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Karnataka High Court judgments, 2013

3,288 judgments · page 129 of 165

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High Courts19 Apr 2013

Mahalakshmi Co-operative Bank Ltd. Vs Central Board of Direct Taxes

Karnataka High Court · (2013) 358 ITR 23 : (2013) 216 TAXMAN 128

Karnataka Co-operative Societies Act, 1959 — Section 119(2)(b), 139
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High Courts19 Apr 2013

Dheerendra D. Jamble and Others Vs Sri R.R. Diwakar and Others Sri Vijay Kumar, Sri Vasant, Sri Channappa Veerasangappa Kumbargoudar and Sri Siddaraj Vs The Loka Shikshana and Others Shri Lingappa and Raheman Sab Vs Sri Ashok Harnahalli Ors.

Karnataka High Court · (2013) 3 AKR 441 : (2013) ILR (Kar) 2321 : (2013) 6 KarLJ 473 : (2013) 3 KCCR 2310

Bombay Public Trusts Act, 1950 — Section 35, 36Civil Procedure Code, 1908 (CPC) — Section 151, 92
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High Courts19 Apr 2013Allowed

Muniyamma Vs Divisional Controller, K.S.R.T.C.

Karnataka High Court · (2013) 138 FLR 499 : (2013) 4 LLJ 397

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High Courts19 Apr 2013Dismissed

Karnataka State Petroleum Dealers Welfare Association Vs State of Karnataka and Others

Karnataka High Court · (2013) 04 KAR CK 0021

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High Courts19 Apr 2013

Shri.. Sanjeev Khandelwal Vs The State of Karnataka and P. Mallikarjuna

Karnataka High Court · (2013) 04 KAR CK 0018

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High Courts18 Apr 2013Allowed

K.R. Srinivasa and Another Vs State of Karnataka and Another

Karnataka High Court · (2013) 3 AKR 244

Penal Code, 1860 (IPC) — Section 415, 419, 468, 471, 474
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High Courts18 Apr 2013

Ningappa Vs State

Karnataka High Court · (2013) 3 AKR 101

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High Courts18 Apr 2013Dismissed

M/s. Metro Malleable Manufacturers (P) Ltd. Vs M/s. Canara Bank, Bangalore and Others

Karnataka High Court · (2013) 2 AKR 723

Constitution of India, 1950 — Article 226
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High Courts18 Apr 2013

Mrs. Althea Verna Wasdell Vs Mr. Brendon Alfred Wasdell

Karnataka High Court · (2013) 04 KAR CK 0153

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High Courts18 Apr 2013Dismissed

M.H. Shabbir Vs State of Karnataka, Dept. of Revenue, Deputy Commissioner and Land Acquisition Officer, The Asst. Commissioner and Land Acquisition Officer and Holenarasipura Town Municipality B.R. Narayan Rao and Others Vs State of Karnataka, Dept. of Urban Development, Deputy Commissioner and Land Acquisition Officer, Assistant Commissioner, Land Acquisition Officer and Holenarasipura Town Municipality H.J. Ravi, H.R. Ananth and K. Mohan Babu Vs State of Karnataka, Department of Revenue, Deputy Commissioner and Town Municipal Council N. Hanumantha Kumar and N. Ashok Kumar Vs State of Karnataka, Dept. of Urban Development, Deputy Commissioner, Town Municipal Council and Deputy-Commissioner and Land Acquisition Officer

Karnataka High Court · (2013) 2 AKR 758

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)
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High Courts18 Apr 2013

M/s. Maruthi Friends Association Regd. Vs The State of Karnataka, The Superintendent of Police, The Inspector of Police (Law and Order) and The Sub Inspector of Police

Karnataka High Court · (2013) 04 KAR CK 0104

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High Courts18 Apr 2013

Devindrappa Vs Shababulala Kumaji

Karnataka High Court · (2013) 04 KAR CK 0083

Negotiable Instruments Act, 1881 (NI) — Section 138, 143
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High Courts18 Apr 2013Disposed Off

Pandappa Vs State of Karnataka

Karnataka High Court · (2013) 2 AKR 724

Penal Code, 1860 (IPC) — Section 302, 34
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High Courts18 Apr 2013

Arecanut Processing and Sale Co-operative Society Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (2013) 358 ITR 337 : (2013) 216 TAXMAN 122

Income Tax Act, 1961 — Section 139, 44AB, 80P(2)(iii)
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High Courts18 Apr 2013Disposed Off

Basavaraju Vs M/s. United India Insurance Co. Ltd. and Anil Kumar S. United India Insurance Co. Ltd. Vs Basavaraju and Sri. Anil Kumar S.

Karnataka High Court · (2014) ACJ 1278 : (2013) 3 AKR 621

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 3(1), 4(2), 96(2)(b)(ii)
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High Courts18 Apr 2013

Smt. Yashodamma Vs Sri R. Kumara Swamy and Another

Karnataka High Court · (2013) 3 KCCR 2574

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(a), Order 39 Rule 4
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High Courts18 Apr 2013

M/s. Shree Ambamaheshwari Recreation Association Vs Government of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 270

Licensing Order — Clause3
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High Courts18 Apr 2013

Sinchus Recreation Association Vs The State of Karnataka and Others

Karnataka High Court · (2013) 04 KAR CK 0014

Licensing Order — Clause3
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High Courts17 Apr 2013

AVR Overseas Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (2014) 67 VST 314

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High Courts17 Apr 2013

Prakash Retail (P.) Ltd. Vs Deputy Commissioner of Commercial Tax (Audit)

Karnataka High Court · (2013) 77 KarLJ 643 : (2013) 32 STR 388 : (2013) 40 STT 277 : (2014) 68 VST 392

Karnataka Value Added Tax Act, 2003 — Section 2(36), 3
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