COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 151 of 165

High Courts15 Feb 2013

Smt. Fouzia, Smt. Jyothi Ashok, Sri Krishna and Sri Shivananda Vs State of Karnataka, The Election Commissioner, The Mangalore City Corporation and The Deputy Commissioner

Karnataka High Court · (2013) 02 KAR CK 0098

Constitution of India, 1950 — Article 243K, 243T, 32

High Courts15 Feb 2013

Eagleton the Golf Resort Vs The Director of Tourism

Karnataka High Court · (2013) 02 KAR CK 0055

Constitution of India, 1950 — Article 14

High Courts15 Feb 2013Dismissed

State Vs Madhusudhan Alias Madhu

Karnataka High Court · (2013) 2 KarLJ 557 : (2013) 3 KCCR 2235

Penal Code, 1860 (IPC) — Section 376(2)(f), 511

High Courts14 Feb 2013

Smt. Murthujabi and Others Vs Smt. Nilamma and Others

Karnataka High Court · (2014) 2 KarLJ 182 : (2013) 4 KCCR 3489

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 14

High Courts14 Feb 2013Disposed Off

The Principal, St. Mary''s Convent Vs G. Venkateshwaralu, United India Insurance Co. Ltd. and Srinivas Shri. G.V. Venkateshwaralu and Smt. Vijay Kumari Vs United India Insurance Co. Ltd. and The Principal, St. Mary''s Convent

Karnataka High Court · (2013) 3 AKR 659

High Courts13 Feb 2013

Commissioner of Income Tax Vs Infosys Technologies Ltd.

Karnataka High Court · (2013) 02 KAR CK 0151

High Courts13 Feb 2013Allowed

The Divisional Manager, National Insurance Co. Ltd. Vs Smt. Alkananda, Sripad, Ambu and Gowrishankar

Karnataka High Court · (2013) 3 AKR 680

High Courts13 Feb 2013Allowed

J.K. Lonakar Vs Karnataka Food and Civil Supplies Corporation Limited

Karnataka High Court · (2013) ILR (Kar) 1681

Constitution of India, 1950 — Article 311

High Courts13 Feb 2013Allowed

Thimmyya Vs State Bank of India

Karnataka High Court · (2013) 4 AKR 361 : (2013) ILR (Kar) 1037

Legal Services Authorities Act, 1987 — Section 22-A, 22C(1)

High Courts13 Feb 2013Disposed Off

P.M. Rao alias P. Masthan Rao and Others Vs The Commissioner, Bruhat Bangalore Mahanagara Palike and Others

Karnataka High Court · (2013) 4 KarLJ 43

Karnataka Municipal Corporations Act, 1976 — Section 114-A

High Courts13 Feb 2013Dismissed

Narasappa Vs State of Karnataka and Another

Karnataka High Court · (2013) 2 AKR 447 : (2013) ILR (Kar) 1167 : (2013) 5 KarLJ 298 : (2013) 1 KCCR 761

Land Acquisition Act, 1894 — Section 12(2), 18, 18(3)(b)Limitation Act, 1963 — Section 5

High Courts13 Feb 2013

The State of Karnataka Vs Vithal

Karnataka High Court · (2013) 3 KarLJ 256 : (2013) 4 KCCR 3133

High Courts13 Feb 2013

Jeans Knit Private Limited Vs The Deputy Commissioner of Income Tax and The Commissioner of Income Tax

Karnataka High Court · (2013) 358 ITR 505 : (2013) 216 TAXMAN 252

Income Tax Act, 1961 — Section 10(B), 245

High Courts13 Feb 2013

M/s. REMCO (Bhel) House Building Co-Operative Society Ltd. and Others Vs Bruhat Bangalore Mahanagara Palike and Others

Karnataka High Court · (2013) 02 KAR CK 0080

Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 79-BKarnataka Municipal Corporations Act, 1976 — Section 114-A

High Courts13 Feb 2013Allowed

Sri. Babu Rao Chinchanasur Vs The State and Sri. M. Shanthappa

Karnataka High Court · (2014) 3 AKR 161 : (2014) 1 CCR 14 : (2014) CriLJ 3310 : (2013) 3 KarLJ 480 : (2013) 4 KCCR 3245

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 157(1), 157(1)(b), 200Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 17, 19, 19(1)

High Courts13 Feb 2013

Ghori Jan Vs State of Karnataka and Special Land Acquisition Officer, Shimoga Urban Development Authority

Karnataka High Court · (2013) 02 KAR CK 0073

High Courts13 Feb 2013Allowed

Veerupakshayya Vs State

Karnataka High Court · (2013) 1 BC 708 : (2013) 2 KarLJ 715 : (2013) 3 KCCR 2255 : (2014) 1 RCR(Criminal) 812

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts13 Feb 2013

Ravansidda Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 356 : (2013) 5 KarLJ 314

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

High Courts12 Feb 2013Allowed

A.K. Muralidhar and Others Vs State of Karnataka and Another

Karnataka High Court · (2013) 2 KarLJ 574 : (2013) 3 KCCR 2088

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498-A, 506

High Courts12 Feb 2013Disposed Off

Sri Durga Prasad S. Vs The Commissioner, Bangalore Development Authority

Karnataka High Court · (2013) 3 KCCR 1935

Registration Act, 1908 — Section 17