High Courts11 Sept 2013Allowed
Smt. Kamini Alias Meenu and Others Vs Smt. Vasundhara Shivanand Sangalikar and Another
Karnataka High Court · (2014) 1 ACC 490 : (2014) 2 AKR 784 : (2013) 6 KarLJ 499
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 828 of 2,397
High Courts11 Sept 2013
The Commercial Tax Officer, Enforcement 15 and Others Vs Namratha Agencies
Karnataka High Court · (2013) 77 KarLJ 473
High Courts11 Sept 2013Dismissed
The State of Karnataka Vs Beera Krishna Gouda
Karnataka High Court · (2013) 09 KAR CK 0346
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 7
High Courts11 Sept 2013
Smt. Geetha Vs K. Nagappa and Smt. M. Bagya Lakshmi
Karnataka High Court · (2013) 09 KAR CK 0333
High Courts11 Sept 2013Allowed
J.L. Guruswamy and Neelamma Vs K. Rekha
Karnataka High Court · (2013) 09 KAR CK 0322
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48A, 60, 60(g)
High Courts11 Sept 2013Disposed Off
Peenya Gymkana (Regd.) Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0321
High Courts11 Sept 2013Allowed
Sri. G.B. Basvanyappa Vs State of Karnataka, The Assistant Commissioner, The Tahasildar and The Committee for Regularization Of Un-Authorised Occupation of Government Lands for Sorab Taluk
Karnataka High Court · (2013) 09 KAR CK 0290
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 94-B
High Courts11 Sept 2013Disposed Off
Mr. Amardeep Kumar and Smt. Lakshmi Sathish Vs The Davangere Urban Co-Operative Bank Ltd.
Karnataka High Court · (2013) 09 KAR CK 0289
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14, 17
High Courts11 Sept 2013Allowed
Rudramma @ Shivarudramma Vs State of Karnataka and The Tahasildar
Karnataka High Court · (2013) 09 KAR CK 0282
Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 2013Disposed Off
M/s. PBI Contractors and Engineers (Stone Crusher) Vs The State of Karnataka and Others
Karnataka High Court · (2013) 09 KAR CK 0238
Karnataka Regulation of Stone Crushers Act, 2011 — Section 3(2), 3(3), 4, 6, 7
High Courts11 Sept 2013Dismissed
Smt. Kamala Vs Sujatha and Others
Karnataka High Court · (2013) 09 KAR CK 0236
High Courts11 Sept 2013Allowed
Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner, The Assistant Labour Commissioner and S.L. Hombalaiah
Karnataka High Court · (2014) 140 FLR 448 : (2014) 1 KarLJ 88
Karnataka Civil Services Rules, 1958 — Rule 293-C, 293-D
High Courts11 Sept 2013Allowed
Kempajamma Vs The Special Land Acquisition Officer Nagamangala, The Executive Engineer Hemavathi Left Bank Canal Division No. 6 Pandavapura and The Managing Director Cauvery Neeravari Nigama
Karnataka High Court · (2013) 09 KAR CK 0211
High Courts11 Sept 2013Allowed
Kalegowda Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director
Karnataka High Court · (2013) 09 KAR CK 0209
High Courts11 Sept 2013Allowed
Hanumanthegowda Vs The Special Land Acquisition Officer, The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director
Karnataka High Court · (2013) 09 KAR CK 0208
High Courts11 Sept 2013Allowed
Chikkathimmamma Vs The Executive Engineer, Hemavathi Left Bank Canal, Division No. 6 and The Managing Director, Cauvery Neeravari Nigma
Karnataka High Court · (2013) 09 KAR CK 0207
High Courts11 Sept 2013Dismissed
K.P. Balasubrahmanya, Smt. Asha Balasubrahmanya and Master K.B. Aniruddha Vs Mallikarjuna and Others Manager, The Oriental Insurance Co. Ltd. Vs K.P. Balasubrahmanya and Others
Karnataka High Court · (2013) 09 KAR CK 0206
Motor Vehicles Act, 1988 — Section 166
High Courts11 Sept 2013
Smt. Geetha Krishnamurthy Vs Sri Haroon Rasheed, Mohamood Shah, Mustafa Kamal and Mohamed Alam
Karnataka High Court · (2013) 09 KAR CK 0204
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 23 Rule 3Karnataka Municipal Corporations Act, 1976 — Section 32(1)
High Courts11 Sept 2013Allowed
Syed Ibrahim Badhusha and Others Vs Meharaj Banu and State
Karnataka High Court · (2013) 09 KAR CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498-A, 506
High Courts11 Sept 2013Allowed
Sri. K.V. Kishore Vs State of Karnataka and M/s. Rajesh Exports Ltd.
Karnataka High Court · (2013) 09 KAR CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 403, 405, 406, 418, 420