High Courts17 Sept 2013Allowed
Pramod Arjun Chanal, Vittal Krishnappa Nadagouda and Basappa Dundappa Naik Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0255
Penal Code, 1860 (IPC) — Section 201, 302, 34
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 72 of 165
High Courts17 Sept 2013Allowed
Hanamant Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0254
Penal Code, 1860 (IPC) — Section 366A, 376
High Courts17 Sept 2013Disposed Off
Sri. Manjunath Vs Smt. Manjula
Karnataka High Court · (2013) 09 KAR CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Sept 2013Dismissed
Sri Venkatramanaiah and Sri Venkataramanaiah Vs Sri Muninarayanappa, Hotel Narayanappa and The Secretary, Kenchanakuppe Grama Panchayath
Karnataka High Court · (2013) 09 KAR CK 0158
High Courts17 Sept 2013Dismissed
H. V. Srinivasa Vs Byra Reddy, Kishore @ Kitty and Soori
Karnataka High Court · (2013) 09 KAR CK 0157
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts17 Sept 2013Allowed
B.K. Ramadhyani and Co. Chartered Accountants Vs The Employees'' State Insurance Corporation
Karnataka High Court · (2014) 141 FLR 183
High Courts17 Sept 2013Allowed
The Divisional Controller KSRTC Vs Jyotirlingappa H.
Karnataka High Court · (2013) 09 KAR CK 0155
High Courts17 Sept 2013
Marine Links Shipping Agencies Vs The Commissioner of Income Tax, Bangalore and Another
Karnataka High Court · (2014) 267 CTR 509 : (2014) 360 ITR 709 : (2013) 77 KarLJ 398 : (2014) 220 TAXMAN 198
High Courts17 Sept 2013Partly Allowed
Sri. Balachandra Prabhakar Kodlekare and Others Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(6), 24(8)Karnataka Law Officers (Recruitment and Conditions of Service) Rules 1977 — Rule 30
High Courts17 Sept 2013Dismissed
A.H. Makandar and Others Vs N. Ramachandran
Karnataka High Court · (2013) 09 KAR CK 0056
Penal Code, 1860 (IPC) — Section 342, 348, 355, 357
High Courts17 Sept 2013
Chintamani Vokkaliga Sangha Trust (R) and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 6 KarLJ 360
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 56(2), 56(3)
High Courts16 Sept 2013
Bharath Samrakshana Samithi Vs The Principal Secretary, Government of Karnataka, Revenue Department and Others
Karnataka High Court · (2013) 6 KarLJ 644
High Courts16 Sept 2013Allowed
Smt. Anusuyadevi and Others Vs The Land Acquisition Officer and Assistant Commissioner, Dharwad and Another
Karnataka High Court · (2013) 6 KarLJ 258
Land Acquisition Act, 1894 — Section 18
High Courts16 Sept 2013
Suresh Vs Chairman And Disciplinary Authority, Karnataka Vikas Grameena Bank
Karnataka High Court · (2013) 6 KarLJ 84
Karnataka Vikas Grameena Bank (Officers and Employees) Service Regulations, 2010 — Rule egulation39(1)(a)(v)
High Courts16 Sept 2013Partly Allowed
M. Halappa Since Dead By Lrs. Vs The Special Land Acquisition Officer
Karnataka High Court · (2013) 09 KAR CK 0352
Land Acquisition Act, 1894 — Section 18
High Courts16 Sept 2013Dismissed
B Meenakshi Vs Arathi
Karnataka High Court · (2013) 09 KAR CK 0347
Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Sept 2013
The Police Inspector Police Wing, Karnataka Lokayukta Hospet Vs B.R. Siddaiah
Karnataka High Court · (2013) 09 KAR CK 0345
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts16 Sept 2013
K.B. Uthappa Vs K.T. Kariappa, S.A. Kavitha and The Manager, Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 09 KAR CK 0343
Motor Vehicles Act, 1988 — Section 166
High Courts16 Sept 2013
Siddiq and Kathija Vs Yashodamma and The Manager, United India Insurance Company Limited
Karnataka High Court · (2013) 09 KAR CK 0342
Motor Vehicles Act, 1988 — Section 166