COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 867 of 2,397

High Courts25 Jun 2013

M/s. Jainaryan Gopikishan Loya Vs The Karnataka Food and Civil Supply Corporation Ltd.

Karnataka High Court · (2014) 1 AKR 153 : (2014) ILR (Kar) 554 : (2014) 1 KarLJ 646 : (2013) 4 KCCR 3386

Constitution of India, 1950 — Article 14, 298

High Courts25 Jun 2013Partly Allowed

Sri Chandrappa, Smt. Lakshmidevamma, Smt. Vinodamma and Sri K.V. Reddy @ Nagaraj Vs The Managing Director A.P.S.R.T.C.

Karnataka High Court · (2013) 06 KAR CK 0155

High Courts25 Jun 2013Partly Allowed

Sri Annaji @ Annegowda Vs Sri Manjegowda and The Branch Manager

Karnataka High Court · (2013) 06 KAR CK 0139

High Courts25 Jun 2013Partly Allowed

T Madhu Vs S Chandrasekharaiah and The General Manager, Bajaj Allianz General Insurance Ltd.

Karnataka High Court · (2013) 06 KAR CK 0124

High Courts25 Jun 2013Dismissed

Ramegowda, Mahesh and Ramesh Vs The Sub-Inspector of Police and Sri. Rajegowda

Karnataka High Court · (2013) 06 KAR CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 143, 323, 324, 34, 341

High Courts25 Jun 2013Dismissed

Dharwad Growth Centre Industries Association and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 06 KAR CK 0077

Land Acquisition Act, 1894 — Section 4National Green Tribunal Act, 2010 — Section 14, 29, 30, 38(5)

High Courts25 Jun 2013

Sudarshan Cargo Pvt. Ltd. Vs M/s. Techvac Engineering Pvt. Ltd.

Karnataka High Court · AIR 2014 Kar 6 : (2013) 4 AKR 654 : (2014) 118 CLA 444 : (2014) 182 CompCas 71 : (2013) ILR (Kar) 3941 : (2013) 4 KCCR 3079

Companies Act, 1956 — Section 433(e), 433(f), 434, 436

High Courts25 Jun 2013Allowed

Shri Kashyap Patel Vs Special Deputy Commissioner, Assistant Commissioner, Shri Muniswamy and Shri D. Venkataswamy Reddy

Karnataka High Court · (2013) 06 KAR CK 0041

High Courts25 Jun 2013

Sri Shivananjappa Vs The Deputy Registrar of Co-op. Society, Sri N. Manjunath and The Secretary Taluk Agricultural Produce Co-op. Marketing Society Ltd.

Karnataka High Court · (2014) 1 AKR 201 : (2014) ILR (Kar) 958 : (2014) 1 KarLJ 329

Karnataka Co-operative Societies Act, 1959 — Section 111(2), 64, 68, 69, 69(1)

High Courts25 Jun 2013

Saddam Vs V.G. Veerabhadrappa and Others

Karnataka High Court · (2013) 06 KAR CK 0038

High Courts25 Jun 2013Dismissed

Smt. Gangarajamma and Gangadhar Vs B M Karunakara and The Manager, Bajaj Allianz General Insurance Co. Ltd.

Karnataka High Court · (2013) 06 KAR CK 0037

High Courts25 Jun 2013

Smt. Kalamma and Others Vs K.B. Dhanalakshmi

Karnataka High Court · (2014) ILR (Kar) 2305 : (2014) 1 KarLJ 340

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Succession Act, 1956 — Section 24, 6

High Courts25 Jun 2013Dismissed

Tippur Halu Utpadakara Sahakara Sangha Niyamitha Vs The Assistant Registrar, The Arbitrator and T.N. Shankar

Karnataka High Court · (2013) 06 KAR CK 0014

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Co-operative Societies Act, 1959 — Section 70

High Courts25 Jun 2013Dismissed

M.B. Thimmegowda Vs The Commissioner, The Deputy Commissioner, The Thasildar and Puttaswamy @ Moganna

Karnataka High Court · (2013) 06 KAR CK 0010

Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Clause12, Clause3

High Courts25 Jun 2013Partly Allowed

Siddalingaiah @ Siddalingaswamy Vs Sri. K.H. Manjunath, Sri. H.P. Narashimamurthy and The Manager, The Oriental Insurance Company Ltd.

Karnataka High Court · (2013) 06 KAR CK 0009

High Courts24 Jun 2013Disposed Off

Veerabhadra Shetty Vs State

Karnataka High Court · (2013) 06 KAR CK 0172

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A

High Courts24 Jun 2013Allowed

M/s. United Transport Vs The General Manager, The Chief Administrative Officer (Construction), Dy. Chief Engineer (West)(Construction) South Western Railway and The Executive Engineer (West)(Construction) South Western Railway

Karnataka High Court · (2013) 06 KAR CK 0171

High Courts24 Jun 2013Allowed

M. Mohan Kumar Vs State of Karnataka

Karnataka High Court · (2013) 06 KAR CK 0170

Criminal Procedure Code, 1973 (CrPC) — Section 457(1)

High Courts24 Jun 2013Disposed Off

Sri. Chandra Singh Vs The State of Karnataka, The Director General and The Principal

Karnataka High Court · (2013) 06 KAR CK 0169

High Courts24 Jun 2013Dismissed

Ningu 2 Ninganna and Viju Vs The State of Karnataka

Karnataka High Court · (2013) 06 KAR CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)