COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 787 of 2,398

High Courts27 Nov 2013Allowed

Smt. Mutthamma Vs The District Caste Verification Committee

Karnataka High Court · (2013) 11 KAR CK 0245

Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment) Rules, 1992 — Section 4-C

High Courts27 Nov 2013Partly Allowed

K. Vasanth Madava Hande Vs The Chairman Amanath Motor Owners Co-op. Society Ltd., ICICI Lombard General Insurance Company Ltd. and The Managing Director BMTC

Karnataka High Court · (2013) 11 KAR CK 0244

High Courts27 Nov 2013Dismissed

Manjunatha @ Manja Vs The State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0243

Penal Code, 1860 (IPC) — Section 397

High Courts27 Nov 2013Dismissed

State Vs Mahadeva @ Madaiah and Harish

Karnataka High Court · (2013) 11 KAR CK 0215

Penal Code, 1860 (IPC) — Section 34, 392

High Courts27 Nov 2013Partly Allowed

Gundappa Vs Agriculture Produce Market Committee

Karnataka High Court · (2013) 11 KAR CK 0214

APMC (Regulation) Act, 1966 — Section 114, 117, 8

High Courts27 Nov 2013Dismissed

M/s. Diamond Glass Works Vs The Chairman, The Karnataka Industrial Areas Development Board

Karnataka High Court · (2013) 11 KAR CK 0213

High Courts27 Nov 2013Allowed

Vidyasagar Vs Narayanreddy

Karnataka High Court · (2013) 11 KAR CK 0212

Negotiable Instruments Act, 1881 (NI) — Section 138, 87

High Courts27 Nov 2013Disposed Off

Allauddin Vs The State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0210

Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20c, 50

High Courts27 Nov 2013Dismissed

Manjunatha @ Manju Vs The State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0190

Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts27 Nov 2013Dismissed

Sri M. Venkataramanappa since Deceased by L.Rs. Smt. Parvathamma, Smt. Achamma and Sri Sadananda Vs Sri Hareppa and Others

Karnataka High Court · (2013) 11 KAR CK 0189

High Courts27 Nov 2013Dismissed

Visveshvaraya Grameena Bank Vs Mr. N. Madappa and The State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0188

High Courts27 Nov 2013Dismissed

The State of Karnataka Vs Rayappa, Malappa, Paramanna and Mahadevappa

Karnataka High Court · (2013) 11 KAR CK 0187

Penal Code, 1860 (IPC) — Section 14, 143, 147, 148, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

High Courts27 Nov 2013Partly Allowed

Mehaboob Vs Bhimasha and Branch Manager, Oriental Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0186

High Courts27 Nov 2013Partly Allowed

Shivanand Vs Madarasa and United India Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0185

High Courts27 Nov 2013Disposed Off

Mr. Jyothula Venkateshwara Rao Vs M/s. SOUTHEX and Sri. B. Adisekhara Reddy

Karnataka High Court · (2013) 11 KAR CK 0184

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts27 Nov 2013Dismissed

Smt. Subhadrabai Since deceased by L.Rs. Anantrao Vs Ananthrao since deceased by his L.Rs. Smt. Sharadabai, A. Prahlad Rao, A. Raghavendra Rao and A. Vyasraj Rao

Karnataka High Court · (2013) 11 KAR CK 0153

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 47 Rule 1

High Courts27 Nov 2013Dismissed

Sri Abhinandan Vs Smt. Poonam

Karnataka High Court · (2013) 11 KAR CK 0151

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5

High Courts27 Nov 2013Allowed

Viji H.S. @ Vijay Kumar @ Kencha @ Biliya Vs The State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0150

Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts27 Nov 2013Disposed Off

M/s. Medicare Pharma Vs Canara Bank

Karnataka High Court · (2013) 11 KAR CK 0149

High Courts27 Nov 2013Allowed

Suresha Vs State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0148

Penal Code, 1860 (IPC) — Section 307, 504