Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Foreigners Act, 1946 — Section 14(a)Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20(B)(ii), 21

Read judgment

High Courts03 May 2013Dismissed

Smt. Venkatamma, (M. Srinivas) Vs The State of Karnataka, The Chairman, Land Tribunal and Patel Ramaiah, ( Sri R. Muniraju and Others)

Karnataka High Court · (2013) 3 AKR 144

Karnataka Land Reforms Act, 1961 — Section 44Karnataka Land Reforms Rules, 1974 — Rule 43Limitation Act, 1963 — Section 5

Read judgment

High Courts30 Apr 2013

M/s. Motekar Brothers, Durga Wine Shop and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 4 KarLJ 12

Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 17-B

Read judgment

High Courts26 Apr 2013

Sri. M. Nagaraju and Smt Parvathamma Vs Government of Karnataka, The Commissioner and The Special Land Acquisition Officer

Karnataka High Court · (2013) ILR (Kar) 2369 : (2013) 6 KarLJ 9 : (2013) 4 KCCR 2843

Karnataka Housing Board Act, 1962 — Section 17, 18, 19, 20, 24Land Acquisition Act, 1894 — Section 4(1), 4(2), 6(1)

Read judgment

High Courts26 Apr 2013Allowed

Sri B.R. Ganesh and Others Vs The State of Karnataka and Others Gangadharaswamy M., Y.S. Channakeshava and Prabhakar Vs Bruhat Bangalore Mahanagara Palike, The Chief Engineer, Yelahanka Zone, Bruhat Bangalore Mahanagara Palike and The Executive Engineer Yelahanka Zone Bruhat Bangalore Mahanagara Palike Mahesh Kumar Vs Urban Development Department and Others

Karnataka High Court · (2013) 4 AKR 664 : (2013) ILR (Kar) 2815 : (2014) 1 KarLJ 386

Karnataka Municipal Corporations Act, 1976 — Section 182, 183Karnataka Transparency in Public Procurements Act, 1999 — Section 2(d), 5, 7

Read judgment

High Courts26 Apr 2013Dismissed

M.A. Parthasarathy, Repersented by his LR, M.A. Vedavalli Vs Agromore (P) Limited and Others

Karnataka High Court · (2013) 4 AKR 115 : (2013) ILR (Kar) 2299 : (2013) 3 KCCR 2422

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 1, 151, 96

Read judgment

High Courts26 Apr 2013Allowed

Yoganand H.G. and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 76 KarLJ 407 : (2013) 4 KarLJ 201

Karnataka Civil Services Rules, 1958 — Rule 32

Read judgment

High Courts26 Apr 2013Allowed

Sri Someshwara Farmers Co-operative Spinning Mill Ltd. Vs State of Karnataka

Karnataka High Court · (2013) 3 AKR 461 : (2013) ILR (Kar) 2258 : (2013) 5 KarLJ 107 : (2013) 4 KCCR 2768

Karnataka Co-operative Societies Act, 1959 — Section 106, 12, 12(2)

Read judgment

High Courts26 Apr 2013

Mrs. Premila Grubb Vs Sri Air Marshall L.P. Pereira and Mr. Edward Rodricks

Karnataka High Court · (2013) 4 KarLJ 118

Read judgment

High Courts26 Apr 2013Allowed

Smt. Suguna, Smt. Suphala and Smt. Sudarshana U. Vs V. Sunil Kumar Holla, Smt. Sumana, U. Bhaskar Holla and State of Karnataka

Karnataka High Court · AIR 2013 Kar 159 : (2013) 3 KCCR 2237

Karnataka Court-fees and Suits Valuation Act, 1958 — Section 24(d), 38

Read judgment

High Courts26 Apr 2013

Krishne Gowda Vs Mysore Urban Development Authority, Mysore and Another

Karnataka High Court · (2014) 1 KarLJ 105

Read judgment

High Courts25 Apr 2013

Jayamma Vs Ramamurthy and The Divisional Manager, United India Insurance Co. Ltd. The Branch Manager, United India Insurance Co. Ltd. Vs Shri Shamshad and Ramamurthy The Divisional Manager, United India Insurance Co Ltd. Vs Smt. Jayamma and Ramamurthy

Karnataka High Court · (2013) 04 KAR CK 0162

Read judgment

High Courts25 Apr 2013Allowed

Ramesh Rangashamaiah and Others Vs The State of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 787 : (2013) 3 KCCR 2478

Indian Police Service (Appointment by Promotion) Regulations, 1955 — Section 2(1)(j)(ii)Karnataka Police Act, 1963 — Section 3, 5

Read judgment

High Courts25 Apr 2013Allowed

K.S. Ravikumar Vs Basavanna and Station House Officer

Karnataka High Court · (2013) 4 AKR 281 : (2014) 4 KarLJ 325 : (2013) 4 KCCR 2679

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Penal Code, 1860 (IPC) — Section 120(B), 167, 325

Read judgment

High Courts25 Apr 2013

K. Ramesh Vs B. Amarnatha and The Manager, The United India Insurance Co. Ltd. United India Insurance Co. Ltd. Vs K. Ramesh and B. Amarnatha

Karnataka High Court · (2014) 2 ACC 692 : (2014) ACJ 576 : (2013) 3 AKR 666 : (2013) ILR (Kar) 3973

Motor Vehicles Act, 1988 — Section 2(24), 2(34)

Read judgment

High Courts25 Apr 2013

K.R. Chandrashekharaiah Vs Prakash and Others

Karnataka High Court · (2013) 4 AKR 113 : (2013) ILR (Kar) 2954 : (2013) 6 KarLJ 17 : (2013) 4 KCCR 2668

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Karnataka Panchayat Raj Act, 1993 — Section 295(2), 69(5)

Read judgment

High Courts24 Apr 2013Allowed

Sarveshwar Roller Flour Mills Pvt. Ltd. Vs Sobha Developers Ltd.

Karnataka High Court · (2013) 04 KAR CK 0192

Read judgment