High Courts26 Aug 2013
B.G. Jayappa Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 AKR 279
Karnataka Civil Services Rules, 1958 — Rule 32
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 836 of 2,397
High Courts26 Aug 2013
Ebenezer and Another Vs Land Acquisition Officer and Asst. Commissioner, Shimoga
Karnataka High Court · (2013) 4 AKR 288
High Courts26 Aug 2013
Smt. G.S. Adilakshmi Vs Bangalore Development Authority
Karnataka High Court · (2013) 6 KarLJ 78
Bangalore Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1984 — Rule 6(5)
High Courts26 Aug 2013
Standard Chartered Bank Vs The Hon''ble District Magistrate
Karnataka High Court · (2014) 1 BC 503 : (2013) 6 KarLJ 87
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14
High Courts26 Aug 2013
Hindusthan Marbles and Granite Vs State of Karnataka
Karnataka High Court · (2014) 78 KarLJ 125
High Courts26 Aug 2013
Leo D''Souza Vs Smt. Lakshmi Amma and Others
Karnataka High Court · (2013) 6 KarLJ 109
Karnataka Land Reforms Act, 1961 — Section 48A
High Courts23 Aug 2013
Divisional Controller, North-West Karnataka Road Transport Corporation Vs Smt. Sharada and Others
Karnataka High Court · (2014) 1 KarLJ 78
High Courts23 Aug 2013Dismissed
State of Karnataka and Another Vs G.S. Venkatesh Prasan and Others
Karnataka High Court · (2013) 08 KAR CK 0250
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 4-AKarnataka Civil Services Rules, 1958 — Rule 32
High Courts23 Aug 2013
Commissioner of Income Tax and Another Vs Wipro Ltd. (No. 2)
Karnataka High Court · (2014) 360 ITR 658 : (2014) 222 TAXMAN 181
High Courts23 Aug 2013
Bangalore South Friends Association (Bangalore South Ladies Association) Vs State of Karnataka and Others
Karnataka High Court · (2014) 2 KarLJ 347
High Courts23 Aug 2013
Banu Beerappa Harikantra Vs State of Karnataka and Others
Karnataka High Court · (2014) 3 AKR 181 : (2014) 2 KarLJ 242
High Courts23 Aug 2013
C.J. Sujatha and Others Vs Commissioner, City Municipal Council and Others
Karnataka High Court · (2013) 4 AKR 204 : (2013) 6 KarLJ 81
Karnataka Municipalities Act, 1964 — Section 322
High Courts23 Aug 2013
M.S. Byre Reddy Vs Registrar General, High Court of Karnataka and Another
Karnataka High Court · (2013) 4 AKR 280
High Courts23 Aug 2013
Nandi Infrastructure Corridor Enterprise Ltd. and Another Vs Bruhat Bangalore Mahanagara Palike and Another
Karnataka High Court · (2013) 4 AKR 271
High Courts23 Aug 2013Disposed Off
Cauvery Neeravari Nigam Limited Vs Giriyappa and Another
Karnataka High Court · (2013) 5 KarLJ 661
High Courts23 Aug 2013Allowed
Sanjay Jain Vs State of Karnataka
Karnataka High Court · (2014) 2 AKR 339 : (2014) 2 CCR 89 : (2013) 5 KarLJ 696
Contract Labour (regulation and Abolition) Act, 1970 — Section 21(2), 25Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts23 Aug 2013
B.R. Pundareekaksha Vs The Additional Registrar of Co-Operative Societies (H and M), Bangalore and Others
Karnataka High Court · (2014) 2 KarLJ 88
High Courts23 Aug 2013
A. Chaithanya Vs The Additional Registrar of Co-operative Societies (H and M) and Others
Karnataka High Court · (2013) 6 KarLJ 399
Karnataka Co-operative Societies Act, 1959 — Section 29-C, 64, 68
High Courts22 Aug 2013Allowed
Nandi Infrastructure Corridor Enterprise Limited and Nandi Economic Corridor Enterprises Limited Vs Shivakumar T. Wadhwa, Aerolex Private Limited and Special Land Acquisition Officer
Karnataka High Court · (2014) 1 AKR 5 : (2013) 5 KarLJ 437
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6Evidence Act, 1872 — Section 162Land Acquisition Act, 1894 — Section 23, 4(1)
High Courts22 Aug 2013
Keshava Pai Deceased by L.Rs. and Others Vs V. Jothoji Rao and Others
Karnataka High Court · (2013) 4 AKR 816