High Courts25 Jun 2013
Saddam Vs V.G. Veerabhadrappa and Others
Karnataka High Court · (2013) 06 KAR CK 0038
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 117 of 165
High Courts25 Jun 2013Dismissed
Smt. Gangarajamma and Gangadhar Vs B M Karunakara and The Manager, Bajaj Allianz General Insurance Co. Ltd.
Karnataka High Court · (2013) 06 KAR CK 0037
High Courts25 Jun 2013
Smt. Kalamma and Others Vs K.B. Dhanalakshmi
Karnataka High Court · (2014) ILR (Kar) 2305 : (2014) 1 KarLJ 340
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Succession Act, 1956 — Section 24, 6
High Courts25 Jun 2013Dismissed
Tippur Halu Utpadakara Sahakara Sangha Niyamitha Vs The Assistant Registrar, The Arbitrator and T.N. Shankar
Karnataka High Court · (2013) 06 KAR CK 0014
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts25 Jun 2013Dismissed
M.B. Thimmegowda Vs The Commissioner, The Deputy Commissioner, The Thasildar and Puttaswamy @ Moganna
Karnataka High Court · (2013) 06 KAR CK 0010
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Clause12, Clause3
High Courts25 Jun 2013Partly Allowed
Siddalingaiah @ Siddalingaswamy Vs Sri. K.H. Manjunath, Sri. H.P. Narashimamurthy and The Manager, The Oriental Insurance Company Ltd.
Karnataka High Court · (2013) 06 KAR CK 0009
High Courts24 Jun 2013Disposed Off
Veerabhadra Shetty Vs State
Karnataka High Court · (2013) 06 KAR CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts24 Jun 2013Allowed
M/s. United Transport Vs The General Manager, The Chief Administrative Officer (Construction), Dy. Chief Engineer (West)(Construction) South Western Railway and The Executive Engineer (West)(Construction) South Western Railway
Karnataka High Court · (2013) 06 KAR CK 0171
High Courts24 Jun 2013Allowed
M. Mohan Kumar Vs State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 457(1)
High Courts24 Jun 2013Disposed Off
Sri. Chandra Singh Vs The State of Karnataka, The Director General and The Principal
Karnataka High Court · (2013) 06 KAR CK 0169
High Courts24 Jun 2013Dismissed
Ningu 2 Ninganna and Viju Vs The State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts24 Jun 2013Allowed
Mr. B.P. Kishore Vs Union of India and Central Bureau of Investigation (CBI) Kamalakar Itgampally Vs State
Karnataka High Court · (2013) 4 AKR 257 : (2013) 4 KCCR 2822
Criminal Procedure Code, 1973 (CrPC) — Section 313, 462, 465Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 15, 19
High Courts24 Jun 2013
D.N. Shivaraj Vs The Commissioner, Belgaum Urban Development Authority and Another
Karnataka High Court · (2013) ILR (Kar) 3345
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
High Courts24 Jun 2013Dismissed
Sri. C.N. Viswanatha Vs Sri. Sridhara, Sri. C.N. Subramanya and Smt. Sunanda
Karnataka High Court · (2013) 06 KAR CK 0118
Hindu Succession Act, 1956 — Section 15, 16
High Courts24 Jun 2013Allowed
Sri K.R. Shivanna Vs Smt. M.T. Kamalakshi
Karnataka High Court · (2013) 06 KAR CK 0103
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
High Courts24 Jun 2013
New India Assurance Co. Ltd. Vs Ramaiah, S.K. Purushotham and Kumar S.K. Purushotham Vs Ramaiah, The New India Assurance Co. Ltd. and Kumar
Karnataka High Court · (2013) 06 KAR CK 0085
High Courts24 Jun 2013Dismissed
Sri Kotemariamma Devalaya, Sri G.C. Jagadish, Sri A.S. Prakash and Sri P.G. Sukumar Vs Sri K.B. Harish
Karnataka High Court · (2013) 4 KarLJ 379
High Courts24 Jun 2013Dismissed
M/s. Venkatalakshmamma Subbaiah Setty Education and Charitable Trust, Sri. Jagannatha Setty and Smt. J. Yashodamma Vs M/s. Canara Bank Majestic Branch
Karnataka High Court · (2013) 06 KAR CK 0066
High Courts24 Jun 2013Allowed
Kashirayagouda Vs The State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 173, 200Electricity Act, 2003 — Section 135, 135(1)(a)(b)Penal Code, 1860 (IPC) — Section 379
High Courts24 Jun 2013Partly Allowed
Mr. T. Shankrappa and Smt. Gangamma Vs Mr. R.V. Balaji and The Manager The Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 06 KAR CK 0051
Civil Procedure Code, 1908 (CPC) — Order 9Motor Vehicles Act, 1988 — Section 163A, 166