COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 146 of 165

High Courts04 Mar 2013Dismissed

Sri. Sannarangappa Vs The State of Karnataka, The Chief Executive Engineer and Project Director and Assistant Executive Engineer

Karnataka High Court · AIR 2013 Kar 112 : (2013) 5 KarLJ 605 : (2013) 3 KCCR 1986

Constitution of India, 1950 — Article 14, 19(1)(a), 19(1)(b), 19(1)(g), 300AKarnataka Highways Act, 1964 — Section 15, 17(1), 17(2), 17(3)

High Courts04 Mar 2013

R.K. Swamy Bbdo Pvt. Ltd. Vs Karnataka Udyog Mitra (KUM) and State of Karnataka

Karnataka High Court · (2013) 03 KAR CK 0138

High Courts04 Mar 2013

Commissioner of Income Tax and Another Vs Cheslind Textiles Ltd.

Karnataka High Court · (2013) 354 ITR 29

Income Tax Act, 1961 — Section 10A, 10B, 263, 72

High Courts01 Mar 2013Allowed

Vijaykumar Vs State

Karnataka High Court · (2013) 4 KarLJ 646

Penal Code, 1860 (IPC) — Section 143, 149, 313, 324, 376

High Courts01 Mar 2013Allowed

Wipro Limited Vs Nil

Karnataka High Court · (2013) 4 KarLJ 581

Companies Act, 1956 — Section 7, 94, 95, 96

High Courts01 Mar 2013Disposed Off

S.V. Bandi Vs The Secretary, Minor Irrigation Department and Others

Karnataka High Court · (2013) 4 KarLJ 228

Karnataka Transparency in Public Procurements Act, 1999 — Section 16

High Courts01 Mar 2013Allowed

Tungabhadra Stone Crusher Vs State of Karnataka and Others

Karnataka High Court · (2013) 4 KarLJ 222

Karnataka Regulation of Stone Crushers Act, 2011 — Section 3(3), 3(4)

High Courts01 Mar 2013Allowed

Aruna and Others Vs Muthanna and Others

Karnataka High Court · (2014) 1 ACC 664 : (2013) 6 KarLJ 330

High Courts01 Mar 2013

The Chairman, The State Government Employees Shikshana Sangha Vs Hanumantasa Tulajansa Pawar by his Lrs. and Others

Karnataka High Court · (2013) ILR (Kar) 3629

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56Land Acquisition Act, 1894 — Section 16(2), 4, 4(1), 6

High Courts01 Mar 2013Dismissed

Smt. Sarojamma Vs Divisional Manager LIC of India and Kumari B.

Karnataka High Court · (2013) 3 AKR 172 : (2013) ILR (Kar) 1394 : (2013) 4 KarLJ 104 : (2013) 3 KCCR 1923 : (2013) LabIC 2548

Constitution of India, 1950 — Article 19(1)(f), 3Hindu Succession Act, 1956 — Section 8Life Insurance Act, 1938 — Section 39

High Courts01 Mar 2013

Sri. Vishwaraj and Others Vs Sri. B.M. Byrappa and Others

Karnataka High Court · (2013) 3 AKR 12 : (2013) ILR (Kar) 1711 : (2013) 3 KCCR 1814

Hindu Succession Act, 1956 — Section 14(1), 14(2), 22, 30

High Courts01 Mar 2013

Shri. C.P. Yogeshwara, Shri. C.P. Gangadhareshwara, Shri. P. Mahadevaiah and Shri Ramesh, H.R. Vs Serious Fraud Investigation Office, Ministry of Corporate Affairs, Government of India

Karnataka High Court · (2013) 4 KarLJ 51

High Courts01 Mar 2013Dismissed

Mr. H.S. Gadhadar and Another Vs Times Publishing House Limited and Others

Karnataka High Court · (2013) 3 KarLJ 531 : (2013) 4 KCCR 3201

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2Press and Registration of Books Act, 1867 — Section 20, 5, 6

High Courts01 Mar 2013

Hathway Krishna Cable (Private) Limited Vs State of Karnataka and Another

Karnataka High Court · (2013) 76 KarLJ 185 : (2014) 67 VST 302

Constitution of India, 1950 — Article 14, 19(1)(g), 300-AKarnataka Entertainments Tax Act, 1958 — Section 4-D, 4-EKarnataka Entertainments Tax Rules, 1959 — Rule 41-G

High Courts01 Mar 2013Disposed Off

Abhyudaya Educational Trust (R) and Another Vs Bangalore University

Karnataka High Court · (2013) 4 KarLJ 286

Karnataka State Universities Act, 2000 — Section 59, 59(2)

High Courts01 Mar 2013Dismissed

Ms. M.A.I. Kovoor Alias Anna Kovoor Vs Mr. Thomas Ipe Kovoor (Junior) and Others

Karnataka High Court · (2013) 4 KarLJ 313

Succession Act, 1925 — Section 218, 278

High Courts01 Mar 2013

K.M. Halappa Vs Somashekara and Another

Karnataka High Court · (2014) 1 AKR 72 : (2013) 5 KarLJ 337

Motor Vehicles Act, 1988 — Section 166

High Courts01 Mar 2013

Jagannath Vs State of Karnataka and Others

Karnataka High Court · (2014) 1 KarLJ 91

High Courts01 Mar 2013Dismissed

The Competent Authority and Others Vs Manjula and Others

Karnataka High Court · (2013) 4 KarLJ 47

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 8(4)

High Courts28 Feb 2013

Nirmala P. Kini Vs State of Karnataka and Others

Karnataka High Court · (2013) 4 KCCR 3334

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 105, 105(1), 105(2), 64, 71