High Courts24 Jan 2013
Smt. Vasanthamma Murthy Vs The State of Karnataka and H V Govindaraju
Karnataka High Court · (2013) 01 KAR CK 0069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 906 of 2,397
High Courts24 Jan 2013Dismissed
Dr. Ayub Ahmed Vs Smt. Qurrath Sadiya
Karnataka High Court · (2013) 01 KAR CK 0041
High Courts24 Jan 2013
Shaheen Khanam and Others Vs Mohd. Khaja Patel
Karnataka High Court · (2013) 3 KarLJ 659 : (2013) 4 KCCR 3240
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts24 Jan 2013Allowed
The Oriental Insurance Co. Ltd. Vs Marappa and Others
Karnataka High Court · (2013) 3 AKR 513 : (2013) ILR (Kar) 3306
Motor Vehicles Act, 1988 — Section 163-A
High Courts24 Jan 2013Dismissed
M/s. J.D. Clothing Company Vs The Regional Provident Fund Commissioner Sub-Regional Office, Bangalore
Karnataka High Court · (2013) 2 AKR 750 : (2014) 141 FLR 733 : (2013) ILR (Kar) 1363 : (2013) 5 KarLJ 633 : (2013) 3 KCCR 2001
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 14B, 7A, 7C
High Courts23 Jan 2013Allowed
Anand Kumar Bhandari Vs N. Narasimha Murthy and Another
Karnataka High Court · (2014) 1 AKR 339 : (2014) 1 KCCR 963 : (2014) 3 RCR(Civil) 814 : (2014) 3 RCR(Criminal) 485
High Courts23 Jan 2013
Commissioner of Income Tax and Another Vs Igate Global Solutions Ltd.
Karnataka High Court · (2013) 354 ITR 1
Income Tax Act, 1961 — Section 115A, 201, 260A
High Courts23 Jan 2013Dismissed
State Vs Diler Baig and Others
Karnataka High Court · (2013) 3 KarLJ 653 : (2013) 4 KCCR 3141
Penal Code, 1860 (IPC) — Section 306, 34, 498-A
High Courts23 Jan 2013
Blue Line Video Games Associates, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2013) 2 KarLJ 177
High Courts23 Jan 2013
B.T.P. Structural India Private Limited Vs The Additional Commissioner Of Commercial Taxes
Karnataka High Court · (2013) 76 KarLJ 24
Karnataka Value Added Tax Act, 2003 — Section 2(33), 36, 37(1)(b), 64(1), 72(2)Karnataka Value Added Tax Rules, 2005 — Rule 37(2)
High Courts23 Jan 2013
Micon Wires, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 BC 714 : (2013) 2 KarLJ 187 : (2013) 3 KCCR 2261
High Courts23 Jan 2013
Bajaj Allianz General Insurance Company Limited Vs Ashok Raja Urs K. and Another
Karnataka High Court · (2013) 2 AKR 470 : (2013) ILR (Kar) 5097 : (2013) 3 KarLJ 53
High Courts23 Jan 2013Allowed
Smt. Jayalakshmamma Gowda rep by her GPA Holder Sri D.T. Krishne Gowda Vs Sri. Mohan Patel and Others
Karnataka High Court · (2013) 2 KarLJ 180 : (2013) 3 KCCR 2211
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 3(b)
High Courts23 Jan 2013Dismissed
M/s. Kaveri Marketing Vs The Saraswathi Co-op. Bank Ltd.
Karnataka High Court · (2013) 1 BC 582 : (2013) ILR (Kar) 2000 : (2013) 3 KarLJ 132 : (2013) 2 KCCR 1442
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 3(1)(d), 397, 401, 482Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 14(1), 14(3)
High Courts22 Jan 2013Allowed
Bangalore Metropolitan Transport Corporation Vs B.H. Raj
Karnataka High Court · (2014) 1 AKR 645 : (2013) 137 FLR 623 : (2014) 2 KCCR 1428 : (2013) 2 LLJ 571 : (2013) LLR 465
Industrial Disputes Act, 1947 — Section 10(4-A), 17B
High Courts22 Jan 2013
S. Mahaveer Vs The State of Karnataka Ravi Kiran Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 323, 34, 448
High Courts22 Jan 2013
Vishwanath Kolli and M.C. Malkajappa C. Totad (M.C. Totad) Vs State of Karnataka and Abdul Gaffar
Karnataka High Court · (2013) 01 KAR CK 0152
Penal Code, 1860 (IPC) — Section 324, 34, 341, 366, 406
High Courts22 Jan 2013
Sri Panchalingeshwara Recreation Club Vs The Superintendent of Police, The Deputy Superintendent of Police and Sub Inspector of Police Keragodu Police Station
Karnataka High Court · (2013) 01 KAR CK 0138
High Courts22 Jan 2013Dismissed
Bandeppa Narayani Vs The Deputy Commissioner and Others
Karnataka High Court · (2013) ILR (Kar) 725
Constitution of India, 1950 — Article 14, 16, 309
High Courts22 Jan 2013Allowed
Channu Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0105
Penal Code, 1860 (IPC) — Section 307