COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 858 of 2,397

High Courts10 Jul 2013

Sanjay Shetty Vs The Deputy Commissioner of Excise, The Secretary and Sri Vincent D''Souza

Karnataka High Court · (2014) 44 GST 624 : (2013) ILR (Kar) 4250

Constitution of India, 1950 — Article 14Karnataka Excise Act, 1965 — Section 71Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 17-B

High Courts10 Jul 2013Disposed Off

Karnataka Jesuit Educational Society Vs Tahsildar and Others

Karnataka High Court · (2013) 07 KAR CK 0030

Karnataka Land Revenue Act, 1964 — Section 129, 129(7), 136(3)

High Courts10 Jul 2013Allowed

Smt. Aruna Kumari N.N. Vs The Commissioner and Others

Karnataka High Court · (2013) 07 KAR CK 0029

High Courts10 Jul 2013

Major Sandeep R. Vs Smt. S. Shwetha

Karnataka High Court · (2013) 07 KAR CK 0024

Hindu Marriage Act, 1955 — Section 13-B

High Courts10 Jul 2013Disposed Off

Sri B.C. Lokanathaswamy Vs The Deputy Commissioner and The Deputy Commissioner of Excise

Karnataka High Court · (2013) 07 KAR CK 0018

Karnataka Excise Act, 1965 — Section 61(2)

High Courts09 Jul 2013Dismissed

Sri Hashamsaheb Vs Sri Abdulwahab

Karnataka High Court · (2013) 4 KCCR 2917

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 151

High Courts09 Jul 2013Dismissed

John D''souza Vs The Divisional Controller, K.S.R.T.C.

Karnataka High Court · (2013) 139 FLR 177 : (2013) 5 KarLJ 99 : (2013) 4 KCCR 3293

High Courts09 Jul 2013Dismissed

Smt. N. Rajani Alias Ranjini Vs Krishna (Since Dead) by L.Rs and Others

Karnataka High Court · (2014) 1 AKR 858 : (2013) 5 KarLJ 45

High Courts09 Jul 2013

D. Sham Vs Senior Geologist, M.R. Lakshmanappa and Joint Director

Karnataka High Court · AIR 2013 Kar 181 : (2013) ILR (Kar) 5268

Constitution of India, 1950 — Article 12, 14, 226, 227

High Courts09 Jul 2013

Smt. Savithramma and Others Vs Smt. Mamatha and Others

Karnataka High Court · (2013) 4 AKR 20

High Courts09 Jul 2013

Noorunnisa Begum Vs Gopal and Another

Karnataka High Court · (2013) ILR (Kar) 3717

Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 251, 273Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 145, 147

High Courts09 Jul 2013Allowed

M.S. Surendra Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0126

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

High Courts09 Jul 2013Dismissed

B.K. Narayana Gowda Vs M/s. Nandi Enterprises

Karnataka High Court · (2013) 07 KAR CK 0124

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts09 Jul 2013

Shivalingamurthy Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

High Courts09 Jul 2013Allowed

H.C. Anjaneya Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

High Courts09 Jul 2013

C.B. Nagaraj Vs State

Karnataka High Court · (2013) 07 KAR CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 7

High Courts08 Jul 2013

Kodandarama Vs B.N. Jayadeva and Others

Karnataka High Court · (2013) 6 KarLJ 497

High Courts05 Jul 2013

Ganesha and Company Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0356

Agricultural Income Tax Act, 1957 — Section 32(1), 32(5), 34(1), 37

High Courts05 Jul 2013

Raghavendra Alias Raghavendra Naik and Another Vs State

Karnataka High Court · (2013) 5 KarLJ 80 : (2013) 4 KCCR 3360

High Courts05 Jul 2013

Sri Jagadish Vs The State of Karnataka and Others G.N. Ramachandra and Others Vs The State of Karnataka, The Deputy Commissioner, The Assistant Commissioner and Jagadish

Karnataka High Court · (2013) ILR (Kar) 4091 : (2013) 4 KCCR 2981

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 4Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5