High Courts24 Oct 2013Allowed
Smt. Mala Vs The Station House Officer, Cottonpet Police Station
Karnataka High Court · (2013) 10 KAR CK 0225
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 52 of 165
High Courts24 Oct 2013Allowed
Devaraju Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts24 Oct 2013Allowed
Manjunatha @ Manja Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0223
Penal Code, 1860 (IPC) — Section 201, 302, 34, 363Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts24 Oct 2013Allowed
Seetha Kalyana Mandiram and Others Vs The State of Karnataka and Others
Karnataka High Court · (2014) 1 AKR 280 : (2014) 1 KarLJ 496 : (2014) 1 KCCR 409
Constitution of India, 1950 — Article 14Karnataka Municipal Corporations Act, 1976 — Section 106
High Courts23 Oct 2013Disposed Off
Sri Shivaputra and Others Vs The Principal Secretary, Govt. of Karnataka, Dept. of Co-operation and Others
Karnataka High Court · (2013) 10 KAR CK 0256
High Courts23 Oct 2013Disposed Off
Parashuram Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0254
Penal Code, 1860 (IPC) — Section 302, 34, 354B, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts23 Oct 2013Dismissed
Blue Horizon Hotels Pvt. Ltd. Vs M/s. Sobha Developers Ltd.
Karnataka High Court · (2013) 10 KAR CK 0252
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Oct 2013Disposed Off
Srinivasa Enterprises and Sri. P. Krishnappa Vs Canara Bank
Karnataka High Court · (2013) 10 KAR CK 0251
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
High Courts23 Oct 2013Dismissed
Sri. Amanullah Khan Rep. by his SPA Holder Vs State
Karnataka High Court · (2013) 10 KAR CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 401Karnataka Excise Act, 1965 — Section 54
High Courts23 Oct 2013
Sri A.V.C. Veerabadrappa Vs The Regional Transport Authority
Karnataka High Court · (2013) 10 KAR CK 0217
Motor Vehicles Act, 1988 — Section 81(2), 81(3)
High Courts23 Oct 2013Allowed
B.N. Shashidhara Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0129
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304-B, 34, 498-A
High Courts23 Oct 2013Dismissed
State of Karnataka Vs Basavaraj Balappa Badawadagi
Karnataka High Court · (2013) 10 KAR CK 0124
Electricity Act, 2003 — Section 135, 136, 137, 138, 139Penal Code, 1860 (IPC) — Section 378, 379
High Courts23 Oct 2013Allowed
Sri. Shivarudrappa, Achamma and Vijayamma @ Vijayalakshmi Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0123
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts23 Oct 2013Disposed Off
Shantavva and Iranna Vs Hanumantappa
Karnataka High Court · (2013) 10 KAR CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts23 Oct 2013Dismissed
Smt. Kamalamma Vs The Deputy Commissioner (Food) and The Thasildar
Karnataka High Court · (2013) 10 KAR CK 0121
High Courts23 Oct 2013Allowed
Putta Gouda by L.Rs. and Others Vs Godavari since dead by L.Rs. and Ganapati
Karnataka High Court · (2013) 10 KAR CK 0120
High Courts23 Oct 2013Disposed Off
Official Liquidator of the Mandya National Paper Mills Limited (In Liqn.) Vs Smt. Dilshad
Karnataka High Court · (2013) 10 KAR CK 0119
High Courts23 Oct 2013Disposed Off
Official Liquidator of the Mandya National Paper Mills Limited (in Liqn.) Vs Sri. S.S. Santhosh Kumar
Karnataka High Court · (2013) 10 KAR CK 0118
High Courts23 Oct 2013Dismissed
Sri. Shivalingappa Vs Sri. Basagonda
Karnataka High Court · (2013) 10 KAR CK 0117
Negotiable Instruments Act, 1881 (NI) — Section 138, 139