High Courts30 May 2013
Smt. Ratnavva, Laxmibai and Ningappa Vs Vamanagouda and The Manager, ICICI Lombard Motor Insurance Company Limited
Karnataka High Court · (2013) 05 KAR CK 0018
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 125 of 165
High Courts30 May 2013Allowed
Smt. Parvathamma Since dead by L.Rs. Sri Ramakrishnaiah and Others Vs The Asst. Commissioner-Cum-Land Acquisition Officer
Karnataka High Court · (2014) ILR (Kar) 146 : (2014) 1 KCCR 341
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(1), Order 22 Rule 3(2)Land Acquisition Act, 1894 — Section 18, 53
High Courts30 May 2013
M/s. Total Wardrobe Solutions Vs M/s. V.S.R. Fashions Marketing, Sri Surya Narayana Pathy and Sri. N. Ramachandra Choudhry
Karnataka High Court · (2013) 4 AKR 631 : (2013) ILR (Kar) 5107 : (2013) 4 KCCR 2924
Criminal Procedure Code, 1973 (CrPC) — Section 178, 178(d), 179, 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 May 2013
Infinite Builders and Developers Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 76 KarLJ 390 : (2014) 68 VST 24
Karnataka Value Added Tax Act, 2003 — Section 12(1), 64(1), 72(2)
High Courts30 May 2013
Shimoga Multipurpose Social Purpose Society (R) Vs Regional P.F. Commissioner-II, Shimoga
Karnataka High Court · (2014) 2 AKR 309 : (2013) 139 FLR 356 : (2014) 3 KCCR 2630
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16(2), 7A, 7A(1)
High Courts30 May 2013
Smt. T. Pramila Vs State Transport Authority and Others
Karnataka High Court · (2013) 05 KAR CK 0002
Constitution of India, 1950 — Article 226
High Courts30 May 2013
East India Technologies Private Limited Vs State of Karnataka
Karnataka High Court · (2013) 05 KAR CK 0001
Karnataka Value Added Tax Act, 2003 — Section 4, 63, 72(2)
High Courts29 May 2013Dismissed
State of Karnataka Vs Dharma
Karnataka High Court · (2013) 05 KAR CK 0048
Forest Act, 1927 — Section 24(e), 50Karnataka Forest Rules, 1969 — Rule 144, 165
High Courts29 May 2013
Sri. N. Srinivasa Vs The Excise Commissioner, The Deputy Commissioner and The Deputy Commissioner of Excise
Karnataka High Court · (2013) 05 KAR CK 0047
Karnataka Excise Act, 1965 — Section 13, 14, 15, 32, 34
High Courts29 May 2013
Bruhat Bangalore Mahanagara Palike Vs M/s. Serve and Volley Outdoor Advertising Private Limited
Karnataka High Court · (2013) 05 KAR CK 0045
Arbitration and Conciliation Act, 1996 — Section 34
High Courts29 May 2013
Smt. Uma N. Bera Vs Sri Rakesh G. @ Bhima and The State of Karnataka
Karnataka High Court · (2013) 05 KAR CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 149, 201, 302, 364A, 366
High Courts29 May 2013Dismissed
State of Karnataka Vs Vasu and Santhosha
Karnataka High Court · (2013) 05 KAR CK 0039
Forest Act, 1963 — Section 24(e), 50Karnataka Forest Rules, 1969 — Rule 144, 165
High Courts29 May 2013
Sri. K. Rajanna Vs The Excise Commissioner, The Deputy Commissioner and The Deputy Commissioner of Excise
Karnataka High Court · (2013) 05 KAR CK 0038
Karnataka Excise Act, 1965 — Section 11, 13, 32, 37, 61(2)
High Courts29 May 2013Dismissed
State Vs Byrareddy, Krishnareddy and Narayanaswami
Karnataka High Court · (2013) 05 KAR CK 0036
Penal Code, 1860 (IPC) — Section 323, 324, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(iv)(v)(x)
High Courts29 May 2013Dismissed
Smt. Dr. B.N. Kalpana Vs State of Karnataka and Director of Medical Education
Karnataka High Court · (2013) 05 KAR CK 0035
Karnataka State Civil Services (Regulation of Pay, Promotion and Pension) Rules — Rule 2
High Courts29 May 2013
Smt. S. Pushpalatha Vs The Excise Commissioner, The Deputy Commissioner and The Deputy Commissioner of Excise
Karnataka High Court · (2013) 05 KAR CK 0033
Karnataka Excise Act, 1965 — Section 32, 34, 36, 41, 43
High Courts29 May 2013
Sri. L. Potegowda Vs The Deputy Commissioner, The Deputy Commissioner of Excise and The Commissioner of Excise
Karnataka High Court · (2013) 05 KAR CK 0017
Karnataka Excise Act, 1965 — Section 61(2)
High Courts29 May 2013Dismissed
Prabhugouda Bhimanagoudar @ Patil Vs Director, (HRD) KPTCL, Superintendent Engineer and Executive Engineer (O and M) HESCOM
Karnataka High Court · (2013) 05 KAR CK 0016
Karnataka Electricity Board Employees Recruitment (Appointment on Compassionate Ground) Regulation, 1997 — Section 4(1)
High Courts29 May 2013Dismissed
Mangalore Urban Development Authority Vs M/s. Hindustan Petroleum Corporation Ltd., State of Karnataka and The Karnataka Industrial Areas Development Board
Karnataka High Court · (2013) 05 KAR CK 0015
Karnataka Industrial Area Development Act — Section 3, 3(1)Karnataka Town and Country Planning Act, 1961 — Section 14, 15, 18
High Courts29 May 2013Dismissed
State Vs Raghavendra
Karnataka High Court · (2013) 05 KAR CK 0009
Penal Code, 1860 (IPC) — Section 279, 304(A)