High Courts31 Jul 2013
The Commissioner of Income Tax and Another Vs Sandur Manganese and Iron Ores Limited
Karnataka High Court · (2014) 362 ITR 160 : (2014) 78 KarLJ 237
COURT ARCHIVE
Karnataka High Court judgments, 2013
3,288 judgments · page 96 of 165
High Courts31 Jul 2013Allowed
Sadashivnagar Youth Association Vs The State of Karnataka, The Karnataka Housing Board, The Bangalore Development Authority and The Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2013) 07 KAR CK 0335
High Courts31 Jul 2013
Vivek Vs Hasharaj and Others
Karnataka High Court · (2013) 07 KAR CK 0334
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216Penal Code, 1860 (IPC) — Section 302, 306, 323, 34, 498A
High Courts31 Jul 2013Dismissed
Smt. S. Leelavathi Vs M. Bhaskar, Shri Murgesh, Smt. Nalini and Smt. Kavitha M. Bhaskar, Shri Murgesh, Smt. Nalini and Smt. Kavitha Vs Smt. Leelavathi
Karnataka High Court · (2013) 07 KAR CK 0333
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts31 Jul 2013Dismissed
M/s. Presidency Education Trust (Registered) Vs Bruhat Bangalore Mahanagara Palike and Bangalore Development Authority
Karnataka High Court · (2013) 07 KAR CK 0332
High Courts31 Jul 2013Allowed
Panaje C.A. Society Ltd. Vs The State of Karnataka and The Director of Co-operative Audit
Karnataka High Court · (2013) 07 KAR CK 0331
Constitution of India, 1950 — Article 14, 243ZM(3)Karnataka Co-operative Societies Act, 1959 — Section 34, 63(1)
High Courts31 Jul 2013Dismissed
Dr. H. Narayan Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0275
Criminal Procedure Code, 1973 (CrPC) — Section 227Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts30 Jul 2013
Sri. Ilayaraja Vs M/s. New India Assurance Co. Ltd. and Sri. Syed Iliyaz
Karnataka High Court · (2014) ACJ 1649 : (2013) 4 AKR 511
Motor Vehicles Act, 1988 — Section 166
High Courts30 Jul 2013
Radel Electronics (P.) Ltd. Vs Commissioner of Commercial Taxes
Karnataka High Court · (2014) 44 GST 461
High Courts29 Jul 2013Dismissed
H. Nagarajappa and Ashoka Vs Purandarappa
Karnataka High Court · (2013) 07 KAR CK 0340
High Courts29 Jul 2013Dismissed
Sri Ramachandra Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0276
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 418, 419, 468, 471
High Courts29 Jul 2013Partly Allowed
Vasim and Jafru Vs State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0274
Penal Code, 1860 (IPC) — Section 307, 333, 34, 353
High Courts29 Jul 2013Dismissed
Althaf Pasha Vs Smt. Chikkathayamma and Others
Karnataka High Court · (2013) 07 KAR CK 0258
Transfer of Property Act, 1882 — Section 3
High Courts29 Jul 2013Allowed
Bakash @ Alla Bakash Vs State
Karnataka High Court · (2013) 07 KAR CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 306, 34
High Courts29 Jul 2013Allowed
Sri Ramchandra Seetaram Bhagawat Vs State of Karnataka and Others
Karnataka High Court · (2013) 07 KAR CK 0230
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Co-operative Societies Act, 1959 — Section 106
High Courts29 Jul 2013
M/s. Modern Laboratories and Sri Arun Kumar Kharia Vs State at the Instance of Drugs Inspector
Karnataka High Court · (2013) 4 AKR 547 : (2013) ILR (Kar) 5889
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)c, 469, 469(1)(b)Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 27(d)
High Courts29 Jul 2013Dismissed
Shivashankaraiah Vs The Bangalore Development Authority and Smt. M. Jayalakshmi
Karnataka High Court · (2013) 07 KAR CK 0101
High Courts29 Jul 2013Dismissed
K. Kannan Vs The Cotton Corporation of India Limited, The Branch Manager, The Cotton Corporation of India Ltd. and The Chief General Manager (Mktg.) and Appellate Authority
Karnataka High Court · (2014) 1 AKR 142 : (2014) 2 KarLJ 203
Penal Code, 1860 (IPC) — Section 34, 406, 409
High Courts29 Jul 2013Allowed
Thimma Reddy, Yogesh and B. Thippeswamy Vs State
Karnataka High Court · (2013) 07 KAR CK 0072
Penal Code, 1860 (IPC) — Section 323, 326, 34, 504, 506
High Courts29 Jul 2013Allowed
The Commissioner and The Assistant Executive Engineer Vs Smt. Muni Akkayamma
Karnataka High Court · (2013) 07 KAR CK 0061
Karnataka Municipal Corporations Act, 1976 — Section 321(2), 321(3), 444