High Courts23 Oct 2013Allowed
B.H. Honnesha @ B.H. Gowda Vs State
Karnataka High Court · (2013) 10 KAR CK 0116
Penal Code, 1860 (IPC) — Section 306, 498-A
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 53 of 165
High Courts23 Oct 2013Allowed
Sri. H.R. Ramesh Vs State and Smt. B.A. Aruna Anand Saliyana
Karnataka High Court · (2013) 10 KAR CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1)(a)Penal Code, 1860 (IPC) — Section 341, 354, 506
High Courts23 Oct 2013Dismissed
Sri T.S. Naveen Vs Sri. K.C. Sathish
Karnataka High Court · (2013) 10 KAR CK 0114
High Courts23 Oct 2013Allowed
Lakshmana Vs State
Karnataka High Court · (2013) 10 KAR CK 0113
Penal Code, 1860 (IPC) — Section 323, 34, 354, 380, 504
High Courts23 Oct 2013Dismissed
Smt. Shashikala Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0112
Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts23 Oct 2013
Chandrakant Vs Assistant Commissioner of Central Excise, Commissioner of Customs and Central Excise, Mangalore, Commissioner of Customs and Central Excise, Patto and Superintendent of Customs (TRC)
Karnataka High Court · (2013) 10 KAR CK 0108
Constitution of India, 1950 — Article 226, 227
High Courts23 Oct 2013Partly Allowed
Mr. Mischeal Vs M/s. Schones Office Systems Pvt. Ltd. and The Manager, The New India Assurance Co. Ltd.
Karnataka High Court · (2013) 10 KAR CK 0105
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 338
High Courts23 Oct 2013Dismissed
Smt. Drakshanevva, Smt. Renukavva, Smt. Manjula and Smt. Savantravva Vs Sri Basappa and Others
Karnataka High Court · (2013) 10 KAR CK 0104
High Courts23 Oct 2013Disposed Off
Udaya Kumar Vs State of Karnataka
Karnataka High Court · (2014) 3 AKR 381 : (2014) 3 KarLJ 238
High Courts22 Oct 2013Allowed
The State of Karnataka Vs Sri Afsar Nayaz
Karnataka High Court · (2013) 10 KAR CK 0255
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts22 Oct 2013Dismissed
Shri Prakash Vs Shri Vaddar Gangamma, Shri Vaddar Yankappa and Shri Jitendra Kumar
Karnataka High Court · (2013) 10 KAR CK 0253
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 14 Rule 6, 151
High Courts22 Oct 2013Dismissed
Sameer Abdul Basheer by ADGI Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0249
Penal Code, 1860 (IPC) — Section 302, 34, 489(b), 489(c)
High Courts22 Oct 2013Dismissed
State of Karnataka Vs Sri. Thippeswamy, Sri. Srinivasa, Sri. Venkatesha and Sri. Manjunatha
Karnataka High Court · (2013) 10 KAR CK 0248
Penal Code, 1860 (IPC) — Section 324, 34, 506
High Courts22 Oct 2013Dismissed
Mr. M. Sadiq Ali Vs The Commissioner and Assistant Revenue Officer
Karnataka High Court · (2013) 10 KAR CK 0247
High Courts22 Oct 2013Allowed
Basirkhan, Sarvarkhan Since deceased by his L.Rs. (Jajirkhan and Others) and Rahimkhan Vs Channabasappa and Hanifsab
Karnataka High Court · (2013) 10 KAR CK 0226
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts22 Oct 2013
Odanadi Seva Samsthe Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0220
Constitution of India, 1950 — Article 226
High Courts22 Oct 2013Disposed Off
P. Manikyam Vs Bruhath Bangalore Mahanagara Palike
Karnataka High Court · (2013) 10 KAR CK 0219
High Courts22 Oct 2013Partly Allowed
Shivanna and Others Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0212
Penal Code, 1860 (IPC) — Section 143, 149, 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts22 Oct 2013Disposed Off
Rajesh M. Vs Executive Engineer, Assistant Executive Engineer, No. 1, P.W.D. Harbour and Interior Water Transportation Department and The President and Deputy Commissioner, Government Quarters Allotment Committee
Karnataka High Court · (2013) 10 KAR CK 0211
Constitution of India, 1950 — Article 226, 227
High Courts22 Oct 2013Disposed Off
Sri Channamari Vs Bengalooru Development Authority and The Aircraft Employees Co-operative Society Ltd.
Karnataka High Court · (2013) 10 KAR CK 0210