High Courts06 Aug 2013Allowed
Shri C. Muniyappa Vs State of Karnataka and Others
Karnataka High Court · (2013) 08 KAR CK 0102
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3(5), 3(6)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 843 of 2,397
High Courts06 Aug 2013Partly Allowed
The National Insurance Co. Ltd. Vs Yaregowda and Others
Karnataka High Court · (2013) 08 KAR CK 0086
Motor Vehicles Act, 1988 — Section 163A
High Courts06 Aug 2013Dismissed
Chandrashekar Vs The Divisional Controller
Karnataka High Court · (2013) 08 KAR CK 0074
Industrial Disputes Act, 1947 — Section 10(4-A)
High Courts06 Aug 2013
Sri. D. Lingegowda Vs P. Narayana, Smt. Gowramma and Nagesha
Karnataka High Court · (2013) 08 KAR CK 0043
High Courts06 Aug 2013Dismissed
Sri Diwakar Alva Vs The Union of India and Others
Karnataka High Court · (2013) 08 KAR CK 0030
High Courts06 Aug 2013Partly Allowed
N.H. Panchakshari Vs H.N. Sowbhagya
Karnataka High Court · (2013) 08 KAR CK 0025
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Aug 2013Partly Allowed
Amresh Kumar @ Amrish Vs Syed Nayazuddin, Inayatulla and The Branch Manager
Karnataka High Court · (2013) 08 KAR CK 0024
Motor Vehicles Act, 1988 — Section 166
High Courts06 Aug 2013Dismissed
Oriental Insurance Co. Ltd. Vs Smt. Yasmin Taj and Others
Karnataka High Court · (2013) 08 KAR CK 0023
High Courts06 Aug 2013Allowed
Sri K. Mohan Reddy Vs State of Karnataka, The Deputy Commissioner, The Assistant Commissioner and Smt. C. Madhu
Karnataka High Court · (2013) 08 KAR CK 0022
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5, 5A
High Courts06 Aug 2013
Commissioner of C. EX., Cus. and S.T., Belgaum Vs Shree Renuka Sugars Ltd.
Karnataka High Court · (2014) 302 ELT 33 : (2014) 26 GSTR 277
High Courts06 Aug 2013Allowed
Smt. Leela Menon Vs The State of Karnataka and Others
Karnataka High Court · (2013) 08 KAR CK 0004
Karnataka Land Revenue Act, 1964 — Section 33Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3, 3(5)
High Courts05 Aug 2013Dismissed
Smt. V. Chinnabai Vs Mysore Urban Development Authority and The State of Karnataka
Karnataka High Court · (2013) 4 AKR 591 : (2013) ILR (Kar) 5185 : (2014) 2 KarLJ 15
Constitution of India, 1950 — Article 14, 162, 166Karnataka Urban Development Authorities (Allotment of Sites) Rules, 1991 — Rule 19Karnataka Urban Development Authorities Act, 1987 — Section 65
High Courts05 Aug 2013Disposed Off
Kalavathi K. Kulkarni, Vishnu Teerth, Prasad Krishnamurthy and Geetha Alur Vs State Bank of India and Sri Ramakanth Alur
Karnataka High Court · (2013) 08 KAR CK 0186
High Courts05 Aug 2013Disposed Off
Bridget Veronica D''Sa and Jaklin D''Sa Vs The State of Karnataka
Karnataka High Court · (2013) 08 KAR CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 482Mental Health Act, 1987 — Section 28, 28(1)
High Courts05 Aug 2013Disposed Off
Pastor Annaiah Vs The State of Karnataka and Others
Karnataka High Court · (2013) 4 AKR 514
Constitution of India, 1950 — Article 225, 25
High Courts05 Aug 2013
Mohammed Unnair Madani (Correct Name - Mohammed Ummer Madani) Vs State of Karnataka, Mysore Urban Development Authority, Deputy Commissioner and Smt. A. Sheela
Karnataka High Court · (2013) 08 KAR CK 0167
Karnataka Urban Development Authorities Act, 1987 — Section 17(1), 34, 71Land Acquisition Act, 1894 — Section 18
High Courts05 Aug 2013
Sri. V. Srinivasa Rao Vs State Bank of India
Karnataka High Court · (2013) 08 KAR CK 0134
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts05 Aug 2013Dismissed
The Regional Provident Fund Commissioner-II Vs Ms. VXL Instruments Limited
Karnataka High Court · (2013) 08 KAR CK 0128
High Courts05 Aug 2013Allowed
Mr. B.A. Naveen Kumar, Smt. Bhavani Bai, B.M. Anand and Smt. Hema Anand Vs Station House Officer and Smt. S. Soumya
Karnataka High Court · (2013) 08 KAR CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts05 Aug 2013
Mr. N.B. Subbanna and Others Vs M/s. Saijayini Housing Promoters Limited
Karnataka High Court · (2013) 08 KAR CK 0112