COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 811 of 2,397

High Courts08 Oct 2013Disposed Off

The Principal, Indira Priyadarshini 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 0055

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High Courts08 Oct 2013Disposed Off

Principal, Goutham Institute of Nursing Sciences and Research Centre, Surajit Majumder, Babita Deb and Vaibhv Jaroli Vs The Registrar, Karnataka State Nursing Council and The Secretary, Karnataka State Diploma in Nursing Examination Board

Karnataka High Court · (2013) 10 KAR CK 0054

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High Courts08 Oct 2013Disposed Off

The Principal, Sri Sai School of Nursing and Others Vs Government of Karnataka, The Registrar, Karnataka State Nursing Council Surya and The Secretary Karnataka State Diploma in Nursing Examination Board

Karnataka High Court · (2013) 10 KAR CK 0053

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High Courts08 Oct 2013Partly Allowed

Smt. Jayamma Vs State of Karnataka and Special Land Acquisition Officer

Karnataka High Court · (2013) 10 KAR CK 0010

Land Acquisition Act, 1894 — Section 18, 28(A)

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High Courts08 Oct 2013Partly Allowed

Sri Marigowda Vs State of Karnataka and Special Land Acquisition Officer

Karnataka High Court · (2013) 10 KAR CK 0009

Land Acquisition Act, 1894 — Section 18, 28(A)

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High Courts07 Oct 2013Partly Allowed

Sri Vishwabharathi Education Society Sri Vishwabharathi Group of Institutions Vs The State of Karnataka and Others

Karnataka High Court · (2013) 10 KAR CK 0236

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High Courts07 Oct 2013

Ambigara Chowdaiah College of Education Vs The State of Karnataka, Bangalore University Jnana Bharathi and The Registrar (Academic Section 3)

Karnataka High Court · (2013) 10 KAR CK 0235

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High Courts07 Oct 2013Disposed Off

M/s. N.K. Borewells Vs State Government of Karnataka

Karnataka High Court · (2013) 10 KAR CK 0214

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High Courts07 Oct 2013

M/s. Puttur Petro Products Pvt. Ltd. Vs The Assistant Commissioner of Income Tax

Karnataka High Court · (2014) 1 AKR 345 : (2014) 264 CTR 307 : (2014) ILR (Kar) 57 : (2014) 361 ITR 290 : (2014) 79 KarLJ 358 : (2014) 221 TAXMAN 43

Income Tax Act, 1961 — Section 143(3), 80IB, 80IB(3)

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High Courts07 Oct 2013Dismissed

Sri. Devaraje Gowda R. Vs The State of Karnataka

Karnataka High Court · (2013) 10 KAR CK 0189

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High Courts07 Oct 2013Dismissed

Sujay Enterprises Vs Air Port Authority of India Bangalore International Airport Ltd.

Karnataka High Court · (2013) 10 KAR CK 0187

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts07 Oct 2013Disposed Off

The State of Karnataka Vs Sri M. Abdul Azeez and Others

Karnataka High Court · (2013) 10 KAR CK 0186

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High Courts07 Oct 2013Dismissed

M/s. Kanthananda Trading Co. Copra Merchants and Commission Agents Vs Agricultural Produce Marketing Committee (APMC)

Karnataka High Court · (2013) 10 KAR CK 0185

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Oct 2013Allowed

Divisional Controller of KSRTC Vs Sri. H.M. Siddarameshwara

Karnataka High Court · (2013) 10 KAR CK 0169

Industrial Disputes Act, 1947 — Section 10(1)(d), 11-A

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High Courts07 Oct 2013

The Deputy Commissioner of Excise and Authorized Officer and State of Karnataka Vs P. Shambu Poojary

Karnataka High Court · (2013) 10 KAR CK 0168

Criminal Procedure Code, 1973 (CrPC) — Section 401Karnataka Excise Act, 1965 — Section 45-E, 54

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High Courts07 Oct 2013Dismissed

Smt. Asha Raju Vs Lalit Kumar

Karnataka High Court · (2013) 10 KAR CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts07 Oct 2013Disposed Off

Sri Noor Mohammad Vs The Life Insurance Corporation and Sri Prakash Melode

Karnataka High Court · (2013) 10 KAR CK 0140

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High Courts07 Oct 2013Dismissed

State Bank of India Vs Sri K. Lingappa and Others

Karnataka High Court · (2013) 10 KAR CK 0138

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14

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High Courts07 Oct 2013

Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority, The Assistant Labour Commissioner and Controlling Authority and Gangamma Since Deceased by LRs.

Karnataka High Court · (2013) 10 KAR CK 0137

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High Courts07 Oct 2013Dismissed

Smt. Lakshmidevamma Vs Sri H.R. Revaiah

Karnataka High Court · (2013) 10 KAR CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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