High Courts05 Aug 2013Disposed Off
Bridget Veronica D''Sa and Jaklin D''Sa Vs The State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 482Mental Health Act, 1987 — Section 28, 28(1)
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 93 of 165
High Courts05 Aug 2013Disposed Off
Pastor Annaiah Vs The State of Karnataka and Others
Karnataka High Court · (2013) 4 AKR 514
Constitution of India, 1950 — Article 225, 25
High Courts05 Aug 2013
Mohammed Unnair Madani (Correct Name - Mohammed Ummer Madani) Vs State of Karnataka, Mysore Urban Development Authority, Deputy Commissioner and Smt. A. Sheela
Karnataka High Court · (2013) 08 KAR CK 0167
Karnataka Urban Development Authorities Act, 1987 — Section 17(1), 34, 71Land Acquisition Act, 1894 — Section 18
High Courts05 Aug 2013
Sri. V. Srinivasa Rao Vs State Bank of India
Karnataka High Court · (2013) 08 KAR CK 0134
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts05 Aug 2013Dismissed
The Regional Provident Fund Commissioner-II Vs Ms. VXL Instruments Limited
Karnataka High Court · (2013) 08 KAR CK 0128
High Courts05 Aug 2013Allowed
Mr. B.A. Naveen Kumar, Smt. Bhavani Bai, B.M. Anand and Smt. Hema Anand Vs Station House Officer and Smt. S. Soumya
Karnataka High Court · (2013) 08 KAR CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts05 Aug 2013
Mr. N.B. Subbanna and Others Vs M/s. Saijayini Housing Promoters Limited
Karnataka High Court · (2013) 08 KAR CK 0112
High Courts05 Aug 2013
Smt. Doddathayamma, Pavan Kumar, Rajeev K. and Smt. Puttabasamma Vs K. Sreenivasulu, P. Thirumpathaiah and The Oriental Insurance Company Limited
Karnataka High Court · (2013) 08 KAR CK 0111
Motor Vehicles Act, 1988 — Section 166
High Courts05 Aug 2013
Smt. Renuka Vs Sri. N. Lakshmaiah Reddy and Others
Karnataka High Court · (2013) 08 KAR CK 0110
High Courts05 Aug 2013
M/s. A. Rajashekar and Company Vs The Director of Agricultural Marketing and The Secretary
Karnataka High Court · (2013) 08 KAR CK 0066
High Courts05 Aug 2013Partly Allowed
Sri K.H. Ramesh Vs Sri Syed Ibrahim
Karnataka High Court · (2013) 08 KAR CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Aug 2013Allowed
Smt. R. Meghana Vs The Regional Transport Authority, Mr. Abdul Majeed and Sri V. Gopi
Karnataka High Court · (2013) 08 KAR CK 0011
Motor Vehicles Act, 1988 — Section 90
High Courts02 Aug 2013
National Insurance Co. Ltd. Vs Puttaraju, K.M. Thotappa and M.K. Guruswamy Puttaraju Vs K.M. Thotappa, M.K. Guruswamy and The National Ins. Co. Ltd.
Karnataka High Court · (2013) 08 KAR CK 0176
Motor Vehicles Act, 1988 — Section 166
High Courts02 Aug 2013
Sri Harish Acharya, Sri K. Jayaram and Vishwakarma Sahakara Bank Ltd. Vs The Joint Registrar of Co-operative Societies, Karnataka State Urban Banks Federation, The Joint Registrar of Co-operative Societies Urban Bank Cell and Sri Sadananda
Karnataka High Court · (2013) 08 KAR CK 0173
Karnataka Co-operative Societies Act, 1959 — Section 111(2), 70
High Courts02 Aug 2013Allowed
K.C. Vishwanatha Vs T. Satyappa
Karnataka High Court · (2013) 08 KAR CK 0172
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17
High Courts02 Aug 2013Allowed
Smt. Muniyamma and Others Vs The Special Deputy Commissioner, The Assistant Commissioner, Bangalore South Sub-Division and Sri H.N. Prakash Chand
Karnataka High Court · (2013) 08 KAR CK 0170
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5-AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3, 5
High Courts02 Aug 2013Dismissed
Mr. Parchuri Surendra Kumar Vs M/s. Haigreeva Infra Tech Projects Ltd.
Karnataka High Court · (2013) 08 KAR CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 147
High Courts02 Aug 2013Dismissed
Sri. Om Prakash Vs Sri. Prashanth D''costa
Karnataka High Court · (2013) 08 KAR CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 324, 34, 341, 347, 504
High Courts02 Aug 2013
In the Court of the Regional Commissioner and Others Vs Sanjay Bhasin and Another
Karnataka High Court · (2013) 4 AKR 21
Karnataka Stamp Act, 1957 — Section 45(a)
High Courts02 Aug 2013Partly Allowed
Sri. Ramadas, Smt. Jayamma, Smt. Venkatalakshmi @ Lakshmi and Shri. Venkatesha Vs The Managing Director
Karnataka High Court · (2013) 08 KAR CK 0116
Motor Vehicles Act, 1988 — Section 166