COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 838 of 2,397

High Courts20 Aug 2013

Smt. Gayathri and Others Vs Rajanna

Karnataka High Court · (2013) 08 KAR CK 0202

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 493, 494, 495, 498-A

High Courts20 Aug 2013Dismissed

Smt. Papamma and Sri M Suresh Vs The State of Karnataka and Others

Karnataka High Court · (2013) 08 KAR CK 0201

Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 136(3)

High Courts20 Aug 2013

The President and The Secretary Vs Mr. D.K. Venkatanaresh Babu

Karnataka High Court · (2013) 08 KAR CK 0200

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 405, 406, 409, 415

High Courts20 Aug 2013

K.A. Satish Kumar Vs K.A. Chandrakanth and Others

Karnataka High Court · (2013) 08 KAR CK 0199

Arbitration and Conciliation Act, 1996 — Section 11(6), 8

High Courts20 Aug 2013

Sri B.M. Gangaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 487 : (2013) ILR (Kar) 4650 : (2014) 1 KarLJ 129

Constitution of India, 1950 — Article 14Karnataka Minor Mineral Concession Rules, 1994 — Rule 11(4), 8-A, 8-B

High Courts20 Aug 2013Dismissed

Sri C.M. Suresh and Sri D.R. Satish Vs The Managing Director, BESCOM The Managing Director, BESCOM Vs Sri C.M. Suresh and Sri D.R. Satish

Karnataka High Court · (2014) 2 AKR 97 : (2014) LabIC 1595

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 10(4-A), 2(oo)(bb), 25-F

High Courts20 Aug 2013Dismissed

Dr. Jagadeesh Vs Karnataka Veterinary, Animal and Fisheries Sciences University, Karnataka Veterinary, Animal and Fisheries Sciences University, Dr. A. Sahadev and Dr. Nagaraj G.N.

Karnataka High Court · (2013) 08 KAR CK 0060

High Courts14 Aug 2013Allowed

R. Vijayakumar and Another Vs State of Karnataka and Others

Karnataka High Court · (2014) 3 AKR 28 : (2013) 5 KarLJ 568

High Courts14 Aug 2013

Radhakrishna Vs National Insurance Company Limited and Another

Karnataka High Court · (2014) 3 ACC 309 : (2014) 1 AKR 179 : (2013) 5 KarLJ 542

High Courts14 Aug 2013

T. Bhaskar Vs Karnataka Power Transmission Corporation Limited and Another

Karnataka High Court · (2014) 1 AKR 12 : (2013) 5 KarLJ 433

High Courts14 Aug 2013

Bipin Kumar Vs Union of India and Others

Karnataka High Court · (2014) 1 AKR 10 : (2013) 5 KarLJ 359

High Courts14 Aug 2013

Nagesh Vs State

Karnataka High Court · (2013) 5 KarLJ 205

Penal Code, 1860 (IPC) — Section 326

High Courts14 Aug 2013Allowed

Smt. K. Chandrika, I.R.S Vs State

Karnataka High Court · (2013) 4 AKR 841 : (2013) ILR (Kar) 4737 : (2013) 6 KarLJ 419

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

High Courts14 Aug 2013

Suman Vs Vinayaka and Others

Karnataka High Court · (2014) 2 AKR 761 : (2014) 1 KarLJ 575 : (2014) 1 KCCR 881

High Courts14 Aug 2013

Sri T.R.V. Prasad Vs The Secretary, Regional Transport Authority, Sri N.M. Irshad Basha, Sri B.S. Devendrappa and Smt. P. Sumangala Devi Sree Gajanana Motor Transport Company Limited Vs The Secretary, Regional Transport Authority, Smt. Vasanthi M. Shetty and Sri S. Sachidananda Chatra Sri M.S. Shivakumar Vs The Secretary, Regional Transport Authority, Sri Rakiya Parveen and Sri T.M. Ganeshan

Karnataka High Court · (2014) 2 AKR 224

High Courts14 Aug 2013Dismissed

S.M. Alex and Rani M. Alex Vs State of Karnataka and Others Sri. S.M. Alex Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 647

Criminal Procedure Code, 1973 (CrPC) — Section 154, 160, 173(1), 457Karnataka Land Revenue Act, 1964 — Section 192APenal Code, 1860 (IPC) — Section 120-B, 34, 406, 420

High Courts14 Aug 2013

Lufthansa German Airlines Vs M/s. United India Insurance Company Limited, M/s. Motor Industries Company Limited and M/s. Procargo Speditions

Karnataka High Court · (2014) 1 ACC 450 : (2013) 4 AKR 769 : (2014) 1 KarLJ 259

High Courts14 Aug 2013

National Education Foundation Vs Bhupal Jayavanthi Desai and Others

Karnataka High Court · (2013) 08 KAR CK 0046

Constitution of India, 1950 — Article 227Karnataka Land Reforms Act, 1961 — Section 109

High Courts14 Aug 2013

Lundbeck India Private Limited Vs Union of India, The Directorate General of Health Services, The Drugs Controller General India and New Drug Advisory Committee

Karnataka High Court · (2014) 3 AKR 93

Constitution of India, 1950 — Article 19(1)(g)Drugs and Cosmetics Act, 1940 — Section 26-A, 5, 5(1), 8(2)

High Courts14 Aug 2013Partly Allowed

Smt. Basavva and Another Vs Smt. Tangevva and Others

Karnataka High Court · (2014) 3 AKR 248 : (2013) ILR (Kar) 5449