COURT ARCHIVE

Karnataka High Court judgments

47,954 judgments · page 847 of 2,398

High Courts01 Aug 2013Allowed

M.S. Ramaiah Medical College and Teaching Hospital and M.R. Jayaram Vs Union of India and Board of Governors in Supersession of Medical Council of India

Karnataka High Court · (2013) 08 KAR CK 0121

Postgraduate Regulation — Rule egulation13.9

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High Courts01 Aug 2013Dismissed

C.C. Basavaraj Vs Smt. Gowramma

Karnataka High Court · (2013) 08 KAR CK 0118

Hindu Marriage Act, 1955 — Section 13(1)(1a), 13(1)(1b), 13(1)(b)

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High Courts01 Aug 2013

United India Insurance Co. Ltd. Vs Miss Savitha and Others

Karnataka High Court · (2013) 08 KAR CK 0109

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High Courts01 Aug 2013

State of Karnataka Vs Sri. Ramaiah A. Lingaiah

Karnataka High Court · (2013) 08 KAR CK 0073

Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (unlawful Possession) Act, 1966 — Section 3(a)

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High Courts01 Aug 2013Dismissed

United India Insurance Co. Ltd. Vs Miss Kavitha and Others

Karnataka High Court · (2013) 08 KAR CK 0065

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High Courts01 Aug 2013Partly Allowed

Smt. Khairunbi and Others Vs Chandrashekar and The Manager ICICI Lombard Motor Insurance

Karnataka High Court · (2013) 08 KAR CK 0051

Motor Vehicles Act, 1988 — Section 166

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High Courts01 Aug 2013Partly Allowed

Pushpa Vs Y.S. Thimmappa and Divisional Controller K.S.R.T.C.

Karnataka High Court · (2013) 08 KAR CK 0050

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High Courts01 Aug 2013Partly Allowed

Shanthamma Vs Y.S. Thimmappa and Divisional Controller K.S.R.T.C.

Karnataka High Court · (2013) 08 KAR CK 0049

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High Courts01 Aug 2013Partly Allowed

Jayalakshmiyamma Vs Y.S. Thimmappa and Divisional Controller K.S.R.T.C.

Karnataka High Court · (2013) 08 KAR CK 0048

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High Courts01 Aug 2013Allowed

Sri. Veerendra N. Kamath Vs The Deputy Commissioner, The Special Tahsildar and Sri. Lakshman Nayak

Karnataka High Court · (2013) 08 KAR CK 0034

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High Courts01 Aug 2013Allowed

M/s. National Insurance Company Limited Vs Kavitha and Others

Karnataka High Court · (2013) 08 KAR CK 0032

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High Courts01 Aug 2013Allowed

The Regional Provident Fund Commissioner and The Assistant Provident Fund Commissioner Vs M/s. Jeevan Champa Corporation

Karnataka High Court · (2013) 08 KAR CK 0026

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High Courts01 Aug 2013

United India Insurance Co., Ltd. Vs Master Roshan and Others Master Roshan Vs Sri. D. Ravi Shankar Puranthar and Others

Karnataka High Court · (2013) 08 KAR CK 0010

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High Courts01 Aug 2013Disposed Off

Chinmaya Vidyalaya and Vs The State of Karnataka, Deputy Director of Public Instruction and The Block Education Officer etc. etc.

Karnataka High Court · (2013) 08 KAR CK 0009

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High Courts31 Jul 2013

The Commissioner of Income Tax and Another Vs Sandur Manganese and Iron Ores Limited

Karnataka High Court · (2014) 362 ITR 160 : (2014) 78 KarLJ 237

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High Courts31 Jul 2013Allowed

Sadashivnagar Youth Association Vs The State of Karnataka, The Karnataka Housing Board, The Bangalore Development Authority and The Bruhat Bangalore Mahanagara Palike

Karnataka High Court · (2013) 07 KAR CK 0335

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High Courts31 Jul 2013

Vivek Vs Hasharaj and Others

Karnataka High Court · (2013) 07 KAR CK 0334

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216Penal Code, 1860 (IPC) — Section 302, 306, 323, 34, 498A

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High Courts31 Jul 2013Dismissed

Smt. S. Leelavathi Vs M. Bhaskar, Shri Murgesh, Smt. Nalini and Smt. Kavitha M. Bhaskar, Shri Murgesh, Smt. Nalini and Smt. Kavitha Vs Smt. Leelavathi

Karnataka High Court · (2013) 07 KAR CK 0333

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts31 Jul 2013Dismissed

M/s. Presidency Education Trust (Registered) Vs Bruhat Bangalore Mahanagara Palike and Bangalore Development Authority

Karnataka High Court · (2013) 07 KAR CK 0332

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High Courts31 Jul 2013Allowed

Panaje C.A. Society Ltd. Vs The State of Karnataka and The Director of Co-operative Audit

Karnataka High Court · (2013) 07 KAR CK 0331

Constitution of India, 1950 — Article 14, 243ZM(3)Karnataka Co-operative Societies Act, 1959 — Section 34, 63(1)

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