High Courts11 Jun 2013Allowed
P.K. Sudhakar Vs Karnataka Power Transmission Corpn. Ltd. and The Executive Engineer (Electrical)
Karnataka High Court · (2013) 4 KarLJ 307
Telegraph Act, 1885 — Section 10, 11, 16(3)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 872 of 2,397
High Courts10 Jun 2013
Deepika and Others Vs Dr. Santosh and Another
Karnataka High Court · (2014) 1 AKR 181 : (2013) 5 KarLJ 496
Motor Vehicles Act, 1988 — Section 166
High Courts10 Jun 2013
Union of India and Others Vs S.N. Venkatesh and Another
Karnataka High Court · (2014) 1 AKR 37 : (2013) 5 KarLJ 370
High Courts10 Jun 2013Disposed Off
Bachappa And Others Vs Tahsildar and Another
Karnataka High Court · (2013) 5 KarLJ 31 : (2013) 4 KCCR 3290
High Courts10 Jun 2013
Commissioner of Income Tax and Another Vs Novell Software Development (I) Pvt. Ltd.
Karnataka High Court · (2013) 260 CTR 372 : (2013) 355 ITR 339
Income Tax Act, 1961 — Section 260A, 80HHC, 80HHE
High Courts10 Jun 2013
Dilip Surana, LR of Late Gheverchand Surana Vs Commissioner of Income Tax and Another
Karnataka High Court · (2013) 262 CTR 344
Income Tax Act, 1961 — Section 132, 143(1), 158BC, 204(b), 260A
High Courts10 Jun 2013Dismissed
Sri. Beeregowda and Sri. Mayiga @ Budiya Vs Sri. Mayanna and Others
Karnataka High Court · (2013) 06 KAR CK 0094
High Courts10 Jun 2013
K.R. Amba Prasad Vs Divisional Manager, Karnataka State Road Transport Corporation
Karnataka High Court · (2013) 4 ACC 471 : (2013) 4 AKR 153
High Courts07 Jun 2013Dismissed
The Managing Committee, Bharathiya Samskrithi Vidyapeeta Vs B.K. Gopal Krishna, The Director of Collegiate Education, Government of Karnataka and Joint Director, Collegiate Education, Govt. of Karnataka B.K. Gopalkrishna Vs The Managing Committee, Bharathiya Samskrithi Vidyapeetha and The Joint Director, Collegiate Education, Government of Karnataka
Karnataka High Court · (2013) 4 AKR 38 : (2013) ILR (Kar) 5901 : (2013) 3 KCCR 2401
Karnataka Educational Institutions (Collegiate Education) Rules, 2003 — Rule 32
High Courts07 Jun 2013
Guru @ Gurumallappa Vs The State of Karnataka
Karnataka High Court · (2013) 4 AKR 521 : (2013) ILR (Kar) 5293 : (2014) 2 KarLJ 221
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts06 Jun 2013
Commissioner of Income Tax and Another Vs Garniwal Exports (P.) Ltd.
Karnataka High Court · (2013) 356 ITR 432
Foreign Trade Development and Regulation Act, 1992 — Section 5Income Tax Act, 1961 — Section 260A, 80HHC, 80-IA
High Courts06 Jun 2013Dismissed
Sri M.B. Ayappa Vs The President Town Panchayat
Karnataka High Court · (2013) 06 KAR CK 0151
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 244
High Courts06 Jun 2013Allowed
M. Basavarajappa Vs H.B. Kuruvatteppa
Karnataka High Court · (2013) 06 KAR CK 0138
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
High Courts06 Jun 2013
Yamanappa and Kanakawwa Vs Bhamachari and Branch Manager United India Insurance Co. Ltd.
Karnataka High Court · (2013) 06 KAR CK 0137
Motor Vehicles Act, 1988 — Section 173(1)
High Courts06 Jun 2013Dismissed
Gopalaiah and Others Vs Smt. Jayakumari and Others
Karnataka High Court · (2013) 4 KCCR 3170
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Evidence Act, 1872 — Section 40, 41, 42, 44
High Courts06 Jun 2013Dismissed
Sri. Rajesh Vs Smt. S.J. Stella and Miss Chudina Sharon
Karnataka High Court · (2013) 06 KAR CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 53Evidence Act, 1872 — Section 45
High Courts06 Jun 2013Dismissed
Nagaraja S. Vs National High Way of Authority of India and Others
Karnataka High Court · (2013) 06 KAR CK 0096
National Highways Act, 1956 — Section 3-D
High Courts06 Jun 2013
St. Stephens Teachers College and Others Vs The State of Karnataka, The Bangalore University, The Registrar, Bangalore University and The Registrar (Evaluation)
Karnataka High Court · (2013) 5 KarLJ 50
Karnataka State Universities Act, 2000 — Section 59(10), 59(11), 59(12)National Council for Teachers Education Act, 1993 — Section 17
High Courts06 Jun 2013Dismissed
Dr. Harish K. Vs Consortium of Medical, Engineering and Dental College of Karnataka (COMED-K)
Karnataka High Court · (2013) 3 AKR 646 : (2013) ILR (Kar) 3693 : (2013) 4 KCCR 2852