COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 131 of 165

High Courts16 Apr 2013Dismissed

M/s. Graphs Enterprises Vs Sri. K.H. Prakash, Smt. K.H. Parvathi and M/s. NTTF Industries Limited

Karnataka High Court · (2013) 4 AKR 26 : (2013) ILR (Kar) 5641 : (2013) 4 KCCR 3462

Hindu Succession Act, 1956 — Section 8Workmens Compensation Act, 1923 — Section 2(1)(e)

High Courts16 Apr 2013

Branch Manager, Oriental Insurance Co. Ltd. Vs Smt. Narasamma and Others

Karnataka High Court · (2013) 3 AKR 547 : (2014) ILR (Kar) 1307 : (2013) 6 KarLJ 88

High Courts16 Apr 2013Allowed

Sri. Swamy and Smt. Puttamma Vs Smt. Thimmamma and Others

Karnataka High Court · (2013) 4 KarLJ 459

Succession Act, 1925 — Section 63

High Courts16 Apr 2013Dismissed

B.N. Gopinath and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 3 AKR 671 : (2013) 3 KCCR 2466

High Courts16 Apr 2013

Sri. Tallapaneni Sreedhar Vs Sri. H.S. Anjanappa Alias Anjana GowdaSri. Sreenivasa Reddy and Sri. K. Lakshman

Karnataka High Court · (2013) 4 KarLJ 295

High Courts16 Apr 2013Allowed

M/s. Bangalore Electricity Supply Company Limited, Shreeram Gowda and Shivasharana Vs The State Information Commissioner and Sri S. Naresh Kumar

Karnataka High Court · (2013) 04 KAR CK 0011

Right To Information Act, 2005 — Section 18, 18(1), 19, 6(1), 7

High Courts16 Apr 2013Dismissed

Sri Manjunath Moolya Vs St. Antony''s Charity Institutes

Karnataka High Court · (2013) 04 KAR CK 0004

Civil Procedure Code, 1908 (CPC) — Section 14Karnataka Rent Act, 1999 — Section 2(3)(ii)

High Courts15 Apr 2013

Vir Retail Private Limited Vs Union of India

Karnataka High Court · (2014) 71 VST 344

High Courts15 Apr 2013

M/s. Suraj Condominiums Pvt. Ltd. Vs Sri. O. Ramachandra Reddy, Sri. Ramakrishna Reddy and Sri. Kusumadhara

Karnataka High Court · (2013) 04 KAR CK 0155

High Courts15 Apr 2013

M/s. Mangalya Developers A Partnership Firm Vs The Bruhat Bengaluru Mahanagara Palike, Corporation Offices, The Urban Development Dept. and The Joint Director (Planning) BBMP

Karnataka High Court · (2013) 04 KAR CK 0148

High Courts15 Apr 2013Allowed

Dr. Malini Vs The State of Karnataka

Karnataka High Court · (2013) ILR (Kar) 3113 : (2013) 4 KCCR 2646

Constitution of India, 1950 — Article 311, 311(2)

High Courts15 Apr 2013

Ravi and Kashappa Vs Sedam Police Station

Karnataka High Court · (2013) 04 KAR CK 0119

Penal Code, 1860 (IPC) — Section 143, 144, 148, 307, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)

High Courts15 Apr 2013Dismissed

Sri. K. Shankarappa, Lakshmidevamma and Others Vs Smt. Chikkamma, Sri. Chikkanna and Sri. Doddaiah

Karnataka High Court · (2013) 04 KAR CK 0105

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10-A, 151

High Courts15 Apr 2013

Reliance General Insurance Company Limited Vs Manjunath Reddy and Sowmya Revankar

Karnataka High Court · (2013) 04 KAR CK 0094

High Courts15 Apr 2013

M/s. "Q" Freak Club No. 43 Vs The State of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 363 : (2013) 4 KarLJ 508

High Courts15 Apr 2013Dismissed

Sri Sudhakar Udupa Vs Udupi Sri Adamar Mut Education Council

Karnataka High Court · (2013) 04 KAR CK 0084

High Courts15 Apr 2013Partly Allowed

Zonal Manager, IFFCO-TOKIO General Insurance Co. Ltd. Vs K.N. Parmeshwaraiah and Govindappa

Karnataka High Court · (2013) 3 AKR 700 : (2013) ILR (Kar) 4558

Motor Vehicles Act, 1988 — Section 173(2)

High Courts15 Apr 2013Dismissed

S.B. Chabbi Vs Karnataka State Human Rights Commission and Another

Karnataka High Court · (2013) 3 KarLJ 398 : (2013) 4 KCCR 3232

High Courts15 Apr 2013

Sri. M.D. Saraf Vs Bruhat Bangalore Mahanagara Palike, The Assistant Executive Engineer, The Assistant Revenue Officer and Smt. A. Prema

Karnataka High Court · (2013) 04 KAR CK 0019

Karnataka Municipal Corporations Act, 1976 — Section 321(3)

High Courts15 Apr 2013Allowed

Shri Suresh Kumar S.K. Vs State of Karnataka

Karnataka High Court · (2013) 4 KCCR 2891

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 304, 304A, 338, 34