COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 796 of 2,397

High Courts11 Nov 2013Dismissed

S. Balakrishna Reddy Vs The Hon''ble Secretary for Food and Civil Supplies and Others

Karnataka High Court · (2014) 1 AKR 272 : (2014) ILR (Kar) 169 : (2014) 2 KarLJ 403 : (2014) 1 KCCR 273

Constitution of India, 1950 — Article 14, 16

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High Courts11 Nov 2013Disposed Off

M/s. Madeeha Enterprises Vs Income Tax Officer, Ward-2 and Others

Karnataka High Court · (2013) 11 KAR CK 0161

Income Tax Act, 1961 — Section 127, 153

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High Courts11 Nov 2013Partly Allowed

Smt. Bhagirathi, Sri. Veeresh Belakeri @ Veeranna C. Belakeri, Sri. C.B. Srinivasa and Sri. Maradappa Basappa Belakeri Vs Sri. R. Ningappa and The Manager/Authorised Officer, Shriram General Insurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0100

Motor Vehicles Act, 1988 — Section 166

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High Courts11 Nov 2013Dismissed

Shri. Ayub Ahamed Khan Vs The Divisional Controller, KSRTC

Karnataka High Court · (2014) 1 AKR 297 : (2014) ILR (Kar) 47

Industrial Disputes Act, 1947 — Section 10(4-A), 11A

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High Courts11 Nov 2013Partly Allowed

D.M. Prabhakar Vs State of Karnataka

Karnataka High Court · (2013) 11 KAR CK 0098

Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(3), 28(4), 3(1)

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High Courts11 Nov 2013Disposed Off

Basavaraj Hemakesari Vs Veerabhadrayya Swamy and Others

Karnataka High Court · (2013) 11 KAR CK 0097

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High Courts11 Nov 2013Disposed Off

Sri. Mohammed Fayaz, Sri. Althaf, Sri. Nasir Musthaf and Sri. Abdul Azeez Vs State of Karnataka and Others

Karnataka High Court · (2013) 11 KAR CK 0096

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High Courts11 Nov 2013

The New India Assurance Co. Ltd. Vs Smt. O. Radhamma Since dead by L.Rs. and Others Smt. Thippamma, Harish and Smt. Hanumajji Vs K. Venkatashiva Reddy and The New India Assurance Co. Ltd.

Karnataka High Court · (2013) 11 KAR CK 0095

Motor Vehicles Act, 1988 — Section 123(2)

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High Courts11 Nov 2013Allowed

Mr. E.R.V. Prasad Vs Smt. Gayathri Lakshmi

Karnataka High Court · (2013) 11 KAR CK 0094

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Hindu Marriage Act, 1955 — Section 13(1)(ia)

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High Courts08 Nov 2013Allowed

T. Rajanna Vs State

Karnataka High Court · (2014) 1 AKR 31

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High Courts08 Nov 2013Allowed

Naufal Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 151

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High Courts08 Nov 2013Allowed

D. Babu and Another Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 149

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High Courts08 Nov 2013Allowed

Rathnamma Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 147

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High Courts08 Nov 2013

N.A. Sadashiva and Others Vs S.V. Ranganath, Represented by its Chief Secretary, B.G. Nandakumar and Chandrashekar Davanagere

Karnataka High Court · (2013) ILR (Kar) 5999

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High Courts08 Nov 2013

Smt. Sandhya Anthraper Kurishingal and Mr. Vinod Vijayakumar rep. by GPA Holder Dr. V. Vijayakumar Vs Manju Kathuria and Others

Karnataka High Court · AIR 2014 Kar 21 : (2014) 1 AKR 254 : (2014) 1 KCCR 347

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High Courts08 Nov 2013Allowed

The Manager Oriental Insurance Company Limited Vs Smt. Ruksana Begum @ Aashabee, Raghavendra, K.M. Huchappa and Smt. Haleema Bee Smt. Haleema Bee Vs Smt. Rukshana Begum @ Aashabee, Raghavendra, Sri. K.M. Huchappa and The Manager, Oriental Insurance Company Ltd.

Karnataka High Court · (2013) 11 KAR CK 0073

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High Courts08 Nov 2013Allowed

Maranna alias Maraiah Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 353

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High Courts08 Nov 2013

Srinivasa Vs Huchappa

Karnataka High Court · (2014) 1 AKR 693 : (2014) 1 KarLJ 1 : (2014) 2 KCCR 1605

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High Courts08 Nov 2013Allowed

Madhusudhan Vs The State of Karnataka

Karnataka High Court · (2014) 1 AKR 148 : (2014) 2 KCCR 1504

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High Courts08 Nov 2013Allowed

Smt. Aktar Vs State

Karnataka High Court · (2014) 1 AKR 58 : (2014) 2 KCCR 1668

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