COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 43 of 165

High Courts12 Nov 2013Dismissed

Smt. Nazahar Nasiruddin Shera, Mubarak Raiquamed Lodhi and Farhat Abdulatif Chikodi by GPA Holder Vs Smt. Naima, Bashir Abdul Latif Chikodi and Sri. Nasir Ahmed Abdul Latif Chikodi

Karnataka High Court · (2013) 11 KAR CK 0248

High Courts12 Nov 2013

K. Shoukkathali Vs The Registrar, The Vice Chancellor, Manipal University, The Dean, Kasturba Medical College and The Director, Student Affairs, Manipal University

Karnataka High Court · (2014) 1 AKR 300

High Courts11 Nov 2013Allowed

Ramachandra Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 48 : (2014) 2 KCCR 1458

High Courts11 Nov 2013

Shankaragouda Vs The Deputy Commissioner, Dharwad and Others

Karnataka High Court · (2013) 11 KAR CK 0319

Constitution of India, 1950 — Article 226Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(e), 4, 5(A)

High Courts11 Nov 2013Disposed Off

G.S. Dood Peer Vs Deputy Commissioner, Chitradurga, Deputy Director, Food and Civil Supplies and Tasildhar

Karnataka High Court · (2013) 11 KAR CK 0318

High Courts11 Nov 2013Dismissed

Smt. M. Satyavathi Vs The Deputy Commissioner, Raichur District, The Assistant Commissioner, Lingasugur Sub Division and Venkataramana

Karnataka High Court · (2013) 11 KAR CK 0317

High Courts11 Nov 2013Allowed

Smt. Hanumakka, Sri. Shivananda and Sri. Nataraja Vs The Oriental Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0316

Motor Vehicles Act, 1988 — Section 166

High Courts11 Nov 2013Dismissed

Rathan Mandela Vs State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0315

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302

High Courts11 Nov 2013Disposed Off

Gopinath Rao Miraskar Vs The Commissioner of Police and Inspector of Police Subramanya Nagar Police Station

Karnataka High Court · (2013) 11 KAR CK 0314

High Courts11 Nov 2013

Smt. Sharada and Others Vs Sri. Chandrashekaraiah

Karnataka High Court · (2013) 11 KAR CK 0313

Evidence Act, 1872 — Section 73Specific Relief Act, 1963 — Section 16(c), 23

High Courts11 Nov 2013

Sri. Chandresh @ Prakash and Master Dakshit M.C. Vs Sri. M. Vishwanath and Royal Sundaram Allience Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0312

Motor Vehicles Act, 1988 — Section 166

High Courts11 Nov 2013Allowed

Sri. K.M. Ashoka Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 33 : (2014) 2 KCCR 1656

Penal Code, 1860 (IPC) — Section 143, 147, 149, 302, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)

High Courts11 Nov 2013Dismissed

The Divisional Controller, NWKRTC Vs Sri. Gangayya Mrutyunjaya Hiremath Since Deceased by His LRs.

Karnataka High Court · (2013) 11 KAR CK 0310

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

High Courts11 Nov 2013Partly Allowed

Manjamma Vs The Managing Director, KSRTC Division

Karnataka High Court · (2013) 11 KAR CK 0309

High Courts11 Nov 2013Disposed Off

Sri Keshav Vs UCO Bank

Karnataka High Court · (2013) 11 KAR CK 0308

High Courts11 Nov 2013Dismissed

Dr. B.R. Shanthakumari Vs Smt Savithramma and Others Smt Savithramma, Smt Nagarathnamma, Smt Narasamma Alias Lakshmidevi and Smt Prema Alias Premalatha Vs Smt N. Honnamma and Others

Karnataka High Court · (2013) 11 KAR CK 0307

Hindu Succession Act, 1956 — Section 15, 15(1)(b), 16

High Courts11 Nov 2013

Smt. Radha Vs S. Gangaiah

Karnataka High Court · (2013) 11 KAR CK 0306

Hindu Marriage Act, 1955 — Section 13(1a), 13(1b)Penal Code, 1860 (IPC) — Section 34, 467, 468

High Courts11 Nov 2013Dismissed

Sri Mohamad Ali Karnachi and Sri. Basavaraj Chidanand Sadani Vs The Secretary Urban Development Department and Others

Karnataka High Court · (2013) 11 KAR CK 0305

High Courts11 Nov 2013Allowed

Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority, Bangalore, The Assistant Labour Commissioner and Controlling Authority, Mysore Division and K.T. Venkatappa

Karnataka High Court · (2013) 11 KAR CK 0304

Constitution of India, 1950 — Article 226, 227

High Courts11 Nov 2013Partly Allowed

Smt. H. Lokeshwari, N. Gagan and N. Varshini Vs Sri. Karranna, The Branch Manager, United India Insurance Co. Ltd., Smt. Puttamma and Sri. Thippanna

Karnataka High Court · (2013) 11 KAR CK 0303

Motor Vehicles Act, 1988 — Section 166