COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 850 of 2,397

High Courts24 Jul 2013Allowed

Regional Airport Holdings International Limited Vs IL and FS Engineering and Constructions Company Limited and Others

Karnataka High Court · (2013) 07 KAR CK 0284

Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14

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High Courts24 Jul 2013Allowed

Satyam Cineplexes Limited Vs Patel Realty India Ltd. and Bellona Estate Developers Limited

Karnataka High Court · (2013) 4 AKR 432 : (2013) 4 ARBLR 252 : (2013) ILR (Kar) 5597 : (2013) 5 KarLJ 304 : (2013) 4 KCCR 3092

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16(1)(a)

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High Courts24 Jul 2013

Sri Sannarangappa Vs The State of Karnataka

Karnataka High Court · (2013) 4 AKR 516 : (2013) ILR (Kar) 4903 : (2013) 6 KarLJ 142 : (2013) 4 KCCR 2972

Karnataka Highways Act, 1964 — Section 15, 17(1), 17(2)

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High Courts23 Jul 2013

H.N. Dinesh and T.J. Anil Vs Malendau Abhivrudhdhi Prathisthana (R)

Karnataka High Court · (2013) 4 AKR 586 : (2013) 5 KarLJ 342 : (2013) 4 KCCR 3124

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499

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High Courts23 Jul 2013

M.R. Raghuram Vs The Wealth-Tax Officer Income Tax Department

Karnataka High Court · (2013) 07 KAR CK 0315

Karnataka Land Revenue Act, 1964 — Section 95(2)Karnataka Town and Country Planning Act, 1961 — Section 13

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High Courts23 Jul 2013Dismissed

Sidagouda N. Patil Vs Union of India and Others

Karnataka High Court · (2014) 3 AKR 34 : (2014) ILR (Kar) 1044 : (2014) 1 KarLJ 459 : (2014) LabIC 2852

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High Courts23 Jul 2013Dismissed

Sri P. Eshanna Vs State of Karnataka

Karnataka High Court · (2014) 1 AKR 34 : (2013) 5 KarLJ 363

Karnataka Civil Services Rules, 1958 — Section 106-A

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High Courts23 Jul 2013

Ms. Latha Ramachandra Inamdar Vs The Deputy Commissioner of Income Tax

Karnataka High Court · (2014) 360 ITR 367 : (2013) 218 TAXMAN 277

Income Tax Act, 1961 — Section 2(47), 54-F

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High Courts23 Jul 2013Dismissed

Smt. Renuka and Sri. B.S. Madivalappa Vs Smt. Shashikala

Karnataka High Court · (2013) 07 KAR CK 0201

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High Courts23 Jul 2013Dismissed

Chandrashekar A. and Others Vs Sri. Narayanappa, P. Ravindra, Smt. Papri Rai and Sri. Sumith Kumar Rai

Karnataka High Court · (2013) 07 KAR CK 0200

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Contract Act, 1872 — Section 201, 202Specific Relief Act, 1963 — Section 34

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High Courts23 Jul 2013

Rajanna Vs N. Armugham and The Divisional Manager, The Oriental Insurance Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0199

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High Courts23 Jul 2013

Mrs. Smitha R. Nair and Master Mrinal Suresh Vs Sri. Shiva Shankar and The Oriental Insurance Co. M/s. Oriental Insurance Company Ltd. Vs Mrs. Smitha R. Nair, Master Mrimal Suresh and Sri. Shivashankar

Karnataka High Court · (2013) 07 KAR CK 0198

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High Courts23 Jul 2013Partly Allowed

Somashekara @ Papa and Venkatesh Vs The State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0123

Penal Code, 1860 (IPC) — Section 34, 353, 379, 506

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High Courts23 Jul 2013Partly Allowed

Sri. Shivanna Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0122

Penal Code, 1860 (IPC) — Section 279, 304-A

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High Courts23 Jul 2013

Sri. Kotresh Vs S.B. Jayappa and United India Insurance Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0121

Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts23 Jul 2013Dismissed

Sri. Chennachari Vs Sri. K. Sathyanarayana and Sri. Chikkanna @ Chikkachari

Karnataka High Court · (2013) 07 KAR CK 0120

Negotiable Instruments Act, 1881 (NI) — Section 118(a), 139

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High Courts23 Jul 2013

M/s. United India Insurance Company Limited Vs H.J. Rajendra, Shivalingappa and D. Vasappa Gowda H.J. Rajendra Vs M/s. United India Insurance Company, Shivalingappa and Vasappa Gowda

Karnataka High Court · (2013) 07 KAR CK 0100

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High Courts23 Jul 2013

Madura Coats (P.) Ltd. Vs M. Ramesh Babu and Others

Karnataka High Court · (2013) 139 FLR 1096

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High Courts23 Jul 2013Disposed Off

Railway Board and The Secretary, Railway Board Vs Shri N.C. Sinha and Shri. Devi Prasad Pande

Karnataka High Court · (2013) 07 KAR CK 0011

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High Courts22 Jul 2013Dismissed

State of Karnataka Vs Jayarama Shetty

Karnataka High Court · (2013) 07 KAR CK 0281

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304-A, 337, 338

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