High Courts26 Feb 2013
M/s. J.K. Industries Ltd. Vs The Joint Commissioner of Income Tax
Karnataka High Court · (2013) 260 CTR 357 : (2013) 351 ITR 454
Income Tax Act, 1961 — Section 260A, 28(iib), 80HHC, 80HHC(3)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 149 of 165
High Courts26 Feb 2013
Tata Projects Limited Vs Karnataka Power Corporation Limited, Larsen and Toubro Limited, Alstom (Switzerland) Limited and Bharat Heavy Electricals Limited
Karnataka High Court · (2013) 02 KAR CK 0068
Karnataka Transparency in Public Procurements Act, 1999 — Section 16, 8(2)
High Courts26 Feb 2013
Shri. S.A. Vamik Baig Vs The State of Karnataka and The Commissioner Shimoga Development Authority
Karnataka High Court · (2013) 02 KAR CK 0054
High Courts26 Feb 2013Dismissed
N.R. Ravi Vs The Commissioner, Bangalore Development Authority and Another
Karnataka High Court · (2014) 1 AKR 137 : (2013) 4 KarLJ 404
Land Acquisition Act, 1894 — Section 18(3)(b), 28-A, 28-A(1)Limitation Act, 1963 — Section 5
High Courts26 Feb 2013Dismissed
Mis. Seema Begaum Vs State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 1659
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Personal Law (shariat) Application Act, 1937 — Section 2Penal Code, 1860 (IPC) — Section 375
High Courts26 Feb 2013Disposed Off
K. Ramesh Reddy Vs The Regional Transport Officer and Taxation Authority
Karnataka High Court · (2013) 4 AKR 286 : (2013) 4 KarLJ 589
High Courts25 Feb 2013Allowed
Nithyananda Swamy Vs State of Karnataka and Shivaraj K.
Karnataka High Court · (2013) 02 KAR CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 149, 323, 504, 506
High Courts25 Feb 2013Dismissed
Nilesh Kumar, Sonali Kumari Vs State of Karnataka and Others Ankit Mittal, Shubam Singh Baloria and Mohammed Waseem Khan Vs Sri Devaraj URS Academy of Higher Education and Research Kolar
Karnataka High Court · (2013) 3 AKR 75 : (2013) ILR (Kar) 1555
Constitution of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 3, 8
High Courts25 Feb 2013
Mohamad Rusthum Shaik @ Rusthum and Others Vs The State of Karnataka
Karnataka High Court · (2013) 4 AKR 519 : (2013) 4 KCCR 2968
High Courts22 Feb 2013Dismissed
Millennium Educational Trust Vs State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 1452 : (2014) 2 KarLJ 494 : (2013) 2 KCCR 1760
Constitution of India, 1950 — Article 19(1)c, 21, 226, 227Karnataka Land Grant Rules, 1969 — Rule 18-A
High Courts22 Feb 2013Allowed
Indian Oil Corporation Ltd. Vs Karnataka Petroleum and Gas Workers Union CITU Office and Others
Karnataka High Court · (2013) 2 AKR 613 : (2013) 137 FLR 875 : (2013) 5 KarLJ 404 : (2013) LabIC 2132 : (2013) 2 LLJ 687 : (2013) 2 LLN 683 : (2013) LLR 509
Contract Labour (regulation and Abolition) Act, 1970 — Section 2(1)(b), 2(1)(d), 21, 21(3)Industrial Disputes Act, 1947 — Section 22(1)(d), 23, 24
High Courts22 Feb 2013Allowed
Vishwanath Basappa Mutagi Vs Basappa Ulavappa Mutagi
Karnataka High Court · (2013) 02 KAR CK 0031
Limitation Act, 1963 — Section 5
High Courts22 Feb 2013Allowed
Mr. Shachindra Kumar Vs State of Karnataka
Karnataka High Court · (2013) LLR 595
Criminal Procedure Code, 1973 (CrPC) — Section 482Payment of Bonus Act, 1965 — Section 11, 28
High Courts22 Feb 2013Allowed
Babu Vs The State of Karnataka
Karnataka High Court · (2013) 3 AKR 164 : (2014) 1 DMC 518 : (2013) ILR (Kar) 5380 : (2013) 6 KarLJ 561 : (2013) 3 KCCR 2337
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498-A
High Courts21 Feb 2013Dismissed
ICICI Lombard General Insurance Company Limited Vs Abid Ahmed and G.K. Manjunath Abid Ahmed Vs G.K. Manjunath and ICICI Lombard General Insurance Company Limited
Karnataka High Court · (2014) 2 ACC 677 : (2014) ACJ 645 : (2013) 3 AKR 619 : (2013) ILR (Kar) 4510
Motor Vehicles Act, 1988 — Section 147(5), 149(1)
High Courts21 Feb 2013Allowed
Miss Bernadette Fernandes and Others Vs Union of India and Others K. Mukunda Bhat and Others Vs The Union of India, The State of Karnataka, The Special Land Acquisition Officer and The Deputy Commissioner Smt. P. Meera and Others Vs The Union of India, The State of Karnataka and The Competent Authority and Assistant Commissioner
Karnataka High Court · (2013) 3 AKR 201 : (2013) ILR (Kar) 1938 : (2014) 1 KarLJ 7 : (2013) 2 KCCR 1716
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5ANational Highways Act, 1956 — Section 3A(1), 3C, 3D
High Courts21 Feb 2013Dismissed
Vinod Goel Vs State of Karnataka and Alsaa Petroleum and Shipping FZC
Karnataka High Court · (2013) 02 KAR CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 420, 465, 467, 468
High Courts21 Feb 2013
The District Registrar and The Sub-Registrar Vs Smt. V. Manjula and Others
Karnataka High Court · (2013) 2 AKR 609 : (2013) ILR (Kar) 3148 : (2013) 5 KarLJ 571 : (2013) 2 KCCR 1548
Karnataka Stamp Act, 1957 — Section 45-A, 45-B
High Courts21 Feb 2013Partly Allowed
Shri Kedari Mashnu Gurav and Another Vs Shri Pandurang Mashnu Gurav and Others
Karnataka High Court · (2013) ILR (Kar) 2553
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts21 Feb 2013
Smt. Chandralekha Ganesh Togarsi and Another Vs Raju and Another
Karnataka High Court · (2013) 3 ACC 8 : (2014) ACJ 1569 : (2013) 4 AKR 239