High Courts10 Sept 2013
IBM India Private Limited Vs The Chief Commissioner of Central Excise, Large Taxpayers'' Unit Commissionarate and Others
Karnataka High Court · (2013) 77 KarLJ 477
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 830 of 2,397
High Courts10 Sept 2013Allowed
Maruti Gangappa Metagud Vs State of Karnataka
Karnataka High Court · (2014) 1 Crimes 198 : (2013) 6 KarLJ 273
Criminal Procedure Code, 1973 (CrPC) — Section 110(e), 313Penal Code, 1860 (IPC) — Section 376
High Courts10 Sept 2013
N. Sadanand Bhat Vs N. Jaya Sapaliga and Others
Karnataka High Court · (2014) 2 KarLJ 515
High Courts10 Sept 2013
The Secretary to Government Department of Forest Environment and Ecology, The Deputy Conservator of Forest and The Range Forest Officer Vs B.V. Rangaswamy Represented by Sri. B.R. Kumar President, Karnataka State Government Daily Wage Workers B.V. Rangaswamy Vs The Deputy Conservator of Forest and Range Forest Officer
Karnataka High Court · (2014) 1 AKR 209 : (2014) ILR (Kar) 3399
Constitution of India, 1950 — Article 12, 16Industrial Disputes Act, 1947 — Section 2(j), 25G, 25H
High Courts10 Sept 2013Allowed
Smt. Bidisha Goin Vs Government of Karnataka
Karnataka High Court · (2014) 1 AKR 213 : (2013) ILR (Kar) 5965 : (2014) 1 KCCR 375
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1)(i), 5AConstitution of India, 1950 — Article 22(5)
High Courts10 Sept 2013Dismissed
Raigouda and Another Vs State of Karnataka and Another
Karnataka High Court · (2013) 6 KarLJ 263
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 460Drugs and Cosmetics Act, 1940 — Section 32
High Courts10 Sept 2013
M/s. St. John''s Medical College Hospital Vs The Director and The Recovery Officer Employees'' State Insurance Corporation
Karnataka High Court · (2014) 1 AKR 227 : (2014) ILR (Kar) 104 : (2013) 6 KarLJ 651
Constitution of India, 1950 — Article 14Employees State Insurance Act, 1948 — Section 39(5), 45A, 75
High Courts10 Sept 2013Dismissed
North-West Karnataka Road Transport Corporation Vs A.Y. Pawar
Karnataka High Court · (2014) ILR (Kar) 1235 : (2014) 3 KCCR 2107
High Courts10 Sept 2013
Nagaraju C.M. Vs State of Karnataka and Others
Karnataka High Court · (2014) 2 KarLJ 458
High Courts06 Sept 2013Partly Allowed
Karnataka State Road Transport Corporation Vs The Deputy Labour Commissioner and The Appellate Authority and Others
Karnataka High Court · (2014) 2 KarLJ 124
High Courts06 Sept 2013
Dyavappa Gouda Hanumappa Goudar Vs State of Karnataka and Others
Karnataka High Court · (2014) 1 KarLJ 729
High Courts06 Sept 2013Allowed
Shri Shivanand, Shri Shiddarudh and Shri Gurunath Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0281
High Courts06 Sept 2013Allowed
Smt. Lakshmi Vs The State of Karnataka
Karnataka High Court · (2013) 09 KAR CK 0280
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts06 Sept 2013
State Vs Kaliyanda Sampan @ Sampa, Pandanda Naresh and Ketolira P. Somanna @ Sanni
Karnataka High Court · (2013) 09 KAR CK 0279
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 34, 447, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 15, 3(1)(x)
High Courts06 Sept 2013
Smt. Bhagyalakshmi and Others Vs S.M. Ramachandra and Others
Karnataka High Court · (2013) 6 KarLJ 578
High Courts06 Sept 2013
Kadiraiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 6 KarLJ 540
High Courts06 Sept 2013Allowed
Chandrashekhar Vs Smt. Prathiba
Karnataka High Court · (2013) 09 KAR CK 0239
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Sept 2013Disposed Off
E. Ramaswamy Vs The Commissioner, Bangalore Development Authority
Karnataka High Court · (2013) 09 KAR CK 0233
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13(1)