High Courts01 Oct 2013Allowed
Sri. Gilbert Lasrado Vs The Deputy Commissioner, The Assistant Commissioner and The Deputy Tahsildar
Karnataka High Court · (2013) 10 KAR CK 0174
Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 62 of 165
High Courts01 Oct 2013Allowed
M. Kempaiah, B.M. Venkateshappa, Rathnamma and Marappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 10 KAR CK 0144
Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)
High Courts01 Oct 2013Dismissed
A.R. Venkateshaiah Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 10 KAR CK 0143
Karnataka Land Revenue Act, 1964 — Section 71
High Courts01 Oct 2013Disposed Off
Sri. G.N. Srikanth Vs State of Karnataka, Department of Home, The Inspector General of Police, Karnataka State Human Rights Commission, Suprintendent of Police and Sri. Puttaramaiah
Karnataka High Court · (2013) 10 KAR CK 0142
Protection of Human Rights Act, 1993 — Section 18, 18(e)
High Courts01 Oct 2013Allowed
A. Shambandhan Vs The Mysore Merchants Co-operative Bank Limited and The Deputy Registrar of Co-operative Societies
Karnataka High Court · (2014) 1 AKR 1 : (2014) ILR (Kar) 132 : (2013) 6 KarLJ 395 : (2014) 1 KCCR 356
Karnataka Appellate Tribunal Act, 1976 — Section 6(2)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts01 Oct 2013Partly Allowed
Sri Nanjaiah Vs Sri Boraiah
Karnataka High Court · (2013) 10 KAR CK 0081
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 54
High Courts01 Oct 2013Disposed Off
Sri Prakash K.R. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2013) 4 KCCR 3168
High Courts01 Oct 2013Dismissed
Saurav Khatiwada Vs Rajiv Gandhi University of Health Sciences and Another
Karnataka High Court · (2014) 2 AKR 779 : (2013) ILR (Kar) 5358
High Courts30 Sept 2013Partly Allowed
Smt. Rajamma and Others Vs State of Karnataka, Karnataka Industrial Area Development Board and The Special Land Acquisition Office Karnataka Industrial Area Development Board
Karnataka High Court · (2013) 09 KAR CK 0382
Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(3), 4
High Courts30 Sept 2013Disposed Off
Sri R. Subramanya, Smt. S. Geetha, Sri B.R. Mallikarjun and Sri B.R. Subhash Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0381
High Courts30 Sept 2013Allowed
Sri Surendra Kumar Sethia Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2013) 09 KAR CK 0380
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts30 Sept 2013Disposed Off
Fisheries Co-operative Society (Regd.) Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0379
High Courts30 Sept 2013Dismissed
All India Kissan Sabha, Karnataka State Committee, Sri Kariyanna, Sri Papa Nayaka G. and Sri Bangaraiah Vs The Chief Secretary, Government of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0378
Karnataka Land Revenue Act, 1964 — Section 71, 72Karnataka Land Revenue Rules, 1966 — Rule 97(4)
High Courts30 Sept 2013Allowed
Sri Suresh Kumar V.K. Vs State of Karnataka, Bangalore University Gnanabharathi and Dr. Ram Manohar Lohiya College of Law
Karnataka High Court · (2013) 09 KAR CK 0373
High Courts30 Sept 2013Dismissed
Sri K.S. Narayana Rao Vs Life Insurance Corporation of India, The Zonal Manager Cum Appellate Authority LIC of India and The Senior Divisional Manager Cum Disciplinary
Karnataka High Court · (2013) 09 KAR CK 0372
LIC of India (Staff) Regulations, 1960 — Section 39(1)
High Courts30 Sept 2013Dismissed
Shri Chandrakant B. Muragode and B.I. Bendawade Vs State of Karnataka and Shri Arun
Karnataka High Court · (2013) 09 KAR CK 0369
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 465, 467Prevention of Corruption Act, 1988 — Section 13(1)c, 19, 7
High Courts30 Sept 2013Dismissed
Shri Basaprabhu and Shri Raju Vs State of Karnataka, Deputy Superintendent of Police and Shri Ramachandra
Karnataka High Court · (2013) 09 KAR CK 0368
Penal Code, 1860 (IPC) — Section 120B, 409, 465, 467, 477APrevention of Corruption Act, 1988 — Section 13(1)c, 19, 7
High Courts30 Sept 2013Allowed
Vasudevacharya and Smt. Bhagyalaxmi Vs The State of Karnataka and Arvind Mugadur
Karnataka High Court · (2013) 09 KAR CK 0367
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(10)
High Courts30 Sept 2013Allowed
Kanoria Industries Limited Vs M/s. Basaveshwara Traders
Karnataka High Court · (2013) 09 KAR CK 0366
Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
High Courts30 Sept 2013Dismissed
Mr. C. Naveen Kumar Vs The Chairman, Bangalore Water Supply and Sewerage Board and Others
Karnataka High Court · (2013) 09 KAR CK 0143