High Courts07 Oct 2013Dismissed
Sri T.M. Shivaraj Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A, 337
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 812 of 2,397
High Courts07 Oct 2013Dismissed
Mrs. Sirajunnissa and Mr. Abdul Wahid Vs Dr. H.S. Hanumanthappa, Sri A. Vijaya Kumar and Sri M. Appaiah
Karnataka High Court · (2013) 10 KAR CK 0058
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98, 151, 47
High Courts07 Oct 2013Partly Allowed
M.A. Rehaman Vs The Deputy Labour Commissioner and Appellate Authority Region - II, The Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act Division - III and The Divisional Controller KSRTC, Kolar Division
Karnataka High Court · (2013) 10 KAR CK 0057
High Courts07 Oct 2013Disposed Off
M/s. Krishne Gowda Engineering Contractors Vs The State of Karnataka and Others
Karnataka High Court · (2013) 10 KAR CK 0020
High Courts07 Oct 2013Allowed
Smt. Shantha B. Vs State of Karnataka and Mysore Urban Development Authority
Karnataka High Court · (2013) 10 KAR CK 0019
High Courts07 Oct 2013Disposed Off
Sri Parushappa and Others Vs The State of Karnataka and M/s. Vijaya Bank Employees House Building Co-operative Society Limited
Karnataka High Court · (2013) 10 KAR CK 0018
Land Acquisition Act, 1894 — Section 16(1), 16(2), 48
High Courts07 Oct 2013
Pandurang Dodamani Vs The Management of KSRTC and President and Director Recruitment Committee KSRTC
Karnataka High Court · (2013) 10 KAR CK 0017
Constitution of India, 1950 — Article 14, 16
High Courts07 Oct 2013Disposed Off
Mohammed Nazarulla Tippu Vs The Commissioner, Bangalore Development Authority
Karnataka High Court · (2013) 10 KAR CK 0016
High Courts07 Oct 2013Allowed
Maharshi Savitha College of Education (B.Ed.) Vs The State of Karnataka and Bangalore University Jnana Bharathi
Karnataka High Court · (2013) 10 KAR CK 0015
High Courts07 Oct 2013Allowed
Manjegowda Vs The Divisional Controller, K.S.R.T.C. Chikmagalur Division Karnataka State Road Transport Corporation Chikmagalur Division Vs Manjegowda Adult represented by General Secretary KSRTC Staff and Workers Union
Karnataka High Court · (2013) 10 KAR CK 0014
High Courts01 Oct 2013Allowed
H.M. Rudraradhya Vs Urna, Rajashekar and Prabhu
Karnataka High Court · AIR 2014 Kar 2 : (2014) 1 AKR 183 : (2014) ILR (Kar) 1293 : (2014) 2 KarLJ 677 : (2014) 2 KCCR 1587
Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 8(3)Hindu Succession Act, 1956 — Section 6, 8Limitation Act, 1963 — Section 109, 60
High Courts01 Oct 2013
Bangalore Housing Development and Investments Vs Bruhat Bangalore Mahanagara Palike Corporation and Others M/s. IBC Knowledge Park (P) Limited Vs Bruhat Bangalore Mahanagara Palike, The Additional Director Town Planning Bruhat Bangalore Mahanagar Palike and G.M.R. Bannerghatta Properties Pvt. Ltd.
Karnataka High Court · (2014) ILR (Kar) 2863
Karnataka Municipal Corporations Act, 1976 — Section 300, 310
High Courts01 Oct 2013
Sri H.V. Narayanaswamy, Sri G. Ramesh Babu and Sri S. Venkatesh Prasad Vs The Karnataka State Small Industries Development Corporation Ltd.
Karnataka High Court · (2014) 1 AKR 161
Conduct and Disciplinary Rules, 1979 — Rule 18A(iv), 18A(vii), 24
High Courts01 Oct 2013Allowed
Mallamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 10 KAR CK 0179
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts01 Oct 2013
Sri. Ningappa, Sri. Ningappa, Sri. Manjunath and Sri. Shekhappa Vs The State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0178
Penal Code, 1860 (IPC) — Section 323, 324, 34, 504, 506
High Courts01 Oct 2013
Nataraj Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A
High Courts01 Oct 2013
Noor Ahmed Vs State of Karnataka
Karnataka High Court · (2013) 10 KAR CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 420
High Courts01 Oct 2013Dismissed
Mr. Santhosh D. Nayak Vs Mr. Paul Mahesh Soans
Karnataka High Court · (2013) 10 KAR CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 311, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts01 Oct 2013Allowed
Sri. Gilbert Lasrado Vs The Deputy Commissioner, The Assistant Commissioner and The Deputy Tahsildar
Karnataka High Court · (2013) 10 KAR CK 0174
Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)
High Courts01 Oct 2013Allowed
M. Kempaiah, B.M. Venkateshappa, Rathnamma and Marappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 10 KAR CK 0144
Karnataka Land Revenue Act, 1964 — Section 136(2), 136(3)