High Courts19 Sept 2013
Vishwachandra and Others Vs Pratima and Another
Karnataka High Court · (2014) 1 Crimes 519 : (2014) 1 KarLJ 503
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 70 of 165
High Courts19 Sept 2013
Ravindra Siddappa Shavi Vs Sunanda Kom. Narayan Shavi and Others
Karnataka High Court · (2014) 1 KarLJ 519
High Courts19 Sept 2013Dismissed
Sri K.R. Manjunath Vs Mysore Urban Development Authority its Commissioner
Karnataka High Court · (2013) 09 KAR CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 2013
The Commissioner of Income Tax Vs Katwa Udyog Limited
Karnataka High Court · (2014) 79 KarLJ 191
High Courts18 Sept 2013
Iffco Tokio General Insurance Company Limited Vs K.H. Mallikarjuna and Another
Karnataka High Court · (2014) 3 ACC 254 : (2014) 2 AKR 307 : (2013) 6 KarLJ 686
High Courts18 Sept 2013
Sri. Eranna Vs The Registrar Small Cause Court and Sharanabasappa Pujar
Karnataka High Court · (2013) 09 KAR CK 0355
Karnataka Civil Services (Selection by Direct Recruitment) Rules, 1973 — Rule 5, 5(7)
High Courts18 Sept 2013Allowed
Bajaj Allianz General Insurance Company Ltd. Vs Javarappa, N. Pradeep and M. Mahadevu
Karnataka High Court · (2013) 09 KAR CK 0340
Motor Vehicles Act, 1988 — Section 166
High Courts18 Sept 2013Partly Allowed
Shaik Babu @ Babu and Others Vs The State
Karnataka High Court · (2013) 6 KarLJ 658
Penal Code, 1860 (IPC) — Section 143, 147, 323, 341, 355Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts18 Sept 2013
Salim Mittusab Sutar and Another Vs State of Karnataka
Karnataka High Court · (2013) 6 KarLJ 550
High Courts18 Sept 2013Allowed
M/s. Kirloskar Electric Co. Ltd. Vs The Regional Provident Fund Commissioner
Karnataka High Court · (2014) 1 AKR 329 : (2014) ILR (Kar) 3184 : (2014) 3 KarLJ 498 : (2014) 1 KCCR 490
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14BEmployees State Insurance Act, 1948 — Section 31C, 85B
High Courts18 Sept 2013Disposed Off
Smt. Anusuya Bai Vs Sri Veeranjaneya Temple
Karnataka High Court · (2013) 09 KAR CK 0175
Transfer of Property Act, 1882 — Section 106
High Courts18 Sept 2013Allowed
Sri. Sampath Kumar Bapat Vs State of Karnataka, The Assistant Commissioner, The Tahasildar and The Committee for Regularization of Un-Authorized Occupation of Government lands for Sorab Taluk
Karnataka High Court · (2013) 09 KAR CK 0170
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 94B
High Courts18 Sept 2013Partly Allowed
Chanchala, Nithish Kumar and Naveen Kumar Vs The Branch Manager, The United India Insurance and Shijii T.G.
Karnataka High Court · (2013) 09 KAR CK 0161
Income Tax Act, 1961 — Section 80A
High Courts18 Sept 2013Disposed Off
Sri. G. Manjunath Vs State of Karnataka and Others M. Venkataramana Vs G. Manjunath, Karnataka Legislative Assembly Vidhana Soudha and Tahasildar Mulbagal
Karnataka High Court · (2013) 09 KAR CK 0159
Constitution of India, 1950 — Article 217, 226, 271(2), 341Evidence Act, 1872 — Section 35
High Courts18 Sept 2013
M.R. Raghuram Vs M.R. Jayaram and Others
Karnataka High Court · (2014) 1 AKR 277 : (2014) 1 KCCR 384
Arbitration and Conciliation Act, 1996 — Section 11(6), 15, 15(1)(a), 15(2)
High Courts18 Sept 2013
Commissioner of Income Tax Vs Devendrappa M. Kalal
Karnataka High Court · (2013) 219 TAXMAN 122
Income Tax Act, 1961 — Section 143(3)
High Courts18 Sept 2013Disposed Off
Sri R. Prasanna and Smt. R. Chitra Vs Smt. R. Shalini and Sri R. Vinod
Karnataka High Court · (2013) 09 KAR CK 0093
Hindu Marriage Act, 1955 — Section 12, 12(a), 5(ii)(a)(b)(c)
High Courts18 Sept 2013Allowed
Smt. Gangamma Vs The State of Karnataka and The Tahsildar
Karnataka High Court · (2013) 09 KAR CK 0082
Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 2013
The Managing Director, Karnataka State Road Transport Corporation and Another Vs Sarafaraz Abdul Latif Herekar and Others
Karnataka High Court · (2014) 3 ACC 319 : (2014) 1 KarLJ 327
High Courts18 Sept 2013Dismissed
A.S. Khore and Others Vs State of Karnataka and Others
Karnataka High Court · (2014) 2 KarLJ 174