High Courts26 Sept 2013Dismissed
Sri. Somashekar Vs The State of Karnataka and The High Court of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0308
Constitution of India, 1950 — Article 309, 311Karnataka Civil Services Rules, 1958 — Rule 285(4)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 66 of 165
High Courts26 Sept 2013Allowed
Smt. Surekha Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0307
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 313, 314
High Courts26 Sept 2013Allowed
Sri. N.G. Chandra Reddy and Others Vs State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0278
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts26 Sept 2013Dismissed
Sri K. Chandrashekhar Vs Arpitha, R.A. Maheshwari, Lakshmidevamma and K. Rajashekhara
Karnataka High Court · (2013) 09 KAR CK 0154
High Courts26 Sept 2013
Shiva, Soma and Manjunatha @ Manja Vs State
Karnataka High Court · (2013) 09 KAR CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 324, 325, 34, 504
High Courts26 Sept 2013Partly Allowed
T. Jayamma Vs The State of Karnataka and Others
Karnataka High Court · (2014) 1 AKR 225 : (2014) 1 KCCR 263
Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961 — Section 2(1)(iii), 2(1)(iv)
High Courts26 Sept 2013Dismissed
G.M. Nagesha Gowda, G.M. Chandrashekara, G.M. Laxmisha and G.M. Ramesha Vs Smt. Annapoornamma and Others
Karnataka High Court · (2014) 1 AKR 422 : (2014) ILR (Kar) 1881 : (2014) 1 KCCR 361
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 26 Rule 9, 151Karnataka Land Revenue Act, 1964 — Section 133
High Courts26 Sept 2013
Usmansab @ Subhani Vs State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0103
High Courts26 Sept 2013Allowed
Lalsab Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts26 Sept 2013
Sri Sikandar Pasha Vs State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0096
Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts26 Sept 2013Dismissed
Sri K. Subramani Vs Sri B. Devaraja
Karnataka High Court · (2013) 09 KAR CK 0095
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts26 Sept 2013Dismissed
Sri N.S. Nanja Reddy, Ex-Managing Director, Fruits Growers Marketing and Processing Co-operative Societies Limited Vs State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0094
Karnataka Co-operative Societies Act, 1959 — Section 109, 109(3), 109(9)
High Courts26 Sept 2013Allowed
Sri Vijaya Attavar Vs Smt. Lakshmi, The Land Tribunal and State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0092
Constitution of India, 1950 — Article 226, 227
High Courts26 Sept 2013Dismissed
N. Krishna Proprietor Krishna Enterprises Vs Smt. Bharathi Proprietrix Lakshmi Enterprises
Karnataka High Court · (2013) 09 KAR CK 0083
Limitation Act, 1963 — Section 5
High Courts26 Sept 2013Allowed
Featherlite Products (Private) Limited Vs The Additional Commissioner of Commercial Taxes, Zone-1 and Others
Karnataka High Court · (2013) 77 KarLJ 383
High Courts26 Sept 2013Dismissed
Smt Meharunnisa Vs The Assistant Revenue Officer Hebbal Range and Others
Karnataka High Court · (2013) 09 KAR CK 0053
High Courts26 Sept 2013
Sri. Satheesha M. and Smt. Rathnamma Vs The Chief Post Master General and Others
Karnataka High Court · (2013) 09 KAR CK 0052
High Courts26 Sept 2013Disposed Off
Sri Kuttethur Gururajachar Charities Vs Bruhath Bangalore Mahanagara Palike, The Joint Commissioner Engineering Section (Road Widening) and The Executive Engineer
Karnataka High Court · (2013) 09 KAR CK 0049
High Courts26 Sept 2013
Regional Manager Vs Commr. of C.E. and S.T.
Karnataka High Court · (2014) 35 STR 319
High Courts26 Sept 2013Dismissed
The State of Karnataka Vs Sri Vishwanatha Moolya
Karnataka High Court · (2013) 09 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 366A, 376, 392