High Courts10 Oct 2013Disposed Off
M. Nagaraj and M. Nagaraj,Police Constable Vs Smt. Rajamma and Boregowda
Karnataka High Court · (2013) 10 KAR CK 0076
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 808 of 2,397
High Courts10 Oct 2013Partly Allowed
The Divisional Manager New India Assurance Co. Ltd. Vs Navakoti and Baggalu Thimmaiah
Karnataka High Court · (2013) 10 KAR CK 0075
High Courts10 Oct 2013
Varadaraju Vs The Divisional Controller and The Accounts Officer
Karnataka High Court · (2014) 1 LLJ 543
High Courts10 Oct 2013Dismissed
K.S. Sridhara Naik Vs The Union of India, The Senior Divisional Personnel Officer, The Divisional Engineer South Western Railway and The Divisional Railway Manager
Karnataka High Court · (2013) 10 KAR CK 0073
High Courts10 Oct 2013Dismissed
M/s. Percept H. Private Limited Vs M/s. Daadys Builders Private Limited
Karnataka High Court · (2013) 10 KAR CK 0040
Companies Act, 1956 — Section 433(e)
High Courts10 Oct 2013Allowed
Basappa Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0038
High Courts10 Oct 2013Partly Allowed
Sri Annegowda Vs State of Karnataka and Special Land Acquisition Officer
Karnataka High Court · (2013) 10 KAR CK 0037
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts10 Oct 2013Partly Allowed
Smt. Puttamma Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0036
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts10 Oct 2013Partly Allowed
Sri Rudregowda Vs State of Karnataka and Special Land Acquisition Officer
Karnataka High Court · (2013) 10 KAR CK 0035
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts10 Oct 2013Partly Allowed
Sri Naraasimha Vs State of Karnataka and Special Land Acquisition Officer
Karnataka High Court · (2013) 10 KAR CK 0034
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts10 Oct 2013Partly Allowed
Sri Venkategowda Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0033
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts10 Oct 2013Partly Allowed
Sri Cheluvegowda Vs State of Karnataka and Special Land Acquisition Officer
Karnataka High Court · (2013) 10 KAR CK 0032
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts10 Oct 2013Partly Allowed
Sri Yoganna Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0031
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts09 Oct 2013Dismissed
Smt. K. Lakshmi Devi Since Deceased, Rep. By Her L.Rs. Vs Sri K. Subramanyam and Shri C.M. Thayanna
Karnataka High Court · (2013) 10 KAR CK 0180
Specific Relief Act, 1963 — Section 19(B), 34Transfer of Property Act, 1882 — Section 3
High Courts09 Oct 2013Dismissed
Sri R. Balaraju Vs The Hon''ble Chief Justice, The Registrar General and The Registrar (Administration) and the Enquiry Officer
Karnataka High Court · (2013) 10 KAR CK 0164
Karnataka Service (Conditions of Service and Recruitment) Rules, 1973 — Rule 22
High Courts09 Oct 2013Disposed Off
K.N. Harish Vs The Chief General Manager (Telecom) Bharath Sanchar Nigam Limited (BSNL), The General Manager (Telecom) Bharath Sanchar Nigam Limited (BSNL), The Divisional Engineer (A and M) Bharath Sanchar Nigam Limited (BSNL) and The Bharath Sanchar Nigam Limited
Karnataka High Court · (2013) 10 KAR CK 0158
High Courts09 Oct 2013Dismissed
Dharanesh and Sandeep Vs State of Karnataka, Kadur Police, Kadur
Karnataka High Court · (2013) 10 KAR CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 326, 34Probation of Offenders Act, 1958 — Section 3, 6
High Courts09 Oct 2013Allowed
Sri B.R. Shivaramiah Vs The Registrar General High Court of Karnataka Bangalore and The Registrar (Administration and The Enquiry Officer)
Karnataka High Court · (2013) 10 KAR CK 0152
Constitution of India, 1950 — Article 14, 16, 311Karnataka Service (Conditions of Service and Recruitment) Rules, 1973 — Rule 17(2), 22
High Courts09 Oct 2013Partly Allowed
Sri. Basavegowda Vs State of Karnataka and Special Land Acquisition Officer
Karnataka High Court · (2013) 10 KAR CK 0151
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts09 Oct 2013Partly Allowed
Smt. Lakshmamma Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0150
Land Acquisition Act, 1894 — Section 18, 28(A)