Act, 1988 — Section 13, 15, 7, 8
High Courts26 Jun 2013Disposed Off
Mohammed Hanif Vs The Deputy Commissioner, The Assistant Commissioner, The Land Grant Committee Bantwal Taluk and Yashavantha
Karnataka High Court · (2013) 06 KAR CK 0107
Karnataka Land Revenue Rules, 1966 — Rule 108-K
High Courts26 Jun 2013Dismissed
Sri. K.S. Jagadeesha, Sri. M.M. Bansi and Sri. M.A. Sadashiva Vs The Sub Inspector
Karnataka High Court · (2013) 06 KAR CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Karnataka Excise Act, 1965 — Section 32, 34
High Courts26 Jun 2013Dismissed
The Bangalore Development Authority Vs K.P. Swamynathan and State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0076
High Courts26 Jun 2013Dismissed
Smt. S.D. Jwalashri Vs State of Karnataka and Others
Karnataka High Court · (2013) 06 KAR CK 0075
High Courts26 Jun 2013Allowed
Ashok Nekraje Vs The State
Karnataka High Court · (2013) 06 KAR CK 0074
Penal Code, 1860 (IPC) — Section 143, 147, 302, 323, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(x)
High Courts26 Jun 2013Disposed Off
Sri. Venkatagiriyappa and Sri. M.V. Narayanswamy Vs The State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0073
High Courts26 Jun 2013Disposed Off
Ganesh Devadiga Vs M. Jagadishchandra Hegde, Ramadasa Acharya, Mohan Samagara and Vinay Kumar Shetty
Karnataka High Court · (2013) 06 KAR CK 0072
High Courts26 Jun 2013Disposed Off
Geetha V Patil and Others Vs The State of Karnataka and The Karnataka Residential Educational Society
Karnataka High Court · (2013) 06 KAR CK 0071
High Courts26 Jun 2013Allowed
Sri G.R. Ramesh Vs State of Karnataka and Others
Karnataka High Court · (2013) 06 KAR CK 0070
Penal Code, 1860 (IPC) — Section 34, 341, 447, 448, 504
High Courts26 Jun 2013
Smt. Lakshmamma Mittlaratte Nagappa Vs H.B. Sannasiddappa
Karnataka High Court · (2013) 4 AKR 209
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 90Transfer of Property Act, 1882 — Section 53A