High Courts24 Jun 2013Disposed Off
The Union of India, The Engineer-in-Chief and The Chief Engineer Vs Sri. N. Prabhuswamy
Karnataka High Court · (2013) 06 KAR CK 0043
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 118 of 165
High Courts24 Jun 2013Dismissed
Sri. A. Ramesh F. Kolur and Others Vs State of Karnataka and Smt. Sunanda
Karnataka High Court · (2013) 06 KAR CK 0034
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498(A), 506, Section 494
High Courts24 Jun 2013Partly Allowed
Babu @ Syed Samiulla, Faiyaz Unnisa, Basheer Unnisa and Syed Fazil Vs Mohammed Amir and The Manager, National Insurance Co. Ltd.
Karnataka High Court · (2013) 06 KAR CK 0032
Motor Vehicles Act, 1988 — Section 163-A
High Courts24 Jun 2013Dismissed
T. Girigowda Vs Gajalakshmi and C. Deekshitha
Karnataka High Court · (2013) 06 KAR CK 0025
High Courts22 Jun 2013Dismissed
Sri. K.C. Yogesh and Sri. M. Gopalakrishna Vs State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 5526
Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts21 Jun 2013Partly Allowed
Sri. Prakash Hegde Vs Smt. Nanjamma and Others
Karnataka High Court · (2013) 06 KAR CK 0168
High Courts21 Jun 2013Partly Allowed
Anitha Vs The Oriental Insurance Co. Ltd. and Sri. R. Perumal
Karnataka High Court · (2013) 06 KAR CK 0167
High Courts21 Jun 2013Partly Allowed
Shri Jagadeeshaiah Vs Shri Srinivas. N and The Manager
Karnataka High Court · (2013) 06 KAR CK 0166
High Courts21 Jun 2013Partly Allowed
Sri. Anil Jose Vs The New India Assurance Company Ltd. and Sri. B.N. Manjaiah
Karnataka High Court · (2013) 06 KAR CK 0165
High Courts21 Jun 2013Dismissed
Smt. Suma Poovaiah @ Suma Gowda Vs C.G. Gopalaswamy Ors.
Karnataka High Court · (2013) 06 KAR CK 0088
Penal Code, 1860 (IPC) — Section 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts21 Jun 2013Partly Allowed
Sri. Kumara Vs Future General India Insurance Co. Ltd. and The Manager
Karnataka High Court · (2013) 06 KAR CK 0028
High Courts21 Jun 2013
Fibers and Fabrics International (P.) Ltd. Vs Commissioner of Income Tax, Bangalore I
Karnataka High Court · (2013) 217 TAXMAN 352
High Courts20 Jun 2013Disposed Off
Smt. Sarita H. Vs The Commissioner, Bangalore Development Authority
Karnataka High Court · (2013) 4 KarLJ 374
High Courts20 Jun 2013
Sri. Ramesh Naik Vs Sri. Diwakar and The Manager Bajaj Allianz General Insurance Company Ltd. Bajaj Allianz General Insurance Company Ltd. Vs Ramesh Naik and Sri. Diwakar
Karnataka High Court · (2013) 06 KAR CK 0164
High Courts20 Jun 2013
The Managing Director and The Divisional Controller KSRTC Vs Smt. D. Saraswathi and Kum D Thejeshwari Smt. D. Saraswathi and Kumari D Thejeshwari Vs The Managing Director KSRTC and The Divisional Controller KSRTC Sri. D. Jayaprakash and Sri. D. Sathish Vs Managing Director Karnataka State Road Transport Corporation
Karnataka High Court · (2014) 2 AKR 575 : (2013) 4 KarLJ 552
Motor Vehicles Act, 1988 — Section 163-A, 165
High Courts19 Jun 2013Dismissed
Krishna Reddy since deceased by his LRS. K Munni Reddy and Others Vs The Special Additional Lao Bangalore Development Authority Bangalore and The Commissioner Bangalore Development Authority
Karnataka High Court · (2013) ILR (Kar) 5352
Civil Procedure Code, 1908 (CPC) — Section 2(2)Land Acquisition Act, 1894 — Section 18, 26(2), 28ALimitation Act, 1963 — Article 136
High Courts19 Jun 2013
Commissioner of Income Tax Vs Alloy Steels
Karnataka High Court · (2013) 359 ITR 355 : (2013) 217 TAXMAN 262
Income Tax Act, 1961 — Section 263, 40(b)
High Courts19 Jun 2013Allowed
H.B. Industries Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 416
High Courts19 Jun 2013Partly Allowed
Smt. Hema, Pratik, Devashree and Smt. Jamanabai Vs Smt. Santoshi Shivaji Deshmukh and Reliance General Insurance Co. Ltd.
Karnataka High Court · (2014) ACJ 1671 : (2014) 1 AKR 46 : (2013) ILR (Kar) 5810 : (2014) 3 KarLJ 316
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jun 2013Allowed
Kabeeb Kalkarnai Vs State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0163
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2(viia), 2(viid), 24, 27A