COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 88 of 165

High Courts14 Aug 2013

Sri T.R.V. Prasad Vs The Secretary, Regional Transport Authority, Sri N.M. Irshad Basha, Sri B.S. Devendrappa and Smt. P. Sumangala Devi Sree Gajanana Motor Transport Company Limited Vs The Secretary, Regional Transport Authority, Smt. Vasanthi M. Shetty and Sri S. Sachidananda Chatra Sri M.S. Shivakumar Vs The Secretary, Regional Transport Authority, Sri Rakiya Parveen and Sri T.M. Ganeshan

Karnataka High Court · (2014) 2 AKR 224

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High Courts14 Aug 2013Dismissed

S.M. Alex and Rani M. Alex Vs State of Karnataka and Others Sri. S.M. Alex Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 647

Criminal Procedure Code, 1973 (CrPC) — Section 154, 160, 173(1), 457Karnataka Land Revenue Act, 1964 — Section 192APenal Code, 1860 (IPC) — Section 120-B, 34, 406, 420

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High Courts14 Aug 2013Dismissed

State Bank of India Vs Sir. M. Vishweshwaraiah, Sri. Raj Kishore and Sri. Amit Kumar Agarwal

Karnataka High Court · AIR 2013 Kar 174 : (2013) 4 AKR 99 : (2014) 2 BC 94 : (2013) 6 KarLJ 663

Negotiable Instruments Act, 1881 (NI) — Section 131, 131A

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High Courts14 Aug 2013

Lufthansa German Airlines Vs M/s. United India Insurance Company Limited, M/s. Motor Industries Company Limited and M/s. Procargo Speditions

Karnataka High Court · (2014) 1 ACC 450 : (2013) 4 AKR 769 : (2014) 1 KarLJ 259

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High Courts14 Aug 2013

National Education Foundation Vs Bhupal Jayavanthi Desai and Others

Karnataka High Court · (2013) 08 KAR CK 0046

Constitution of India, 1950 — Article 227Karnataka Land Reforms Act, 1961 — Section 109

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High Courts14 Aug 2013

Lundbeck India Private Limited Vs Union of India, The Directorate General of Health Services, The Drugs Controller General India and New Drug Advisory Committee

Karnataka High Court · (2014) 3 AKR 93

Constitution of India, 1950 — Article 19(1)(g)Drugs and Cosmetics Act, 1940 — Section 26-A, 5, 5(1), 8(2)

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High Courts14 Aug 2013Partly Allowed

Smt. Basavva and Another Vs Smt. Tangevva and Others

Karnataka High Court · (2014) 3 AKR 248 : (2013) ILR (Kar) 5449

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High Courts13 Aug 2013

Manish Jain Vs State and Another

Karnataka High Court · (2014) 1 AKR 15 : (2014) 1 Crimes 23 : (2013) 5 KarLJ 499

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498-A

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High Courts13 Aug 2013

Mrs. B. Uma Maheswari Vs A. Rajaganesh

Karnataka High Court · (2014) 1 AKR 9 : (2013) 5 KarLJ 493

Evidence Act, 1872 — Section 65B

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High Courts13 Aug 2013

Smt. N. Leelavati Vs State of Karnataka and Others

Karnataka High Court · (2013) 5 KarLJ 374

Land Acquisition Act, 1894 — Section 48

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High Courts13 Aug 2013

Centum Electronics Limited (Earlier Solectron Centum Electronics Limited) Vs State of Karnataka

Karnataka High Court · (2013) 08 KAR CK 0233

Central Sales Tax Act, 1956 — Section 9(2)Karnataka Value Added Tax Act, 2003 — Section 47, 47(3), 63

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High Courts13 Aug 2013

M. Subramanyam Vs State of Karnataka and Others

Karnataka High Court · (2013) 5 KarLJ 351

Land Acquisition Act, 1894 — Section 48

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High Courts13 Aug 2013

Commissioner of Income Tax Vs Karnataka State Beverages Corpn. Ltd.

Karnataka High Court · (2013) 77 KarLJ 325 : (2013) 218 TAXMAN 223

Income Tax Act, 1961 — Section 263, 37Karnataka Excise Act, 1965 — Section 24

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High Courts12 Aug 2013

Ganganarasaiah Vs Shankar Reddy and Another

Karnataka High Court · (2014) 1 ACC 502 : (2014) 1 AKR 178 : (2013) 5 KarLJ 516

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High Courts12 Aug 2013

Smt. Mangala B.R. Vs Oriental Insurance Company Limited and Others

Karnataka High Court · (2014) 1 AKR 70 : (2013) 5 KarLJ 430

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High Courts12 Aug 2013

Mohammed Arshad Vs State

Karnataka High Court · (2014) 1 AKR 16 : (2013) 5 KarLJ 366

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts12 Aug 2013

H.B. Uday Kumar Vs State of Karnataka and Others

Karnataka High Court · (2013) 5 KarLJ 243

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High Courts12 Aug 2013

Revannasiddaiah Vs Joint Registrar of Co-operative Societies, Janatha Seva Co-operative Bank Ltd. and K. Venkataramanaiah

Karnataka High Court · (2013) ILR (Kar) 4835 : (2014) 1 KarLJ 85

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10-AKarnataka Co-operative Societies Act, 1959 — Section 70

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High Courts12 Aug 2013Allowed

K.B. Shivakumar Vs The State of Karnataka

Karnataka High Court · (2013) 08 KAR CK 0175

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 120-B, 34, 389, 469, 506

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High Courts12 Aug 2013Allowed

Smt. T.S. Vani Vs Sri Vishwabrahmachar and The State of Karnataka

Karnataka High Court · (2013) 08 KAR CK 0174

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Land Revenue Act, 1964 — Section 190-A, 192-A

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