High Courts12 Feb 2013Allowed
Prabhu and Others Vs State
Karnataka High Court · (2014) 1 AKR 861 : (2013) 2 KarLJ 638 : (2013) 3 KCCR 2180
Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 152 of 165
High Courts12 Feb 2013
Sri. Prabhu, Sri. Santosh and Sri. Jagannath Vs The State of Karnataka
Karnataka High Court · (2013) 02 KAR CK 0095
High Courts12 Feb 2013
G.V. Satish Vs K.R. Vadiraja
Karnataka High Court · (2014) 2 AKR 404 : (2013) 2 KarLJ 452 : (2013) 3 KCCR 2052
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts12 Feb 2013Dismissed
Gold Coins Hotels and Resorts Ltd. Now Known As M/s. Renown Hotels and Resorts Pvt. Ltd. Vs Sri. Mohammed Nissar, Smt. Abida Nahid, Sri. L. Chaturbhuj and Smt. C. Maya
Karnataka High Court · (2013) 02 KAR CK 0076
Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 17(1)(e), 17(2)
High Courts12 Feb 2013
Dalitha Hindulida Alpasankyatha Samithi (Womens'' Wing) Vs The State of Karnataka and The State Election Commission Puttappa Guddappa Mariyammanavar and Girija Marad Vs Karnataka State Election Commission, The State of Karnataka Department of Urban Development and The Deputy Commissioner
Karnataka High Court · (2013) 02 KAR CK 0075
Constitution of India, 1950 — Article 243K, 243ZAKarnataka Municipal Corporations Act, 1976 — Section 11(4), 17
High Courts12 Feb 2013
Dr. S. Ananthalakshmi Vs National Board of Examination, Ministry of Health and Family Welfare and Another
Karnataka High Court · (2013) 2 KarLJ 446
High Courts12 Feb 2013
R. Chandrashekar Vs State
Karnataka High Court · (2014) 2 AKR 15 : (2013) 2 KarLJ 682 : (2013) 3 KCCR 2160
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 397
High Courts12 Feb 2013
Smt. S.P. Mahadevamma Vs The Commissioner
Karnataka High Court · (2013) ILR (Kar) 2897 : (2013) 2 KCCR 1697
The Bangalore Development Authority (Allotment of sites) Rules 1984 — Rule 2(d)
High Courts12 Feb 2013
Smt. Tahirunissa Vs The Joint Commissioner (South), Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2013) 2 AKR 600 : (2013) 2 KarLJ 567
Karnataka Municipal Corporations Act, 1976 — Section 114, 114-A
High Courts11 Feb 2013
Amarlal Pritamdev Singhani (Since Deceased) by his L.R. Vs Dinesh Tukaram Patil and Others
Karnataka High Court · (2014) 1 ACC 694 : (2014) 1 AKR 166 : (2013) 5 KarLJ 501
High Courts11 Feb 2013Dismissed
The Branch Manager, United India Insurance Company Limited Vs Smt. Dundavva and Another
Karnataka High Court · (2013) 2 KarLJ 717
High Courts11 Feb 2013Dismissed
Sunil Suresh Bellad Vs State of Karnataka
Karnataka High Court · (2014) 1 AKR 836 : (2013) 2 KarLJ 727 : (2013) 3 KCCR 2245
Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2013
Sharnabasappa and Others Vs State
Karnataka High Court · (2014) 1 AKR 816 : (2013) 2 KarLJ 685 : (2013) 3 KCCR 2191
Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v), 3(xi)
High Courts11 Feb 2013Dismissed
Santosh B.L. Vs Bangalore University and Another
Karnataka High Court · (2013) 2 KarLJ 559
High Courts11 Feb 2013
Smt. Peeranbi Vs Hajimalang
Karnataka High Court · (2014) 1 AKR 405 : (2013) 3 BC 532 : (2013) 2 KarLJ 569 : (2013) 3 KCCR 2223
High Courts11 Feb 2013Dismissed
Smt. Kamala Krishnamurthy and Another Vs Karnataka State Finance Corporation
Karnataka High Court · (2013) 3 BC 421 : (2013) 2 KarLJ 457
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 34State Financial Corporations Act, 1951 — Section 31, 31(1)(aa)
High Courts11 Feb 2013Dismissed
Dr. Rajashekar Bhusanurmath and Dr. Patil Devendragouda Mallikarjunagouda Vs Government of India and Others
Karnataka High Court · (2013) 2 AKR 837 : (2013) ILR (Kar) 1150 : (2013) 5 KarLJ 441 : (2013) 2 KCCR 1557
Indian Medicine Central Council Act, 1970 — Section 3(1)(a), 4(2)Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 — Section 2(h)Indian Medicine Central Council Act, 1970 — Section 3(1)(a), 4(2)
High Courts11 Feb 2013Dismissed
K.L. Nataraju Vs State
Karnataka High Court · (2013) 2 DMC 786 : (2013) 2 KarLJ 455 : (2013) 3 KCCR 1984
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498-A
High Courts11 Feb 2013Disposed Off
K.N. Ramesh Vs Union of India and Others
Karnataka High Court · (2013) 4 KarLJ 325
High Courts11 Feb 2013Allowed
Mohan Murali Traders Vs State of Karnataka and Others
Karnataka High Court · (2014) 2 AKR 128 : (2013) 2 KarLJ 503 : (2013) 3 KCCR 2152
Karnataka Agricultural Produce Marketing (Regulation and Development) Act, 1966 — Section 9(2)Karnataka Agricultural Produce Marketing (Regulation of Allotment of Property in Market Yards) Rules, 2004 — Rule 7