High Courts17 Jun 2013Dismissed
T.J. Damodara (Karnataka United School and Light Motor Vehicle Drivers'' Union (R)) Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 593
Motor Vehicles Act, 1988 — Section 59, 64, 65, 66, 74
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 120 of 165
High Courts17 Jun 2013
Sri T.J. Damodara Vs The State of Karnataka, The Principal Secretary to the Government of Karnataka Transport Department and Transport Commissioner
Karnataka High Court · (2013) 3 AKR 755
Karnataka Motor Vehicles (Conditions for Vehicles Engaged in Transport of School Children) Rules, 2012 — Rule 6, 6(2)Motor Vehicles Act, 1988 — Section 212, 96, 96(2)
High Courts17 Jun 2013
Mysore Polymers and Rubber Products Ltd. Vs Commissioner of Commercial Taxes Kaytee Switch Gear Ltd. Vs State of Karnataka Deputy Commissioner of Commercial Taxes, (Assessment-11, Fast Track), Bangalore and Others Vs Hindustan Petroleum Corporation Limited
Karnataka High Court · (2013) 66 VST 129
High Courts17 Jun 2013
Rajaratnam Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 06 KAR CK 0158
Karnataka Land Revenue Act, 1964 — Section 136(2)
High Courts17 Jun 2013
Chandrappa, Siddamma and Jayalakshmi Vs H. Narashimha Murthy Rao and Others HDFC Chubb General Insurance Co. Ltd. Vs Chandrappa and Others
Karnataka High Court · (2013) 06 KAR CK 0157
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 163A, 166
High Courts17 Jun 2013Dismissed
Gurappa and Nanjappa Vs The Revenue Inspector and Others
Karnataka High Court · (2013) 06 KAR CK 0068
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts17 Jun 2013
Vasudev Adigas Fast Food Pvt. Ltd. and Another Vs Radhakrishna Adiga
Karnataka High Court · (2013) 56 PTC 410
Arbitration and Conciliation Act, 1996 — Section 8
High Courts14 Jun 2013Disposed Off
Smt. Fousia Banu, Salma Banu Alias mumtaz Arshiya Sawar and Mohammed Shabaz Vs Mohammed Saleem
Karnataka High Court · (2014) 1 AKR 371 : (2013) ILR (Kar) 6009
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
High Courts14 Jun 2013
Smt. Parvathamma Vs Smt. Devamma
Karnataka High Court · (2013) 4 AKR 2 : (2013) 4 KCCR 2942
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17
High Courts14 Jun 2013Dismissed
Sri. B.S. Krishnaiah Vs Narasimhaiah @ Hosanarasimhaiah and Venkateshappa
Karnataka High Court · (2013) 06 KAR CK 0133
High Courts14 Jun 2013Dismissed
Sri. Chikkachowdappa Vs Sri. S.M. Seetharam
Karnataka High Court · (2013) 4 KarLJ 609
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Jun 2013
Abdul Jabbar @ Ameer, Mohammed Hussain and Others Vs Habeeb Pasha
Karnataka High Court · (2013) 3 AKR 702 : (2013) ILR (Kar) 3195 : (2013) 4 KCCR 3149
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7(1), 100
High Courts14 Jun 2013
Meenaxi and Others Vs Pandurang Bhimrao Laxmeshwar
Karnataka High Court · (2013) 4 AKR 287
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 107Land Acquisition Act, 1894 — Section 31
High Courts13 Jun 2013Allowed
Official Liquidator of Kritika Rubber Industries P. Ltd. Vs Canara Bank
Karnataka High Court · (2013) 181 CompCas 238
High Courts13 Jun 2013
High Court of Karnataka Vs Mr. Patrick Lawrence, Proprietor, M/s. Lion Holding''s
Karnataka High Court · (2014) 1 AKR 418 : (2013) ILR (Kar) 5312 : (2014) 1 KarLJ 639
Arbitration and Conciliation Act, 1996 — Section 11, 38(2), 39(2), 39(3), 42
High Courts13 Jun 2013
Mrs. Haseena Bhanu Vs Smt. Asmathunnisa
Karnataka High Court · (2014) 1 AKR 57 : (2013) 4 KarLJ 409
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151Karnataka Rent Act, 1999 — Section 27(2)(a), 27(2)r, 42
High Courts13 Jun 2013Allowed
Official Liquidator of M/s. Kritika Rubber Industries Pvt. Ltd., (In liqn) Vs Canara Bank and T. Devaraja
Karnataka High Court · (2013) 4 AKR 125 : (2014) 118 CLA 89 : (2013) ILR (Kar) 2961
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 436, 446(1), 537Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19(22)
High Courts13 Jun 2013Dismissed
Mylapur Subramanyam Vs Thallam V. Srinivas Murthy, S. Ramamurthy and The State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 34, 420, 465, 467, 468
High Courts13 Jun 2013Allowed
Sri P.K. Balachandran Vs M/s. Chandan Exports
Karnataka High Court · (2013) 06 KAR CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Jun 2013
M. Sarojammal Vs N. Raman @ Ramaiah and Others
Karnataka High Court · (2013) 06 KAR CK 0087