High Courts26 Nov 2013Dismissed
Sri. Krishna Madappa Vs The Management of Karnataka Road Transport Corporation
Karnataka High Court · (2013) 11 KAR CK 0289
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 37 of 165
High Courts26 Nov 2013Disposed Off
Sri Pradeep Vs State of Karnataka and Central Crime Branch
Karnataka High Court · (2013) 11 KAR CK 0225
High Courts26 Nov 2013
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Sri D.S. Srinivasa Rao and Brothers
Karnataka High Court · (2013) 11 KAR CK 0224
Income Tax Act, 1961 — Section 132, 132A, 158BG, 29B
High Courts26 Nov 2013Dismissed
Mr. Abdul Hakeem Vs The State of Karnataka and Bada Grama Panchayath
Karnataka High Court · (2013) 11 KAR CK 0223
High Courts26 Nov 2013Allowed
Smt. Gangubai and Others Vs Subhaschandra and Others
Karnataka High Court · (2013) 11 KAR CK 0222
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts26 Nov 2013Allowed
Sri. Somashetty Vs The Karnataka Housing Board and Sri. Shivashankar Hiralal Phulse
Karnataka High Court · (2013) 11 KAR CK 0208
Land Acquisition Act, 1894 — Section 4(1), 53A, 6(1)
High Courts26 Nov 2013Dismissed
Sri R. Ramachandraiah Vs Smt. R. Usha
Karnataka High Court · (2013) 11 KAR CK 0207
Hindu Marriage Act, 1955 — Section 13(1)(ia)Limitation Act, 1963 — Section 5
High Courts26 Nov 2013Allowed
The Oriental Insurance Co. Ltd. Vs Jayamma, Kuppe Gowda and Somashekar
Karnataka High Court · (2013) 11 KAR CK 0206
Workmens Compensation Act, 1923 — Section 10
High Courts26 Nov 2013Disposed Off
Orange Fine Dine and Fast Food Vs Bangalore Electricity Supply Company Limited and Mrs. Parvathi Bai
Karnataka High Court · (2013) 11 KAR CK 0205
High Courts26 Nov 2013Partly Allowed
National Insurance Co. Ltd. Vs Thyampanna Shetty and Sanjeev Poojary Sri Thyamapanna Shetty Vs Sanjeeva Poojary and The Manager, National Insurance Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0204
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts26 Nov 2013Allowed
Smt. Latha Vs Ramesh and ICICI Lombard General Insurance Company Ltd.
Karnataka High Court · (2014) 1 AKR 795
Motor Vehicles Act, 1988 — Section 166
High Courts26 Nov 2013Allowed
Sri Prakash Vs The Secretary, Revenue Dept., The Special Deputy Commissioner and Sri. Chikkamuniyappa
Karnataka High Court · (2013) 11 KAR CK 0202
Karnataka Land Revenue Act, 1964 — Section 136(3)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts26 Nov 2013Allowed
The Divisional Controller NEKRTC Vs Gadigeppa
Karnataka High Court · (2013) 11 KAR CK 0197
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Nov 2013Disposed Off
Sri Naveen Raj V. Vs Registrar Motor Accident Claims Tribunal, Sri Devarajan N. and The Manager HDFC Ergo General Insurance Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0196
High Courts26 Nov 2013Dismissed
Smt. Thara K. Pathange Vs Srichand Tarachand
Karnataka High Court · (2013) 11 KAR CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 133, 138
High Courts26 Nov 2013Allowed
Theresa Monteiro and Others Vs M. Abdul Rahiman and National Insurance Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0192
Motor Vehicles Act, 1988 — Section 166(1)C
High Courts26 Nov 2013Partly Allowed
Rajeshree and Others Vs Shaik Osman and The New India Insurance Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0092
Motor Vehicles Act, 1988 — Section 122, 166Penal Code, 1860 (IPC) — Section 279, 304
High Courts26 Nov 2013
Raghunath K.N. Vs The Bangalore Electricity Supply Company Ltd. and Sri. N.G. Ramaprasad
Karnataka High Court · (2013) 11 KAR CK 0091
High Courts26 Nov 2013
M/s. Hindustan Aeronautics Limited Vs Assistant Commissioner of Customs and Commissioner of Customs
Karnataka High Court · (2014) 25 GSTR 18
Customs Act, 1962 — Section 111(m)
High Courts26 Nov 2013Disposed Off
Asha Anand @ Smt. Asha Vs M. Gautham Chand
Karnataka High Court · (2013) 11 KAR CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Negotiable Instruments Act, 1881 (NI) — Section 138