COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 91 of 165

High Courts07 Aug 2013Dismissed

Karnataka State Financial Corporation Vs Sri H.I. Shamshuddin, Sri Basavegowda, Sri H.S. Mohammad Jafrulla and Sri Jayaraju

Karnataka High Court · (2013) 08 KAR CK 0097

Karnataka State Financial Corporation Act — Section 29

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High Courts07 Aug 2013Dismissed

Smt. Indiramma and Sri. M.A. Jayaram Vs Bruhat Bangalore Mahanagara Palike, The Joint Commissioner (West), The Asst. Revenue Officer and Gokul Education Foundation, Sri. M.R. Jayaram

Karnataka High Court · (2013) 08 KAR CK 0096

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High Courts07 Aug 2013Allowed

Sri. S. Chandrashekar Vs State of Karnataka, Department of Urban Development, Bangalore Development Authority, The Additional Land Acquisition Officer and Muddanna

Karnataka High Court · (2013) 08 KAR CK 0095

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High Courts07 Aug 2013Dismissed

Sri. Thimmaiah Vs The Deputy Commissioner and Others

Karnataka High Court · (2013) 08 KAR CK 0094

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High Courts07 Aug 2013

Smt. Rajanamani Vs State of Karnataka and Others

Karnataka High Court · (2013) 08 KAR CK 0093

Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 17-B

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High Courts07 Aug 2013

Smt. Jayanthi and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 857 : (2013) ILR (Kar) 5370 : (2014) 1 KarLJ 291

Civil Procedure Code, 1908 (CPC) — Section 89Karnataka Land Revenue Act, 1964 — Section 192(A)

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High Courts07 Aug 2013Allowed

Sri Mohiuddin Vs The Managing Director, KSRTC and The National Insurance Co. Ltd.

Karnataka High Court · (2013) 08 KAR CK 0085

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High Courts07 Aug 2013Dismissed

Sri Suresh Chandra Agarwal Vs Mohammed Saleem, Zaheeda Banu, Shakeela Akthar and Mohammed Aleem

Karnataka High Court · (2013) 08 KAR CK 0053

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High Courts07 Aug 2013Partly Allowed

Smt. Prema Satyanarayana Vs Mohananda Kumar and The New India Assurance Co. Ltd.

Karnataka High Court · (2013) 08 KAR CK 0044

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High Courts07 Aug 2013

M/s. Sunrise Sales Corporation Vs M/s. Poorna Developers

Karnataka High Court · (2013) 08 KAR CK 0031

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts07 Aug 2013

Elvina Pharmaceuticals Limited Vs The Additional Commissioner of Commercial Taxes, Zone-1

Karnataka High Court · (2013) 77 KarLJ 552 : (2014) 71 VST 258

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High Courts07 Aug 2013

Singanamla Enterprises Vs The Additional Commissioner of Commercial Taxes, Zone-I

Karnataka High Court · (2013) 77 KarLJ 591

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High Courts07 Aug 2013Allowed

Javeed Pasha Vs State

Karnataka High Court · (2013) 08 KAR CK 0003

Penal Code, 1860 (IPC) — Section 143, 147, 148, 307, 34

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High Courts07 Aug 2013Dismissed

P. Gopal Raju Vs The Secretary to Government of India and Others

Karnataka High Court · (2013) 08 KAR CK 0002

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 34

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High Courts06 Aug 2013Dismissed

The University of Agricultural Sciences, G.K.V.K. Vs Smt. Saroja Gupta

Karnataka High Court · (2014) 1 KarLJ 242

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, 11Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4

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High Courts06 Aug 2013Dismissed

Sri. I.K. Nanaiah Vs The State of Karnataka and Others

Karnataka High Court · (2013) 08 KAR CK 0179

Karnataka Municipal Corporations Act, 1976 — Section 482

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High Courts06 Aug 2013

Phoenix Plasts Company Vs Commr. of C. Ex.

Karnataka High Court · (2013) 298 ELT 481 : (2014) 25 GSTR 325

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High Courts06 Aug 2013Dismissed

Abdul Basheer and Mohammed Rafeeq Vs The State of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 729 : (2013) ILR (Kar) 4435

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2

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High Courts06 Aug 2013Allowed

Sri H.J. Siwani Vs Sri M. Narasimhaiah, Sri N. Ramesh, Sri N. Venugopal and Smt. Venkatamma

Karnataka High Court · (2013) 08 KAR CK 0152

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Land Acquisition Act, 1894 — Section 48(1)

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High Courts06 Aug 2013Allowed

Shri Kempanna Vs State of Karnataka and Others

Karnataka High Court · (2013) 08 KAR CK 0150

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3(5), 3(6)

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