High Courts05 Jul 2013Allowed
A. Nagaraju and Others Vs The Special Land Acquisition Officer, The Deputy Commissioner, The Managing Director and State of Karnataka
Karnataka High Court · (2013) 07 KAR CK 0247
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 859 of 2,397
High Courts05 Jul 2013Disposed Off
S.K. Ganesh Vs The Deputy Commissioner and The Assistant Director
Karnataka High Court · (2013) 07 KAR CK 0246
High Courts05 Jul 2013Disposed Off
Sri S. Krishnama Naidu Vs The Managing Director and The Special Tahsildar
Karnataka High Court · (2013) 07 KAR CK 0245
Registration Act, 1908 — Section 89(4)
High Courts05 Jul 2013Disposed Off
Mr. K. Mohammed Obeidur Rahman Vs The Administrator, Chief Executive Officer and Sri Rahman Shariff
Karnataka High Court · (2013) 07 KAR CK 0244
Waqf Act, 1995 — Section 64(4), 64(g), 64(j)
High Courts05 Jul 2013
Mr. Deva Prasad Reddy Vs Mrs. Kamini Reddy
Karnataka High Court · (2013) 07 KAR CK 0182
Penal Code, 1860 (IPC) — Section 494
High Courts05 Jul 2013
M.S. Lakshmikantharaj Urs and Another Vs Ramachandra and Others
Karnataka High Court · (2013) 5 KarLJ 102 : (2013) 4 KCCR 3445
High Courts05 Jul 2013
Raghuveera Baliga Vs State of Karnataka and Others
Karnataka High Court · (2013) 5 KarLJ 96
High Courts05 Jul 2013Dismissed
Smt. Kempamma @ Kulamma and Others Vs The Deputy Commissioner, The Assistant Commissioner and Siddaiaha
Karnataka High Court · (2013) 07 KAR CK 0085
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5-A
High Courts05 Jul 2013Dismissed
Rajesh Naik Vs Smt. G. Susheela and Others
Karnataka High Court · (2013) 07 KAR CK 0074
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts05 Jul 2013Dismissed
Sri. T. Girish Kumar Vs Smt. T. Jayamma and Sri. H.M. Boraiah
Karnataka High Court · (2013) 07 KAR CK 0073
High Courts05 Jul 2013Dismissed
Smt. H.B. Premakumari Vs State of Karnataka and Another
Karnataka High Court · (2013) 4 AKR 862 : (2013) 5 KarLJ 279
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13
High Courts05 Jul 2013
Ashok B. Jadhav Vs The Commissioner of Income Tax and Another
Karnataka High Court · (2014) 78 KarLJ 252
High Courts05 Jul 2013Allowed
Karnataka Electricity Boards Employees Credit Co-Operative Society and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 5 KarLJ 198
Constitution of India, 1950 — Article 14, 243ZM, 24ZM(3)Karnataka Co-operative Societies Act, 1959 — Section 63, 63(1)
High Courts05 Jul 2013
Nagaraja Rao and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 6 KarLJ 133
Constitution of India, 1950 — Article 21Karnataka Urban Development Authorities Act, 1987 — Section 39
High Courts04 Jul 2013
Lingaraj H. Mashal Vs Veeranna C. Charanthimath and Others
Karnataka High Court · (2013) ILR (Kar) 5579 : (2013) 4 KCCR 3265
Karnataka Co-operative Societies Act, 1959 — Section 64
High Courts04 Jul 2013Disposed Off
M/s. Vahini Irrigation Private Ltd. Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2013) 07 KAR CK 0223
Constitution of India, 1950 — Article 226
High Courts04 Jul 2013Disposed Off
Smt. Humayun Bano Vs Bengalooru Development Authority (BDA)
Karnataka High Court · (2013) 07 KAR CK 0207
High Courts04 Jul 2013Dismissed
Mr. S. Sadiq Pasha Vs Smt. Aktharunnissa, Mr. Mohammed Ghouse Pasha and Mrs. Zeenathunnisa
Karnataka High Court · (2013) 3 AKR 716 : (2013) 4 KCCR 2934
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96(2)
High Courts04 Jul 2013Disposed Off
Sri C. Mallikarjunaswamy Vs State of Karnataka and Others
Karnataka High Court · (2013) 07 KAR CK 0164
High Courts04 Jul 2013
Sri. B. Shivaraj Vs State of Karnataka, The Deputy Commissioner, Asst. Commissioner and The Tahsildhar
Karnataka High Court · (2013) 07 KAR CK 0162
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4(2)