High Courts04 Feb 2013
Ramakrishna Reddy Vs State
Karnataka High Court · (2013) 2 KarLJ 459 : (2013) 3 KCCR 2187
Criminal Procedure Code, 1973 (CrPC) — Section 438Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 3, 4, 5, 7
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 154 of 165
High Courts04 Feb 2013Allowed
Mahanthesh Vs State of Karnataka
Karnataka High Court · (2013) 3 DMC 681 : (2013) 3 KarLJ 285 : (2013) 4 KCCR 3210
Penal Code, 1860 (IPC) — Section 306, 498(A)
High Courts04 Feb 2013Dismissed
State Vs N. Prakash and Others
Karnataka High Court · (2013) 02 KAR CK 0087
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 504
High Courts04 Feb 2013Dismissed
The State of Karnataka Vs Amruthrao Yadal, Shivakumar Bukkegar, Shivaraj Bulla and Akram
Karnataka High Court · (2013) 02 KAR CK 0067
Penal Code, 1860 (IPC) — Section 304(A), 34
High Courts04 Feb 2013Dismissed
Jagappa Taranalli Vs State
Karnataka High Court · (2013) 02 KAR CK 0033
Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Feb 2013
Mohd. Munner Vs Mohammed Salar Abbas and Others
Karnataka High Court · (2013) ILR (Kar) 938 : (2013) 3 KCCR 1898
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 9 Rule 7, 100, 96Limitation Act, 1963 — Section 14, 5
High Courts04 Feb 2013Dismissed
Ogeppa and Another Vs State
Karnataka High Court · (2014) 1 AKR 55 : (2013) 4 KarLJ 453
High Courts01 Feb 2013Allowed
Kishore Vs State of Karnataka
Karnataka High Court · (2014) 1 AKR 370 : (2013) 5 KarLJ 234
Penal Code, 1860 (IPC) — Section 366, 376, 506
High Courts01 Feb 2013Dismissed
M.K. Shafiuddin Vs Halima Khatoon, Master M.K. Aquifuddin and Master M.K. Ashifuddin (M.K. Akmaluddin)
Karnataka High Court · (2013) 3 AKR 168 : (2013) CriLJ 3205 : (2014) 1 Crimes 517 : (2013) 3 DMC 300 : (2013) ILR (Kar) 2937 : (2014) 1 KarLJ 256 : (2013) 4 KCCR 2873
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts01 Feb 2013
Texonic Instruments Vs Union of India
Karnataka High Court · (2013) 288 ELT 510
High Courts01 Feb 2013
Income Tax Officer, Bijapur Vs Anil Kumar and Co.
Karnataka High Court · (2013) 354 ITR 170 : (2013) 214 TAXMAN 202
Income Tax Act, 1961 — Section 143(3), 194C, 40(a)(ia)
High Courts31 Jan 2013
TVS Motor Co. Ltd. Vs Commissioner of Central Excise
Karnataka High Court · (2013) 295 ELT 42 : (2014) 45 GST 593
Finance Act, 2004 — Section 91, 93
High Courts31 Jan 2013
Siddramappa S. Yelamali Vs The Commissioner of Central Excise
Karnataka High Court · (2013) 76 KarLJ 40
Finance Act, 1994 — Section 85
High Courts30 Jan 2013Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Kumari G.M. Neelamma and K. Balachandra Kumari G.M. Neelamma Vs K. Balachandra and Bajaj Allianz General Insurance Co. Ltd.
Karnataka High Court · (2013) 3 AKR 663
High Courts30 Jan 2013Dismissed
Sri. S. Muniraju Vs Sri. Puttaswamy
Karnataka High Court · (2013) 01 KAR CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197Penal Code, 1860 (IPC) — Section 120B, 406, 409
High Courts30 Jan 2013Dismissed
Sri Raja L. Sampath Vs Smt. Nandini Perumal @ Kalpana Perumal, Sri. Bharma Nadi The Commissioner K G F Urban Development Authority Robertsonpet, K G F. and Sri M. Narayanappa The Chief Officer Town Municipal Council Bangarpet Town Bangarpet
Karnataka High Court · (2013) 01 KAR CK 0158
High Courts30 Jan 2013Dismissed
Bhaskar Gowda Vs Marigowda and Others
Karnataka High Court · (2013) 01 KAR CK 0115
Limitation Act, 1963 — Section 5
High Courts30 Jan 2013Allowed
Smt. Neelamma and Smt. Vasanthi Vs Smt. Sannamuniyamma and Others
Karnataka High Court · (2013) 01 KAR CK 0086
High Courts30 Jan 2013
Bhimanagouda Chattarki Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0079
High Courts30 Jan 2013Dismissed
Basavaraju Vs Smt. Mahadevamma
Karnataka High Court · (2013) 01 KAR CK 0031
Specific Relief Act, 1963 — Section 20