High Courts28 Nov 2013Allowed
Ramachandrachari Vs State of Karnataka
Karnataka High Court · (2013) 11 KAR CK 0178
Penal Code, 1860 (IPC) — Section 345Protection of Children From Sexual Offences Act, 2012 — Section 10, 12, 8
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 33 of 165
High Courts28 Nov 2013Dismissed
S.M. Narasimha Murthy and S.M. Shivaram Vs S.N. Mariyappa and Others
Karnataka High Court · (2013) 11 KAR CK 0176
High Courts28 Nov 2013Allowed
M/s. Vaishnav Constructions Vs Mr. Abdul Hameed Verkumb, Mrs. Naseema Abdul Hameed, Mrs. Safeenath Sajida Beevi and Mr. Harshavardana H.N., Chief Architect
Karnataka High Court · (2013) 11 KAR CK 0143
Arbitration and Conciliation Act, 1996 — Section 11(6), 9
High Courts28 Nov 2013Partly Allowed
Sharanabasappa Shanmukhappa Itagi and Smt. Sharanavva Vs Yallappa Parasappa Itagi and New India Insurance Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0136
Motor Vehicles Act, 1988 — Section 163A
High Courts28 Nov 2013Partly Allowed
Smt. Savitramma Vs H. Vijay, Hanumanthappa and The Manager, New India Assurance Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0135
High Courts28 Nov 2013Dismissed
The Union of India Vs Sri. B.S. Bopaiah
Karnataka High Court · (2014) 1 AKR 587 : (2014) 1 KCCR 256
Constitution of India, 1950 — Article 14
High Courts28 Nov 2013Partly Allowed
Anwar Khan Vs The State of Karnataka Sub Inspector of Police
Karnataka High Court · (2013) 11 KAR CK 0133
Electricity Act, 1910 — Section 39, 44
High Courts28 Nov 2013Partly Allowed
Smt. J. Rashmi, @ Laxmi, J. Sahana, J. Sanjana and Drakshanyamma Vs Sri Omkaresh Swamy, Sri. Baladanadappa, Sri Mukanna and The Divisional Manager, The United India Insurance Co., Ltd.
Karnataka High Court · (2013) 11 KAR CK 0132
High Courts28 Nov 2013Dismissed
S. Padmini Vs Bangalore Development Authority (BDA) and Smt. Beeramma Smt. Beeramma Vs The Commissioner, Bangalore Development Authority and The Assistant Commissioner Bangalore Development Authority Dept. of Re-Allotment and Reconveyance, Smt. S. Padmini and Bapujinagar and Attiguppe Entension Site Owners'' Association (Regd.)
Karnataka High Court · (2013) 11 KAR CK 0131
High Courts28 Nov 2013Dismissed
Sri K.A. Venkatesh Vs The State of Karnataka Department of Co-operation
Karnataka High Court · (2013) 11 KAR CK 0130
High Courts28 Nov 2013Dismissed
Sri C. Gopal Vs The Union of India and Others
Karnataka High Court · (2013) 11 KAR CK 0122
High Courts28 Nov 2013Dismissed
Sri R. Anand Vs State of Karnataka and Others
Karnataka High Court · (2013) 11 KAR CK 0121
High Courts28 Nov 2013Dismissed
K.B. Shivarudrappa Gowda Vs Channabasappa Gowda and Secretary, Gram Panchayat
Karnataka High Court · (2013) 11 KAR CK 0066
High Courts28 Nov 2013Dismissed
Sri. H. Krishna Bhat Vs Sri. P.D. Devendranath
Karnataka High Court · (2013) 11 KAR CK 0030
Penal Code, 1860 (IPC) — Section 34, 420
High Courts28 Nov 2013Disposed Off
Smt. M. Jayashree Vs The State of Karnataka
Karnataka High Court · (2013) 11 KAR CK 0029
High Courts28 Nov 2013Dismissed
Ultra Entertainment Solutions Pvt. Ltd. Vs The Arbitral Tribunal Comprising of (Mr. Justice K. Jagannatha Shetty, Mr. Justice L. Sreenivasa Reddy and Mr. Justice R.G. Vaidyanatha) and The State of Karnataka
Karnataka High Court · (2014) 1 AKR 577 : (2014) ILR (Kar) 1127 : (2014) 2 KarLJ 423 : (2014) 1 KCCR 226
Arbitration and Conciliation Act, 1996 — Section 13, 34
High Courts27 Nov 2013Allowed
The Divisional Operations Manager (DOM) and Disciplinary Authority, Addl. Divisional Railway Manager (ADRM), Chief Operation Manager (COM) and Union of India Vs Sri K.T. Eshwara Rao
Karnataka High Court · (2013) 11 KAR CK 0338
Penal Code, 1860 (IPC) — Section 323, 333, 506
High Courts27 Nov 2013Partly Allowed
Manjunath Shetty Vs Smt. Katumbi Rusthum Sab and United India Insurance Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0335
High Courts27 Nov 2013Partly Allowed
Prakash Reddy Vs P.R. Ravindranath and The Manager, I.C.I.C.I. Lombard General Insurance Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0334
High Courts27 Nov 2013Dismissed
Smt. Gowramma Vs The Secretary to Government of India, The Deputy Secretary to Government of India, The Principal Secretary to Government of Karnataka and The Under Secretary, Government of Karnataka
Karnataka High Court · (2013) 11 KAR CK 0332