COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 123 of 165

High Courts05 Jun 2013Dismissed

Smt. Narayanamma Vs Munikempaiah, The Deputy Commissioner and The Assistant Commissioner

Karnataka High Court · (2014) 1 AKR 824 : (2013) 5 KarLJ 36

Karnataka Land Revenue Act, 1964 — Section 39Karnataka State (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5-A

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High Courts05 Jun 2013Dismissed

The State of Karnataka, The Director of Technical Education in Karnataka, The Principal Karnataka Polytechnic and The Accountant General in Karnataka Vs Sri K.N. Krishna Bhat

Karnataka High Court · (2013) 06 KAR CK 0117

Karnataka Civil Services Rules, 1958 — Rule 222, 224

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High Courts05 Jun 2013Allowed

Dr. H.N. Ravindra and Others Vs The Principal Secretary Department of Medical Education and Others

Karnataka High Court · (2013) 06 KAR CK 0106

Karnataka Medical Registration Rules, 1963 — Rule 19(6), 20

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High Courts05 Jun 2013Dismissed

D.T. Virupakshappa Vs C. Subash

Karnataka High Court · (2013) 06 KAR CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 120, 149, 323, 324, 326

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High Courts05 Jun 2013

Pradeep Reddy Vs State of Karnataka

Karnataka High Court · (2013) 06 KAR CK 0104

Penal Code, 1860 (IPC) — Section 114, 34, 366-A

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High Courts05 Jun 2013

The Commissioner of Income Tax LTU and The Income Tax Officer (TDS) LTU Vs M/s. Karnataka Power Transmission Corporation Ltd.

Karnataka High Court · (2013) 06 KAR CK 0097

Income Tax Act, 1961 — Section 260-A

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High Courts05 Jun 2013

Vijayanagara Collage of Education Vs The Coordinator Task Force on Teachers Education Bangalore University and Others

Karnataka High Court · (2013) 06 KAR CK 0039

National Council for Teachers Education Act, 1993 — Section 13(3), 17

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High Courts05 Jun 2013Dismissed

Sri Ramaswamy R. and Sri R. Maheshwariah Vs The State of Karnataka and Others

Karnataka High Court · (2013) 06 KAR CK 0035

Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(4)

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High Courts05 Jun 2013Dismissed

The State Vs Mohd. Moulana and Babu Miyan

Karnataka High Court · (2013) 06 KAR CK 0015

Electricity Act, 2003 — Section 135, 138(B)Penal Code, 1860 (IPC) — Section 379

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High Courts04 Jun 2013Allowed

Bharatha Matha School Vs State of Karnataka and Others

Karnataka High Court · (2013) 5 KarLJ 320

Karnataka Motor Vehicles Taxation Act, 1957 — Section 15Motor Vehicles Act, 1988 — Section 52(3)

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High Courts04 Jun 2013Dismissed

Smt. Shantha Lakshmi Jayaram Vs Mineral Sales Private Limited and Others

Karnataka High Court · (2014) 2 AKR 172 : (2014) 4 EFLT 99 : (2013) 5 KarLJ 28 : (2014) 2 KCCR 1533

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High Courts04 Jun 2013

Management of M/s. Vikrant Tyres Ltd. Vs T. Venkatesh

Karnataka High Court · (2014) LLR 187

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High Courts04 Jun 2013Allowed

Annarao @ A.G. Patil Vs Dayanand

Karnataka High Court · (2013) 06 KAR CK 0101

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High Courts04 Jun 2013

Smt. A.S. Nagamani and Others Vs Vishwabharathi House Building Co-operative Society Limited and Others

Karnataka High Court · (2013) 5 KarLJ 42 : (2013) 4 KCCR 3384

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High Courts04 Jun 2013

H.M. Trust and Others Vs Union of India and Others

Karnataka High Court · (2013) 76 KarLJ 429 : (2014) 71 VST 348

Finance Act, 2010 — Section 65(105)(zzzz), 65(90a), 76(6)(h)

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High Courts04 Jun 2013Allowed

C. Nagarajaswamy Vs State

Karnataka High Court · (2013) 06 KAR CK 0027

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts04 Jun 2013Allowed

Sri M. Khushalappa Gowda Vs The Asst. Registrar of Co-Operative Societies and Charvaka Seva Sahakari Bank Niyamitha

Karnataka High Court · (2013) 06 KAR CK 0026

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High Courts04 Jun 2013

IBM India Private Limited Vs The Chief Commissioner of Central Excise and Others

Karnataka High Court · (2013) 77 KarLJ 41

Income Tax Act, 1961 — Section 120

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High Courts03 Jun 2013Dismissed

N.R. Ravi Vs The Commissioner, Bangalore Development Authority and Another

Karnataka High Court · (2013) 4 KarLJ 406

Land Acquisition Act, 1894 — Section 12(2), 18(3)(b), 28-A(1), 30, 31

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High Courts03 Jun 2013Disposed Off

Basavanagouda Patil and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 4 KarLJ 183

Consumer Protection Act, 1986 — Section 13(3-A)

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