High Courts28 Feb 2013Dismissed
Vijay Shankar C. Hebballi Vs State of Karnataka and Others
Karnataka High Court · (2013) 6 KarLJ 314
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 147 of 165
High Courts28 Feb 2013
Hanamant Ganapati Kaluve Vs Smt. Drakshayini
Karnataka High Court · (2013) 4 KarLJ 417
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Karnataka Court-fees and Suits Valuation Act, 1958 — Section 64(1)
High Courts28 Feb 2013
Navamani and Others Vs Syed Akbar and Others
Karnataka High Court · (2013) 4 KarLJ 303
Motor Vehicles Act, 1988 — Section 166
High Courts28 Feb 2013Allowed
Sri Jambulingeshwara Stone Crushing Industries and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 219
Karnataka Regulation of Stone Crushers Act, 2011 — Section 3(3), 3(4)
High Courts28 Feb 2013Allowed
K. Nagesh Rayakar Vs Smt. Lakshmidevi and Amith Financiers (R)
Karnataka High Court · (2013) 2 AKR 854 : (2013) ILR (Kar) 3211 : (2013) 5 KarLJ 376 : (2013) 2 KCCR 1542
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5Partnership Act, 1932 — Section 32(2), 45
High Courts28 Feb 2013Dismissed
Smt. Nagarathna and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 4 KarLJ 41
Karnataka Land Revenue Rules, 1966 — Rule 97(4)
High Courts28 Feb 2013Allowed
Dr. Sangamesh A. Patil Vs State of Karnataka, Karnatak University, Dharwad, Dr. G.B. Nandana and Vice Chancellor Karnataka University
Karnataka High Court · (2013) 02 KAR CK 0110
Karnataka State Universities Act, 2000 — Section 17, 17(1)
High Courts28 Feb 2013
Gangawwa Vs The Special Land Acquisition Officer and Another
Karnataka High Court · (2013) 3 KarLJ 623
High Courts28 Feb 2013Allowed
K.L. Ramesh Vs Bangalore Development Authority, Government of Karnataka and Special Land Acquisition Officer Bangalore Development Authority
Karnataka High Court · (2013) 2 AKR 858 : (2013) ILR (Kar) 3539 : (2013) 5 KarLJ 670 : (2013) 3 KCCR 1958
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Land Acquisition Act, 1894 — Section 16(2)
High Courts28 Feb 2013
The North West Karnataka Road Transport Corporation Vs Mohammad Shafi
Karnataka High Court · (2013) 3 LLJ 198 : (2013) LLR 646
High Courts28 Feb 2013
Sri. Chandrayya Vs The Registrar, Karnataka University
Karnataka High Court · (2013) 02 KAR CK 0091
High Courts28 Feb 2013Allowed
Balappa (Since Deceased) by his L.Rs. Vs The Assistant Commissioner and Land Acquisition Officer and Another
Karnataka High Court · (2013) 3 KarLJ 342 : (2013) 4 KCCR 3333
Karnataka Civil Courts Act, 1964 — Section 19
High Courts28 Feb 2013
Sir M. Visvesvaraya Education Trust (R) Vs Bruhat Bangalore Mahanagara Palike and Another
Karnataka High Court · (2013) 3 KarLJ 248 : (2013) 4 KCCR 3243
Karnataka Municipal Corporations Act, 1976 — Section 110(1)(a), 110(1)(b)
High Courts28 Feb 2013Disposed Off
R.N. Jayanth Vs P.N. Rajanna
Karnataka High Court · (2013) 3 KarLJ 610
High Courts28 Feb 2013
Indo American Hybrid Seeds (India) Pvt. Ltd. Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 75 KarLJ 305 : (2013) 59 VST 198
Karnataka Value Added Tax Act, 2003 — Section 17, 17(1), 62, 64(1), 72
High Courts28 Feb 2013Dismissed
N. Sidda Reddy Vs T.V. Ramakrishna Reddy
Karnataka High Court · (2013) 4 KarLJ 327
Karnataka Land Revenue Act, 1964 — Section 128, 129, 133, 61
High Courts28 Feb 2013Dismissed
Sri M.V. Subba Rao and Sri M.M.G. Prasad Vs Land Acquisition Officer/Lingasugur and Executive Engineer No. 2
Karnataka High Court · (2014) 2 KarLJ 684 : (2013) 4 KCCR 3402
Land Acquisition Act, 1894 — Section 11(1), 18(1), 23(1), 23(1-A), 4
High Courts28 Feb 2013Dismissed
Smt. Rajeshwari Vs State
Karnataka High Court · (2013) 3 KarLJ 647
Criminal Procedure Code, 1973 (CrPC) — Section 457Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts28 Feb 2013
Yashavant Vs Senior Manager, A.B.N. Amro Bank N.V.
Karnataka High Court · (2013) ILR (Kar) 3903
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), 151Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 34, 35
High Courts27 Feb 2013
United India Insurance Company Limited Vs R. Suresh and Another
Karnataka High Court · (2014) 1 ACC 577 : (2013) 2 AnWR 613 : (2013) 138 FLR 1054 : (2013) 3 KarLJ 353 : (2013) 4 KCCR 3162
Motor Vehicles Act, 1988 — Section 10