High Courts06 Dec 2013Dismissed
Sri N. Venkateshaiah Vs Sri Ganganarasaiah and Others
Karnataka High Court · (2013) 12 KAR CK 0524
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 17 of 165
High Courts06 Dec 2013Dismissed
M/s. Vijayanand Roadlines Ltd., Vs M/s. Wyeth Limited and Mr. B.S. Mahesh
Karnataka High Court · (2013) 12 KAR CK 0523
High Courts06 Dec 2013Partly Allowed
B.N. Madhu Vs Abdul Bashir, Abdul Wajid and The United India Insurance Co. Ltd.
Karnataka High Court · (2013) 12 KAR CK 0522
High Courts06 Dec 2013Allowed
Mohammed Ali @ Delhi Vs The State of Karnataka and Sri. Swamynathan
Karnataka High Court · (2013) 12 KAR CK 0521
High Courts06 Dec 2013Partly Allowed
Mr. G.M. Babu Vs The State of Karnataka, The Bangalore Metro Rail Corporation Limited and The Karnataka Industrial Areas Development Board
Karnataka High Court · (2013) 12 KAR CK 0519
High Courts06 Dec 2013Allowed
Sri B.V. Srinivasa, Smt. B.V. Sarasavalli and Smt. B. Geetha Ramesh Vs M/s. Vinyasa Engineers Private Limited
Karnataka High Court · (2013) 12 KAR CK 0518
High Courts06 Dec 2013Partly Allowed
Sri Hanumanthashetty and Smt. Nagamma Vs Sigbathulla Khan and Others
Karnataka High Court · (2013) 12 KAR CK 0516
High Courts06 Dec 2013
Wipro GE Healthcare Private Limited (Formerly Wipro GE Medical Systems Limited) Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2014) 78 KarLJ 5
High Courts06 Dec 2013
Primacy Industries Limited Vs Assistant Commissioner of Commercial Taxes LVO 280
Karnataka High Court · (2014) 79 KarLJ 356 : (2014) 70 VST 323
High Courts06 Dec 2013
Wipro Limited Vs State of Karnataka
Karnataka High Court · (2014) 78 KarLJ 493
High Courts06 Dec 2013
Tilrode Chem P. Ltd. Vs Commissioner of Central Excise
Karnataka High Court · (2014) 44 GST 725 : (2014) 25 GSTR 266
High Courts06 Dec 2013Partly Allowed
Rasheed Khan and Others Vs State of Karnataka Magadi Police
Karnataka High Court · (2013) 12 KAR CK 0253
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts06 Dec 2013Allowed
Ranganatha Vs Siddamma, Govinda and New India Assurance Co. Ltd.
Karnataka High Court · (2013) 12 KAR CK 0251
High Courts06 Dec 2013Dismissed
Sri. A.P. Singh Vs Chandrappa
Karnataka High Court · (2013) 12 KAR CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 200Income Tax Act, 1961 — Section 269UC, 276-AB
High Courts06 Dec 2013Allowed
Sri N. Shivaprabhu Vs Smt. Rashmi @ Siddalingamma
Karnataka High Court · (2013) 12 KAR CK 0249
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
High Courts06 Dec 2013Partly Allowed
Mallamma and Gangamma Vs Spl. Land Acquisition Officer Upper Krishna Project
Karnataka High Court · (2013) 12 KAR CK 0248
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96Land Acquisition Act, 1894 — Section 54
High Courts06 Dec 2013Dismissed
Sri Ramesh Meher Vs The Recovery Officer, Debt Recovery Tribunal, UCO Bank Ltd. and P. Ravindran
Karnataka High Court · (2014) ILR (Kar) 917 : (2014) 3 KarLJ 425 : (2014) 1 KCCR 219
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29
High Courts06 Dec 2013Disposed Off
Satyanarayana Shastri and Others Vs State of Karnataka Though Chief Secretary Muzrai Department and Others
Karnataka High Court · (2013) 12 KAR CK 0245
Hindu Religious Institutions and Charitable Endowment Act, 1997 — Section 9(2)
High Courts06 Dec 2013Allowed
Sri. Pachappa Vs The State of Karnataka and The Karnataka Housing Board
Karnataka High Court · (2014) 1 AKR 561 : (2014) 2 KCCR 1067
Land Acquisition Act, 1894 — Section 3(f)(vi), 4(1), 5A, 6(1)