High Courts30 Sept 2013Dismissed
Arjuna and Appukutty Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0139
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 63 of 165
High Courts30 Sept 2013Disposed Off
M/s. Allied Sales Corporation Vs Sri. M. Jayaram
Karnataka High Court · (2013) 09 KAR CK 0138
High Courts30 Sept 2013Dismissed
Sri. P.R. Dhananjaya, Smt. Lakshmidevamma and Smt. Narasamma Vs Sri. H. Nagaraju, Smt. Lakshmamma and Sri. H. Narasimhamurthy
Karnataka High Court · (2013) 09 KAR CK 0137
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3(a), 151
High Courts30 Sept 2013Disposed Off
Sri. M. Shanmukappa, Sri. U. Chandra Gowda, Sri. M. Hanumanthappa and Sri. T.N. Veeran Gowda Vs State Government of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0136
High Courts30 Sept 2013
Sri. Mohammed Noorulla, Prop: MAG Motor Service Vs The Regional Transport Authority
Karnataka High Court · (2013) 09 KAR CK 0135
High Courts30 Sept 2013Dismissed
Branch Manager, M/s. Reliance Gen. Insurance Co. Ltd. Vs Siddaiah and Others
Karnataka High Court · (2013) 139 FLR 660 : (2014) 1 LLJ 394 : (2014) LLR 189
High Courts30 Sept 2013Allowed
Mr. P.M. Ibrahim and Mr. Rahman Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0051
Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)
High Courts30 Sept 2013Disposed Off
Sri M. Leo, Sri M. Ravindra Kumar, Sri M. Anthony Reddy and K.H. Manjappa Vs Government of Karnataka and The Bangalore Development Authority
Karnataka High Court · (2013) 09 KAR CK 0050
Karnataka Land Reforms Act, 1961 — Section 79(A), 79(B), 80, 83
High Courts30 Sept 2013
Sri Gopappa Naik and Sri Mahendrakumar G. Naik @ Lokeshawara Vs State of Karnataka Department of Commerce and Industries and Sri Thukaram Pattappa L.
Karnataka High Court · (2013) 09 KAR CK 0047
High Courts27 Sept 2013Dismissed
Sri Hoysala R. Vs State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0377
Penal Code, 1860 (IPC) — Section 143, 147, 148, 323, 324
High Courts27 Sept 2013
Sri. Abishek, Sri. C.R. Ananda and Smt. D. Hemalatha Vs State of Karnataka and Smt. Rashmi Raj
Karnataka High Court · (2013) 09 KAR CK 0375
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 498-A, 506
High Courts27 Sept 2013Dismissed
M/s. Canara Workshops Limited Vs Shri Mantesh
Karnataka High Court · (2014) 2 BC 367 : (2014) 1 Crimes 316 : (2014) 1 KarLJ 449
Companies Act, 1956 — Section 291Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(a)
High Courts27 Sept 2013Dismissed
Sri. Chowdappa Vs Reliance General Insurance Co., Ltd. and Sri. Ravi. B.R.
Karnataka High Court · (2013) 09 KAR CK 0365
High Courts27 Sept 2013
Sidramappa and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 2014 Kar 100 : (2014) ILR (Kar) 1 : (2014) 3 KCCR 2003
High Courts27 Sept 2013Disposed Off
M/s. Palreacha Infrastructure and Developers Vs Karnataka Industrial Areas Development Board and The Chief Executive Officer and Executive Member, Karnataka Industrial Areas Development Board
Karnataka High Court · (2013) 09 KAR CK 0306
High Courts27 Sept 2013Dismissed
Sri. Hanumappa and Sri. Muniyappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 09 KAR CK 0305
Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)
High Courts27 Sept 2013
Sri. Madegowda Vs United India Insurance Company Ltd. and Sri. Bestogy. K. Issac
Karnataka High Court · (2013) 09 KAR CK 0304
Motor Vehicles Act, 1988 — Section 166
High Courts27 Sept 2013Dismissed
N. Rudrmuni and Others Vs Department of Law Justice and Human Rights Government of Karnataka and Others Sri V.N. Ravindra Vs State of Karnataka and Others
Karnataka High Court · (2014) 1 AKR 529 : (2013) ILR (Kar) 5650
Constitution of India, 1950 — Article 226, 233, 309, 310
High Courts27 Sept 2013Allowed
Sri C. Laxman Gowda and Sri Vasudevagowda Vs Debt Recovery Appellate Tribunal and Others
Karnataka High Court · (2014) 1 AKR 230 : (2014) ILR (Kar) 15 : (2014) 1 KCCR 424
Evidence Act, 1872 — Section 25Limitation Act, 1963 — Section 10, 15, 24, 4, 5Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18, 35, 36, 37
High Courts27 Sept 2013Dismissed
Ramesh. H. Naik Vs Mohammed Aouf and United India Insurance Co. Ltd.
Karnataka High Court · (2013) 09 KAR CK 0247
Motor Vehicles Act, 1988 — Section 166