COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 886 of 2,397

High Courts01 Apr 2013

The SPL Lao, The Executive Engineer, The Deputy Commissioneir and The State of Karnataka Vs Hucchaih and Others

Karnataka High Court · (2013) 3 AKR 402 : (2013) ILR (Kar) 2088 : (2013) 3 KCCR 2408

Constitution of India, 1950 — Article 21, 300ALand Acquisition Act, 1894 — Section 4(1), 5(a), 9

Read judgment

High Courts01 Apr 2013Dismissed

State Vs Atmaram Kenchappa Malakari

Karnataka High Court · (2013) 04 KAR CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

Read judgment

High Courts01 Apr 2013

Dr. Talavane Krishna and Smt. Jayalakshmi Vs State of Karnataka, Mysore Urban Development Authority and The Special Land Acquisition Officer Mysore Urban Development Authority

Karnataka High Court · (2013) 04 KAR CK 0128

Karnataka Urban Development Authorities Act, 1987 — Section 17(1)

Read judgment

High Courts01 Apr 2013Dismissed

Fazaluddin and Peri Jan, Nagar Vs The Oriental Insurance Co. Ltd.

Karnataka High Court · (2013) 3 AKR 514 : (2013) ILR (Kar) 3056

Motor Vehicles Act, 1988 — Section 163(A)

Read judgment

High Courts01 Apr 2013

Syed Tajuddin and Others Vs Hindustan Petroleum Corporation Ltd.

Karnataka High Court · (2013) 04 KAR CK 0122

Read judgment

High Courts01 Apr 2013Dismissed

Smt. Kavitha H.N. Vs Sri. Rajiv Ramanjani

Karnataka High Court · (2013) 04 KAR CK 0121

Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

Read judgment

High Courts01 Apr 2013

Pfizer Limited Vs State of Karnataka and Others

Karnataka High Court · (2013) 76 KarLJ 54 : (2014) 68 VST 231

Central Sales Tax Act, 1956 — Section 9(2)Karnataka Value Added Tax Act, 2003 — Section 39(1)

Read judgment

High Courts01 Apr 2013

M/s. Vathika International Travels Vs Assistant Commissioner of Central Excise ST and EOU Division and Others

Karnataka High Court · (2013) 04 KAR CK 0111

Read judgment

High Courts01 Apr 2013Partly Allowed

Smt. Thahera Banu Vs Sanjeevkumar and Another

Karnataka High Court · (2013) 6 KarLJ 335

Read judgment

High Courts01 Apr 2013

The State of Karnataka Vs Vijay Kumar

Karnataka High Court · (2013) 4 KarLJ 529

Read judgment

High Courts01 Apr 2013

Sri. T.G. Chandru Vs Sri. B. Vijaykumar and Sri. Syed Mujahid

Karnataka High Court · (2013) 04 KAR CK 0091

Read judgment

High Courts01 Apr 2013

Ramamurthy N. Vs The Chief Personnel Manager, The Divisional Controller and The Depot Manager, Karnataka State Road Transport Corporation

Karnataka High Court · (2013) 04 KAR CK 0090

Read judgment

High Courts01 Apr 2013

M.D. Ramakrishnaiah Vs V. Javaregowda

Karnataka High Court · (2013) 3 BC 524 : (2013) 3 KarLJ 347 : (2013) 4 KCCR 3216

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts01 Apr 2013Allowed

The Divisional Controller, Karnataka State Road Transport Corporation Vs Superintendent of Police, Althaf Hussain, The Branch Manager, Oriental Insurance Co. Ltd. and The Managing Director, M/s. Road Links Pvt. Ltd.

Karnataka High Court · (2014) ACJ 1323 : (2013) 3 AKR 525 : (2013) ILR (Kar) 3327

Motor Vehicles Act, 1988 — Section 2(30)

Read judgment

High Courts01 Apr 2013Dismissed

G. Gangarajaiah Vs State and Another

Karnataka High Court · (2013) 3 KarLJ 358 : (2013) 4 KCCR 3484

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

Read judgment

High Courts01 Apr 2013

CIT Vs Mysore Cements Ltd.

Karnataka High Court · (2013) 04 KAR CK 0025

Read judgment

High Courts01 Apr 2013Dismissed

Srinivas Rao Vs State of Karnataka and Others

Karnataka High Court · (2013) 5 KarLJ 318 : (2013) 4 KCCR 3467

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(4)

Read judgment

High Courts01 Apr 2013

Lamina Suspension Products Ltd. Vs Asstt. CIT

Karnataka High Court · (2013) 04 KAR CK 0006

Read judgment

High Courts01 Apr 2013Dismissed

United Breweries Ltd. Vs Khodays Breweries Limited Industries Ltd.

Karnataka High Court · (2013) 3 AKR 625 : (2013) 55 PTC 513

Trade and Merchandise Marks Act, 1958 — Section 16, 17, 23(2), 30(1)(b)

Read judgment

High Courts28 Mar 2013

Sri. Byrahanumaiah, Smt. Jayamma, Smt. Suma @ Sumithra and Smt. Mala Vs Sri. Govinde Gowda

Karnataka High Court · (2013) 3 AKR 356 : (2013) 3 KCCR 2614

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27, 151

Read judgment