COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 876 of 2,397

High Courts29 May 2013Dismissed

Prabhugouda Bhimanagoudar @ Patil Vs Director, (HRD) KPTCL, Superintendent Engineer and Executive Engineer (O and M) HESCOM

Karnataka High Court · (2013) 05 KAR CK 0016

Karnataka Electricity Board Employees Recruitment (Appointment on Compassionate Ground) Regulation, 1997 — Section 4(1)

High Courts29 May 2013Dismissed

Mangalore Urban Development Authority Vs M/s. Hindustan Petroleum Corporation Ltd., State of Karnataka and The Karnataka Industrial Areas Development Board

Karnataka High Court · (2013) 05 KAR CK 0015

Karnataka Industrial Area Development Act — Section 3, 3(1)Karnataka Town and Country Planning Act, 1961 — Section 14, 15, 18

High Courts29 May 2013Dismissed

State Vs Raghavendra

Karnataka High Court · (2013) 05 KAR CK 0009

Penal Code, 1860 (IPC) — Section 279, 304(A)

High Courts28 May 2013Allowed

Sannabasavaraja @ Basavaraja Vs Smt. B.S. Pushpalatha and The Divisional Manager The New India Assurance Co. Ltd.

Karnataka High Court · (2014) ACJ 1581 : (2014) 1 AKR 32 : (2013) ILR (Kar) 5833 : (2014) 1 KarLJ 509

Employees Compensation Act, 1923 — Section 4A(3)(a)

High Courts28 May 2013Allowed

Sri D. Brahmarayappa Vs Smt. Sakubai, Sri M.B. Mohan and Sri M.V. Shanmugam

Karnataka High Court · (2013) 05 KAR CK 0040

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts28 May 2013Dismissed

V.G. Manjunatha @ Manjappa, V.G. Halanagouda @ Halappa, Smt. Sowbhagyamma and V.G. Kotramma Vs V.G. Halanagouda and Others

Karnataka High Court · (2013) 05 KAR CK 0030

High Courts28 May 2013Allowed

Smt. Susheelamma, Sri B.T. Umesh and Sri B.T. Madhukar Vs The Deputy Commissioner and Others

Karnataka High Court · (2013) 05 KAR CK 0019

High Courts28 May 2013

Devaraj Vs Rajappa and The Branch Manager Bajaj Allianz General Insurance Co. Ltd.

Karnataka High Court · (2013) 05 KAR CK 0013

High Courts27 May 2013

Dayananda Extraction Industries Private Limited Vs The Deputy Commissioner of Commercial Taxes (Assessments) and Another

Karnataka High Court · (2013) 76 KarLJ 425 : (2014) 67 VST 419

Karnataka Sales Tax Act, 1957 — Section 13(3)(b)

High Courts27 May 2013Allowed

K. Bhagyamma, K. Kumar and K. Basavaraja Vs Smt. Parvathamma and Others

Karnataka High Court · (2013) 4 AKR 121 : (2013) 4 KarLJ 31 : (2013) 3 KCCR 2435

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 144, 151Land Acquisition Act, 1894 — Section 6Limitation Act, 1963 — Section 5

High Courts27 May 2013Dismissed

Rangaswamy T.S. Vs The Divisional Controller, KSRTC Karnataka State Road Transport Corporation Vs T.S. Rangaswamy

Karnataka High Court · (2013) 4 KarLJ 388 : (2013) 4 LLJ 386 : (2013) 4 LLN 656

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c)

High Courts27 May 2013

The Senior Superintendent of Post Offices, The Chief Postmaster General, The Postmaster General and The Union of India Vs S.C. Ankolekar

Karnataka High Court · (2013) 05 KAR CK 0020

High Courts27 May 2013Allowed

Mr. Dhahir @ Syed @ Syed Abdehir @ Tahir @ Syed Abthahir Vs The C.B.C.I.D. and The State of Karnataka

Karnataka High Court · (2013) 3 AKR 740 : (2014) ILR (Kar) 139 : (2013) 3 KCCR 2414

Penal Code, 1860 (IPC) — Section 34, 409, 414, 477A

High Courts23 May 2013Allowed

D.S. Chandrakanth Vs The State of Karnataka

Karnataka High Court · (2014) 3 AKR 203

High Courts23 May 2013Dismissed

S.K. Paramesh Vs The State of Karnataka

Karnataka High Court · (2013) 05 KAR CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 102Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 17, 18

High Courts23 May 2013Allowed

Sri. Lakshmikanth @ Kanthu Vs The State of Karnataka

Karnataka High Court · (2013) 05 KAR CK 0010

Penal Code, 1860 (IPC) — Section 143, 147, 149, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(10)

High Courts21 May 2013Dismissed

M/s. Shree Ganesh Steel Rolling Mills Limited, Chennai, Mr. Ashok Kumar Saraf and Mrs. Ruchira Saraf Vs M/s. STCL Limited, Bangalore

Karnataka High Court · (2013) 4 AKR 70 : (2013) 4 BC 391 : (2014) ILR (Kar) 1551 : (2014) 2 KarLJ 142 : (2013) 3 KCCR 2105

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Evidence Act, 1872 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141

High Courts21 May 2013Allowed

Sri. D. Ganesh Shankar and Others Vs The State of Karnataka and Others

Karnataka High Court · (2013) 4 AKR 272 : (2013) 4 KarLJ 516

Constitution of India, 1950 — Article 14, 226, 324

High Courts21 May 2013Dismissed

L. Vivekananda, Smt. Rajini and Sri. L. Ramakrishnappa Vs State of Karnataka and Smt. S. Kunjithamala

Karnataka High Court · (2013) 05 KAR CK 0032

Information Technology Act, 2000 — Section 65, 66A, 72, 72APenal Code, 1860 (IPC) — Section 120(B), 368, 420, 506Telegraphic Wires (Unlawful Possession) Act, 1950 — Section 25

High Courts21 May 2013Dismissed

Sri. B.S. Yeddyurappa Vs Sri. Sirajin Basha

Karnataka High Court · (2013) 3 AKR 527 : (2013) CriLJ 3795 : (2013) ILR (Kar) 3223 : (2013) 5 KarLJ 130 : (2013) 3 KCCR 2577

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 190, 197, 200Penal Code, 1860 (IPC) — Section 405, 406, 420Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 19