High Courts30 Jan 2013
Sri. K. Madhukar Malli Vs The Mangalore City Corporation Lalbagh
Karnataka High Court · (2013) 01 KAR CK 0024
Karnataka Municipal Corporations Act, 1976 — Section 321(3)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 155 of 165
High Courts29 Jan 2013Dismissed
Y.N. Mallinath Vs Sangamma
Karnataka High Court · (2014) 3 AKR 395 : (2014) 3 KarLJ 242
High Courts29 Jan 2013
T. Bhagwan Vs Managing Director
Karnataka High Court · (2013) 137 FLR 873 : (2013) LLR 593
Industrial Disputes Act, 1947 — Section 10-4A
High Courts29 Jan 2013
Sankhla Polymers (P) Ltd. Vs Income Tax Officer
Karnataka High Court · (2013) 257 CTR 185 : (2013) 352 ITR 452 : (2013) 215 TAXMAN 175
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 115JB, 260A, 80-IA(5), 80-IB
High Courts29 Jan 2013Dismissed
Channaibhairayya Vs Commissioner, Bangalore Development Authority and Others
Karnataka High Court · (2013) 2 AKR 450 : (2013) ILR (Kar) 906 : (2013) 5 KarLJ 301 : (2013) 2 KCCR 1426
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A
High Courts29 Jan 2013Allowed
Babu Vs The State
Karnataka High Court · (2013) 01 KAR CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399, 402
High Courts29 Jan 2013Allowed
Sri. M.T. Gajendra Vs State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 107(c)Penal Code, 1860 (IPC) — Section 302
High Courts29 Jan 2013
M.V. Shankaraiah and Others Vs Rudraiah
Karnataka High Court · (2013) 01 KAR CK 0159
Land Acquisition Act, 1894 — Section 30, 54
High Courts29 Jan 2013Allowed
Bandesh Jidage and Gajanand Sawaleshwar Vs The State
Karnataka High Court · (2013) 01 KAR CK 0100
High Courts29 Jan 2013Allowed
Devu @ Devaraju Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 380, 457
High Courts29 Jan 2013
Sri Satyamurthy Vs The Commissioner Bruhath Bangalore Mahanagara Palike and Karnataka State Pollution Control Board
Karnataka High Court · (2013) 01 KAR CK 0083
High Courts29 Jan 2013
Sunkadakatte Shri Kotada Babbu Daivasthanada Poshaka Samithi Vs The Deputy Commissioner Dakshina Kannada, Mangalore, D.K.-575001 and The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0082
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 2(27)
High Courts29 Jan 2013
Lakshmaiah, Muniellamma and Munikrishan Vs The Commissioner BBMP, Bangalore-560002 and Others
Karnataka High Court · (2013) 01 KAR CK 0081
High Courts29 Jan 2013Allowed
Smt. Krishnamma Gowda and Others Vs State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 147, 148, 307
High Courts28 Jan 2013Allowed
Sangareddy Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0142
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts28 Jan 2013Dismissed
M/s. Kothari Inter Group Ltd. Vs M/s. Vinayaka Enterprises
Karnataka High Court · (2013) ILR (Kar) 3255 : (2013) 6 KarLJ 114 : (2013) 4 KCCR 2748
Constitution of India, 1950 — Article 14Karnataka Rent Act, 1999 — Section 29Karnataka Rent Control Act, 1961 — Section 31
High Courts24 Jan 2013
Sri B Narayana Bhat Vs Alike Grama Panchayats and The Adhyaksha Bantwal Taluk Panchayat
Karnataka High Court · (2013) 01 KAR CK 0175
High Courts24 Jan 2013Dismissed
Sri Doddegowda and Sri S Lingegowda Vs Sri N Jayaram The Deputy Commissioner Chamarajanagar District Chamarajanagar-571313, Sri A.B. Basavaraju Assistant Commissioner Kollegal Sub-Division Chamarajanagar-571440 and Sri Amaranarayana The Secretary Revenue Department Vidhana Soudha Bengalore-560001
Karnataka High Court · (2013) 01 KAR CK 0174
High Courts24 Jan 2013
Moinuddin Sagri and Ahmed Hussain Vs The State
Karnataka High Court · (2013) 3 Crimes 145 : (2013) 3 KarLJ 341 : (2013) 4 KCCR 3209
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)