High Courts15 Mar 2013
The Managing Director, North-East Karnataka Road Transport Corporation and Another Vs Raj Bhakshi
Karnataka High Court · (2013) 3 KarLJ 437
Karnataka High Court Act, 1961 — Section 4
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 143 of 165
High Courts15 Mar 2013
Tata AIG General Insurance Co. Ltd. Vs Balaguruvaiah, Nagalakshmi and B.K.Kumar
Karnataka High Court · (2013) 03 KAR CK 0126
High Courts15 Mar 2013
Basappa Ishwarappa Bilebha VI Vs Mahantesh and Others
Karnataka High Court · (2013) 3 KarLJ 629 : (2013) 4 KCCR 3353
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10-A
High Courts15 Mar 2013Dismissed
K.P. Karanth Vs Registrar of Co-Operative Societies in Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 545
Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts15 Mar 2013Allowed
Nithyananda Swamy Vs State of Karnataka and Ajit Hanamakkanavar
Karnataka High Court · (2013) 03 KAR CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 149, 323, 341, 504
High Courts14 Mar 2013Allowed
Dadapeer and Sanaulla Vs State
Karnataka High Court · (2013) 03 KAR CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1963 — Section 62-C, 86, 87Penal Code, 1860 (IPC) — Section 379
High Courts14 Mar 2013
Sri. C.B. Narasimhaiah Vs State of Karnataka, Tumkur Urban Development Authority and Tumkur City Corporation
Karnataka High Court · (2013) 03 KAR CK 0026
High Courts14 Mar 2013Allowed
Bharat Sanchar Nigam Limited and Another Vs State of Karnataka and Others
Karnataka High Court · (2013) 75 KarLJ 313
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 16(1), 7(3), 7(3-A)
High Courts13 Mar 2013Allowed
Smt. Kokila Vs Commissioner of Police and Others
Karnataka High Court · (2013) 3 KCCR 1786
Constitution of India, 1950 — Article 22(5)Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3(1), 3(3)
High Courts13 Mar 2013Dismissed
New India Assurance Co. Ltd. Vs Mr. Shiva Prasad and Y. Jayanth
Karnataka High Court · (2014) 1 AKR 171 : (2013) ILR (Kar) 3311
Motor Vehicles Act, 1988 — Section 166, 177, 39, 40, 41(7)
High Courts13 Mar 2013Dismissed
Smt. Rekha Krishnaraj Vs Income Tax Officer
Karnataka High Court · (2013) 261 CTR 79 : (2013) 215 TAXMAN 159
High Courts13 Mar 2013
Mohd. Shafi Vs State of Karnataka
Karnataka High Court · (2013) 2 AKR 695 : (2014) 1 Crimes 430 : (2013) 6 KarLJ 296 : (2013) 3 KCCR 1806
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420, 506
High Courts13 Mar 2013
B.G. Rajagopal Vs The Assistant Commissioner, Bangalore South Sub-Division, The Assistant Director of Land Record, Re-Survey, Department of Survey Settlement and Land Records and The Commissioner, Department of Survey Settlement and Land Records
Karnataka High Court · (2013) 2 AKR 746 : (2013) 2 LLN 405
Administrative Tribunals Act, 1985 — Section 28, 3(q)Constitution of India, 1950 — Article 226
High Courts13 Mar 2013
Maratha Mandal''s Nathajirao G. Halgekar Institute of Dental Sciences and Research Centre, Belgaum Vs Government of India, Ministry of Health and Family Welfare
Karnataka High Court · (2013) 03 KAR CK 0106
Constitution of India, 1950 — Article 226, 227Dentists Act, 1948 — Section 10(2)
High Courts13 Mar 2013
Karnataka State Industrial Investment Development Corporation Ltd. Vs Commissioner of Income Tax and Tax Recovery Officer, Mangalore Range
Karnataka High Court · AIR 2013 Kar 104 : (2013) 2 AKR 699 : (2013) 4 BC 265 : (2013) 259 CTR 485 : (2013) ILR (Kar) 3781 : (2013) 77 KarLJ 424 : (2013) 2 KCCR 1562
Income Tax Act, 1961 — Section 281, 281BState Financial Corporations Act, 1951 — Section 29
High Courts13 Mar 2013
M/s. The Oriental Insurance Company Limited Vs Abdul Kaleel and M. Vishwanath etc. etc.
Karnataka High Court · (2013) 3 AKR 117
Motor Vehicles Act, 1988 — Section 147(5), 149(2), 168, 173
High Courts13 Mar 2013
U.D. Rotighar Vs The Joint Commissioner of Commercial Taxes and Another
Karnataka High Court · (2013) 76 KarLJ 320 : (2014) 67 VST 141
Karnataka Value Added Tax Act, 2003 — Section 15, 63
High Courts13 Mar 2013
Dr. C.M. Balakrishnan Vs Sri G. Narayan and The Commissioner, Bangalore Mahanagar Palike
Karnataka High Court · (2013) 6 KarLJ 147 : (2013) 2 KCCR 1516
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Karnataka Municipal Corporations Act, 1976 — Section 321(1), 321(2), 321(3), 482
High Courts13 Mar 2013Disposed Off
Management of BHEL Vs H.N. Chikkalah
Karnataka High Court · (2013) 138 FLR 198 : (2013) 3 LLJ 15 : (2013) LLR 718
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 201
High Courts13 Mar 2013Dismissed
Donaldson Filtration Deutschland GmbH Vs Ultrafilter India Pvt. Ltd. and Shri Krishnanand Kini
Karnataka High Court · (2013) 03 KAR CK 0012
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 6 Rule 17Companies Act, 1956 — Section 397, 398