COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 28 of 165

High Courts02 Dec 2013Dismissed

Sri. Vittal Sultan Hegade, Sri. Kallappa Shiddappa Hegade and Sri. Hanamant Vittal Hegade Vs Sri. Mayappa Gangaram Hegade, Sri. Ningappa Gangappa Hegade, Sri. Siddappa Gangappa Hegade and Sri. Sultan Bhimappa Hegade

Karnataka High Court · (2013) 12 KAR CK 0338

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High Courts02 Dec 2013Partly Allowed

Ganeshappa and Smt. Annapurnamma Vs B.N. Keshavamurthy, Benakappa and The New India Assurance Co.

Karnataka High Court · (2013) 12 KAR CK 0302

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High Courts02 Dec 2013Allowed

Sandeep @ C. Varghese Vs State

Karnataka High Court · (2013) 12 KAR CK 0287

Penal Code, 1860 (IPC) — Section 399, 402

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High Courts02 Dec 2013Dismissed

Smt. Vijayalakshmi Vs T. Jayalakshmamma Since Deceased by Her L.Rs., Sri V. Suryanarayana Shetty, Sri K. Keshava Hebbar and Smt. Saraswathi

Karnataka High Court · (2013) 12 KAR CK 0284

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts02 Dec 2013Allowed

Sri S.R. Abhishek Vs State of Karnataka

Karnataka High Court · (2013) 12 KAR CK 0279

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 114, 120B, 143, 147, 148

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High Courts02 Dec 2013Disposed Off

Dr. Rakesh A.V. Vs The Union of India and Dr. Jitender Chaturvedi

Karnataka High Court · (2013) 12 KAR CK 0278

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High Courts02 Dec 2013Dismissed

Patel Basavaraju Vs Sudesha

Karnataka High Court · (2013) 12 KAR CK 0276

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts02 Dec 2013Dismissed

State of Karnataka Vs Jagatsingh

Karnataka High Court · (2013) 12 KAR CK 0227

Arms Act, 1959 — Section 25(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts02 Dec 2013Allowed

Smt. Shantha Kumari Vs Sri. V.N. Satyanarayana

Karnataka High Court · (2013) 12 KAR CK 0226

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17

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High Courts02 Dec 2013Disposed Off

Sri A. Maria Leo and Baby Maria Astrid Vs The P. Chief Manager, LIC of India, Smt. Lizzy Matilda and Sri D. Dorai Rajan

Karnataka High Court · (2013) 12 KAR CK 0225

Constitution of India, 1950 — Article 226Life Insurance Act, 1938 — Section 39

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High Courts02 Dec 2013Partly Allowed

Neelesh G. Vs The Principal, St. Joseph''s College of Commerce and The Bangalore University

Karnataka High Court · (2013) 12 KAR CK 0224

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High Courts02 Dec 2013

Manipal University Vs Union of India and The University Grants Commission

Karnataka High Court · (2014) 1 AKR 769 : (2014) 1 KCCR 201

Dentists Act, 1948 — Section 3(d)University Grants Commission Act, 1956 — Section 23, 24, 3

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High Courts02 Dec 2013Allowed

Bharatraj Vs Ashok and Others

Karnataka High Court · (2013) 12 KAR CK 0222

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts02 Dec 2013Dismissed

Ramanagouda Vs The State

Karnataka High Court · (2013) 12 KAR CK 0221

Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)

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High Courts02 Dec 2013

The Divisional Manager Oriental Insurance Co. Ltd. Vs Sanjeev Kumar and Savitri Sanjeeva Kumar Vs The Divisional Manager, Oriental Insurance Co. Ltd. and Savitri

Karnataka High Court · (2013) 12 KAR CK 0134

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Employees Compensation Act, 1923 — Section 4(c)(ii), 4A(3)

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High Courts02 Dec 2013Partly Allowed

North West Karnataka Road Transport Corporation and The Divisional Controller NWKRTC Vs Gurubasappa

Karnataka High Court · (2013) 12 KAR CK 0133

Industrial Disputes Act, 1947 — Section 10(4A)Penal Code, 1860 (IPC) — Section 307

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High Courts02 Dec 2013Dismissed

North West Karnataka Road Transport Corporation Vs Irappa since deceased by his L.Rs. Smt. Manjula, B. Sunil and Vinod rep. his Mother Smt. Manjula

Karnataka High Court · (2013) 12 KAR CK 0132

Industrial Disputes Act, 1947 — Section 10(4-A)

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High Courts02 Dec 2013Disposed Off

Ms. Deepa Vs Mr. Kiran R. Varnekar

Karnataka High Court · (2013) 12 KAR CK 0004

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts29 Nov 2013Dismissed

Sri. B.S. Yeddyurappa Vs Sri. Sirajin Basha

Karnataka High Court · (2014) 1 AKR 599 : (2014) CriLJ 1469

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High Courts29 Nov 2013Allowed

The National Insurance Company Limited Vs The Motor Accidents Claims Tribunal

Karnataka High Court · (2013) 11 KAR CK 0299

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