High Courts02 Dec 2013Partly Allowed
Ananda @ Ginke Vs The State of Karnataka
Karnataka High Court · (2013) 12 KAR CK 0476
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 307, 326
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 27 of 165
High Courts02 Dec 2013Disposed Off
Smt. Uma @ Rajalakshmi Vs Sri G. Manjunath
Karnataka High Court · (2013) 12 KAR CK 0475
High Courts02 Dec 2013Dismissed
M/s. United India Insurance Company Limited Vs Shantabai, Laxmibai and Ninganagouda Shantabai and Laxmibai Vs Ninganagouda and The Divisional Manager, M/s. United India Insurance Company Limited
Karnataka High Court · (2013) 12 KAR CK 0474
High Courts02 Dec 2013Dismissed
P. Gopala Krishna Rao Vs Smt. Chandravathi and Others
Karnataka High Court · (2013) 12 KAR CK 0428
High Courts02 Dec 2013Allowed
Smt. Durgamma @ Javanamma and Sri Nagaraju Vs Smt. Shivalingamma
Karnataka High Court · (2013) 12 KAR CK 0427
High Courts02 Dec 2013Dismissed
The New India Insurance Co. Ltd. Vs Sahidha, Ibrahim, Azam and Mr. M.D. Sankanal
Karnataka High Court · (2013) 12 KAR CK 0426
High Courts02 Dec 2013
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax (Asst.) Vs M/s. B.V. Reddy Marketing P. Ltd.
Karnataka High Court · (2014) 222 TAXMAN 309
High Courts02 Dec 2013Allowed
Shivanna Vs Managing Director, The Chief Traffic Manager, Managing Director and Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2014) 2 AKR 735 : (2014) 1 LLN 460
High Courts02 Dec 2013
M/s. A.B.B. Limited Vs The Authority for Clarification and Advance Rulings Department of Commercial Taxes
Karnataka High Court · (2014) 78 KarLJ 134
High Courts02 Dec 2013
Sri B. Gajendra Kumar Vs The Income Tax Officer, Ward-1(1)
Karnataka High Court · (2013) 12 KAR CK 0408
High Courts02 Dec 2013Allowed
K. Nanjundaswamy Vs The State of Karnataka, Department of Housing and Urban Development, The Commissioner and The Additional Land Acquisition Officer, Bangalore Development Authority
Karnataka High Court · (2013) 12 KAR CK 0395
Land Acquisition Act, 1894 — Section 4(1), 6(1)
High Courts02 Dec 2013Disposed Off
Smt. K.G. Shanthamma Vs Sri Channappa
Karnataka High Court · (2013) 12 KAR CK 0394
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Dec 2013Allowed
Ramesh Vs State of Karnataka
Karnataka High Court · (2013) 12 KAR CK 0393
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 355Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts02 Dec 2013Disposed Off
Environment Support Group Vs National Biodiversity Authority and Others
Karnataka High Court · AIR 2014 Kar 20 : (2014) 1 AKR 598 : (2014) 4 EFLT 233 : (2014) 2 KCCR 1607
Biological Diversity Act, 2002 — Section 40Constitution of India, 1950 — Article 226, 227, 323A, 323B
High Courts02 Dec 2013Allowed
Mohd. Sirajuddin Vs Md. Kaleemuddin
Karnataka High Court · (2013) 12 KAR CK 0391
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts02 Dec 2013Dismissed
Sira Town Development and Revolution Forum Vs The Chief Secretary, Government of Karnataka and Others
Karnataka High Court · (2013) 12 KAR CK 0389
Constitution of India, 1950 — Article 226
High Courts02 Dec 2013
Naveen Enterprises Vs State of Karnataka
Karnataka High Court · (2014) 44 GST 375 : (2014) 78 KarLJ 495
High Courts02 Dec 2013Dismissed
Sriram Poultry Farm Vs The State of Karnataka
Karnataka High Court · (2013) 12 KAR CK 0365
Criminal Procedure Code, 1973 (CrPC) — Section 133(B)
High Courts02 Dec 2013Partly Allowed
The Range Forest Officer, The Deputy Conservator of Forest and The Secy. To Govt. Forest Environment and Ecology Department Vs Sri. A. B. Chandrappa
Karnataka High Court · (2013) 12 KAR CK 0339
Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20(2)