High Courts02 Sept 2013
Indian Rayon and Industries Limited (Now Known as Aditya Birla Nuvo Limited) Vs State of Karnataka
Karnataka High Court · (2013) 77 KarLJ 293
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 83 of 165
High Courts02 Sept 2013Dismissed
Jalil Vs The State of Karnataka, The Excise Commissioner, The Deputy Commissioner of Excise and Sri Sheetal C. Patravali
Karnataka High Court · (2013) 6 KarLJ 385
Constitution of India, 1950 — Article 226, 227Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5
High Courts02 Sept 2013Dismissed
Sri. Mohan Babu Vs Union of India
Karnataka High Court · (2013) 09 KAR CK 0042
Arbitration and Conciliation Act, 1996 — Section 37(1)(a), 9
High Courts02 Sept 2013Dismissed
State Vs Gopala Alias Gopalagowda and Others
Karnataka High Court · (2014) 2 Crimes 239 : (2014) 2 KarLJ 135
High Courts30 Aug 2013
Commissioner of Income Tax Vs Hindustan Lever Ltd.
Karnataka High Court · (2013) 08 KAR CK 0257
High Courts30 Aug 2013Partly Allowed
Superintending Engineer (Elec) O and M Circle Vs Sri. Ranganath
Karnataka High Court · (2014) 1 AKR 156 : (2013) ILR (Kar) 6017 : (2014) 1 KarLJ 537
Constitution of India, 1950 — Article 12, 16Industrial Disputes Act, 1947 — Section 10(4-A), 25B, 25F
High Courts30 Aug 2013Dismissed
Bhupal @ Balu Vs State
Karnataka High Court · (2013) 08 KAR CK 0213
Arms Act, 1959 — Section 25, 27, 3Penal Code, 1860 (IPC) — Section 120-B, 489(B), 489(C)Unlawful Activities Prevention Act, 1967 — Section 13, 15, 16, 17
High Courts30 Aug 2013Dismissed
V. Manjunatha Murthy @ Buddu Vs State
Karnataka High Court · (2013) 08 KAR CK 0212
Penal Code, 1860 (IPC) — Section 120-B, 143, 147, 148, 149
High Courts30 Aug 2013Dismissed
B.A. Sudharshan Vs Shrirama Chits (Bus) Pvt. Ltd.
Karnataka High Court · (2013) 08 KAR CK 0211
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Aug 2013Allowed
G. Savitha Vs Govindaraju
Karnataka High Court · (2013) 08 KAR CK 0148
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Aug 2013Disposed Off
D.V. Shivanna and Others Vs The Assistant Registrar of Co-Operative Society, Shivakumar, Eranna and Doddaningaiah
Karnataka High Court · (2013) 08 KAR CK 0147
Karnataka Co-operative Societies Act, 1959 — Section 29C, 70
High Courts30 Aug 2013Allowed
G. Hanumappa Vs The Assistant Commissioner and Sri. Gangadharan
Karnataka High Court · (2013) 08 KAR CK 0146
Constitution of India, 1950 — Article 226, 227
High Courts30 Aug 2013Dismissed
CREF Finance Limited (Earlier called ITC Classic Real Estate Finance Ltd.) Vs Sree Shanthi Homes Private Limited
Karnataka High Court · (2013) 4 AKR 831 : (2014) ALLMR(Cri) 201 : (2014) ILR (Kar) 2168
Companies Act, 1956 — Section 291Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Aug 2013Allowed
R. Narasimha Vs S.P. Sridhar
Karnataka High Court · (2014) 1 AKR 352 : (2014) ILR (Kar) 84 : (2013) 6 KarLJ 628 : (2014) 1 KCCR 396
Advocates Act, 1961 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Power of Attorney Act, 1882 — Section 1A, 2
High Courts30 Aug 2013Dismissed
D.V. Chanaveeraiah and Others Vs Election Officer Doddagangawadi, Doddagangawadi Vyavasaya Seva Sahakara Sangha Limited, Assistant Registrar Co-Operative and Sri Ramachandraiah
Karnataka High Court · (2013) 08 KAR CK 0070
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts30 Aug 2013Disposed Off
Chinnappa Vs The State of Karnataka, The Assistant Commissioner Bangalore and The Tahsildar Yelahanka
Karnataka High Court · (2013) 08 KAR CK 0069
High Courts30 Aug 2013Allowed
Smt. Cicilia Kutino and Sri. Henry James Pinto Vs The State of Karnataka, The Land Tribunal, Mudabidri, Somappa Poojari, since deceased (Smt. Shakunthala) and Sri. Manjappa Poojari, since deceased (Sri. Boja Poojari, Smt. Susheela Poojari, Sri. Dooja Poojari and Smt. Kusuma Poojari)
Karnataka High Court · (2013) 08 KAR CK 0068
Constitution of India, 1950 — Article 226, 227
High Courts30 Aug 2013
M/s. Amey Dye Chem Pvt. Ltd. Vs Joint Commissioner of Commercial Taxes and The Commercial Tax Officer
Karnataka High Court · (2013) 08 KAR CK 0067
Constitution of India, 1950 — Article 226, 227
High Courts30 Aug 2013Dismissed
Sri Raghur Nagaraja Naidu Vs The Railwaymen''s House Building Co-Operative Society Limited, State of Karnataka and Registrar of Co-Operative Societies and Returning Officer and Assistant Registrar of Co-Operative Societies
Karnataka High Court · (2013) 08 KAR CK 0064
Constitution of India, 1950 — Article 12Karnataka Co-operative Societies Act, 1959 — Section 17, 17(3)
High Courts30 Aug 2013Allowed
Karnataka State Road Transport Corporation Vs P. Radharamana Adult
Karnataka High Court · (2013) 08 KAR CK 0040