High Courts04 Apr 2013Allowed
Smt. L. Geetha and Others Vs The Tahsildar and Another
Karnataka High Court · (2013) 3 KarLJ 360
Karnataka Village Officers Abolition Act, 1961 — Section 3(2)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 884 of 2,397
High Courts04 Apr 2013Disposed Off
Karnataka Unaided Schools Management Association (Kusma), Sri Saraswathi Vidya Mandir Association and Sree Vasavi Education Society Vs The State of Karnataka Department of Education and The Commissioner of Public Instruction New Public Offices
Karnataka High Court · (2013) 3 AKR 548 : (2013) ILR (Kar) 4427 : (2013) 6 KarLJ 59 : (2013) 3 KCCR 2397
Constitution of India, 1950 — Article 19, 26Right of Children To Free and Compulsory Education Act, 2009 — Section 12(1)c, 13(1)
High Courts04 Apr 2013Dismissed
Smt. Meenakshi S. Vs Karnataka State Natural Disaster Monitoring Centre and Others
Karnataka High Court · (2013) 3 KarLJ 396
Constitution of India, 1950 — Article 12, 226, 227
High Courts04 Apr 2013
Maruthi, Amruth, Chand Pasha and Mohammed Aleem Pasha Vs The State of Karnataka
Karnataka High Court · (2014) 1 AKR 138 : (2014) 1 Crimes 519 : (2013) ILR (Kar) 5838 : (2014) 1 KarLJ 505 : (2013) 4 KCCR 3447
High Courts04 Apr 2013Dismissed
M/s. Viskaan Associates Vs ISRO Satellite Centre and ESI Corporation
Karnataka High Court · (2013) 3 AKR 100 : (2013) 139 FLR 940 : (2013) ILR (Kar) 2076 : (2013) 5 KarLJ 679 : (2013) 3 KCCR 1920 : (2013) LabIC 2464 : (2013) 4 LLN 278 : (2014) LLR 51 : (2013) LLR 991
Employees State Insurance Act, 1948 — Section 39(5), 40, 41, 75, 85(b)
High Courts04 Apr 2013
The Karnataka Industrial Areas Development Board Vs Hegde and Golay Ltd. (In Liquidation) and Mrs. Rashmi Hegde Gopi
Karnataka High Court · (2013) 3 AKR 727 : (2013) ILR (Kar) 5767
Companies Act, 1956 — Section 235, 236, 237, 351, 391
High Courts04 Apr 2013Dismissed
BEL Technical Cadre Association and Another Vs The Management of BEL and Another
Karnataka High Court · (2013) 4 KarLJ 111
High Courts04 Apr 2013
Smt. C. Nalini Vs State of Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 250 : (2013) 4 KCCR 3221
Constitution of India, 1950 — Article 12, 14, 16Karnataka Homoeopathic Practitioners Act, 1961 — Section 36
High Courts04 Apr 2013
Smt. Rose Mary Presilla Vs The Director, Sports and Youth Services and Others
Karnataka High Court · (2013) 3 KarLJ 369 : (2013) 4 KCCR 3184
High Courts03 Apr 2013
Bettegowda and Others Vs Government of Karnataka, Department of Co-Operation and Others
Karnataka High Court · (2014) 1 KarLJ 116
High Courts03 Apr 2013
Rudranee Construction Company, Aurangabad, Maharashtra Vs The Additional Commissioner of Commercial Taxes and Others
Karnataka High Court · (2013) 76 KarLJ 177
Karnataka Sales Tax Act, 1957 — Section 21(2), 22-A(1)
High Courts03 Apr 2013Dismissed
C.G. Krishnamurthy Vs State of Karnataka and Others
Karnataka High Court · (2013) 3 KarLJ 280
High Courts03 Apr 2013Disposed Off
The Union of India Vs Smt. Lakshmi and Others
Karnataka High Court · (2014) 2 ACC 11 : (2013) 3 AKR 280 : (2013) 6 KarLJ 285
Railways Act, 1989 — Section 123, 123c(2), 124
High Courts03 Apr 2013
Smt. Susheelamma and Others Vs B. Umesh, Smt. Neelambika, Smt. Shylaja and Smt. Shanthakumari
Karnataka High Court · (2013) 4 KarLJ 510
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts03 Apr 2013Dismissed
Shri. Anto Vimal Rathraj L. and Others Vs State of Karnataka and Kum. K. Padmapriya
Karnataka High Court · (2013) 04 KAR CK 0130
Penal Code, 1860 (IPC) — Section 149, 323, 341, 506
High Courts03 Apr 2013Allowed
Ms. Manju Vs Shri. Rajeev Gandhi University of Health Science, The Principal, Government Homeopathy Medical College and Central Council of Homeopathy
Karnataka High Court · (2013) 04 KAR CK 0117
Homoeopathy (Degree Course) BHMS Regulations, 1983 — Section 14(3)
High Courts03 Apr 2013Dismissed
Murad Vs B.R. Babu Prasad and Others
Karnataka High Court · (2013) 04 KAR CK 0114
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Karnataka Court-fees and Suits Valuation Act, 1958 — Section 40, 7(2)Limitation Act, 1963 — Article 54
High Courts03 Apr 2013Allowed
Shri Ajay Chadha Vs State and ''Screen Craft'', Proprietary Concern
Karnataka High Court · (2013) 04 KAR CK 0112
Copyright Act, 1957 — Section 63, 66Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Apr 2013Dismissed
Sri B. Shiva Vs Sri Ramesh Reddy and Smt. Sarasamma
Karnataka High Court · (2013) 04 KAR CK 0106
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts03 Apr 2013Dismissed
Annayappa and Sri. Rama Vs State of Karnataka and Sri. Narayana Adiga
Karnataka High Court · (2013) 04 KAR CK 0101