High Courts05 Feb 2013
Sri. L. Shivalingaiah Vs Anand Social and Educational Trust Regd., Dr. Divakar S.V. and Dr. S. Jagadish
Karnataka High Court · (2013) 02 KAR CK 0109
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 903 of 2,397
High Courts05 Feb 2013Allowed
Ullal Jumma Masjid And Sayyid Madani Darga Vs Mrs. Khathijamma and Others
Karnataka High Court · (2013) 02 KAR CK 0088
High Courts05 Feb 2013Dismissed
The State Vs Nagendra Reshmi
Karnataka High Court · (2013) 02 KAR CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts05 Feb 2013Allowed
Sri H.K. Halesh and Others Vs The State of Karnataka and Others
Karnataka High Court · (2013) 02 KAR CK 0078
High Courts05 Feb 2013Dismissed
Sri D. Venkateshappa Vs Sri Mavina Kuruve General Secretary State Bank of Mysore Employees Union Central Office PB No. 991, 644/645 Avenue Road Bangalore-560002 and Sri Sathyanarayana The Manager State Bank of Mysore Oorgaum Branch Robertsonpet KGF
Karnataka High Court · (2013) 02 KAR CK 0063
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Feb 2013Allowed
Smt. Nirmala Vs Bengalooru Development Authority (BDA) and Others
Karnataka High Court · (2013) 2 AKR 569 : (2013) ILR (Kar) 1388 : (2013) 6 KarLJ 323 : (2013) 1 KCCR 758
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 2(j)
High Courts05 Feb 2013
Vijendra Vs S.D. Hosamani and Another
Karnataka High Court · (2013) 4 AKR 57
Criminal Procedure Code, 1973 (CrPC) — Section 190, 378, 465Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Feb 2013
Sri Girishchandra and Another Vs The State
Karnataka High Court · (2013) 2 AKR 611 : (2013) ILR (Kar) 983 : (2013) 5 KarLJ 470 : (2013) 2 KCCR 1552
High Courts05 Feb 2013Allowed
Divisional Railway Manager, South Western Railway Vs B.H. Kakargal
Karnataka High Court · (2013) 137 FLR 1099 : (2013) 2 LLJ 602 : (2013) 2 LLN 678 : (2013) LLR 467
Industrial Disputes Act, 1947 — Section 10(2A)(a), 11A
High Courts04 Feb 2013
High Court of Karnataka Vs Sri Shanthinath N. Patil and Others
Karnataka High Court · (2013) 3 KCCR 1793
High Courts04 Feb 2013
Smt. Indumathi Hunasagi Vs Deputy Commissioner and Others
Karnataka High Court · (2013) 4 AKR 223 : (2013) ILR (Kar) 1332 : (2013) 5 KarLJ 619 : (2013) 2 KCCR 1528
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 7
High Courts04 Feb 2013
Ramakrishna Reddy Vs State
Karnataka High Court · (2013) 2 KarLJ 459 : (2013) 3 KCCR 2187
Criminal Procedure Code, 1973 (CrPC) — Section 438Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 3, 4, 5, 7
High Courts04 Feb 2013Allowed
Mahanthesh Vs State of Karnataka
Karnataka High Court · (2013) 3 DMC 681 : (2013) 3 KarLJ 285 : (2013) 4 KCCR 3210
Penal Code, 1860 (IPC) — Section 306, 498(A)
High Courts04 Feb 2013Dismissed
State Vs N. Prakash and Others
Karnataka High Court · (2013) 02 KAR CK 0087
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 504
High Courts04 Feb 2013Dismissed
The State of Karnataka Vs Amruthrao Yadal, Shivakumar Bukkegar, Shivaraj Bulla and Akram
Karnataka High Court · (2013) 02 KAR CK 0067
Penal Code, 1860 (IPC) — Section 304(A), 34
High Courts04 Feb 2013Dismissed
Jagappa Taranalli Vs State
Karnataka High Court · (2013) 02 KAR CK 0033
Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Feb 2013
Mohd. Munner Vs Mohammed Salar Abbas and Others
Karnataka High Court · (2013) ILR (Kar) 938 : (2013) 3 KCCR 1898
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 9 Rule 7, 100, 96Limitation Act, 1963 — Section 14, 5
High Courts04 Feb 2013Dismissed
Ogeppa and Another Vs State
Karnataka High Court · (2014) 1 AKR 55 : (2013) 4 KarLJ 453
High Courts01 Feb 2013Allowed
Kishore Vs State of Karnataka
Karnataka High Court · (2014) 1 AKR 370 : (2013) 5 KarLJ 234
Penal Code, 1860 (IPC) — Section 366, 376, 506
High Courts01 Feb 2013Dismissed
M.K. Shafiuddin Vs Halima Khatoon, Master M.K. Aquifuddin and Master M.K. Ashifuddin (M.K. Akmaluddin)
Karnataka High Court · (2013) 3 AKR 168 : (2013) CriLJ 3205 : (2014) 1 Crimes 517 : (2013) 3 DMC 300 : (2013) ILR (Kar) 2937 : (2014) 1 KarLJ 256 : (2013) 4 KCCR 2873
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A