High Courts29 Nov 2013Dismissed
Girimallappa Vs The Divisional Controller NWKRTC
Karnataka High Court · (2013) 11 KAR CK 0124
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(4-A), 11A
COURT ARCHIVE
Karnataka High Court judgments
47,955 judgments · page 783 of 2,398
High Courts29 Nov 2013Allowed
Saffron Properties Private Limited Vs Nil
Karnataka High Court · (2013) 11 KAR CK 0120
High Courts29 Nov 2013Dismissed
State of Karnataka Vs Suresha @ Soori
Karnataka High Court · (2013) 11 KAR CK 0119
Penal Code, 1860 (IPC) — Section 376, 376(f)
High Courts29 Nov 2013
Smt. Lakshmamma and Others Vs The Managing Director, K.S.R.T.C.
Karnataka High Court · (2013) 11 KAR CK 0118
Motor Vehicles Act, 1988 — Section 166
High Courts29 Nov 2013Allowed
Chandrashekar and Others Vs The Deputy Commissioner
Karnataka High Court · (2013) 11 KAR CK 0117
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 28
High Courts29 Nov 2013Dismissed
North West Karnataka Road Transport Corporation Vs Annappa Basappa Basagoudar, Babu Basappa Basagoudar, Nandeppa Basappa Basagoudar and Gouravva Basappa Basagoudar
Karnataka High Court · (2013) 11 KAR CK 0115
High Courts29 Nov 2013
The Karnataka Central Diocese Vs Mr. Gabriel Gnanadas and Others
Karnataka High Court · (2013) 11 KAR CK 0114
High Courts29 Nov 2013Allowed
Oriental Bank of Commerce Vs Ramakrishna Kancherla, The Chief General Manager Department of Banking Operations and Development Reserve Bank of India and The Union of India
Karnataka High Court · (2013) 11 KAR CK 0113
Banking Regulation Act, 1949 — Section 45
High Courts29 Nov 2013Allowed
The General Manager, The Divisional Personnel Officer and The Senior Divisional Mechanical Engineer, South Western Railway Vs P.Y. Jaithkumar
Karnataka High Court · (2013) 11 KAR CK 0112
Constitution of India, 1950 — Article 309Railway Services (Pension) Rules, 1993 — Rule 67(2)
High Courts29 Nov 2013Disposed Off
Sri M. Purushothama Vs State of Karnataka
Karnataka High Court · (2013) 11 KAR CK 0111
Penal Code, 1860 (IPC) — Section 141, 143, 144, 148, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts29 Nov 2013Allowed
Smartplay Technologies (India) Private Limited Vs Nil
Karnataka High Court · (2013) 11 KAR CK 0110
Companies Act, 1956 — Section 100, 104
High Courts29 Nov 2013Disposed Off
Suresh Vs Saraswathi
Karnataka High Court · (2013) 11 KAR CK 0109
Negotiable Instruments Act, 1881 (NI) — Section 128, 139
High Courts29 Nov 2013Dismissed
Malavanda Pemmaiah Vs Sri Korecutria Ravindra
Karnataka High Court · (2013) 11 KAR CK 0108
Negotiable Instruments Act, 1881 (NI) — Section 139
High Courts29 Nov 2013Partly Allowed
Sri. Mallappa Vs Aminsab and The New India Assurance Company Ltd., Div. Manager
Karnataka High Court · (2013) 11 KAR CK 0107
High Courts29 Nov 2013
Shri Rashid Vs The General Manager, NWKRTC The General Manager, NWKRTC Vs Shri Rashid
Karnataka High Court · (2013) 11 KAR CK 0106
High Courts29 Nov 2013
Master Kuruba Basker Vs Arun Kumar M. and The Branch Manager, Oriental Ins. Co. Ltd.
Karnataka High Court · (2013) 11 KAR CK 0105
Motor Vehicles Act, 1988 — Section 166
High Courts29 Nov 2013Dismissed
Puttananjamma and Ramesha Vs Smt. Ningamma and Sri. Manje Gowda
Karnataka High Court · (2013) 11 KAR CK 0104
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 50, 58
High Courts29 Nov 2013Disposed Off
M/s. Deccan Mining Syndicate Vs State of Karnataka and Sri Praveen Kumar Nikkam
Karnataka High Court · (2013) 11 KAR CK 0103
Constitution of India, 1950 — Article 226Mines and Mineral (Development and Regulation) Act, 1957 — Section 11(5), 5(1)
High Courts29 Nov 2013Disposed Off
Sri Dadu Lurappa Vs Bruhat Bengaluru Maha Nagara Palike
Karnataka High Court · (2013) 11 KAR CK 0102
High Courts29 Nov 2013Dismissed
Sri N.G. Muniyappa Vs Sri Krishnappa and Others
Karnataka High Court · (2013) 11 KAR CK 0101
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)