COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 863 of 2,397

High Courts02 Jul 2013

Sri Raja, Sri Shivakumar @ Kumar, Sri Shankaregowda and Sri K.V. Nagabhushan Vs The Deputy Commissioner, The Tahsildar, The Deputy Director of City Development Officer and The Mysore City Corporation

Karnataka High Court · (2013) 07 KAR CK 0125

Karnataka Land Revenue Act, 1964 — Section 192A, 39, 67(2), 94(3), 94(4)

High Courts02 Jul 2013Disposed Off

Samilulla Khan Vs State of Karnataka

Karnataka High Court · (2014) 4 KarLJ 368

High Courts02 Jul 2013Allowed

Mr. Venkata Vasu Chakkera, Mr. Venkata Krishna Chakra and Mr. Chakkera Ramachandra Charyulu Vs The State of Karnataka and Mrs. Sripriya

Karnataka High Court · (2013) 07 KAR CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498-A

High Courts01 Jul 2013

Santosh Kumar Jain, Praveen Kumar Jain and K.S. Mani Vs D. Jayaram and Others

Karnataka High Court · (2013) 3 AKR 647 : (2013) ILR (Kar) 5847 : (2013) 5 KarLJ 475 : (2013) 4 KCCR 3053

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts01 Jul 2013Allowed

Smt. Yashodha Vs State of Karnataka, The Deputy Commissioner, The Assistant Commissioner and The Tahasildar Sullia

Karnataka High Court · (2013) 07 KAR CK 0289

Karnataka Land Revenue Rules, 1966 — Rule 108F, 108-I

High Courts01 Jul 2013

Smt. Hemavathi G.N. and Ku. B.R. Ramyashree Vs Sri. Tanveer Pasha and The Bajaj Allianz General Insurance Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0288

Motor Vehicles Act, 1988 — Section 166

High Courts01 Jul 2013Allowed

Lakshminarayana, Thimmaiah and Gowramma Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0287

Dowry Prohibition Act, 1961 — Section 3, 4, 498A

High Courts01 Jul 2013Allowed

Sri. T.N. Gurumurthy Vs State

Karnataka High Court · (2013) 07 KAR CK 0286

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

High Courts01 Jul 2013Disposed Off

Bangalore Metropolitan Transport Corporation Vs Shivabasavegowda

Karnataka High Court · (2013) 139 FLR 662 : (2014) 1 LLN 182 : (2014) LLR 85

Industrial Disputes Act, 1947 — Section 10(1)(d)

High Courts01 Jul 2013Partly Allowed

Kumar, Raja and Shivalingaiah Vs Ratnaiah Setty and Rangappa

Karnataka High Court · (2013) 07 KAR CK 0224

High Courts01 Jul 2013Dismissed

Bore Gowda and Narasimha Murthy Vs The State of Karnataka and Smt. Mahadevamma

Karnataka High Court · (2013) 07 KAR CK 0206

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 509

High Courts01 Jul 2013Disposed Off

Sri. K.N. Sundara Rama Reddy Vs Mr. Kishore Hegde, The Commissioner and The Assistant Executive Engineer

Karnataka High Court · (2013) 07 KAR CK 0191

High Courts01 Jul 2013Disposed Off

Smt. Sarojamma and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 07 KAR CK 0190

High Courts01 Jul 2013Allowed

K. Narayan Swamy, Sharadamma, Kantha Raju and Smt. Vijayalakshmi Vs State and Smt. Jamuna

Karnataka High Court · (2013) 07 KAR CK 0189

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498-A

High Courts01 Jul 2013Partly Allowed

M.K. Vinod Kumar Vs Sri. Harsha @ Harsha, C.S. Dase Gowda and M/s. United India Ins. Co. Ltd.

Karnataka High Court · (2013) 07 KAR CK 0188

High Courts01 Jul 2013Disposed Off

Smt. G.C. Bhageerathamma and Sri G.C. Shadakshararadhya Vs K. Shanthaveeranna, Tahsildar, Assistant Commissioner and Deputy Commissioner

Karnataka High Court · (2013) 07 KAR CK 0187

Karnataka Land Revenue Act, 1964 — Section 133

High Courts01 Jul 2013Partly Allowed

S.K. Sathish Vs State of Karnataka

Karnataka High Court · (2013) 07 KAR CK 0186

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 304-B, 498-A

High Courts01 Jul 2013Disposed Off

Sri Tulasi Narayan Pradhan Vs The State of Karnataka, The Special Deputy Commissioner, The Tahsildar and The Deputy Conservator of Forest Sri Venkataswamy, Sri Munihanumaiah, Sri Venkataswamy @ Kaddipudi Venkatappa and Sri Ramaiah Vs The State of Karnataka, The Spl. Deputy Commissioner and The Chief Conservator of Forest

Karnataka High Court · (2013) 07 KAR CK 0185

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2)Karnataka Land Revenue Act, 1964 — Section 135, 136(3)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts01 Jul 2013Disposed Off

Mrs. Nisha Raj Vs Dr. Paul Mohan Raj

Karnataka High Court · (2013) 07 KAR CK 0152

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Divorce Act, 1869 — Section 10(1)(ix), 10(1)(x)

High Courts01 Jul 2013Disposed Off

N. Govindaraju Vs The Secretary Department of Revenue and Others

Karnataka High Court · (2013) 07 KAR CK 0151