High Courts09 Oct 2013Disposed Off
P. Shivanna Vs The Commissioner of Excise in Karnataka, The Deputy Commissioner Mysore, and The Deputy Commissioner Of Excise, Mysore
Karnataka High Court · (2013) 10 KAR CK 0148
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 58 of 165
High Courts09 Oct 2013
Raghavendra @ Raghu Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0147
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 114, 143, 149, 448, 506(B)
High Courts09 Oct 2013
Deendayal Mahesh Kumar Vs The Additional Commissioner of Commercial Taxes, Zone-I and Others
Karnataka High Court · (2013) 77 KarLJ 389 : (2014) 70 VST 82
High Courts09 Oct 2013
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs M/s. Siemens Public Communication Networks Ltd.
Karnataka High Court · (2014) 1 AKR 449 : (2014) 265 CTR 532 : (2014) ILR (Kar) 936 : (2014) 221 TAXMAN 405
High Courts09 Oct 2013
Sri Vijayakrishna K.T. and Another Vs The Assistant Provident Fund Commissioner and Recovery Officer
Karnataka High Court · (2014) 2 AKR 438 : (2014) 140 FLR 673 : (2014) ILR (Kar) 717 : (2014) 1 KCCR 926 : (2013) LLR 1258
High Courts09 Oct 2013Partly Allowed
Sri. Nagaraja Vs State of Karnataka and Special Land Acquisition Officer
Karnataka High Court · (2013) 10 KAR CK 0052
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts09 Oct 2013Partly Allowed
Smt. Puttaharuvamma Vs State of Karnataka and special Land Acquisition Officer
Karnataka High Court · (2013) 10 KAR CK 0002
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts08 Oct 2013Allowed
Arif Abdulsalam Mujawar Vs Damodar Narvekar
Karnataka High Court · (2013) 10 KAR CK 0290
High Courts08 Oct 2013Partly Allowed
Yalakkigowda and Others Vs The Principal Secretary, Government of Karnataka Revenue Department, State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0239
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts08 Oct 2013Disposed Off
The Principal, St. Theresa School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0238
High Courts08 Oct 2013Disposed Off
Principal, Hillside School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0237
High Courts08 Oct 2013Disposed Off
The Principal, Thrupthi Institute of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0199
High Courts08 Oct 2013Disposed Off
Principal, BMS Hospital Nursing School and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0198
High Courts08 Oct 2013Disposed Off
The Principal, Valley School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0197
High Courts08 Oct 2013Disposed Off
The Principal, Swabiman School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0196
High Courts08 Oct 2013Disposed Off
The Principal, Shree Bhavani School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0195
High Courts08 Oct 2013Disposed Off
Sri Thirumala Educational Trust Vs The State of Karnataka and Others
Karnataka High Court · (2013) 10 KAR CK 0194
High Courts08 Oct 2013Disposed Off
Suo Motu Vs The State of Karnataka and Others
Karnataka High Court · (2013) 10 KAR CK 0193
Constitution of India, 1950 — Article 48A, 51A, 51A(g)Wild Life (Protection) Act, 1972 — Section 11, 16(b), 9
High Courts08 Oct 2013Partly Allowed
A.R. Nagannagowda Vs S.D. Prabhakara, V. Srinivasan and The Oriental Insurance Company Ltd.
Karnataka High Court · (2013) 10 KAR CK 0192
High Courts08 Oct 2013Disposed Off
M/s. Gold Enterprises Vs Mr. Siraj Rehamathulla and M/s. Sattva Developers Private Limited (Sattva Group)
Karnataka High Court · (2013) 10 KAR CK 0191
Karnataka Stamp Act, 1957 — Section 35