High Courts19 Apr 2013
Ranganath H.R. Vs The Secretary Election Commission of India, The Deputy Commissioner and The Tahasiladr and Taluk Election Officer
Karnataka High Court · (2013) 04 KAR CK 0099
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 879 of 2,397
High Courts19 Apr 2013Allowed
Sri Venkatesh Kumar. M Vs M/s The Millennium Credit Co-operative Society Ltd., The Sale Officer, M/s. The Millennium Credit Co-Operative Society Ltd. and Joint Registrar of Co-Operative Societies, Bangalore
Karnataka High Court · (2013) 04 KAR CK 0098
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts19 Apr 2013
Mahalakshmi Co-operative Bank Ltd. Vs Central Board of Direct Taxes
Karnataka High Court · (2013) 358 ITR 23 : (2013) 216 TAXMAN 128
Karnataka Co-operative Societies Act, 1959 — Section 119(2)(b), 139
High Courts19 Apr 2013
Dheerendra D. Jamble and Others Vs Sri R.R. Diwakar and Others Sri Vijay Kumar, Sri Vasant, Sri Channappa Veerasangappa Kumbargoudar and Sri Siddaraj Vs The Loka Shikshana and Others Shri Lingappa and Raheman Sab Vs Sri Ashok Harnahalli Ors.
Karnataka High Court · (2013) 3 AKR 441 : (2013) ILR (Kar) 2321 : (2013) 6 KarLJ 473 : (2013) 3 KCCR 2310
Bombay Public Trusts Act, 1950 — Section 35, 36Civil Procedure Code, 1908 (CPC) — Section 151, 92
High Courts19 Apr 2013Allowed
Muniyamma Vs Divisional Controller, K.S.R.T.C.
Karnataka High Court · (2013) 138 FLR 499 : (2013) 4 LLJ 397
High Courts19 Apr 2013Dismissed
Karnataka State Petroleum Dealers Welfare Association Vs State of Karnataka and Others
Karnataka High Court · (2013) 04 KAR CK 0021
High Courts19 Apr 2013
Shri.. Sanjeev Khandelwal Vs The State of Karnataka and P. Mallikarjuna
Karnataka High Court · (2013) 04 KAR CK 0018
High Courts18 Apr 2013Allowed
K.R. Srinivasa and Another Vs State of Karnataka and Another
Karnataka High Court · (2013) 3 AKR 244
Penal Code, 1860 (IPC) — Section 415, 419, 468, 471, 474
High Courts18 Apr 2013Dismissed
M/s. Metro Malleable Manufacturers (P) Ltd. Vs M/s. Canara Bank, Bangalore and Others
Karnataka High Court · (2013) 2 AKR 723
Constitution of India, 1950 — Article 226
High Courts18 Apr 2013
Mrs. Althea Verna Wasdell Vs Mr. Brendon Alfred Wasdell
Karnataka High Court · (2013) 04 KAR CK 0153
High Courts18 Apr 2013Dismissed
M.H. Shabbir Vs State of Karnataka, Dept. of Revenue, Deputy Commissioner and Land Acquisition Officer, The Asst. Commissioner and Land Acquisition Officer and Holenarasipura Town Municipality B.R. Narayan Rao and Others Vs State of Karnataka, Dept. of Urban Development, Deputy Commissioner and Land Acquisition Officer, Assistant Commissioner, Land Acquisition Officer and Holenarasipura Town Municipality H.J. Ravi, H.R. Ananth and K. Mohan Babu Vs State of Karnataka, Department of Revenue, Deputy Commissioner and Town Municipal Council N. Hanumantha Kumar and N. Ashok Kumar Vs State of Karnataka, Dept. of Urban Development, Deputy Commissioner, Town Municipal Council and Deputy-Commissioner and Land Acquisition Officer
Karnataka High Court · (2013) 2 AKR 758
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)
High Courts18 Apr 2013
M/s. Maruthi Friends Association Regd. Vs The State of Karnataka, The Superintendent of Police, The Inspector of Police (Law and Order) and The Sub Inspector of Police
Karnataka High Court · (2013) 04 KAR CK 0104
High Courts18 Apr 2013
Devindrappa Vs Shababulala Kumaji
Karnataka High Court · (2013) 04 KAR CK 0083
Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts18 Apr 2013Disposed Off
Pandappa Vs State of Karnataka
Karnataka High Court · (2013) 2 AKR 724
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Apr 2013
Arecanut Processing and Sale Co-operative Society Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2013) 358 ITR 337 : (2013) 216 TAXMAN 122
Income Tax Act, 1961 — Section 139, 44AB, 80P(2)(iii)
High Courts18 Apr 2013Disposed Off
Basavaraju Vs M/s. United India Insurance Co. Ltd. and Anil Kumar S. United India Insurance Co. Ltd. Vs Basavaraju and Sri. Anil Kumar S.
Karnataka High Court · (2014) ACJ 1278 : (2013) 3 AKR 621
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 3(1), 4(2), 96(2)(b)(ii)
High Courts18 Apr 2013
Smt. Yashodamma Vs Sri R. Kumara Swamy and Another
Karnataka High Court · (2013) 3 KCCR 2574
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(a), Order 39 Rule 4
High Courts18 Apr 2013
M/s. Shree Ambamaheshwari Recreation Association Vs Government of Karnataka and Others
Karnataka High Court · (2013) 4 AKR 270
Licensing Order — Clause3
High Courts18 Apr 2013
Sinchus Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2013) 04 KAR CK 0014
Licensing Order — Clause3