COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 77 of 165

High Courts12 Sept 2013

Commissioner of Service Tax Service Tax Commissionarate Vs M/s. First Flight Couriers Limited

Karnataka High Court · (2014) 35 STR 311

Finance Act, 1994 — Section 76, 77Income Tax Act, 1961 — Section 80(2)Industrial Disputes Act, 1947 — Section 10(3)

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High Courts12 Sept 2013

Umesh Vs State

Karnataka High Court · (2014) 1 KarLJ 61

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High Courts12 Sept 2013Partly Allowed

Yashwanth Dongre Vs Salman Rasheed

Karnataka High Court · (2013) 09 KAR CK 0038

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High Courts12 Sept 2013Dismissed

State of Karnataka Vs Vishwanatha Poojary

Karnataka High Court · (2014) 1 KarLJ 111

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 376

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High Courts11 Sept 2013Partly Allowed

Basavanneppa Vs Ulavappa and Another

Karnataka High Court · (2014) 2 AKR 705 : (2014) 2 KarLJ 172

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High Courts11 Sept 2013Allowed

Smt. Kamini Alias Meenu and Others Vs Smt. Vasundhara Shivanand Sangalikar and Another

Karnataka High Court · (2014) 1 ACC 490 : (2014) 2 AKR 784 : (2013) 6 KarLJ 499

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High Courts11 Sept 2013

The Commercial Tax Officer, Enforcement 15 and Others Vs Namratha Agencies

Karnataka High Court · (2013) 77 KarLJ 473

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High Courts11 Sept 2013Dismissed

The State of Karnataka Vs Beera Krishna Gouda

Karnataka High Court · (2013) 09 KAR CK 0346

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 7

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High Courts11 Sept 2013

Smt. Geetha Vs K. Nagappa and Smt. M. Bagya Lakshmi

Karnataka High Court · (2013) 09 KAR CK 0333

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High Courts11 Sept 2013Allowed

J.L. Guruswamy and Neelamma Vs K. Rekha

Karnataka High Court · (2013) 09 KAR CK 0322

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48A, 60, 60(g)

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High Courts11 Sept 2013Disposed Off

Peenya Gymkana (Regd.) Vs The State of Karnataka and Others

Karnataka High Court · (2013) 09 KAR CK 0321

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High Courts11 Sept 2013Allowed

Sri. G.B. Basvanyappa Vs State of Karnataka, The Assistant Commissioner, The Tahasildar and The Committee for Regularization Of Un-Authorised Occupation of Government Lands for Sorab Taluk

Karnataka High Court · (2013) 09 KAR CK 0290

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 94-B

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High Courts11 Sept 2013Disposed Off

Mr. Amardeep Kumar and Smt. Lakshmi Sathish Vs The Davangere Urban Co-Operative Bank Ltd.

Karnataka High Court · (2013) 09 KAR CK 0289

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14, 17

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High Courts11 Sept 2013Allowed

Rudramma @ Shivarudramma Vs State of Karnataka and The Tahasildar

Karnataka High Court · (2013) 09 KAR CK 0282

Constitution of India, 1950 — Article 226, 227

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High Courts11 Sept 2013Disposed Off

M/s. PBI Contractors and Engineers (Stone Crusher) Vs The State of Karnataka and Others

Karnataka High Court · (2013) 09 KAR CK 0238

Karnataka Regulation of Stone Crushers Act, 2011 — Section 3(2), 3(3), 4, 6, 7

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High Courts11 Sept 2013Dismissed

Smt. Kamala Vs Sujatha and Others

Karnataka High Court · (2013) 09 KAR CK 0236

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High Courts11 Sept 2013Allowed

Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner, The Assistant Labour Commissioner and S.L. Hombalaiah

Karnataka High Court · (2014) 140 FLR 448 : (2014) 1 KarLJ 88

Karnataka Civil Services Rules, 1958 — Rule 293-C, 293-D

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High Courts11 Sept 2013Allowed

Kempajamma Vs The Special Land Acquisition Officer Nagamangala, The Executive Engineer Hemavathi Left Bank Canal Division No. 6 Pandavapura and The Managing Director Cauvery Neeravari Nigama

Karnataka High Court · (2013) 09 KAR CK 0211

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High Courts11 Sept 2013Allowed

Kalegowda Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director

Karnataka High Court · (2013) 09 KAR CK 0209

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High Courts11 Sept 2013Allowed

Hanumanthegowda Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director

Karnataka High Court · (2013) 09 KAR CK 0208

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