High Courts15 Jan 2013Dismissed
The Divisional Controller, NEKRTC, Raichur Division Vs Sugappa
Karnataka High Court · (2013) 01 KAR CK 0225
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 159 of 165
High Courts15 Jan 2013
Mrs. K. Sayirani Vs The Government of Karnataka and The Commissioner Bangalore Development Authority
Karnataka High Court · (2013) 01 KAR CK 0224
Bangalore Development Authority Act, 1976 — Section 32
High Courts15 Jan 2013Allowed
Syed Ali Abbas Vs M/s. Haji Erahim Sait''s Wakf and Others
Karnataka High Court · (2013) 01 KAR CK 0223
Constitution of India, 1950 — Article 226, 227Waqf Act, 1995 — Section 85
High Courts15 Jan 2013Disposed Off
Sri. C. Thimmegowda and K.C. Nagaraju Vs State of Karnataka and The Karnataka Industrial Areas Development Board
Karnataka High Court · (2013) 01 KAR CK 0222
Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(3)
High Courts15 Jan 2013Dismissed
S. Karthik Vs The Managing Director, The Chief Personal Manager (RCT), KSRTC Central offices and The Divisional Controller, KSRTC, Mysore Rural Division
Karnataka High Court · (2013) 01 KAR CK 0221
High Courts15 Jan 2013Dismissed
Rajashekar Vs Nirmala Rajanna
Karnataka High Court · (2013) 01 KAR CK 0220
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts15 Jan 2013Disposed Off
Ramesh Vs The Divisional Controller NEKRTC
Karnataka High Court · (2013) 01 KAR CK 0216
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A
High Courts15 Jan 2013Disposed Off
Sri. Kareshannaiah Vs The State of Karnataka and Others
Karnataka High Court · (2013) 01 KAR CK 0215
High Courts15 Jan 2013Disposed Off
Moulasab Vs The Divisional Controller NEKRTC
Karnataka High Court · (2013) 01 KAR CK 0214
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A
High Courts15 Jan 2013Allowed
Smt. Kamalawwa and Sadappa Govindappa Vs State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0213
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts15 Jan 2013Dismissed
Master Akshay represented by his father as a Natural Guardian Sri Kumara Vs Suresh Gowda and The Divisional Manager The Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 01 KAR CK 0212
High Courts15 Jan 2013Disposed Off
Sri M. Venugopal Vs Sri Munegowda and Others
Karnataka High Court · (2013) 01 KAR CK 0211
Arbitration and Conciliation Act, 1996 — Section 11Evidence Act, 1872 — Section 73
High Courts15 Jan 2013
Sri. Munithayappa Vs Sri R. Krishna Murthy and Smt. H.M. Hamsadevi
Karnataka High Court · (2014) ILR (Kar) 1252 : (2014) 2 KCCR 1390
High Courts15 Jan 2013
Ramashraya Stationery Mart Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 76 KarLJ 109
Karnataka Sales Tax Act, 1957 — Section 18Karnataka Value Added Tax Act, 2003 — Section 16, 39(1), 64(1)
High Courts15 Jan 2013
The Manager, New India Assurance Company Limited Vs The Manager, Royal Sundaram Alliance Insurance Company Limited and Others
Karnataka High Court · (2013) 4 ACC 54 : (2013) 2 AKR 761 : (2013) ILR (Kar) 854 : (2013) 3 KarLJ 174
Motor Vehicles Act, 1988 — Section 166(1)Penal Code, 1860 (IPC) — Section 279, 304-A
High Courts15 Jan 2013Dismissed
The State of Karnataka Vs N.R. Azeesh @ Aziskumar and Others
Karnataka High Court · (2013) 01 KAR CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts15 Jan 2013
Sri K.C. Ganga Reddy Vs State of Karnataka Panchayat Raj Department and Sri R.A. Narasimha Reddy
Karnataka High Court · (2013) 01 KAR CK 0170
Karnataka Panchayat Raj Act, 1993 — Section 269
High Courts15 Jan 2013
Sri. Krishnamurthy Shetty Vs Bruhat Bangalore Mahanagara Palike and H.N. Maharudrappa
Karnataka High Court · (2013) 01 KAR CK 0169
Karnataka Municipal Corporations Act, 1976 — Section 321(1), 321(2), 321(3)
High Courts15 Jan 2013Allowed
Sri. Bharathraj Vs State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0168
Penal Code, 1860 (IPC) — Section 34, 343, 363, 366-A
High Courts15 Jan 2013
Sri. V.N. Balaji and Smt. Sheela Rangarajan Vs Sri. Dakayya Naik
Karnataka High Court · (2013) 01 KAR CK 0122