COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 854 of 2,397

High Courts18 Jul 2013

Harapanahalli Grahakara Sahakara Sangha Niyamit Harapanahalli, Vinayaka Balakedarara Sahakara Sangha Niyamit Harapanahalli and Hindulida Vargada Grahakara Sahakara Sangha Niyamit Harapanahalli Vs The State of Karnataka, The Director of Co-Operative Audit No. 17 and Deputy Director of Co-Operative Audit

Karnataka High Court · (2013) 07 KAR CK 0022

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

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High Courts18 Jul 2013Dismissed

K. Rangaraju Vs Bangalore Development Authority

Karnataka High Court · (2013) 07 KAR CK 0010

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High Courts18 Jul 2013Dismissed

Smt. Pappu Vs Smt. Lakshmamma and Others

Karnataka High Court · (2013) 07 KAR CK 0009

Transfer of Property Act, 1882 — Section 41, 43, 48

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High Courts18 Jul 2013Dismissed

Kamalamma, Sri A.E. Shivashankara, Sri A.E. Somasekhara and Sri A.E. Rajasekhara Vs Chandravathi and Others

Karnataka High Court · (2013) 07 KAR CK 0008

Karnataka Village Officers Abolition Act, 1961 — Section 3

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High Courts18 Jul 2013Partly Allowed

Dr. Adarsh Vs Krishna Mallappa Savanth, Nizamulee Kumamuddin and United India Insurance Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0007

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High Courts17 Jul 2013Allowed

Sri. K. Vishwanathan and Others Vs Smt. Anusuyamma

Karnataka High Court · (2014) ILR (Kar) 998

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High Courts17 Jul 2013Dismissed

Timmappa Vs The Assistant Registrar of Co-operative Societies, Sirsi and Another

Karnataka High Court · (2014) ILR (Kar) 551 : (2014) 3 KCCR 2151

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High Courts17 Jul 2013Allowed

Kuppanna Naik since deceased through his LRs. Padmavathi, Kumari K. Sahana Malgere and Kumari K. Samiksha Vs The NEKRTC

Karnataka High Court · (2014) 1 AKR 140 : (2013) ILR (Kar) 5571 : (2014) 1 KarLJ 488 : (2013) 4 KCCR 3441

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1), 47(2)

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High Courts17 Jul 2013

D.V. Devarajegowda and Others Vs The State of Kar. and Others

Karnataka High Court · (2014) 1 AKR 59 : (2013) ILR (Kar) 3683 : (2013) 4 KCCR 2895

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High Courts17 Jul 2013Dismissed

B. Sarvothama Vs S.M. Haneef

Karnataka High Court · (2014) ALLMR(Cri) 163 : (2013) 4 BC 428 : (2013) 5 KarLJ 89 : (2013) 4 KCCR 2900

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Jul 2013Allowed

Sri. Moolendra Kumar Gandhi, Sri. Jinendra Kumar Gandhi, Smt. Urmila Kumari Gandhi and Smt. Baby Kumar Gandhi Vs The Commissioner Bruhat Bangalore and Others

Karnataka High Court · (2013) 07 KAR CK 0144

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High Courts17 Jul 2013

Sri S.H. Muniyappa Vs Sri Subba, Sri Krishnappa, Sri Rajanna and Smt. Muniyamma

Karnataka High Court · (2014) ILR (Kar) 1014 : (2014) 1 KCCR 937

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High Courts17 Jul 2013

Kirloskar Ferrous Industry Limited Vs The Assistant Commissioner of Commercial Taxes, Koppal and Others

Karnataka High Court · (2014) 78 KarLJ 431

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High Courts16 Jul 2013

Narayansa Vs Om Sai Corporation

Karnataka High Court · (2013) ILR (Kar) 4266

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High Courts16 Jul 2013

Smt. Shaila Alias Shilavathi Patil and G. Narahari Prasanna Vs K.H. Manjunath and United India Insurance Co. Ltd.

Karnataka High Court · (2013) 4 AKR 662 : (2013) ILR (Kar) 3709

Motor Vehicles Act, 1988 — Section 166

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High Courts16 Jul 2013

Smt. Lakkamma, Sri. Nagaraju, Kum. Uma and Mas. Raghu Vs Mr. Srikanth and The United India Insurance Co. Ltd. United India Insurance Company Limited Vs Smt. Lakkamma and Others

Karnataka High Court · (2013) 07 KAR CK 0350

Motor Vehicles Act, 1988 — Section 163-A, 166

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High Courts16 Jul 2013

Sri G. Ravishankar Vs National Highways Authority of India, Competent Authority for Land Acquisition and The Deputy Commissioner

Karnataka High Court · (2014) 2 KarLJ 536

National Highways Act, 1956 — Section 3D, 3G(1), 3G(5), 3G(7)

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High Courts15 Jul 2013Dismissed

A.M. Bhaskar and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 339 : (2013) ILR (Kar) 4182 : (2013) 5 KarLJ 519 : (2013) 4 KCCR 2988 : (2013) 3 LLN 663

Constitution of India, 1950 — Article 14, 15, 156(1), 311Karnataka State Universities Act, 2000 — Section 28(1)(g), 38(1), 39(1)

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High Courts15 Jul 2013

Sri Saideepa Jewellery Works Vs Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2014) 44 GST 816

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High Courts12 Jul 2013Disposed Off

B.G. Sharada Vs B.R. Mallikarjuna

Karnataka High Court · (2013) 07 KAR CK 0320

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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