COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 861 of 2,397

High Courts03 Jul 2013Disposed Off

Sri Mushtaq Ahmed Vs The Anjuman-E-Farooquia and The Karnataka State Board of Wakfs

Karnataka High Court · (2013) 07 KAR CK 0169

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g)

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High Courts03 Jul 2013Allowed

Smt. Parwathamma Vs The Chief Secretary, The Commissioner and The Assistant Executive Engineer

Karnataka High Court · (2013) 07 KAR CK 0168

Land Acquisition Act, 1894 — Section 18

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High Courts03 Jul 2013Disposed Off

M/s. Vaps Technosoft Pvt. Ltd. Vs The State of Karnataka and Others

Karnataka High Court · (2013) 07 KAR CK 0167

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High Courts03 Jul 2013Disposed Off

M/s. Blu Peacock Ventures Vs The Commissioner of Excise and Deputy Commissioner

Karnataka High Court · (2013) 07 KAR CK 0166

Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 17-B

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High Courts03 Jul 2013Dismissed

Smt. Zaibunnisa Vs State of Karnataka, The Land Tribunal and Nisar Ahmed

Karnataka High Court · (2013) 07 KAR CK 0163

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High Courts03 Jul 2013

M/s. Sabakath Traders General Merchants and Commission Agents Vs The Secretary, The Director, Agricultural Produce Market Committee and The State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0128

Constitution of India, 1950 — Article 14Karnataka Agricultural Produce Marketing (Regulation and Development) Act, 1966 — Section 65-A, 70

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High Courts03 Jul 2013

Smt. Shamala, Samartha M.R., Sri. Nagesh Rao and Smt. M. Shakuntala Vs Sri. Chaithanya Kumar and The New India Assurance Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0127

Motor Vehicles Act, 1988 — Section 166

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High Courts03 Jul 2013

The Manager, the Oriental Insurance Co. Ltd. Vs Sri Govinda V. and Another

Karnataka High Court · (2013) 4 KCCR 2746

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High Courts03 Jul 2013Allowed

Thimma Vs Doddamma

Karnataka High Court · (2013) 07 KAR CK 0048

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High Courts03 Jul 2013

Sri. Shivaram Vs State of Karnataka and Others

Karnataka High Court · (2013) 07 KAR CK 0037

Constitution of India, 1950 — Article 12Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts03 Jul 2013

ADM Agro Industries Dharwad Private Limited Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0014

Karnataka Value Added Tax Act, 2003 — Section 36(1), 63, 63-A, 72(2)Karnataka Value Added Tax Rules, 2005 — Rule 131(3)

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High Courts02 Jul 2013

Hanamantrao Shankar Kulkarni, Since deceased by his L.Rs. Vs The State of Karnataka and Others

Karnataka High Court · (2013) ILR (Kar) 4079

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High Courts02 Jul 2013

P.S. Seshadri Vs Chief Commissioner of Income Tax, Bangalore-II

Karnataka High Court · (2014) 266 CTR 188 : (2013) 218 TAXMAN 485

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High Courts02 Jul 2013Dismissed

Shri P. Ramachandra Setty Vs State of Karnataka, The Special Deputy Commissioner and The Tahsildar

Karnataka High Court · (2013) 07 KAR CK 0297

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High Courts02 Jul 2013Allowed

Syed Basheer Ahmed Malik Vs Sri Dhruthi, Sri Daksha and M. Venkatesh

Karnataka High Court · (2013) 07 KAR CK 0296

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 9 Rule 9, 151

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High Courts02 Jul 2013

Imdadulla Sharif @ Imdad and Syed Aslam@ Aslam Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0295

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High Courts02 Jul 2013Disposed Off

Smt. Usha Rani Vs Bangalore Development Authority

Karnataka High Court · (2013) 07 KAR CK 0294

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High Courts02 Jul 2013Dismissed

Smt. Shakhamma and Smt. Savithramma Vs The State of Karnataka, The Tahsildar and Smt. Bhagyamma

Karnataka High Court · (2013) 07 KAR CK 0293

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High Courts02 Jul 2013Disposed Off

Sri J. Anand Vs Smt. L. Vasantha

Karnataka High Court · (2013) 07 KAR CK 0292

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High Courts02 Jul 2013Allowed

Bilikere Appaiah and Others Vs State of Karnataka, The Special Deputy Commissioner and The Tahsildar

Karnataka High Court · (2013) 07 KAR CK 0291

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

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