High Courts01 Mar 2013Allowed
Vijaykumar Vs State
Karnataka High Court · (2013) 4 KarLJ 646
Penal Code, 1860 (IPC) — Section 143, 149, 313, 324, 376
COURT ARCHIVE
Karnataka High Court judgments
47,954 judgments · page 897 of 2,398
High Courts01 Mar 2013Allowed
Wipro Limited Vs Nil
Karnataka High Court · (2013) 4 KarLJ 581
Companies Act, 1956 — Section 7, 94, 95, 96
High Courts01 Mar 2013Disposed Off
S.V. Bandi Vs The Secretary, Minor Irrigation Department and Others
Karnataka High Court · (2013) 4 KarLJ 228
Karnataka Transparency in Public Procurements Act, 1999 — Section 16
High Courts01 Mar 2013Allowed
Tungabhadra Stone Crusher Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 222
Karnataka Regulation of Stone Crushers Act, 2011 — Section 3(3), 3(4)
High Courts01 Mar 2013Allowed
Aruna and Others Vs Muthanna and Others
Karnataka High Court · (2014) 1 ACC 664 : (2013) 6 KarLJ 330
High Courts01 Mar 2013
The Chairman, The State Government Employees Shikshana Sangha Vs Hanumantasa Tulajansa Pawar by his Lrs. and Others
Karnataka High Court · (2013) ILR (Kar) 3629
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56Land Acquisition Act, 1894 — Section 16(2), 4, 4(1), 6
High Courts01 Mar 2013Dismissed
Smt. Sarojamma Vs Divisional Manager LIC of India and Kumari B.
Karnataka High Court · (2013) 3 AKR 172 : (2013) ILR (Kar) 1394 : (2013) 4 KarLJ 104 : (2013) 3 KCCR 1923 : (2013) LabIC 2548
Constitution of India, 1950 — Article 19(1)(f), 3Hindu Succession Act, 1956 — Section 8Life Insurance Act, 1938 — Section 39
High Courts01 Mar 2013
Shri. C.P. Yogeshwara, Shri. C.P. Gangadhareshwara, Shri. P. Mahadevaiah and Shri Ramesh, H.R. Vs Serious Fraud Investigation Office, Ministry of Corporate Affairs, Government of India
Karnataka High Court · (2013) 4 KarLJ 51
High Courts01 Mar 2013Dismissed
Mr. H.S. Gadhadar and Another Vs Times Publishing House Limited and Others
Karnataka High Court · (2013) 3 KarLJ 531 : (2013) 4 KCCR 3201
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2Press and Registration of Books Act, 1867 — Section 20, 5, 6
High Courts01 Mar 2013
Hathway Krishna Cable (Private) Limited Vs State of Karnataka and Another
Karnataka High Court · (2013) 76 KarLJ 185 : (2014) 67 VST 302
Constitution of India, 1950 — Article 14, 19(1)(g), 300-AKarnataka Entertainments Tax Act, 1958 — Section 4-D, 4-EKarnataka Entertainments Tax Rules, 1959 — Rule 41-G
High Courts01 Mar 2013Disposed Off
Abhyudaya Educational Trust (R) and Another Vs Bangalore University
Karnataka High Court · (2013) 4 KarLJ 286
Karnataka State Universities Act, 2000 — Section 59, 59(2)
High Courts01 Mar 2013Dismissed
Ms. M.A.I. Kovoor Alias Anna Kovoor Vs Mr. Thomas Ipe Kovoor (Junior) and Others
Karnataka High Court · (2013) 4 KarLJ 313
Succession Act, 1925 — Section 218, 278
High Courts01 Mar 2013
K.M. Halappa Vs Somashekara and Another
Karnataka High Court · (2014) 1 AKR 72 : (2013) 5 KarLJ 337
Motor Vehicles Act, 1988 — Section 166
High Courts01 Mar 2013
Jagannath Vs State of Karnataka and Others
Karnataka High Court · (2014) 1 KarLJ 91
High Courts01 Mar 2013Dismissed
The Competent Authority and Others Vs Manjula and Others
Karnataka High Court · (2013) 4 KarLJ 47
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 8(4)
High Courts28 Feb 2013
Nirmala P. Kini Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KCCR 3334
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 105, 105(1), 105(2), 64, 71
High Courts28 Feb 2013Dismissed
Vijay Shankar C. Hebballi Vs State of Karnataka and Others
Karnataka High Court · (2013) 6 KarLJ 314
Constitution of India, 1950 — Article 311
High Courts28 Feb 2013
Hanamant Ganapati Kaluve Vs Smt. Drakshayini
Karnataka High Court · (2013) 4 KarLJ 417
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Karnataka Court-fees and Suits Valuation Act, 1958 — Section 64(1)
High Courts28 Feb 2013
Navamani and Others Vs Syed Akbar and Others
Karnataka High Court · (2013) 4 KarLJ 303
Motor Vehicles Act, 1988 — Section 166
High Courts28 Feb 2013Allowed
Sri Jambulingeshwara Stone Crushing Industries and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 219
Karnataka Regulation of Stone Crushers Act, 2011 — Section 3(3), 3(4)