COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 790 of 2,398

High Courts26 Nov 2013Allowed

Sri Prakash Vs The Secretary, Revenue Dept., The Special Deputy Commissioner and Sri. Chikkamuniyappa

Karnataka High Court · (2013) 11 KAR CK 0202

Karnataka Land Revenue Act, 1964 — Section 136(3)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4

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High Courts26 Nov 2013Allowed

The Divisional Controller NEKRTC Vs Gadigeppa

Karnataka High Court · (2013) 11 KAR CK 0197

Industrial Disputes Act, 1947 — Section 11A

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High Courts26 Nov 2013Disposed Off

Sri Naveen Raj V. Vs Registrar Motor Accident Claims Tribunal, Sri Devarajan N. and The Manager HDFC Ergo General Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0196

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High Courts26 Nov 2013Dismissed

Smt. Thara K. Pathange Vs Srichand Tarachand

Karnataka High Court · (2013) 11 KAR CK 0195

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 133, 138

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High Courts26 Nov 2013Allowed

Theresa Monteiro and Others Vs M. Abdul Rahiman and National Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0192

Motor Vehicles Act, 1988 — Section 166(1)C

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High Courts26 Nov 2013Partly Allowed

Rajeshree and Others Vs Shaik Osman and The New India Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0092

Motor Vehicles Act, 1988 — Section 122, 166Penal Code, 1860 (IPC) — Section 279, 304

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High Courts26 Nov 2013

Raghunath K.N. Vs The Bangalore Electricity Supply Company Ltd. and Sri. N.G. Ramaprasad

Karnataka High Court · (2013) 11 KAR CK 0091

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High Courts26 Nov 2013

M/s. Hindustan Aeronautics Limited Vs Assistant Commissioner of Customs and Commissioner of Customs

Karnataka High Court · (2014) 25 GSTR 18

Customs Act, 1962 — Section 111(m)

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High Courts26 Nov 2013Disposed Off

Asha Anand @ Smt. Asha Vs M. Gautham Chand

Karnataka High Court · (2013) 11 KAR CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Nov 2013Dismissed

Sri B.N. Umesh Vs The Regional Provident Fund Commissioner, (Ministry of Labour Government of India), The Regional Provident Fund Commissioner, (Vigilance), (Ministry of Labour Government of India), The Additional Central Provident Fund Commissioner (SZ) and The Central Employees Provident Fund Organisation

Karnataka High Court · (2013) 11 KAR CK 0088

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(iii)

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High Courts26 Nov 2013Dismissed

Sri. M.S. Nataraj Vs Smt. Mayamma

Karnataka High Court · (2013) 11 KAR CK 0079

Guardian and Wards Act, 1890 — Section 25, 47, 7

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High Courts26 Nov 2013Dismissed

Sri. C. Shivanna Vs Sri. Shivanna

Karnataka High Court · (2013) 11 KAR CK 0078

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts26 Nov 2013Disposed Off

Karnataka Power Transmission Corporation Limited (KPTCL) Vs Sakamma H.M. and Others

Karnataka High Court · (2013) 11 KAR CK 0077

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226

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High Courts26 Nov 2013Dismissed

Sri D.M. Ekanathaprasanna Vs Life Insurance Corporation of India and Life Insurance Corporation of India

Karnataka High Court · (2014) 1 AKR 701 : (2014) ILR (Kar) 2347 : (2014) 1 KCCR 223

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High Courts26 Nov 2013

The Commissioner of Income Tax, Bangalore and The Deputy Commissioner of Income Tax, Central Circle - 2(3) Vs M/s. MWP Ltd.

Karnataka High Court · (2014) 264 CTR 502

Income Tax Act, 1961 — Section 143(3), 271(1)(c)

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High Courts26 Nov 2013Disposed Off

Smt. Kashavvas Kullur Vs The Authorised Officer, Vijaya Bank

Karnataka High Court · (2013) 11 KAR CK 0067

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 17

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High Courts26 Nov 2013Allowed

The Branch Manager Vs Sri O. Shashikumara and Sri T. Mahanthesh

Karnataka High Court · (2013) 11 KAR CK 0057

Motor Vehicles Act, 1988 — Section 18, 3Penal Code, 1860 (IPC) — Section 279, 337

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High Courts26 Nov 2013Partly Allowed

Samsadbanu and Others Vs The Divisional Manager, The United India Insurance Co. Ltd. and S.N. Ranganath

Karnataka High Court · (2013) 11 KAR CK 0038

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High Courts26 Nov 2013Dismissed

Smt. Martha Vs The Commissioner and The Deputy Secretary-IV, Bangalore Development Authority

Karnataka High Court · (2013) 11 KAR CK 0037

BDA (Allotment of Sites) Rules, 1984 — Rule 13

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High Courts26 Nov 2013Dismissed

B. Sudhindra and Savithramma Vs The State of Karnataka, Principal Secretary, Department of Primary And Secondary Education and The Land Acquisition Officer And Assistant Commissioner, Udupi District

Karnataka High Court · (2013) 11 KAR CK 0036

Land Acquisition Act, 1894 — Section 10, 11A, 4(1), 5A, 6(1)

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