High Courts05 Dec 2013Dismissed
Union of India and The Divisional Personnel Officer, South-Western Railways, Mysore Division Vs Sri M. Bhanuprasad
Karnataka High Court · (2013) 12 KAR CK 0027
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 21 of 165
High Courts05 Dec 2013Disposed Off
Sri. Naveen Javari T.J. (represented by his GPA Holder) Sri Narayana Vs The State of Karnataka and Others
Karnataka High Court · (2013) 12 KAR CK 0002
High Courts04 Dec 2013Dismissed
Sharanappa Bhimarao Mokashi and Others Vs The Deputy Director of Horticulture and Others
Karnataka High Court · (2013) 12 KAR CK 0557
High Courts04 Dec 2013Allowed
A.V. Ravi Vs State by Inspector of Police CBI, rep. by Standing Counsel for CBI
Karnataka High Court · (2013) 12 KAR CK 0556
High Courts04 Dec 2013Partly Allowed
Smt. Nagarathnamma, Sri. Chandrashekar, B.P., Sri. Rajashekar B.P. and Sri. Ravishekar Vs Sri. M. Mallesh and ICICI Lombard General Insurance Co. Ltd.
Karnataka High Court · (2013) 12 KAR CK 0502
High Courts04 Dec 2013
The Manager, The Oriental Insurance Co. Ltd. Vs Ramila Ben Rathanji Nakrani and Others Smt. Ramila Ben Rathanji Nakrani, Sri. Vipulkumar Rathansi Nakrani Patel, Sri. Nakur Rathansi Nakrani Patel and Sri. Mavji Devji Nakrani Vs The Managing Director and The Manager, Oriental Insurance Co., Ltd.
Karnataka High Court · (2013) 12 KAR CK 0501
High Courts04 Dec 2013Dismissed
Mr. Radhakrishna Adiga represented herein by his Power of Attorney Mr. P.S. Kannan Vs Vasudev Adigas Fast Food Pvt. Ltd.
Karnataka High Court · (2013) 12 KAR CK 0500
High Courts04 Dec 2013Dismissed
Chidananda S. Sherikar, M/s. Revansiddeshwara Agro Agencies Vs The Fertilizer and Chemicals, Travancore Ltd.
Karnataka High Court · (2013) 12 KAR CK 0499
High Courts04 Dec 2013Allowed
B.M. Reddy (Basani Mathyas Reddy) and B. Premnath Reddy Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2013) 12 KAR CK 0498
High Courts04 Dec 2013Allowed
The Commissioner, The Bangalore Development Authority Vs Sri H. Govindaraju, The Chief Secretary, The Tahsildar and Bank Officer''s Co-operative Housing Society Limited
Karnataka High Court · (2013) 12 KAR CK 0496
High Courts04 Dec 2013
Sri. Puttanna and Smt. Lakshmamma Vs The National Insurance Co. Ltd. and Sri. Yuvaraj
Karnataka High Court · (2013) 12 KAR CK 0495
High Courts04 Dec 2013Disposed Off
The Principal, Aristotle College of Diploma in Education Vs Principal Secretary Primary and Secondary Education Government of Karnataka and Director, Other Examinations Karnataka Second Education Examination Board The Principal, Rev. Noorunnisa College of Diploma in Education Vs Principal Secretary Primary and Secondary Education Government of Karnataka, Director, Other Examinations Karnataka Second Education Examination Board and State of Karnataka
Karnataka High Court · (2013) 12 KAR CK 0490
High Courts04 Dec 2013Dismissed
M/s. Classic Biotech and Exports Ltd. Vs M/s. J.K.M. Research Farm Ltd.
Karnataka High Court · (2013) 12 KAR CK 0489
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Dec 2013Dismissed
P.M. Mahadevappa Vs The Divisional Commissioner and The Deputy Commissioner
Karnataka High Court · (2013) 12 KAR CK 0488
High Courts04 Dec 2013Allowed
Y.C. Dasaraja Urs Vs H.R. Prasanna Kumar and Mysore Urban Development Authority
Karnataka High Court · (2013) 12 KAR CK 0487
High Courts04 Dec 2013Allowed
Ramesha @ Raju Vs The Manager, M/s. Bajaj Allianz General Insurance Co. Ltd. and Jayanthilal Shivaji Patel
Karnataka High Court · (2013) 12 KAR CK 0486
High Courts04 Dec 2013Allowed
M. Pundalik Rao Vs Vijaykumar
Karnataka High Court · (2013) 12 KAR CK 0485
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts04 Dec 2013Partly Allowed
M/s. Bamdev Nayak Class I Contractor, M/s. Neeladri Enterprises and M/s. Binco Constructions Pvt. Ltd. Vs State of Karnataka and Industrial Development Bank of India
Karnataka High Court · (2013) 12 KAR CK 0470
Constitution of India, 1950 — Article 14, 226, 32Karnataka Stamp Act, 1957 — Article 6(1)(a)(v)
High Courts04 Dec 2013Allowed
Sri B.G. Lakshmikantaraja Shetty Vs State of Karnataka
Karnataka High Court · (2013) 12 KAR CK 0467
Karnataka Land Reforms Act, 1961 — Section 79A, 80
High Courts04 Dec 2013Allowed
Smt. H.B. Prema, Sujayalakshmi K. and Priya K. Vs Sri. T. Anandkumar, Smt. Arasamma, Kum. Hemavathi and Kum. Ramya
Karnataka High Court · (2013) 12 KAR CK 0465
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6(C)