High Courts03 Jan 2013
Sri. H. Krishna Reddy Vs The State of Karnataka
Karnataka High Court · AIR 2013 Kar 91 : (2013) 2 AKR 142 : (2013) ILR (Kar) 631 : (2013) 2 KarLJ 580 : (2013) 1 KCCR 735
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 164 of 165
High Courts03 Jan 2013Dismissed
Mallu @ Mallikarjun Bennur Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 302, 355
High Courts03 Jan 2013
Haji Malanga Attar Vs The North East Karnataka Road Transport Corporation and The Divisional Controller North East Karnataka Road Transport Corporation Bijapur
Karnataka High Court · (2013) 01 KAR CK 0023
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A
High Courts03 Jan 2013Dismissed
Anil and Another Vs The State of Karnataka
Karnataka High Court · (2013) 1 Crimes 649 : (2013) 1 KCCR 165
Penal Code, 1860 (IPC) — Section 149, 366
High Courts03 Jan 2013Disposed Off
Mr. Diwakar A. Kundar Vs The State of Karnataka and Others
Karnataka High Court · (2013) 2 KCCR 1256
High Courts03 Jan 2013Dismissed
Khursheed Ahmed Vs M.A. Saleem since deceased through L.Rs. and Another
Karnataka High Court · (2013) 2 KCCR 1262
High Courts03 Jan 2013Allowed
Sri Mahalaxmi Concrete Products and Another Vs Mahaveer Elecro-Mech (P) Ltd. and Another
Karnataka High Court · (2013) 2 KCCR 1176
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Jan 2013Disposed Off
Smt. C.S. Indramma Vs The Deputy Commissioner and Another
Karnataka High Court · (2013) 2 KCCR 1261
High Courts02 Jan 2013
Divisional Manager, National Insurance Company Limited Vs Channappa and Others
Karnataka High Court · (2013) 3 ACC 520 : (2013) 4 KarLJ 449
High Courts02 Jan 2013Dismissed
Smt. B.S. Chitra Vs Amar Singh and Others
Karnataka High Court · (2014) 2 DMC 609 : (2014) 1 RCR(Criminal) 823
High Courts02 Jan 2013Partly Allowed
Amulya Reddy and Others Vs New India Assurance Company Ltd. and Another
Karnataka High Court · (2013) 4 ACC 192 : (2014) ACJ 903 : (2014) 2 AKR 345
High Courts02 Jan 2013
Thirumalamma and Others Vs The Principal Secretary Government of Karnataka Housing and Urban Development Department and Others etc. etc.
Karnataka High Court · (2013) 2 AKR 428 : (2013) ILR (Kar) 651 : (2013) 3 KarLJ 455 : (2013) 2 KCCR 1457
Karnataka Urban Development Authorities Act, 1987 — Section 16, 17(1), 19(1)Land Acquisition Act, 1894 — Section 31(3), 31(4)
High Courts02 Jan 2013
Venkatesh Naik Vs The State of Karnataka
Karnataka High Court · (2013) 1 Crimes 281 : (2013) 1 KCCR 36
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 114, 307, 324, 34, 342
High Courts02 Jan 2013Allowed
V.M. Gani and Sons Vs Gulbarga Electricity Supply Company Limited
Karnataka High Court · (2013) 01 KAR CK 0140
High Courts02 Jan 2013Dismissed
Sri P. Rama Murthy Vs Sri Abdula Shariff and Another
Karnataka High Court · (2013) 1 KCCR 439
High Courts02 Jan 2013Dismissed
Shri K. Babjan and K. Sulaiman Vs Shimoga Urban Development Authority and The State of Karnataka
Karnataka High Court · AIR 2013 Kar 99 : (2013) 2 AKR 457 : (2013) ILR (Kar) 3765 : (2013) 4 KarLJ 423 : (2013) 2 KCCR 1325
Contract Act, 1872 — Section 74, 74Karnataka Urban Development Authority (Disposal of Corner sites and commercial sites) Rules, 1991 — Rule 6(3), 6(3)(d)
High Courts02 Jan 2013
Devaraju Vs State
Karnataka High Court · (2013) 2 AKR 651 : (2013) 1 KCCR 95
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 302
High Courts02 Jan 2013Dismissed
Sri T. Krishna Vs Sri Govinda Reddy and Others
Karnataka High Court · (2013) 1 KCCR 282
Constitution of India, 1950 — Article 226, 227
High Courts02 Jan 2013Dismissed
Smt. M.V. Lalitha Vs Bangalore Development Authority and Another
Karnataka High Court · (2013) 1 KarLJ 529 : (2013) 1 KCCR 286
High Courts02 Jan 2013Dismissed
Smt. Devika Siddalingagowda, Sri Sateeshkumar and Sri N. Manjunath Vs The Commissioner City Municipal Council and Others
Karnataka High Court · (2013) 2 AKR 461 : (2013) ILR (Kar) 1342 : (2013) 4 KarLJ 635 : (2013) 2 KCCR 1089
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 42(9)Representation of the Peoples Act, 1951 — Section 81