COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 860 of 2,397

High Courts04 Jul 2013Disposed Off

Sri Y. Lakshminarayana, Sri. N. Murali, Sri C. Manjunatha and Sri Dinesh Vs The State of Karnataka, The Karnataka Industrial Area Development Board (K.I.A.D.B.) and The Special Land Acquisition Officer

Karnataka High Court · (2013) 07 KAR CK 0161

Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(4)

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High Courts04 Jul 2013Allowed

Jawaharlal Nehru Education Trust Vs Sri. S. Sunil Shetty

Karnataka High Court · (2013) 07 KAR CK 0159

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts04 Jul 2013Dismissed

Sri T.K. Rajashekar and Sri T.K. Vedamurthy Vs State of Karnataka, Shivamoga Urban Development Authority and Special Land Acquisition Officer

Karnataka High Court · (2013) 07 KAR CK 0158

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High Courts04 Jul 2013Disposed Off

Mohammed Habeebulla Mehkri Vs The Regional Passport Officer and Union of India

Karnataka High Court · (2013) 07 KAR CK 0157

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High Courts04 Jul 2013

Sri. Shanmugham, Sri. S. Rajendran, Sri. S. Ravi and Smt. Vijayalakshmi Vs Sri. Muthu and Others

Karnataka High Court · (2013) 07 KAR CK 0156

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4

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High Courts04 Jul 2013Disposed Off

Sri. T. Purushothama Vs M/s. Deutsche Post Bank Home Finance Ltd., Mr. Vishwanath V. and Mr. V.K. Murthy

Karnataka High Court · (2013) 07 KAR CK 0155

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14

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High Courts04 Jul 2013Allowed

Mathew Arimalil and Smt. Elizabeth Mathew Vs Nirmala and Others

Karnataka High Court · (2013) 07 KAR CK 0154

Karnataka Court-fees and Suits Valuation Act, 1958 — Section 64

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High Courts04 Jul 2013

Harisha A.S. Vs The State of Karnataka and Karnataka State Pollution Control Board

Karnataka High Court · (2013) 4 AKR 458 : (2013) ILR (Kar) 4312

Constitution of India, 1950 — Article 246Mines and Mineral (Development and Regulation) Act, 1957 — Section 15

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High Courts04 Jul 2013

Commissioner of Income Tax and Another Vs Manish Kumar Bothra and Others

Karnataka High Court · (2014) 360 ITR 398

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High Courts03 Jul 2013Dismissed

Smt. M. Jayanthi Vs Sri. Dayananda

Karnataka High Court · (2013) 07 KAR CK 0304

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High Courts03 Jul 2013

Hanumanthappa Vs Assistant Registrar of Co-operative Societies, Secretary and The State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0303

Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 105(2), 69

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High Courts03 Jul 2013Allowed

Venkateshappa Vs The Deputy Commissioner, The Assistant Commissioner, The Tahsildar and Venkatappa

Karnataka High Court · (2013) 07 KAR CK 0302

Karnataka Land Revenue Act, 1964 — Section 136(2)

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High Courts03 Jul 2013Dismissed

The Chief Administrative Officer Legal and Estate, Hindustan Aeronautics Limited Vs Smt. K. Malliga

Karnataka High Court · (2013) 07 KAR CK 0301

Public Premises (eviction of Unauthorised Occupants) Act, 1971 — Section 5

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High Courts03 Jul 2013

M/s. Mahesh Investments Vs The Asst. Commissioner of Income Tax

Karnataka High Court · (2013) 357 ITR 42

Income Tax Act, 1961 — Section 143, 148, 260-A

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High Courts03 Jul 2013Allowed

Sri Murkannappa Vs State

Karnataka High Court · (2013) 07 KAR CK 0299

Penal Code, 1860 (IPC) — Section 326, 34, 504, 506

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High Courts03 Jul 2013Disposed Off

M. Ramaiah and Others Vs State Government of Karnataka, Commissioner and Executive Officer

Karnataka High Court · (2013) 07 KAR CK 0298

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts03 Jul 2013Disposed Off

Jayasheela Reddy Vs The Superintendent of Police and Others

Karnataka High Court · (2013) 07 KAR CK 0265

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High Courts03 Jul 2013Allowed

Subbaiah, Narayanappa and Nanjappa Vs Jayaramappa and Others

Karnataka High Court · (2013) 07 KAR CK 0203

Karnataka Court-fees and Suits Valuation Act, 1958 — Section 24(b), 64, 7(2)(a)

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High Courts03 Jul 2013Allowed

Dadu @ Dadapeer Vs The State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 306

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High Courts03 Jul 2013Dismissed

State of Karnataka and The Commissioner of Commercial Taxes Vs Smt. Umadevi and Others

Karnataka High Court · (2013) 07 KAR CK 0170

Karnataka Civil Services Rules, 1958 — Rule 32Karnataka Government Servants (Seniority) Rules, 1957 — Rule 1-A

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