High Courts11 Feb 2013
Amarlal Pritamdev Singhani (Since Deceased) by his L.R. Vs Dinesh Tukaram Patil and Others
Karnataka High Court · (2014) 1 ACC 694 : (2014) 1 AKR 166 : (2013) 5 KarLJ 501
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 902 of 2,397
High Courts11 Feb 2013Dismissed
The Branch Manager, United India Insurance Company Limited Vs Smt. Dundavva and Another
Karnataka High Court · (2013) 2 KarLJ 717
High Courts11 Feb 2013Dismissed
Sunil Suresh Bellad Vs State of Karnataka
Karnataka High Court · (2014) 1 AKR 836 : (2013) 2 KarLJ 727 : (2013) 3 KCCR 2245
Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2013
Sharnabasappa and Others Vs State
Karnataka High Court · (2014) 1 AKR 816 : (2013) 2 KarLJ 685 : (2013) 3 KCCR 2191
Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v), 3(xi)
High Courts11 Feb 2013Dismissed
Santosh B.L. Vs Bangalore University and Another
Karnataka High Court · (2013) 2 KarLJ 559
High Courts11 Feb 2013
Smt. Peeranbi Vs Hajimalang
Karnataka High Court · (2014) 1 AKR 405 : (2013) 3 BC 532 : (2013) 2 KarLJ 569 : (2013) 3 KCCR 2223
High Courts11 Feb 2013Dismissed
Smt. Kamala Krishnamurthy and Another Vs Karnataka State Finance Corporation
Karnataka High Court · (2013) 3 BC 421 : (2013) 2 KarLJ 457
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 34State Financial Corporations Act, 1951 — Section 31, 31(1)(aa)
High Courts11 Feb 2013Dismissed
Dr. Rajashekar Bhusanurmath and Dr. Patil Devendragouda Mallikarjunagouda Vs Government of India and Others
Karnataka High Court · (2013) 2 AKR 837 : (2013) ILR (Kar) 1150 : (2013) 5 KarLJ 441 : (2013) 2 KCCR 1557
Indian Medicine Central Council Act, 1970 — Section 3(1)(a), 4(2)Karnataka Ayurvedic, Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 — Section 2(h)Indian Medicine Central Council Act, 1970 — Section 3(1)(a), 4(2)
High Courts11 Feb 2013Dismissed
K.L. Nataraju Vs State
Karnataka High Court · (2013) 2 DMC 786 : (2013) 2 KarLJ 455 : (2013) 3 KCCR 1984
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498-A
High Courts11 Feb 2013Disposed Off
K.N. Ramesh Vs Union of India and Others
Karnataka High Court · (2013) 4 KarLJ 325
High Courts11 Feb 2013Allowed
Mohan Murali Traders Vs State of Karnataka and Others
Karnataka High Court · (2014) 2 AKR 128 : (2013) 2 KarLJ 503 : (2013) 3 KCCR 2152
Karnataka Agricultural Produce Marketing (Regulation and Development) Act, 1966 — Section 9(2)Karnataka Agricultural Produce Marketing (Regulation of Allotment of Property in Market Yards) Rules, 2004 — Rule 7
High Courts11 Feb 2013Dismissed
Ashok Telkar and Others Vs Associated Cement Co. Ltd. and Another
Karnataka High Court · (2013) 138 FLR 828 : (2013) 4 LLN 662
Industrial Disputes Act, 1947 — Section 10(4-A), 2(s), 25
High Courts11 Feb 2013Allowed
J.R. Prasanna and Another Vs State
Karnataka High Court · (2014) 1 AKR 837 : (2013) 2 KarLJ 448 : (2013) 3 KCCR 2032
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Feb 2013Allowed
Mallesh Vs The State of Karnataka
Karnataka High Court · (2013) 3 AKR 176 : (2013) CriLJ 3196 : (2013) 6 KarLJ 444 : (2013) 3 KCCR 2548
Penal Code, 1860 (IPC) — Section 375, 376, 417, 506, 90
High Courts08 Feb 2013Allowed
North West Karnataka Road Transport Corporation Vs S.D. Nadavinkeri
Karnataka High Court · (2013) 137 FLR 619 : (2013) 3 LLJ 259 : (2013) 4 LLN 280 : (2013) LLR 970
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(4-A), 11-A
High Courts06 Feb 2013
Chief General Manager Bharat Sanchar Nigam Limited (A Government of India Enterprises) O/o. The Chief General Manager Telecom Karnataka Circle Vivekananda Road Bangalore-560008 Vs Bruhat Bangalore Mahanagara Palike
Karnataka High Court · (2013) 02 KAR CK 0105
Constitution of India, 1950 — Article 285
High Courts06 Feb 2013
Smt. S. Sumithi Naidu and S. Yugesh Vs The Joint Commissioner Bruhat Bangalore Maha Nagara Palike, Mahadevapura Circle, Bangalore and Others
Karnataka High Court · (2013) 02 KAR CK 0079
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 114-A
High Courts06 Feb 2013
Sri. M.C. Madegowda Vs The Chief Election Commissioner, Karnataka State Election Commission, Bangalore Rural District, Bangalore - 560001 and Others
Karnataka High Court · (2013) 02 KAR CK 0066
Karnataka Panchayat Raj Act, 1993 — Section 13(1)(c)
High Courts06 Feb 2013Allowed
B. Suresh Vs The State of Karnataka
Karnataka High Court · (2013) 3 AKR 195 : (2013) ILR (Kar) 5037 : (2013) 6 KarLJ 674 : (2013) 3 KCCR 2595
Penal Code, 1860 (IPC) — Section 366, 376, 493