COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 875 of 2,397

High Courts30 May 2013Allowed

Sri T.S. Mahadeyaiah Vs Sri S.V. Nagaraju and Smt. Lakshamma

Karnataka High Court · AIR 2013 Kar 149 : (2013) 3 AKR 594 : (2013) ILR (Kar) 2944 : (2013) 3 KCCR 2363

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Karnataka High Court Act, 1961 — Section 9

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High Courts30 May 2013

State of Karnataka Vs Mruthyunjaya Traders

Karnataka High Court · (2013) 76 KarLJ 432 : (2014) 69 VST 503

Karnataka Sales Tax Act, 1957 — Section 23(1)

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High Courts30 May 2013Dismissed

Sri B.L. Sridhar, Sri B.L. Babu, Sri B.L. Somashekar and Sri B.L. Rajshekar Vs Sri B.R. Pathi, The Special Land Acquisition Officer, National Highways, Sri B.L. Shanthana Krishna and Bangalore City Co-Operative Bank

Karnataka High Court · AIR 2013 Kar 163 : (2013) 4 KCCR 2696

National Highways Act, 1956 — Section 3G, 3-H, 3-H(3), 3-H(4)

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High Courts30 May 2013

Smt. Ratnavva, Laxmibai and Ningappa Vs Vamanagouda and The Manager, ICICI Lombard Motor Insurance Company Limited

Karnataka High Court · (2013) 05 KAR CK 0018

Motor Vehicles Act, 1988 — Section 166

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High Courts30 May 2013Allowed

Smt. Parvathamma Since dead by L.Rs. Sri Ramakrishnaiah and Others Vs The Asst. Commissioner-Cum-Land Acquisition Officer

Karnataka High Court · (2014) ILR (Kar) 146 : (2014) 1 KCCR 341

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(1), Order 22 Rule 3(2)Land Acquisition Act, 1894 — Section 18, 53

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High Courts30 May 2013

M/s. Total Wardrobe Solutions Vs M/s. V.S.R. Fashions Marketing, Sri Surya Narayana Pathy and Sri. N. Ramachandra Choudhry

Karnataka High Court · (2013) 4 AKR 631 : (2013) ILR (Kar) 5107 : (2013) 4 KCCR 2924

Criminal Procedure Code, 1973 (CrPC) — Section 178, 178(d), 179, 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 May 2013

Infinite Builders and Developers Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2013) 76 KarLJ 390 : (2014) 68 VST 24

Karnataka Value Added Tax Act, 2003 — Section 12(1), 64(1), 72(2)

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High Courts30 May 2013

Shimoga Multipurpose Social Purpose Society (R) Vs Regional P.F. Commissioner-II, Shimoga

Karnataka High Court · (2014) 2 AKR 309 : (2013) 139 FLR 356 : (2014) 3 KCCR 2630

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16(2), 7A, 7A(1)

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High Courts30 May 2013

Smt. T. Pramila Vs State Transport Authority and Others

Karnataka High Court · (2013) 05 KAR CK 0002

Constitution of India, 1950 — Article 226

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High Courts30 May 2013

East India Technologies Private Limited Vs State of Karnataka

Karnataka High Court · (2013) 05 KAR CK 0001

Karnataka Value Added Tax Act, 2003 — Section 4, 63, 72(2)

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High Courts29 May 2013Dismissed

State of Karnataka Vs Dharma

Karnataka High Court · (2013) 05 KAR CK 0048

Forest Act, 1927 — Section 24(e), 50Karnataka Forest Rules, 1969 — Rule 144, 165

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High Courts29 May 2013

Sri. N. Srinivasa Vs The Excise Commissioner, The Deputy Commissioner and The Deputy Commissioner of Excise

Karnataka High Court · (2013) 05 KAR CK 0047

Karnataka Excise Act, 1965 — Section 13, 14, 15, 32, 34

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High Courts29 May 2013

Bruhat Bangalore Mahanagara Palike Vs M/s. Serve and Volley Outdoor Advertising Private Limited

Karnataka High Court · (2013) 05 KAR CK 0045

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts29 May 2013

Smt. Uma N. Bera Vs Sri Rakesh G. @ Bhima and The State of Karnataka

Karnataka High Court · (2013) 05 KAR CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 149, 201, 302, 364A, 366

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High Courts29 May 2013Dismissed

State of Karnataka Vs Vasu and Santhosha

Karnataka High Court · (2013) 05 KAR CK 0039

Forest Act, 1963 — Section 24(e), 50Karnataka Forest Rules, 1969 — Rule 144, 165

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High Courts29 May 2013

Sri. K. Rajanna Vs The Excise Commissioner, The Deputy Commissioner and The Deputy Commissioner of Excise

Karnataka High Court · (2013) 05 KAR CK 0038

Karnataka Excise Act, 1965 — Section 11, 13, 32, 37, 61(2)

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High Courts29 May 2013Dismissed

State Vs Byrareddy, Krishnareddy and Narayanaswami

Karnataka High Court · (2013) 05 KAR CK 0036

Penal Code, 1860 (IPC) — Section 323, 324, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(iv)(v)(x)

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High Courts29 May 2013Dismissed

Smt. Dr. B.N. Kalpana Vs State of Karnataka and Director of Medical Education

Karnataka High Court · (2013) 05 KAR CK 0035

Karnataka State Civil Services (Regulation of Pay, Promotion and Pension) Rules — Rule 2

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High Courts29 May 2013

Smt. S. Pushpalatha Vs The Excise Commissioner, The Deputy Commissioner and The Deputy Commissioner of Excise

Karnataka High Court · (2013) 05 KAR CK 0033

Karnataka Excise Act, 1965 — Section 32, 34, 36, 41, 43

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High Courts29 May 2013

Sri. L. Potegowda Vs The Deputy Commissioner, The Deputy Commissioner of Excise and The Commissioner of Excise

Karnataka High Court · (2013) 05 KAR CK 0017

Karnataka Excise Act, 1965 — Section 61(2)

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