High Courts23 Aug 2013Disposed Off
Cauvery Neeravari Nigam Limited Vs Giriyappa and Another
Karnataka High Court · (2013) 5 KarLJ 661
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 86 of 165
High Courts23 Aug 2013Allowed
Sanjay Jain Vs State of Karnataka
Karnataka High Court · (2014) 2 AKR 339 : (2014) 2 CCR 89 : (2013) 5 KarLJ 696
Contract Labour (regulation and Abolition) Act, 1970 — Section 21(2), 25Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts23 Aug 2013
B.R. Pundareekaksha Vs The Additional Registrar of Co-Operative Societies (H and M), Bangalore and Others
Karnataka High Court · (2014) 2 KarLJ 88
High Courts23 Aug 2013
A. Chaithanya Vs The Additional Registrar of Co-operative Societies (H and M) and Others
Karnataka High Court · (2013) 6 KarLJ 399
Karnataka Co-operative Societies Act, 1959 — Section 29-C, 64, 68
High Courts22 Aug 2013Allowed
Nandi Infrastructure Corridor Enterprise Limited and Nandi Economic Corridor Enterprises Limited Vs Shivakumar T. Wadhwa, Aerolex Private Limited and Special Land Acquisition Officer
Karnataka High Court · (2014) 1 AKR 5 : (2013) 5 KarLJ 437
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6Evidence Act, 1872 — Section 162Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts22 Aug 2013
Keshava Pai Deceased by L.Rs. and Others Vs V. Jothoji Rao and Others
Karnataka High Court · (2013) 4 AKR 816
High Courts22 Aug 2013
D. Kumarswamy and Another Vs State of Karnataka
Karnataka High Court · (2014) 140 FLR 670 : (2013) LLR 1259
High Courts22 Aug 2013
Mr. Giridhar Vs Sri Kasthuri Sreenavasa Pai @ Varadaraya Pai and The State
Karnataka High Court · (2013) 08 KAR CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149, 419, 420, 423, 467
High Courts22 Aug 2013Partly Allowed
Shanthamma and Another Vs Divisional Controller, K.S.R.T.C.
Karnataka High Court · (2014) 1 LLJ 4
High Courts21 Aug 2013Allowed
Smt. Zahirabi Vs Smt. Goribi and Others
Karnataka High Court · (2013) 4 AKR 424
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Limitation Act, 1963 — Article 65
High Courts21 Aug 2013
Sri Veerashaiva Sangha(R) and Sri. Basaveswara Kalyana Mantapa, Arlepet Vs Asst. Commissioner of Commercial Taxes (Transition)
Karnataka High Court · (2013) 4 AKR 583 : (2013) ILR (Kar) 5983 : (2013) 77 KarLJ 286 : (2014) 73 VST 382
Karnataka Tax on Luxuries Act, 1979 — Section 11A, 2(1-A), 3C
High Courts21 Aug 2013Dismissed
Sri K. Channappa and Sri K. Arasappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2014) 1 AKR 7 : (2013) 5 KarLJ 195
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts21 Aug 2013
Sri. Laxman. V. Shetty Vs State of Karnataka and Smt. N. Lakshmi Arun Padiyar
Karnataka High Court · (2013) 08 KAR CK 0208
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409, 420, 468, 471
High Courts21 Aug 2013Allowed
Souvik Bose and Others Vs The State of Karnataka and Smt. Prokreeti Bose
Karnataka High Court · (2013) 08 KAR CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498-A
High Courts21 Aug 2013Dismissed
N. Jagannath, N. Narayanaswamy, N. Venkatesh and N. Devaraj Vs The Tahsildar, The Assistant Commissioner and State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0203
High Courts21 Aug 2013Dismissed
Dharamgouda and Others Vs Spl. LAO, Ranebennur and Another
Karnataka High Court · (2013) ILR (Kar) 5422
High Courts21 Aug 2013Disposed Off
Udaya Eshwaran Vs State of Karnataka and Another
Karnataka High Court · (2014) 2 AKR 262 : (2013) 5 KarLJ 718
High Courts21 Aug 2013Allowed
Sri. Rajesh Nayak Vs The State of Karnataka, The Authorized Officer and Deputy Conservator of Forest
Karnataka High Court · (2013) 08 KAR CK 0059