High Courts12 Aug 2013Disposed Off
Sri. Kalabyreshwara S. and S. Sports and Rekriyeshan Club Vs Government of Karnataka and Others
Karnataka High Court · (2013) 08 KAR CK 0136
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 89 of 165
High Courts12 Aug 2013Allowed
Indramma and Guruswamy Vs State
Karnataka High Court · (2013) 08 KAR CK 0035
Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498-A
High Courts12 Aug 2013Partly Allowed
Vidya Vikas Educational Trust Vs State of Karnataka
Karnataka High Court · (2013) 4 AKR 23 : (2013) 5 KarLJ 218
Karnataka Town and Country Planning Act, 1961 — Section 12, 69
High Courts08 Aug 2013Disposed Off
Shodhan Vs Indian Oil Corporation Limited
Karnataka High Court · (2013) 6 KarLJ 389
Arbitration and Conciliation Act, 1996 — Section 9
High Courts08 Aug 2013Dismissed
Chandran M. Vs Rajanna Gowda
Karnataka High Court · (2014) 3 BC 118 : (2013) 5 KarLJ 618 : (2014) 3 RCR(Civil) 794 : (2014) 3 RCR(Criminal) 161
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Aug 2013
Eshappa Vs State
Karnataka High Court · (2014) 1 AKR 639 : (2014) CriLJ 1510 : (2014) 1 Crimes 175 : (2013) 5 KarLJ 399
Penal Code, 1860 (IPC) — Section 376, 448, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts08 Aug 2013
Bharat Electrical Contractors and Manufacturers Private Limited Vs State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0232
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Value Added Tax Act, 2003 — Section 39(1), 63Limitation Act, 1963 — Section 5
High Courts08 Aug 2013Disposed Off
C.K. Sreenathan Vs Reserve Bank of India and Another
Karnataka High Court · (2013) 5 KarLJ 212
Companies Act, 1956 — Section 433Reserve Bank of India Act, 1934 — Section 45I(f), 45MC
High Courts08 Aug 2013Allowed
Raju and Sharath @ Santhosh Vs State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0191
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Penal Code, 1860 (IPC) — Section 34, 489-A
High Courts08 Aug 2013
Smt. Varalakshmi J. and Smt. Noorjahan Vs The State of Karnataka, Bruhath Bangalore Mahanagara Palike N.R. Square and The Regional Commissioner
Karnataka High Court · (2013) 08 KAR CK 0169
Karnataka Municipal Corporations (Election) Rules, 1976 — Rule 73-AKarnataka Municipal Corporations Act, 1976 — Section 10(1)(a)
High Courts08 Aug 2013Dismissed
T.M. Gopala Binnani Vs All India Confederation Bank Officers Organization and The Bangalore Development Authority
Karnataka High Court · (2013) 08 KAR CK 0151
Bangalore Development Authority Act, 1976 — Section 18(3), 64Land Acquisition Act, 1894 — Section 4(1), 6
High Courts08 Aug 2013Allowed
Sri. S. Lokesh and Sri B. Srinivasa Vs State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0142
Karnataka Forest Act, 1963 — Section 104A, 62-CWild Life (Protection) Act, 1972 — Section 51
High Courts08 Aug 2013Allowed
Sri. Rajiv Ramanjani, Sri. Ramanjani and Smt. Yashoda Vs The State of Karnataka and Smt. Kavitha H.N.
Karnataka High Court · (2013) 08 KAR CK 0137
Penal Code, 1860 (IPC) — Section 323, 498-A, 504, 506
High Courts08 Aug 2013Dismissed
K. Ranganath, Mrs. Sreemathi Paresh and Paresh Master Vs State of Karnataka and Smt. Sunanda
Karnataka High Court · (2013) 08 KAR CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 239Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498-A
High Courts08 Aug 2013Dismissed
Sri. B.M. Shivananda Swamy, Sri. C.R. Ningappa and Sri. L.S. Prasanna Vs State of Karnataka and Sri. Mouris Pinto
Karnataka High Court · (2013) 08 KAR CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471
High Courts08 Aug 2013Partly Allowed
Smt. Shylaja and Dharmalingam Vs State of Karnataka
Karnataka High Court · (2014) 1 AKR 13 : (2013) 5 KarLJ 259 : (2013) 4 KCCR 3469
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 34, 420
High Courts08 Aug 2013Allowed
Smt. Madamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 08 KAR CK 0113
Constitution of India, 1950 — Article 226
High Courts08 Aug 2013
Hindustan Unilever Limited Vs Government of Karnataka and Another
Karnataka High Court · (2013) 77 KarLJ 475
High Courts08 Aug 2013Allowed
Smt. Ranjitha @ Deepthi Vs Sri K. Mallikarjuna
Karnataka High Court · (2013) 08 KAR CK 0047
Hindu Marriage Act, 1955 — Section 9
High Courts08 Aug 2013Dismissed
Venkataramana Education Trust (R) Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 AKR 863 : (2013) 5 KarLJ 215 : (2013) 4 KCCR 3452
Constitution of India, 1950 — Article 133, 134A, 30(1)