High Courts22 Oct 2013Disposed Off
A.N. Prakash Rao Vs Bangalore Development Authority Railway
Karnataka High Court · (2013) 10 KAR CK 0209
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 54 of 165
High Courts22 Oct 2013Allowed
Chandra, Mohan and Mandya alias Srinivas Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0208
Penal Code, 1860 (IPC) — Section 323, 34, 341, 504, 507
High Courts22 Oct 2013Dismissed
Sri Shashikanth D. Shah Vs Smt. R. Nalini, Smt. R. Hemalatha, Smt. R. Kalpana and Smt. R. Shobha represented by their Father and GPA Holder
Karnataka High Court · (2013) 10 KAR CK 0207
High Courts22 Oct 2013
V. Shiv Anna Vs Senior Geologist (M) Department of Mines and Geology
Karnataka High Court · (2013) 10 KAR CK 0206
Mines and Mineral (Development and Regulation) Act, 1957 — Section 21, 4(1), 4(1A)Penal Code, 1860 (IPC) — Section 378, 379
High Courts22 Oct 2013Dismissed
Smt. N. Mangala Vs Government of Karnataka and Others
Karnataka High Court · (2013) 10 KAR CK 0155
Constitution of India, 1950 — Article 226, 227
High Courts22 Oct 2013Allowed
Sri R. Nagaraju Vs Bangalore Development Authority
Karnataka High Court · (2013) 10 KAR CK 0154
High Courts22 Oct 2013Disposed Off
Sri. G.M. Narasimhamurthy and Others Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0132
High Courts22 Oct 2013Disposed Off
Shalini N. Vs Government of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0131
Karnataka State Nursing Council Byelaws — Rule 41(a)
High Courts22 Oct 2013Disposed Off
Kumari M. Vidhyashree Vs University of Agricultural Sciences
Karnataka High Court · (2013) 10 KAR CK 0130
High Courts22 Oct 2013
Ayub Khan, Adil Ahamed @ Adil, Jabiulla @ Jabi and Haneef @ Mohammed Haneef Vs State
Karnataka High Court · (2013) 10 KAR CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 114(a)Penal Code, 1860 (IPC) — Section 34, 379
High Courts22 Oct 2013Disposed Off
S. Murali Krishnan Vs G. Ramesh and Lokesh G. Ramesh Vs S. Murali Krishnan and Lokesh
Karnataka High Court · (2013) 10 KAR CK 0127
High Courts22 Oct 2013Dismissed
Sri D.A. Chowdappa Vs The Chief Secretary, State of Karnataka and Others
Karnataka High Court · (2013) ILR (Kar) 5829 : (2014) 1 KCCR 266
High Courts22 Oct 2013Allowed
The Director, Rural Development and Self Employment Training Institute Vs Shri. Basavenappa, The Government of Karnataka and The Secretary, Rural Development and Self Employment Training Institute
Karnataka High Court · (2013) 10 KAR CK 0125
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Oct 2013Disposed Off
Karnataka Road Development Corporation Limited Vs Sri Rochan M.C. and The Special Land Acquisition Officer
Karnataka High Court · (2013) 10 KAR CK 0109
High Courts22 Oct 2013Dismissed
Mohammed Hussain Vs The State
Karnataka High Court · (2013) 10 KAR CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(1), 42, 43
High Courts22 Oct 2013
Ameer Khan Vs Mohammed Sajjad Sait
Karnataka High Court · (2013) 10 KAR CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 323, 392, 506(B)
High Courts22 Oct 2013Disposed Off
C. Siddalingappa Vs The Tahsildar and Others
Karnataka High Court · (2013) 10 KAR CK 0071
High Courts22 Oct 2013Disposed Off
Smt. A.M. Lavanya Vs Sri Murali Mohan Krishna
Karnataka High Court · (2013) 10 KAR CK 0028
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts22 Oct 2013Dismissed
Abrad @ Abar Damodi and Shahid Hussain Hakkuddin Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0027
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 394, 397
High Courts22 Oct 2013Dismissed
State Vs K.B. Guruswamy
Karnataka High Court · (2013) 10 KAR CK 0026
Penal Code, 1860 (IPC) — Section 333, 506