COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 61 of 165

High Courts07 Oct 2013

Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority, The Assistant Labour Commissioner and Controlling Authority and Gangamma Since Deceased by LRs.

Karnataka High Court · (2013) 10 KAR CK 0137

Read judgment

High Courts07 Oct 2013Dismissed

Smt. Lakshmidevamma Vs Sri H.R. Revaiah

Karnataka High Court · (2013) 10 KAR CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139

Read judgment

High Courts07 Oct 2013Dismissed

Sri T.M. Shivaraj Vs State of Karnataka

Karnataka High Court · (2013) 10 KAR CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A, 337

Read judgment

High Courts07 Oct 2013Dismissed

Mrs. Sirajunnissa and Mr. Abdul Wahid Vs Dr. H.S. Hanumanthappa, Sri A. Vijaya Kumar and Sri M. Appaiah

Karnataka High Court · (2013) 10 KAR CK 0058

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98, 151, 47

Read judgment

High Courts07 Oct 2013Partly Allowed

M.A. Rehaman Vs The Deputy Labour Commissioner and Appellate Authority Region - II, The Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act Division - III and The Divisional Controller KSRTC, Kolar Division

Karnataka High Court · (2013) 10 KAR CK 0057

Read judgment

High Courts07 Oct 2013Disposed Off

M/s. Krishne Gowda Engineering Contractors Vs The State of Karnataka and Others

Karnataka High Court · (2013) 10 KAR CK 0020

Read judgment

High Courts07 Oct 2013Allowed

Smt. Shantha B. Vs State of Karnataka and Mysore Urban Development Authority

Karnataka High Court · (2013) 10 KAR CK 0019

Read judgment

High Courts07 Oct 2013Disposed Off

Sri Parushappa and Others Vs The State of Karnataka and M/s. Vijaya Bank Employees House Building Co-operative Society Limited

Karnataka High Court · (2013) 10 KAR CK 0018

Land Acquisition Act, 1894 — Section 16(1), 16(2), 48

Read judgment

High Courts07 Oct 2013

Pandurang Dodamani Vs The Management of KSRTC and President and Director Recruitment Committee KSRTC

Karnataka High Court · (2013) 10 KAR CK 0017

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts07 Oct 2013Disposed Off

Mohammed Nazarulla Tippu Vs The Commissioner, Bangalore Development Authority

Karnataka High Court · (2013) 10 KAR CK 0016

Read judgment

High Courts07 Oct 2013Allowed

Maharshi Savitha College of Education (B.Ed.) Vs The State of Karnataka and Bangalore University Jnana Bharathi

Karnataka High Court · (2013) 10 KAR CK 0015

Read judgment

High Courts07 Oct 2013Allowed

Manjegowda Vs The Divisional Controller, K.S.R.T.C. Chikmagalur Division Karnataka State Road Transport Corporation Chikmagalur Division Vs Manjegowda Adult represented by General Secretary KSRTC Staff and Workers Union

Karnataka High Court · (2013) 10 KAR CK 0014

Read judgment

High Courts01 Oct 2013Allowed

H.M. Rudraradhya Vs Urna, Rajashekar and Prabhu

Karnataka High Court · AIR 2014 Kar 2 : (2014) 1 AKR 183 : (2014) ILR (Kar) 1293 : (2014) 2 KarLJ 677 : (2014) 2 KCCR 1587

Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 8(3)Hindu Succession Act, 1956 — Section 6, 8Limitation Act, 1963 — Section 109, 60

Read judgment

High Courts01 Oct 2013

Bangalore Housing Development and Investments Vs Bruhat Bangalore Mahanagara Palike Corporation and Others M/s. IBC Knowledge Park (P) Limited Vs Bruhat Bangalore Mahanagara Palike, The Additional Director Town Planning Bruhat Bangalore Mahanagar Palike and G.M.R. Bannerghatta Properties Pvt. Ltd.

Karnataka High Court · (2014) ILR (Kar) 2863

Karnataka Municipal Corporations Act, 1976 — Section 300, 310

Read judgment

High Courts01 Oct 2013

Sri H.V. Narayanaswamy, Sri G. Ramesh Babu and Sri S. Venkatesh Prasad Vs The Karnataka State Small Industries Development Corporation Ltd.

Karnataka High Court · (2014) 1 AKR 161

Conduct and Disciplinary Rules, 1979 — Rule 18A(iv), 18A(vii), 24

Read judgment

High Courts01 Oct 2013Allowed

Mallamma Vs The Deputy Commissioner and Others

Karnataka High Court · (2013) 10 KAR CK 0179

Karnataka Land Revenue Act, 1964 — Section 136(3)

Read judgment

High Courts01 Oct 2013

Sri. Ningappa, Sri. Ningappa, Sri. Manjunath and Sri. Shekhappa Vs The State of Karnataka

Karnataka High Court · (2013) 10 KAR CK 0178

Penal Code, 1860 (IPC) — Section 323, 324, 34, 504, 506

Read judgment

High Courts01 Oct 2013

Nataraj Vs State of Karnataka

Karnataka High Court · (2013) 10 KAR CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A

Read judgment

High Courts01 Oct 2013

Noor Ahmed Vs State of Karnataka

Karnataka High Court · (2013) 10 KAR CK 0176

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts01 Oct 2013Dismissed

Mr. Santhosh D. Nayak Vs Mr. Paul Mahesh Soans

Karnataka High Court · (2013) 10 KAR CK 0175

Criminal Procedure Code, 1973 (CrPC) — Section 311, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139

Read judgment