High Courts09 Oct 2012Allowed
Smt. Vasantha Vs Managing Director, Bangalore Metropolitan Transport Corporation and Another
Karnataka High Court · (2013) 1 AKR 13
Industrial Disputes Act, 1947 — Section 10 (1) (c), 10 (1) (d)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 929 of 2,397
High Courts09 Oct 2012Allowed
Umla Vs State of Karnataka
Karnataka High Court · (2013) 1 AKR 7
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Oct 2012Dismissed
North-West Karnataka Road Transport Corporation Vs Prakash
Karnataka High Court · (2013) 1 AKR 287
Industrial Disputes Act, 1947 — Section 33 (2) (d)
High Courts09 Oct 2012Allowed
Shivaraja Vs Devegowda and Others
Karnataka High Court · (2013) 1 AKR 280
Motor Vehicles Act, 1988 — Section 166
High Courts09 Oct 2012
R. Gopalakrishna Vs Managing Director, KSRTC, Central Offices
Karnataka High Court · (2013) 1 AKR 264
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts09 Oct 2012Dismissed
State of Karaataka Vs Nagesha and Others
Karnataka High Court · (2013) 1 AKR 8
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts09 Oct 2012Allowed
Shabbir and Others Vs State of Karnataka
Karnataka High Court · (2013) 1 AKR 248
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 302, 307, 324
High Courts09 Oct 2012Dismissed
Mohammed Alimulla and Others Vs State of Karnataka and Others
Karnataka High Court · (2013) 1 AKR 255
Land Acquisition Act, 1894 — Section 4 (1), 5 A
High Courts09 Oct 2012Allowed
Commissioner of Central Excise Vs Jindal Vijayanagar Steel Ltd.
Karnataka High Court · (2013) 18 GSTR 156
Central Excise Act, 1944 — Section 11 AA, 11 ACCentral Excise Rules, 1944 — Rule 57
High Courts08 Oct 2012
Abdulla Baig @ Zameer Vs R. Prakash
Karnataka High Court · (2012) 10 KAR CK 0101
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts08 Oct 2012Allowed
Atalanta Applied Dynamics Indian Private Ltd. Vs Assistant Labour Commissioner and Controlling Authority, Bangalore and Others
Karnataka High Court · (2013) 1 LLJ 77
High Courts08 Oct 2012
M/s Muniyal Institute of Ayurveda Medical Sciences and Others Vs Union of India Ministry of Health and Family welfare, Department of Ayurveda, Yoga and Naturopathy Unani, Siddha, Homeopathy and Ayush Indian Red Cross and M/s Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2012) 10 KAR CK 0052
Trade Marks Act, 1999 — Section 13 A (5)
High Courts08 Oct 2012Dismissed
The State Vs Mohammed Sadiq @ Sadiq and Mayyadi
Karnataka High Court · (2013) 1 AKR 856 : (2013) 1 Crimes 569 : (2012) ILR (Kar) 6018 : (2013) 2 KCCR 1693
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 8c
High Courts08 Oct 2012Dismissed
M/s Super Sales Corporation and Sri. Ramothar Kedia Vs The Debt Recovery Tribunal and Others
Karnataka High Court · (2013) 1 AKR 764 : (2013) 3 BC 175
Income Tax Rules, 1962 — Rule 16Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 27Transfer of Property Act, 1882 — Section 55
High Courts08 Oct 2012Dismissed
Jay Enterprises Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2013) 60 VST 313
High Courts08 Oct 2012Dismissed
Mrs. Bhagylakshmi Radhakrishna Holla and Others Vs State of Karnataka
Karnataka High Court · (2012) 10 KAR CK 0017
Constitution of India, 1950 — Article 14, 19 (1) (g)Income Tax Act, 1961 — Section 3 (1), 32
High Courts08 Oct 2012
M/s. Infodesk Manipal Limited, No. 1/1, Millers Road, Bangalore - 560052 and Prathap Hegde, Managing Director, M/s. Infodesk Manipal Limited, No. 1/1, Millers Road, Bangalore - 560052 Vs The Enforcement Officer, Employees Provident Fund Organisation, No. 13, Rajaram Mohan Roy Road, Bangalore
Karnataka High Court · (2012) 10 KAR CK 0004
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 A
High Courts05 Oct 2012Dismissed
State of Karnataka Vs Vasavamba Stores
Karnataka High Court · (2013) 75 KarLJ 82 : (2013) 60 VST 19
High Courts05 Oct 2012Dismissed
Smt. Jayamma Gowda and Others Vs Sri Ankegowda, Sri Ningegowda and Sri Shingegowda Since Deceased by Lrs. Sri. Ningegowda and Sri Shingegowda Since Deceased by Lrs. (Smt Sannamma, Sri Bettagowda Late Shingegowda and Sri Putta Betta Gowda) Vs Smt. Jayamma Gowda and Others
Karnataka High Court · (2012) 10 KAR CK 0093
High Courts05 Oct 2012Dismissed
Nanjaiah, Sannamarri @ Narsimhaiah and Siddaramu Vs The State of Karnataka
Karnataka High Court · (2013) 1 AKR 717 : (2013) 2 KarLJ 194
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149