High Courts18 Dec 2013Disposed Off
Sri Ajit Devaraj Vs Smt. Megha Nagaraja Smt. Megha Nagaraja Vs Sri Ajith Devaraj
Karnataka High Court · (2013) 12 KAR CK 0444
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 758 of 2,398
High Courts18 Dec 2013
Legal Manager, ICICI Lombard GIC Ltd. Vs Sri Chikkasiddaiah and Sri Jeffery Rathinam Sri Chikkasiddaiah Vs Sri Jeffery Rathinam and ICICI Lombard General Insurance Co Ltd.
Karnataka High Court · (2013) 12 KAR CK 0442
High Courts18 Dec 2013Allowed
Sri B.N. Girish Babu Vs Smt. Brunda
Karnataka High Court · (2013) 12 KAR CK 0441
High Courts18 Dec 2013Partly Allowed
Smt. Pavitra @ Puttalaxmi and Chinmay Vs Ramaswamy G.T., The Manager, New India Assurance Co. Ltd., Sri Raju @ Devaraju and Smt. Hoovamma
Karnataka High Court · (2013) 12 KAR CK 0440
High Courts18 Dec 2013Dismissed
Kshiralinga M. Bansode Vs The State of Karnataka, Department of Education, (Higher Education) and Gulbarga University
Karnataka High Court · (2013) 12 KAR CK 0432
High Courts18 Dec 2013Allowed
Mr. Ramakrishna Murthy, Mr. Chandrashekar C., Mr. C. Ashwatha and Mr. C. Venu Vs The State of Karnataka
Karnataka High Court · (2013) 12 KAR CK 0429
High Courts18 Dec 2013Dismissed
K.S. Narayana and Others Vs The Commissioner Bangalore Development Authority
Karnataka High Court · (2013) 12 KAR CK 0421
High Courts18 Dec 2013Partly Allowed
The Divisional Manager, National Insurance Co. Ltd. Vs Seetabai and Others
Karnataka High Court · (2013) 12 KAR CK 0420
High Courts18 Dec 2013Partly Allowed
Devaraja, D.M. Venkategowda and Smt. Gangamma D.M. Venkategowda Vs The State of Karnataka and Biligowda
Karnataka High Court · (2013) 12 KAR CK 0419
High Courts18 Dec 2013Disposed Off
Sri Nagendra Prasad Vs The Manager, State Bank of Mysore, The Manager, Corporation Bank and The Manager, Syndicate Bank
Karnataka High Court · (2013) 12 KAR CK 0349
High Courts18 Dec 2013Dismissed
Bharat Sanchar Nigam Limited, The Chief General Manager Telecom, Karnataka Telecom Circle and The Assistant General Manager (HR and A) Vs B. Ratnakara Hegde
Karnataka High Court · (2013) 12 KAR CK 0347
High Courts18 Dec 2013
Sri Ravindra Reshme, Sri Gangadhar Kushtagi and Sri Teekay @ T.K. (T.K. Thyagaraj) Vs Sri B.A. Harish Gowda Sri B.A. Harish Gowda Vs Ravindra Rashme
Karnataka High Court · (2014) 1 AKR 789 : (2014) 1 KCCR 621
High Courts18 Dec 2013Partly Allowed
Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner and the Appellate Authority, The Assistant Labour Commissioner and Controlling Authority and Anwar Khan
Karnataka High Court · (2013) 12 KAR CK 0343
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 4(6)
High Courts18 Dec 2013Dismissed
Devisheela Vs The State of Karnataka and Others
Karnataka High Court · (2013) 12 KAR CK 0342
High Courts18 Dec 2013Dismissed
G Udaya Kumar @ Uday Vs State of Karnataka
Karnataka High Court · (2013) 12 KAR CK 0341
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Dec 2013Dismissed
The Union of India and The Deputy Chief Mechanical Engineer Vs Smt. K. Sulochana
Karnataka High Court · (2013) 12 KAR CK 0340
High Courts18 Dec 2013Allowed
Jagdevi, Shivaputrappa and Mahadevi Vs Kutbuddin and The Divisional Manager Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 12 KAR CK 0337
High Courts18 Dec 2013
M/s. Udyog Enterprises Vs The Principal Secretary and Appellate Authority Transport Department Government of Karnataka, The Chief Traffic Manager and Durga Facility Management Services Pvt. Ltd.
Karnataka High Court · (2013) 12 KAR CK 0336
Contract Act, 1872 — Section 74Karnataka Transparency in Public Procurements Act, 1999 — Section 16
High Courts18 Dec 2013Allowed
Mr. Nagaraja Upadhyaya, Smt. Jayashree, Mr. G. N. Badrinarayana and Smt. G. N. Kusuma Vs State and Smt. Sowmya M Hegde
Karnataka High Court · (2013) 12 KAR CK 0335
Criminal Procedure Code, 1973 (CrPC) — Section 188Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 420, 498-A
High Courts18 Dec 2013Partly Allowed
Jhancy Margaret, Sanjana and E.S. Prasanna Vs State of Karnataka and B.G. Rajesh
Karnataka High Court · (2013) 12 KAR CK 0334
Criminal Procedure Code, 1973 (CrPC) — Section 196, 482Penal Code, 1860 (IPC) — Section 295A, 34, 506