High Courts29 Jan 2013Allowed
Devu @ Devaraju Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 380, 457
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Karnataka High Court judgments
47,933 judgments · page 905 of 2,397
High Courts29 Jan 2013
Sri Satyamurthy Vs The Commissioner Bruhath Bangalore Mahanagara Palike and Karnataka State Pollution Control Board
Karnataka High Court · (2013) 01 KAR CK 0083
High Courts29 Jan 2013
Sunkadakatte Shri Kotada Babbu Daivasthanada Poshaka Samithi Vs The Deputy Commissioner Dakshina Kannada, Mangalore, D.K.-575001 and The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0082
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 2(27)
High Courts29 Jan 2013
Lakshmaiah, Muniellamma and Munikrishan Vs The Commissioner BBMP, Bangalore-560002 and Others
Karnataka High Court · (2013) 01 KAR CK 0081
High Courts29 Jan 2013Allowed
Smt. Krishnamma Gowda and Others Vs State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 147, 148, 307
High Courts28 Jan 2013Allowed
Sangareddy Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0142
Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts28 Jan 2013Dismissed
M/s. Kothari Inter Group Ltd. Vs M/s. Vinayaka Enterprises
Karnataka High Court · (2013) ILR (Kar) 3255 : (2013) 6 KarLJ 114 : (2013) 4 KCCR 2748
Constitution of India, 1950 — Article 14Karnataka Rent Act, 1999 — Section 29Karnataka Rent Control Act, 1961 — Section 31
High Courts24 Jan 2013
Sri B Narayana Bhat Vs Alike Grama Panchayats and The Adhyaksha Bantwal Taluk Panchayat
Karnataka High Court · (2013) 01 KAR CK 0175
High Courts24 Jan 2013Dismissed
Sri Doddegowda and Sri S Lingegowda Vs Sri N Jayaram The Deputy Commissioner Chamarajanagar District Chamarajanagar-571313, Sri A.B. Basavaraju Assistant Commissioner Kollegal Sub-Division Chamarajanagar-571440 and Sri Amaranarayana The Secretary Revenue Department Vidhana Soudha Bengalore-560001
Karnataka High Court · (2013) 01 KAR CK 0174
High Courts24 Jan 2013
Moinuddin Sagri and Ahmed Hussain Vs The State
Karnataka High Court · (2013) 3 Crimes 145 : (2013) 3 KarLJ 341 : (2013) 4 KCCR 3209
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)
High Courts24 Jan 2013
M/s. Sherief Constructions Vs State of Karnataka Department of Urban Development, The Bruhat Bangalore Mahanagara Palike, Assistant Executive Engineer and The Commissioner Bangalore Development Authority
Karnataka High Court · (2013) 01 KAR CK 0137
High Courts24 Jan 2013
Smt. Sunitha N.R. Vs Sri Gururaj H.N.
Karnataka High Court · (2013) 01 KAR CK 0136
High Courts24 Jan 2013Dismissed
The New India Assurance Co. Ltd. Vs Sri Umesh Marakala
Karnataka High Court · (2013) 01 KAR CK 0099
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9
High Courts24 Jan 2013Dismissed
M/s Sharp Watch Investigation and Security Services Vs Sri R N Nayak The Registrar University of Mysore Craford Hall P.B. No. 406, Mysore-570005
Karnataka High Court · (2013) 01 KAR CK 0098
High Courts24 Jan 2013
Sai Recreation Association Vs The State of Karnataka and Others
Karnataka High Court · (2013) 01 KAR CK 0097
High Courts24 Jan 2013
Sri. Manjunatha Archaka Vs The Assistant Commissioner, The Deputy Commissioner, Hindu Religious and Charitable Endowments, The Rajya Dharmika Parishat and The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0096
High Courts24 Jan 2013
Gowramma Vs The Special Land Acquisition Officer Bangalore Development Authority Kumara Park West Bangalore-560020
Karnataka High Court · (2013) 01 KAR CK 0084
Land Acquisition Act, 1894 — Section 28A
High Courts24 Jan 2013Dismissed
Sri B Krishna Bhat Vs The State of Karnataka and Others
Karnataka High Court · (2013) 01 KAR CK 0078