High Courts11 Sept 2013Allowed
Chikkathimmamma Vs The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director, Cauvery Neeravari Nigma
Karnataka High Court · (2013) 09 KAR CK 0207
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 78 of 165
High Courts11 Sept 2013Dismissed
K.P. Balasubrahmanya, Smt. Asha Balasubrahmanya and Master K.B. Aniruddha Vs Mallikarjuna and Others Manager, The Oriental Insurance Co. Ltd. Vs K.P. Balasubrahmanya and Others
Karnataka High Court · (2013) 09 KAR CK 0206
Motor Vehicles Act, 1988 — Section 166
High Courts11 Sept 2013
Smt. Geetha Krishnamurthy Vs Sri Haroon Rasheed, Mohamood Shah, Mustafa Kamal and Mohamed Alam
Karnataka High Court · (2013) 09 KAR CK 0204
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 23 Rule 3Karnataka Municipal Corporations Act, 1976 — Section 32(1)
High Courts11 Sept 2013Allowed
Syed Ibrahim Badhusha and Others Vs Meharaj Banu and State
Karnataka High Court · (2013) 09 KAR CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498-A, 506
High Courts11 Sept 2013Allowed
Sri. K.V. Kishore Vs State of Karnataka and M/s. Rajesh Exports Ltd.
Karnataka High Court · (2013) 09 KAR CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 405, 406, 418, 420
High Courts11 Sept 2013Disposed Off
M/s. Gujarat Petrosynthese Limited and Mr. Rajendra Prasad Yadav Vs Union of India
Karnataka High Court · (2014) 1 KarLJ 121
Information Technology Act, 2000 — Section 49, 53
High Courts11 Sept 2013Allowed
Smt. Sallapuriamma Vs The State of Karnataka, The Special Deputy Commissioner and The Tahsilar
Karnataka High Court · (2013) 09 KAR CK 0191
Constitution of India, 1950 — Article 226
High Courts11 Sept 2013Allowed
Sampathaiah, S.P. Narasihmumurthy and S.P. Krishnamurthy Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director, Irrigation Board
Karnataka High Court · (2013) 09 KAR CK 0177
High Courts11 Sept 2013
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs M/s. BPL Sanyo Finance Ltd.
Karnataka High Court · (2014) 265 CTR 163 : (2014) ILR (Kar) 471 : (2014) 362 ITR 630 : (2013) 77 KarLJ 627
Income Tax Act, 1961 — Section 260A, 271(1)(c)
High Courts11 Sept 2013Allowed
Ningamma Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Sub-Division No. 6 and The Managing Director Irrigation Board
Karnataka High Court · (2013) 09 KAR CK 0119
High Courts11 Sept 2013Allowed
Narasimhegowda 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 0118
High Courts11 Sept 2013Allowed
Mahadevappa 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 0117
High Courts11 Sept 2013Disposed Off
Padmapriya Vidya Samsthe (R) (Jain Minority Institution) now renamed as Banashankari II Stage Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0111
High Courts11 Sept 2013Disposed Off
Sangeetha Vs State of Karnataka, Department of Pre University Education and Others
Karnataka High Court · (2013) 09 KAR CK 0110
High Courts11 Sept 2013
Smt. Mariyamma Vs The Special Land Acquisition Officer, Executive Officer, KIADB and The State of Karnataka
Karnataka High Court · (2014) 1 AKR 383 : (2014) 1 KarLJ 97
Karnataka Industrial Area Development Act, 1966 — Section 29(2)Land Acquisition Act, 1894 — Section 18(1), 18(3)(b)
High Courts11 Sept 2013Dismissed
Shri Prafulla Vs Bharamappa, Shri Bhupal and Shri Babu
Karnataka High Court · (2013) 09 KAR CK 0085
Penal Code, 1860 (IPC) — Section 34, 427, 447, 504, 506(2)
High Courts11 Sept 2013Allowed
Amit and Others Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0084
Penal Code, 1860 (IPC) — Section 323, 34, 341, 498A, 504
High Courts11 Sept 2013Allowed
N.G. Ramappa Vs Sri. Jayaram
Karnataka High Court · (2013) 09 KAR CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Sept 2013Dismissed
Sri. Balakrishna. B. Nayak, Smt. Sundari. B. Nayak, Sri. Narasimha Nayak and Smt. Archana A. Pai Vs Smt. Bhagyashree B. Nayak
Karnataka High Court · (2013) 09 KAR CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1)(b)Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 327, 34, 498-A, 504, 506
High Courts11 Sept 2013Partly Allowed
H.E. Sanna Hanumanthappa and Nagamma Vs K. Mahabhadrappa and The Divisional Manager, Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 09 KAR CK 0079