COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 124 of 165

High Courts03 Jun 2013Dismissed

Sri R. Shivanna Vs The State of Karnataka and The Joint Secretary DPAR (Admn.) The State of Karnataka and Smt. Jais Surendra Vs Sri R. Shivanna

Karnataka High Court · (2013) 06 KAR CK 0148

Constitution of India, 1950 — Article 227

High Courts03 Jun 2013Dismissed

Chamundeshwari Electricity Supply Corporation Limited and The Assistant Executive Engineer (Elec). Supply Corporation Ltd. Vs Sudha, Harshitha and Veeresha

Karnataka High Court · (2013) 06 KAR CK 0147

Electricity Act, 2003 — Section 161, 162

High Courts03 Jun 2013Dismissed

Mr. Amir Rahamathulla Khan Vs Smt. Meera Harinath

Karnataka High Court · (2013) 06 KAR CK 0146

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 151Transfer of Property Act, 1882 — Section 106, 111

High Courts03 Jun 2013Allowed

State of Karnataka Vs Vivekananda M. Hallur and Others

Karnataka High Court · (2013) 4 AKR 9 : (2013) 4 KCCR 2689

Karnataka Stamp Act, 1957 — Section 2(mm)Registration Act, 1908 — Section 78

High Courts03 Jun 2013Disposed Off

B. Gajendra Kumar Vs Income Tax Officer, Ward-1(1)

Karnataka High Court · (2013) 219 TAXMAN 16

Income Tax Act, 1961 — Section 119(2)(a), 234A, 234B

High Courts03 Jun 2013

M/s. Schindler India (P) Ltd. Vs State of Karnataka

Karnataka High Court · (2013) 76 KarLJ 369 : (2014) 67 VST 152

Constitution of India, 1950 — Article 141Karnataka Value Added Tax Act, 2003 — Section 38(1), 39(1), 65

High Courts03 Jun 2013Dismissed

Bangalore Mahanagara Palike and The Assistant Executive Engineer Bangalore Mahanagara Palike Vs Sri. R. Siddananjappa, Sri. Nandagopala Reddy K.R., Sri. K.M. Janardhana Reddy and Sri. K.M. Prasanna Kumar

Karnataka High Court · (2013) 06 KAR CK 0099

Specific Relief Act, 1963 — Section 38

High Courts03 Jun 2013Dismissed

Smt. Dr. Geetha Vs The State of Karnataka, Dr. H. Sadashivagouda, H. Shivarudra Gouda and Smt. Danamma

Karnataka High Court · (2013) 06 KAR CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 407Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 323, 34, 498(A), 504, 506

High Courts03 Jun 2013Dismissed

Sri Dakshina Murthy and Sri Darman Vs Smt. B.A. Saraswathi and Smt. Sowbhagyalaxmi

Karnataka High Court · (2013) 06 KAR CK 0069

High Courts03 Jun 2013Dismissed

Smt. Ayeesha M. Torgal Vs Sri. B. Pradeep Muthukumar

Karnataka High Court · (2013) 3 AKR 766 : (2013) ILR (Kar) 3366 : (2013) 3 KCCR 2359

Guardian and Wards Act, 1890 — Section 25, 6, 9Hindu Minority and Guardianship Act, 1956 — Section 2

High Courts03 Jun 2013

Gangaraju Vs State

Karnataka High Court · (2013) 06 KAR CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 437(5), 439(2)Penal Code, 1860 (IPC) — Section 302, 307

High Courts03 Jun 2013

Management of M/s. Woodlands Hotel (P) Ltd. Vs G.N. Gundappa

Karnataka High Court · (2014) 1 LLN 180 : (2014) LLR 87

High Courts31 May 2013Allowed

C.G. Gangadhar Vs Mysore Urban Development Authority and Another

Karnataka High Court · (2013) 4 AKR 366 : (2013) 4 KarLJ 559

Karnataka Urban Development Authorities Act, 1987 — Section 17

High Courts31 May 2013Dismissed

State Vs Sri. Maulasab Bukitgar

Karnataka High Court · (2013) 05 KAR CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

High Courts31 May 2013Allowed

M. Manjunath Vs State

Karnataka High Court · (2013) 4 AKR 111 : (2013) ILR (Kar) 3803 : (2013) 3 KCCR 1788

Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 201, 409Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 5(2), 7

High Courts31 May 2013

Munichandra Vs The Commissioner, Bangalore Development Authority and Others

Karnataka High Court · (2014) 1 KarLJ 95

High Courts30 May 2013

Bhagavathi Sannidhi Estates Private Limited Vs State of Karnataka

Karnataka High Court · (2013) 05 KAR CK 0051

Karnataka Sales Tax Act, 1957 — Section 10Karnataka Tax on Entry of Goods Act, 1979 — Section 14(1)Karnataka Value Added Tax Act, 2003 — Section 22

High Courts30 May 2013Allowed

Sri T.S. Mahadeyaiah Vs Sri S.V. Nagaraju and Smt. Lakshamma

Karnataka High Court · AIR 2013 Kar 149 : (2013) 3 AKR 594 : (2013) ILR (Kar) 2944 : (2013) 3 KCCR 2363

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Karnataka High Court Act, 1961 — Section 9

High Courts30 May 2013

State of Karnataka Vs Mruthyunjaya Traders

Karnataka High Court · (2013) 76 KarLJ 432 : (2014) 69 VST 503

Karnataka Sales Tax Act, 1957 — Section 23(1)

High Courts30 May 2013Dismissed

Sri B.L. Sridhar, Sri B.L. Babu, Sri B.L. Somashekar and Sri B.L. Rajshekar Vs Sri B.R. Pathi, The Special Land Acquisition Officer, National Highways, Sri B.L. Shanthana Krishna and Bangalore City Co-Operative Bank

Karnataka High Court · AIR 2013 Kar 163 : (2013) 4 KCCR 2696

National Highways Act, 1956 — Section 3G, 3-H, 3-H(3), 3-H(4)