High Courts16 Apr 2013
Ansarsab and Masaksab Vs The Chief Engineer, The Executive Engineer, KNNL and The Special Land Acquisition Officer, M and MIP
Karnataka High Court · (2013) 04 KAR CK 0093
COURT ARCHIVE
Karnataka High Court judgments
47,954 judgments · page 882 of 2,398
High Courts16 Apr 2013
Smt. Dakshayani, Smt. Meghaleela, Smt. Shivaleela and Ramesh Vs M/s. KSRTC, The Internal Insurance Fund Central Officer Central Officer and K.R. Venkatesh
Karnataka High Court · (2013) 04 KAR CK 0082
High Courts16 Apr 2013Dismissed
M/s. Graphs Enterprises Vs Sri. K.H. Prakash, Smt. K.H. Parvathi and M/s. NTTF Industries Limited
Karnataka High Court · (2013) 4 AKR 26 : (2013) ILR (Kar) 5641 : (2013) 4 KCCR 3462
Hindu Succession Act, 1956 — Section 8Workmens Compensation Act, 1923 — Section 2(1)(e)
High Courts16 Apr 2013
Branch Manager, Oriental Insurance Co. Ltd. Vs Smt. Narasamma and Others
Karnataka High Court · (2013) 3 AKR 547 : (2014) ILR (Kar) 1307 : (2013) 6 KarLJ 88
High Courts16 Apr 2013Allowed
Sri. Swamy and Smt. Puttamma Vs Smt. Thimmamma and Others
Karnataka High Court · (2013) 4 KarLJ 459
Succession Act, 1925 — Section 63
High Courts16 Apr 2013Dismissed
B.N. Gopinath and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 3 AKR 671 : (2013) 3 KCCR 2466
High Courts16 Apr 2013
Sri. Tallapaneni Sreedhar Vs Sri. H.S. Anjanappa Alias Anjana GowdaSri. Sreenivasa Reddy and Sri. K. Lakshman
Karnataka High Court · (2013) 4 KarLJ 295
High Courts16 Apr 2013Allowed
M/s. Bangalore Electricity Supply Company Limited, Shreeram Gowda and Shivasharana Vs The State Information Commissioner and Sri S. Naresh Kumar
Karnataka High Court · (2013) 04 KAR CK 0011
Right To Information Act, 2005 — Section 18, 18(1), 19, 6(1), 7
High Courts16 Apr 2013Dismissed
Sri Manjunath Moolya Vs St. Antony''s Charity Institutes
Karnataka High Court · (2013) 04 KAR CK 0004
Civil Procedure Code, 1908 (CPC) — Section 14Karnataka Rent Act, 1999 — Section 2(3)(ii)
High Courts15 Apr 2013
Vir Retail Private Limited Vs Union of India
Karnataka High Court · (2014) 71 VST 344
High Courts15 Apr 2013
M/s. Suraj Condominiums Pvt. Ltd. Vs Sri. O. Ramachandra Reddy, Sri. Ramakrishna Reddy and Sri. Kusumadhara
Karnataka High Court · (2013) 04 KAR CK 0155
High Courts15 Apr 2013
M/s. Mangalya Developers A Partnership Firm Vs The Bruhat Bengaluru Mahanagara Palike, Corporation Offices, The Urban Development Dept. and The Joint Director (Planning) BBMP
Karnataka High Court · (2013) 04 KAR CK 0148
High Courts15 Apr 2013Allowed
Dr. Malini Vs The State of Karnataka
Karnataka High Court · (2013) ILR (Kar) 3113 : (2013) 4 KCCR 2646
Constitution of India, 1950 — Article 311, 311(2)
High Courts15 Apr 2013
Ravi and Kashappa Vs Sedam Police Station
Karnataka High Court · (2013) 04 KAR CK 0119
Penal Code, 1860 (IPC) — Section 143, 144, 148, 307, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)
High Courts15 Apr 2013Dismissed
Sri. K. Shankarappa, Lakshmidevamma and Others Vs Smt. Chikkamma, Sri. Chikkanna and Sri. Doddaiah
Karnataka High Court · (2013) 04 KAR CK 0105
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10-A, 151
High Courts15 Apr 2013
Reliance General Insurance Company Limited Vs Manjunath Reddy and Sowmya Revankar
Karnataka High Court · (2013) 04 KAR CK 0094
High Courts15 Apr 2013
M/s. "Q" Freak Club No. 43 Vs The State of Karnataka and Others
Karnataka High Court · (2013) 4 AKR 363 : (2013) 4 KarLJ 508
High Courts15 Apr 2013Dismissed
Sri Sudhakar Udupa Vs Udupi Sri Adamar Mut Education Council
Karnataka High Court · (2013) 04 KAR CK 0084
High Courts15 Apr 2013Partly Allowed
Zonal Manager, IFFCO-TOKIO General Insurance Co. Ltd. Vs K.N. Parmeshwaraiah and Govindappa
Karnataka High Court · (2013) 3 AKR 700 : (2013) ILR (Kar) 4558
Motor Vehicles Act, 1988 — Section 173(2)
High Courts15 Apr 2013Dismissed
S.B. Chabbi Vs Karnataka State Human Rights Commission and Another
Karnataka High Court · (2013) 3 KarLJ 398 : (2013) 4 KCCR 3232