High Courts06 Aug 2013
Muniraju and Others Vs The State of Karnataka, The Special Deputy Commissioner, The Tahsildar and The Commissioner
Karnataka High Court · (2013) 08 KAR CK 0143
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 92 of 165
High Courts06 Aug 2013Allowed
Smt. Jayamma and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 08 KAR CK 0135
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5-A (1A)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3, 3(5)
High Courts06 Aug 2013
Smt. M.P. Indravathi Vs Deputy Commissioner, Assistant Commissioner and Sri H.R. Parashuram
Karnataka High Court · (2013) 08 KAR CK 0132
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3(2), 3(5)
High Courts06 Aug 2013Allowed
Shri. Rangappa @ Rangappa Shetty Vs Shri. Jayaramaiah and The Divisional Manager, The United India Insurance Co. Ltd.
Karnataka High Court · (2014) 2 AKR 263 : (2014) ILR (Kar) 191
High Courts06 Aug 2013
Sri Narasimhaiah Vs Sri. Appaji Gowda and Sri Venkatappa
Karnataka High Court · (2013) 08 KAR CK 0126
High Courts06 Aug 2013Partly Allowed
Smt. Sakamma, Vishwanatha Char, Vijayakumar Char and Raghavendra Char Vs M/s. Oriental Insu. Co. Ltd. and K.M. Parvathamma
Karnataka High Court · (2013) 08 KAR CK 0125
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2013
Sri. K.M. Mallaiah Vs Smt. Lakshmamma
Karnataka High Court · (2013) 08 KAR CK 0103
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts06 Aug 2013Allowed
Shri C. Muniyappa Vs State of Karnataka and Others
Karnataka High Court · (2013) 08 KAR CK 0102
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3(5), 3(6)
High Courts06 Aug 2013Partly Allowed
The National Insurance Co. Ltd. Vs Yaregowda and Others
Karnataka High Court · (2013) 08 KAR CK 0086
Motor Vehicles Act, 1988 — Section 163A
High Courts06 Aug 2013Dismissed
Chandrashekar Vs The Divisional Controller
Karnataka High Court · (2013) 08 KAR CK 0074
Industrial Disputes Act, 1947 — Section 10(4-A)
High Courts06 Aug 2013
Sri. D. Lingegowda Vs P. Narayana, Smt. Gowramma and Nagesha
Karnataka High Court · (2013) 08 KAR CK 0043
High Courts06 Aug 2013Dismissed
Sri Diwakar Alva Vs The Union of India and Others
Karnataka High Court · (2013) 08 KAR CK 0030
High Courts06 Aug 2013Partly Allowed
N.H. Panchakshari Vs H.N. Sowbhagya
Karnataka High Court · (2013) 08 KAR CK 0025
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Aug 2013Partly Allowed
Amresh Kumar @ Amrish Vs Syed Nayazuddin, Inayatulla and The Branch Manager
Karnataka High Court · (2013) 08 KAR CK 0024
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2013Dismissed
Oriental Insurance Co. Ltd. Vs Smt. Yasmin Taj and Others
Karnataka High Court · (2013) 08 KAR CK 0023
High Courts06 Aug 2013Allowed
Sri K. Mohan Reddy Vs State of Karnataka, The Deputy Commissioner, The Assistant Commissioner and Smt. C. Madhu
Karnataka High Court · (2013) 08 KAR CK 0022
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5A
High Courts06 Aug 2013
Commissioner of C. EX., Cus. and S.T., Belgaum Vs Shree Renuka Sugars Ltd.
Karnataka High Court · (2014) 302 ELT 33 : (2014) 26 GSTR 277
High Courts06 Aug 2013Allowed
Smt. Leela Menon Vs The State of Karnataka and Others
Karnataka High Court · (2013) 08 KAR CK 0004
Karnataka Land Revenue Act, 1964 — Section 33Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3, 3(5)
High Courts05 Aug 2013Dismissed
Smt. V. Chinnabai Vs Mysore Urban Development Authority and The State of Karnataka
Karnataka High Court · (2013) 4 AKR 591 : (2013) ILR (Kar) 5185 : (2014) 2 KarLJ 15
Constitution of India, 1950 — Article 14, 162, 166Karnataka Urban Development Authorities (Allotment of Sites) Rules, 1991 — Rule 19Karnataka Urban Development Authorities Act, 1987 — Section 65
High Courts05 Aug 2013Disposed Off
Kalavathi K. Kulkarni, Vishnu Teerth, Prasad Krishnamurthy and Geetha Alur Vs State Bank of India and Sri Ramakanth Alur
Karnataka High Court · (2013) 08 KAR CK 0186