COURT ARCHIVE

Karnataka High Court judgments, 2013

3,288 judgments · page 94 of 165

High Courts02 Aug 2013Dismissed

M/s. Shamalsha Giridhari Mineral Co. Vs The State of Karnataka

Karnataka High Court · (2013) 4 AKR 491 : (2014) ILR (Kar) 1657 : (2013) 4 KCCR 3013

Karnataka Land Revenue Act, 1964 — Section 70, 73, 95, 96(4)Karnataka Land Revenue Rules, 1966 — Rule 107-AStates Reorganisation Act, 1956 — Section 7

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High Courts02 Aug 2013Dismissed

State Vs Kalaliah

Karnataka High Court · (2013) 08 KAR CK 0107

Penal Code, 1860 (IPC) — Section 326, 498-A, 506

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High Courts02 Aug 2013Dismissed

Hanumanna M. Vs The chairman and Disciplinary Authority and The Appellate Authority Cauvery Grameena Bank

Karnataka High Court · (2013) 08 KAR CK 0106

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High Courts02 Aug 2013Partly Allowed

Mr. Suresh Acharya Vs Mrs. Pushpa Janaradhana Rao and The New India Ins. Co. Ltd.

Karnataka High Court · (2013) 08 KAR CK 0101

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High Courts02 Aug 2013Allowed

Smt. Sarojamma, Sri. Vijayakumar and Sri. Punith Vs Sri. Rajanaik

Karnataka High Court · (2013) 08 KAR CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts02 Aug 2013Dismissed

State Vs V. Gopala

Karnataka High Court · (2013) 08 KAR CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts02 Aug 2013Dismissed

Mrs. Diana B. Coelho and Mrs. Carman Coelho Vs The Deputy Commissioner and The Executive Engineer, Major Works Division, Karnataka Power Transmission Corporation Limited (KPTCL)

Karnataka High Court · (2013) 08 KAR CK 0036

Electricity Act, 2003 — Section 164

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High Courts02 Aug 2013

Karnataka Power Transmission Corporation Limited Vs Nanjamma and Another

Karnataka High Court · (2013) 6 KarLJ 352

Land Acquisition Act, 1894 — Section 18(1), 18(3)(b), 4(1)

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High Courts01 Aug 2013

Smt. Rukmaniyamma @ Rukkamma Vs The State of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 376 : (2013) ILR (Kar) 5637 : (2013) 4 KCCR 3147

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5(1-A), 5A(1-A)

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High Courts01 Aug 2013Partly Allowed

Deepak Vs Y.S. Thimmappa and Divisional Controller K.S.R.T.C

Karnataka High Court · (2013) 08 KAR CK 0190

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High Courts01 Aug 2013Partly Allowed

Rathnamma Vs Y.S. Thimmappa and Divisional Controller K.S.R.T.C.

Karnataka High Court · (2013) 08 KAR CK 0189

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High Courts01 Aug 2013Partly Allowed

Sri Mohammed Ali Vs Y.S. Thimmappa and Divisional Controller K.S.R.T.C.

Karnataka High Court · (2013) 08 KAR CK 0188

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High Courts01 Aug 2013Partly Allowed

Rangamma Vs Y.S. Thimmappa and Divisional Controller K.S.R.T.C.

Karnataka High Court · (2013) 08 KAR CK 0187

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High Courts01 Aug 2013

United India Insurance Co., Ltd. Vs Smt. Pushpa and Others

Karnataka High Court · (2013) 08 KAR CK 0182

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High Courts01 Aug 2013Partly Allowed

Puttaramu Vs State of Karnataka

Karnataka High Court · (2013) 08 KAR CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 307, 326

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High Courts01 Aug 2013Allowed

Sri Sonnalappa and Sri Ramakrishnappa Vs Sri Sampangappa and Others

Karnataka High Court · (2013) 08 KAR CK 0178

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts01 Aug 2013Allowed

M/s. Vahini Irrigation Private Limited Vs Karnataka State Road Transport Corporation

Karnataka High Court · (2013) 08 KAR CK 0177

Constitution of India, 1950 — Article 226

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High Courts01 Aug 2013Allowed

Sri Surendra Vs The State

Karnataka High Court · (2013) 08 KAR CK 0164

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307

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High Courts01 Aug 2013Allowed

Sri Sukur Vs Sri V. Ashraf and The Oriental Insurance Co. Ltd. Oriental insurance Co. Ltd. Vs Sukur and V. Ashraf

Karnataka High Court · (2013) 08 KAR CK 0145

Motor Vehicles Act, 1988 — Section 2(21)

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High Courts01 Aug 2013

United India Insurance Co. Ltd. Vs Sri. Veeranna Puranthar and Others

Karnataka High Court · (2013) 08 KAR CK 0144

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