COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 868 of 2,397

High Courts24 Jun 2013Allowed

Mr. B.P. Kishore Vs Union of India and Central Bureau of Investigation (CBI) Kamalakar Itgampally Vs State

Karnataka High Court · (2013) 4 AKR 257 : (2013) 4 KCCR 2822

Criminal Procedure Code, 1973 (CrPC) — Section 313, 462, 465Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 15, 19

Read judgment

High Courts24 Jun 2013

D.N. Shivaraj Vs The Commissioner, Belgaum Urban Development Authority and Another

Karnataka High Court · (2013) ILR (Kar) 3345

Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F

Read judgment

High Courts24 Jun 2013Dismissed

Sri. C.N. Viswanatha Vs Sri. Sridhara, Sri. C.N. Subramanya and Smt. Sunanda

Karnataka High Court · (2013) 06 KAR CK 0118

Hindu Succession Act, 1956 — Section 15, 16

Read judgment

High Courts24 Jun 2013Allowed

Sri K.R. Shivanna Vs Smt. M.T. Kamalakshi

Karnataka High Court · (2013) 06 KAR CK 0103

Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)

Read judgment

High Courts24 Jun 2013

New India Assurance Co. Ltd. Vs Ramaiah, S.K. Purushotham and Kumar S.K. Purushotham Vs Ramaiah, The New India Assurance Co. Ltd. and Kumar

Karnataka High Court · (2013) 06 KAR CK 0085

Read judgment

High Courts24 Jun 2013Dismissed

Sri Kotemariamma Devalaya, Sri G.C. Jagadish, Sri A.S. Prakash and Sri P.G. Sukumar Vs Sri K.B. Harish

Karnataka High Court · (2013) 4 KarLJ 379

Read judgment

High Courts24 Jun 2013Dismissed

M/s. Venkatalakshmamma Subbaiah Setty Education and Charitable Trust, Sri. Jagannatha Setty and Smt. J. Yashodamma Vs M/s. Canara Bank Majestic Branch

Karnataka High Court · (2013) 06 KAR CK 0066

Read judgment

High Courts24 Jun 2013Allowed

Kashirayagouda Vs The State of Karnataka

Karnataka High Court · (2013) 06 KAR CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 173, 200Electricity Act, 2003 — Section 135, 135(1)(a)(b)Penal Code, 1860 (IPC) — Section 379

Read judgment

High Courts24 Jun 2013Partly Allowed

Mr. T. Shankrappa and Smt. Gangamma Vs Mr. R.V. Balaji and The Manager The Oriental Insurance Co. Ltd.

Karnataka High Court · (2013) 06 KAR CK 0051

Civil Procedure Code, 1908 (CPC) — Order 9Motor Vehicles Act, 1988 — Section 163A, 166

Read judgment

High Courts24 Jun 2013Disposed Off

The Union of India, The Engineer-in-Chief and The Chief Engineer Vs Sri. N. Prabhuswamy

Karnataka High Court · (2013) 06 KAR CK 0043

Read judgment

High Courts24 Jun 2013Partly Allowed

Babu @ Syed Samiulla, Faiyaz Unnisa, Basheer Unnisa and Syed Fazil Vs Mohammed Amir and The Manager, National Insurance Co. Ltd.

Karnataka High Court · (2013) 06 KAR CK 0032

Motor Vehicles Act, 1988 — Section 163-A

Read judgment

High Courts24 Jun 2013Dismissed

T. Girigowda Vs Gajalakshmi and C. Deekshitha

Karnataka High Court · (2013) 06 KAR CK 0025

Read judgment

High Courts22 Jun 2013Dismissed

Sri. K.C. Yogesh and Sri. M. Gopalakrishna Vs State of Karnataka and Others

Karnataka High Court · (2013) ILR (Kar) 5526

Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

Read judgment

High Courts21 Jun 2013Partly Allowed