High Courts19 Mar 2013
M/s. Mahesh Investments Vs The Asst. Commissioner of Income Tax
Karnataka High Court · (2013) 77 KarLJ 74
Income Tax Act, 1961 — Section 142(1), 143(1), 143(2)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 141 of 165
High Courts19 Mar 2013Dismissed
Rama and Others Vs H. Bylappa, The State of Karnataka and The Land Tribunal
Karnataka High Court · (2013) 03 KAR CK 0155
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts19 Mar 2013
Rachayya and Others Vs The Land Acquisition Officer/Assistant Commissioner and Others
Karnataka High Court · (2013) 03 KAR CK 0144
High Courts19 Mar 2013Dismissed
S. Venkateshwar Rao and Others Vs The Gurunanak Dev Polytechnic College, Sri. Nanak Jhira Saheb Foundation and The Director Board of Technical Education Sri. Nanak Jhira Saheb Foundation Vs S. Venkateshwar Rao and Others
Karnataka High Court · (2013) 03 KAR CK 0143
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226, 227Karnataka High Court Act, 1961 — Section 4
High Courts19 Mar 2013
The Senior Geologist (Mines) Department of Mines and Geology, The Tahsildar and The District Collector Vs Devendrappa and The Secretary Grama Panchayat
Karnataka High Court · (2013) 03 KAR CK 0125
High Courts19 Mar 2013
S. Sri.nivas Vs Smt. Mallamma, Kum. Nameetha, Kum. Prathiba and Kum. Savitha
Karnataka High Court · (2013) 3 KarLJ 135 : (2013) 4 KCCR 3226
High Courts19 Mar 2013
M/s. National Insurance Company Limited Vs K.B. Shivakumar Swamy and C. Shivakumar K.B. Shivakumar Swamy Vs M/s. National Insurance Company Limited and C. Shivakumar
Karnataka High Court · (2013) 3 AKR 3
Civil Procedure Code, 1908 (CPC) — Section 21(1)Motor Vehicles Act, 1988 — Section 166(2)
High Courts19 Mar 2013
Sri. Hanumantha Reddy and Smt. Seethamma Vs Sri. K. Raghava Reddy and Others
Karnataka High Court · (2013) 3 KarLJ 16
High Courts19 Mar 2013
Sri. Harishraj Urs and Sri. Maheshraje Urs Vs Sri. Vinayraj Urs and Smt. Shanthammanni
Karnataka High Court · (2013) 4 AKR 697 : (2013) 3 KarLJ 661
High Courts19 Mar 2013
B.B. Siddalinga Murthy Vs The Returning Officer and Others
Karnataka High Court · (2013) 3 KarLJ 61 : (2013) 4 KCCR 3317
Karnataka Panchayat Raj Act, 1993 — Section 17(6)
High Courts19 Mar 2013
K. Ramaraj Urs Vs The Deputy Commissioner, Ramanagaram District and Others
Karnataka High Court · (2013) 3 KarLJ 67
Karnataka Municipalities Act, 1964 — Section 322(1)
High Courts19 Mar 2013Dismissed
State of Karnataka Vs Mahammad Raffique
Karnataka High Court · (2013) 03 KAR CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 379
High Courts19 Mar 2013Dismissed
Sri. Rajendra Vs Smt. G.N. Shobha
Karnataka High Court · (2013) 03 KAR CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Mar 2013
Sanganabasappa Vs Special Land Acquisition Officer U.K.P.
Karnataka High Court · (2013) 03 KAR CK 0067
High Courts19 Mar 2013Allowed
Sri Chikkapla Channabasappa Dead and Chikkapla Kotrappa Dead Vs Karibasamma and Others
Karnataka High Court · (2013) 03 KAR CK 0053
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 54
High Courts19 Mar 2013Dismissed
Sri M.G. Dattathreya Vs State of Karnataka, Sri Nagendra Reddy and Sri Afrose @ Afrose Babu
Karnataka High Court · (2013) 03 KAR CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts19 Mar 2013Dismissed
Shivanand Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 5 KarLJ 641
Karnataka Municipalities Act, 1964 — Section 322
High Courts19 Mar 2013
Taluk Krishika Samaja and Balehalli Prabhakar Vs The State of Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 69
High Courts19 Mar 2013
New India Assurance Co. Ltd. Vs Sri. Channabasavana Gowda, Mr. Shaik Baba Jan and Sri. B.K. Gopal Krishna
Karnataka High Court · (2014) ACJ 2018 : (2013) 3 AKR 537 : (2013) ILR (Kar) 3661
Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(ii), 163-A, 166
High Courts18 Mar 2013
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs M/s. Children''s Education Society
Karnataka High Court · (2014) 264 CTR 389 : (2013) 358 ITR 373
Income Tax Act, 1961 — Section 10(23C)(iii)(ad), 32(1)(iii)