High Courts18 Mar 2013Allowed
Sri. T.S. Nagesh and Sri. T.S. Prakash Vs Smt. Anjanamma and Others
Karnataka High Court · (2013) 03 KAR CK 0183
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 142 of 165
High Courts18 Mar 2013Allowed
The Divisional Manager, The New India Assurance Co. Ltd. Vs Manjamma, Baby Pavithra, Abhaya @ Arun Kumar and T. Ganeshappa
Karnataka High Court · (2014) ACJ 523 : (2013) 3 AKR 170 : (2013) ILR (Kar) 2559 : (2013) 5 KarLJ 644
Motor Vehicles Act, 1988 — Section 3Penal Code, 1860 (IPC) — Section 279, 304
High Courts18 Mar 2013Dismissed
State of Karnataka Vs Appanna
Karnataka High Court · (2013) 03 KAR CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304-A, 337, 338
High Courts18 Mar 2013
Smt. T. Puttamma and Sri Vishwanath V.R. Vs The Chief Secretary State of Karnataka and Others
Karnataka High Court · (2013) 03 KAR CK 0161
Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)
High Courts18 Mar 2013
Ramachandraiah, Maranna, Chikkavallappa and Doddaiah Vs Rangappa, Gopalappa, Krishnamurthy and Byrappa
Karnataka High Court · (2013) 03 KAR CK 0154
High Courts18 Mar 2013Dismissed
M/s. Archana Associates (R) Vs Agamathraya Maha Mandala (R)
Karnataka High Court · AIR 2013 Kar 122 : (2013) 3 AKR 239 : (2013) ILR (Kar) 2697 : (2013) 5 KarLJ 651 : (2013) 2 KCCR 1774
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts18 Mar 2013Dismissed
Hanamanth Vs The Divisional Controller and Disciplinary Authority, NEKSRTC and Another
Karnataka High Court · (2013) 3 KarLJ 540
High Courts18 Mar 2013
Somashekhrappa Vs The Karnataka Lokayukta
Karnataka High Court · (2013) 03 KAR CK 0110
High Courts18 Mar 2013
The Manager, Shri. Ganeshar Textile Mills (P) Ltd. Vs Sri. K. Manjunatha, Sri. Basavaraj, Sri. Siddappa and Sri. Veerabhadrayya
Karnataka High Court · (2013) 03 KAR CK 0104
High Courts18 Mar 2013
Mr. Arul Nambi Sivasankaran Vs The Commissioner Bruhat Bangalore Mahanagara Palike Office of the B.B.M.P Huston Circle and Others
Karnataka High Court · (2013) 03 KAR CK 0088
Karnataka Municipal Corporations Act, 1976 — Section 132(3)
High Courts18 Mar 2013Dismissed
Smt. Lily Joseph Vs The Authorised Officer, State Bank of India
Karnataka High Court · (2014) 1 AKR 40 : (2013) 3 BC 500 : (2013) 3 KarLJ 276
Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 18Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
High Courts18 Mar 2013
Sri. Annayappa Vs Sri. Narayanappa and Sri. Ramakrishnappa
Karnataka High Court · (2013) 03 KAR CK 0077
High Courts18 Mar 2013Dismissed
Smt. Deepa Vs Smt. N. Sudha
Karnataka High Court · (2013) 03 KAR CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts18 Mar 2013Dismissed
Ningawwa Vs Mahadevi and Shekawwa
Karnataka High Court · (2013) 03 KAR CK 0049
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(a)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45
High Courts18 Mar 2013
Union of India Vs R. Geetha, S.G. Doshetty, Shobha and Sharada Devi S. Patil
Karnataka High Court · (2013) 03 KAR CK 0042
High Courts18 Mar 2013Partly Allowed
Saravana Vs T. Kiran Vinod Kumar and Another
Karnataka High Court · (2013) 4 ACC 620 : (2014) ACJ 1968 : (2013) 3 KarLJ 643
High Courts18 Mar 2013
Commissioner of Income Tax Vs India Telephone Industries Ltd.
Karnataka High Court · (2014) 268 CTR 348 : (2013) 215 TAXMAN 82
Income Tax Act, 1961 — Section 143(3), 263, 41
High Courts15 Mar 2013Dismissed
Nagesh Annigeri Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 AKR 364 : (2013) 4 KarLJ 534
High Courts15 Mar 2013Dismissed
Sadashivaiah Vs Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2013) 4 KarLJ 1
High Courts15 Mar 2013Dismissed
H.R. Kousalyarama Vs State of Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 529
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(2)Karnataka Excise Act, 1965 — Section 61(3)Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 17-B