COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 908 of 2,397

High Courts16 Jan 2013Dismissed

H.R. Narayana Rao and Others Vs State of Karnataka and Others

Karnataka High Court · (2013) 2 AKR 573 : (2013) ILR (Kar) 785 : (2013) 3 KarLJ 79 : (2013) 2 KCCR 1421

Consumer Protection Act, 1986 — Section 10(1-A), 10(1-B), 30(2)

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High Courts16 Jan 2013Allowed

Sri D.B. Sujendra, Sri Syed Ansar Kalim and Sri A. Lokesh Kumar Vs The State of Karnataka and Others

Karnataka High Court · (2013) 2 AKR 372 : (2013) 3 KarLJ 161 : (2013) 2 KCCR 1435

Consumer Protection Act, 1986 — Section 10, 10(1-A), 24B

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High Courts16 Jan 2013

Dr. Sangamesh, A. Patil Vs State of Karnataka and Karnataka University

Karnataka High Court · (2013) 01 KAR CK 0165

Karnataka State Universities Act, 2000 — Section 17

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High Courts16 Jan 2013Allowed

Gangaraju @ Raju Vs The State of Karnataka

Karnataka High Court · (2013) 01 KAR CK 0164

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307

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High Courts16 Jan 2013Dismissed

Smt. Radharani Mahadev Kolambe Vs The State of Karnataka, The High Court of Karnataka and The Civil Judges (Junior Division), Selection Committee, High Court of Karnataka

Karnataka High Court · (2013) 2 AKR 590 : (2013) ILR (Kar) 912 : (2013) 5 KarLJ 413 : (2013) 4 KCCR 3369 : (2013) LabIC 2036

Central Civil Services (Conduct) Rules, 1964 — Rule 21Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 5(2)

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High Courts16 Jan 2013

Vijay @ Pulimoote and Khaleel Ibrahimulla @ Khaleel Vs State

Karnataka High Court · (2013) 01 KAR CK 0123

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High Courts16 Jan 2013

Cadbury India Ltd. Vs Controller of Legal Metrology and The Inspector Department of Legal Metrology

Karnataka High Court · AIR 2013 Kar 108 : (2013) ILR (Kar) 879 : (2013) 5 KarLJ 391 : (2013) 2 KCCR 1574

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High Courts16 Jan 2013Dismissed

The Assistant Commissioner of Commercial Taxes and Others Vs Kamala Enterprises

Karnataka High Court · (2013) 75 KarLJ 142

Karnataka Value Added Tax Act, 2003 — Section 4(1)(b)(iii)Limitation Act, 1963 — Section 5

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High Courts15 Jan 2013Dismissed

The Divisional Controller NEKRTC, Bidar Vs Ranjeet

Karnataka High Court · (2013) 01 KAR CK 0227

Industrial Disputes Act, 1947 — Section 33(2)(b), 33A

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High Courts15 Jan 2013Dismissed

The Divisional Controller, NEKRTC Vs Irappa

Karnataka High Court · (2013) 01 KAR CK 0226

Industrial Disputes Act, 1947 — Section 33(2)(b), 33A

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High Courts15 Jan 2013Dismissed

The Divisional Controller, NEKRTC, Raichur Division Vs Sugappa

Karnataka High Court · (2013) 01 KAR CK 0225

Industrial Disputes Act, 1947 — Section 33(2)(b), 33A

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High Courts15 Jan 2013

Mrs. K. Sayirani Vs The Government of Karnataka and The Commissioner Bangalore Development Authority

Karnataka High Court · (2013) 01 KAR CK 0224

Bangalore Development Authority Act, 1976 — Section 32

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High Courts15 Jan 2013Allowed

Syed Ali Abbas Vs M/s. Haji Erahim Sait''s Wakf and Others

Karnataka High Court · (2013) 01 KAR CK 0223

Constitution of India, 1950 — Article 226, 227Waqf Act, 1995 — Section 85

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High Courts15 Jan 2013Disposed Off

Sri. C. Thimmegowda and K.C. Nagaraju Vs State of Karnataka and The Karnataka Industrial Areas Development Board

Karnataka High Court · (2013) 01 KAR CK 0222

Karnataka Industrial Area Development Act, 1966 — Section 28(1), 28(3)

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High Courts15 Jan 2013Dismissed

S. Karthik Vs The Managing Director, The Chief Personal Manager (RCT), KSRTC Central offices and The Divisional Controller, KSRTC, Mysore Rural Division

Karnataka High Court · (2013) 01 KAR CK 0221

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High Courts15 Jan 2013Dismissed

Rajashekar Vs Nirmala Rajanna

Karnataka High Court · (2013) 01 KAR CK 0220

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts15 Jan 2013Disposed Off

Ramesh Vs The Divisional Controller NEKRTC

Karnataka High Court · (2013) 01 KAR CK 0216

Industrial Disputes Act, 1947 — Section 33(2)(b), 33A

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High Courts15 Jan 2013Disposed Off

Sri. Kareshannaiah Vs The State of Karnataka and Others

Karnataka High Court · (2013) 01 KAR CK 0215

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High Courts15 Jan 2013Disposed Off

Moulasab Vs The Divisional Controller NEKRTC

Karnataka High Court · (2013) 01 KAR CK 0214

Industrial Disputes Act, 1947 — Section 33(2)(b), 33A

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High Courts15 Jan 2013Allowed

Smt. Kamalawwa and Sadappa Govindappa Vs State of Karnataka

Karnataka High Court · (2013) 01 KAR CK 0213

Penal Code, 1860 (IPC) — Section 302, 34, 498A

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