High Courts23 Jan 2013
Bajaj Allianz General Insurance Company Limited Vs Ashok Raja Urs K. and Another
Karnataka High Court · (2013) 2 AKR 470 : (2013) ILR (Kar) 5097 : (2013) 3 KarLJ 53
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 157 of 165
High Courts23 Jan 2013Allowed
Smt. Jayalakshmamma Gowda rep by her GPA Holder Sri D.T. Krishne Gowda Vs Sri. Mohan Patel and Others
Karnataka High Court · (2013) 2 KarLJ 180 : (2013) 3 KCCR 2211
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 3(b)
High Courts23 Jan 2013Dismissed
M/s. Kaveri Marketing Vs The Saraswathi Co-op. Bank Ltd.
Karnataka High Court · (2013) 1 BC 582 : (2013) ILR (Kar) 2000 : (2013) 3 KarLJ 132 : (2013) 2 KCCR 1442
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 3(1)(d), 397, 401, 482Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 14(1), 14(3)
High Courts23 Jan 2013
Smt. Thimmavva Vs State of Karnataka and Others
Karnataka High Court · (2013) 2 AKR 452 : (2013) ILR (Kar) 591 : (2013) 3 KarLJ 154 : (2013) 2 KCCR 1446
Karnataka Town and Country Planning Act, 1961 — Section 14-ALand Acquisition Act, 1894 — Section 4, 4(1), 5-A, 6(1)
High Courts22 Jan 2013Allowed
Bangalore Metropolitan Transport Corporation Vs B.H. Raj
Karnataka High Court · (2014) 1 AKR 645 : (2013) 137 FLR 623 : (2014) 2 KCCR 1428 : (2013) 2 LLJ 571 : (2013) LLR 465
Industrial Disputes Act, 1947 — Section 10(4-A), 17B
High Courts22 Jan 2013
S. Mahaveer Vs The State of Karnataka Ravi Kiran Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 323, 34, 448
High Courts22 Jan 2013
Vishwanath Kolli and M.C. Malkajappa C. Totad (M.C. Totad) Vs State of Karnataka and Abdul Gaffar
Karnataka High Court · (2013) 01 KAR CK 0152
Penal Code, 1860 (IPC) — Section 324, 34, 341, 366, 406
High Courts22 Jan 2013
Sri Panchalingeshwara Recreation Club Vs The Superintendent of Police, The Deputy Superintendent of Police and Sub Inspector of Police Keragodu Police Station
Karnataka High Court · (2013) 01 KAR CK 0138
High Courts22 Jan 2013Dismissed
Bandeppa Narayani Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) ILR (Kar) 725
Constitution of India, 1950 — Article 14, 16, 309
High Courts22 Jan 2013Allowed
Channu Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0105
Penal Code, 1860 (IPC) — Section 307
High Courts22 Jan 2013
M/s. Om Sai Cultural Association Vs The State of Karnataka and Others
Karnataka High Court · (2013) 01 KAR CK 0101
High Courts22 Jan 2013Allowed
Ravi, Vaijinath and Sharanappa Vs State of Karnataka
Karnataka High Court · (2014) 2 Crimes 234 : (2014) 2 KarLJ 95
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(ii)(c)Penal Code, 1860 (IPC) — Section 306, 34, 498(A), 504
High Courts22 Jan 2013Dismissed
M/s. Print and Imaging Solutions Pvt. Ltd. Vs Mrs. Annie Koshy
Karnataka High Court · (2013) 01 KAR CK 0026
Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(2)(a)(iii)
High Courts22 Jan 2013
Smt. Basamma Vs The Deputy Commissioner (Food), The Deputy Director for Food and Civil Supplies and The Tahsildar
Karnataka High Court · (2013) 01 KAR CK 0020
High Courts22 Jan 2013Allowed
Management of M/s. M.S. Ramalah Institute of Nursing Education and Research Vs R. Ramesh
Karnataka High Court · (2013) 138 FLR 243 : (2013) LLR 591
Industrial Disputes Act, 1947 — Section 10(4A)
High Courts22 Jan 2013Allowed
Telco Construction Equipment Company Limited Vs State of Karnataka and Others
Karnataka High Court · (2013) 77 KarLJ 581 : (2014) 73 VST 445
High Courts21 Jan 2013Allowed
Sri Avinash @ Gundu Vs The State
Karnataka High Court · (2013) 01 KAR CK 0173
Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Jan 2013Allowed
Shivakant Vs State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0154
High Courts21 Jan 2013
The Commissioner of Income Tax and Another Vs Ashwini Hospital, Bangalore
Karnataka High Court · (2013) 75 KarLJ 301
Income Tax Act, 1961 — Section 260-A, 40(b)(v)