High Courts13 Feb 2013Allowed
Thimmyya Vs State Bank of India
Karnataka High Court · (2013) 4 AKR 361 : (2013) ILR (Kar) 1037
Legal Services Authorities Act, 1987 — Section 22-A, 22C(1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 901 of 2,397
High Courts13 Feb 2013Disposed Off
P.M. Rao alias P. Masthan Rao and Others Vs The Commissioner, Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2013) 4 KarLJ 43
Karnataka Municipal Corporations Act, 1976 — Section 114-A
High Courts13 Feb 2013Dismissed
Narasappa Vs State of Karnataka and Another
Karnataka High Court · (2013) 2 AKR 447 : (2013) ILR (Kar) 1167 : (2013) 5 KarLJ 298 : (2013) 1 KCCR 761
Land Acquisition Act, 1894 — Section 12(2), 18, 18(3)(b)Limitation Act, 1963 — Section 5
High Courts13 Feb 2013
The State of Karnataka Vs Vithal
Karnataka High Court · (2013) 3 KarLJ 256 : (2013) 4 KCCR 3133
High Courts13 Feb 2013
M/s. REMCO (Bhel) House Building Co-Operative Society Ltd. and Others Vs Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2013) 02 KAR CK 0080
Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 79-BKarnataka Municipal Corporations Act, 1976 — Section 114-A
High Courts13 Feb 2013Allowed
Sri. Babu Rao Chinchanasur Vs The State and Sri. M. Shanthappa
Karnataka High Court · (2014) 3 AKR 161 : (2014) 1 CCR 14 : (2014) CriLJ 3310 : (2013) 3 KarLJ 480 : (2013) 4 KCCR 3245
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157, 157(1), 157(1)(b), 200Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 17, 19, 19(1)
High Courts13 Feb 2013
Ghori Jan Vs State of Karnataka and Special Land Acquisition Officer, Shimoga Urban Development Authority
Karnataka High Court · (2013) 02 KAR CK 0073
High Courts13 Feb 2013Allowed
Veerupakshayya Vs State
Karnataka High Court · (2013) 1 BC 708 : (2013) 2 KarLJ 715 : (2013) 3 KCCR 2255 : (2014) 1 RCR(Criminal) 812
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Feb 2013
Ravansidda Vs State of Karnataka
Karnataka High Court · (2014) 1 AKR 356 : (2013) 5 KarLJ 314
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts12 Feb 2013Allowed
A.K. Muralidhar and Others Vs State of Karnataka and Another
Karnataka High Court · (2013) 2 KarLJ 574 : (2013) 3 KCCR 2088
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498-A, 506
High Courts12 Feb 2013Disposed Off
Sri Durga Prasad S. Vs The Commissioner, Bangalore Development Authority
Karnataka High Court · (2013) 3 KCCR 1935
Registration Act, 1908 — Section 17
High Courts12 Feb 2013Allowed
Prabhu and Others Vs State
Karnataka High Court · (2014) 1 AKR 861 : (2013) 2 KarLJ 638 : (2013) 3 KCCR 2180
Penal Code, 1860 (IPC) — Section 395
High Courts12 Feb 2013
Sri. Prabhu, Sri. Santosh and Sri. Jagannath Vs The State of Karnataka
Karnataka High Court · (2013) 02 KAR CK 0095
High Courts12 Feb 2013
G.V. Satish Vs K.R. Vadiraja
Karnataka High Court · (2014) 2 AKR 404 : (2013) 2 KarLJ 452 : (2013) 3 KCCR 2052
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts12 Feb 2013Dismissed
Gold Coins Hotels and Resorts Ltd. Now Known As M/s. Renown Hotels and Resorts Pvt. Ltd. Vs Sri. Mohammed Nissar, Smt. Abida Nahid, Sri. L. Chaturbhuj and Smt. C. Maya
Karnataka High Court · (2013) 02 KAR CK 0076
Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 17(1)(e), 17(2)
High Courts12 Feb 2013
Dalitha Hindulida Alpasankyatha Samithi (Womens'' Wing) Vs The State of Karnataka and The State Election Commission Puttappa Guddappa Mariyammanavar and Girija Marad Vs Karnataka State Election Commission, The State of Karnataka Department of Urban Development and The Deputy Commissioner
Karnataka High Court · (2013) 02 KAR CK 0075
Constitution of India, 1950 — Article 243K, 243ZAKarnataka Municipal Corporations Act, 1976 — Section 11(4), 17
High Courts12 Feb 2013
Dr. S. Ananthalakshmi Vs National Board of Examination, Ministry of Health and Family Welfare and Another
Karnataka High Court · (2013) 2 KarLJ 446
High Courts12 Feb 2013
R. Chandrashekar Vs State
Karnataka High Court · (2014) 2 AKR 15 : (2013) 2 KarLJ 682 : (2013) 3 KCCR 2160
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 397
High Courts12 Feb 2013
Smt. S.P. Mahadevamma Vs The Commissioner
Karnataka High Court · (2013) ILR (Kar) 2897 : (2013) 2 KCCR 1697
The Bangalore Development Authority (Allotment of sites) Rules 1984 — Rule 2(d)
High Courts12 Feb 2013
Smt. Tahirunissa Vs The Joint Commissioner (South), Bruhat Bangalore Mahanagara Palike and Others
Karnataka High Court · (2013) 2 AKR 600 : (2013) 2 KarLJ 567
Karnataka Municipal Corporations Act, 1976 — Section 114, 114-A