High Courts08 Aug 2013Disposed Off
C.K. Sreenathan Vs Reserve Bank of India and Another
Karnataka High Court · (2013) 5 KarLJ 212
Companies Act, 1956 — Section 433Reserve Bank of India Act, 1934 — Section 45I(f), 45MC
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 840 of 2,397
High Courts08 Aug 2013Allowed
Raju and Sharath @ Santhosh Vs State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0191
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Penal Code, 1860 (IPC) — Section 34, 489-A
High Courts08 Aug 2013
Smt. Varalakshmi J. and Smt. Noorjahan Vs The State of Karnataka, Bruhath Bangalore Mahanagara Palike N.R. Square and The Regional Commissioner
Karnataka High Court · (2013) 08 KAR CK 0169
Karnataka Municipal Corporations (Election) Rules, 1976 — Rule 73-AKarnataka Municipal Corporations Act, 1976 — Section 10(1)(a)
High Courts08 Aug 2013Dismissed
T.M. Gopala Binnani Vs All India Confederation Bank Officers Organization and The Bangalore Development Authority
Karnataka High Court · (2013) 08 KAR CK 0151
Bangalore Development Authority Act, 1976 — Section 18(3), 64Land Acquisition Act, 1894 — Section 4(1), 6
High Courts08 Aug 2013Allowed
Sri. S. Lokesh and Sri B. Srinivasa Vs State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0142
Karnataka Forest Act, 1963 — Section 104A, 62-CWild Life (Protection) Act, 1972 — Section 51
High Courts08 Aug 2013Allowed
Sri. Rajiv Ramanjani, Sri. Ramanjani and Smt. Yashoda Vs The State of Karnataka and Smt. Kavitha H.N.
Karnataka High Court · (2013) 08 KAR CK 0137
Penal Code, 1860 (IPC) — Section 323, 498-A, 504, 506
High Courts08 Aug 2013Dismissed
K. Ranganath, Mrs. Sreemathi Paresh and Paresh Master Vs State of Karnataka and Smt. Sunanda
Karnataka High Court · (2013) 08 KAR CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 239Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498-A
High Courts08 Aug 2013Dismissed
Sri. B.M. Shivananda Swamy, Sri. C.R. Ningappa and Sri. L.S. Prasanna Vs State of Karnataka and Sri. Mouris Pinto
Karnataka High Court · (2013) 08 KAR CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471
High Courts08 Aug 2013Partly Allowed
Smt. Shylaja and Dharmalingam Vs State of Karnataka
Karnataka High Court · (2014) 1 AKR 13 : (2013) 5 KarLJ 259 : (2013) 4 KCCR 3469
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 34, 420
High Courts08 Aug 2013Allowed
Smt. Madamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 08 KAR CK 0113
Constitution of India, 1950 — Article 226
High Courts08 Aug 2013
Hindustan Unilever Limited Vs Government of Karnataka and Another
Karnataka High Court · (2013) 77 KarLJ 475
High Courts08 Aug 2013Allowed
Smt. Ranjitha @ Deepthi Vs Sri K. Mallikarjuna
Karnataka High Court · (2013) 08 KAR CK 0047
Hindu Marriage Act, 1955 — Section 9
High Courts08 Aug 2013Dismissed
Venkataramana Education Trust (R) Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 AKR 863 : (2013) 5 KarLJ 215 : (2013) 4 KCCR 3452
Constitution of India, 1950 — Article 133, 134A, 30(1)
High Courts08 Aug 2013Disposed Off
Kempayya, K.C. Chandrashekaraiah, K.C. Rajanna and K.C. Shivaraju Vs The Land Tribunal and Others
Karnataka High Court · (2013) 08 KAR CK 0027
High Courts08 Aug 2013
Ugar Sugar Works Limited Vs The Additional Commissioner of Commercial Taxes, Zone-1 and Others
Karnataka High Court · (2013) 77 KarLJ 649
High Courts08 Aug 2013Allowed
Sri Lokesh V. Nayaka and Smt. Indira Vs The State of Karnataka, The Karnataka State Election Officer, The Commissioner and Sri B.S. Sathyanarayana
Karnataka High Court · (2013) 4 AKR 109
Karnataka Municipal Corporations Act, 1976 — Section 10(1)(A)
High Courts07 Aug 2013Allowed
Smt. Eramma Vs Smt. Chikkamma and Others
Karnataka High Court · (2013) 08 KAR CK 0198
Karnataka Village Officers Abolition Act, 1961 — Section 3, 3(2)
High Courts07 Aug 2013Dismissed
Karnataka State Industrial and Infrastructure Development Corporation Limited (earlier Karnataka State Industrial Investment and Development Corporation Limited) Vs Cauvery Rubbers Private Limited, Sri Veerashetty Kushnoor since, deceased, rep. by his L.Rs. Smt. Ratna Kushnoor and Others and Mr. Maqsood Ali Khan
Karnataka High Court · (2013) 08 KAR CK 0197
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 152, 153
High Courts07 Aug 2013Allowed
Sri Bhadraiah by his L.Rs., Smt. Parvathamma, Sri Shivarudraiah and Sri Prakash Vs The Special Land Acquisition Officer and The Chief Engineer Hemavathi Canal Zone
Karnataka High Court · (2013) 08 KAR CK 0196
High Courts07 Aug 2013Dismissed
B.Y. Mohan Vs Mr. Allahbaksh K., Smt. Gulabjaan and The Oriental Insurance Co. Ltd. The Oriental Insurance Company Ltd. Vs B.Y. Mohan, Allah Bhaksh K. and Gulab Jan
Karnataka High Court · (2013) 08 KAR CK 0195