High Courts18 Jun 2013Allowed
Deva @ Devanaika and Others Vs The State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0102
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 870 of 2,397
High Courts18 Jun 2013Allowed
Sri. K. Varadaraja Pai and Smt. Geetha V. Pai Vs State Sri. Krishnaswamy Sridhar Vs State of Karnataka
Karnataka High Court · (2013) 4 AKR 776 : (2013) 3 KCCR 2368
Prevention of Corruption Act, 1988 — Section 13(1)(d)
High Courts18 Jun 2013Allowed
Sri Noorulla Shariff Vs State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0091
High Courts18 Jun 2013Dismissed
Shivanandappa and Veerabhadrappa Vs Kamanna
Karnataka High Court · (2013) 06 KAR CK 0090
High Courts18 Jun 2013Disposed Off
Akzonobel (ICI India Limited) Vs The Deputy Commissioner of Commercial Taxes (Audit-3)
Karnataka High Court · (2013) 76 KarLJ 380
Karnataka Value Added Tax Act, 2003 — Section 39(1)
High Courts17 Jun 2013Disposed Off
K.L. Krishna Vs The Deputy Commissioner, Mandya District and Others
Karnataka High Court · (2014) ILR (Kar) 1546 : (2013) 4 KCCR 2940
High Courts17 Jun 2013
The Commissioner Vs Sister Uthrika Mary (Superior), The Under Secretary and The Commissioner
Karnataka High Court · (2013) 4 AKR 207 : (2014) ILR (Kar) 38 : (2013) 4 KCCR 2929
Karnataka Town and Country Planning Act, 1961 — Section 14-A, 14-B, 18, 18(2)
High Courts17 Jun 2013Dismissed
T.J. Damodara (Karnataka United School and Light Motor Vehicle Drivers'' Union (R)) Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 593
Motor Vehicles Act, 1988 — Section 59, 64, 65, 66, 74
High Courts17 Jun 2013
Sri T.J. Damodara Vs The State of Karnataka, The Principal Secretary to the Government of Karnataka Transport Department and Transport Commissioner
Karnataka High Court · (2013) 3 AKR 755
Karnataka Motor Vehicles (Conditions for Vehicles Engaged in Transport of School Children) Rules, 2012 — Rule 6, 6(2)Motor Vehicles Act, 1988 — Section 212, 96, 96(2)
High Courts17 Jun 2013
Mysore Polymers and Rubber Products Ltd. Vs Commissioner of Commercial Taxes Kaytee Switch Gear Ltd. Vs State of Karnataka Deputy Commissioner of Commercial Taxes, (Assessment-11, Fast Track), Bangalore and Others Vs Hindustan Petroleum Corporation Limited
Karnataka High Court · (2013) 66 VST 129
High Courts17 Jun 2013
Rajaratnam Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) 06 KAR CK 0158
Karnataka Land Revenue Act, 1964 — Section 136(2)
High Courts17 Jun 2013
Chandrappa, Siddamma and Jayalakshmi Vs H. Narashimha Murthy Rao and Others HDFC Chubb General Insurance Co. Ltd. Vs Chandrappa and Others
Karnataka High Court · (2013) 06 KAR CK 0157
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 163A, 166
High Courts17 Jun 2013Dismissed
Gurappa and Nanjappa Vs The Revenue Inspector and Others
Karnataka High Court · (2013) 06 KAR CK 0068
Karnataka Land Revenue Act, 1964 — Section 136(3)
High Courts17 Jun 2013
Vasudev Adigas Fast Food Pvt. Ltd. and Another Vs Radhakrishna Adiga
Karnataka High Court · (2013) 56 PTC 410
Arbitration and Conciliation Act, 1996 — Section 8
High Courts14 Jun 2013Disposed Off
Smt. Fousia Banu, Salma Banu Alias mumtaz Arshiya Sawar and Mohammed Shabaz Vs Mohammed Saleem
Karnataka High Court · (2014) 1 AKR 371 : (2013) ILR (Kar) 6009
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
High Courts14 Jun 2013
Smt. Parvathamma Vs Smt. Devamma
Karnataka High Court · (2013) 4 AKR 2 : (2013) 4 KCCR 2942
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17
High Courts14 Jun 2013Dismissed
Sri. B.S. Krishnaiah Vs Narasimhaiah @ Hosanarasimhaiah and Venkateshappa
Karnataka High Court · (2013) 06 KAR CK 0133
High Courts14 Jun 2013Dismissed
Sri. Chikkachowdappa Vs Sri. S.M. Seetharam
Karnataka High Court · (2013) 4 KarLJ 609
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Jun 2013
Abdul Jabbar @ Ameer, Mohammed Hussain and Others Vs Habeeb Pasha
Karnataka High Court · (2013) 3 AKR 702 : (2013) ILR (Kar) 3195 : (2013) 4 KCCR 3149
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7(1), 100
High Courts14 Jun 2013
Meenaxi and Others Vs Pandurang Bhimrao Laxmeshwar
Karnataka High Court · (2013) 4 AKR 287
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 107Land Acquisition Act, 1894 — Section 31