High Courts08 Oct 2013
Mr. G.D. Srinivas Vs Dr. Veena Raghuraj and Others
Karnataka High Court · (2013) 10 KAR CK 0188
Civil Procedure Code, 1908 (CPC) — Section 17, 24
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 810 of 2,397
High Courts08 Oct 2013Allowed
Smt. Jyothi Vs The State of Karnataka, Women and Child Development Department, The Child Development Planning Officer, The Deputy Director Child Development and Women Welfare Development Officer and The Anganawadi Kendra Bisalehalli Gramapanchayath
Karnataka High Court · (2013) 10 KAR CK 0184
High Courts08 Oct 2013Dismissed
Smt. Yashoda Gowdh, Smt. Latha Puttanna and Sri A.V. Bharath Vs The State of Karnataka and Bangalore Metro Rail Corporation Ltd.
Karnataka High Court · (2013) 10 KAR CK 0183
Karnataka Industrial Area Development Act, 1966 — Section 28(4), 28(5)Karnataka Transparency in Public Procurements Act, 1999 — Section 2(a)(e), 2(a)(f)
High Courts08 Oct 2013Dismissed
Sri C.N. Krishnakumar Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0182
Penal Code, 1860 (IPC) — Section 406, 409, 420
High Courts08 Oct 2013Dismissed
Akbar Babu @ Babu Vs The State
Karnataka High Court · (2013) 10 KAR CK 0181
Penal Code, 1860 (IPC) — Section 302, 498-A
High Courts08 Oct 2013Disposed Off
Principal Mahalakshmi School of Nursing and Others Vs The Registrar Karnataka State Nursing Council and The Secretary Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0173
High Courts08 Oct 2013Disposed Off
Principal Bangalore City School of Nursing and Others Vs The Registrar Karnataka State Nursing Council and The Secretary Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0172
High Courts08 Oct 2013Disposed Off
The Principal Sainik School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and, The Secretary Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0171
High Courts08 Oct 2013Allowed
Sri. D.C. Nagaraja Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0170
Constitution of India, 1950 — Article 226, 227
High Courts08 Oct 2013Partly Allowed
Smt. Indira Vs The Director M/s. Tanglin Developments Ltd. and The Manager, Bajaj Allianz General Insurance Co., Ltd.
Karnataka High Court · (2013) 10 KAR CK 0167
High Courts08 Oct 2013Disposed Off
The Principal, Bangalore Institute of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0166
High Courts08 Oct 2013Disposed Off
Principal, Indian School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0165
High Courts08 Oct 2013
ICICI Lombard General Insurance Co. Ltd. Vs Smt. Roshini H. Nagpal and A. Janypasha Smt. Roshini H. Nagpal Vs A. Janypasha and ICICI Lombard General Insurance Co. Ltd.
Karnataka High Court · (2013) 10 KAR CK 0163
High Courts08 Oct 2013Allowed
Smt. Netravathi H.C. Vs Chandra Shekar K.P.
Karnataka High Court · (2013) 10 KAR CK 0139
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts08 Oct 2013Disposed Off
Principal, Ocean School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0136
High Courts08 Oct 2013Disposed Off
Principal, Rajmahal Vilas School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0135
High Courts08 Oct 2013Disposed Off
Principal M.A.J. School of Nursing and Others Vs The Registrar Karnataka State Nursing Council and The Secretary Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0063
High Courts08 Oct 2013Partly Allowed
Smt. Sulochana Vs State Of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0062
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts08 Oct 2013Partly Allowed
Sri Krishnegowda Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0061
Land Acquisition Act, 1894 — Section 18, 28(A)
High Courts08 Oct 2013Disposed Off
Principal, Sri Shivrathri Rajendra School of Nursing and Others Vs The Registrar, Karnataka State Nursing Council Surya Apartments and The Secretary, Karnataka State Diploma in Nursing Examination Board
Karnataka High Court · (2013) 10 KAR CK 0056