High Courts27 Feb 2013Allowed
Orchids Education Society (R), Ramakrishna Nagar Vs The Commissioner of Public Instruction, P.W.D. and Others
Karnataka High Court · (2013) 3 KarLJ 339
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 148 of 165
High Courts27 Feb 2013Dismissed
Mohamad Shafiq Bagadadi and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 26
Land Acquisition Act, 1894 — Section 11-A, 4(1), 6(1)
High Courts27 Feb 2013
K.S. Srinivas Vs Union of India and Others
Karnataka High Court · (2013) 3 KarLJ 627
Constitution of India, 1950 — Article 226
High Courts27 Feb 2013
GE India Technology Centre Private Limited Vs The Deputy Commissioner of Income Tax
Karnataka High Court · (2013) 76 KarLJ 12
Income Tax Act, 1961 — Section 10-A, 260-A, 80-IB(8-A)
High Courts27 Feb 2013Dismissed
South Malabar Gramin Bank Vs Regional Provident Fund Commissioner
Karnataka High Court · (2013) 02 KAR CK 0061
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(a), 7A(b)Industrial Disputes Act, 1947 — Section 2(rr), 2(s)
High Courts27 Feb 2013Allowed
Bruhath Bengaluru Mahanagara Palike and Health Officer Vs M/s. Mahtani Ventures
Karnataka High Court · (2013) 3 AKR 103 : (2013) 5 KarLJ 575
Karnataka Municipal Corporations Act, 1976 — Section 343(2), 64, 64(1)(b), 66, 67
High Courts27 Feb 2013
The Commissioner, Bangalore Development Authority Vs Nagaraja (Since Dead) by L.Rs.
Karnataka High Court · (2013) 3 KarLJ 363 : (2013) 4 KCCR 3500
Land Acquisition Act, 1894 — Section 10, 11, 12, 9
High Courts27 Feb 2013Allowed
Mallamma (Since Deceased) by her L.Rs. and Another Vs Dawalsab and Others
Karnataka High Court · (2013) 3 KarLJ 349
High Courts27 Feb 2013Allowed
N. Gopal Vs Bangalore Development Authority and Another
Karnataka High Court · (2013) 4 AKR 536 : (2013) 4 KarLJ 606
Karnataka Land Revenue Act, 1964 — Section 95
High Courts27 Feb 2013
Smt. Khaledaamjum Vs State of Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 337
Constitution of India, 1950 — Article 300-A
High Courts27 Feb 2013
Khadar Basha and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 282 : (2013) 4 KCCR 3188
High Courts27 Feb 2013Dismissed
Smt. Rathnamma Vs The State of Karnataka, Bangalore Development Authority, The Special Additional Land Acquisition Officer and The Assistant Executive Engineer
Karnataka High Court · (2013) 4 AKR 582 : (2013) 4 KarLJ 653
Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts27 Feb 2013Dismissed
State Vs Santosh and Others
Karnataka High Court · (2013) 4 AKR 851 : (2013) 5 KarLJ 238
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 306, 34, 498A
High Courts27 Feb 2013
Yashasvi Alias Veersesh Vs State Election Commissioner and Others
Karnataka High Court · (2013) 2 KarLJ 561 : (2013) 3 KCCR 2090
Karnataka Panchayat Raj (Election of Adhyaksha and Upadhyaksha of Taluk Panchayat) Rules, 1994 — Rule 3-A, 3-B, 3-E
High Courts27 Feb 2013Dismissed
Mohd. Abdul Quayyum Vs State of Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 21
Constitution of India, 1950 — Article 19(1)(g), 21, 226Karnataka Municipal Corporations Act, 1976 — Section 270
High Courts27 Feb 2013
The Special Land Acquisition Officer, Mysore Urban Development Authority Vs Madappa
Karnataka High Court · (2013) 3 KarLJ 45 : (2013) 4 KCCR 3122
Land Acquisition Act, 1894 — Section 54(1)
High Courts27 Feb 2013
Prakash V. Karia and Others Vs Station House Officer, Vyalikaval Police Station and Another
Karnataka High Court · (2014) 1 AKR 36 : (2013) 4 KarLJ 456
Penal Code, 1860 (IPC) — Section 34, 409, 420
High Courts26 Feb 2013Partly Allowed
Bhavya @ Kavya Vs Babu Shivaram Mahishale and Another North West Karnataka Road Transport Corporation Vs Bhavya @ Kavya and Another
Karnataka High Court · (2013) 2 ACC 854
High Courts26 Feb 2013
Sri. Kallanagouda and Others Vs Sri. Halashantanagouda and The Manager (Duly Constituted Attorney)
Karnataka High Court · (2013) 02 KAR CK 0102