High Courts04 Jan 2013Dismissed
Dr. Bheemashanker and Others Vs Sri Tushar Girimath and Others
Karnataka High Court · (2013) 2 KCCR 1273
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 912 of 2,397
High Courts04 Jan 2013
The State Vs Nagappa
Karnataka High Court · (2013) 2 KCCR 1485
Electricity Act, 2003 — Section 136Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 379
High Courts04 Jan 2013
Sri Chandra Vs The Additional Commissioner (East) and Others
Karnataka High Court · (2013) 1 KCCR 143
Karnataka Municipal Corporations Act, 1976 — Section 114-A
High Courts04 Jan 2013Allowed
H.C. Karigowda @ Srinivasa and Others Vs State of Karnataka
Karnataka High Court · (2013) ILR (Kar) 992 : (2013) 3 KCCR 2014
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 120B, 149, 302, 341, 427
High Courts04 Jan 2013
National B.Ed. College and others Vs Registrar Gulbarga University, Gulbarga-585106
Karnataka High Court · (2013) 01 KAR CK 0146
High Courts04 Jan 2013
Hunasavadi Rajan Rao and A.C. Gopal Bhat Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 499, 501, 502
High Courts04 Jan 2013
Indira Gandhi B. Ed. College and Others Vs Registrar, Gulbarga University
Karnataka High Court · (2013) 2 AKR 289
High Courts03 Jan 2013
Graeson Jose Vs Aruna Institute of Nursing Sciences and Another
Karnataka High Court · (2013) 1 KCCR 147
High Courts03 Jan 2013
Smt. Fahmida Begaum Vs The Bruhat Bangalore Mahanagara Palike and Another
Karnataka High Court · (2013) 1 KCCR 284
High Courts03 Jan 2013
Chandrashekhar Vs The Divisional Controller NEKRTC, Raichur Division Raichur
Karnataka High Court · (2013) 01 KAR CK 0149
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A
High Courts03 Jan 2013
Katta Kashireddy Vs Mohammed Chote Miyan, Aleem Shaik and The Oriental Insurance Co. Ltd.
Karnataka High Court · (2013) 01 KAR CK 0148
High Courts03 Jan 2013Allowed
Ningayya Ramodgi Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0147
Penal Code, 1860 (IPC) — Section 307, 34
High Courts03 Jan 2013
Ningappa Vs The Divisional Controller NEKRTC Yadgir Division Yadgir
Karnataka High Court · (2013) 01 KAR CK 0144
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A
High Courts03 Jan 2013
The Divisional Controller, NEKRTC Vs Smt. Mehirunnisa Begum and Others
Karnataka High Court · (2013) 01 KAR CK 0143
High Courts03 Jan 2013
Ashok Balathkar Vs The North East Karnataka Road Transport Corporation and The Divisional Controller North East Karnataka Road Transport Corporation
Karnataka High Court · (2013) 2 KCCR 1274
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A
High Courts03 Jan 2013
Pandrinath Vs The Divisional Controller N.E.K.R.T.C. Bidar Division Bidar 585401
Karnataka High Court · (2013) 01 KAR CK 0133
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A
High Courts03 Jan 2013Allowed
Dayanand Walikar, Siddu Talawar, Anand Herur and Sharanu Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0131
Penal Code, 1860 (IPC) — Section 149, 307
High Courts03 Jan 2013Dismissed
Madu Mane Vs The State of Karnataka
Karnataka High Court · (2013) 01 KAR CK 0130
Penal Code, 1860 (IPC) — Section 302
High Courts03 Jan 2013Dismissed
Mallikarjun Patil Vs Neelkantappa
Karnataka High Court · (2013) 01 KAR CK 0129
High Courts03 Jan 2013
The Divisional Controller NWKRTC Vs Chanabasappa Reddy
Karnataka High Court · (2013) 01 KAR CK 0128
Industrial Disputes Act, 1947 — Section 33(2)(b), 33A